Criminal Procedure Code, 1973 (CrPC) - Section 313Motor Vehicles Act, 1988 - Section 181Penal Code, 1860 (IPC) - Section 304A, Section 337, Section 338

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High Courts01 Sept 2016Dismissed

Maria Joseph alias Joseph Lurdu Swamy - Petitioner @HASH State of Karnataka

Karnataka High Court · (2016) 4 AirKarR 399

Penal Code, 1860 (IPC) - Section 302

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High Courts01 Sept 2016Allowed

Mrs. Miekyung Koak Vs State of Karnataka

Karnataka High Court · (2016) 4 AirKarR 603

Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts01 Sept 2016Partly Allowed

Sudeep Achuthan Kutty Vs Oriental Insurance Company Ltd., Chamarajanagar

Karnataka High Court · (2016) AAC 2498

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts01 Sept 2016Dismissed

Abbas Beary and Others - Appellants @HASH Jamia Maszid Udupi and another

Karnataka High Court · (2016) 4 AirKarR 291

Civil Procedure Code, 1908 (CPC) - Section 100Karnataka Rent Act, 1999 - Section 27, Section 32Transfer of Property Act, 1882 - Section 106

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High Courts31 Aug 2016Allowed

Sri Gopala Vs Revanna J.

Karnataka High Court · (2017) ILRKarnataka 214 : (2016) 4 KCCR 3488

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 28

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High Courts31 Aug 2016Disposed Off

Commissioner of Income-Tax Vs G. Balraj

Karnataka High Court · (2017) 390 ITR 50

Income Tax Act, 1961 - Section 40(a)(ia)

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High Courts31 Aug 2016Dismissed

D.S. Manjunath Vs M. Krishnaiah Setty

Karnataka High Court · (2017) 1 KantLJ 74

Karnataka Stamp Act, 1957 - Article 5(e)(i)

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High Courts30 Aug 2016Allowed

R.A. Nagendranath Vs The Karnataka State Road Transport Corporation

Karnataka High Court · (2016) ILRKarnataka 5071 : (2016) 4 KCCR 451

Constitution of India, 1950 - Article 226Karnataka State Road Transport Corporation Servants (Conduct And Discipline) Regulations, 1971 - Regulation 23(24)

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High Courts30 Aug 2016Allowed

Danone Narang Beverages Private Limited Vs State of Karnataka

Karnataka High Court · (2016) ILRKarnataka 4764 : (2017) 1 KantLJ 546 : (2016) 4 KCCR 3492

Legal Metrology Act, 2009 — Section 15(l)(b), 18, 36, 36(1)Legal Metrology (Packaged Commodities) Rules, 2011 — Rule 2(h), 4, 6, 6(e), 6(3), 6(l)(e), 8, 8(1), 8(2)

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High Courts30 Aug 2016Allowed

Ms. Rita Reeni Vs State of Karnataka

Karnataka High Court · (2017) 2 KantLJ 469

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 173(8), Section 482Penal Code, 1860 (IPC) - Section 149, Section 201, 1206, Section 302

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