Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2), Order 2 Rule 2, 151Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a), 36, 38, 39, 45

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High Courts16 Feb 2000Allowed

Karnataka State Road Transport Corporation Vs Regional Transport Authority, D.K. District and Others

Karnataka High Court · (2000) 2 KCCR 1491

Motor Vehicles Act, 1988 — Section 71 (1), 80 (2), 90

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High Courts16 Feb 2000

Karnataka State Road Transport Corporation Vs Regional Transport Authority and Others

Karnataka High Court · (2000) 2 ACC 549

Motor Vehicles Act, 1988 — Section 47 (1), 47 (3), 57, 90

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High Courts15 Feb 2000Dismissed

Smt. Susheela and Others Vs Bhaskar and Others

Karnataka High Court · (2000) 2 KCCR 1401

Hindu Succession Act, 1956 — Section 15, 17, 19Succession Act, 1925 — Section 109

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High Courts15 Feb 2000

The Works Manager, Karnataka State Road Transport Corporation, Hubli and Another Vs Karnataka State Road Transport Employees'' Union, Hubli

Karnataka High Court · (2000) 7 KarLJ 154

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts15 Feb 2000Allowed

Damayanthi and Others Vs Sri. Venkateshwara Exhibitors and Others

Karnataka High Court · (2000) 2 KCCR 1482

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 (1), Order 22 Rule 4 (2), Order 22 Rule 4 (4)

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High Courts15 Feb 2000

M/s. Bharat Electronics Limited, Bangalore and another Vs V. Ethiraj

Karnataka High Court · AIR 2000 Kar 314 : (2000) 3 CivCC 340 : (2000) 5 KarLJ 23 : (2000) 3 KCCR 2050

Limitation Act, 1963 — Section 113

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High Courts14 Feb 2000Dismissed

Dr. D. Krithiveni Vs P. Shivaram

Karnataka High Court · (2001) 3 CivCC 614 : (2001) 4 KarLJ 627 : (2000) 2 KCCR 37 SN : (2002) 1 RCR(Civil) 405

Civil Procedure Code, 1908 (CPC) — Section 151, 94, 94 (b)Criminal Procedure Code, 1973 (CrPC) — Section 430

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High Courts14 Feb 2000

Akkirampura Grama Panchayat Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 278 : (2000) ILR (Kar) 1594 : (2000) 4 KarLJ 226 : (2000) 2 KCCR 1530

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65 (1), 8 (1)Karnataka Panchayat Raj Act, 1993 — Section 199

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High Courts14 Feb 2000

D.S. Sachdev Vs B.V. Chitti Babu

Karnataka High Court · (2000) ILR (Kar) 764

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29 (1), 29 (4)

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High Courts14 Feb 2000Dismissed

B. Muniswamy Vs Sri. B. Gopala Krishna

Karnataka High Court · (2000) 2 KCCR 1423

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10 (2)

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High Courts14 Feb 2000Allowed

Shri D.S. Sachdev Vs Shri B.V. Chitti Babu

Karnataka High Court · (2000) 2 KCCR 975

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29 (1) (h), 29 (4), 3

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