Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11ARepresentation of the Peoples Act, 1951 — Section 123 (2), 128, 128 (1), 81, 81 (3)

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High Courts15 Nov 2006Allowed

The Secretary, Nagawala Grama Panchayath Vs The President, Mysore Zilla Panchayath and Others

Karnataka High Court · (2007) 1 KCCR 71

Constitution of India, 1950 — Article 14, 21Karnataka Panchayat Raj Act, 1993 — Section 237 (2)

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High Courts15 Nov 2006

D.S. Basavegowda and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2008) 1 KarLJ 346 : (2007) 2 KCCR 1046

Constitution of India, 1950 — Article 226, 227

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High Courts14 Nov 2006Allowed

The Special Land Acquisition Officer (UKP) and Another Vs Lakshmanbabu Gayakwad and Others

Karnataka High Court · (2007) 1 KCCR 99

Karnataka Sales Tax Act, 1957 — Section 31Land Acquisition Act, 1894 — Section 11 (1), 11 (2), 16 (1), 16 (2), 18

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High Courts14 Nov 2006Allowed

The Special Land Acquisition Officer, Upper Krishna Project (UKP) and The State of Karnataka Vs Lakshmanbabu Gayakwad and Others

Karnataka High Court · (2006) ILR (Kar) 4563

Karnataka Sales Tax Act, 1957 — Section 20, 31Land Acquisition Act, 1894 — Section 11 (2), 16 (1), 16 (2), 18, 28 A

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High Courts14 Nov 2006Allowed

H.M. Siddagangaiah Vs The State of Karnataka and The Commissioner Bangalore Mahanagar Palike

Karnataka High Court · (2007) 112 FLR 652 : (2006) ILR (Kar) 4687

Criminal Procedure Code, 1973 (CrPC) — Section 306, 307Karnataka City Corporation Employees (Conditions of Services) Rules, 1991 — Rule 2 (2)Karnataka Lokayukta Act, 1984 — Section 2 (4) (d)

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High Courts14 Nov 2006Dismissed

R. Abbaiah Reddy (since dead by LRs. Sarojamma Reddy, A. Jagadish Reddy, A. Vimala Reddy and A. Jyothi Reddy) Vs Udaya Chandra R. Abbaiah Reddy (since dead by LRs. Smt. Sarojamma Reddy, A. Jagadish Reddy, A. Vimala Reddy and A. Jyothi Reddy) and K.R. Vijayaraghava Reddy Vs T. Ramachandra Chari

Karnataka High Court · (2007) ILR (Kar) 371 : (2007) 1 KarLJ 412 : (2007) 1 KCCR 429

Evidence Act, 1872 — Section 116Karnataka Rent Act, 1999 — Section 27 (2) (e), 27 (2) (r), 43 (1)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)

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High Courts14 Nov 2006Allowed

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax, (Assessment), Special Range Vs R.P.G. Telecoms Limited

Karnataka High Court · (2007) 208 CTR 152 : (2007) 292 ITR 355

Income Tax Act, 1961 — Section 80 AB, 80 HHC, 80 I

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High Courts13 Nov 2006Dismissed

Muneer Ahmed Vs Safia Mateen alias Shaheen

Karnataka High Court · (2007) CriLJ 919 : (2007) 1 DMC 550

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts13 Nov 2006Allowed

The Oriental Insurance Co. Ltd. Vs Smt. Kaveri and Others

Karnataka High Court · (2008) ACJ 23

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High Courts10 Nov 2006Allowed

Assistant Commissioner of Income Tax, Circle-1, Raichur Vs Vishwanath and Co.

Karnataka High Court · (2007) 161 TAXMAN 32

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High Courts10 Nov 2006Allowed

The Assistant Commissioner of Income Tax Vs Vishwanath and Company Excise Contractors

Karnataka High Court · (2007) 292 ITR 225

Income Tax Act, 1961 — Section 143 (1), 143 (2), 143 (3), 148, 68

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High Courts10 Nov 2006Dismissed

Sri Mahadevanaika Vs Shivakumar, Since Minor rep. by his mother and natural guardian Gopamma and Sri Shiva, Since Minor rep. by his mother and Natural Guardian Gopamma

Karnataka High Court · (2007) 1 DMC 590 : (2006) ILR (Kar) 4647 : (2007) 1 KarLJ 117

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19 (4)

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High Courts10 Nov 2006Allowed

Fakru Latif, Babaseb Latif and Shaukat Latif Vs The State of Karnataka, The Land Tribunal and Mahadevgouda Patil

Karnataka High Court · (2007) 1 KarLJ 488 : (2007) 3 KCCR 118 SN

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44, 44 (1), 46 A (1)Karnataka Land Revenue Act, 1964 — Section 133

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