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Karnataka High Court judgments

47,933 judgments · page 895 of 2,397

High Courts06 Mar 2013Dismissed

Sri J.N. Sukumar Vs State of Karnataka, Special Deputy Commissioner, Bangalore, The Special Land Acquisition Officer and M/s. NTI Employees Housing Co-Operative Society Limited Sri. Venkatesh Vs The Principal Secretary to the Government of Karnataka Revenue Department, The Deputy Commissioner Bangalore District, The Special Land Acquisition Officer and M/s. NTI Employees Housing Co-Operative Societies Limited Sri T. Ramanjani Vs State of Karnataka and Others Sri M. Sampangiramaiah Vs The Government of Karnataka and Others

Karnataka High Court · (2013) 03 KAR CK 0140

Land Acquisition Act, 1894 — Section 16(2), 39, 4(1), 40, 44A
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High Courts06 Mar 2013Allowed

Sri. P. Narayanappa Vs The State of Karnataka, The Karnataka Industrial Area Development Board, The Special Land Acquisition Officer and M/s. Royal Fragrances Private Limited Kaverappa, Venkataswamy, Sakappa and Venkatesh Vs The State of Kamataka and Others Royal Fragrances Private Limited Vs The State of Karnataka, The Karnataka Industrial Area Development Board, Patel Jetalal Ramaji and Patel Hiralal Murji Varani

Karnataka High Court · (2013) 03 KAR CK 0098

Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(2), 28(4), 3(1)
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High Courts06 Mar 2013

Anjinappa Vs State of Karnataka

Karnataka High Court · (2013) 4 AKR 649 : (2014) 2 CCR 95 : (2014) CriLJ 82 : (2013) ILR (Kar) 2537 : (2013) 5 KarLJ 700 : (2013) 3 KCCR 1797

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 376, 415, 417, 506
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