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Karnataka High Court judgments, 2016

2,204 judgments · page 11 of 111

High Courts24 Oct 2016Disposed Off

M. Muniyappa Vs Kempamma

Karnataka High Court · (2017) 172 AIC 750 : (2017) 1 AirKarR 283 : (2017) 1 ICC 925 : (2017) 1 KantLJ 273

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 7, Section 151Constitution of India, 1950 - Article 226
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High Courts21 Oct 2016Allowed

State of Karnataka Vs Mohammed Ghouse

Karnataka High Court · (2017) 1 AirKarR 523 : (2017) 1 KantLJ 353 : (2017) LIC 1088

Constitution of India, 1950 - Article 226, Article 309Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 - Rule 11A (1)
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High Courts20 Oct 2016Dismissed

Rukmini Vs State of Karnataka

Karnataka High Court · (2017) 1 KantLJ 260

Constitution of India, 1950 - Article 226Karnataka Municipalities Act, 1964 - Section 72(1), Section 72(2)Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 - Section 4, Section 5
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High Courts20 Oct 2016Allowed

Srinivasan K. Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 493 : (2017) 1 KantLJ 488

Criminal Procedure Code, 1973 (CrPC) - Section 438, Section 439, Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18
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High Courts19 Oct 2016Disposed Off

N. Kotresh Vs R. Kemparaju

Karnataka High Court · (2017) 1 AirKarR 15 : (2017) 1 KantLJ 279

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226Karnataka Municipalities Act, 1964 - Section 21, Section 29
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High Courts19 Oct 2016Dismissed

Basavaraj alias Madhu Vs Suvarnamma

Karnataka High Court · (2017) 1 AirKarR 513

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 226Transfer of Property Act, 1882 - Section 52
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