Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 3 (1), 3 (1) (i)Constitution of India, 1950 — Article 22 (5)

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High Courts11 Feb 2010

B.A. Harish Gowda Vs Greenply Industries Ltd.

Karnataka High Court · (2010) 4 KCCR 2492 : (2011) 37 VST 539

Karnataka High Court Act, 1961 — Section 4Limitation Act, 1963 — Section 5

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High Courts11 Feb 2010Dismissed

K. Karehanumaiah and Others Vs Government of Karnataka Industries and Commerce Department and Others

Karnataka High Court · (2010) 02 KAR CK 0062

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)

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High Courts11 Feb 2010Allowed

Smt. Sushma M.Jain Vs Government of Karnataka and Others

Karnataka High Court · (2011) ILR (Kar) 2057 : (2011) 61 KarLJ 2057

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (i)Constitution of India, 1950 — Article 22 (5)

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High Courts10 Feb 2010Allowed

The Commissioner of Customs C. R. Buildings, Queens Road Bangalore - 560 001 Vs Rajat Gupta M/s Rajadhani Cotton No. 7, 4th Floor, Bheru Complex A. S. Char Street Bangalore - 560 002

Karnataka High Court · (2010) 02 KAR CK 0117

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High Courts10 Feb 2010Dismissed

Alpha Laboratories Limited and Others Vs State at the instance of Drugs Inspector

Karnataka High Court · (2011) CriLJ 2692

Drugs and Cosmetics Act, 1940 — Section 18 (a) (i), 23 (3), 27 (d)

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High Courts10 Feb 2010Allowed

Balappa Gavaroji and Gangappa Gavaroji Vs The State of Karnataka

Karnataka High Court · (2011) 4 KCCR 2600

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 196, 208

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High Courts10 Feb 2010Dismissed

N.S. Premaleelamma Setty and Others Vs Union of India (UOI), National Highways Authority of India and The Assistant Commissioner and Special Land Acquisition Officer

Karnataka High Court · (2010) 02 KAR CK 0073

Karnataka Municipal Corporations Act, 1976 — Section 265, 266, 267, 270National Highways Act, 1956 — Section 2 (1), 3 A, 3 D

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High Courts10 Feb 2010Dismissed

Abhay Solvents Pvt. Ltd. Vs State of Karnataka and Others

Karnataka High Court · (2010) 4 KCCR 2578 : (2011) 38 VST 426

Karnataka Sales Tax Act, 1957 — Section 12 A (1A), 23 (1), 9 (ii)

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High Courts10 Feb 2010Allowed

Hanmanthappa Vs Sanna Pakeerappa and Others

Karnataka High Court · AIR 2010 Kar 88

Representation of the Peoples Act, 1951 — Section 117, 81, 81 (1), 81 (3), 82

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High Courts10 Feb 2010

Srinivasachar and Others Vs State of Kamataka and Another

Karnataka High Court · (2010) CriLJ 4749

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts09 Feb 2010Dismissed

Lokesh J. Vs Juggath Pharma Industries Ltd.

Karnataka High Court · (2010) 125 FLR 375 : (2010) 3 LLJ 621

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High Courts09 Feb 2010Dismissed

Bangalore International Airport Limited Vs Karnataka Information Commission and The Public Information Officer, Karnataka State Industrial Investment Development Corporation Limited

Karnataka High Court · (2010) ILR (Kar) 3214 : (2010) 2 KCCR 1139

Right to Information Act, 2005 — Section 18, 2 (h), 4 (1) (b)

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High Courts09 Feb 2010Allowed

Ramu Baddu Lamani Vs Revanasiddayya Channaveerayya Muddabihalmath (Deceased) By his L.Rs. and Others

Karnataka High Court · (2010) ILR (Kar) 5694 : (2010) 6 KarLJ 269

Hindu Adoption and Maintenance Act, 1956 — Section 10 (iv)

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High Courts08 Feb 2010Dismissed

The Chairman, The Honorary Secretary, The Institution of Engineers, Karnataka State Centre, The Honorary Secretary, The Institution of Engineers, Karnataka State Centre and Sri L.A. Murali Krishna Reddy, The Hon. Secretary Vs M. Nagaraj, H.N. Veerabhadrappa, Dr. N. Govindaraju and B.G. Eswarappa The Institution of Engineers and The Board of Scrutineers for Election of one Corporate Member to the Council from Karnataka State Centre for the Sessions 2008-09 and Election of Division-wise Corporate Members of the Committee of Karnataka State Centre for the Sessions 2008-2009 to 2009-2010 Vs M. Nagarag and Others

Karnataka High Court · (2010) ILR (Kar) 2507

Civil Procedure Code, 1908 (CPC) — Section 20, 9Contract Act, 1872 — Section 28

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High Courts08 Feb 2010

Shimnit Utsch India Pvt. Ltd. Vs Principal Secretary, Transport Department and Appellate Authority, Department of Transport, Government of Karnataka, State of Karnataka and Promuk Hoffman International Limited

Karnataka High Court · (2010) ILR (Kar) 3760 : (2010) 2 KCCR 1535

Arbitration and Conciliation Act, 1996 — Section 34, 34 (3)Karnataka Transparency in Public Procurements Act, 1999 — Section 16, 16 (1)Limitation Act, 1963 — Section 14

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