Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iii)Constitution of India, 1950 — Article 20, 21Customs Act, 1962 — Section 123, 123 (1), 123 (2)

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High Courts02 Apr 1985

Canara Workshops Vs Presiding Officer

Karnataka High Court · (1985) ILR (Kar) 2846 : (1986) 1 LLJ 181

Industrial Disputes Act, 1947 — Section 33 (2) (b), 33 (3), 33 A

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High Courts01 Apr 1985Dismissed

Karnataka Roller Flour Mills Vs Director of Food and Civil Supplies

Karnataka High Court · (1986) ILR (Kar) 1505

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3 (1), 3 (2) (c), 6

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High Courts01 Apr 1985

Inspecting Assistant Commissioner (Acquisition Range) Vs K.B. Nagarala Assistant Commissioner (Acquisition Range) Vs Chunilal Compound Tenants'' Association

Karnataka High Court · (1987) 59 CTR 91 : (1986) 162 ITR 170 : (1987) 33 TAXMAN 409

Income Tax Act, 1961 — Section 269 F (6), 269 G, 269 H, 269 I

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High Courts30 Mar 1985

Shivaputrappa Channappa Mungoli and Another Vs Agricultural Income Tax Officer and Others

Karnataka High Court · (1985) ILR (Kar) 3014 : (1986) 160 ITR 123

Constitution of India, 1950 — Article 226Mysore Agricultural Income Tax Act, 1957 — Section 18 (1), 18 (2), 19 (4), 35, 35 (1)

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High Courts29 Mar 1985

C.J. Shekharappa Vs State of Karnataka and Others

Karnataka High Court · (1985) ILR (Kar) 2775 : (1985) 2 KarLJ 111

Karnataka Land Reforms Act, 1961 — Section 66, 67, 67 (1), 67 (2), 73 (1)

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High Courts29 Mar 1985Allowed

Shivalingaiah Vs Ananda Social and Educational Trust

Karnataka High Court · (1985) ILR (Kar) 1950 : (1985) 2 KarLJ 206

Trusts Act, 1882 — Section 34, 48

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High Courts28 Mar 1985Allowed

Sumitrabai Vs Madhava rao

Karnataka High Court · (1985) ILR (Kar) 1911

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Succession Act, 1925 — Section 63

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High Courts27 Mar 1985Dismissed

Sudha Vs Sharadamma

Karnataka High Court · (1985) ILR (Kar) 1483

Specific Relief Act, 1963 — Section 2 (b)

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High Courts27 Mar 1985

Dattatraya Vs Srinivasa Bhat Thammanna

Karnataka High Court · (1985) ILR (Kar) 1946

Civil Procedure Code, 1908 (CPC) — Section 11, 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 45

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High Courts26 Mar 1985Allowed

Abdul Rahim Vs Syed Abdul Rahaman

Karnataka High Court · (1985) ILR (Kar) 1988 : (1985) 2 KarLJ 238

Karnataka Rent Control Act, 1961 — Section 51

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