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Karnataka High Court judgments

47,852 judgments · page 1,470 of 2,393

High Courts01 Sept 2004Dismissed

M. Narayanswamy Vs M. Vasu

Karnataka High Court · (2004) ILR (Kar) 4444 : (2004) 7 KarLJ 469 : (2004) 4 KCCR 2753

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
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High Courts31 Aug 2004Dismissed

Sri. Bheemappa Vs Halyanaika and Others

Karnataka High Court · (2004) 4 KCCR 2485

Constitution of India, 1950 — Article 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A
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High Courts25 Aug 2004

State of Karnataka Vs Marigouda

Karnataka High Court · (2004) ILR (Kar) 4439 : (2004) 4 KCCR 2750

Karnataka Co-operative Societies Act, 1959 — Section 109, 109 (3), 111, 111 (2)Penal Code, 1860 (IPC) — Section 406, 408, 409
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High Courts23 Aug 2004Dismissed

M.A. Mohd. Amanulla Vs B.R. Chandrashekar

Karnataka High Court · AIR 2005 Kar 17 : (2005) 1 ARBLR 227 : (2004) ILR (Kar) 4292 : (2004) 7 KarLJ 453 : (2004) 4 KCCR 458 SN

Arbitration and Conciliation Act, 1996 — Section 34, 37, 37 (1) (b), 4
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