Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 6 AKarnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 6 A

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High Courts15 Mar 1999

P.S. Panduranga Rao Vs Central Bank of India, Bangalore

Karnataka High Court · (1999) 6 KarLJ 699

Constitution of India, 1950 — Article 166 (1), 226

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High Courts15 Mar 1999

M/s. Larsen and Toubro Limited, Mangalore Cement Unit, Panambur, Mangalore Vs Additional Deputy Commissioner of Commercial Taxes, Assessment-i, West Zone, Mangalore and Another

Karnataka High Court · (2000) 48 KarLJ 222

Karnataka Sales Tax Act, 1957 — Section 28A(2)

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High Courts15 Mar 1999

A.K. Boards and Doors Vs Union of India and others

Karnataka High Court · (1999) 83 ECR 467 : (2000) 115 ELT 615 : (1999) ILR (Kar) 2353 : (2000) 2 KarLJ 62

Central Excise Act, 1944 — Section 11 B, 35, 35 BConstitution of India, 1950 — Article 136, 226, 227, 32

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High Courts15 Mar 1999

M/s. Tata Honeywell Limited, Bangalore Vs The Deputy Commissioner of Commercial Taxes, Assessments-15, City Division-i, Bangalore

Karnataka High Court · (1999) 46 KarLJ 531

Karnataka Sales Tax Act, 1957 — Section 8A

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High Courts15 Mar 1999

Smt. Laxmi Bai Vs B.K. Hemanth Kumar

Karnataka High Court · (1999) 6 KarLJ 350

Karnataka Rent Control Act, 1961 — Section 19, 21 (1) (a), 21 (1) (h)

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High Courts15 Mar 1999

Gurjar Power Engineer Pvt. Ltd. Vs Karnataka State Small Industries Development Corporation Ltd. and Others

Karnataka High Court · AIR 2000 Kar 68

Civil Procedure Code, 1908 (CPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (b)

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High Courts15 Mar 1999

North-West Karnataka Road Transport Corporation, Hubli Vs M/s. Durgamba Motors, Kundapura and Others

Karnataka High Court · (1999) ILR (Kar) 2464 : (1999) 6 KarLJ 545

Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1939 — Section 102, 68 (ii)

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High Courts12 Mar 1999

Narayana Swamy Vs Smt. Muniyamma (Dead) by L.Rs and Others

Karnataka High Court · (1999) ILR (Kar) 1608 : (1999) 6 KarLJ 261

Civil Procedure Code, 1908 (CPC) — Section 47Karnataka Land Reforms Act, 1961 — Section 44 (1), 44 (2)Transfer of Property Act, 1882 — Section 111 G, 43

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High Courts11 Mar 1999

Smt. Kalavati alias Jayashree Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 2445 : (1999) 6 KarLJ 136

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 121 A, 45, 48 A

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High Courts11 Mar 1999

SABARI TRUST and Others Vs APPROPRIATE AUTHORITY and Another

Karnataka High Court · (1999) 03 KAR CK 0018

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 UD (113), 269 UD (1A)

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High Courts11 Mar 1999Dismissed

Sunder Lodge Vs State of Karnataka and Another

Karnataka High Court · (1999) ILR (Kar) 3580

Constitution of India, 1950 — Article 14, 265Karnataka Sales Tax Act, 1957 — Section 5 (5) (a), 5 (5) (b) (ii)

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High Courts11 Mar 1999

Sabari Trust and Others Vs Appropriate Authority and Another

Karnataka High Court · (1999) 239 ITR 763

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 UD, 269 UD (1-A)

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High Courts10 Mar 1999

M. Srinivasalu Vs Union of India (UOI) and Others

Karnataka High Court · (1999) 239 ITR 282

Constitution of India, 1950 — Article 14, 19 (1) (g)Income Tax Act, 1961 — Section 148, 154 (2) (b)

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High Courts10 Mar 1999

Vineeth Education Society (R), Bangalore Vs The Bangalore Development Authority, Bangalore and Another

Karnataka High Court · AIR 1999 Kar 419 : (1999) ILR (Kar) 2402 : (1999) 6 KarLJ 101

Bangalore Development Authority (Allotment of Civic Amenity Sites) Rules, 1989 — Rule 7 (2)

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High Courts10 Mar 1999

L.S. Seshadri Vs Government Tool Room and Training Centre, Bangalore and Another

Karnataka High Court · (1999) ILR (Kar) 2092 : (1999) 5 KarLJ 370

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High Courts10 Mar 1999

M/s. Calicut Trading Company, Mangalore Vs The Deputy Commissioner of Commercial Taxes, Intelligence, Mysore Zone, Mysore

Karnataka High Court · (1999) 46 KarLJ 465

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 20(1)

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