Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 111 A, 128 A, 29 G, 9National Bank for Agriculture and Rural Development Act, 1981 — Section 2

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High Courts26 Sept 2000Dismissed

Prudential Engineers and Others Vs Kuskoor Bharath Ram

Karnataka High Court · (2003) ILR (Kar) 4617

Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141 (2)Partnership Act, 1932 — Section 25

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High Courts26 Sept 2000

Vijay Kumar Jain Vs Joint Director, Agricultural Marketing Committee, Mysore and Another

Karnataka High Court · (2000) 8 KarLJ 429

Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 132(1)

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High Courts26 Sept 2000

A. Narasimhamurthy Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 4761 : (2001) 2 KarLJ 313 : (2001) 1 KCCR 104

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (b), 4, 5, 5 (1) (b)Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)

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High Courts26 Sept 2000

Shrinivas Vs Venkatesh

Karnataka High Court · (2000) ILR (Kar) 4595 : (2001) 2 KarLJ 77 : (2001) 1 KCCR 2

Karnataka Rent Control Act, 1961 — Section 21 (f), 51 (2)

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High Courts25 Sept 2000

M. Achutan Vs Mrs. Carmin Leena Noronha and others

Karnataka High Court · (2000) ILR (Kar) 4520 : (2001) 2 KarLJ 339 : (2000) 4 KCCR 295 SN

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 50

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High Courts25 Sept 2000Allowed

Swan Silk Limited Vs Appellate Authority Under Industrial Employment (Standing Orders) Act, 1946 and Others

Karnataka High Court · (2001) 1 KCCR 25 SN : (2001) 1 LLJ 341

Industrial Disputes Act, 1947 — Section 25 EIndustrial Employment (Standing Orders) Act, 1946 — Section 15, 15 (2) (a), 4, 6

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High Courts22 Sept 2000Allowed

N.G. Narayanaswamy Vs M/s. Vijayanand Roadlines Ltd.

Karnataka High Court · (2001) CriLJ 211 : (2001) 4 KCCR 374 SN

Criminal Procedure Code, 1973 (CrPC) — Section 200, 357, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (2), 138 (b), 142 (b)

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High Courts20 Sept 2000

Smt. K.S. Radhamani and Another Vs Steel Authority of India Limited, Bhadravathi and Another

Karnataka High Court · (2000) 8 KarLJ 350

Constitution of India, 1950 — Article 226Karnataka Education Act, 1983 — Section 98

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High Courts20 Sept 2000Dismissed

Manappa Vs Yellamma

Karnataka High Court · (2001) 2 DMC 655 : (2000) 4 KCCR 2952 : (2001) 3 RCR(Criminal) 356

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts19 Sept 2000Dismissed

The Executive Engineer, Zilla Parishad Engineering Sub-Division and Another Vs Sri Gurappa Siddramappa and Others

Karnataka High Court · AIR 2001 Kar 53 : (2000) 4 KCCR 2818

Karnataka Advocates Welfare Fund Act, 1983 — Section 23

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High Courts19 Sept 2000

Erappa Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 4706 : (2001) 3 KarLJ 117 : (2001) 1 KCCR 117

Karnataka State Swathanthra Sainik Sanman Pension Scheme, 1969 — Clause 8

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High Courts19 Sept 2000

National Insurance Company Limited, Gowripet, Kolar Vs Krishnappa and another

Karnataka High Court · (2001) ACJ 1105 : (2000) 6 KarLJ 575

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High Courts18 Sept 2000Allowed

(Ex) Subedar Major/Clerk D. Kaliappan Vs Union of India (UOI) and Others

Karnataka High Court · (2001) 1 KCCR 225

Army Act, 1950 — Section 13, 192Army Rules, 1954 — Rule 13 (3)Constitution of India, 1950 — Article 14, 16, 21

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High Courts18 Sept 2000

Dr. B. Sadashiva Murthy Vs Secretary to Government of Karnataka, Health and Family Welfare Department, Bangalore and Others

Karnataka High Court · (2000) 8 KarLJ 307

Karnataka High Court Act, 1961 — Section 4Sanjay Gandhi Institute of Accident Rehabilitation and Physical Medicine (Cadre, Recruitment, Conditions of Service and Miscellaneous Provisions) Rules, 1989 — Rule 3

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High Courts18 Sept 2000

Hindustan Aeronautics Limited Vs Compare, by its Proprietor

Karnataka High Court · (2004) ILR (Kar) 4268

Contract Act, 1872 — Section 73

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