Motor Vehicles Act, 1939, Section 68(c), Section 68(2)(2) - Power to make rules for the purposes of this Chapter - Power to make rules for the purposes of this ChapterMotor

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High Courts10 Mar 2017Allowed

Rudrappa Bhovi, & Ors. Vs The State of Karnataka (Through SHO Lingasugur P.S) Represented by Addl. State Public Prosecutor High Court of Karnataka

Karnataka High Court · (2017) 03 KAR CK 0184

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section

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High Courts10 Mar 2017Disposed Off

Timmappa Vs State of Karnataka

Karnataka High Court · (2017) 2 AirKarR 606

Penal Code, 1860 (IPC) - Section 357, Section 376 (1)

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High Courts10 Mar 2017Dismissed

Divisional Manager, M/s. National Insurance Co. Ltd. Vs Shanthappa Bin Virappa Hanchi

Karnataka High Court · (2017) AAC 1061

Employees Compensation Act, 1923 - Section 2(1)(n), Section 2(1)(n), Section 3Motor Vehicles Act, 1988 - Section 147(1)

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High Courts10 Mar 2017Dismissed

Muniyamma Vs Krishnappa N.

Karnataka High Court · (2017) 2 AirKarR 535

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)

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High Courts10 Mar 2017Allowed

Noorjan Vs S.H. Saifulla s/o H.S. Anwar Sab

Karnataka High Court · (2017) AAC 1050

Employees Compensation Act, 1923 - Section 4

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High Courts10 Mar 2017Allowed

Rathnamma Horakerangappa Vs K. Hanumanthappa Siddappa

Karnataka High Court · (2017) AAC 1004

Motor Vehicles Act, 1988 - Section 168

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High Courts09 Mar 2017Allowed

MR CHANDRA MOHAN B A S/O ANANDA RAO Vs STATE OF KARNATAKA, THROUGH BASAVESHWARANAGAR POLICE STATION BANGALORE CITY BY THE PUBLIC PROSECUTOR, & ANR.

Karnataka High Court · (2017) 03 KAR CK 0183

Code of Civil Procedure, 1908, Section 89 - Settlement of disputes outsides the CourtIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman

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High Courts09 Mar 2017Allowed

SRI M. NAGARAJU S/O LATE G. MUDDAIAH Vs THE CANE DEVELOPMENT COMMISSIONER AND DIRECTOR, SUGAR DIRECTORATE GOVERNMENT OF KARNATKA, & ORS.

Karnataka High Court · (2017) 03 KAR CK 0182

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High Courts09 Mar 2017

SRI NAGESH.B.L. & ANR. Vs THE BRANCH MANAGER, NATIONAL INSURANCE CO. LTD., & ANR.

Karnataka High Court · (2017) 03 KAR CK 0181

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High Courts09 Mar 2017

SAROJAMMA Vs MANAGING DIRECTOR K.S.R.T.C. & ORS.

Karnataka High Court · (2017) 03 KAR CK 0180

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

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High Courts09 Mar 2017

Sri.Shantiraj Devendra Kunachi Vs Sri.Prakash N.Kanchagar,

Karnataka High Court · (2017) 03 KAR CK 0179

Code of Criminal Procedure, 1973, Section 482, Section 407, Section 200 - Saving of inherent powers of High Court - Power of High Court to transfer cases and appeals - Exa

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High Courts09 Mar 2017

M/S KIRLOSKAR FERROUS INDUSTRIES LTD. Vs SRI K SHIVARAMAPPA

Karnataka High Court · (2017) 03 KAR CK 0178

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput

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High Courts09 Mar 2017

SHIVAJI Vs THE CHAIRMAN & Ors

Karnataka High Court · (2017) 03 KAR CK 0177

Constitution of India, Article 16(1) - Dissolution of a District or a Regional CouncilKarnataka Education Act, 1983, Section 94(1) - Appeals

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High Courts09 Mar 2017

Seema Manohar Gunjal Vs State of Karnataka & another

Karnataka High Court · (2017) 03 KAR CK 0176

Code of Criminal Procedure, 1973, Section 436 - In what cases bail to be takenIndian Penal Code, 1860, Section 304-A

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