Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 190, Section 200, Section 204, Section 482, Section 482Penal Code, 1860 (IPC) - Section 323, Section 324, Section 406, Section 420, Section 506(2)

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High Courts27 Feb 2017Dismissed

Jayanth Vs Deputy Commissioner/district Magistrate

Karnataka High Court · (2017) 3 KantLJ 288

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Karnataka Police Act, 1963 - Section 55(a), Section 55(b), Section 58, Section 61

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High Courts27 Feb 2017Dismissed

Sof yamma K.J. Vs Chandy Abraham

Karnataka High Court · (2017) 2 AirKarR 426

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, Section 11, Section 11

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High Courts23 Feb 2017

SRI. PRAVEEN KUMAR H.D S/O DEVAIAH H, & ORS. Vs VICE CHANCELLOR VISVESVARAYA TECHNOLOGICAL UNIVERSITY, & ORS.

Karnataka High Court · (2017) 02 KAR CK 0279

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High Courts23 Feb 2017Dismissed

Nandi Infrastructure Corridor Enterprise Ltd., & Anr. Vs Lakshman, & Ors.

Karnataka High Court · (2017) 02 KAR CK 0278

Karnataka Industrial Areas Development Act, 1966, Section 28(1) - Acquisition of land

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High Courts23 Feb 2017

Smt. Nirmalamma W/o Late N.Narayanappa, & Ors. Vs State of Karnataka Represented by its Secretary Revenue Department, & Ors.

Karnataka High Court · (2017) 02 KAR CK 0277

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High Courts23 Feb 2017Dismissed

MR. IQBAL AHMED SIDDIQUI S/O MR. SHAIK DAWOOD SIDDIQUI, & ORS. Vs THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF URBAN DEVELOPMENT, & ORS.

Karnataka High Court · (2017) 02 KAR CK 0276

Karnataka Municipal Corporations Act, 1976, Section 321(3) - Demolition or alteration of buildings or well-work unlawfully commenced, carried on or completed

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High Courts23 Feb 2017

Flipkart India Private Limited Vs The Assistant Commissioner of Income Tax & Ors

Karnataka High Court · (2017) 02 KAR CK 0275

Income Tax Act, 1961, Section 245, Section 245, Section 245, Section 245, Section 143(2), Section 143(2)

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High Courts23 Feb 2017Dismissed

Shri S.C. Jayachandra Vs Enforcement Directorate

Karnataka High Court · (2017) 3 KantLJ 134

Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(1)(e), Section 13(2)Prevention of Money-Laundering Act, 2002 - Section 3, Section 4, Section 8

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High Courts22 Feb 2017

N. Ramesh Vs Management of Karnataka State Road Transport Corporation, Mysore

Karnataka High Court · (2017) 02 KAR CK 0274

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High Courts22 Feb 2017

M/s Mahendra Watch Company Vs Sri M V Ramachandrasa S/o Late Sri Magaji Venkatesh

Karnataka High Court · (2017) 02 KAR CK 0273

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115, Section 151

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High Courts22 Feb 2017

SMT VIJAYA KUMARI SHANMUGAM W/O A V SHANMUGAM, & ORS. Vs STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, & ORS.

Karnataka High Court · (2017) 02 KAR CK 0272

Karnataka Municipal Corporations Act, 1976, Section 321(3) - Demolition or alteration of buildings or well-work unlawfully commenced, carried on or completed

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High Courts22 Feb 2017

ANDHRA PRADESH STATE ROAD Vs SMT THAYAMMA

Karnataka High Court · (2017) 02 KAR CK 0271

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High Courts22 Feb 2017

G. Ramesh and others Vs Surveyor General of India, Dehradun and others

Karnataka High Court · (2017) 02 KAR CK 0270

Karnataka Co-operative Societies Act, 1959, Section 64, Section 68, Section 64(1) - Inquiry by Registrar - Order by the Registrar - Inquiry by Registrar

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High Courts22 Feb 2017

N. Thammanna Vs Deputy Commissioner and others

Karnataka High Court · (2017) 02 KAR CK 0269

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High Courts22 Feb 2017

UNITED SPRITS LIMITED, & ANR. Vs IDBI BANK LIMITED, & ANR.

Karnataka High Court · (2017) 02 KAR CK 0268

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High Courts22 Feb 2017

Karan s/o Mohan Chinnarathod & Anr Vs State

Karnataka High Court · (2017) 02 KAR CK 0267

Juvenile Justice (Care and Protection of Children) Act, 2015, Section 102, Section 12

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