Constitution of India, 1950 — Article 252 (2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 13, 14Wealth Tax Act, 1957 — Section 27 (3), 7 (1)

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High Courts10 Jun 2005Allowed

Sri Pitambar M. Tandel Vs Smt. Ashwini Ashok Naik and Another

Karnataka High Court · (2005) 4 ACC 841 : (2005) ILR (Kar) 4967 : (2005) 4 KCCR 2732 : (2005) 4 RCR(Civil) 693

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151

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High Courts10 Jun 2005

National Insurance Co. Ltd. Vs Basavaraj Gadigeppa Goravankoll and Another

Karnataka High Court · AIR 2006 Kar 67 : (2006) 4 KarLJ 176 : (2006) 1 KCCR 314

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High Courts10 Jun 2005Dismissed

S.C. Chandrappa Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 3637 : (2005) 4 KarLJ 453 : (2005) 4 KCCR 2299

Karnataka Land Reforms Act, 1961 — Section 44, 45, 48, 48 A (1), 49

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High Courts09 Jun 2005Dismissed

State Bank of Mysore Vs M.S. Srinivasan

Karnataka High Court · (2005) 107 FLR 473 : (2005) ILR (Kar) 2971 : (2005) 5 KarLJ 88 : (2005) 3 KCCR 205 SN

Constitution of India, 1950 — Article 12, 14

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High Courts09 Jun 2005

Smt. Anusuya Alva Vs Deputy Commissioner of Income Tax and Others

Karnataka High Court · (2005) 197 CTR 37 : (2005) 278 ITR 206 : (2005) 147 TAXMAN 152

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 139 (9), 190, 192, 194 J

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High Courts09 Jun 2005Dismissed

Srinivas Jagirdar Vs The Commissioner, Bangalore Development Authority and Another

Karnataka High Court · (2005) 5 KarLJ 295 : (2005) 4 KCCR 256 SN

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21Karnataka State Financial Corporations Act, 1951 — Section 29

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High Courts08 Jun 2005

B. Narayana Reddy and Another Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 4081 : (2006) 4 KarLJ 407 : (2005) 3 KCCR 207 SN

Karnataka Industrial Areas Development Board Regulations, 1966 — Regulation 10, 4C, 7, 8, 9

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High Courts08 Jun 2005Dismissed

Kaju Devi and Another Vs H.S. Rudrappa alias Rudy and Others

Karnataka High Court · (2005) ILR (Kar) 4370 : (2006) 2 KarLJ 551 : (2005) 4 KCCR 2430

Contract Act, 1872 — Section 181, 182Evidence Act, 1872 — Section 120Karnataka Rent Control Act, 1961 — Section 31

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High Courts08 Jun 2005

Mahadevamma and Another Vs Mahadevamma and Another

Karnataka High Court · AIR 2006 Kar 119 : (2006) ILR (Kar) 618 : (2006) 2 KCCR 768 : (2006) 3 RCR(Civil) 277

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 7, Order 27 Rule 7 (2), Order 8 Rule 1, 113

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High Courts08 Jun 2005Allowed

D. Umapathi Vs Garison Engineers (I) and Another

Karnataka High Court · (2006) ILR (Kar) 292

Employees State Insurance (General) Regulations, 1950 — Regulation 4

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High Courts07 Jun 2005Allowed

Sub-Regional Office, ESI Corporation Vs Sri Krishchand Shetty and Another

Karnataka High Court · (2005) 106 FLR 604 : (2005) ILR (Kar) 2798 : (2005) 5 KarLJ 25 : (2005) 3 KCCR 197 SN : (2005) 4 RCR(Criminal) 23

Criminal Procedure Code, 1973 (CrPC) — Section 258Employees State Insurance Act, 1948 — Section 2, 39, 40, 73, 85 (a)Employees State Insurance Regulations, 1950 — Regulation 29, 31

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High Courts07 Jun 2005

Karnataka State Industrial Investment and Development Corporation Limited Vs The Secretary Government of India and Others

Karnataka High Court · (2005) 128 CompCas 31 : (2005) 103 ECC 248 : (2005) 187 ELT 12 : (2005) ILR (Kar) 3572 : (2005) 5 KarLJ 286 : (2005) 3 KCCR 219 SN : (2005) 63 SCL 67

Companies Act, 1956 — Section 617Contract Act, 1872 — Section 172, 173Penal Code, 1860 (IPC) — Section 21

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High Courts07 Jun 2005Dismissed