Criminal Procedure Code, 1973 (CrPC) — Section 401, 438Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 41, 42Penal Code, 1860 (IPC) — Section 34, 489 (c)

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High Courts17 Aug 2006Dismissed

N. Shaik Sab Vs The State of Karnataka and Another

Karnataka High Court · (2006) 08 KAR CK 0059

Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 22, 4A, 5, 63A

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High Courts17 Aug 2006Dismissed

Sri N. Shaik Sab Vs The State of Karnataka and The Commissioner Cum Director, Department of Mines and Geology

Karnataka High Court · (2006) 4 KCCR 2242

Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 10, 22, 4A, 63A

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High Courts16 Aug 2006

Sri D.A. Panduranga Shet, Sri Anantha Nagappa Shet, Smt. Gangabai Nagappa Shet and Mangala Vs Sagar Town Police and Smt. Vinoda Shet

Karnataka High Court · (2008) 1 DMC 822 : (2007) ILR (Kar) 4552 : (2008) 4 KarLJ 559 : (2007) 4 KCCR 373 SN

Criminal Procedure Code, 1973 (CrPC) — Section 156 (1), 156 (3), 190, 200, 397Penal Code, 1860 (IPC) — Section 306, 323, 34, 36, 498A

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High Courts16 Aug 2006

State of Karnataka Vs Kaveri Ultra Polymers Limited, Bangalore

Karnataka High Court · (2006) 61 KarLJ 293

Karnataka Sales Tax Act, 1957 — Section 8A

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High Courts16 Aug 2006Dismissed

Hanamappa M. Madar Vs State

Karnataka High Court · (2007) 4 KarLJ 377

Criminal Procedure Code, 1973 (CrPC) — Section 299, 299 (1), 313Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 302

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High Courts14 Aug 2006Allowed

Sri. K. Balachandra Vs Sri. Dinesh Prabhu

Karnataka High Court · (2006) 4 KCCR 2008

Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 118, 138

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High Courts14 Aug 2006Allowed

G. Siddalingaiah Vs Sudha Devi S. J. and Others

Karnataka High Court · (2006) 08 KAR CK 0065

Constitution of India, 1950 — Article 226

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High Courts11 Aug 2006Allowed

Muniyappa H. Vs M. Subbarayan since dead by his LRs.

Karnataka High Court · (2007) ILR (Kar) 3068 : (2007) 4 KCCR 372 SN

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3A, 115

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High Courts11 Aug 2006Dismissed

Mahaboob Khan Vs Mohamed Khasim dead by Lrs. (Sufiyabi and Others)

Karnataka High Court · (2006) 08 KAR CK 0041

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High Courts11 Aug 2006

John D'' Souza Since Deceased by LRs Vs Vijaya Bank and Others

Karnataka High Court · (2006) 4 KCCR 2468

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Rules, 1974 — Rule 17 (8)Mysore Land Reforms Act, 1962 — Section 42, 8

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High Courts11 Aug 2006Dismissed

Smt. Mymoona Vs H.M. Trading Company and Another

Karnataka High Court · (2007) 4 CivCC 688 : (2007) 5 KarLJ 633 : (2007) 1 KCCR 721 : (2007) 5 RCR(Criminal) 841

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Aug 2006Allowed

John D''Souza (deceased) by L.Rs. Vs Vijaya Bank and Others

Karnataka High Court · (2006) 4 KCCR 2468

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Rules, 1974 — Rule 17 (8)Mysore Land Reforms Act, 1962 — Section 42, 8

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High Courts10 Aug 2006

B.G. Thimmaiah dead by his Lrs. Ashwathamma and Others Vs K.A. Narayana Shetty

Karnataka High Court · (2007) 4 KarLJ 611

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 9, 104

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High Courts10 Aug 2006Dismissed

A.V.N. Prasad Vs Sita Bai Raj Purohit

Karnataka High Court · (2007) 1 CivCC 654 : (2007) 1 KarLJ 216 : (2007) 5 RCR(Civil) 235

Specific Relief Act, 1963 — Section 39

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