Karnataka High Court Judgments 2007 — Page 39

High Courts12 Jan 2007Allowed

M. Munivenkatappa Vs The State of Karnataka and Others

Karnataka High Court · (2007) 4 KarLJ 216 : (2007) 2 KCCR 886

Karnataka City Corporation Employees (Conditions of Services) Rules, 1991 — Rule 2FMysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 214, 4

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High Courts12 Jan 2007Allowed

C.C. Venkatanarasimhaiah Vs Asst. Commercial Tax Officer (Entertainment Tax) and Deputy Commissioner

Karnataka High Court · (2007) 1 KCCR 773

Karnataka Entertainment Tax Act, 1958 — Section 4 C, 6 A, 6 A (3)

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High Courts12 Jan 2007Allowed

N. Munivenkatappa Vs The State of Karnataka, Corporation of the City of Bangalore and The Commissioner Corporation of the of the City of Bangalore

Karnataka High Court · (2007) 4 KarLJ 216 : (2007) 2 KCCR 886

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 214, 2F, 4

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High Courts12 Jan 2007Allowed

P.B. Durgannavar and C.D. Sanganna Gowdar Vs State Bank of India

Karnataka High Court · (2007) 1 KCCR 635 : (2007) 2 LLJ 737

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High Courts11 Jan 2007Allowed

Sree Balaji Enterprises Lessees: Bangalore Grape Winery (P) Ltd. Vs Excise Commissioner in Karnataka, The Joint Commissioner of Excise Distilleries and Breweries and The Deputy Superintendent of Excise Attached to Bangalore Grape Winery (P) Ltd.

Karnataka High Court · (2007) 117 ECC 31 : (2007) ECR 31 : (2007) 4 KCCR 2181

Karnataka Excise (Excise Duties and Fees) Rules, 1968 — Rule 2 (1) (b), 2 (2)Karnataka Excise Act, 1965 — Section 22, 23

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High Courts10 Jan 2007Allowed

Mrs. Mallika and Others Vs Mr. Chandrappa and Others

Karnataka High Court · (2007) ILR (Kar) 3216 : (2008) 1 KarLJ 482 : (2007) 2 KCCR 1349

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Hindu Succession Act, 1956 — Section 8

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High Courts10 Jan 2007

K Gopal, Siddappa Begar C.P. Ed., S. Gopalakrishna and N. Ramakrishna Reddy Vs The Management of SRK Education Society (R) and The State Government

Karnataka High Court · (2007) 1 KCCR 797

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High Courts10 Jan 2007

K. Gopal and Others Vs The Mangement of SRK Education Society (R) and Others

Karnataka High Court · (2007) 1 KCCR 797

Constitution of India, 1950 — Article 226

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High Courts09 Jan 2007

State of Karnataka Vs Sri C. Chand Saheb

Karnataka High Court · (2007) ILR (Kar) 1106 : (2007) 3 KCCR 187 SN

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

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High Courts09 Jan 2007Dismissed

A. Seshappa Vs The Management of Karnataka Power Transmission Coprn Ltd. and The Superintending Engineer (ElE)

Karnataka High Court · (2007) 2 KCCR 970

Constitution of India, 1950 — Article 226, 227

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High Courts09 Jan 2007Allowed

Tetragon Chemie (P) Ltd. Vs Government of India and Another

Karnataka High Court · (2007) 35 PTC 875

Trade and Merchandise Marks Act, 1958 — Section 23, 25

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High Courts09 Jan 2007

Nevy D''souza and Others Vs Karnataka Appellate Tribunal and Others

Karnataka High Court · (2007) 3 KarLJ 378 : (2007) 3 KCCR 109 SN

Karnataka Land Reforms Act, 1961 — Section 61

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High Courts09 Jan 2007Dismissed

A. Basavarajappa Vs Jamdar, IAS Principal Secretary to Government, Revenue Department

Karnataka High Court · (2007) 1 KCCR 768

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High Courts05 Jan 2007

Smt. Farida Vs Ajai Kumar Singh, Commissioner of Police and State of Karnataka Chandrahas Vs District Magistrate and Deputy Commissioner, Government of Karnataka and Senior Superintendent Central Prison Smt. Shanthi Vs Commissioner of Police and State of Karnataka

Karnataka High Court · (2007) 2 KCCR 1377

Constitution of India, 1950 — Article 22, 22 (5)Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3, 3 (1), 3 (2)

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High Courts05 Jan 2007Allowed