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Karnataka High Court judgments, 2008

905 judgments · page 8 of 46

High Courts24 Oct 2008

The Special Land Acquisition Officer, BDA and The Commissioner, BDA Vs A.L. Nanjareddy Selavaraj and Anthony Vs The Special Land Acquisition Officer, Bangalore Development Authority and The Commissioner, Bangalore Development Authority The Spl Land Acquisition Officer, Bangalore Development Authority and The Chairman, Bangalore Development Authority Vs Munireddy Venkatappa (Kalyanamma and Others) and V. Papanna Venkatappa Special Additional Land Acquisition Officer, Bangalore Development Authority and The Chairman, Bangalore Development Authority Vs M. Papaiah Reddy since deceased by his LRs Manjunath Reddy

Karnataka High Court · (2008) 10 KAR CK 0074

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2Land Acquisition Act, 1894 — Section 23 (1A), 23 (2)
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High Courts24 Oct 2008Allowed

Yessay Foodoils Vs P.A. Moosa

Karnataka High Court · AIR 2009 Kar 103 : (2009) ILR (Kar) 724 : (2009) 9 KarLJ 156 : (2008) 5 KCCR 3232

Partnership Act, 1932 — Section 69 (2)
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High Courts23 Oct 2008Allowed

Vinod Sequiera Vs Bahunji alias G.M. Hassan Kunhi

Karnataka High Court · (2009) ILR (Kar) 184 : (2009) 1 KarLJ 75 : (2008) 5 KCCR 3364 : (2009) 5 RCR(Criminal) 894

Criminal Procedure Code, 1973 (CrPC) — Section 200, 256, 273Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts22 Oct 2008Dismissed

Regional Director, ESI Corporation, The Deputy Director, ESI Corporation and The Recovery Officer, ESI Corporation Vs The Management of Shagil Precision India The Management of Shagil Precision India Vs Regional Director, ESI Corporation, The Deputy Director, ESI Corporation and The Recovery Officer, ESI Corporation

Karnataka High Court · (2009) 120 FLR 950 : (2009) 1 KarLJ 452 : (2009) 2 LLJ 420

Employees State Insurance Act, 1948 — Section 2 (22), 75
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