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Karnataka High Court judgments

47,955 judgments · page 725 of 2,398

High Courts20 Feb 2014

Dr. Pushpavathi and Others Vs State of Karnataka and Another

Karnataka High Court · (2014) 4 AKR 147 : (2014) 2 KarLJ 570 : (2014) 3 KCCR 2759

Karnataka Land Reforms Act, 1961 — Section 79A, 79BLand Acquisition Act, 1894 — Section 30Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1), 24(2), 4
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High Courts19 Feb 2014

Nandisha and Others Vs State

Karnataka High Court · (2014) 3 AKR 195 : (2014) 2 KarLJ 596 : (2014) 3 KCCR 2717

Penal Code, 1860 (IPC) — Section 324, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts19 Feb 2014

Roshanbi Vs Azamatuniss

Karnataka High Court · (2014) ILR 5097

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 32(1), 37(2)Stamp Act, 1899 — Section 34
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High Courts18 Feb 2014

Shivaputrappa Vs Ningamma

Karnataka High Court · (2014) ILR 4705 : (2015) 1 KarLJ 500

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 33(1), 34, 34(a), 37(1), 37(2)
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