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Karnataka High Court judgments

47,933 judgments · page 942 of 2,397

High Courts07 Sept 2012Allowed

Smt. Leema Vs Sri P. Suraj Kumar

Karnataka High Court · (2012) 09 KAR CK 0011

Penal Code, 1860 (IPC) — Section 498A, 506Protection of Women from Domestic Violence Act, 2005 — Section 20, 23 (2)
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High Courts06 Sept 2012

Sri. Chandrashekar Gowda represented by his Power of Attorney Holder Sri. N.V. Krishna Murthy and Sri. Krishnaiah, Bin Manjappa Gowda are Represented by their Power of Attorney Holder Sri. N.V. Krishna Murthy Vs Chief Secretary, Government of Karnataka, Vidhana Soudha, Bangalore, The Secretary, Government of Karnataka, Irrigation Department, Vidhana Soudha, Bangalore, The Deputy Commissioner, Chickamagalur. and The Assistant Commissioner and Land Acquisition Officer, Upper Bhadra Project, Tarikere, Chickamagalur District

Karnataka High Court · (2012) 09 KAR CK 0036

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
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