High Courts07 Jul 2017

G K RAJANNA Vs SECRETARY & ORS.

Karnataka High Court · (2017) 07 KAR CK 0037

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) -Classification, Control & Appeal Rules, 1965, Rule 14A
High Courts06 Jul 2017Dismissed

G.ASHARANI Vs N.NAGENDRA

Karnataka High Court · (2017) 07 KAR CK 0031

Negotiable Instruments Act, 1881, Section 139 - Presumption in favour of holderHindu Marriage Act, 1955, Section 13(1)(ia)(ib) - Divorce
High Courts05 Jul 2017

HAJARESAB Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 07 KAR CK 0021

Code of Criminal Procedure, 1973, Section 401, Section 397(1) - High Courts powers of revision - Calling for records to exercise powers of revisionIndian Penal Code, 1860<