Essential Commodities Act, 1955 — Section 3, 5 (b)Petroleum Products (Maintenance of Production, Storages and Supply) Order, 1999 — Section 7 (1), 7 (2), 7 (3)

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High Courts02 Nov 2011

Dr. D. Girijamba Vs The State of Karnataka and Others

Karnataka High Court · (2011) 11 KAR CK 0011

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High Courts02 Nov 2011

M/s. Ganesha Recreation Association Vs The Government of Karnataka Home Department and Others

Karnataka High Court · (2011) 11 KAR CK 0010

Karnataka Police Act, 1963 — Section 31

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High Courts02 Nov 2011

M/s Shree Srinivasa Recreation Association Vs The Government of Karnataka Home Department and Others

Karnataka High Court · (2011) 11 KAR CK 0009

Karnataka Police Act, 1963 — Section 31

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High Courts02 Nov 2011Allowed

J. Muralidhar and Another Vs State of Karnataka

Karnataka High Court · (2012) 2 Crimes 479

Penal Code, 1860 (IPC) — Section 328

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High Courts02 Nov 2011Dismissed

C Nagaraj Vs The Management of K.S.R.T.C., Davanagere

Karnataka High Court · (2011) 11 KAR CK 0003

Industrial Disputes Act, 1947 — Section 10 (4A), 11 A

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High Courts31 Oct 2011Allowed

Smt. B. Manjula Vs M. Krishnamurthy

Karnataka High Court · (2011) 10 KAR CK 0129

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High Courts31 Oct 2011

Central Council of Indian Medicine Vs Union of India and Others

Karnataka High Court · (2011) 10 KAR CK 0097

Indian Medicine Central Council Act, 1970 — Section 13 ARajiv Gandhi University of Health Sciences Act, 1994 — Section 45

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High Courts31 Oct 2011Allowed

State of Karnataka Chickballapur Rural Police Vs Sridhar, Ravi, Venkatesh and Muralidara @ Murali Sri Sridhar Vs State of Karnataka

Karnataka High Court · (2011) 10 KAR CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 307, 323, 324, 34

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High Courts31 Oct 2011Dismissed

The Commissioner Karnataka Housing Board Cauvery Bhavan Bangalore, K.G. Road Bangalore - 560 009 and Special Land Acquisition Officer Karnataka Housing Board Cauvery Bhavan, K.G. Road Bangalore - 560 009 Vs Smt. Susheelamma and Others

Karnataka High Court · (2011) 10 KAR CK 0089

Land Acquisition Act, 1894 — Section 4 (1), 6 (1)

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High Courts31 Oct 2011

Veerappa Naik Vs The State of Karnataka

Karnataka High Court · (2011) 10 KAR CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts31 Oct 2011Dismissed

Ayub Pasha and Others Vs State of Karnataka

Karnataka High Court · (2011) 10 KAR CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506

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High Courts31 Oct 2011

State of Karnataka Vs Mallikarjuna and Others Rudreshi @ M.B. Rudrappa Vs State

Karnataka High Court · (2011) 10 KAR CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 354Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 324

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High Courts28 Oct 2011Dismissed

Commissioner of Income Tax, Hubli Vs Flowserve Microfinish Valves (P.) Ltd.

Karnataka High Court · (2012) 204 TAXMAN 133

Income Tax Act, 1961 — Section 10 A, 10 B

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High Courts28 Oct 2011

Commissioner of Income Tax, Hubli Vs Somarasa Distilleries (P.) Ltd.

Karnataka High Court · (2012) 206 TAXMAN 34

Income Tax Act, 1961 — Section 154

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