Criminal Procedure Code, 1973 (CrPC) — Section 173 (8), 190, 193, 207, 208Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 201, 202, 30 B, 302, 498A

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High Courts14 Feb 1997Dismissed

Assistant Commissioner, and Land Acquisition Officer Vs M. Rudramuni Swamy

Karnataka High Court · (1997) ILR (Kar) 1291 : (1997) 3 KarLJ 48

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 50 (2), 54

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High Courts14 Feb 1997

M. Gopal Vs The Assistant Labour Commissioner and Registrar/Licensing Authority, Bangalore

Karnataka High Court · (1998) ILR (Kar) 251 : (2000) 3 KarLJ 214

Constitution of India, 1950 — Article 38, 39 (a), 39 (b), 42, 43Contract Labour (Regulation and Abolition) Act, 1970 — Section 10 (2), 11, 12, 13

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High Courts13 Feb 1997Dismissed

Grama Vikasa Vedike Vs The State of Karnataka

Karnataka High Court · (1997) ILR (Kar) 1881

Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)

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High Courts13 Feb 1997

Suguna D. Shenoy and Others Vs Bangalore Development Authority

Karnataka High Court · (1999) 4 KarLJ 69

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

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High Courts13 Feb 1997

Smt. Ansari Sakeenabi Vs Maligi Moideensab and others

Karnataka High Court · AIR 1997 Kar 339 : (1997) 3 CivCC 590 : (1997) ILR (Kar) 1909 : (1997) 3 KarLJ 266

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13

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High Courts13 Feb 1997

State of Karnataka Vs C. Prakash

Karnataka High Court · (1998) 1 ALT(Cri) 154 : (1998) CriLJ 1673 : (1998) 1 DMC 13 : (1997) 4 KarLJ 639

Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113 A, 113 BPenal Code, 1860 (IPC) — Section 302, 304 B, 306, 323, 498A

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High Courts13 Feb 1997Dismissed

Mohammed Shukur Vs Smt. Jayamma and Others

Karnataka High Court · (1997) ILR (Kar) 979 : (1997) 2 KarLJ 396

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 22 Rule 3, 115, 151

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High Courts12 Feb 1997

Dr. H.S. Hanumanthappa Vs State of Karnataka and Others

Karnataka High Court · (1997) 3 KarLJ 163

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 48, 48 (1)

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High Courts12 Feb 1997

Shankarappa Vs Sharanappa and Others

Karnataka High Court · (1997) 2 KarLJ 602

Karnataka Municipalities Act, 1964 — Section 21

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