Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 154

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High Courts18 Jan 1989Dismissed

Gourawwa Vs Laxmibai

Karnataka High Court · (1989) ILR (Kar) 1029 : (1989) 1 KarLJ 302

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

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High Courts18 Jan 1989

P. Nagesh Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others

Karnataka High Court · (1989) 2 ACC 213 : AIR 1990 Kar 136 : (1989) 1 KarLJ 333

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47 (3), 64

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High Courts18 Jan 1989

M.S. Mahadeviah Vs Bangalore City Corporation

Karnataka High Court · (1989) ILR (Kar) 1239 : (1989) 2 LLJ 192

Constitution of India, 1950 — Article 14, 16 (1), 226

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High Courts16 Jan 1989Dismissed

Karnataka Bank Ltd. Vs State of Karnataka

Karnataka High Court · (1990) ILR (Kar) 1651 : (1989) 3 KarLJ 609

Constitution of India, 1950 — Article 226, 227Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 18 (3), 6 (1) (a), 6 (1) (b), 7

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High Courts16 Jan 1989

M.C. Thimmaraju (deceased by L.R''s.) Vs Smt. Puttakenchamma and others

Karnataka High Court · AIR 1990 Kar 317 : (1989) ILR (Kar) 819 : (1989) 1 KarLJ 223

Hindu Succession Act, 1956 — Section 23, 8

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High Courts16 Jan 1989

Channabasanagouda Dyavanagouda Patil Vs Asst. Registrar of Co-op. Societies, Savanur and Others

Karnataka High Court · (1989) 1 KarLJ 133

Karnataka Co-operative Societies Act, 1959 — Section 126a

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High Courts16 Jan 1989

Seshagiri Rao, C.N. Vs Commissioner, Bangalore City Corporation and Others

Karnataka High Court · (1989) 1 KarLJ 168

Karnataka Municipal Corporation Act, 1976 — Section 147

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High Courts16 Jan 1989

Commissioner of Income Tax Vs A.B. Kakatkar

Karnataka High Court · (1993) 202 ITR 301

Income Tax Act, 1961 — Section 256 (1)

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High Courts11 Jan 1989

Mudde Gowda Vs Deputy Commissioner, Mandya and Others

Karnataka High Court · (1989) 2 KarLJ 124

Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 4, 7

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High Courts09 Jan 1989

Hajee Abdulla Sait Vs Commissioner of Income Tax

Karnataka High Court · (1989) 78 CTR 162 : (1989) 177 ITR 71 : (1989) 47 TAXMAN 270

Government of India Act, 1935 — Section 213Mysore Cutchi Memons Act, 1943 — Section 2, 3

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High Courts05 Jan 1989

Ramanna Vs M/s. Karnataka State Finance Corporation and Another

Karnataka High Court · (1989) 1 KarLJ 207

State Financial Corporations Act, 1951 — Section 29

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