Constitution of India, 1950 — Article 226Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (2)

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High Courts13 Aug 1998

Smt. Siddarajamma Vs The Land Tribunal, Tarikere and Others

Karnataka High Court · (1999) 1 KarLJ 682

Karnataka Land Reforms Act, 1961 — Section 132 (2), 48 ATransfer of Property Act, 1882 — Section 105, 52

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High Courts13 Aug 1998

Smt. Renuka and Others Vs State of Karnataka and Others

Karnataka High Court · (1999) 2 KarLJ 318

Constitution of India, 1950 — Article 14, 162Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 15, 3

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High Courts13 Aug 1998

Smt. Tippamma and Others Vs Annarao and Others

Karnataka High Court · (1998) 08 KAR CK 0026

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66 (2) (c), Order 21 Rule 90Transfer of Property Act, 1882 — Section 100

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High Courts13 Aug 1998Dismissed

M. Muniyappa and Another Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 3989

Constitution of India, 1950 — Article 226Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (2)

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High Courts13 Aug 1998

Smt. Indira Bai and Another Vs The Tahsildar and Others

Karnataka High Court · (1999) ILR (Kar) 204 : (1999) 6 KarLJ 330

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114 (e)Karnataka Village Offices Abolition Act, 1961 — Section 3, 4, 5, 6

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High Courts13 Aug 1998Dismissed

M.G. Karuppaiah Vs The Canteen Officer (AQMQ) HQ Karnataka and Goa Sub-Area

Karnataka High Court · (1998) ILR (Kar) 3531

Constitution of India, 1950 — Article 12, 14, 226, 32

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High Courts12 Aug 1998Dismissed

Workmen of Binny Ltd. and Another Vs Binny Ltd. and Others

Karnataka High Court · (2001) 3 LLJ 997

Industrial Disputes Act, 1947 — Section 12 (3), 18 (3)

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High Courts12 Aug 1998

S.V. Kadanagoudar Vs The Managing Director, Karnataka State Seeds Corporation, Bangalore and Another

Karnataka High Court · (1999) ILR (Kar) 2002 : (1998) 6 KarLJ 599

Constitution of India, 1950 — Article 311Karnataka State Seeds Corporation Limited Service Rules, 1980 — Rule 6 (c), 7 (b)

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High Courts12 Aug 1998

Canara Bank Vs Smt. B. Pathu

Karnataka High Court · AIR 1999 Kar 104 : (1999) 6 KarLJ 713

Banking (Regulation) Act, 1949 — Section 21 (a), 21 (a)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11A (3), Order 34 Rule 4, Order 34 Rule 4, 34, 34

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High Courts12 Aug 1998