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Karnataka High Court judgments, 1997

784 judgments · page 7 of 40

High Courts21 Oct 1997

Koragappa Gowda Vs Jinnappa Gowda and Others

Karnataka High Court · (1998) ILR (Kar) 436 : (1998) 1 KarLJ 402

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 45, 61Karnataka Land Revenue Act, 1964 — Section 129, 135, 136 (2), 136 (3)
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High Courts21 Oct 1997

R. Chaluvaiah Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 635 : (1998) 1 KarLJ 326

Karnataka Lokayukta Act, 1984 — Section 12 (4), 12 (4) (b)Karnataka Municipal Corporations Act, 1976 — Section 421, 90, 91Karnataka Municipal Corporations Rules, 1977 — Rule 2, 2 (2)
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High Courts17 Oct 1997

Khadarsab Vs Munasab and Others

Karnataka High Court · (1997) ILR (Kar) 3402 : (1998) 1 KarLJ 269

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Karnataka Panchayat Raj Act, 1993 — Section 15 (2) (a)Representation of the Peoples (Amended) Act, 1966 — Section 81, 82, 86 (5)
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High Courts07 Oct 1997Dismissed

Ghulappa Shivalingappa Vs Sangappa

Karnataka High Court · (1998) ILR (Kar) 2159

Contract Act, 1872 — Section 38Karnataka Land Reforms Act, 1961 — Section 136, 25Transfer of Property Act, 1882 — Section 59
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