Karnataka Panchayat Raj (Reservation of Seats in Taluk Panchayats and Zilla Panchayats by Rotation) Rules, 1998 — Rule 3, 3 (3), 3 (4)Karnataka Panchayat Raj Act, 1993 — Section 162, 162 (3)

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High Courts03 Dec 2010

Mr. Syed Ahmed Shah Hussaini Vs The Commissioner, Karnataka Housing Board and The Assistant Executive Engineer, Karnataka Housing Board

Karnataka High Court · (2010) 12 KAR CK 0111

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High Courts03 Dec 2010Allowed

R.N. Rajash Ekarachar Vs The Director of Marketing APMC and The Secretary Agricultural Produce Market Committee

Karnataka High Court · (2010) 12 KAR CK 0110

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High Courts03 Dec 2010

Prithviraj Since minor reptd. By his Father and natural guardian R. Venkatesh @ Venkateshappa Vs Managing Director KSRTC Depot. Managing Director KSRTC Depot. Vs Prithviraj Since minor reptd. By his Father and natural guardian R. Venkatesh @ Venkateshappa

Karnataka High Court · (2010) 12 KAR CK 0098

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High Courts03 Dec 2010

Sri Faras Hussain Vs Sri Moosa Yusuf and Others

Karnataka High Court · (2010) 12 KAR CK 0066

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High Courts03 Dec 2010

Syndicate Bank Vs Sri B. Ganesh Pai

Karnataka High Court · (2010) 12 KAR CK 0065

Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6, 6 (10) (b) (3)

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High Courts03 Dec 2010

Smt. Sarojammal, Since dead by L.Rs. (Chandrakala and Others) Vs Smt. Muthyalamma, Since dead by L.Rs. (Sri Krishnamurthy @ Murthy, Smt. Sulochana and Smt. Pushphalatha), Sri Shekar and Sri Gopi Sri Shekar and Sri Gopi Naidu Vs Smt. Sarojammal, Since dead by L.Rs. (Chandrakala and Others) Smt. Muthyalamma

Karnataka High Court · (2010) 12 KAR CK 0063

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A

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High Courts03 Dec 2010Allowed

Bangalore District and Bangalore Rural District Central Co-operative Bank Ltd. Vs M. Puttaiah and K. Puttaswamy

Karnataka High Court · (2010) 12 KAR CK 0062

Karnataka Co-operative Societies Act, 1959 — Section 69

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High Courts02 Dec 2010

Lakshmamma @ Lakshmi and Dalappa Vs G. Govindaraj

Karnataka High Court · (2010) 12 KAR CK 0126

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151

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High Courts02 Dec 2010

Smt. Shanthamma Vs Veerendra Gowda and National Insurance Co. Ltd.

Karnataka High Court · (2010) 12 KAR CK 0107

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High Courts02 Dec 2010Allowed

Chandrashekar Kanchan Vs Bhaskar. S. Salian Poojary

Karnataka High Court · (2010) 12 KAR CK 0096

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High Courts02 Dec 2010Allowed

L.D. Sathyanarayana Vs Shivakuamr. C.M.

Karnataka High Court · (2010) 12 KAR CK 0095

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Dec 2010Dismissed

Krishna Bai Gowda and Others Vs G.B. Loke Gowda and Others (Since Deceased by LR G.L. Suresh, G.L. Susheela, G.L. Makasha and Hoovamma)

Karnataka High Court · (2010) 12 KAR CK 0068

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18

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High Courts02 Dec 2010

Bajaj Auto Ltd. Vs Tamilnadu Mercantile Bank Ltd. and The S.L.N. Auto Service Station

Karnataka High Court · (2010) 12 KAR CK 0067

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High Courts02 Dec 2010Allowed

The Regional Transport Officer and The Deputy Commissioner for Transport Vs Tulunadu Finance and Development

Karnataka High Court · (2010) 12 KAR CK 0064

Karnataka Motor Vehicle Taxation Act, 1957 — Section 34 A

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High Courts02 Dec 2010Allowed

Shaik Hussain Sab and Mrs. Jaibunissa Vs Basheer Khan and Nazeer Khan

Karnataka High Court · (2011) 6 RCR(Civil) 2543

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 1 Rule 9

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High Courts02 Dec 2010

Kennametal Widia (India) Ltd., (Formerly known as Widia (India) Ltd.) Vs Sri K. Nagaraj

Karnataka High Court · (2010) 12 KAR CK 0031

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

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