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Karnataka High Court judgments

47,789 judgments · page 1,903 of 2,390

High Courts11 Dec 1992Dismissed

B.C. Narayan Vs Vijayanagar Syndicate

Karnataka High Court · (1993) ILR (Kar) 1120 : (1993) 2 KarLJ 103

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Constitution of India, 1950 — Article 141Partnership Act, 1932 — Section 69 (1), 69 (2)
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High Courts11 Dec 1992Allowed

Bangaramma Vs Nanjamma

Karnataka High Court · (1993) ILR (Kar) 230 : (1993) 1 KarLJ 116

Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227Karnataka Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 1991 — Section 2 (1)
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High Courts08 Dec 1992Allowed

Bangalore Development Authority Vs R. Ramachandran

Karnataka High Court · (1993) ILR (Kar) 116 : (1993) 1 KarLJ 1

Bangalore Development Authority Act, 1976 — Section 17, 17 (5), 4, 4 (1)Land Acquisition (Amendment) Act, 1991 — Section 16Specific Relief Act, 1963 — Section 38
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High Courts03 Dec 1992

Mrs. Sudha Shivarame Gowda Vs State of Karnataka

Karnataka High Court · (1993) CriLJ 1533 : (1993) ILR (Kar) 733 : (1993) 1 KarLJ 506

Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 172 (1), 50, 57Penal Code, 1860 (IPC) — Section 120 B, 143, 147, 148, 302
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