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Karnataka High Court judgments

47,790 judgments · page 1,654 of 2,390

High Courts14 Jul 2000

Gayathri Vs Indira Rajashekar

Karnataka High Court · (2000) ILR (Kar) 3002 : (2000) 6 KarLJ 80 : (2000) 3 KCCR 2118

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 16, Order 41 Rule 17Mysore Court-fees and Suits Valuation Act, 1958 — Section 66 (C)
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High Courts14 Jul 2000

Shambugowda Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 381 : (2000) ILR (Kar) 3109 : (2000) 5 KarLJ 359 : (2000) 3 KCCR 103 SN

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11 (1) (viii), 44, 44 (1), 44 (2)
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High Courts14 Jul 2000

Channigappa and Another Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 2941 : (2000) 6 KarLJ 163

Constitution of India, 1950 — Article 243Karnataka Panchayat Raj (Reservation of Seats in Taluk Panchayats and Zilla Panchayats by Rotation) Rules, 1998 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 121, 122, 123, 124 (c), 163
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High Courts13 Jul 2000

Dr. B.N. Vadiraja Vs Dr. Mumtaz Ahmed Khan and others

Karnataka High Court · (2000) ILR (Kar) 3425 : (2000) 6 KarLJ 474 : (2000) 3 KCCR 78 SN

Karnataka Education Act, 1983 — Section 1 (3) (iv) (a), 1 (3) (iv) (d), 2 (27), 96 (3)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 7
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High Courts13 Jul 2000

K. Amarnath Vs Smt. Puttamma

Karnataka High Court · (1999) ILR (Kar) 4634 : (2000) 4 KarLJ 55

Evidence Act, 1872 — Section 145Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 50 (1)Karnataka Stamp Act, 1957 — Section 33, 34, 35, 37, 41
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