General Clauses Act, 1897 — Section 3 (51)Mysore General Clauses Act, 1899 — Section 3 (34)Mysore Residences of the Deputy Ministers (Furnishing) Rules, 1956 — Rule 5 (1), 5 (2)

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High Courts04 Aug 1971

Kempegowda Vs M. Mahalingaiah

Karnataka High Court · AIR 1972 Kar 152 : (1972) 1 MysLJ 57

Limitation Act, 1908 — Section 19Stamp Act, 1899 — Section 35

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High Courts03 Aug 1971Allowed

Tarabai Vs Krishna Panduranga Powar

Karnataka High Court · AIR 1972 Kar 214

Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 85 A

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High Courts03 Aug 1971

A. Munivenkataiah and Others Vs General Manager, Government Soap Factory and Another

Karnataka High Court · (1972) 1 LLJ 355 : (1972) 1 MysLJ 8

Industrial Disputes Act, 1947 — Section 1 (3), 33 C, 33 C (2), 34, 34 (1)

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High Courts03 Aug 1971

Lakshmi Baga Manufacturing Co. Vs Commercial Tax Officer, III(I) Circle, Bangalore and Others

Karnataka High Court · (1971) 2 MysLJ 335 : (1971) 28 STC 552

Constitution of India, 1950 — Article 226, 265Mysore Sales Tax Act, 1957 — Section 12 A, 13 (3) (b)

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High Courts02 Aug 1971

The State of Mysore Vs Shankarappa Satteppa Indi and Others

Karnataka High Court · (1971) CriLJ 1812

Child Marriage Restraint Act, 1929 — Section 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 202, 203

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High Courts29 Jul 1971

Abdul Kareem Vs State of Mysore

Karnataka High Court · (1972) CriLJ 217

Criminal Procedure Code, 1973 (CrPC) — Section 342Karnataka Police Act, 1963 — Section 98

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High Courts27 Jul 1971Dismissed

T.N. Medappa and Others Vs State of Mysore and Another

Karnataka High Court · AIR 1972 Kar 54 : (1971) 2 MysLJ 520

Coorg Land and Revenue Regualtions, 1899 — Regulation 167, 167 (1), 42, 44, 45

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High Courts22 Jul 1971

Ideal Jawa (India) Pvt. Ltd. Vs C. Madan Mohan and Another

Karnataka High Court · (1972) 24 FLR 315 : (1972) 1 LLJ 316 : (1971) 2 MysLJ 472

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33 (2) (b), 33 (3)

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High Courts22 Jul 1971Allowed

Laxminarayana Udpa Vs Padmanabha Udpa and Others

Karnataka High Court · AIR 1972 Kar 81 : (1971) 2 MysLJ 462

Limitation Act, 1908 — Section 134, 148Transfer of Property Act, 1882 — Section 111 (c), 76 (a), 76 (e)

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High Courts21 Jul 1971

Pape Gowda Vs State

Karnataka High Court · (1972) CriLJ 120

Prevention of Corruption Act, 1947 — Section 5 (1) (c), 5 (2), 5 (c)

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