Bangalore Development Authority Act, 1976, Section 19(1), Section 17(1), Section 17(3) - Upon sanction, declaration to be published giving particulars of land to be acquired - Pr

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High Courts24 Mar 2017Dismissed

SMT. REHANA BEGUM W/O SHAIK SHAFIULLA Vs THE REGIONAL TRANSPORT AUTHORITY BANGALORE RURAL

Karnataka High Court · (2017) 03 KAR CK 0276

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High Courts24 Mar 2017Allowed

Nadeem Mulla S/o Abdul Razak Mulla Vs The State of Karnataka

Karnataka High Court · (2017) 03 KAR CK 0275

Indian Penal Code, 1860, Section 34, Section 354A - Acts done by several persons in furtherance of common intentionProtection Of Children From Sexual Offences Act, 2012

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High Courts24 Mar 2017

Pushparaj and another Vs State of Karnataka

Karnataka High Court · (2017) 03 KAR CK 0274

Code of Criminal Procedure, 1973, Section 207 - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 34,

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High Courts24 Mar 2017

P.S.R.CHANDRASHEKAR Vs THE MANAGING DIRECTOR

Karnataka High Court · (2017) 03 KAR CK 0273

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High Courts24 Mar 2017

Revanna and others Vs State of Karnataka and others

Karnataka High Court · (2017) 03 KAR CK 0272

Code of Criminal Procedure, 1973, Section 397(2) - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 120-B -P

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High Courts24 Mar 2017

JHALKHEEN AHAMED & Anr Vs RAKESH S/O PILIP PINTO & Ors

Karnataka High Court · (2017) 03 KAR CK 0271

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High Courts24 Mar 2017

Abubokar Siddiq S/o Ibrahim Sab Vs Regional Transport Authority, Chitradurga, and others

Karnataka High Court · (2017) 03 KAR CK 0270

Motor Vehicles Act, 1988, Section 104, Section 104, Section 2(31), Section 2(31), Section 100(3), Section 100(3)<

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High Courts24 Mar 2017

R. Thippeswamy Vs State of Karnataka and another

Karnataka High Court · (2017) 03 KAR CK 0269

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtKarnataka Civil Services (Classification, Control and Appeal) Rules, 1957,

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High Courts24 Mar 2017Allowed

P.S.R. Chandrashekar Vs The Managing Director A/W Industries Pvt. Ltd.

Karnataka High Court · (2017) AAC 1024

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

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