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Karnataka High Court judgments, 2013

3,288 judgments · page 134 of 165

High Courts04 Apr 2013Disposed Off

Karnataka Unaided Schools Management Association (Kusma), Sri Saraswathi Vidya Mandir Association and Sree Vasavi Education Society Vs The State of Karnataka Department of Education and The Commissioner of Public Instruction New Public Offices

Karnataka High Court · (2013) 3 AKR 548 : (2013) ILR (Kar) 4427 : (2013) 6 KarLJ 59 : (2013) 3 KCCR 2397

Constitution of India, 1950 — Article 19, 26Right of Children To Free and Compulsory Education Act, 2009 — Section 12(1)c, 13(1)
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High Courts03 Apr 2013Dismissed

Murad Vs B.R. Babu Prasad and Others

Karnataka High Court · (2013) 04 KAR CK 0114

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Karnataka Court-fees and Suits Valuation Act, 1958 — Section 40, 7(2)Limitation Act, 1963 — Article 54
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