Constitution of India, 1950 — Article 213 (1)Karnataka Municipal Corporations Act, 1976 — Section 321, 461Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 8

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High Courts04 Aug 2000Allowed

Yellamma Vs The Karnataka Electricity Board

Karnataka High Court · (2000) 4 KCCR 2469

Karnataka Civil Services Rules, 1974 — Rule 294A, 294B

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High Courts04 Aug 2000Allowed

B.M. Nagaraj Vs The Karnataka Public Service Commission and Another

Karnataka High Court · (2000) 3 KCCR 2327

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High Courts04 Aug 2000Dismissed

Sri. Eshwarappa and Another Vs The State of Karnataka and Others

Karnataka High Court · (2000) 4 KCCR 2843

Constitution of India, 1950 — Article 226Karnataka State Servants (Determination of Age) Act, 1974 — Section 3, 3 (1), 3 (4), 5

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High Courts04 Aug 2000

Patel Roadways and Another Vs Manish Chhotalal Thakkar and Others

Karnataka High Court · (2001) ACJ 180 : (2000) ILR (Kar) 3286 : (2000) 6 KarLJ 216 : (2000) 3 KCCR 2253

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Karnataka Motor Vehicles Rules, 1989 — Rule 232, 235Motor Vehicles Act, 1988 — Section 110 A, 149 (2), 165, 174, 176

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High Courts04 Aug 2000

Medical Superintendent School of Nursing, Bangalore Vs Assistant Labour Commissioner

Karnataka High Court · (2001) 1 ACC 322 : (2000) 87 FLR 410 : (2000) ILR (Kar) 3331 : (2000) 1 KarLJ 413

Karnataka Transport Workers Rules, 1964 — Rule 4Motor Transport Workers Act, 1961 — Section 2 (g), 3Motor Vehicles Act, 1939 — Section 42 (2)

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High Courts04 Aug 2000

State of Karnataka Vs Smt. Annakka

Karnataka High Court · (2000) ILR (Kar) 4770 : (2001) 3 KarLJ 401 : (2000) 4 KCCR 2674

Registration of Births and Deaths Act, 1969 — Section 13 (3)

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High Courts04 Aug 2000

Meer Nazimuddin Vs Harinarayan

Karnataka High Court · (2000) ILR (Kar) 4623 : (2001) 3 KarLJ 10 : (2000) 4 KCCR 2715

Karnataka Rent Control Act, 1961 — Section 21 (1) (b), 21 (1) (h), 50 (1)

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High Courts04 Aug 2000Allowed

M.V. Nath, Chairman and M.D. Joja Chemicals (P) Ltd. and Another Vs State of Karnataka

Karnataka High Court · (2001) ILR (Kar) 1909 : (2001) 1 KCCR 424 : (2001) 2 LLJ 71

Criminal Procedure Code, 1973 (CrPC) — Section 258Factories Act, 1948 — Section 2 (1), 2 (n), 7 A (1), 92Penal Code, 1860 (IPC) — Section 304 A, 34

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High Courts04 Aug 2000

Kanoria Fleurs and Naturales Limited, Bangalore Vs The General Manager, Department of Telecommunications, Bangalore Telecom District, Bangalore and another

Karnataka High Court · (2000) ILR (Kar) 3222 : (2000) 5 KarLJ 1 : (2000) 4 KCCR 2645

Constitution of India, 1950 — Article 14Partnership Act, 1932 — Section 25Telegraph Rules, 1951 — Rule 443

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High Courts04 Aug 2000

The Medical Superintendent, School of Nursing Vs The Assistant Labour Commissioner

Karnataka High Court · (2000) 3 KCCR 2332

Karnataka Motor Transport Workers Rules, 1964 — Rule 4Motor Transport Workers Act, 1961 — Section 3

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High Courts04 Aug 2000Dismissed

B. Kumar Vs The Commissioner, City Municipal Council and Another

Karnataka High Court · (2000) 3 KCCR 2340

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High Courts04 Aug 2000

Nagaraj B.M. Vs The Karnataka Public Service Commission, Bangalore and Another

Karnataka High Court · (2000) 5 KarLJ 548

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High Courts04 Aug 2000

Eshwarappa and Another Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 3597 : (2000) 6 KarLJ 418 : (2006) 2 KCCR 72 SN

Karnataka State Servants (Determination of Age) Act, 1974 — Section 5 (2)

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High Courts04 Aug 2000

KGSD Canteen Employees Welfare Association, Bangalore and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) 5 KarLJ 296 : (2000) 3 KCCR 2315

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High Courts04 Aug 2000

Kemparaju and Others Vs State of Balakavad Police

Karnataka High Court · (2000) CriLJ 4734 : (2000) ILR (Kar) 4192 : (2001) 1 KarLJ 294

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 143, 147, 300, 302, 307

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High Courts03 Aug 2000

V.P.R. Finance Corporation Vs R. Lakshminarayana

Karnataka High Court · (2001) 3 KarLJ 585 : (2002) 3 RCR(Civil) 165

Karnataka Money Lenders Act, 1961 — Section 10

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