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Karnataka High Court judgments, 2006

1,024 judgments · page 51 of 52

High Courts09 Jan 2006Dismissed

B. Ravikumar Vs Ananth

Karnataka High Court · (2006) CriLJ 1577 : (2006) ILR (Kar) 792 : (2006) 1 KarLJ 581 : (2006) 2 KCCR 775

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 420, 468, 471, 474
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High Courts04 Jan 2006

Sanjay K. Shetty Vs B. Narayana Shetty

Karnataka High Court · (2006) 3 BC 545 : (2006) ILR (Kar) 1080 : (2006) 2 KarLJ 257 : (2005) 3 KCCR 1337

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Evidence Act, 1872 — Section 114, 45, 47, 73Mysore Court-fees and Suits Valuation Act, 1958 — Section 64 (2)
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High Courts03 Jan 2006Allowed

D. Pavanesh Vs The State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 97 : (2006) ILR (Kar) 861 : (2006) 2 KarLJ 396 : (2006) 2 KCCR 89 SN

Constitution of India, 1950 — Article 14, 226, 227, 246Karnataka Government (Transaction of Business) Rules, 1977 — Rule 19 (1)Karnataka Land Reforms Act, 1961 — Section 109, 79 A, 79 B
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High Courts03 Jan 2006

Radhakrishna Joshi Vs Syndicate Bank

Karnataka High Court · (2006) 4 BC 180 : (2006) 131 CompCas 54 : (2006) ILR (Kar) 2365 : (2006) 1 KarLJ 534 : (2006) 2 RCR(Civil) 240

Contract Act, 1872 — Section 126, 2 (d), 25, 62Negotiable Instruments Act, 1881 (NI) — Section 13
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