Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 64, 64 (4), 69Karnataka Cooperative Societies Rules, 1960 — Rule 69

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High Courts31 Jan 2006

The Commissioner of Income Tax Vs Smt. Amarjeet Kaur and Others

Karnataka High Court · (2006) 201 CTR 134 : (2006) ILR (Kar) 1060 : (2006) 283 ITR 71

Income Tax Act, 1922 — Section 10 (2) (xv)Income Tax Act, 1961 — Section 256 (1), 37Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 2 (c), 3, 4

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High Courts30 Jan 2006Dismissed

Dr. G.K. Devdas Vs The Chief Executive Officer and Others

Karnataka High Court · (2006) 1 KCCR 65 SN

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High Courts30 Jan 2006

Thaggahalli Venkatesh Vs Smt. R. Nagarathna and Others

Karnataka High Court · (2006) 2 KarLJ 355

Constitution of India, 1950 — Article 226, 227, 243O

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High Courts30 Jan 2006Allowed

Dadepeer A. Peerajade Vs Vice-Chancellor and Chairman of Selection Committee, University of Agricultural Sciences and Others

Karnataka High Court · (2006) 2 KCCR 78 SN

Constitution of India, 1950 — Article 12, 16, 226

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High Courts30 Jan 2006

McDowell and Co. Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (2006) 203 CTR 542 : (2006) 285 ITR 196 : (2006) 155 TAXMAN 121

Companies (Profits) Surtax Act, 1964 — Section 7 A, 7 C, 7 C (1)Income Tax Act, 1961 — Section 256 (1)

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High Courts27 Jan 2006Dismissed

Polycon International Ltd. Vs Additional Commissioner of Commercial Taxes, Zone II

Karnataka High Court · (2008) 13 VST 470

Karnataka Sales Tax Act, 1957 — Section 12, 12 A, 12 B, 22 A, 28 (3)

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High Courts27 Jan 2006Dismissed

Lakkappa Vs Govt. Tool Room and Training Centre(r)

Karnataka High Court · (2007) ILR (Kar) 2617 : (2007) 4 KCCR 233 SN

Industrial Disputes Act, 1947 — Section 33, 33 (3), 33 (4)

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High Courts27 Jan 2006

Commissioner of Income Tax Vs Asia Brown Boveri Ltd.

Karnataka High Court · (2006) 286 ITR 284 : (2006) 2 KCCR 103 SN

Income Tax Act, 1961 — Section 256 (2), 30, 31, 36, 37 (1)

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High Courts27 Jan 2006Dismissed

Mohammed Samdani Basha Vs Syed Issac Basha

Karnataka High Court · (2006) 2 ALD(Cri) 18 : (2006) 4 BC 379 : (2006) 4 CivCC 89 : (2006) CriLJ 1586 : (2006) ILR (Kar) 1400 : (2006) 2 KarLJ 231 : (2006) 2 KCCR 835 : (2006) 3 RCR(Criminal) 19

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Jan 2006Dismissed

Ravishankar Das Vs Visveswaraiah Technological University and Another

Karnataka High Court · (2006) ILR (Kar) 1141 : (2006) 3 KarLJ 253 : (2006) 3 KCCR 1539

Constitution of India, 1950 — Article 226, 227

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High Courts27 Jan 2006Dismissed

C. Ramanna Gowda and Another Vs The Registrar (Vigilance) High Court of Karnataka

Karnataka High Court · (2006) CriLJ 1839 : (2006) ILR (Kar) 1292 : (2006) 2 KarLJ 331 : (2006) 2 KCCR 699

Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (b) (ii), 340, 343, 468 (1), 482Karnataka High Court Act, 1961 — Section 8Penal Code, 1860 (IPC) — Section 34, 463, 466, 467, 471

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High Courts27 Jan 2006Dismissed

State of Karnataka, The Director Pre University Education Department and The Deputy Director Pre University Education Department Vs K. Govindappa and The Secretary, Vinayaka Rural Education Society

Karnataka High Court · (2007) ILR (Kar) 2315

Constitution of India, 1950 — Article 16 (1), 16 (2), 16 (4)

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High Courts25 Jan 2006

Commissioner of Income Tax Vs S. Padmanabhan

Karnataka High Court · (2006) 203 CTR 616 : (2006) 284 ITR 535 : (2006) 155 TAXMAN 458

Income Tax Act, 1961 — Section 11, 12, 132 (5), 139 (1), 139 (2)

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High Courts25 Jan 2006

G. Jayashankaraiah alias Jayashankar Vs T.N. Gangadhariah

Karnataka High Court · AIR 2006 Kar 150 : (2006) 2 KarLJ 612 : (2006) 1 KCCR 492 : (2006) 3 RCR(Civil) 829 : (2006) 3 RCR(Civil) 385 : (2006) 2 RCR(Civil) 829

Civil Procedure Code, 1908 (CPC) — Section 11Succession Act, 1925 — Section 214, 295, 370, 372, 373

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High Courts25 Jan 2006Allowed

Kumari Erawwa Vs Land Tribunal and Others

Karnataka High Court · (2006) ILR (Kar) 1330 : (2006) 2 KarLJ 392 : (2006) 2 KCCR 91 SN

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