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Karnataka High Court judgments

47,933 judgments · page 924 of 2,397

High Courts09 Nov 2012

Lochamesh B. Hugar Vs Union of India and Others Sri. Anugraha Industries and Others Vs State of Karnataka, The Commissioner for Food Safety Health and Family Welfare Department, Union of India and Designated officer Food and Safety Standards Health and Family Welfare Service Tumakuru District Purified Drinking Water Producers Association (Registered) and Others Vs Union of India and Others

Karnataka High Court · (2013) 3 AKR 56 : (2013) ILR (Kar) 306 : (2013) 2 KarLJ 643

Bureau of Indian Standards Act, 1986 — Section 11, 12, 14, 15Food Safety and Standards Act, 2006 — Section 97
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High Courts07 Nov 2012Allowed

Sri B.L. Boolani Vs M/s. Shah Polymers

Karnataka High Court · (2012) 11 KAR CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 200, 200, 313, 357, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139, 141, 141
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High Courts07 Nov 2012

Major Pankaj Rai (Retd.) Vs State of Karnataka, The Secretary Dept. of Health and Family Welfare, The Chairman Appropriate Authority, Bangalore and M/s. Fortis Hospital Limited M/s. Fortis Hospital Limited Vs State of Karnataka, The Secretary Department of Health and Family Welfare, The Chairman Appropriate Authority and Maj. Pankaj (Retd.)

Karnataka High Court · AIR 2013 Kar 73 : (2013) 2 AKR 8 : (2013) 2 KarLJ 245 : (2013) 1 KCCR 796

Transplantation of Human Organs and Tissues Act, 1994 — Section 12, 16, 9
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