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Karnataka High Court judgments

47,933 judgments · page 1,000 of 2,397

High Courts10 Feb 2012

M/s. Shell India Markets Pvt. Ltd. and Mr. Anabil Dutta Vs The Central Provident Fund Commissioner Bhavishya Nidhi Bhawan, 14, Bikaji Cama Place, New Delhi - 110066, The Regional Provident Fund Commissioner Sub Regional Office, Whitefield, 36, Lakshmi Complex, NH-4, Old Madras Road, K.R. Puram, Bangalore - 560036, The Assistant Provident Fund Commissioner Sub Regional Office, Whitefield, 36, Lakshmi Complex, NH-4, Old Madras Road, K.R. Puram, Bangalore - 560036 and The Secretary Ministry of labour Government of India Shram Shakti Bhavan, Rafi Marg, New Delhi - 110001

Karnataka High Court · (2012) 133 FLR 735 : (2012) ILR (Kar) 2716 : (2012) 3 KarLJ 313 : (2012) 3 LLJ 686

Constitution of India, 1950 — Article 19 (6), 19 (g)Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 17, 17 (2), 5
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High Courts10 Feb 2012Dismissed

M/s. Padmavathy Panel Boards Limited (in Liquidation) Vs Mr. K.S. Krishnaprasad Ex. Mg. Director No. 1151 11th Main Rpc Layout, Vijayanagar Bangalore-560 040, Sri P. Sudarshan E-42 Manish Complex No. 10, Convent Road Bangalore-560 025, Sri K.S. Jayadev 10/53, 13th Cross 4th-T Block, Jayanagar Bangalore-560078 and Sri V. Raghuram B-107, 8th Main, 19th Cross Malleswaram Bangalore-560055

Karnataka High Court · (2012) 02 KAR CK 0040

Companies (Court) Rules, 1959 — Rule 132Companies Act, 1956 — Section 454, 454 (5), 454 (5A)
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High Courts06 Feb 2012Dismissed

J. Venkatesh Vs Smt. J.P. Sujatha

Karnataka High Court · (2012) 3 KarLJ 564

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Constitution of India, 1950 — Article 136, 226Contempt of Courts Act, 1971 — Section 2 (c)
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