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Karnataka High Court judgments, 2014

3,159 judgments · page 128 of 158

High Courts20 Feb 2014

K.V. Manjula Vs The Prescribed Officer and Assistant Executive Engineer Zilla Panchayat Engineering Sub-Division and Madiyanooru Gram Panchayat Madiyanooru Post Sriramappa and Others Vs The Deputy Commissioner, Kolar District, The Tahsildar, Mulbagal Taluk, Mudiyanoru Gram Panchayath and Designated Officer and Assistant Executive Engineer

Karnataka High Court · (2014) 6 KarLJ 602 : (2014) 2 KCCR 1210

Karnataka Panchayat Raj Act, 1993 — Section 311, 44, 45, 51, 52
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High Courts20 Feb 2014

Mahantesh Vs State of Karnataka

Karnataka High Court · (2014) 2 AKR 418 : (2014) 3 KCCR 2406

Constitution of India, 1950 — Article 311Karnataka Home Guards (Amendment) Act, 2003 — Section 3
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High Courts20 Feb 2014Dismissed

Union of India and Others Vs Smt. D.N. Sarojadevi

Karnataka High Court · (2014) 2 AKR 348 : (2014) ILR 2037 : (2014) 2 KCCR 1288 : (2014) LabIC 1967

Administrative Tribunals Act, 1985 — Section 14, 19, 2, 3, 3(q)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(d), 4, 4(1), 5(1)
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High Courts20 Feb 2014

Prakash Malli Vs The Authorised Officer

Karnataka High Court · (2014) 3 AKR 355 : (2014) 4 BC 491 : (2014) 3 KarLJ 272 : (2014) 4 KCCR 3700

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 18
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High Courts20 Feb 2014

Dr. Pushpavathi and Others Vs State of Karnataka and Another

Karnataka High Court · (2014) 4 AKR 147 : (2014) 2 KarLJ 570 : (2014) 3 KCCR 2759

Karnataka Land Reforms Act, 1961 — Section 79A, 79BLand Acquisition Act, 1894 — Section 30Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1), 24(2), 4
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