Central Sales Tax Act, 1956 - Section 2(g), Section 3, Section 3(a), Section 5, Section 5(2)Constitution of India, 1950 - Article 286(1)(b), Article 366(29-A)Income Tax Act, 1961 - Section 44-AB, Section 72(2)

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High Courts19 Feb 2016Dismissed

Nazeer Ahmed Vs Abdul Rauf and another

Karnataka High Court · (2016) AAC 1031

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 168

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High Courts19 Feb 2016Allowed

Anitha P. Vs Joint Director, Department of Mines and Geology, Mysore and another

Karnataka High Court · (2016) AIR(Karnataka) 100 : (2016) ILRKarnataka 1531 : (2016) 4 KCCR 525

Evidence Act, 1872 — Section 108Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 4

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High Courts19 Feb 2016Dismissed

M.R. Ramesh and Others Vs C. Lakshminarayana and Others

Karnataka High Court · (2016) 02 KAR CK 0247

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 482Land Acquisition Act, 1894 - Section 48(1), Section 6Penal Code, 1860 (IPC) - Section 120B, Section 400, Section 420, Section 468, Section 471

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High Courts18 Feb 2016Allowed

Karnataka State Beverages Corporation Limited Vs Commissioner of Income-Tax

Karnataka High Court · (2017) 294 CurTR 155 : (2017) 391 ITR 185

Income Tax Act, 1961 - Section 40(a)(iib)

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High Courts18 Feb 2016Allowed

Parisrama Minerals Impex Vs Clariya Steels Private Ltd. and Others

Karnataka High Court · (2016) 02 KAR CK 0246

Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts18 Feb 2016Allowed

Dr. Shruthi Saralaya Vs Smt. Sulochana Saralaya and Others

Karnataka High Court · (2016) 2 AirKarR 438 : (2017) 1 ICC 189 : (2016) 4 KCCR 3449

Partition Act, 1893 — Section 2

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High Courts18 Feb 2016Disposed Off

R.K. Color Lab and Studio Vs State of Karnataka and Others

Karnataka High Court · (2016) 02 KAR CK 0244

Karnataka Value Added Tax Act, 2003 - Section 38, Section 39(1), Section 69(1)

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High Courts18 Feb 2016Allowed

Narendra Babu Vs State of Karnataka

Karnataka High Court · (2016) 2 AirKarR 355 : (2016) 3 KCCR 257

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307

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High Courts18 Feb 2016Dismissed

Mallawwa and Others Vs Ramappa and Others

Karnataka High Court · (2016) 02 KAR CK 0242

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27(aa), Section 151

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High Courts18 Feb 2016Dismissed

Ahmed and Others Vs The State of Karnataka and another

Karnataka High Court · (2016) 2 AirKarR 400 : (2016) 4 KCCR 3352

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178

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High Courts18 Feb 2016Allowed

S. Ravichandran - Petitioner @HASH Union of India and Others

Karnataka High Court · (2016) 4 KantLJ 113

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High Courts18 Feb 2016Disposed Off

C.M. Nagaraj Vs Karnataka State Road Transport Corporation

Karnataka High Court · (2016) 2 AirKarR 632 : (2016) 2 CLR 1107 : (2016) 151 FLR 343 : (2016) ILRKarnataka 1311 : (2016) 3 KCCR 315

Industrial Disputes Act, 1947 — Section 17B

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High Courts18 Feb 2016Dismissed

Smt. Sarvamma @ Sarvamangala B.P. and another Vs Virupakshappa U.R. Since dead by his alleged LRs and Others

Karnataka High Court · (2016) 2 AirKarR 630 : (2016) 3 ICC 873

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

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High Courts18 Feb 2016Partly Allowed

G.T. Ravindra Vs State by Dharwad Rural Police

Karnataka High Court · (2016) 02 KAR CK 0237

Criminal Procedure Code, 1973 (CrPC) - Section 357(3), Section 397(1), Section 401Penal Code, 1860 (IPC) - Section 279, Section 304(A), Section 304-A, Section 337, Section 338

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High Courts18 Feb 2016Partly Allowed

B. Srikanta Prabhu Vs Ammer Jan and Others

Karnataka High Court · (2016) 02 KAR CK 0236

Motor Vehicles Act, 1988 - Section 166

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High Courts18 Feb 2016Partly Allowed

Sheetal S.D. and Others Vs Devaraj and Others

Karnataka High Court · (2016) AAC 1312 : (2016) 2 AirKarR 313

Motor Vehicles Act, 1988 - Section 166

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