Constitution of India, 1950 — Article 166(3), 226Karnataka Government (Transaction of Business) Rules, 1977 — Rule 33(1)Karnataka Tax on Entry of Goods Act, 1979 — Section 11A

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High Courts14 Mar 2008

Sri. G.K.S. Shankar Vs Smt. Puttarevamma and Another

Karnataka High Court · AIR 2008 Kar 173 : (2008) ILR (Kar) 2790 : (2008) 3 KCCR 2067

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 7, Order 13 Rule 7 (2)Karnataka Stamp Act, 1957 — Section 33 (1)

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High Courts14 Mar 2008Dismissed

Smt. N.S. Geetha Vs Sri B. Raghuveer Acharya and State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 3850 : (2009) 1 KarLJ 169 : (2008) 4 KCCR 2492

Arbitration Act, 1940 — Section 30 (4), 73, 74Karnataka Stamp Act, 1957 — Section 34

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High Courts14 Mar 2008Allowed

Phillip D'' Souza Vs The State of Karnataka and Another

Karnataka High Court · (2008) 4 KCCR 2939

Karnataka Money Lenders Act, 1961 — Section 38, 39Karnataka Prohibition of Exorbitant Interest Act — Section 4

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High Courts13 Mar 2008Dismissed

Mr. Santhosh Moolya and Mr. Surendra Gowda Vs The State

Karnataka High Court · (2008) 03 KAR CK 0056

Penal Code, 1860 (IPC) — Section 34, 376, 506

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High Courts13 Mar 2008Dismissed

Shivappa Alagawadi and Suresh B. Roddannavar Vs The Registrar General, High Court of Karnataka and The State of Karnataka

Karnataka High Court · (2009) 120 FLR 903 : (2009) 1 KarLJ 137 : (2008) 4 KCCR 2494

Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 3A (4)Karnataka Judicial Service (Recruitment) Rules, 2004 — Rule 11 (1)

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High Courts13 Mar 2008Allowed

Smt. Muniyamma and Another Vs S. Chandrakar and Others

Karnataka High Court · (2008) ILR (Kar) 2863 : (2008) 3 KCCR 1576

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1

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High Courts13 Mar 2008

Belgundi Cements (Private) Limited, Belgundi Village, Belgaum District Vs The Commissioner of Commercial Taxes in Karnataka, Bangalore

Karnataka High Court · (2009) 67 KarLJ 214

Karnataka Sales Tax Act, 1957 — Section 22(3)

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High Courts13 Mar 2008Dismissed

Santhosh Moolya and Another Vs The State

Karnataka High Court · (2008) CriLJ 3334

Penal Code, 1860 (IPC) — Section 34, 376, 506

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High Courts13 Mar 2008

Seetharama Narayan Hegde (since deceased by his LRs and Others) Vs Venkataramana Seshagiri Shet (since deceased by his LRs and Others)

Karnataka High Court · (2008) 03 KAR CK 0006

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High Courts13 Mar 2008Dismissed

Commissioner of C. Ex. Vs Konkan Marine Agencies

Karnataka High Court · (2009) 221 CTR 467 : (2009) 13 STR 7 : (2009) 18 STT 115 : (2009) 22 VST 52

Central Excise Act, 1944 — Section 35 G (2)Contract Act, 1872 — Section 151, 152, 16

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High Courts12 Mar 2008Dismissed

Sri Yellappa Basvani Tashildar Vs State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 3319 : (2008) 6 KarLJ 650 : (2008) 5 KCCR 676 SN

Karnataka Panchayat Raj Act, 1993 — Section 136, 140, 145, 152

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