Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 18Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 20 (1), 7

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High Courts01 Dec 2006Allowed

Andhra Pradesh State Electricity Board Vs Bulk Systems International Ltd. and Vijaya Bank

Karnataka High Court · AIR 2007 Kar 55 : (2007) 1 KarLJ 131 : (2007) 1 KCCR 276

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High Courts30 Nov 2006Dismissed

Mrs. Lynette Fernandes Vs Mrs. Gertie Mathias (since dead by LRs. Janette, Bennett Mathias(son) and Lynette Fernandes

Karnataka High Court · (2007) 2 KCCR 1361

Limitation Act, 1963 — Section 3 (1)Succession Act, 1925 — Section 263, 283 (1) (c)

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High Courts30 Nov 2006Allowed

Dr. M. Padma Vs The Director, Kidwai Memoraial Institute of Oncology, Dr. Lokanath D. Associate Professor Department of Medical Oncology, Dr. Govinda Babu K., Associate Professor Department of Medical Oncology and Medical Council of India

Karnataka High Court · (2006) 11 KAR CK 0034

Constitution of India, 1950 — Article 12, 14, 16

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High Courts29 Nov 2006Allowed

State Vs Govindaraju @ Govinda and Goverdhan @ Gunda

Karnataka High Court · (2006) 11 KAR CK 0125

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High Courts29 Nov 2006Dismissed

Imagic Creative Private Limited Vs The Commissioner of Commercial Taxes and Others

Karnataka High Court · (2007) 2 KCCR 881

Constitution of India, 1950 — Article 366 (12)Karnataka Sales Tax Act, 1957 — Section 29, 4

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High Courts29 Nov 2006Dismissed

K. Shivalingaiah Vs The Hon''ble Minister for Food and Civil Supplies and Others

Karnataka High Court · (2007) 1 KarLJ 454

Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 20

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High Courts29 Nov 2006

Imagic Creative (P) Ltd. Vs The Commissioner of Commercial Taxes, The Clarifications/Advance Ruling Committee and Assistant Commissioner of Commercial Taxes (Intelligence)-II

Karnataka High Court · (2008) 12 VST 366

Constitution of India, 1950 — Article 366 (12)Karnataka Sales Tax Act, 1957 — Section 29, 4

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High Courts29 Nov 2006Dismissed

Smt. Juliebai Fernandes represented by her GPA holder Sri Narayan Keshav Prabhu Vs The Tahsildar, The Deputy Commissioner and Rahemathulla Shaikh Hassan Sab

Karnataka High Court · (2007) ILR (Kar) 161 : (2007) 2 KarLJ 98 : (2007) 1 KCCR 62

Karnataka Land Reforms Act, 1961 — Section 130, 2 (18), 38Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (g)

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High Courts29 Nov 2006Dismissed

Tech India Industries Vs Additional Commissioner of Commercial Taxes, Joint Commissioner of Commercial Taxes (Appeals), Bangalore Division and Deputy Commissioner of Commercial Taxes (Assets) (Since redesignated as Deputy Commissioner of Commercial Taxes (Transition)

Karnataka High Court · (2007) ILR (Kar) 1101 : (2007) 3 KCCR 147 SN : (2008) 12 VST 447

Karnataka Sales Tax Act, 1957 — Section 12 A, 22 (1), 8 A

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High Courts29 Nov 2006Dismissed

The New India Assurance Co. Limited Vs R. Thippeswamy and Others

Karnataka High Court · (2007) 1 KCCR 736

Motor Vehicles Act, 1988 — Section 147, 147 (1), 147 (2), 166

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High Courts29 Nov 2006Dismissed

Balaji Produce Company Vs V. Selvaraj and Fiza Developers and Inter-Trade Pvt. Ltd. and C. Senthil

Karnataka High Court · (2007) ILR (Kar) 433 : (2007) 2 KarLJ 39 : (2006) 4 KCCR 2645

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High Courts29 Nov 2006Dismissed

Jodharam Vs Smt. Jagnmathamma

Karnataka High Court · (2007) ILR (Kar) 379 : (2007) 1 KCCR 614

Transfer of Property Act, 1882 — Section 106

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High Courts29 Nov 2006Dismissed

The New India Assurance Company Ltd. Vs Shri R. Thippeswamy Reddy, Shri Rudranna @ Maharudranna and Smt. Geetha

Karnataka High Court · (2007) ACJ 1761 : (2007) ILR (Kar) 533 : (2007) 3 KarLJ 253

Motor Vehicles Act, 1988 — Section 147 (1), 147 (2), 166, 95 (1)

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High Courts29 Nov 2006Allowed

National Insurance Co. Ltd. Vs Sharanappa Nadagowda and Neelappa Dasappanavar

Karnataka High Court · (2007) ACJ 2466

Workmens Compensation Act, 1923 — Section 2 (d)

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High Courts29 Nov 2006Allowed

National Insurance Co. Limited Vs Sharanappa and Another

Karnataka High Court · (2007) 1 KCCR 380

Workmens Compensation Act, 1923 — Section 2 (d)

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High Courts28 Nov 2006Dismissed

Sri Eswarasa Vs The Chairman and the Disciplinary Authority

Karnataka High Court · (2007) ILR (Kar) 3303 : (2008) 1 KarLJ 719

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (8), 8 (iii)

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