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Karnataka High Court judgments

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High Courts16 Jun 2009Allowed

Sri. M. Narayana Reddy Vs Sri. H.C. Venkatesh Reddy

Karnataka High Court · AIR 2010 Kar 40 : (2010) 2 BC 151 : (2010) 1 CivCC 655 : (2009) ILR (Kar) 3130 : (2010) 1 KarLJ 356 : (2009) 4 KCCR 3119 : (2010) 8 RCR(Civil) 914

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 151Limitation Act, 1963 — Section 12 (1)
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High Courts15 Jun 2009

Sri H. Ebrahim, Managing Director of H.E. Distilleries (P) Ltd., Sri H.E. Dadakalander, Director of H.E. Distilleries (P) Ltd., Sri H.E. Mynuddin Pasha, Director of H.E. Distilleris (P) Ltd. and Sri H.E. Tajuddin, Director of H.E. Distilleries (P) Ltd. Vs The Deputy Commissioner of Income Tax and The Tax Recovery Officer, Shimoga Range

Karnataka High Court · (2009) ILR (Kar) 3875 : (2011) 332 ITR 122 : (2010) 1 KCCR 220 : (2009) 185 TAXMAN 11

Income Tax Act, 1961 — Section 132, 179, 179 (2)
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