Mysore (now Karnataka) Weights and Measures (Enforcement) Act, 1958 — Section 11Standards of Weights and Measures (Enforcement) Act, 1985 — Section 24Standards of Weights and Measures Act, 1976 — Section 2 (z)

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High Courts06 Oct 1999Dismissed

Tungabhadra Industries Ltd. Vs Crown Oil and Dal Industries

Karnataka High Court · (2002) 109 CompCas 468

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22 (1)

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High Courts05 Oct 1999Dismissed

State of Karnataka Vs Mallappa Dyavappa Harijan @ Talawar and Others

Karnataka High Court · (2000) 2 KCCR 1321

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts05 Oct 1999

Smt. Pushpavathi and Others Vs The Chairman and Managing Director, Karnataka State Road Transport Corporation, Bangalore and Others

Karnataka High Court · (2000) ILR (Kar) 1901 : (2000) 6 KarLJ 308 : (2000) 2 KCCR 25 SN

Industrial Disputes Act, 1947 — Section 12, 18 (1)Workmens Compensation Act, 1923 — Section 2 (1) (l)

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High Courts05 Oct 1999

M/s. Klen And Marshalls Manufacturers And Exporters Limited, Bangalore Vs State of Jammu And Kashmir And Another

Karnataka High Court · (2000) 100 CompCas 180 : (2000) 2 KarLJ 435 : (2000) 1 KCCR 43

Constitution of India, 1950 — Article 226 (2), 227Criminal Procedure Code, 1973 (CrPC) — Section 482, 91

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High Courts05 Oct 1999

Krishna Reddy Vs State of Karnataka And Others

Karnataka High Court · (2001) 3 KarLJ 44

Agricultural Marketing Act, 1958 — Section 19 (3)Constitution of India, 1950 — Article 226, 227

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High Courts05 Oct 1999

Pruthvi Educational Trust, Bangalore Vs Bar Council of India, New Delhi and Others

Karnataka High Court · (2000) ILR (Kar) 1808 : (2000) 4 KarLJ 78 : (2000) 2 KCCR 26 SN

Advocates Act, 1961 — Section 23, 29, 33, 7 (1) (m)Bar Council of India Rules, 1961 — Rule 12, 13Constitution of India, 1950 — Article 14

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High Courts05 Oct 1999Dismissed

G.M.S. Prabhu Vs Canara Bank

Karnataka High Court · (1999) ILR (Kar) 4500 : (2000) 3 KCCR 1871 : (2001) 3 LLJ 354

Canara Bank Officer Employees (Discipline and Appeal) Regulation, 1976 — Regulation 24, 3 (1), 6Constitution of India, 1950 — Article 226

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High Courts05 Oct 1999

Smt. Kempajamma Vs Oriental Insurance Company Limited and Another

Karnataka High Court · (2000) 2 ACC 60

Constitution of India, 1950 — Article 226

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High Courts04 Oct 1999Dismissed

Union of India (UOI) and Others Vs Vikrant Tyres Ltd.

Karnataka High Court · (2000) 67 ECC 363

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High Courts04 Oct 1999

State of Karnataka Vs Adivappa Yallappa Gainal alias Ganganal and Others

Karnataka High Court · (2000) CriLJ 2148

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts04 Oct 1999

S. Bangarappa Vs State

Karnataka High Court · (2000) ILR (Kar) 637 : (2000) 3 KarLJ 432 : (2000) 2 KCCR 783

Criminal Procedure Code, 1973 (CrPC) — Section 482, 8 (1)Penal Code, 1860 (IPC) — Section 161, 165, 165 APrevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 17

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High Courts01 Oct 1999Allowed

H. Maregowda and etc. Vs Thippamma and Others

Karnataka High Court · AIR 2000 Kar 169 : (2000) 2 KCCR 9 SN

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 103, 114Negotiable Instruments Act, 1881 (NI) — Section 118, 121

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