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Karnataka High Court judgments

47,789 judgments · page 1,894 of 2,390

High Courts08 Jul 1993

B.N. Raghuram Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 2332 : (1993) 3 KarLJ 235

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Excise Act, 1965 — Section 71 (1), 71 (2), 71 (2) (e)Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5
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High Courts06 Jul 1993Dismissed

Thammannegowda Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 2097 : (1993) 3 KarLJ 231

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
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High Courts27 Jun 1993Dismissed

Bandyamma Vs Assistant Commissioner

Karnataka High Court · (1993) ILR (Kar) 2694b : (1994) 1 KarLJ 1

Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
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High Courts23 Jun 1993Dismissed

Panalal Jain Vs Brhmadev Sharma

Karnataka High Court · (1993) ILR (Kar) 3359 : (1996) 5 KarLJ 271

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h)
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