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Karnataka High Court judgments, 1995

622 judgments · page 22 of 32

High Courts13 Jun 1995

Vorkady Vs United Bank of India

Karnataka High Court · AIR 1996 Kar 79 : (1996) 73 FLR 960 : (1995) ILR (Kar) 2532 : (1995) 3 KarLJ 383

Civil Procedure Code, 1908 (CPC) — Section 60 (1) (I)
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High Courts31 May 1995

Hanumantha Gowda Vs Devaraju

Karnataka High Court · (1996) ACJ 1253 : (1995) 71 FLR 722 : (1995) ILR (Kar) 1916

Employees Compensation Act, 1923 — Section 2 (1)Motor Vehicles Act, 1988 — Section 149
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High Courts31 May 1995Allowed

Shyamsunder D. Chugh Vs Ram Narayan

Karnataka High Court · (1995) ILR (Kar) 2036

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 151Karnataka Civil Practice Rules, 1967 — Rule 224Karnataka Small Causes Courts Act, 1964 — Section 21 (3) (a), 21 (3) (b)
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High Courts21 Apr 1995Allowed

Wilfred Vs Maniyar

Karnataka High Court · (1995) 2 ACC 517 : (1995) ACJ 673 : (1995) ILR (Kar) 1908 : (1995) 3 KarLJ 591

Motor Vehicles Act, 1988 — Section 166, 166 (3), 166 (4), 217 (1)
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High Courts20 Apr 1995Dismissed

Uday Vs State

Karnataka High Court · (1996) ILR (Kar) 312

Criminal Procedure Code, 1898 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376
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High Courts20 Apr 1995Dismissed

Akkatai @ Sujata Vs Baburao Sattappa Angol

Karnataka High Court · (1995) ILR (Kar) 1892 : (1995) 6 KarLJ 219 : (1995) 2 RCR(Rent) 441

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, 151Transfer of Property Act, 1882 — Section 111 (f)
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High Courts18 Apr 1995Dismissed

Vadigeri Jambanna Vs Hospet Co-operative City Bank Ltd.

Karnataka High Court · (1995) ILR (Kar) 2811 : (1996) 2 KarLJ 556

Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Co-operative Societies Act, 1959 — Section 101 (2), 118, 70Karnataka Cooperative Societies Rules, 1960 — Rule 38, 38 (5)
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High Courts18 Apr 1995Dismissed

Home School Vs Muneera Basha

Karnataka High Court · (1995) ILR (Kar) 1427 : (1995) 3 KarLJ 296

Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Transfer of Property Act, 1882 — Section 109
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High Courts17 Apr 1995

Sri M.D. Nanaiah Vs K. Nagaraju and others

Karnataka High Court · AIR 1995 Kar 389 : (1995) ILR (Kar) 1705 : (1995) 5 KarLJ 496

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AKarnataka State Government Employees Association (Constitution and Administration) Rules, 1989 — Rule 14A, 14A (2), 9 (iv)
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High Courts10 Apr 1995Allowed

Babu Poojary Vs Assistant Commissioner

Karnataka High Court · (1995) ILR (Kar) 2111 : (1995) 3 KarLJ 306

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15 (2), 44, 5, 5 (2)Registration Act, 1908 — Section 47
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