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Karnataka High Court judgments

47,789 judgments · page 1,929 of 2,390

High Courts06 Nov 1991Dismissed

Medar Nagamma Vs Medar Sanna Sivanna

Karnataka High Court · (1992) ILR (Kar) 650 : (1991) 3 KarLJ 217

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 21 Rule 54, Order 21 Rule 67, Order 21 Rule 96Transfer of Property Act, 1882 — Section 58 (a), 60
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High Courts06 Nov 1991Dismissed

Ningegowda Vs State

Karnataka High Court · (1992) ILR (Kar) 2602 : (1991) 3 KarLJ 170

Karnataka Land Revenue Act, 1964 — Section 33, 35, 36Mysore Land Revenue (Amendment) Rules, 1960 — Rule 3 (3), 3 (4), 43-G (4)Penal Code, 1860 (IPC) — Section 193, 228, 919
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High Courts25 Oct 1991Dismissed

J.P. Somasekhara Vs Tahsildar

Karnataka High Court · (1992) ILR (Kar) 2702 : (1991) 3 KarLJ 167

Karnataka Co-operative Societies Act, 1959 — Section 29 AKarnataka Cooperative Societies Rules, 1960 — Rule 13
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High Courts25 Oct 1991Allowed

Bhoopalam R. Ramaswamy Vs Vysya Bank Ltd.

Karnataka High Court · (1992) ILR (Kar) 3574 : (1991) 4 KarLJ 678

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149, 151Mysore Court-fees and Suits Valuation Act, 1958 — Section 5
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High Courts25 Oct 1991

Dr. Sumyra Mekhri Vs State of Karnataka and another

Karnataka High Court · AIR 1992 Kar 315

Constitution of India, 1950 — Article 14, 15, 15 (1)Karnataka Conduct of Entrance Test for Admission to Post-graduate Degree and Diploma (Medical and Dental) Courses Rules, 1987 — Rule 4 (1) (b)
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High Courts25 Oct 1991Allowed

Dr. Sumyra Mekhri Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 4130 : (1992) 1 KarLJ 424

Karnataka Conduct of Entrance Test for Admission to Post-Graduate Degree and Diploma (Medical and Dental) Courses Rules, 1987 — Rule 4 (1) (b), 4 (5)
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