Karnataka Cooperative Societies Act, 1959 — Section 70, 118, 125Code Of Civil Procedure Code, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 22 Rule 3(a), Order 23 Rule 3(a)

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High Courts21 Jul 2023Dismissed

Chandramouli Odeyar & Others Vs G. Nagaiah & Others

Karnataka High Court · (2023) 07 KAR CK 0030

Code Of Civil Procedure Code, 1908 — Section 92, 92(1), 92(1)(a), 92(1)(b), 92(1)(c), 92(1)(d), 92(1)(e), 92(1)(f), 92(1)(g), 92(1)(h), 104Code Of Civil Procedure Code, 1908 — Order 43 Rule 1(A)

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High Courts21 Jul 2023Allowed

Anjum Anwar Mulla & Others Vs Union Of India Ministry Of Ayurveda Yoga And Naturopathy Unani, Sidda And Homoepathy (Ayush) Ayusu Bhawan, B Block, GPO Complex, Ina New Delhi - 110023 Rept. By Its Secretary & Others

Karnataka High Court · (2023) 07 KAR CK 0029

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High Courts21 Jul 2023Dismissed

D H Ramanjinappa @ D H Dhruva Ramanji Vs H S Shankar & Others

Karnataka High Court · (2023) 07 KAR CK 0028

Code Of Civil Procedure Code, 1908 — Section 96, 105, 151Limitation Act, 1963 — Section 5Code Of Civil Procedure Code, 1908 — Order 5 Rule 15, Order 9 Rule 13, Order 41 Rule 5

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High Courts20 Jul 2023Allowed

Mohan Vs State Of Karnataka & Others

Karnataka High Court · (2023) 07 KAR CK 0027

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High Courts19 Jul 2023Dismissed

Chandrappa Basappa Harijana Vs Principal Secretary To The Govt. Of Karnataka, Rural Development & Panchayath Raj, M.S. ,Building, Ambedkar Veedhi, Bengaluru-560001 & Others

Karnataka High Court · (2023) 07 KAR CK 0026

Karnataka Gram Swaraj And Panchayat Raj Act, 1993 —Section 113(4)

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High Courts19 Jul 2023Disposed Of

N Raju Vs Regional Transport Officer Rajajinagar, Bengaluru West Bengaluru - 560010

Karnataka High Court · (2023) 07 KAR CK 0020

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High Courts19 Jul 2023Allowed

Anirudha Samantaray @ Rama Samanth Rai & Others Vs State Of Karnataka & Others

Karnataka High Court · (2023) 07 KAR CK 0019

Indian Penal Code, 1860 — Section 34, 302, 323, 324, 354, 448, 504

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High Courts18 Jul 2023Allowed

Shruthi T.K. Vs Deputy Commissioner And District Magistrate Davanagere District Davanagere 577004 By Shivanand Kapashi, I.A.S & Others

Karnataka High Court · (2023) 07 KAR CK 0024

Karnataka Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders & Slum Grabbers Act, 1985 — Section 3(1), 3(3)Constitution Of India, 1949 — Article 22(5)

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High Courts18 Jul 2023Allowed