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Karnataka High Court judgments, 2010

1,761 judgments · page 82 of 89

High Courts08 Feb 2010Dismissed

The Chairman, The Honorary Secretary, The Institution of Engineers, Karnataka State Centre, The Honorary Secretary, The Institution of Engineers, Karnataka State Centre and Sri L.A. Murali Krishna Reddy, The Hon. Secretary Vs M. Nagaraj, H.N. Veerabhadrappa, Dr. N. Govindaraju and B.G. Eswarappa The Institution of Engineers and The Board of Scrutineers for Election of one Corporate Member to the Council from Karnataka State Centre for the Sessions 2008-09 and Election of Division-wise Corporate Members of the Committee of Karnataka State Centre for the Sessions 2008-2009 to 2009-2010 Vs M. Nagarag and Others

Karnataka High Court · (2010) ILR (Kar) 2507

Civil Procedure Code, 1908 (CPC) — Section 20, 9Contract Act, 1872 — Section 28
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High Courts06 Feb 2010Allowed

Naresh Goel Vs State and Another

Karnataka High Court · (2010) 126 FLR 389 : (2010) 2 LLJ 617

Contract Labour (Regulation and Abolition) Act, 1970 — Section 24Contract Labour (Regulation and Abolition) Rules, 1971 — Rule 72, 73, 74, 81 (1) (i), 81 (2)Criminal Procedure Code, 1973 (CrPC) — Section 482
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