HIGH-COURT

General

• 1.HC REPLY WRIT TRANSFER (Civil Writ Petition filed under Articles 226/227 of the Constitution of India)

• 2.APPLICATION FOR ANTICIPATORY BAIL BEFORE HIGH COURT (Application for anticipatory bail under section 439, Cr PC)

• 3.Civil Writ Petition Under Article 226/227 Of The Constitution Of India For Appropriate Writ, Order Or Directions To The Respondents

• 4.HIGH COURT REPLY TO WRIT PETITION (Civil Writ Petition filed under Articles 226/227 of the Constitution of India)

• 5.HIGH COURT WRIT COMPENSATION (CIVIL WRIT PETITION UNDER ARTICLE 226/227 OF THE CONSTITUTION OF INDIA FOR APPROPRIATE WRIT, ORDER OR DIRECTIONS TO THE RESPONDENTS)

• 6.BAIL BEFORE HIGH COURT UNDER SECTION 439, CRPC

• 7.Obstructing a Highway (under section 143 of the Highways Act 1980 )

• 8.APPLICATION UNDER SECTION 438(2) OF THE CODE OF CRIMINAL PROCEDURE

• 9.APPLICATION UNDER ORDER 1 RULE 10(2) READ WITH SECTION 151 OF THE CODE OF CIVIL PROCEDURE, 1908

• 10.APPLICATION UNDER SECTION 438(2) OF THE CODE OF CRIMINAL PROCEDURE

• 11.MEMEORANDUM OF APPLICATION FOR VACATING THE INTERIM ORDER DATED 08/08/2013

• 12.MEM0RANDUM OF APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT, 1985

• 13.APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT,1985

• 14.MEMORANDUM OF CRIMINAL PETITION UNDER SECTION 438 OF THE CODE OF CRIMONAL PROCEDURE

• 15.SYNOPSIS

• 16.MEMORUNDAM OF CRIMINAL MISELLEONUS PETITION UNDER SECTION 439 OF THE CODE OF CRIMINAL PROCEDURE

• 17.APPLICATION UNDER SECTION 482 OF THE CRIMINAL PROCEDURE CODE

• 18.(MEMORANDUM OF MISC. FIRST APPEAL UNDER SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988)

• 19.(Memorandum of Misslenious Appeal Under Section 54 (1) of the Land Acquisition Act, 1894)

• 20.MEMORANDUM OF APPEAL UNDER SECTION 49 OF THE KARNATAKA LAND REVENUE ACT, 1964.

• 21.(Memorandum of Miscellaneous First Appeal Under Section 54 (1) of the Land Acquisition Act, 1894)

• 22.(MEMORANDUM OF MISC. FIRST APPEAL UNDER SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988)

• 23.REJOINDER TO THE STATEMENT OF OBJECTIONS FILED BY THE RESPODNENT NO.1

• 24.REJOINDER TO THE OBJECTIONS FILED BY THE RESPONDENT No 2 & 3

• 25.MEMORANDUM OF REVIEW PETITION UNDER SECTION 114 R/W ORDER 47 RULE 1 OF THE CODE OF COVIL PROCEDURE

• 26.APPLICATION UNDER SECTION 317 OF THE CODE OF CRIMINAL PROCEDURE.

• 27. STATEMENT OF OBJECTIONS ON BEHALF OF RESPONDENT No 1

• 28.MEMORANDUM OF WRIT PETIITON UNDER ARTICLE 226 AND 227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 482 OF THE CODE OF CRIMINAL PROCEDRUE

• 29.MEMORANDUM OF WRIT PEWTITION UNDER ARTICLE 226 & 227 OF THE CONSTITUTION OF INDIA

• 30.MEMORANDUM OF WRIT PETITION UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA

• 31.REJOINDER BY THE PETITIONER TO THE REPLY STATEMENT FILED BY RESPONDENTS No.1 TO 4

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