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Karnataka High Court judgments, 2010

1,761 judgments · page 5 of 89

High Courts15 Dec 2010Dismissed

State Vs Byra Reddy and Others

Karnataka High Court · (2010) 12 KAR CK 0055

Penal Code, 1860 (IPC) — Section 143, 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)
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High Courts13 Dec 2010

Prudential Housing and Infrastructure Development Ltd. and Mr. Ravi Purvankara Vs State of Karnataka and Others Papaiah, B.P. Papanna Reddy, A.R. Ashwathanarayana Reddy rep. by his P.A. Holder Sri Nirmal Bafna, Managing Director Ansu Builder Pvt. Ltd. and Mangala Enterprises Vs State of Karnataka and Others B.P. Venkataswamy Reddy Vs State of Karnataka, The Karnataka Industrial Area Development Board and Prudential Housing and Infrastructure Development Ltd.

Karnataka High Court · (2010) 12 KAR CK 0038

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)Karnataka Industries (Facilitation) Act, 2002 — Section 12, 2 (1)
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High Courts13 Dec 2010

Smt. Nanjundamma Vs Karnataka State Election Commission Smt. Sumithramma and Sri R. Rangaswamaiah Vs The Assistant Commissioner and Electoral Registration Officer, The Tehsildar and The Karnataka State Election Commission Sri A.V. Srinivasa Vs The Chief Electoral Officer, The Electoral Registration Officer and The Election Officer/Tahsildar

Karnataka High Court · (2010) 12 KAR CK 0001

Registration of Electors Rules, 1960 — Rule 21, 21A, 26Representation of the Peoples Act, 1951 — Section 23
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