Penal Code, 1860 (IPC) — Section 143, 147, 148, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (xi)

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High Courts04 Mar 2011

T. Mallesh Vs National Insurance Company Ltd. and Sri. Harishkumar V. Rao

Karnataka High Court · (2011) 03 KAR CK 0173

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High Courts04 Mar 2011

Smt. G.S. Gangamma Vs Sri T.P. Srinivasa Murthy Setty

Karnataka High Court · (2011) 03 KAR CK 0106

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High Courts04 Mar 2011

H.A. Balaji Vs The State of Karnataka, The Bangalore Development Authority and The Special Land Acquisition

Karnataka High Court · (2011) ILR (Kar) 2727 : (2011) 3 KCCR 337 SN : (2011) 3 KCCR 332

Constitution of India, 1950 — Article 31ALand Acquisition Act, 1894 — Section 11, 11 A, 16, 50 (2)

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High Courts04 Mar 2011Dismissed

Sri Somanagouda Patil Vs Sri Shamshiddin Peerjade

Karnataka High Court · AIR 2012 Kar 141

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Mar 2011Dismissed

B.R. Shetty rep. by its General Power of Attorney Holder B.S. Shetty Vs Kone Elevator India Ltd.

Karnataka High Court · (2011) 03 KAR CK 0057

Arbitration and Conciliation Act, 1996 — Section 5, 7 (4) (b), 8

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High Courts04 Mar 2011Dismissed

Lakshmi Automobiles Vs State of Karnataka and Others

Karnataka High Court · (2012) 50 VST 516

Karnataka Sales Tax Act, 1957 — Section 22 A (1), 28 A (2), 28 A (4)

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High Courts04 Mar 2011

Bus Operators Association Vs The State of Karnataka

Karnataka High Court · (2011) 4 KarLJ 491 : (2011) 2 KCCR 1633

Motor Vehicles Act, 1988 — Section 112, 113, 177, 183, 190Penal Code, 1860 (IPC) — Section 71

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High Courts04 Mar 2011

Devaraj Vs Sridhar C. Balegar and The Branch Manager, Bajaj Allianz General Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0029

Motor Vehicles Act, 1988 — Section 166

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High Courts04 Mar 2011

Smt. Nazira Begum Vs Smt. Hanumakka

Karnataka High Court · (2011) 03 KAR CK 0025

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High Courts04 Mar 2011

B. Taranath Nayak Vs National Insurance Co. Ltd. and Manish P.B.

Karnataka High Court · (2011) 03 KAR CK 0001

Motor Vehicles Act, 1988 — Section 166

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High Courts03 Mar 2011Allowed

Tractors and Farm Equipment Limited Vs State of Karnataka

Karnataka High Court · (2012) 47 VST 388

Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (1), 5 C

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High Courts03 Mar 2011Allowed

Smt. Shakunthalamma Vs State

Karnataka High Court · (2012) CriLJ 801

Penal Code, 1860 (IPC) — Section 307, 324

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