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Karnataka High Court judgments

47,933 judgments · page 1,301 of 2,397

High Courts03 Nov 2008

C. Govindaraj Vs Smt. Padmini

Karnataka High Court · AIR 2009 Kar 108 : (2009) 2 DMC 637 : (2009) ILR (Kar) 21 : (2009) 1 KarLJ 23 : (2008) 5 KCCR 3469

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28, 9
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High Courts24 Oct 2008

The Special Land Acquisition Officer, BDA and The Commissioner, BDA Vs A.L. Nanjareddy Selavaraj and Anthony Vs The Special Land Acquisition Officer, Bangalore Development Authority and The Commissioner, Bangalore Development Authority The Spl Land Acquisition Officer, Bangalore Development Authority and The Chairman, Bangalore Development Authority Vs Munireddy Venkatappa (Kalyanamma and Others) and V. Papanna Venkatappa Special Additional Land Acquisition Officer, Bangalore Development Authority and The Chairman, Bangalore Development Authority Vs M. Papaiah Reddy since deceased by his LRs Manjunath Reddy

Karnataka High Court · (2008) 10 KAR CK 0074

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2Land Acquisition Act, 1894 — Section 23 (1A), 23 (2)
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High Courts24 Oct 2008Allowed

Yessay Foodoils Vs P.A. Moosa

Karnataka High Court · AIR 2009 Kar 103 : (2009) ILR (Kar) 724 : (2009) 9 KarLJ 156 : (2008) 5 KCCR 3232

Partnership Act, 1932 — Section 69 (2)
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