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Karnataka High Court judgments, 2007

765 judgments · page 1 of 39

High Courts20 Dec 2007Dismissed

Sri D.K. Nanjundaiah Vs The Chief Army Quality Assurance Officer, Chief Quality Assurance Establishment (Warship) Equipment, Ministry of Defence (DGQA), The Commander and The Director General of Quality Assurance (DGQA), Government of India, Ministry of Defence, Department of Defence Production and Supplies

Karnataka High Court · (2008) ILR (Kar) 735 : (2008) 4 KarLJ 33 : (2008) 1 KCCR 502

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 21Constitution of India, 1950 — Article 226
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High Courts19 Dec 2007Allowed

Smt. Roopali Vijaykumar Padhye Vs Government of Karnataka

Karnataka High Court · (2009) CriLJ 4779 : (2009) 5 KarLJ 695 : (2009) 5 KCCR 3570

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (i)Constitution of India, 1950 — Article 22 (5), 226Customs Act, 1962 — Section 108
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