COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,813 of 2,390

High Courts24 Jul 1996

S. Jayarajan Vs The Reserve Bank of India and Another

Karnataka High Court · (1996) 07 KAR CK 0013

Constitution of India, 1950 — Article 14, 16, 21, 23, 42Penal Code, 1860 (IPC) — Section 307Reserve Bank of India (Staff) Regulations, 1948 — Regulation 25 (2) (b)

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High Courts23 Jul 1996

M.A. Kadakani Vs M.T. Narvekar

Karnataka High Court · AIR 1997 Kar 75 : (1997) 1 KarLJ 217

Succession Act, 1925 — Section 263, 276

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High Courts23 Jul 1996

Smt. Chowdamma Vs Thimmegowda (Since Dead) by L.Rs. and Others

Karnataka High Court · (1997) 1 KarLJ 684

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5

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High Courts23 Jul 1996

D. Padma and Others Vs Faruddin Khan and Another

Karnataka High Court · (1996) 07 KAR CK 0034

Civil Procedure Code, 1908 (CPC) — Section 52, 60, 60 (g)

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High Courts22 Jul 1996

Shivarudraiah Vs K.N. Maruthi Prakash and Others

Karnataka High Court · (1997) 1 KarLJ 431

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts22 Jul 1996

Boranna (Since Deceased) by His L.Rs. Vs Kyathanna and Another

Karnataka High Court · (1997) 1 KarLJ 257

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts22 Jul 1996Dismissed

Smt. Kanthamma @ Achamma Vs P.R. Venkataramanappa

Karnataka High Court · (1997) ILR (Kar) 1972

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1V, 115, 2 (2), 96Limitation Act, 1963 — Section 54

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High Courts22 Jul 1996Dismissed

S. Rajendran and Others Vs Election Officer, President/Vice-President Elections and Others

Karnataka High Court · (1996) ILR (Kar) 3009 : (1996) 6 KarLJ 759

Karnataka Municipalities Act, 1964 — Section 2 (9), 27, 42, 42 (3)

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High Courts19 Jul 1996

Mohandas Shivaray Shiroor Vs The District Election Officer and the Deputy Commissioner, Uttara Kannada District, Karwar and Others

Karnataka High Court · (1997) 1 KarLJ 222

Constitution of India, 1950 — Article 341Representation of The People Act, 1951 — Section 83

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High Courts18 Jul 1996

Rukiya and another Vs Mohammed

Karnataka High Court · (1997) CriLJ 723 : (1997) 1 DMC 251 : (1996) ILR (Kar) 3254 : (1996) 7 KarLJ 97 : (1997) 2 RCR(Criminal) 308

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5

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High Courts18 Jul 1996Allowed

S. Chander Vs Karnataka Electricity Board

Karnataka High Court · (1997) 2 CivCC 254 : (1997) ILR (Kar) 398 : (1997) 2 KarLJ 43 : (1997) 3 RCR(Civil) 459 : (1997) 2 RCR(Rent) 266

Electricity Act, 1910 — Section 2 (c), 24

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High Courts17 Jul 1996Dismissed

Smt. Leonior George Vs Agricultural Produce Marketing Committee and Another

Karnataka High Court · (1996) ILR (Kar) 3359 : (1996) 7 KarLJ 484

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 3, 4, 5, 6, 6 (4)

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High Courts17 Jul 1996Allowed

C.S. Srinivasa Rao Vs Director of Agricultural Marketing and Others

Karnataka High Court · (1996) 7 KarLJ 219

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 128, 56

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High Courts17 Jul 1996

Smt. Shivagangamma Vs The State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 1207 : (1997) 2 KarLJ 36

Constitution of India, 1950 — Article 226Karnataka Minor Minerals Concession Rules, 1969 — Rule 20, 20 (2)

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High Courts17 Jul 1996

Paramjit Singh Vs The Chief Enforcement Officer (Enforcement Directorate), Fera, Madras Camp at Bangalore and Another

Karnataka High Court · (1999) 95 CompCas 423b : (1998) CriLJ 915 : (1997) ILR (Kar) 1410 : (1998) 2 KarLJ 614

Central Excise Act, 1944 — Section 18Criminal Procedure Code, 1973 (CrPC) — Section 165, 165 (5)Foreign Exchange Regulation Act, 1973 (FERA) — Section 37, 38

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High Courts17 Jul 1996