Employees Compensation Act, 1923 - Section 4Workmens Compensation Act, 1923 - Section 2(1)(n), Section 4, Section 4(A), Section 4(A)(1), Section 4(A)(3)(a), Section 4-A

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High Courts12 Feb 2016Allowed

SSPDL Interserve Pvt. Ltd. Vs The Deputy Commissioner of Commercial Taxes

Karnataka High Court · (2016) 02 KAR CK 0138

Central Sales Tax Act, 1956 - Section 14Karnataka Value Added Tax Act, 2003 - Section 38, Section 39(1), Section 4(1) (c), Section 4(1)(c)

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High Courts12 Feb 2016Partly Allowed

Kenchamma and others Vs Basavaraju and another

Karnataka High Court · (2016) AAC 926 : (2017) 1 ACC 472 : (2016) ACJ 2628

Motor Vehicles Act, 1988 — Section 168

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High Courts11 Feb 2016Disposed Off

The Divisional Manager, The United India Insurance Co. Ltd. Vs Vaijanath and Others

Karnataka High Court · (2016) AAC 1083 : (2016) 2 AirKarR 266

Workmens Compensation Act, 1923 - Section 2(1)(n)

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High Courts11 Feb 2016Dismissed

The Branch Manager, New India Assurance Co. Ltd. Vs Balu and Others

Karnataka High Court · (2016) 02 KAR CK 0135

Workmens Compensation Act, 1923 - Section 10, Section 2(1)(n)

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High Courts11 Feb 2016Allowed

Safedar Ali Vs Siddappa Laxmappa

Karnataka High Court · (2016) 02 KAR CK 0134

Specific Relief Act, 1963 - Section 22

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High Courts11 Feb 2016Allowed

Lakshmikantha S.G. Vs The State and Others

Karnataka High Court · (2016) 02 KAR CK 0133

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 154(1), Section 173, Section 482Evidence Act, 1872 - Section 7, Section 8

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High Courts11 Feb 2016Disposed off

Marigouda Chanabasappa Marigoudar Vs Sattyappa and Others

Karnataka High Court · (2016) 02 KAR CK 0132

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 3-A, Order 47 Rule 1, Order 9 Rule 13, Section 105, Section 96Limitation Act, 1963 - Section 14, Section 5

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High Courts11 Feb 2016Allowed

Anwarkhan Vs The Management of Walchand Industries Ltd.

Karnataka High Court · (2016) 02 KAR CK 0131

Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 10(4-A)

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