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Karnataka High Court judgments

47,852 judgments · page 1,382 of 2,393

High Courts21 Oct 2006Allowed

G.M. Venkatappa Vs Anjanappa and Gopalappa

Karnataka High Court · (2007) 2 CivCC 549 : (2007) 6 KarLJ 611 : (2007) 5 RCR(Civil) 105 : (2007) 1 RCR(Criminal) 296

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32, 146, 146, 50, 50
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High Courts21 Oct 2006Dismissed

K. Vasikerappa Vs State of Karnataka

Karnataka High Court · (2007) 1 KarLJ 303

Constitution of India, 1950 — Article 226Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 16, 17, 17 (1) (a), 17 (3), 18
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High Courts19 Oct 2006Allowed

The Sangli Bank Limited Vs Bhimappa and Another

Karnataka High Court · (2007) 1 KCCR 403

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1U, Order 6 Rule 17, 100, 110Evidence Act, 1872 — Section 114, 92Land Acquisition Act, 1894 — Section 30, 31, 4 (1), 54 (2)
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High Courts17 Oct 2006Dismissed

S.K. Vijayakumar Vs S.K. Ravikumar and Others

Karnataka High Court · (2006) ILR (Kar) 4611 : (2007) 1 KarLJ 446

Arbitration and Conciliation Act, 1996 — Section 69 (3), 9, 9 (ii) (d)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 151Partnership Act, 1932 — Section 69, 69 (3)
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High Courts16 Oct 2006Allowed

S. Parameshwarappa and P. Ratna Vs S. Choodappa

Karnataka High Court · (2007) 3 BC 752 : (2007) 2 CivCC 763 : (2007) 135 CompCas 123 : (2007) CriLJ 586 : (2007) 2 KarLJ 19 : (2006) 4 KCCR 2685 : (2007) 5 RCR(Criminal) 519

Criminal Procedure Code, 1973 (CrPC) — Section 313Karnataka Money Lenders Act, 1961 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 20
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