Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11DKarnataka Rent Act, 1999 — Section 27 (2) (r), 40Karnataka Rent Control Act, 1961 — Section 21 (1)

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High Courts15 Jul 2006Allowed

B.E. Chandrashekar, R.S. Sreedhara Shastry and H. Krishna Singh Vs State of Karnataka

Karnataka High Court · (2007) CriLJ 486 : (2006) 4 KCCR 2398

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304 A, 427

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High Courts15 Jul 2006

The Commissioner of Central Excise Vs Karnataka State Agro Corn Products Ltd.

Karnataka High Court · (2006) 112 ECC 533 : (2006) 138 ECR 533 : (2006) 3 KCCR 1861 : (2008) 9 STR 597

Central Excise Act, 1944 — Section 12 B

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High Courts15 Jul 2006

B.N. Jeevan Prakash Vs Shabeer Ahamad Shariff and Others

Karnataka High Court · (2007) ACJ 1709 : (2006) 4 RCR(Civil) 635

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High Courts14 Jul 2006Dismissed

K. Abdul Hameed Vs Smt. Sabira Begum and Others

Karnataka High Court · AIR 2006 Kar 289 : (2006) 4 KCCR 2137

Mohammedan Law — Section 152 (3), 155

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High Courts14 Jul 2006Allowed

Bhanuprakash A Rao and B. Murugesha Rao Vs State

Karnataka High Court · (2006) CriLJ 4292 : (2006) ILR (Kar) 3216 : (2006) 5 KarLJ 64 : (2006) 4 KCCR 2011 : (2007) 5 RCR(Criminal) 395

Karnataka Forest Act, 1963 — Section 62 (1), 62 (3), 63, 71 A, 86

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High Courts14 Jul 2006Dismissed

Vikrant Tyres Limited Vs Mysore Division Hotel Worker''s Union

Karnataka High Court · (2007) 1 SLJ 352

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1)Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 25 F

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High Courts14 Jul 2006

Veerabhadrappa Dandappa Hanchinamani and Others Vs Nannesab Goususab Pathan and Others

Karnataka High Court · (2007) 1 CivCC 147 : (2006) ILR (Kar) 3794 : (2006) 6 KarLJ 496 : (2006) 3 KCCR 1935 : (2007) 5 RCR(Civil) 504

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts14 Jul 2006

Shamanna Setty Vs B.L. Channegowda

Karnataka High Court · (2006) ILR (Kar) 3588 : (2007) 5 KarLJ 494

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9

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High Courts13 Jul 2006Allowed

Ravi Vs The Karnataka University and Others

Karnataka High Court · (2006) 4 KCCR 2325

Constitution of India, 1950 — Article 191 (1) (e), 21, 315, 316, 324Karnataka State Universities Act, 2000 — Section 53, 53 (2) (b)Representation of the Peoples Act, 1951 — Section 9 A

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High Courts13 Jul 2006Allowed

B.C. Ramachandra Vs State of Karnataka

Karnataka High Court · (2007) CriLJ 475

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A, 337

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High Courts13 Jul 2006Allowed

Ravi Dalawai Vs The Karnataka University and The State of Karnataka

Karnataka High Court · (2006) 6 KarLJ 192

Constitution of India, 1950 — Article 191 (1) (e), 21, 315, 316, 324Karnataka State Universities Act, 2000 — Section 53, 53 (2) (b)Representation of the Peoples Act, 1951 — Section 9 A

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High Courts13 Jul 2006