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Karnataka High Court judgments

47,789 judgments · page 1,855 of 2,390

High Courts20 Apr 1995Dismissed

Uday Vs State

Karnataka High Court · (1996) ILR (Kar) 312

Criminal Procedure Code, 1898 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376
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High Courts20 Apr 1995Dismissed

Akkatai @ Sujata Vs Baburao Sattappa Angol

Karnataka High Court · (1995) ILR (Kar) 1892 : (1995) 6 KarLJ 219 : (1995) 2 RCR(Rent) 441

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, 151Transfer of Property Act, 1882 — Section 111 (f)
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High Courts18 Apr 1995Dismissed

Vadigeri Jambanna Vs Hospet Co-operative City Bank Ltd.

Karnataka High Court · (1995) ILR (Kar) 2811 : (1996) 2 KarLJ 556

Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Co-operative Societies Act, 1959 — Section 101 (2), 118, 70Karnataka Cooperative Societies Rules, 1960 — Rule 38, 38 (5)
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High Courts18 Apr 1995Dismissed

Home School Vs Muneera Basha

Karnataka High Court · (1995) ILR (Kar) 1427 : (1995) 3 KarLJ 296

Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Transfer of Property Act, 1882 — Section 109
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High Courts17 Apr 1995

Sri M.D. Nanaiah Vs K. Nagaraju and others

Karnataka High Court · AIR 1995 Kar 389 : (1995) ILR (Kar) 1705 : (1995) 5 KarLJ 496

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AKarnataka State Government Employees Association (Constitution and Administration) Rules, 1989 — Rule 14A, 14A (2), 9 (iv)
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High Courts10 Apr 1995Allowed

Babu Poojary Vs Assistant Commissioner

Karnataka High Court · (1995) ILR (Kar) 2111 : (1995) 3 KarLJ 306

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15 (2), 44, 5, 5 (2)Registration Act, 1908 — Section 47
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High Courts07 Apr 1995Allowed

Srinivas Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 1515

Criminal Procedure Code, 1898 (CrPC) — Section 482Mines and Mineral (Development and Regulation) Act, 1957 — Section 15, 22, 4Penal Code, 1860 (IPC) — Section 379, 447, 511
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High Courts07 Apr 1995

Siddaiah Vs Channappa and another

Karnataka High Court · (1995) ILR (Kar) 1421 : (1996) 217 ITR 739 : (1995) 3 KarLJ 501 : (1995) 82 TAXMAN 286

Benami Transactions (Prohibition) Act, 1988 — Section 4 (1)
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High Courts04 Apr 1995

K.R. Lakshman Vs State of Karnataka and others

Karnataka High Court · AIR 1996 Kar 179 : (1995) ILR (Kar) 1871 : (1995) 5 KarLJ 137

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 24
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