Karnataka High Court · (2007) ILR (Kar) 2709 : (2007) 4 KarLJ 334 : (2007) 4 KCCR 239 SN : (2007) 4 RCR(Civil) 286 : (2007) 3 RCR(Civil) 687 : (2007) 4 RCR(Criminal) 208

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts12 Mar 2007

Mamatha Enterprises, Harihar Vs State of Karnataka

Karnataka High Court · (2009) 67 KarLJ 205

Karnataka Sales Tax Act, 1957 — Section 23(1)

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High Courts09 Mar 2007

H.M.P. Cements Limited and Another Vs Karnataka Electricity Board (KPTCL) and Others

Karnataka High Court · (2007) 03 KAR CK 0070

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High Courts09 Mar 2007

Hoovachari Kammar LR of the Deceased Kalappa Sannabasappa Kammar Vs The Government of Karnataka and Others Chidanandappa Banappa Kammar Vs State of Karnataka, The Land Tribunal and Hoovachari Kalappa Kammar

Karnataka High Court · (2007) ILR (Kar) 1525 : (2007) 3 KCCR 119 SN

Karnataka Land Reforms Act, 1961 — Section 4

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High Courts08 Mar 2007Dismissed

Anshul Singhal, minor rep. by his Father Mr. Rajendra Singhal and Others Vs The State of Karnataka and Others

Karnataka High Court · (2007) ILR (Kar) 2465 : (2007) 4 KCCR 226 SN

Constitution of India, 1950 — Article 14, 29 (1), 30 (1)

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High Courts08 Mar 2007

The State of Karnataka Vs H.B. Munivenkatappa (Since dead by his L.Rs. A. Shakuntala and Others) represented by GPA holder Sri M. Mohansundar The State of Karnataka Vs H.B. Munivenkatappa (Since dead by his L.Rs. Shakuntala and Others) Smt. Shakunthala and Others Vs The Special Deputy Commissioner and The Tahsildar Shri Boraiah Vs H.B. Munivenkatappa (Since dead by his L.Rs. Shakuntla and Others)

Karnataka High Court · (2007) 4 KarLJ 439

Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 3 (1) (b), 9, 9 (1) (i)Limitation Act, 1963 — Section 5

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High Courts08 Mar 2007

K.R. Chandrashekar Vs Deputy Conservator of Forests Chikmagalur Division, Deputy Commissioner and Pri. Secretary to Government of Karnataka Forest Department

Karnataka High Court · (2007) ILR (Kar) 2799 : (2007) 3 KCCR 1933

Karnataka Land Grant Rules, 1969 — Rule 11 (4), 85Karnataka Land Revenue Act, 1964 — Section 75

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High Courts08 Mar 2007

Badakana Bhimappa Vs The State of Karnataka, Revenue Department, The Land Tribunal and Veerappagouda (Since Deceased by LRs. Basavalingappagouda, Sangappagouda and Puttappagouda)

Karnataka High Court · (2007) 4 KarLJ 541 : (2007) 3 KCCR 149 SN

Karnataka Land Reforms Rules, 1974 — Rule 24

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High Courts07 Mar 2007

J.M. Richards and Company, Bangalore Vs State of Karnataka

Karnataka High Court · (2009) 67 KarLJ 201

Karnataka Sales Tax Act, 1957 — Section 23(1)

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High Courts07 Mar 2007

State of Karnataka Vs Quality Machine Tools, Bangalore

Karnataka High Court · (2009) 67 KarLJ 207

Karnataka Sales Tax Act, 1957 — Section 5(3)(A)

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High Courts07 Mar 2007

Shankarappa (since deceased by his L.Rs. Sangamma and Others) Vs Basawarajappa Gouda

Karnataka High Court · (2007) ILR (Kar) 1578 : (2007) 2 KarLJ 125

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4 (2), 151

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High Courts07 Mar 2007

Shankarappa by L.Rs. Vs Basawarajappa

Karnataka High Court · (2007) 3 KCCR 1938 : (2007) 5 RCR(Civil) 599 : (2007) 2 RCR(Rent) 29

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4 (2)

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