Constitution of India, 1950 — Article 14, 16Karnataka Education Act, 1983 — Section 98, 99Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 10, 11

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High Courts02 Mar 2006

Commissioner of Income Tax Vs Industrial Credit and Development Syndicate Ltd.

Karnataka High Court · (2006) 285 ITR 310

Income Tax Act, 1961 — Section 10 (23C), 256 (1), 28 (iv), 36 (1) (iii), 37

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High Courts02 Mar 2006Dismissed

Handicrafts and Handloom Export Corporation of India Ltd. Vs State of Karnataka

Karnataka High Court · (2006) 148 STC 445

Karnataka Sales Tax Act, 1957 — Section 6 C, 8 A

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High Courts02 Mar 2006Dismissed

T.S. Patil Vs The Joint Registrar of Co-operative Societies, Belgaum Sub-Division and Others

Karnataka High Court · (2007) ILR (Kar) 491 : (2008) 1 KarLJ 227

Representation of the Peoples Act, 1951 — Section 100, 101

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High Courts01 Mar 2006

Members of Yevakapadi Branch of Areyada Family and Another Vs Members of Napoklu Branch of Areyada Family and Others

Karnataka High Court · (2006) 3 CivCC 670 : (2006) 3 KarLJ 677 : (2007) 5 RCR(Civil) 168

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts01 Mar 2006Allowed

Smt. Roopa J.M. Vs Sri Jallur Musturappa and Others

Karnataka High Court · AIR 2006 Kar 196 : (2006) 1 DMC 743 : (2006) ILR (Kar) 1505 : (2006) 2 KarLJ 644 : (2006) 2 KCCR 942 : (2006) 4 RCR(Civil) 406

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

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High Courts01 Mar 2006Dismissed

Gulhati and Another Vs Karnataka State Financial Corporation and Others

Karnataka High Court · (2007) ILR (Kar) 44 : (2007) 2 KCCR 76 SN

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 128, 141State Financial Corporations Act, 1951 — Section 29, 30, 31 (1) (aa), 32 (7) (da), 44

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High Courts01 Mar 2006

Sri Haji Iqbal Shariff Vs Smt. C. Manjula

Karnataka High Court · (2006) ILR (Kar) 2766 : (2006) 6 KarLJ 213 : (2006) 3 KCCR 1629

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Act, 1999 — Section 27 (2) (r), 27 (r), 43, 43 (1), 46Transfer of Property Act, 1882 — Section 109

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High Courts01 Mar 2006

Members of Yevakapadi Branch of Areyada Family represented by Areyada Appaji and Another Vs Members of Napoklu Branch of Areyada Family represented by A.M. Ponnappa and Others

Karnataka High Court · AIR 2006 Kar 170 : (2006) ILR (Kar) 3146

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 96

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High Courts28 Feb 2006Dismissed

Janab Dada Khalandar Lathif Sab Hongal and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 225

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151

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