Constitution of India, 1950 — Article 226, 32Karnataka Societies Registration Act, 1960 — Section 27 AKarnataka University of Agricultural Science Act, 1963 — Section 6 A

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High Courts27 Sept 1985Dismissed

Habibulla Vs Lakshani

Karnataka High Court · (1985) ILR (Kar) 4079

Karnataka Rent Control Act, 1961 — Section 21 (1), 25, 26

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High Courts27 Sept 1985

Union of India Vs Suresh N. Shetty

Karnataka High Court · (1986) 7 ECC 171 : (1986) 25 ELT 657 : (1986) ILR (Kar) 332 : (1986) 1 KarLJ 147

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High Courts25 Sept 1985Allowed

Stumpp Scheule and Somappa (P) Ltd. Vs Chandrappa

Karnataka High Court · (1985) ILR (Kar) 3872

Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 10, 10 A, 10 A (2), 31 (3)Land Acquisition Act, 1894 — Section 40, 48 (1)

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High Courts25 Sept 1985

The State of Karnataka Vs Peirce Leslie India Ltd.

Karnataka High Court · (1987) 66 STC 371

Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 6

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High Courts25 Sept 1985Allowed

Srinivasa Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 77 : (1986) 1 KarLJ 299

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7

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High Courts25 Sept 1985Dismissed

Michael Vs Bangalore University

Karnataka High Court · (1986) ILR (Kar) 412

Karnataka State Universities Act, 1976 — Section 25, 27, 39

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High Courts24 Sept 1985Dismissed

Balasaheb Venkatesh Khasbagh alias Kulkarni Vs Land Tribunal

Karnataka High Court · (1985) ILR (Kar) 3898 : (1985) 2 KarLJ 569

Constitution of India, 1950 — Article 249, 250, 252Karnataka Land Reforms Act, 1961 — Section 133, 48, 48 A, 5, 68

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High Courts24 Sept 1985

M.S. Dakshina Murthy Vs University of Mysore

Karnataka High Court · (1985) 09 KAR CK 0035

Karnataka State Universities Act, 1976 — Section 25, 31, 62

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High Courts24 Sept 1985

Commissioner of Gift Tax Vs Dinakar V. Shanbhag (By Lr. of K. Vaikunta Shanbhag) and Prabhakar Shanbhag

Karnataka High Court · (1987) 61 CTR 20 : (1986) 160 ITR 197 : (1986) 24 TAXMAN 690

Gift Tax Act, 1958 — Section 26 (1), 5 (1) (viii)

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High Courts24 Sept 1985

Stumpp Schuele and Somappa Ltd. and M. Shivkumar Vs State of Karnataka, Union of India and Workmen of Electronic Divisions of Stumpp Schuele and Somappa Ltd.

Karnataka High Court · (1985) 2 LLJ 543

Constitution of India, 1950 — Article 19, 19 (1) (g), 19 (6)Industrial Disputes Act, 1947 — Section 2 (cc), 25 N, 25 O

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