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Karnataka High Court judgments

47,955 judgments · page 717 of 2,398

High Courts07 Mar 2014Disposed off

Savithramma R.C. Vs Vijaya Bank and Others

Karnataka High Court · (2015) AIR (Kar) 175 : (2015) 4 AKR 45 : (2015) ILR 1984 : (2015) 3 KCCR 2479

Karnataka Stamp Act, 1957 - Section 33 34 35 36 37Registration Act, 1908 - Section 49Stamp Act, 1899 - Section 35
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High Courts06 Mar 2014Dismissed

Ravi Vs State of Karnataka

Karnataka High Court · (2014) 3 AKR 371 : (2014) ILR 3286 : (2014) 3 KCCR 2421

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 304-B, 34
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High Courts06 Mar 2014

T.L. Rajagopal Vs S.N. Shivakumar

Karnataka High Court · (2014) 4 AKR 701 : (2014) ILR 4035 : (2014) 6 KarLJ 423 : (2014) 3 KCCR 2182

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Contract Act, 1872 — Section 65Specific Relief Act, 1963 — Section 28, 28(1), 28(2)(b)
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High Courts06 Mar 2014

Raviraja Hegde Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 115

Constitution of India, 1950 — Article 243-ZK, 243-ZL, 243-ZTKarnataka Co-operative Societies Act, 1959 — Section 121, 21(2), 28-A(4), 28-A(5), 28-B
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High Courts05 Mar 2014Dismissed

Suresh Bhatia Vs Gullamma

Karnataka High Court · (2014) 3 AKR 827 : (2014) 3 KCCR 2773

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2Karnataka Stamp Act, 1957 — Section 33, 34
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