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Karnataka High Court judgments

47,789 judgments · page 1,865 of 2,390

High Courts16 Dec 1994Allowed

Sangavva Vs Jaherabi

Karnataka High Court · (1995) ILR (Kar) 1808 : (1995) 4 KarLJ 733

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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High Courts16 Dec 1994Dismissed

Dasappa Vs Seetharam

Karnataka High Court · (1995) ILR (Kar) 1683

Specific Relief Act, 1963 — Section 34, 5, 6Transfer of Property Act, 1882 — Section 114 (G)
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High Courts15 Dec 1994Dismissed

Kempanna Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 1079 : (1995) 4 KarLJ 180

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 96
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High Courts15 Dec 1994Dismissed

Ravinder Kumar Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 282 : (1995) 1 KarLJ 675

Karnataka Selection of Conditates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Rules, 1993 — Rule 3 (1), 3 (1) (b)
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High Courts09 Dec 1994Dismissed

Channamallappa M. Vijapur Vs District Magistrate

Karnataka High Court · (1995) ILR (Kar) 731 : (1995) 4 KarLJ 44

Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Act, 1964 — Section 5, 9Karnataka Cinemas (Regulation) Rules, 1971 — Rule 35, 85
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High Courts09 Dec 1994Dismissed

C. Bhasker Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 183

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 16Specific Relief Act, 1963 — Section 9
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High Courts08 Dec 1994

Golappa Vs Malakappa

Karnataka High Court · (1995) ILR (Kar) 118 : (1994) 5 KarLJ 174

Karnataka Land Revenue Act, 1964 — Section 128, 129
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