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Karnataka High Court judgments, 2016

2,204 judgments · page 94 of 111

High Courts28 Jan 2016Disposed off

Chandrashekar Hiremath Vs The State of Karnataka and Others

Karnataka High Court · (2016) 01 KAR CK 0346

Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 2(d), Section 210, Section 482Penal Code, 1860 (IPC) - Section 156(3), Section 201, Section 420, Section 465, Sectio
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High Courts28 Jan 2016Disposed Off

M. Narayana and Others Vs Ramakka and Others

Karnataka High Court · (2016) AIR(Karnataka) 132 : (2017) 1 CivCC 317 : (2016) 3 CivilLJ 920 : (2016) 2 ICC 418 : (2016) ILRKarnataka 2979 : (2016) 2 KCCR 1300

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 5, Section 151Transfer of Property Act, 1882 - Section 52
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High Courts28 Jan 2016Allowed

Neuropsychiatry And Critical Care Hospital Private Limited, Bangalore Vs Authorised Officer, Bank of India, Bangalore

Karnataka High Court · (2016) 164 AIC 738 : (2016) 2 AirKarR 788 : (2016) 3 BankJ 26 : (2017) 2 BC 71 : (2017) 1 BC 143 : (2016) 3 CivilLJ 195 : (2017) 1 DRTC 277 : (2016) 2 DRTC 415 : (2016) 3 ICC 447 : (2016) ILRKarnataka 1051 : (2016) 3 KantLJ 78 : (2016) 4 KCCR 3772 : (2017

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)(h)
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