Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 28 (1)Karnataka Land Revenue Rules, 1966 — Rule 21 (2) (B)

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High Courts26 Aug 2003Allowed

K. Kamalanathan Vs H.M.T. Ltd. and Others

Karnataka High Court · (2003) ILR (Kar) 4030 : (2004) 1 KarLJ 395 : (2004) 1 KCCR 423 : (2004) 1 LLJ 936

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High Courts26 Aug 2003

Fakirappa and Others Vs Mallappa and Others

Karnataka High Court · (2004) 3 KarLJ 154 : (2003) 4 KCCR 372 SN

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts26 Aug 2003Dismissed

E.M. Narasimhareddy and Another Vs Chikkanarasimha Reddy and Others

Karnataka High Court · (2004) ILR (Kar) 1487 : (2004) 1 KCCR 552

Specific Relief Act, 1963 — Section 12, 12 (3)

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High Courts25 Aug 2003Allowed

Unisoft (India) Private Limited Vs The Area Manager (SE)

Karnataka High Court · (2003) 4 KCCR 3060

Constitution of India, 1950 — Article 226Telegraph Rules, 1951 — Rule 443

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High Courts22 Aug 2003Dismissed

F. Stephen Vs Dr. Prabha Shankar

Karnataka High Court · (2003) 4 KCCR 3223

Criminal Procedure Code, 1973 (CrPC) — Section 397, 406, 420, 482Penal Code, 1860 (IPC) — Section 403, 405, 406, 415, 420

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High Courts22 Aug 2003

Syed Nisar Ahmed Vs The Managing Director, Metropolitan Transport Corporation

Karnataka High Court · (2004) 2 ACC 259 : (2003) ACJ 1898 : (2003) 5 KarLJ 186 : (2003) 4 KCCR 3208

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

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High Courts22 Aug 2003Allowed

Shakti Enterprises Vs Commissioner of C. Ex.

Karnataka High Court · (2004) 92 ECC 304 : (2003) ECR 133 : (2003) 157 ELT 514 : (2004) 1 KarLJ 263 : (2003) 4 KCCR 2957

Central Excise Act, 1944 — Section 11 B (2), 11 BB, 11 BB (1), 11 BB (2)Constitution of India, 1950 — Article 226

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High Courts22 Aug 2003Allowed

Mandya District Central Co-operative Bank Ltd. Vs N. Srinivasaiah

Karnataka High Court · (2003) 4 KCCR 370 SN : (2004) 2 LLJ 720

Industrial Disputes Act, 1947 — Section 10 (1) (c)Karnataka Co-operative Societies Act, 1959 — Section 128 AKarnataka Cooperative Societies Rules, 1960 — Rule 17C

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High Courts22 Aug 2003

Saraswathi Bai and Others Vs Regional Director, E.S.I. Corporation and Another

Karnataka High Court · (2005) 4 ACC 730 : (2003) 4 KCCR 308 SN

Employees State Insurance Act, 1948 — Section 2 (8), 82

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High Courts22 Aug 2003Allowed

Smt. Saraswathi Bai and Others Vs The Regional Director, E.S.I. Corporation and Another

Karnataka High Court · (2005) ACJ 839 : (2003) ILR (Kar) 3814 : (2004) 1 LLJ 623

Employees State Insurance Act, 1948 — Section 2 (8), 51 AFactories Act, 1948 — Section 62Karnataka Factories Rules, 1969 — Rule 112

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High Courts21 Aug 2003Dismissed

Hasanaba @ Hassinar Vs The State of Karnataka

Karnataka High Court · (2003) CriLJ 4766 : (2003) ILR (Kar) 3734 : (2003) 4 KCCR 3056

Criminal Procedure Code, 1973 (CrPC) — Section 374, 397, 401, 423Penal Code, 1860 (IPC) — Section 354, 448

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High Courts21 Aug 2003Allowed

Hasanaba alias Hassinar Vs State and Public Prosecutor

Karnataka High Court · (2003) 5 KarLJ 540

Criminal Procedure Code, 1973 (CrPC) — Section 374, 397, 401Penal Code, 1860 (IPC) — Section 354, 448

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High Courts21 Aug 2003Allowed

B.K. Nagaraj Vs Union of India (UOI) and Others

Karnataka High Court · AIR 2004 Kar 90 : (2003) ILR (Kar) 4236 : (2004) 1 KCCR 31

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