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Karnataka High Court judgments

47,852 judgments · page 1,446 of 2,393

High Courts30 May 2005Dismissed

K.S. Sunitha and Another Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 3194 : (2005) 6 KarLJ 410 : (2005) 3 KCCR 1941

Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 14, 16, 226, 227, 309Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14
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High Courts26 May 2005

Saftarsab Vs B. Allaiah @ Allappa

Karnataka High Court · (2006) 1 BC 281 : (2005) ILR (Kar) 2911 : (2006) 3 KarLJ 141 : (2005) 3 KCCR 1711 : (2005) 4 RCR(Civil) 173 : (2005) 4 RCR(Criminal) 245

Evidence Act, 1872 — Section 101, 114Negotiable Instruments Act, 1881 (NI) — Section 118, 120, 19, 20
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High Courts25 May 2005Dismissed

Mass Traders (P) Ltd. Vs Appropriate Authority and Others

Karnataka High Court · (2005) 196 CTR 295 : (2005) ILR (Kar) 5351 : (2005) 277 ITR 294

Constitution of India, 1950 — Article 14, 226, 227Income Tax Act, 1961 — Section 269 UC, 269 UD, 269 UD (1), 269 UD (2), 269 UKIncome Tax Rules, 1962 — Rule 48L, 48L (2)
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High Courts25 May 2005Dismissed

Kanoria Industries Limited Vs The State of Karnataka and Others

Karnataka High Court · (2006) 1 BC 471 : (2005) 128 CompCas 1025 : (2005) ILR (Kar) 2960 : (2005) 4 KCCR 328 SN : (2008) 11 VST 723

Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (4)Karnataka Tax on Entry of Goods Rules, 1979 — Rule 9ESick Industrial Companies (Special Provisions) Act, 1985 — Section 15 (1), 17 (3), 22, 22 (1)
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High Courts24 May 2005Allowed

Dakshyanamma Vs B. Siddalingaiah

Karnataka High Court · (2006) 1 DMC 332 : (2005) ILR (Kar) 3234 : (2005) 6 KarLJ 229 : (2005) 3 KCCR 1759 : (2005) 3 RCR(Civil) 506

Hindu Succession Act, 1956 — Section 14 (1), 14 (2)
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High Courts23 May 2005Dismissed

A. Devegowda Vs Puttanna and Others

Karnataka High Court · (2005) 6 KarLJ 311 : (2005) 3 KCCR 156 SN

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Criminal Procedure Code, 1973 (CrPC) — Section 171 (d)Representation of the Peoples Act, 1951 — Section 100 (1) (b), 100 (1) (d), 101, 101 (b), 123
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High Courts23 May 2005Dismissed

Amar Transport Company Vs Smt. Muthu Ganapathy

Karnataka High Court · (2005) ILR (Kar) 4115 : (2005) 6 KarLJ 252 : (2005) 3 KCCR 2078 : (2005) 4 RCR(Civil) 340 : (2005) 2 RCR(Rent) 430

Karnataka Rent Control Act, 1961 — Section 31Transfer of Property Act, 1882 — Section 106, 107, 109, 113
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