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Karnataka High Court judgments, 2012

2,111 judgments · page 8 of 106

High Courts26 Nov 2012

Sanganagouda B. Maltpatil and Others Vs Bhaghavan Chand Since Deceased by His LRs., (Oak Chand, Mohan Chand, The Land Tribunal Shahapur and Sri. Hebballi S.B. Advocate and Receiver Appointed by The Civil Judge Court Bijapur in Insolvency Case No. 1/1961 Sri Basavanagowda Vs The State of Karnataka, The Land Tribunal Shahapur and Sri. Bhagwanchand Since Deceased by His LRs., (Oak Chand)

Karnataka High Court · (2012) 11 KAR CK 0084

Karnataka Land Reforms Act, 1961 — Section 108
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High Courts23 Nov 2012Dismissed

T.S. Krishnappa and Smt. Bharathi Vs The State Of Karnataka Sri Rangaiah Vs The State of Karnataka H. Shivaprasad Vs The State Of Karnataka Sri L.R. Mahadeva Swamy Vs The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0065

Constitution of India, 1950 — Article 243DKarnataka Panchayat Raj (Reservation of Adhyaksha and Upadhyaksha of Taluk Panchayath) Rules, 2005 — Rule 5Karnataka Panchayat Raj Act, 1993 — Section 138, 138 (2), 138 (2) (c)
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High Courts22 Nov 2012Allowed

H C Shama Vs State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 374 (2), 391Penal Code, 1860 (IPC) — Section 302, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)
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