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Karnataka High Court judgments, 2012

2,111 judgments · page 46 of 106

High Courts06 Aug 2012Dismissed

Dr C.M. Hanumantharaju and Others Vs Dr Siddappa and Others Dr Sonia J.V. and Others Vs State of Karnataka Department of Health and Family Welfare Vikasa Soudha Dr. Ambedkar Veedhi Bangalore and Others Dr. Geetha Priya P and Others Vs State of Karnataka Department of Health and Family Welfare and Others

Karnataka High Court · (2012) ILR (Kar) 6317 : (2012) ILR (Kar) 6267

Constitution of India, 1950 — Article 14, 16, 309Karnataka Directorate of Health and Family Welfare Services) (Special) Rules, 2006 — Rule 3, 3 (2), 5, 5A, 5A (1)
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High Courts03 Aug 2012

Sri Jayanna Suraiah Vs The Deputy Commissioner, Chitradurga District, Chitradurga, The Assistant Commissioner, Chitradurga Sub-Division, Chitradurga and Smt. Khatejabi, since Deceased by LR Sri Syed Ilyas

Karnataka High Court · AIR 2012 Kar 173 : (2013) ILR (Kar) 1489 : (2013) 1 KarLJ 177 : (2013) 3 KCCR 2055

Karnataka High Court Act, 1961 — Section 7, 8, 9Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 3 (1) (b), 3 (1) (d), 4 (2)
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