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Karnataka High Court judgments, 2016

2,204 judgments · page 56 of 111

High Courts24 Mar 2016Disposed Off

United Precision Engineers Pvt. Ltd. Vs Kiocl Ltd.

Karnataka High Court · (2016) 03 KAR CK 0330

Karnataka Stamp Act, 1957 - Section 33, Section 33 (1), Section 34, Section 35, Section 36, Section 37, Section 37(1), Section 37(1) (2), Section 37(2), Section 38, Section 38 (2), Section 39, Section 40, Section 40 (1)
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High Courts24 Mar 2016Allowed

R. Narayanaswamy Vs A.V. Narayana Swamy

Karnataka High Court · (2016) 3 AirKarR 690 : (2017) 1 CivilLJ 266 : (2016) 3 ICC 727 : (2016) ILRKarnataka 2130 : (2016) 3 KCCR 1935

Civil Procedure Code, 1908 (CPC) - Section 100, Section 96Specific Relief Act, 1963 - Section 10, Section 16, Section 20, Section 3
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High Courts23 Mar 2016Allowed

Rajashree Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 449

Karnataka Municipalities (President and Vice-President) (Election) (Amendment) Rules, 2015 - Rule 13Karnataka Municipalities Act, 1964 - Section 42(2-A)(a)
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High Courts23 Mar 2016Dismissed

Smt. Rajamma Vs State of Karnataka

Karnataka High Court · (2016) AIR(Karnataka) 152 : (2017) 1 AirKarR 398

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 13, Order 3 Rule 2, 11Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23, 50
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