Karnataka Education Act, 1983 — Section 131, 133, 92 (1), 94 (5)Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 14

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High Courts09 Mar 2005

Commissioner of Income Tax Vs Producin P. Ltd.

Karnataka High Court · (2007) 211 CTR 393 : (2007) 290 ITR 598

Income Tax Act, 1961 — Section 14, 37, 37 (3A), 40 (a) (ii), 56Income Tax Rules, 1962 — Rule 6B, 6B (1)

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High Courts09 Mar 2005Allowed

H.P. Basavana Gowda Vs The Assistant Commissioner and Land Acquisition Officer, Davangere Division

Karnataka High Court · (2005) 4 KCCR 2931

Land Acquisition Act, 1894 — Section 28, 34

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High Courts04 Mar 2005Dismissed

Shivaji Vs Malaprabha Grameena Bank and Another

Karnataka High Court · (2005) 2 KarLJ 467 : (2005) 2 KCCR 92 SN

Constitution of India, 1950 — Article 14, 16

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High Courts04 Mar 2005

The Himalaya Drug Co. Vs Himalaya Drug Co. Karmikara Sangha

Karnataka High Court · (2005) 105 FLR 665 : (2005) ILR (Kar) 1496 : (2005) 2 KarLJ 527 : (2005) 2 KCCR 81 SN : (2005) 2 LLJ 980

Trade Unions Act, 1926 — Section 12 (3), 18 (1), 18 (3)

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High Courts03 Mar 2005Dismissed

Seetharamachari Vs The Deputy Commissioner and Others

Karnataka High Court · (2005) 2 KCCR 772

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4

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High Courts03 Mar 2005

Kapoor Constructions Vs Leela Nagaraj and Another

Karnataka High Court · AIR 2005 Kar 302 : (2005) 5 KarLJ 602 : (2005) 2 KCCR 972 : (2005) 3 RCR(Civil) 30

Karnataka Stamp Act, 1957 — Section 33Transfer of Property Act, 1882 — Section 53 A

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High Courts03 Mar 2005

Ningamma Belavanagi Vs The Management of N.E.K.R.T.C.

Karnataka High Court · (2005) 107 FLR 247 : (2005) ILR (Kar) 3427 : (2005) 2 KCCR 136 SN

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High Courts03 Mar 2005

Sundara Mesta Bin Timmappa Mesta Vs Land Tribunal and Others

Karnataka High Court · (2005) ILR (Kar) 4513 : (2005) 5 KarLJ 515 : (2005) 3 KCCR 1855

Karnataka Land Reforms Act, 1961 — Section 2 (2), 38, 44, 45, 48 AKarnataka Land Reforms Rules, 1974 — Rule 9A (1)

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High Courts03 Mar 2005Dismissed

Dyavappa Vs State of Karnataka and Others

Karnataka High Court · (2005) 2 KarLJ 554 : (2005) 2 KCCR 961

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5 A

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High Courts03 Mar 2005

K.H. Srinivasan Vs Union of India (UOI) and Others

Karnataka High Court · (2005) 2 KarLJ 434 : (2005) 2 KCCR 91 SN

All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 14Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 2 (1) (1), 5 (1), 5 (2)

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High Courts02 Mar 2005Allowed

Bangalore Metropolitan Transport Corporation Vs K. Chikkanna

Karnataka High Court · (2005) 105 FLR 555 : (2005) ILR (Kar) 1409 : (2005) 2 KarLJ 451 : (2005) 2 KCCR 77 SN

Industrial Disputes Act, 1947 — Section 2 A, 9 (c)10 (4-A)

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High Courts02 Mar 2005Dismissed

National Insurance Co. Ltd. Vs Smt. Huligemma and Another

Karnataka High Court · (2005) 2 ACC 576 : (2005) ACJ 1276 : (2005) 105 FLR 558 : (2005) ILR (Kar) 1478 : (2005) 3 KarLJ 411 : (2005) 2 KCCR 826

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30, 30 (1) (a), 30 (3)

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High Courts01 Mar 2005

"R",* Judicial Officer Vs The Registrar General

Karnataka High Court · (2005) CriLJ 4176 : (2005) ILR (Kar) 3699 : (2006) 3 KarLJ 584

Criminal Procedure Code, 1973 (CrPC) — Section 377, 482Penal Code, 1860 (IPC) — Section 419, 420, 468

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High Courts01 Mar 2005

Graceline Sarah Vs The Director, National Institute of Mental Health and Neuro Sciences and Others

Karnataka High Court · (2005) ILR (Kar) 1462 : (2005) 3 KarLJ 398 : (2005) 3 KCCR 158 SN

Constitution of India, 1950 — Article 14, 16, 226

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High Courts01 Mar 2005

"R", Judicial Officer Vs The Registrar General, High Court of Karnataka

Karnataka High Court · (2005) 3 KCCR 2163

Criminal Procedure Code, 1973 (CrPC) — Section 377, 482Penal Code, 1860 (IPC) — Section 419, 420, 468

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