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Karnataka High Court judgments, 1995

622 judgments · page 20 of 32

High Courts03 Jul 1995

Narasamma Vs Arjun M. Menda

Karnataka High Court · (1996) ILR (Kar) 136 : (1995) 5 KarLJ 574

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6, 151Karnataka Stamp Act, 1957 — Section 34
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High Courts29 Jun 1995

Vimala Vs Narayanaswamy

Karnataka High Court · (1995) ILR (Kar) 3376

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 124
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High Courts28 Jun 1995Dismissed

Shivappa Vs Keriyamma

Karnataka High Court · (1996) ILR (Kar) 263 : (1995) 5 KarLJ 415

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 99Karnataka Land Revenue Act, 1964 — Section 132, 132 (2)
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High Courts27 Jun 1995Allowed

Rajappa Vs Somappa

Karnataka High Court · (1995) ILR (Kar) 3275 : (1995) 6 KarLJ 737

Civil Procedure Code, 1908 (CPC) — Section 100Mysore Village Panchayats and Local Boards Act, 1959 — Section 50, 50 (1)
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High Courts26 Jun 1995Dismissed

Karigowda Vs Safdar Ali

Karnataka High Court · (1995) ILR (Kar) 3260 : (1995) 4 KarLJ 293

Karnataka General Clauses Act, 1899 — Section 6Karnataka Rent Control (Amendment) Act, 1983 — Section 21, 21 (1)Transfer of Property Act, 1882 — Section 106
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High Courts23 Jun 1995Allowed

Subbarayadu Vs Ramanna

Karnataka High Court · (1996) 2 CivCC 427 : (1996) ILR (Kar) 747 : (1996) 2 KarLJ 281

Civil Procedure Code, 1908 (CPC) — Section 100, 100 (5)Specific Relief Act, 1963 — Section 16 (1) (c)
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