Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 10 (1) (c), 10 (4A), 2 (A), 25 (f), 25 F (a) (b)Limitation Act, 1963 — Section 137, 37 C

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High Courts14 Jul 2011Dismissed

Commr. of Service Tax, Bangalore Vs Fruition Informatics (P) Ltd.

Karnataka High Court · (2012) 282 ELT 30 : (2012) 26 STR 519 : (2013) 57 VST 202

Finance Act, 1994 — Section 73, 75, 76, 78

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High Courts13 Jul 2011

Abdul Hameed Khan Savanur Vs State by State Public Prosecutor, High Court of Karnataka, Circuit Bench Dharwad

Karnataka High Court · (2011) 07 KAR CK 0289

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High Courts13 Jul 2011Dismissed

Commissioner of Income Tax, Bangalore Vs Black Pearl Hotels (P.) Ltd.

Karnataka High Court · (2011) 07 KAR CK 0285

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High Courts13 Jul 2011Allowed

Shri. N. Srinivasa Reddy and Others Vs The Karnataka Land Army Corporation Limited and Others

Karnataka High Court · (2011) 07 KAR CK 0225

Constitution of India, 1950 — Article 14, 16, 32

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High Courts13 Jul 2011

Sri. D.T. Sridhar Vs Sri. B.K. Sangameshwar Merchant and Others

Karnataka High Court · (2011) 07 KAR CK 0220

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11ARepresentation of the Peoples Act, 1951 — Section 87

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High Courts13 Jul 2011Allowed

State of Karnataka Vs Suresh

Karnataka High Court · (2011) 07 KAR CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 235, 313, 325 (1), 378 (1), 428Penal Code, 1860 (IPC) — Section 302

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High Courts13 Jul 2011

Sri. Ashok Kumar, Sri. Praveen Kumar, Sri. Aravind Kumar and Sri. Santosh Kumar Vs Sri. Mahesh Kumar

Karnataka High Court · (2011) 07 KAR CK 0110

Arbitration and Conciliation Act, 1996 — Section 17Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts13 Jul 2011Dismissed

Commissioner of Income Tax and Another Vs SLN Traders

Karnataka High Court · (2011) 243 CTR 407

Income Tax Act, 1961 — Section 143 (2), 143 (3), 271 (1) (c), 271 (1) (e)

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High Courts13 Jul 2011Allowed

Commissioner of Income Tax, Bangalore Vs Kaveri Telecoms Ltd.

Karnataka High Court · (2011) 203 TAXMAN 324

Finance Act, 1988 — Section 115 J, 115 JA, 234 B, 234 C

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High Courts13 Jul 2011Allowed

Shri B. Krishnappa Vs Bangalore Development Authority, Spl. Land Acquisition Officer and The State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0065

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 16 (2)

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High Courts13 Jul 2011Allowed

Commissioner of Income Tax and Another Vs S.L.N. Traders (No. 1)

Karnataka High Court · (2012) 341 ITR 232 : (2011) 202 TAXMAN 580

Income Tax Act, 1961 — Section 143 (3), 147

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High Courts13 Jul 2011Dismissed

Commissioner of Income Tax and another Vs Black Pearl Hotels P. Ltd.

Karnataka High Court · (2012) 347 ITR 374

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High Courts12 Jul 2011Dismissed

Commissioner of Income Tax, Bangalore Vs R. Hanumaiah Associates

Karnataka High Court · (2011) 339 ITR 603 : (2011) 201 TAXMAN 201

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High Courts12 Jul 2011Dismissed

CIT Vs R. Hanumaiah Associates

Karnataka High Court · (2011) 07 KAR CK 0194

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High Courts12 Jul 2011Allowed

Divakar Vs State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0135

Penal Code, 1860 (IPC) — Section 304 B, 34, 498A

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High Courts12 Jul 2011Dismissed

K. Devanna Naik Vs S. Pakkirappa and Others

Karnataka High Court · (2011) 07 KAR CK 0134

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11ARepresentation of the Peoples Act, 1951 — Section 87

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