Constitution of India, 1950 — Article 14, 19, 21, 300AKarnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 126 A, 3, 4, 5, 65 (2)

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High Courts03 Nov 2004Dismissed

Nirmal Louis Vs State of Karnataka

Karnataka High Court · (2005) 1 DMC 525 : (2005) 1 KarLJ 213 : (2004) 4 KCCR 2918

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A

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High Courts03 Nov 2004Dismissed

Smt. Suneetha Nayak and Another Vs B.G. Harshadevara Math and Others

Karnataka High Court · (2005) ACJ 756 : (2004) ILR (Kar) 5289 : (2004) 6 KarLJ 651 : (2005) 1 KCCR 74

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Karnataka Motor Vehicles Rules, 1989 — Rule 253, 254

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High Courts03 Nov 2004Dismissed

S. Thipperudrappa Vs State of Karnataka and Others

Karnataka High Court · (2005) 3 KarLJ 563 : (2004) 4 KCCR 508 SN

Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue Code, 1888 — Section 43 J

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High Courts02 Nov 2004Allowed

Sri. Srinivas V. Kini Vs The Deputy Conservator of Forests and Another

Karnataka High Court · (2006) 3 KCCR 1335

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High Courts02 Nov 2004Allowed

T.D. Yogitha Vs University of Agricultural Sciences

Karnataka High Court · (2005) 1 KarLJ 1000 : (2005) 1 KCCR 16 SN

University of Agricultural Science Regulations — Regulation 3.4University of Agricultural Sciences Act, 1963 — Section 41, 5, 5 (2)

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High Courts02 Nov 2004

Irapawwa @ Irawwa and Others Vs Channabasawwa and Others

Karnataka High Court · AIR 2005 Kar 84 : (2005) ILR (Kar) 1900 : (2005) 1 KarLJ 95 : (2005) 1 KCCR 219

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)

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High Courts29 Oct 2004Allowed

B.D. Manjunath and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 927 : (2005) 3 KarLJ 483 : (2004) 4 KCCR 507 SN

Co-operative Societies Act, 1957 — Section 121, 39 A

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High Courts29 Oct 2004Allowed

Srinivasa Electricals Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2004) ILR (Kar) 5042 : (2005) 1 KCCR 15 SN : (2006) 147 STC 265

Karnataka Sales Tax Act, 1957 — Section 12 A, 5 (3) (c)

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High Courts29 Oct 2004Allowed

A.N. Srinivasa Murthy Vs The Bangalore Electricity Supply Company Limited and Others

Karnataka High Court · AIR 2005 Kar 87 : (2004) 7 KarLJ 666 : (2005) 1 KCCR 69

Karnataka Electricity Regulatory Commission (Electricity Supply and Distribution) Code, 2001 — Section 44.10

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High Courts29 Oct 2004Allowed

H.R. Ravindranath Vs Syndicate Bank

Karnataka High Court · (2005) ILR (Kar) 2350 : (2005) 1 KCCR 62 SN : (2005) 3 LLJ 124

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High Courts29 Oct 2004Dismissed

Venkateshwara Engineering Works Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2005) 1 KCCR 35 SN : (2006) 146 STC 681

Karnataka Sales Tax Act, 1957 — Section 5 C, 6 B, 6 B (1), 8 A

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High Courts28 Oct 2004

Ashok Kademani and Another Vs State of Karnataka and Others

Karnataka High Court · AIR 2005 Kar 124 : (2005) 2 KarLJ 267 : (2005) 1 KCCR 199

Constitution of India, 1950 — Article 21Karnataka Municipalities Act, 1964 — Section 75

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High Courts28 Oct 2004Allowed

Karnataka State Road Transport Corporation and Others Vs The Workmen, KSRTC Staff and Workers Federation and Others

Karnataka High Court · (2005) 1 KarLJ 333 : (2004) 4 KCCR 506 SN : (2005) 2 LLJ 219

Road Transport Corporations Act, 1950 — Section 3

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High Courts27 Oct 2004

U.B.M.C. Trust Association and Coorg Vs The Land Tribunal and Others

Karnataka High Court · (2005) 4 KCCR 2390

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High Courts27 Oct 2004

Blue Nile Advertising Private Limited Vs The Commissioner and Others

Karnataka High Court · AIR 2005 Kar 189 : (2005) 2 KarLJ 340 : (2005) 1 KCCR 343

Bangalore Municipal Corporation Act, 1949 — Section 367 (31)

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High Courts27 Oct 2004

S.B. Halappanavar and Others Vs State of Karnataka and Another

Karnataka High Court · (2005) 104 FLR 633 : (2005) ILR (Kar) 57 : (2005) 2 KCCR 149 SN

Constitution of India, 1950 — Article 14Karnataka Civil Services (Absorption of Persons Appointed as RMPs/SMPs/AMPs in the Indian System of Medicines and Homoeopathy Department (Special) Rules, 1992 — Rule 4, 5Karnataka Civil Services Rules, 1974 — Rule 235

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