Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 4 (2)Karnataka Lokayukta Act, 1984 — Section 12, 12 (3), 14Mineral Concession Rules, 1960 — Rule 4, 59, 59 (2)

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High Courts20 Jan 2012Dismissed

T.V. Anantharaman Vs Wintac Ltd.

Karnataka High Court · (2012) 111 SCL 789

Companies Act, 1956 — Section 43 (e), 433, 433 (f)Limitation Act, 1963 — Section 18

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High Courts20 Jan 2012Dismissed

M/s. Ruchi Soya Industries Limited Vs Union of India

Karnataka High Court · (2012) 281 ELT 406

Constitution of India, 1950 — Article 14, 226, 227Customs Act, 1962 — Section 14 (1) (1A), 14 (2)Customs Rules, 2007 — Rule 2

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High Courts20 Jan 2012

Sri S.M. Krishna Mallaiah Vs State of Karnataka and Sri Y''sm Abraham T.J.

Karnataka High Court · (2012) 01 KAR CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Karnataka Lokayukta Act, 1984 — Section 14Penal Code, 1860 (IPC) — Section 465, 468, 471

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High Courts20 Jan 2012Allowed

E.S. Prasanna Vs State of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0044

Penal Code, 1860 (IPC) — Section 295 A, 34, 506

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High Courts18 Jan 2012

Sridhar and R Maruthi Since Minor rep. by His Next Friend and Guardian Sridhar Vs N Revanna and Others

Karnataka High Court · AIR 2012 Kar 79

Succession Act, 1925 — Section 13, 3, 97Transfer of Property Act, 1882 — Section 10, 14

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High Courts18 Jan 2012Dismissed

Karnataka Instrade Corporation Ltd. Vs Assistant Commissioner of Income Tax

Karnataka High Court · (2012) 248 CTR 98 : (2012) 342 ITR 1

Income Tax Act, 1961 — Section 260 A, 271 (1) (c)

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High Courts17 Jan 2012Allowed

S. Chandrashekar Vs State

Karnataka High Court · (2012) 3 KarLJ 36

Penal Code, 1860 (IPC) — Section 420, 467, 468, 472, 473Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)

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High Courts17 Jan 2012Dismissed

Sri G. Sathyanarayana Raj Vs The State of Karnataka and Others

Karnataka High Court · (2012) 01 KAR CK 0307

Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 (1), 5 (3)Karnataka Scheduled Casts and Scheduled Tribes (PTCL) Rules, 1979 — Rule 3 (3)

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High Courts17 Jan 2012Dismissed

Islamia Institute of Technology Vs Islamia Institute of Technology Employees Union

Karnataka High Court · (2012) ILR (Kar) 968 : (2012) 4 LLJ 488

Industrial Disputes Act, 1947 — Section 11 A, 17 (1), 17 (2), 17 B

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