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Karnataka High Court judgments

47,933 judgments · page 1,066 of 2,397

High Courts04 Oct 2011Allowed

Sri. Sirajin Basha Vs Sri. B.S. Yediyurappa

Karnataka High Court · (2011) 10 KAR CK 0043

Karnataka Land Restriction on Transfer Act, 1991 — Section 3, 4Penal Code, 1860 (IPC) — Section 120 B, 405, 420, 426, 463Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (1) (e), 13 (2)
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High Courts26 Sept 2011Dismissed

Sri Lakshminarayana I Bhat Vs The Assistant General Manager (Personnel) and The Disciplinary Authority Industrial Relation Division Syndicate Bank, Head Office, Manipal - 576104, The General Manager (p) And the Appellate Authority Industrial Relation Division Syndicate Bank, Head Office, Manipal - 576104, The Executive Director (Reviewing Authority) Syndicate Bank, Corporate Office, Gandhinagar, Bangalore - 560009 and The Chairman and the Managing Director, Syndicate Bank, Head Office, Manipal - 576104

Karnataka High Court · (2011) 09 KAR CK 0202

Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 18, 6
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