Karnataka Prevention of Dangerous Activities of Boot-Leggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1985, Section 3(1), Section 3(2),

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High Courts12 Apr 2017

Soniya W/o Late Sunil Mule Vs Vishnukanth S/o Narasappa Jamadar

Karnataka High Court · (2017) 04 KAR CK 0054

Indian Penal Code, 1860, Section 279, Section 304(A) - Rash driving or riding on a public way - Punishment for culpable homicide not amounting to murderMotor Vehicles Act,

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High Courts12 Apr 2017

THE DIVISIONAL MANAGER, NEW INDIA ASSURANCE CO., LTD. Vs TOUSIF HUSENKHAN PATHAN & ANR.

Karnataka High Court · (2017) 04 KAR CK 0053

Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals

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High Courts12 Apr 2017

Sri. C.B.Chandrashekar Vs Sri. Devaraju

Karnataka High Court · (2017) 04 KAR CK 0052

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High Courts12 Apr 2017

SRI SUNILKUMAR.N Vs B.R.NAGARAJU & Ors

Karnataka High Court · (2017) 04 KAR CK 0051

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High Courts12 Apr 2017Dismissed

M/S GVR INFRA PROJECTS LIMITED Vs UNION OF INDIA MINISTRY OF ROAD TRANSPORT & HIGHWAYS,

Karnataka High Court · (2017) 04 KAR CK 0050

Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court

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High Courts11 Apr 2017

SRI. H. SRIRAMA Vs THE COMMISSIONER OF PUBLIC INSTRUCTION NEW PUBLIC OFFICES

Karnataka High Court · (2017) 04 KAR CK 0030

Karnataka Civil Services (Probation) Rules, 1977, Rule 6(2), Rule 5(1)(b)

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High Courts11 Apr 2017Dismissed

Sri. H. Srirama Vs Commissioner of Public Instruction, New Public

Karnataka High Court · (2017) 2 AirKarR 861

Constitution of India, 1950 - Article 309Karnataka Civil Services (Probation) Rules, 1977 - Rule 4, Rule 5(1)(b), Rule 6

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High Courts10 Apr 2017

G.E.Thermometrics India Pvt.Ltd Vs Shaju James

Karnataka High Court · (2017) 04 KAR CK 0048

Code of Criminal Procedure, 1973, Section 319, Section 319(4) - Power to proceed against other persons appearing to be guilty of offence - Power to proceed against other persons appearing to b

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High Courts10 Apr 2017Dismissed

Sri.Kudure Thammanna, Vs Sri.K.C.Ramaiah

Karnataka High Court · (2017) 04 KAR CK 0047

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High Courts07 Apr 2017

Narayana Vs State of Karnataka

Karnataka High Court · (2017) 04 KAR CK 0046

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 42, Section 43, Section 50, Section 20B - Power to issue wa

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High Courts07 Apr 2017Allowed

PETER MESSEE @ ROHITH MESSEE Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0045

Indian Penal Code, 1860, Section 302, Section 201, Section 149, Section 118, Section 364(a) - Punishment for murder - Causing dis

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High Courts07 Apr 2017Disposed

SRI ADARSH G.K. Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 04 KAR CK 0044

Karnataka Police Act, 1963, Section 20C

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High Courts07 Apr 2017Allowed

MOHAMMED IBRAHIM @ MUJU, S/O. MOHAMMED GOUSE, Vs STATE OF KARNATAKA REPRESENTED BY KUNIGAL POLICE,

Karnataka High Court · (2017) 04 KAR CK 0043

Indian Penal Code, 1860, Section 34, Section 380, Section 454 - Acts done by several persons in furtherance of common intention - Theft in dwelling-house, etc. - Lurking ho

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High Courts07 Apr 2017

Mahesh @ Gonne Mahesh Vs The State of Karnataka and anr

Karnataka High Court · (2017) 04 KAR CK 0042

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 20, Section 42, Section 43, Section 50 - Power to issue warr

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