Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Dowry Prohibition Act, 1961 — Section 4, 4Penal Code, 1860 (IPC) — Section 120 B, 320, 498A, 498A

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High Courts16 Apr 2012

Smt. Amla Mary Vs Bangalore Mahanagar Palike and Others

Karnataka High Court · (2012) 04 KAR CK 0179

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High Courts16 Apr 2012Allowed

The Bangalore Water Supply and Sewerage Board Vs Sri T.K. Kemparaju, Smt Gajalakshmamma Dead By Lrs (2(A) Sri Suresh, 2(B) Sri Ramesh and 2(C) Sri Venkatesh) and Smt. Chinnamma

Karnataka High Court · (2012) 04 KAR CK 0178

Civil Procedure Code, 1908 (CPC) — Section 26, 9

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High Courts16 Apr 2012

Harbans Thukral and Smt. Madhu Thukral Vs Cyma Exports Private Limited and M/s. Vora Exports Private Limited

Karnataka High Court · (2012) 04 KAR CK 0148

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High Courts16 Apr 2012Dismissed

Smt. Thimmakka and Others and Others Vs The Chief Secretary to Government of Karnataka, Vidhana Soudha, Bangalore - 560001 and Others,

Karnataka High Court · (2012) 04 KAR CK 0129

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 28 A, 29 (2), 29 (4)

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High Courts16 Apr 2012Dismissed

State Vs D.V. Chandrashekar

Karnataka High Court · (2012) 04 KAR CK 0126

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (iv), 3 (1) (v), 3 (v)

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High Courts16 Apr 2012Dismissed

Arecanut Processing and Sales Co-Operative Society Ltd.Shri Prakash B.V.

Karnataka High Court · (2012) 04 KAR CK 0125

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Apr 2012

Mrs. Lubna Arshiya, Master Mohammed Ashfaq Raza and Master Atheeq Raza Rep. by their natural guardian Mother Vs Mr. Mohammed Azeem

Karnataka High Court · (2012) 04 KAR CK 0114

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High Courts16 Apr 2012

T. Narayanaswamy, Since dead by his LRs, Smt. Tara and Sri. Satish, N. Vs The Deputy Labour Commissioner And Appellate Authority, The Assistant Labour Commissioner And Controlling Authority, Under Payment of Gratuity Act, Division-II, Karmika Bhavana, Bannerghatta Road, Bangalore-26 and The Chief Traffic Manager, B.M.T.C. Central Offices, K.H. Road, Shanthinagar, Bangalore-27

Karnataka High Court · (2012) 04 KAR CK 0113

Payment of Gratuity Act, 1972 — Section 7 (3A)

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High Courts16 Apr 2012

Sri Deepak Devaiah Vs State of Karnataka and Smt. Binny Deepak

Karnataka High Court · (2012) 04 KAR CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120 B, 498A, 506

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High Courts16 Apr 2012Allowed

M/s. HDFC Bank (P) Ltd. Vs M/S Unex Cargo P. Ltd.

Karnataka High Court · (2012) 04 KAR CK 0109

Companies Act, 1956 — Section 433 (e), 434

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