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Karnataka High Court judgments, 2006

1,024 judgments · page 29 of 52

High Courts16 Jun 2006Dismissed

The Karnataka Electricity Board Employees'' Union (Now called the Karnataka Power Transmission Corporation Employees'' Union) Vs The Karnataka Electricity Board and Others The Karnataka Electricity Board Diploma Engineers Association Vs The Karnataka Electricity Board and Others The Karnataka Electricity Board Diploma Engineers'' Association Vs The Karnataka Electricity Board, The Karnataka Electricity Board Engineers Association and The Karnataka Power Transmission Corporation Limited

Karnataka High Court · (2006) ILR (Kar) 2691 : (2007) 4 KarLJ 235

Constitution of India, 1950 — Article 14, 16
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High Courts15 Jun 2006

Rajendra Prasad Vs M. Shivaraj

Karnataka High Court · (2007) 1 BC 173 : (2007) 2 CivCC 161 : (2006) CriLJ 3737 : (2006) ILR (Kar) 2958 : (2006) 5 KarLJ 493 : (2007) 5 RCR(Criminal) 87

Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts13 Jun 2006Dismissed

The Management of Bharat Earth Movers Limited Vs J. Benjamin

Karnataka High Court · (2006) 06 KAR CK 0040

Constitution of India, 1950 — Article 142, 21, 39 (a), 41Industrial Disputes Act, 1947 — Section 11 A, 2 (oo)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
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High Courts12 Jun 2006Dismissed

K. Devadas Kumar Vs A. Umesh and Others

Karnataka High Court · (2006) ILR (Kar) 3076 : (2006) 5 KarLJ 233 : (2006) 4 KCCR 2096 : (2006) 4 KCCR 2016

Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 38, 38 (2) (g)State Financial Corporations Act, 1951 — Section 29 (4)
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High Courts12 Jun 2006Dismissed

Sri T.M. Siddalingappa Vs The Headquarters Assistant to the Deputy Commissioner and Competent Authority under the Public Premises Eviction Act, The Accountant General in Karnataka (A and E), The Executive Engineer, Building Division, ESI Building Division and The Treasury Officer

Karnataka High Court · (2008) ILR (Kar) 2008 : (2008) 5 KarLJ 187

Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226, 227, 32, 323A, 323BKarnataka Civil Services Rules, 1974 — Rule 215
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High Courts12 Jun 2006Allowed

Muniswamy Vs State

Karnataka High Court · (2006) 4 KCCR 2040

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Karnataka Motor Vehicle Taxation Act, 1957 — Section 12 (1), 12 (1) (a), 3 (4) (a)
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