Constitution of India, 1950 — Article 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 4 (1), 5

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High Courts21 Jun 1996Allowed

Balaji Finance Corporation Vs Mohammed Sab and Another

Karnataka High Court · (1996) ILR (Kar) 3429 : (1996) 6 KarLJ 272

Partnership Act, 1932 — Section 69, 69 (2)

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High Courts21 Jun 1996Dismissed

The Residents of MICO Layout II Stage Vs J.S.S. Mahavidyapeetha and Others

Karnataka High Court · (1997) ILR (Kar) 705 : (1997) 4 KarLJ 442

Bangalore Development Authority Act, 1976 — Section 32 (5)

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High Courts20 Jun 1996

Assistant Commissioner of Commercial Taxes-cum-entry Tax (Assessment-I), Bangalore and another Vs Mysore Industrial Supplies

Karnataka High Court · (1996) ILR (Kar) 3000

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12 (6), 12 (7)

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High Courts20 Jun 1996Allowed

K. Lakshmipathy Vs Channaiah

Karnataka High Court · (1996) ILR (Kar) 3351 : (1996) 6 KarLJ 266

Karnataka Money Lenders Act, 1961 — Section 11

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High Courts20 Jun 1996

Karnataka Electricity Board and Another Vs Shah Kanji Devji Oil Mills

Karnataka High Court · (1996) ILR (Kar) 2916 : (1996) 3 KarLJ 585

Karnataka Electricity Board Recovery of Dues Act, 1976 — Section 4, 5

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High Courts19 Jun 1996

Manohar Vs State of Karnataka

Karnataka High Court · (1997) CriLJ 398 : (1996) ILR (Kar) 3419 : (1996) 7 KarLJ 503

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 307

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High Courts19 Jun 1996

D.P. Sharma Vs Executive Engineer, Sanitary Division (M), Bangalore Water Supply and Sewerage Board and Another

Karnataka High Court · (1997) 5 KarLJ 199

Bangalore Water Supply and Sewerage Act, 1964 — Section 68

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High Courts19 Jun 1996Allowed

Saifuddin and Co. Vs Bhanu Loha Shilpa (P) Ltd.

Karnataka High Court · (1996) ILR (Kar) 2500 : (1996) 3 KarLJ 219

Evidence Act, 1872 — Section 114Partnership Act, 1932 — Section 60, 69 (2)

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High Courts19 Jun 1996

Ramappa Alagouda Paddi Vs Solabayya Shiddayya Gugikollamath by his LRs.

Karnataka High Court · (1996) ILR (Kar) 3193 : (1996) 7 KarLJ 197

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 90, 115

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High Courts19 Jun 1996Dismissed

Mahammad Hussain Dabahayatsab Mulla and Others Vs The Charity Commissioner and Another

Karnataka High Court · (1996) ILR (Kar) 3222 : (1996) 6 KarLJ 579

Bombay Public Trust Act, 1950 — Section 36 (1) (a)

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