Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 113, 25, 41, 48 A

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High Courts18 Apr 2006

Commissioner of Income Tax Vs Mysodet (P) Ltd.

Karnataka High Court · (2008) 305 ITR 242

Income Tax Act, 1961 — Section 256 (1), 263, 80 HHC, 80 HHC (1), 80 HHC (3)

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High Courts18 Apr 2006

Dr. G. Jayakumar Vs State of Karnataka and Others Sri Devaraj Urs Medical College and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 6 KarLJ 277

Constitution of India, 1950 — Article 19 (1) (g), 20Karnataka Conduct of Entrance Test for Admission to Post Graduate Medical and Dental Degree and Diploma Courses Rules, 2003 — Rule 18, 7 (5)

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High Courts18 Apr 2006Allowed

Iranna Vs The Government of Karnataka and Others

Karnataka High Court · (2006) 3 KCCR 1673

Constitution of India, 1950 — Article 21, 22, 22 (5), 226, 32Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 10, 11 (1), 3 (2), 3 (3), 9

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High Courts17 Apr 2006Dismissed

B.N. Reddy Vs Assistant Commissioner of Income Tax and Another

Karnataka High Court · (2006) ILR (Kar) 2234 : (2006) 284 ITR 245

Income Tax Act, 1961 — Section 132, 142 (2A), 158 BC, 158 BH, 288 (2)

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High Courts17 Apr 2006

Advocates'' Association Vs The District Registrar and Registrar of Societies and Others

Karnataka High Court · (2006) 04 KAR CK 0018

Constitution of India, 1950 — Article 226Karnataka Societies Registration Act, 1960 — Section 10, 15, 25, 25 (1), 26

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High Courts17 Apr 2006

B.N. Reddy Vs Asstt. Commissioner of Income Tax and Another

Karnataka High Court · (2006) 202 CTR 578 : (2006) 284 ITR 745 : (2006) 155 TAXMAN 295

Income Tax Act, 1961 — Section 142 (2A), 158 BC

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High Courts12 Apr 2006Dismissed

K.V. Sreenivasa Murthy Vs C. Munishamaiah and State of Karnataka

Karnataka High Court · (2008) 4 KCCR 250 SN

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High Courts12 Apr 2006Dismissed

B. Krishna Reddy Vs B.K. Somashekara Reddy

Karnataka High Court · (2007) 2 BC 388 : (2007) 1 CivCC 526 : (2006) ILR (Kar) 3111 : (2006) 5 KarLJ 318 : (2006) 3 KCCR 1983 : (2006) 4 RCR(Civil) 590 : (2006) 4 RCR(Criminal) 523

Negotiable Instruments Act, 1881 (NI) — Section 138, 87

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High Courts12 Apr 2006Dismissed

The Registrar of Companies in Karnataka Vs Fairgrowth Agencies Limited

Karnataka High Court · (2006) 133 CompCas 314 : (2006) 3 KCCR 148 SN : (2006) 71 SCL 18

Companies Act, 1956 — Section 113, 209 A, 209 A (1), 209 A (6), 372 (2)Criminal Procedure Code, 1973 (CrPC) — Section 469 (1) (b)

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High Courts12 Apr 2006Dismissed

The Registrar of Companies Vs Fair Growth Agencies Limited

Karnataka High Court · (2006) 133 CompCas 314 : (2006) 3 KCCR 148 SN : (2006) 71 SCL 18

Companies Act, 1956 — Section 113, 209, 209 A (1), 209 A (6), 372 (2)Criminal Procedure Code, 1973 (CrPC) — Section 469 (1) (b)

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High Courts12 Apr 2006Dismissed

Patel Byrappa and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 200 : (2006) ILR (Kar) 3499 : (2002) 3 RCR(Civil) 306

Land Acquisition Act, 1894 — Section 3 (1), 4 (1), 40, 41, 5 A

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