Criminal Procedure Code, 1973 (CrPC) — Section 377, 428Penal Code, 1860 (IPC) — Section 307, 34, 341Probation of Offenders Act, 1958 — Section 11, 11 (2), 11 (4)

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High Courts01 Dec 1995

1mallikarjun Traders, Sindhanur Vs B. Pandurang Setty and Another

Karnataka High Court · (1996) 1 KarLJ 522

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Dec 1995

Pandurang Gurunath Kulkarni and Others Vs Smt. Rukmini Bai and Others

Karnataka High Court · (1996) 1 KarLJ 287

Transfer of Property Act, 1882 — Section 58(C)

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High Courts01 Dec 1995

Bangalore Grape Growers Marketing and Processing Co-operative Society, Lalbagh, Bangalore Vs K.M. Munivenkatappa

Karnataka High Court · (1995) 6 KarLJ 645

Constitution of India, 1950 — Article 226

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High Courts01 Dec 1995

T. Lakshmaiah Setty and Another Vs M/s. J.A.S. Combine Developers and Promoters by Its Managing Partner

Karnataka High Court · (1996) 1 KarLJ 292

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

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High Courts01 Dec 1995

Dr. N. Ramadevi Vs Sri Gururaja Association of Sri Raghavendraswamy Temple, Basavanagudi, Bangalore and Others

Karnataka High Court · (1996) 1 KarLJ 559

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts01 Dec 1995

Iranagouda Basanagouda Biradar Vs Basanagouda Veeranagouda Biradar

Karnataka High Court · (1996) 1 CivCC 494 : (1996) ILR (Kar) 961 : (1996) 1 KarLJ 318

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 115

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High Courts01 Dec 1995Dismissed

T. Lakshmaiah Setty and Another Vs J.A.S. Combine Developers and Promoters

Karnataka High Court · (1996) 1 CivCC 366

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High Courts30 Nov 1995

Karnataka State Road Transport Corpotaion Vs Karnataka State Transport Appellate Tribunal

Karnataka High Court · (1996) ILR (Kar) 770 : (1995) 6 KarLJ 403

Motor Vehicles Act, 1988 — Section 99

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High Courts30 Nov 1995Allowed

Madarbi Vs Mulla Sab Mardan Sab

Karnataka High Court · (1996) ILR (Kar) 1674 : (1995) 6 KarLJ 444

Karnataka Land Reforms Rules, 1974 — Rule 17 (5)

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High Courts30 Nov 1995Dismissed

T. Rudrappa Vs Smt. Gowramma and Others

Karnataka High Court · (1996) 1 CivCC 371

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High Courts29 Nov 1995

Gurumhurthy Reddy Vs A.K.N. Nayak and Others

Karnataka High Court · (1995) 11 KAR CK 0075

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High Courts29 Nov 1995Allowed

Rangappa Vs K. Ramachandra Murthy

Karnataka High Court · (1996) ILR (Kar) 134 : (1996) 1 KarLJ 213

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts29 Nov 1995Allowed

Lalitabai Vs State of Karnataka

Karnataka High Court · (1996) ILR (Kar) 1285 : (1995) 6 KarLJ 239

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44, 44 (1)

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High Courts29 Nov 1995

Gurumurthy Reddy Vs A.K.N. Nayak and Others

Karnataka High Court · (1997) 3 CivCC 511 : (1997) 1 KarLJ 86

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Contempt of Courts Act, 1971 — Section 10

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High Courts29 Nov 1995Dismissed

Jamal Khan Vs Mujahid Ahamed

Karnataka High Court · (1996) ILR (Kar) 146 : (1996) 1 KarLJ 241

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1) (D), 21 (1) (h)

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High Courts28 Nov 1995

Chowdappa Vs Chinnappiah and Another

Karnataka High Court · (1996) 1 KarLJ 422

Civil Procedure Code, 1908 (CPC) — Section 96

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