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Karnataka High Court judgments

47,790 judgments · page 1,661 of 2,390

High Courts02 Jun 2000

Brig. Muthanna Vs K.M. Appaiah and Others

Karnataka High Court · AIR 2000 Kar 340 : (2000) ILR (Kar) 2246 : (2000) 5 KarLJ 347 : (2000) 3 KCCR 2078

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11BMysore Court-fees and Suits Valuation Act, 1958 — Section 24 (d), 35 (1), 47Specific Relief Act, 1963 — Section 34
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High Courts30 May 2000

M. Rangaswamaiah Vs R. Shettappa

Karnataka High Court · (2003) 2 ALD(Cri) 26 : (2001) 1 ALT(Cri) 235 : (2001) 1 CivCC 416 : (2002) CriLJ 4792 : (2000) ILR (Kar) 4556 : (2000) 6 KarLJ 585 : (2001) 2 RCR(Criminal) 414

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320 (6), 397Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts30 May 2000

Chikkamma and Others Vs N. Suresh and Others

Karnataka High Court · (2000) 3 CivCC 220 : (2000) 2 DMC 461 : (2000) ILR (Kar) 2234 : (2000) 4 KarLJ 468 : (2000) 3 KCCR 1940

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 15, 16, 16 (3), 8Hindu Succession Act, 1956 — Section 15, 8
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High Courts30 May 2000

T.V. Nagaraj Vs B. Anjanappa

Karnataka High Court · (2000) 3 CivCC 290 : (2000) 4 KarLJ 518

Criminal Procedure Code, 1973 (CrPC) — Section 200, 374 (4), 378, 397Negotiable Instruments Act, 1881 (NI) — Section 138
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