Civil Procedure Code, 1908 (CPC) — Section 204, 317, 482Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118 (a), 138, 141

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High Courts16 Apr 2012Allowed

Smt Padmavathi Ariga Vs The State of Karnataka and Others

Karnataka High Court · (2012) 04 KAR CK 0017

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High Courts16 Apr 2012

Smt. Hanumakka Vs The Commissioner Bangalore Development Authority T. Chowdaiah road, Banoalore-20

Karnataka High Court · (2012) 04 KAR CK 0011

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High Courts16 Apr 2012Allowed

Vamana. M. Naik, N. Krishna Mariyani and Smt. Prafulla Suvarna Vs THE State of Karnataka and Others

Karnataka High Court · (2012) 04 KAR CK 0005

Karnataka Civil Services Rules, 1974 — Rule 3 (1), 6

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High Courts13 Apr 2012Allowed

Sri P. Narayanaswamy Vs The land tribunal, Sri. Lakshminarayanaswamy Temple, The State of Karnataka and Sri. G. Venkatanarayana Reddy Since Dead by his legal rep. Sri. G. Vijayaragha Reddy

Karnataka High Court · (2013) 1 AKR 569 : (2012) ILR (Kar) 2654

Mysore (Personal and Miscellaneous) Inams Abolition Rules, 1956 — Rule 6 (A), 7 (4)

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High Courts13 Apr 2012

Eregowda and Another Vs Shantha and Others

Karnataka High Court · (2012) 4 TAC 348

Motor Vehicles Act, 1988 — Section 166

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High Courts13 Apr 2012Dismissed

Sri. N. Rangaswamy Vs State of Karnataka and Managing Director Karnataka Neeravari Nigama Limited

Karnataka High Court · (2012) 04 KAR CK 0023

Industrial Disputes Act, 1947 — Section 25 F, 25 F (a), 25 F (b)

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High Courts12 Apr 2012

Smt. Narpath Golecha and Another Vs The Assistant Commissioner, Bangalore North Sub-Division, Bangalore and Others

Karnataka High Court · (2012) 6 KarLJ 125

Karnataka Municipal Corporations Act, 1976 — Section 112, 114

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High Courts12 Apr 2012Allowed

Kishore Kumar Reddy Vs Unicel Technologies P. Ltd. and others

Karnataka High Court · (2012) 173 CompCas 298

Companies Act, 1956 — Section 10 F, 235, 237, 399, 403

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High Courts12 Apr 2012Dismissed

The Special Land Acquisition Officer, Mysore Vs Chennabasavegowda

Karnataka High Court · (2012) 4 KarLJ 84

Land Acquisition Act, 1894 — Section 18, 4 (1)

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High Courts12 Apr 2012

The State of Karnataka Vs Fisheries Welfare Co-operative Society Ltd. Sri Mahatma Gandhi Kere Balakedarara Sangha(r) Vs Fisheries Welfare Co-operative Society Ltd., The State of Karnataka and The Assistant Director of Fisheries, (Grade-2) J.C.R. Extension, Chitradurga

Karnataka High Court · AIR 2012 Kar 132 : (2012) ILR (Kar) 3409

Karnataka High Court Act, 1961 — Section 7Karnataka Transparency in Public Procurements Act, 1999 — Section 2 (b), 2 (d), 2 (e), 5, 5

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