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Karnataka High Court judgments, 1993

345 judgments · page 9 of 18

High Courts27 Jul 1993

Bharat Tobacco Trading Co. Vs Labour Officer

Karnataka High Court · (1993) ILR (Kar) 3378 : (1993) 3 KarLJ 219

Industrial Disputes Act, 1947 — Section 33 (c)Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 5, 7 CKarnataka Industrial Establishments (National and Festival Holidays) Rules, 1964 — Rule 10, 10C
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High Courts26 Jul 1993Dismissed

Dondusa Nemasa Baddi Vs State of Karnataka

Karnataka High Court · (1993) 2 ALT(Cri) 557 : (1993) ILR (Kar) 2420 : (1993) 3 KarLJ 203

Criminal Procedure Code, 1973 (CrPC) — Section 439Karnataka Excise Act, 1965 — Section 34Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 20, 37
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High Courts23 Jul 1993Allowed

Muttamma Vs Nagamma

Karnataka High Court · (1993) ILR (Kar) 2352 : (1993) 3 KarLJ 351

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 96Karnataka Land Revenue Act, 1964 — Section 61
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High Courts12 Jul 1993

E.P. Rajan Vs State of Karnataka and another

Karnataka High Court · (1993) CriLJ 3490 : (1994) 46 ECC 225 : (1993) ILR (Kar) 2250 : (1993) 3 KarLJ 364

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iv)Customs Act, 1962 — Section 123
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High Courts12 Jul 1993Dismissed

Muniswamy Vs Deputy Commissioner

Karnataka High Court · (1993) ILR (Kar) 2108 : (1993) 3 KarLJ 346

Constitution of India, 1950 — Article 19 (1) (f) 31, 31AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5
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High Courts08 Jul 1993

B.N. Raghuram Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 2332 : (1993) 3 KarLJ 235

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Excise Act, 1965 — Section 71 (1), 71 (2), 71 (2) (e)Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5
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