Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 2 (22)Income Tax Act, 1961 — Section 139 (8), 217, 271 (1) (a), 271 (1) (c), 273 (2) (b)

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High Courts18 Jun 1998

Shri Mahalaxmi Urban Co-Operative Credit Bank Limited, Gokak Vs Shankar Siddappa Tammadaddi and Others

Karnataka High Court · (1999) ILR (Kar) 1117 : (1998) 5 KarLJ 461

Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts18 Jun 1998

Karnataka State Road Transport Corporation, Bangalore Vs M/s. Asia (Private) Limited, Bangalore

Karnataka High Court · (1998) 5 KarLJ 273

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A (1)Karnataka High Court Rules, 1959 — Rule 1, 2, 6

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High Courts18 Jun 1998

M.A. Hameed Vs The Deputy Commissioner for Transport, Mysore Division, Mysore and Others

Karnataka High Court · (1999) ILR (Kar) 725 : (1998) 6 KarLJ 405

Karnataka Motor Vehicle Taxation Act, 1957 — Section 15Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 2 (1) (bb), 31

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High Courts17 Jun 1998Allowed

Venkatagiriyappa Vs The State of Karnataka Revenue Development

Karnataka High Court · (1998) ILR (Kar) 4000

Constitution of India, 1950 — Article 226, 227

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High Courts17 Jun 1998

Venkatagiriyappa and Others Vs State of Karnataka

Karnataka High Court · (1999) 6 KarLJ 301

Constitution of India, 1950 — Article 226, 227

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High Courts17 Jun 1998

Ashok alias Ningappa Vs Smt. Shanthabai and Another

Karnataka High Court · (1999) 2 KarLJ 30

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115, 151

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High Courts17 Jun 1998

Annappa Vs D.S. Sugandharaj and Others

Karnataka High Court · (1999) 1 CivCC 450 : (1998) ILR (Kar) 2249 : (1998) 6 KarLJ 171

Civil Procedure Code, 1908 (CPC) — Section 115, 50

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High Courts16 Jun 1998

The Oriental Insurance Company Limited, Bangalore Vs Thibbegowda and Others

Karnataka High Court · (2000) ACJ 438 : (1998) ILR (Kar) 3733 : (1998) 5 KarLJ 587

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 175

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High Courts16 Jun 1998

1m/s. Shrinivasa Traders, Gadag Vs Commissioner of Commercial Taxes-cum-entry Tax, Karnataka, Bangalore

Karnataka High Court · (1999) 46 KarLJ 557

Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)

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High Courts16 Jun 1998

Firozkhan and Others Vs Karnataka State Road Transport Corporation, Bangalore and Another

Karnataka High Court · (1998) 5 KarLJ 609

Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 4 (7)Road Transport Corporations Act, 1950 — Section 14 (3), 3, 45

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High Courts16 Jun 1998

R. Balaram and Others Vs K. Dwarkanath

Karnataka High Court · (1998) 5 KarLJ 406

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115, 2 (14)

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High Courts16 Jun 1998

Mohammed Hassan Fazal Vs The Deputy Commissioner, Bangalore District, Bangalore and Others

Karnataka High Court · (1998) ILR (Kar) 3165 : (1998) 6 KarLJ 16

Bangalore Development Authority Act, 1976 — Section 17 (1)Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 56, 95

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High Courts15 Jun 1998Allowed

Management of Indian Express Madurai (P) Ltd. Vs Jeswant J.M. and Others

Karnataka High Court · (1998) 2 LLJ 916

Payment of Gratuity Act, 1972 — Section 1 (3) (b), 14Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 16

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High Courts15 Jun 1998Allowed