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Suvarna Simulur Vs The Commissioner of Police and Others

Karnataka High Court (Dharwad Bench) Mar 11, 2015 Writ Petition Habeas Corpus No. 100006 of 2015

Disposed off

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N. Dasharath Wadi Vs The Managing Director, Karnataka Scheduled Castes and Scheduled Tribes Development Corporation Limited

Karnataka High Court (Kalaburagi Bench) Mar 11, 2015 Writ Petition No. 9321 of 2006 (S-DIS)

Allowed

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S.H. Malagi Vs Bruhat Bengaluru Mahanagara Palike and Others

Karnataka High Court Mar 10, 2015 Writ Petition No. 6184 of 2015 (LB-BMP)

Dismissed

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Kollamogru Harihara CA Bank Ltd. Vs State of Karnataka and Others

Karnataka High Court Mar 2, 2015 Sales Tax Appeal No. 162 of 2013

S. Sujatha, J.@mdashThis appeal is filed by the assessee challenging the order dated 25.09.2013 passed by the Authority for Clarification and Advance Ruling constituted under Section 60 of the Karnataka Value Added Tax …

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Gundappa Vs Pandirtao and Others

Karnataka High Court (Kalaburagi Bench) Apr 25, 2015 Regular Second Appeal No. 200009 of 2015

Dismissed

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New Hope Granites Vs Shri Lokanath, The Deputy Conservator of Forest, Bangalore and another

Karnataka High Court Sep 27, 1994 C.C.C. No. 472 of 1994

M.F. Saldanha, J.@mdashWe need to prefix this judgment with the observation that instances of object disregard of judicial orders at all levels seems to have become the order of the day as far as the State and Public au…

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Srinivasa Desai Vs Canara Bank and Others

Karnataka High Court Feb 9, 2015 Writ Petition No. 12877/2012 (GM-DRT)

Dismissed

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Savitha B.P. Vs Sudhir Jagadeeshan

Karnataka High Court Feb 10, 2015 Miscellaneous First Appeal No. 1147/2015(FC)

Dismissed

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Ranganath Vs The State of Karnataka

Karnataka High Court (Kalaburagi Bench) Feb 25, 2015 Criminal Revision Petition No. 200071 of 2014

Dismissed

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Md. Tabrez @ Md. Ala Vs The State of Jharkhand

Jharkhand High Court Aug 19, 2011 B.A. No. 4506 of 2011

Jaya Roy, J.@mdashHeard learned Counsel for the Petitioner and learned Counsel for the State. 2. The Petitioner is an accused in a case for the offence registered under Sections 395, 397 of the Indian Penal Code. 3. L…

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