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Karnataka High Court judgments

47,789 judgments · page 1,866 of 2,390

High Courts08 Dec 1994Allowed

Dr. Malini Vs University of Mysore

Karnataka High Court · (1995) ILR (Kar) 144 : (1995) 4 KarLJ 535

Karnataka State Universities Act, 1976 — Section 37 (n), 62Mysore University Students (Discipline and Control) Ordinance, 1989 — Section 4, 4 (i), 4 (viii)
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High Courts07 Dec 1994Allowed

Avelin R. Luis Vs District Magistrate

Karnataka High Court · (1995) ILR (Kar) 886 : (1994) 5 KarLJ 418

Constitution of India, 1950 — Article 226Karnataka Exhibition of Films on Television Screen Through the Video Cassette (Regulation) Rules, 1984 — Rule 4, 6
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High Courts05 Dec 1994Dismissed

Parvathareddy Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 1856 : (1994) 5 KarLJ 186

Constitution of India, 1950 — Article 226, 227Karnataka Agricultural Produce Marketing Regulation (Amendment) Act, 1991 — Section 144, 4, 9
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High Courts30 Nov 1994

N. Deepak and Vs State of Karnataka and others

Karnataka High Court · AIR 1995 Kar 137 : (1994) ILR (Kar) 3614 : (1995) 1 KarLJ 167

Constitution of India, 1950 — Article 14Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 10, 11
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High Courts28 Nov 1994

Narayan Vs Government of India

Karnataka High Court · (1992) CriLJ 3969 : (1995) ILR (Kar) 269 : (1995) 2 KarLJ 321

Constitution of India, 1950 — Article 226Industrial Disputes Rules, 1957 — Rule 22, 24 (b)
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