Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 482Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 109, 1266, 167, 342

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High Courts30 Jul 1997

N. Shiva Kumar and another Vs N. Ramanna Adyanthaya

Karnataka High Court · (1998) CriLJ 1172

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 482Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 109, 166, 167, 342

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High Courts29 Jul 1997

Smt. Nagamma Vs State of Karnataka and Others

Karnataka High Court · (1998) 2 KarLJ 170

Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 A

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High Courts29 Jul 1997

Ammani Verghese Vs Rama Mugera (Deceased) by L.Rs.

Karnataka High Court · (1998) ILR (Kar) 2281 : (1998) 2 KarLJ 194

Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 29AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A

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High Courts28 Jul 1997

Badigera Veeravva and Others Vs Badigera Bhadrachari and Another

Karnataka High Court · (1997) ILR (Kar) 3089 : (1998) 1 KarLJ 413

Hindu Succession Act, 1956 — Section 14 (1), 14 (2)

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High Courts28 Jul 1997

Krishnaji Moreshwar Joshi Vs Bhakatram Sadashiv Patil and Others

Karnataka High Court · AIR 1998 Kar 177 : (1997) ILR (Kar) 2346

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 5, Order 34 Rule 8Limitation Act, 1963 — Section 137

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High Courts25 Jul 1997

Lingaraj Poly Sacks Vs Additional Entry Tax Officer and another

Karnataka High Court · AIR 1998 Kar 306 : (1998) 109 STC 516

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High Courts25 Jul 1997

M. Vemala Nayaka and Others Vs Smt. Raniyamma and Another

Karnataka High Court · (1997) ILR (Kar) 2449

Constitution of India, 1950 — Article 226, 243C, 243D (4), 243OKarnataka Panchayat Raj (Election of Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 1994 — Rule 70 (4)Karnataka Panchayat Raj Act, 1993 — Section 10 (5)

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High Courts25 Jul 1997

G. Jairaj and Others Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 2227 : (1999) 1 RCR(Criminal) 43

Constitution of India, 1950 — Article 19 (1), 19 (2)Criminal Procedure Code, 1973 (CrPC) — Section 95

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High Courts25 Jul 1997

M. Hemala Nayaka and Others Vs Smt. Raniyamma and Another

Karnataka High Court · (1998) 2 KarLJ 406

Karnataka Panchayat Raj (Reservation of Offices of Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 1995 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 177

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High Courts25 Jul 1997