Civil Procedure Code, 1908 (CPC) — Order 21 Rule 12, Order 6 Rule 17Karnataka Small Causes Courts Act, 1964 — Section 8, 8 (1), 9Transfer of Property Act, 1882 — Section 111

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High Courts22 Oct 2003

Commissioner of Income Tax and Another Vs The Grain Merchants Co-operative Bank Ltd.

Karnataka High Court · (2004) 186 CTR 166 : (2004) 1 KCCR 83 SN

Income Tax Act, 1961 — Section 80 P (2) (a) (i)

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High Courts21 Oct 2003Dismissed

A.G. Chandrappagol Vs The Assistant Executive Engineer, Ghataprabha Right Bank Canal Construction, Sub-Division 1

Karnataka High Court · (2004) 1 KarLJ 353 : (2004) 2 LLJ 460

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 25 F

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High Courts21 Oct 2003Allowed

Jindal Vijayanagar Steel Ltd. Vs Union of India (UOI)

Karnataka High Court · (2003) ECR 1022 : (2004) 163 ELT 424 : (2004) ILR (Kar) 117 : (2004) 1 KCCR 81 SN

Constitution of India, 1950 — Article 14, 19, 19 (1) (g)Customs Act, 1962 — Section 25, 25 (1)

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High Courts21 Oct 2003

North West Road Transport Corporation Vs M.S. Hanchinal, since deceased by L.R. and Another

Karnataka High Court · (2004) 101 FLR 793 : (2004) ILR (Kar) 1509 : (2004) 2 KCCR 714

Industrial Disputes Act, 1947 — Section 33 C, 33 C (2)

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High Courts21 Oct 2003

Mysore Tools Ltd. Vs Dominion Hardware Stores

Karnataka High Court · (2005) 128 CompCas 376 : (2004) 3 KCCR 1793 : (2004) 55 SCL 535

Companies Act, 1956 — Section 446 (2) (b), 458 A

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High Courts20 Oct 2003Allowed

K.V.K. Amarnath Vs Smt. Lakshmidevamma

Karnataka High Court · (2004) ILR (Kar) 310 : (2004) 1 KCCR 521

Karnataka Rent Act, 1999 — Section 42, 42 (1), 42 (3)Karnataka Rent Rules, 2001 — Rule 33

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High Courts20 Oct 2003Dismissed

State Vs M.V. Srinivasa

Karnataka High Court · (2004) 2 KarLJ 19 : (2003) 4 KCCR 395 SN : (2004) 3 RCR(Criminal) 127

Penal Code, 1860 (IPC) — Section 489 B, 489 C

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High Courts20 Oct 2003Dismissed

P.R. Venugopal Vs S.M. Krishna and Others

Karnataka High Court · (2003) ILR (Kar) 5019 : (2003) 4 KCCR 359 SN : (2003) 4 KCCR 3175

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155 (2), 156, 156 (3), 190Penal Code, 1860 (IPC) — Section 120 B, 34

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High Courts17 Oct 2003

Smt. Sharanamma Vs Assistant Commissioner and Land Acquisition Officer

Karnataka High Court · (2004) 1 KarLJ 543 : (2004) 1 KCCR 438

Land Acquisition Act, 1894 — Section 18, 23, 24, 4 (1)

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High Courts17 Oct 2003Allowed

A. Anandan Vs Abdul Azeez and Another

Karnataka High Court · (2004) ACJ 1091 : (2003) 6 KarLJ 134 : (2004) 1 KCCR 515

Motor Vehicles Act, 1988 — Section 166, 173 (1)

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High Courts17 Oct 2003

Smt. T.S. Rukmani and Another Vs M.B. Aiyappa and Others

Karnataka High Court · (2003) ILR (Kar) 4672 : (2004) 1 RCR(Civil) 632

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoption and Maintenance Act, 1956 — Section 22Motor Vehicles Act, 1988 — Section 166 (1) (c)

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High Courts17 Oct 2003Dismissed

Kumari Jayashree and Others Vs State of Karnataka and Others

Karnataka High Court · (2004) 1 KarLJ 452 : (2004) 1 KCCR 70 SN

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High Courts16 Oct 2003Dismissed

Smt. Akkamma and Another Vs Narayana T. Amin and Others

Karnataka High Court · (2004) ILR (Kar) 634 : (2003) 4 KCCR 3093

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 21 Rule 95, 115

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High Courts16 Oct 2003Dismissed

State of Karnataka Vs Basappa Avvannappa Chigari

Karnataka High Court · (2004) 1 KarLJ 349 : (2004) 1 KCCR 80 SN

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