Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5Mysore Land Grant Rules, 1968 — Rule 43J

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High Courts17 Jun 1999

B. Mallappa Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 193 : (1999) 6 KarLJ 517

Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 4 (2)

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High Courts16 Jun 1999

N.D. Rangappa Vs Deputy Commissioner, Davangere and Others

Karnataka High Court · (1999) 5 KarLJ 719

Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 AMysore Land Revenue Code, 1888 — Section 233

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High Courts16 Jun 1999

K.V. Sathyanarayana Raju Vs Union of India

Karnataka High Court · (1999) 240 ITR 912

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High Courts16 Jun 1999

Mahboob Khan Vs Andhra Bank, Chamarajapet Branch, Bangalore

Karnataka High Court · (1999) 5 KarLJ 151

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High Courts16 Jun 1999

Mittal Steel Ltd. Vs Assistant Commissioner of Income Tax and Another

Karnataka High Court · (2000) 158 CTR 193 : (1999) 240 ITR 707

Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 194, 194 C, 20 (1), 201, 221

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High Courts16 Jun 1999

K.V. Sathyanarayana Raju Vs Union of India (UOI) and Another

Karnataka High Court · (1999) 240 ITR 912

Wealth Tax Act, 1957 — Section 2 (ea) (i), 2 (m)

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High Courts15 Jun 1999

S. Jayappa Vs State

Karnataka High Court · (2000) 1 ALT(Cri) 21 : (1999) CriLJ 4475 : (1999) ILR (Kar) 3056 : (1999) 6 KarLJ 200

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120 B, 34, 409, 415, 417

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High Courts15 Jun 1999

The Tungabhadra Board, Tungabhadra Dam, Hospet, Bellary District Vs Easu and another

Karnataka High Court · (2000) ILR (Kar) 402 : (1999) 4 KarLJ 716 : (2000) 4 KCCR 139 SN : (1999) 2 LLJ 1014

Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 (j)

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High Courts15 Jun 1999

State Vs M. Narayanaswamy alias Narayana and Another

Karnataka High Court · (2000) 1 DMC 41 : (1999) 5 KarLJ 94

Penal Code, 1860 (IPC) — Section 304 B, 498A

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High Courts15 Jun 1999

Smt. Puttamma and Another Vs D.V. Krishnappa and Another

Karnataka High Court · (2000) ACJ 103 : (1999) 5 KarLJ 22

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High Courts15 Jun 1999

Nagaraju Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 2903 : (1999) 4 KarLJ 668

Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 12, 7Karnataka Excise Act, 1965 — Section 15, 26, 30, 31, 71

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High Courts14 Jun 1999Allowed

Sri. M. Seetharama Bhat Vs The Karnataka State Dental Council and Others

Karnataka High Court · (2000) 2 KCCR 1282

Constitution of India, 1950 — Article 226Dentists Act, 1948 — Section 21, 21 (1), 28, 52, 55Karnataka Dentists Rules, 1960 — Rule 120, 121, 124, 128, 130

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High Courts14 Jun 1999

Smt. Ningamma Vs Siddaramu and Others

Karnataka High Court · (1999) 4 KarLJ 673

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 33, 34, 36Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 (1-A)

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High Courts14 Jun 1999

Dr. Nanjundaiah Vs The Registrar and Returning Officer, Rajiv Gandhi University of Health Sciences, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 4676 : (1999) 4 KarLJ 357

Rajiv Gandhi University of Health Sciences Act, 1994 — Section 12, 13, 21, 32, 34

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High Courts14 Jun 1999

A. KESHAVA BHAT Vs ITO and Others

Karnataka High Court · (2001) 166 CTR 420 : (2001) 118 TAXMAN 644

Income Tax Act, 1961 — Section 271 A, 273 B, 44 AA

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