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Karnataka High Court judgments

47,957 judgments · page 344 of 2,398

High Courts03 Mar 2016Allowed

ITC Infotech India Ltd. Vs Venkataramana Uppada

Karnataka High Court · (2016) 2 AirKarR 361 : (2016) 3 CLR 559 : (2016) ILRKarnataka 3041 : (2016) 4 KantLJ 8 : (2016) LabLR 477

Civil Procedure Code, 1908 (CPC) - Section 151Industrial Disputes Act, 1947 - Section 10, Section 10(1), Section 10(1)(c), Section 10(1)(c) (d), Section 10(4A), Section 10(4-A), Section 11A, Section 11-A, Section 2A, Section 2A(1), Section 2A
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High Courts03 Mar 2016Disposed Off

Chairman, RGTI Ltd., Bidar Vs Khasim Ali

Karnataka High Court · (2016) ILRKarnataka 2793

Land Acquisition Act, 1894 — Section 18Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 11, 3(1), 4
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High Courts03 Mar 2016Dismissed

State of Karnataka Vs Yashoda

Karnataka High Court · (2016) 4 AirKarR 28

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 121A, 143, 147, 148, 307, 332, 333
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