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Karnataka High Court judgments

47,729 judgments · page 2,014 of 2,387

High Courts03 Nov 1988Partly Allowed

A. Gopal Naidu Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 1394

Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 25 (j) (ii), 33 (c) (2)Karnataka Shops and Commercial Establishments Act, 1961 — Section 35, 39, 39 (1), 39 (3), 39 (7)
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High Courts31 Oct 1988Dismissed

M. Venkataramaiah Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 1264 : (1989) 1 KarLJ 107

Constitution of India, 1950 — Article 14, 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 14, 14 (2)
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High Courts13 Oct 1988Allowed

N.A. Nagendrappa Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 324

Constitution of India, 1950 — Article 226, 226, 40Karnataka General Clauses Act, 1899 — Section 21Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (1), 5 (2), 5 (4), 5 (5)
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High Courts07 Oct 1988Dismissed

Laxminarayan Vs Ramaswamy

Karnataka High Court · (1989) ILR (Kar) 1158 : (1989) 1 KarLJ 28

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 200, 249, 256 (1), 482Penal Code, 1860 (IPC) — Section 380, 427
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High Courts07 Oct 1988Dismissed

Popular Automobiles Vs N. Veeraswamy

Karnataka High Court · (1989) ILR (Kar) 1555

Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (1), 19, 20, 5
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High Courts06 Oct 1988Allowed

B.S. Suresh Vs B.S. Jagadish

Karnataka High Court · (1989) ILR (Kar) 1249

Civil Procedure Code, 1908 (CPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 26, 33, 50, 7 (2)
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