Criminal Procedure Code, 1973 (CrPC) — Section 320 (2), 320 (8)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 10, 12, 12 (5) (b)Penal Code, 1860 (IPC) — Section 420

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High Courts10 Jun 2008Dismissed

Sri M.V. Thimmaiah, Joint Director of Social Welfare on Deputation to the Karnataka State Womens Development Corporation, As its Managing Director Vs The State of Karnataka

Karnataka High Court · (2009) 3 KCCR 162 SN

Karnataka Civil Services Rules, 1974 — Rule 285, 285 (1) (a)

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High Courts09 Jun 2008Dismissed

A. Channabasappa and Another Vs Karnataka Industrial Area Development Board and Others

Karnataka High Court · (2008) ILR (Kar) 3524 : (2008) 5 KarLJ 499 : (2008) 3 KCCR 2058

Land Acquisition Act, 1894 — Section 12 (2), 18, 18 (1)

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High Courts09 Jun 2008Dismissed

Smt. H.S. Lakshmamma Vs Sri K.K. Ahammed Kutty and Others

Karnataka High Court · (2008) ILR (Kar) 3528 : (2008) 5 KarLJ 93 : (2008) 3 KCCR 2114

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 7

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High Courts09 Jun 2008Allowed

K. Hanumanthaiah Vs Narasimhaiah

Karnataka High Court · (2009) CriLJ 632 : (2008) 4 KCCR 2658

Penal Code, 1860 (IPC) — Section 323, 324, 504, 506 (b)

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High Courts09 Jun 2008Dismissed

Fosroc Chemicals (India) Private Limited Vs State of Karnataka

Karnataka High Court · (2009) 26 VST 440

Karnataka Sales Tax Act, 1957 — Section 12 (3), 6 B, 8 A

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High Courts09 Jun 2008Dismissed

Harish D.V. Vs State

Karnataka High Court · (2008) 5 KarLJ 480

Criminal Procedure Code, 1973 (CrPC) — Section 173 (8)

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High Courts09 Jun 2008Allowed

M. Ethiraj Vs Smt. Farida Khanum

Karnataka High Court · (2008) ILR (Kar) 3500 : (2009) 2 KarLJ 481 : (2008) 4 KCCR 321 SN

Karnataka Rent Act, 1999 — Section 2 (3) (f), 27 (2) (r)

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High Courts06 Jun 2008Allowed

Mysore Urban Development Authority Vs Income Tax Officer, (TDS)

Karnataka High Court · (2008) 175 TAXMAN 307

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High Courts06 Jun 2008Allowed

Mysore Urban Development Authority, The Chief Accounts Officer, Mysore Urban Development Authority and The Special Land Acquisition Officer, Mysore Urban Development Authority Vs The Income Tax Officer (TDS) and The Commissioner for Income Tax

Karnataka High Court · (2008) 218 CTR 678 : (2008) 4 KCCR 247 SN

Income Tax Act, 1961 — Section 194 LA, 271 (1) (c)

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High Courts06 Jun 2008Allowed

G. Krishnaprakash Vs The State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 3569 : (2008) 5 KarLJ 719 : (2008) 3 KCCR 1818

Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204

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High Courts05 Jun 2008Dismissed

Ashu Khare Vs Medical Council of India, Rajiv Gandhi University of Health Sciences and S. Nijalingappa Medical College and HSK Hospital and Research Centre

Karnataka High Court · (2008) 4 KCCR 291 SN

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High Courts05 Jun 2008Allowed

Vaijanath Rao Patil and Others Vs The State of Karnataka, Revenue Department, The Land Tribunal and Smt. Syeda Khatoon

Karnataka High Court · (2008) 6 KarLJ 222

Karnataka Certain Inam Abolition Act, 1977 — Section 11, 77 A

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High Courts05 Jun 2008

Smt. T. Munitayamma and Others Vs Oriental Insurance Company and Others

Karnataka High Court · (2009) ACJ 2389 : (2008) ILR (Kar) 4023

Penal Code, 1860 (IPC) — Section 279, 304 A

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