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Karnataka High Court judgments

47,790 judgments · page 1,763 of 2,390

High Courts05 Nov 1997

Chandrasekhar Vs K.V. Nagendra and Others

Karnataka High Court · (1998) ILR (Kar) 1125 : (1998) 1 KarLJ 688

Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 105, 70Transfer of Property Act, 1882 — Section 54
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High Courts05 Nov 1997

M/s. Metalloy-N-Steel Corporation, Bangalore Vs M.A. Sridhara

Karnataka High Court · (1998) 2 ALD(Cri) 602 : (1998) 2 ALT(Cri) 439 : (1999) 1 CivCC 133 : (1999) 98 CompCas 198 : (1998) ILR (Kar) 402 : (1998) 4 KarLJ 717 : (1999) 2 RCR(Criminal) 141

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c), 139
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High Courts05 Nov 1997

Parappa Vs Nandarayappa and Others

Karnataka High Court · (1998) 6 KarLJ 557

Constitution of India, 1950 — Article 226, 227Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 16 (1) (a), 17 (2), 20
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High Courts04 Nov 1997

Ramanna Vs T. Jayaprakash

Karnataka High Court · (2000) 3 CivCC 82 : (2000) 4 KarLJ 145

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c), 142, 142 (b)
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