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The Cashew Corporation of India Ltd. Vs The State of Karnataka
Mahendra, J.@mdashThese revision petitions u/s 23 of the Karnataka Sales Tax Act, 1957 (KST Act), are by the Cashew Corporation of India Limited (Corporation) and are directed against the common order dated 31st March, …
G. Jairaj and Others Vs State of Karnataka and Others
Rajendra Babu, J.@mdashA play titled ''MAHACHAITRA'' was published in the year 1986. The said book underwent three editions having been again published in 1991 and 1994. The Gulbarga University and the Kuvempu Universit…
Pharmacy Council of India, New Delhi and Another Vs Smt. Archna Patwari and Others
Allowed
Vellaikannu Vs The District Collector and The Commissioner Madurai City Municipal Corporation
M. Venugopal, J.@mdashThe Petitioner has filed the present writ petition seeking for the relief of Writ of Certiorarified Mandamus to call for the records relating to the proceedings in O.M.C1.3067/2006 dated 17.01.2006…
Sri K.G. Gopala Gowda Vs The Spl. Deputy Commissioner (Revenue) and Others
Huluvadi G. Ramesh, J.@mdashLearned Government Pleader is directed to take notice for the respondents/State. 2. Heard. 3. The petitioner has sought for to issue a writ of mandamus directing respondent Nos. 1 to 7/auth…
V. Shantha and others Vs The Registrar of Co-operative Societies, (Housing) Madras, The Deputy Registrar, (Housing) Vellore and The Thiruvannamalai Co-operative House Building Society Ltd and others
Srinivasan, J.@mdashThe order under challenge has been made by the first respondent directing cancellation of allotment of house sites made by the society viz., Thiruvannamalai Cooperative House Building Society from 1-…