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Karnataka High Court judgments

47,852 judgments · page 1,388 of 2,393

High Courts30 Aug 2006Dismissed

Bhavani Housing Co-operative Society Limited (R) Vs Bangalore Development Authority and Appalo Educational Trust (R) Appalo Educational Trust (R) Vs Bangalore Development Authority and Bhavani Housing Co-operative Society Limited (Registered)

Karnataka High Court · (2006) 08 KAR CK 0056

Bangalore Development Authority Act, 1976 — Section 32, 32 (5)Constitution of India, 1950 — Article 226, 227, 300AKarnataka Parks, Play-fields, and Open Space (Reservation and Regulation) Act, 1985 — Section 2 (f)
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High Courts30 Aug 2006

Jubedabi Vs Abdul Jabbar Abdul Karim Mul

Karnataka High Court · (2007) 4 KarLJ 606 : (2007) 1 KCCR 630

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397 (3), 397 (32), 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3 (2)
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High Courts24 Aug 2006Dismissed

Sri Aralappa Vs Sri Jagannath and Others

Karnataka High Court · AIR 2007 Kar 91 : (2007) ILR (Kar) 339

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 9 Rule 13, 35 ASpecific Relief Act, 1963 — Section 34, 42Transfer of Property Act, 1882 — Section 5
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