Motor Vehicles Act, 1939 — Section 96 (2), 96 (6)Motor Vehicles Act, 1988 — Section 149 (2), 149 (7), 170, 173Workmens Compensation Act, 1923 — Section 30

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High Courts17 Dec 1998

Employees'' State Insurance Corporation, Bangalore Vs Dr. Panduranga Patil and Others

Karnataka High Court · (1999) 1 ALT(Cri) 663 : (2000) 3 KarLJ 115

Criminal Procedure Code, 1973 (CrPC) — Section 401Essential Commodities Act, 1955 — Section 10, 3Penal Code, 1860 (IPC) — Section 405, 406

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High Courts16 Dec 1998Dismissed

Ramakrishna Sivarama Hegde Vs F.M. Ganapathi Shivarama Hegde

Karnataka High Court · (1998) 12 KAR CK 0027

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High Courts16 Dec 1998

Asif Alim Sait and Others Vs Union of India and Others

Karnataka High Court · (1999) ILR (Kar) 2391 : (2000) 4 KarLJ 280

Cantonments Act, 1924 — Section 185 (1), 256, 274Constitution of India, 1950 — Article 14, 19 (1) (g), 21Mysore Slum Areas (Improvement and Clearance) Act, 1958 — Section 21 (1) (a), 21 (1) (b)

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High Courts15 Dec 1998

State Vs D. Mahadevaiah

Karnataka High Court · (1999) ILR (Kar) 1131 : (1999) 6 KarLJ 471

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304 II

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High Courts15 Dec 1998

United India Insurance Company Limited, Bangalore Vs Venkataraju and Another

Karnataka High Court · (2000) ACJ 984 : (1999) ILR (Kar) 729 : (1999) 2 KarLJ 86 : (1999) 2 LLJ 272

Evidence Act, 1872 — Section 113 AMotor Vehicles Act, 1988 — Section 147, 149 (2), 149 (7), 170, 4Workmens Compensation Act, 1923 — Section 30 (1)

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High Courts15 Dec 1998

B.V. Kuppu Swamy Vs Syed Siraj Ahmed and Others

Karnataka High Court · (1999) ILR (Kar) 2438 : (1999) 3 KarLJ 643

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99, 115, 151

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High Courts14 Dec 1998

Lebius Matrthews Vs Corporation of the City of Bangalore and Others

Karnataka High Court · AIR 1999 Kar 218 : (1999) ILR (Kar) 742 : (1999) 2 KarLJ 333

Foreign Exchange Regulation Act, 1973 (FERA) — Section 28, 470Karnataka Municipal Corporations Act, 1976 — Section 444, 444 (2)

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High Courts11 Dec 1998

Dr. V. Indiramma Vs National Institute of Mental Health and Neuro Sciences, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 946 : (1999) 1 KarLJ 697

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High Courts11 Dec 1998

B. Shama Rao and Others Vs B.S. Panduranga Rao and Others

Karnataka High Court · (2000) 2 KCCR 1039

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Indian Trust Act, 1882 — Section 60, 90

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High Courts11 Dec 1998Dismissed

Karnataka State Road TransportCorporation Vs Kalwa Prakash and Another

Karnataka High Court · (2000) ACJ 1537

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 151Criminal Procedure Code, 1973 (CrPC) — Section 195Motor Vehicles Act, 1988 — Section 165 (1), 165 (3), 169, 175

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High Courts10 Dec 1998Allowed

Narayanamma Vs K.P. Jagganath (since deceased) Through L.Rs. and Another

Karnataka High Court · (2000) ACJ 1233

Constitution of India, 1950 — Article 39ALimitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110 D, 110 F

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High Courts10 Dec 1998

Krishnabai Vs Maheshwar

Karnataka High Court · (1999) ILR (Kar) 1038 : (1999) 6 KarLJ 357

Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 276, 283, 59, 63

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High Courts08 Dec 1998

M/s. Coron (India), Bangalore Vs State of Karnataka and Another

Karnataka High Court · (1999) 46 KarLJ 336

Karnataka Sales Tax Act, 1957 — Section 5(1)

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High Courts08 Dec 1998

Smt. Hemalatha Ramesh Vs H.N. Muddu Krishna

Karnataka High Court · (1999) 1 ALT(Cri) 512 : (1999) CriLJ 1117 : (1999) ILR (Kar) 835 : (1999) 2 KarLJ 99

Criminal Procedure Code, 1973 (CrPC) — Section 397 (1), 401, 481, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Dec 1998

P. Raju Vs The Secretary and Disciplinary Authority, Karnataka Legislature, Bangalore

Karnataka High Court · (1999) ILR (Kar) 892 : (1999) 2 KarLJ 60

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11A, 11A (2)

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