Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 11A (3), 12, 9 (1)Penal Code, 1860 (IPC) — Section 304 A

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High Courts14 Mar 2011Dismissed

Smt. Buvaneshwari Vs Smt. Murugamma

Karnataka High Court · (2011) 03 KAR CK 0013

Karnataka Rent Act, 1999 — Section 43

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High Courts14 Mar 2011Dismissed

Smt. Buvaneshwari Vs Smt. Sanda

Karnataka High Court · (2011) 03 KAR CK 0012

Karnataka Rent Act, 1999 — Section 43

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High Courts14 Mar 2011Allowed

B. Chinnaswamy Vs The Management of Karnataka State Road Transport Corporation and Others

Karnataka High Court · (2011) ILR (Kar) 2246 : (2011) 3 KarLJ 27 : (2011) 3 KCCR 225 SN

Road Transport Corporations Act, 1950 — Section 14, 15 (1), 15 (2), 17 A (2) (d), 3

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High Courts11 Mar 2011Allowed

Mr. Channakeshava Reddy Vs The Labour Inspector

Karnataka High Court · (2011) 03 KAR CK 0334

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High Courts11 Mar 2011Allowed

The Bangalore Metropolitan Transport Corporation Vs Krishnoji Rao

Karnataka High Court · (2011) 03 KAR CK 0332

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

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High Courts11 Mar 2011

Mr. Mustafa Mohidin Abbas, rep. by his GPA Holder Smt. Maimuna Azeez Vs The Authorised Officer, Chief Manager, State Bank of Patiala and Abdul Rahiman

Karnataka High Court · (2011) 03 KAR CK 0328

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17, 18

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High Courts11 Mar 2011Allowed

Sri Linga @ Lingaraju rep. by Sri Linga @ Lingaraju Vs The Management of Devon Plantaions and Industries Ltd.

Karnataka High Court · (2011) 03 KAR CK 0326

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

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High Courts11 Mar 2011Allowed

Centurion Bank of Punjab, now Merged with HDFC Bank Ltd. Vs Pratham Impex Private Limited

Karnataka High Court · (2011) 03 KAR CK 0325

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 17 (1)

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High Courts11 Mar 2011Dismissed

Dattatraya and Basannappa, (Since dead by his L.Rs. Gurushanthappa and Gurubasamma) Vs Special L.A.O. M and MIP

Karnataka High Court · (2011) 03 KAR CK 0321

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High Courts11 Mar 2011Dismissed

United India Insurance Co. Ltd. Vs Smt. Parvathamma and Others

Karnataka High Court · (2011) 03 KAR CK 0318

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High Courts11 Mar 2011

Bajaj Allianz General Insurance Co. Ltd. Vs Smt. Gowramma, Shivamma, Madhu (Shivamma and Madhu are minors by their mother/natural guardian Smt. Gowramma) and Aseem Rastogi Smt. Gowramma, Shivamma and Madhu (Shivamma and Madhu are Minors and represented by Smt. Gowramma) Vs Aseem Rastogi and Bajaj Allianz General Insurance Co.

Karnataka High Court · (2011) 03 KAR CK 0317

Motor Vehicles Act, 1988 — Section 134 (a), 134 (b), 187Penal Code, 1860 (IPC) — Section 279, 304 A

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