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Karnataka High Court judgments, 2006

1,024 judgments · page 44 of 52

High Courts22 Feb 2006Dismissed

D. Shivaramu Vs State of Karnataka and Another

Karnataka High Court · (2006) 2 KarLJ 370

Karnataka State Civil Services (Unfilled vacancies reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes) (Special Recruitment) Rules, 2001 — Rule 2 (1) (d)
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High Courts21 Feb 2006

Smt. Pillamma Vs C. Puttanna

Karnataka High Court · AIR 2006 Kar 194 : (2006) ILR (Kar) 1605 : (2006) 2 KarLJ 382 : (2006) 2 KCCR 885

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1A, 104, 96, 96 (3)
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High Courts21 Feb 2006

Y. Vishnu Vs S. Venkatesh

Karnataka High Court · (2006) 2 ALD(Cri) 9 : (2006) 4 BC 575 : (2006) 2 CivCC 673 : (2006) 134 CompCas 314 : (2006) CriLJ 1853 : (2006) ILR (Kar) 1377 : (2006) 2 KarLJ 389 : (2006) 3 RCR(Criminal) 94

Criminal Procedure Code, 1973 (CrPC) — Section 357, 421 (1)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts16 Feb 2006

Sarathi Leasing Finance Limited Vs Sri B. Narayana Shetty

Karnataka High Court · (2007) 2 ALD(Cri) 28 : (2007) 1 ALD(Cri) 1 : (2007) 2 BC 1 : (2006) 3 CivCC 112 : (2006) 131 CompCas 798 : (2006) ILR (Kar) 1929 : (2006) 3 KarLJ 397 : (2006) 2 KCCR 1155 : (2006) 3 RCR(Criminal) 827

Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420Trade and Merchandise Marks Act, 1958 — Section 78, 79
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