Industrial Disputes Act, 1947 — Section 10 (1) (c), 2 (b), 2 (oo) (bb), 2 (s)Sales Promotion Employees (conditions of Service) Act, 1976 — Section 1 (4), 1 (5)

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High Courts07 Mar 2012Allowed

Sri B S Yeddyurappa Vs The Lokayukta of Karnataka and The State of Karnataka

Karnataka High Court · (2012) 03 KAR CK 0094

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Lokayukta Act, 1984 — Section 7 (2A), 9 (1)

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High Courts07 Mar 2012Dismissed

R. Vijaya Kumar Vs Mrs. Muniyammanni and Others

Karnataka High Court · (2012) 3 KarLJ 93

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 151

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High Courts07 Mar 2012Dismissed

Haribhau Siddapa Patil and Others Vs The State of Karnataka and Others

Karnataka High Court · (2013) 4 KarLJ 353 : (2013) 1 KCCR 491

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High Courts06 Mar 2012Dismissed

M/s Kerala State Electronics Development Corporation Limited Vs Bangalore Metropolitan Transport Corporation

Karnataka High Court · (2012) 03 KAR CK 0114

Arbitration And Conciliation Act, 1996 — Section 11 (6), 14, 20, 34

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High Courts06 Mar 2012

M. Venkataramanappa Vs The State of Karnataka, The Vice Chancellor, Bangalore University, Jnana Bharati, Bangalore and The Bangalore University

Karnataka High Court · (2012) 5 KarLJ 434

Karnataka Universities Act, 2000 — Section 10, 70, 70 (2), 70 (3), 70 (5)

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High Courts06 Mar 2012

S. Arjun Rao Birje Deceased By Legal Representatives: (A. Sambaji Rao, Smt. Damayatbi G, Smt. Nalini M and Smt. Sumangali S. Vs S. Vittal Rao Birje and S. Anantha Rao Birje

Karnataka High Court · (2012) 4 KarLJ 501

Evidence Act, 1872 — Section 90

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High Courts05 Mar 2012Dismissed

State Vs Pachhappa

Karnataka High Court · (2013) 2 KarLJ 182

Karnataka Excise Act, 1965 — Section 32, 34, 38-A, 43

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High Courts05 Mar 2012Allowed

Bangalore City Corpn., Bangalore Vs Md. M. Kamal dead by LRs and Others

Karnataka High Court · AIR 2012 Kar 94

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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High Courts05 Mar 2012Dismissed

Sri Lakshminarayanaswamy Charities, Bangalore Vs Commissioner, Bangalore City Corporation, Bangalore

Karnataka High Court · (2012) 3 KarLJ 591

Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1, Order 31 Rule 2

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High Courts02 Mar 2012Dismissed

Commissioner of C. Ex. , Bangalore-II Vs Vijaya Steels Pvt. Ltd.

Karnataka High Court · (2012) 282 ELT 215

Central Excise Act, 1944 — Section 11 ACCentral Excise Rules, 2002 — Rule 17, 25, 26

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High Courts02 Mar 2012

Official Liquidator of Gaea soft (P.) Ltd. (In Liqn.) Vs Ravishankar K.

Karnataka High Court · (2012) 113 SCL 381

Companies Act, 1956 — Section 454 (5), 454 (5A)Company Court Rules, 1959 — Rule 132

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High Courts02 Mar 2012Dismissed

H. Gopalakrishna Shetty and Another Vs Ministry of Transport and National Highway, New Delhi and Another

Karnataka High Court · (2012) 2 KarLJ 550

National Highways Act, 1956 — Section 3 A (1), 3 C

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High Courts02 Mar 2012Dismissed

Commissioner of Central Excise, Bangalore-II Vs Pearl Insulation Ltd.

Karnataka High Court · (2012) 281 ELT 192 : (2012) 27 STR 337

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High Courts02 Mar 2012Dismissed

Ms. Mona Ittina Vs M/s. Ittina Properties Pvt. Ltd., Koramangala, Bangalore and Others

Karnataka High Court · (2012) CriLJ 1872

Companies Act, 1956 — Section 5Consumer Protection Act, 1986 — Section 25, 27

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High Courts01 Mar 2012Allowed

Commissioner of Income Tax, International Taxation Vs Rational Software Corpn. (India) Ltd.

Karnataka High Court · (2012) 207 TAXMAN 109

Income Tax Act, 1961 — Section 9 (1)

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