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Karnataka High Court judgments, 2000

984 judgments · page 10 of 50

High Courts13 Oct 2000

M.P. Keshava Murthy Vs A. Narayanaswamy and Others

Karnataka High Court · AIR 2001 Kar 77 : (2001) ILR (Kar) 2742 : (2001) 3 KarLJ 266 : (2000) 4 KCCR 347 SN

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11A, 151Representation of the Peoples Act, 1951 — Section 100 (1) (d), 81, 83, 83 (1) (a), 87
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High Courts13 Oct 2000

Lakshmi Sharan Vs Anurag Sharan

Karnataka High Court · (2001) CriLJ 72 : (2001) 1 DMC 767 : (2000) ILR (Kar) 4503 : (2001) 2 KarLJ 267 : (2001) 1 KCCR 85

Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 12Hindu Marriage Act, 1955 — Section 24
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High Courts10 Oct 2000Allowed

Vokkaleri Grama Panchayath Vs State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 112

Karnataka Panchayat Raj Act, 1993 — Section 210, 212, 58Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 317Mysore Village Panchayats and Local Boards Act, 1959 — Section 48 (1)
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High Courts09 Oct 2000Allowed

National Council for Teacher Education, Southern Regional Committee, Bangalore and Another Vs Dr. Sri Jachani Rastriya Seva Peetha, Bangalore and Another

Karnataka High Court · (2001) ILR (Kar) 1148 : (2001) 6 KarLJ 17

Constitution of India, 1950 — Article 162National Council for Teacher Education (Application for Recognition, the Manner of Sub-mission, Determination of Conditions for Recognition of Institutions and Permission to start New Courses of Training) Regulations, 1995 — Regulation 4, 5 (e), 5 (f)National Council for Teachers Education Act, 1993 — Section 12, 14, 14 (1), 15, 17
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