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Karnataka High Court judgments

47,790 judgments · page 1,839 of 2,390

High Courts09 Nov 1995

Little Kingdom Vs Puttanna Mandal

Karnataka High Court · (1996) ILR (Kar) 120 : (1996) 1 KarLJ 284

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h)
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High Courts09 Nov 1995Dismissed

Abdul Basheer Vs Rudraswamy

Karnataka High Court · (1995) ILR (Kar) 3628

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 21 (1) (b) (d), 21 (1) (b) (o), 21 (1) (h)
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High Courts08 Nov 1995Dismissed

Shanaz Begum Vs Rehana Begum

Karnataka High Court · (1995) ILR (Kar) 3622 : (1996) 1 KarLJ 137

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
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High Courts08 Nov 1995Allowed

Rudrappa Vs Special Deputy Commissioner

Karnataka High Court · (1995) ILR (Kar) 3313 : (1996) 5 KarLJ 59

Constitution of India, 1950 — Article 19 (1) (f), 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
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High Courts03 Nov 1995

Bapu Gouda and another Vs State of Karnataka

Karnataka High Court · (1996) CriLJ 1117 : (1995) ILR (Kar) 3586 : (1996) 1 KarLJ 111 : (1996) 1 RCR(Criminal) 453

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 324, 341, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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