Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 33, 33(5)

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High Courts26 Sept 2012Allowed

Sri Jayarama Shetty Vs State of Karnataka and Others

Karnataka High Court · (2012) 09 KAR CK 0038

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High Courts25 Sept 2012Dismissed

The Principal Chief Post Master General Karnataka Circle General Post Office Bangalore-560001, The Post Master Jayanagara Post Office 4th Block, Jayanagara Bangalore-560011 and The Sub-Post Master Chamarajapet Bangalore-560018 Vs M/s. Karnataka State Co-op Apex Bank Limited

Karnataka High Court · (2012) 09 KAR CK 0278

Constitution of India, 1950 — Article 226, 227

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High Courts25 Sept 2012Allowed

Mahesh Vs The State of Karnataka

Karnataka High Court · (2012) 09 KAR CK 0119

Karnataka Land Reforms Act, 1961 — Section 79Penal Code, 1860 (IPC) — Section 353

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High Courts25 Sept 2012

Mr. Eugene George Penn Vs Ms. Rosie D''souza, (Since Deceased No Legal Heirs Notice may be Dispensed with as Suit Against Respondent No. 1 in The Trial Court was Abated), Mr. M.C. Paul and Others

Karnataka High Court · (2012) 09 KAR CK 0118

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts25 Sept 2012Dismissed

Sri G. Dasappa Vs State

Karnataka High Court · (2013) 1 AKR 98

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 405, 406, 409Prevention of Corruption Act, 1988 — Section 13 (1) (c), 13 (2)

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High Courts25 Sept 2012

C. Seenappa Vs The Divisional Controller Karnataka State Road Transport Corporation

Karnataka High Court · (2012) 09 KAR CK 0071

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High Courts25 Sept 2012

Om Sri. Vinayaka Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2012) 09 KAR CK 0068

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High Courts25 Sept 2012Dismissed

State of Karnataka Vs Krishna alias Krishnamurthy

Karnataka High Court · (2013) 1 AKR 249

Penal Code, 1860 (IPC) — Section 376

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High Courts24 Sept 2012Dismissed

Yaseen Abbas Shaheb Mamdapur Vs Jt. Director of Town Planning, Dharwad Division and Others

Karnataka High Court · (2013) 1 AKR 337

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High Courts24 Sept 2012Dismissed

Abdul Khadar Vs State of Karnataka

Karnataka High Court · (2012) 09 KAR CK 0288

Criminal Procedure Code, 1973 (CrPC) — Section 439Explosive Substances Act, 1908 — Section 4, 5, 6Penal Code, 1860 (IPC) — Section 120 B, 121 A, 302, 326

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High Courts24 Sept 2012Allowed