Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 142, 142 (b)

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High Courts31 Jul 1997

S.V. Rajendra Singh Vs Lahari Recording Co. Pvt. Ltd.

Karnataka High Court · (1998) 2 ALD(Cri) 286 : (1998) 93 CompCas 789

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142 (b)

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High Courts30 Jul 1997

Rajesh Walia Vs State of Karnataka

Karnataka High Court · (1998) 1 ALT(Cri) 389 : (1998) CriLJ 1490

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 341, 506

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High Courts30 Jul 1997

Rajesh Walia Vs State

Karnataka High Court · (1998) 1 KarLJ 124

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 341, 506

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High Courts30 Jul 1997

The Assistant Executive Engineer (Electricity), Sub-Division, Karnataka Electricity Board, Indi, Bijapur District Vs Subhash Chunilal Rathod

Karnataka High Court · (1998) 1 KarLJ 30

Karnataka Electricity Board (Recovery of Dues) Act, 1976 — Section 5

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High Courts30 Jul 1997

Siddamallappa kadappa Burge Vs Dundappa Huvappa Ghasti (Deceased) By L.Rs. and Others

Karnataka High Court · (1998) 1 KarLJ 411

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High Courts30 Jul 1997Dismissed

Monappa Achary Vs Kula Nagappa Gowda and Others

Karnataka High Court · (1998) ILR (Kar) 453 : (1997) 4 KarLJ 685

Karnataka Land Reforms Act, 1961 — Section 43 A (3)

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High Courts30 Jul 1997

N. Shiva Kumar and Another Vs N. Ramanna Adyanthaya

Karnataka High Court · (1998) 1 ALT(Cri) 282 : (1998) 1 KarLJ 136 : (1998) 3 RCR(Criminal) 6

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 482Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 109, 1266, 167, 342

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High Courts30 Jul 1997

N. Shiva Kumar and another Vs N. Ramanna Adyanthaya

Karnataka High Court · (1998) CriLJ 1172

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 482Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 109, 166, 167, 342

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High Courts29 Jul 1997

Smt. Nagamma Vs State of Karnataka and Others

Karnataka High Court · (1998) 2 KarLJ 170

Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 A

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High Courts29 Jul 1997

Ammani Verghese Vs Rama Mugera (Deceased) by L.Rs.

Karnataka High Court · (1998) ILR (Kar) 2281 : (1998) 2 KarLJ 194

Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 29AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A

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High Courts28 Jul 1997

Badigera Veeravva and Others Vs Badigera Bhadrachari and Another

Karnataka High Court · (1997) ILR (Kar) 3089 : (1998) 1 KarLJ 413

Hindu Succession Act, 1956 — Section 14 (1), 14 (2)

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