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Karnataka High Court judgments

47,852 judgments · page 1,384 of 2,393

High Courts09 Oct 2006

Ameensab Vs Shanshad

Karnataka High Court · (2007) 1 DMC 654 : (2007) 1 KCCR 198

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3 (1), 3 (2)
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High Courts29 Sept 2006

V. Sampath Vs State

Karnataka High Court · (2008) 1 KLJ 100 : (2007) 2 RCR(Criminal) 338

Criminal Procedure Code, 1973 (CrPC) — Section 446 (3)
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High Courts28 Sept 2006Allowed

The Commissioner, Bangalore Mahanagara Palike (Bangalore City Corporation) and Others Vs Sri H.M. Chandiramani, The Chief Secretary, Government of Karnataka and Sri Abdul Khudus Abdul Khuddus and The Commissioner Bangalore City Corporation Vs Sri H.M. Chandiramani H.M. Chandiramani Vs Abdul Khuddus

Karnataka High Court · (2006) 09 KAR CK 0027

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Karnataka Rent Control Act, 1961 — Section 21 (1) (j)
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High Courts27 Sept 2006

A. Sreeramaiah Vs The South Indian Bank Ltd.

Karnataka High Court · (2007) 2 CivCC 695 : (2006) ILR (Kar) 4032 : (2007) 1 KarLJ 67 : (2007) 3 KCCR 120 SN : (2007) 5 RCR(Civil) 374

Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16, 21
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