Criminal Procedure Code, 1973 (CrPC) — Section 157, 160, 161, 168, 313Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 148, 149, 302, 342, 436

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High Courts31 Mar 2006Dismissed

Jindal Thermal Power Company Limited (Formerly Jindal Tracteble Power Co. Ltd.) Vs The Deputy Commissioner of Income Tax and Union of India (UOI)

Karnataka High Court · (2006) 203 CTR 381 : (2006) 286 ITR 182

Constitution of India, 1950 — Article 265, 300AFinance Act, 2002 — Section 115 JB, 115 JB (1)Income Tax Act, 1961 — Section 115 JB, 140 A, 164, 164 A, 174

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High Courts31 Mar 2006Allowed

Mohammed Hashim Vs Ameeruddin

Karnataka High Court · (2006) 3 KCCR 1385

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11, 11 (6)

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High Courts31 Mar 2006Allowed

Manjunath Basappa Basavamurthy Vs The State of Karnataka

Karnataka High Court · (2006) 3 KCCR 1422

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)

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High Courts29 Mar 2006Dismissed

Gunde Rao Vs The Land Tribunal and Others

Karnataka High Court · (2006) 3 KCCR 178 SN

Karnataka Certain Inam Abolition Act, 1977 — Section 5, 5 (2) (ii)

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High Courts28 Mar 2006Allowed

Sri T. Ravi and Another Vs State of Karnataka

Karnataka High Court · (2006) 4 KarLJ 15 : (2006) 3 KCCR 1454

Criminal Procedure Code, 1973 (CrPC) — Section 461Karnataka Forest Act, 1963 — Section 87, 87 (2)Penal Code, 1860 (IPC) — Section 379

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High Courts28 Mar 2006Allowed

Ananth Vs The State of Karnataka Department of Co-operation and Others

Karnataka High Court · (2006) ILR (Kar) 1900 : (2006) 3 KarLJ 428

Karnataka Co-operative Societies Act, 1959 — Section 28 A, 29 F, 29 G (4-A)

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High Courts28 Mar 2006Dismissed

Sri Vishnu Ganapathi Naik Vs The Management of NWKRTC

Karnataka High Court · (2006) ILR (Kar) 1863 : (2006) 3 KarLJ 356 : (2006) 2 KCCR 127 SN

Constitution of India, 1950 — Article 226, 227

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High Courts28 Mar 2006

M.S. Jaikumar Prop Vs Bangalore Mahanagara Palike and Another

Karnataka High Court · (2006) 3 KarLJ 498 : (2006) 3 KCCR 143 SN

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High Courts27 Mar 2006Allowed

H.S. Srinivasa Vs Girijamma and Others

Karnataka High Court · (2007) 1 BC 92 : (2006) 3 CivCC 521 : (2006) 4 KarLJ 10 : (2006) 3 RCR(Civil) 665 : (2006) 3 RCR(Criminal) 830

Bills of Exchange Act — Section 20Evidence Act, 1872 — Section 93Negotiable Instruments Act, 1881 (NI) — Section 20

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High Courts27 Mar 2006Dismissed

Abdul Gaffar Vs Income Tax Officer and Others

Karnataka High Court · (2006) 203 CTR 198 : (2006) ILR (Kar) 2353 : (2006) 285 ITR 203 : (2006) 3 KCCR 140 SN : (2006) 154 TAXMAN 416

Income Tax Act, 1961 — Section 260 A, 260 B, 45, 54 F

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High Courts27 Mar 2006Allowed

N. Bhagyalakshmamma Vs Smt. Subbulakshmamma and Others

Karnataka High Court · (2006) 03 KAR CK 0090

Karnataka Land Revenue Act, 1964 — Section 127, 128, 129Registration Act, 1908 — Section 17, 58

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High Courts27 Mar 2006Dismissed

Sri. Y.M. Anandvardhana Vs The Director, Electronics and Radar Development Establishment (LRDE) Defence Research and Development Organisation (DRDO), Ministry of Defence, Government of India and Minister of Defence, Government of India

Karnataka High Court · (2007) 4 KarLJ 499 : (2007) 2 KCCR 1475

Central Civil Services (Pension) Rules, 1972 — Rule 32, 38, 39, 40, 48

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High Courts27 Mar 2006Dismissed

D.A. Upadhya Vs The Vice-Chancellor, Kannada University and Others

Karnataka High Court · (2006) 3 KCCR 147 SN

Constitution of India, 1950 — Article 226, 227

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High Courts27 Mar 2006

The Government of Karnataka Vs Shetty Constructions Company Private Limited

Karnataka High Court · (2006) 3 ARBLR 328 : (2006) ILR (Kar) 1640 : (2006) 3 KarLJ 360

Arbitration and Conciliation Act, 1996 — Section 14 (2), 29, 30, 30 (1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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