Criminal Procedure Code, 1973 (CrPC) — Section 313, 313, 360Evidence Act, 1872 — Section 58Penal Code, 1860 (IPC) — Section 279, 279, 304 A, 304A, 337

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High Courts01 Oct 2012Dismissed

State Bank of India Vs Rajshekhar and Others

Karnataka High Court · (2012) 10 KAR CK 0084

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58, Order 21 Rule 58 (1) (a), Order 21 Rule 58(2), Order 21 Rule 58(4)

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High Courts01 Oct 2012Allowed

Falcon Tyres Ltd. Vs President, Falcon Tyres Badli Karmikara and Another

Karnataka High Court · (2013) 1 LLJ 94

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High Courts01 Oct 2012

A.C. Muniraju Vs S.M. Narayanagowda

Karnataka High Court · (2012) 10 KAR CK 0014

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Oct 2012

Sri Futermal M. Jain Vs Sri S.K. Deepak Kumar and S.K. Omkar

Karnataka High Court · (2012) 10 KAR CK 0013

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High Courts01 Oct 2012

Asadkhan House Building Co-operative Society Vs State of Karnataka and Others

Karnataka High Court · (2013) 1 AKR 259

Land Acquisition Act, 1894 — Section 12 (2), 4 (1), 48, 6 (1)

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High Courts28 Sept 2012Dismissed

V.B. Mallikeshi Vs State of Karnataka

Karnataka High Court · (2012) 09 KAR CK 0294

Constitution of India, 1950 — Article 226, 309Minimum Wages Act, 1948 — Section 20 (2), 20 (3), 5 (1)

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High Courts28 Sept 2012

Ashok Vs Vasudev Hanji and Others

Karnataka High Court · (2013) 1 AKR 95

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 224, 227Penal Code, 1860 (IPC) — Section 34, 418, 464, 465, 471

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High Courts28 Sept 2012Dismissed

Sri. Guru Shanthappa and Others Vs The State of Karnataka, The Mysore Urban Development Authority (MUDA) and The Special Land Acquisition Officer, Mysore Development Authority

Karnataka High Court · (2012) 09 KAR CK 0282

Karnataka Urban Development Authorities Act, 1987 — Section 17, 18 (3), 19

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High Courts28 Sept 2012

Sri C.A. Aiyanna Vs Sri D.B. Ramadas

Karnataka High Court · (2012) 09 KAR CK 0281

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Sept 2012Allowed

M/s Durga Projects INC Vs The State of Karnataka and Commissioner of Commercial Taxes VTK

Karnataka High Court · (2013) 62 VST 482

Central Sales Tax Act, 1956 — Section 14, 15Karnataka Value Added Tax Act, 2003 — Section 2 (29), 3, 3 (1), 4, 60

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High Courts28 Sept 2012Dismissed

Sri. V. Krishnamurthy and Sri. Anjaneyaswamy Welfare Association Vs Sri. Hanumantha Devaru Trust

Karnataka High Court · (2012) 09 KAR CK 0275

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 13 Rule 1Indian Trust Act, 1882 — Section 36 (1), 46, 47

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High Courts28 Sept 2012Dismissed

Smt. Lakshmamma and Others Vs Sri Chikkanna and Sri Ningappa

Karnataka High Court · (2012) 09 KAR CK 0236

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts28 Sept 2012Allowed

Krishtappa Vs State and Another

Karnataka High Court · (2013) 1 AKR 267

Criminal Procedure Code, 1973 (CrPC) — Section 320 (6), 397, 401Penal Code, 1860 (IPC) — Section 325, 504

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