Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 6 Rule 17Transfer of Property Act, 1882 - Section 53A

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High Courts06 Jan 2014

Learning Curve Technologies Bangalore P. Ltd. Vs Assistant Commissioner of Income Tax and Another

Karnataka High Court · (2014) 361 ITR 183

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High Courts06 Jan 2014

Karnataka General Insurance Department Vs K. Ramprakash

Karnataka High Court · (2014) 6 KarLJ 308

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High Courts06 Jan 2014

Smt. Omana Chetan Vs M/s. Oriental Insurance Company Ltd. and The Divisional Manager, M/s. New India Assurance Co. Ltd. Smt. Omana Chetan and Kum. Shefali, Since minor, rep. by her mother and Guardian Vs M/s. Oriental Insurance Company Ltd. and Others

Karnataka High Court · (2014) ACJ 2638 : (2014) 2 AKR 352 : (2014) ILR 2293

Motor Vehicles Act, 1988 - Section 163A 166

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High Courts06 Jan 2014Allowed

Yenkappa Vs Divisional Controller, North East Karnataka Road Transport Corporation

Karnataka High Court · (2014) 141 FLR 386 : (2014) 1 LLJ 555 : (2014) LLR 597

Industrial Disputes Act, 1947 — Section 10(4-a)

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High Courts06 Jan 2014

Sri. Umesh Vs The State of Karnataka

Karnataka High Court · (2014) 2 AKR 213 : (2014) ILR 737 : (2014) 2 KCCR 1580 : (2014) 1 KCCR 838

Criminal Procedure Code, 1973 (CrPC) - Section 362 439

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High Courts06 Jan 2014Allowed

M/s. Samrakshana Electricals Limited Vs Mac Charles (India) Limited

Karnataka High Court · (2014) 01 KAR CK 0033

Civil Procedure Code, 1908 (CPC) - Section 151 152 153Constitution of India, 1950 - Article 226 227

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High Courts06 Jan 2014

T. Muttu Kumar Vs The State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0032

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120(B) 177 182 302 34

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High Courts06 Jan 2014Allowed

Thirukumar @ Kutty Vs State of Karnataka

Karnataka High Court · (2014) 01 KAR CK 0030

Arms Act, 1959 - Section 25 3Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 307 353 399 402

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High Courts06 Jan 2014Allowed

Manjunatha @ Raju Vs The State

Karnataka High Court · (2014) 3 AKR 175 : (2014) 1 KCCR 546

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 201 302 392

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High Courts06 Jan 2014Disposed Off

Sri. Muralikrishna, Sri. Mahesh Babu, Sri. Harikrishna and Sri. Mohan Chabria Vs The Station House Officer Upparpet Police Station Bangalore, The Police Commissioner off. of Police Commissioner Infantry Road Bangalore and Sri. Amrutesh N.P.

Karnataka High Court · (2014) 01 KAR CK 0028

Criminal Procedure Code, 1973 (CrPC) - Section 156(3) 173 173(1) 190(1)(a) 190(1)(b)Penal Code, 1860 (IPC) - Section 268 294 295A 298 499

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High Courts06 Jan 2014Partly Allowed

The Divisional Manager, The Oriental Insurance Co. Ltd. Vs Sitaram, Maturabai and M/s. Khaitan Enterprises Auto Pvt. Ltd.

Karnataka High Court · (2014) 01 KAR CK 0027

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High Courts06 Jan 2014

B.V. Thammaiah Vs Padmamma

Karnataka High Court · (2014) 6 KarLJ 89

Karnataka Village Offices Abolition Act, 1961 — Section 1, 3, 3(2), 5, 5(3)

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High Courts06 Jan 2014Dismissed

Sri K.N. Anandarama Reddy and Others Vs The Commissioner, Bangalore Mahanagara Palike, Now called as Bruhat Bangalore Mahanagara Palike and The Assistant Executive Engineer, Department of Horticulture

Karnataka High Court · (2014) 01 KAR CK 0016

Civil Procedure Code, 1908 (CPC) - Section 4 6 9Constitution of India, 1950 - Article 136 226Land Acquisition Act, 1894 - Section 16

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High Courts06 Jan 2014Allowed

M. Abdul Azeez and Others Vs The State of Karnataka and Others

Karnataka High Court · (2014) 2 AKR 293 : (2014) ILR 1839 : (2014) 1 KarLJ 353

Constitution of India, 1950 - Article 226 243K 243-P(e) 243-T 243UKarnataka Municipal Corporations Act, 1976 - Section 10 10(1A) 2 2(29) 23

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High Courts06 Jan 2014Allowed

Sri. Dyave Gowda Vs Chandre Gowda and Others

Karnataka High Court · (2014) 01 KAR CK 0004

Constitution of India, 1950 - Article 226 227

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