High Courts23 Apr 2016Allowed

Angadi Srinivas dead by LRs. Vs M. Girija

Karnataka High Court · (2016) AIR(Karnataka) 176 : (2017) 1 AirKarR 397 : (2016) 3 ICC 731 : (2016) ILRKarnataka 2641 : (2016) 3 KCCR 1997

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4(4), 100
High Courts22 Apr 2016Dismissed

S.C. Nekar Vs State of Karnataka

Karnataka High Court · (2016) 3 KCCR 2313

Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 - Section 34(1)Karnataka Private Medical Establishments Act, 2007 - Section 3
High Courts22 Apr 2016Dismissed

Sharath Rukmangada Vs Cauvery Papers Limited

Karnataka High Court · (2017) 2 KantLJ 570

Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 17, Section 22Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15(2)