Karnataka High Court Judgments

Constitution of India, 1950 — Article 22, 22 (5)Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3, 3 (1), 3 (2)

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High Courts05 Jan 2007Allowed

Smt. Guruvamma Vs State of Karnataka

Karnataka High Court · (2007) 4 KarLJ 26 : (2007) 4 KCCR 248 SN

Contract Act, 1872 — Section 56, 74Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 4A, 4A (5)

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High Courts04 Jan 2007Dismissed

S. Venkatesh Murthy Rao Vs Union of India (UOI) and Others

Karnataka High Court · (2007) 114 FLR 882 : (2007) 3 KarLJ 246 : (2007) 2 KCCR 877

Constitution of India, 1950 — Article 14, 33

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High Courts04 Jan 2007Allowed

Sri Ramaswamy Raju Vs The State of Karnataka and The City Municipal Council

Karnataka High Court · (2007) 2 KCCR 870

Karnataka Municipalities Act, 1964 — Section 360, 360 (d)

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High Courts04 Jan 2007Allowed

Trimbak and Sugreeva Belle Vs Karnataka State Board of Wakf and Others

Karnataka High Court · (2007) 2 KarLJ 82 : (2007) 1 KCCR 748

Waqf Act, 1995 — Section 54, 6 (1), 83 (i)

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High Courts04 Jan 2007

North West Karnataka Road Transport Corporation, Hubli Division Vs Babu alias Babusab

Karnataka High Court · (2007) ACJ 1967 : (2007) 1 KCCR 654

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High Courts03 Jan 2007

Union of India (UOI) Vs Shri S.X.J. Vasan

Karnataka High Court · (2007) 4 KarLJ 210

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High Courts03 Jan 2007

Hanumanthappa Vs Ganapathi R. Kini and Another

Karnataka High Court · (2007) ACJ 2089

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High Courts03 Jan 2007

Union of India (UOI) and Others Vs Shri. SXJ Vasan

Karnataka High Court · (2007) 4 KCCR 2159

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High Courts02 Jan 2007Dismissed

Suryanarayana Swamy Vs The State of Karnataka and Others

Karnataka High Court · (2007) 1 KCCR 786

Mysore Religious and Charitable Institutions Act, 1927 — Section 28, 6, 7

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High Courts02 Jan 2007Dismissed

Dr. K. Mahadev Gowda, Consultant Orthopedic Surgeon and Ex-Syndicate Member, University of Mysore Vs Chancellor and His Excellency Governor of Karnataka, The Vice Chancellor and Chairman of Syndicate, University of Mysore, University of Mysore, Registrar and Government of Karnataka

Karnataka High Court · (2007) 2 KCCR 1257

Constitution of India, 1950 — Article 226

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High Courts27 Dec 2006Dismissed

Shri J. Ramaraj Vs Iliyaz Khan

Karnataka High Court · (2006) ILR (Kar) 4672

Contract Act, 1872 — Section 222Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 114 (g)

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