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Karnataka High Court judgments

47,963 judgments · page 109 of 2,399

High Courts16 Jun 2023Allowed

Ganesh N Vs N. Ananthan Pillai & Others

Karnataka High Court · (2023) 06 KAR CK 0023

Code Of Civil Procedure Code, 1908 — Section 151Code Of Civil Procedure Code, 1908 — Order 7 Rule 11Karnataka Rent Act, 1999 — Section 2(3), 2(3)(a), 2(3)(b), 2(3)(c), 2(3)(d), 2(3)(e), 2(3)(e)(i), 2(3)(g), 2(3)(h)
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High Courts08 Jun 2023Allowed

A Nataraj Vs Krishnamurthy

Karnataka High Court · (2023) 06 KAR CK 0016

Code Of Civil Procedure Code, 1908 — Section 96Karnataka Co-Operative Societies Act, 1959 — Section 70
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High Courts08 Jun 2023Disposed Of

A. Saleem & Others Vs R. Ramesh

Karnataka High Court · (2023) 06 KAR CK 0014

Code Of Civil Procedure Code, 1908 — Section 151Code Of Civil Procedure Code, 1908 — Order 11 Rule 10, Order 11 Rule 21, Order 11 Rule 39
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High Courts08 Jun 2023Allowed

Nadeem Pasha Vs State Of Karnataka

Karnataka High Court · (2023) 06 KAR CK 0013

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)
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High Courts08 Jun 2023Dismissed

Gowrish S.K Vs Anil Kumar. P & Ors

Karnataka High Court · (2023) 06 KAR CK 0012

Code Of Civil Procedure Code, 1908 — Section 151Karnataka Gram Swaraj And Panchayath Raj Act, 1993 — Section 17(1)Code Of Civil Procedure Code, 1908 — Order VII, Rule 11, Order 7, Rule 11(d)
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