Civil Procedure Code, 1908 (CPC) — Section 113, 122, 129, 395Constitution of India, 1950 — Article 226, 227, 228Karnataka High Court Act, 1961 — Section 4, 7, 8

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High Courts30 Oct 1998

T.V.M. College of Pharmacy, Bellary Vs Gulbarga University

Karnataka High Court · (1999) 5 KarLJ 400

Karnataka State Universities Act, 1976 — Section 25 (2) (g) (iv)Rajiv Gandhi University of Health Sciences Act, 1994 — Section 5, 63

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High Courts29 Oct 1998

Sumithra Bai Vs M. Vasantha Shet

Karnataka High Court · (1999) 2 KarLJ 140

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (c), 21 (1) (h)

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High Courts28 Oct 1998

Smt. Rathnamma Vs B.A. Srinivasa Gupta and Others

Karnataka High Court · (1999) 2 CivCC 268 : (1999) 1 KarLJ 577

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9, 92

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High Courts28 Oct 1998

Narayan Ganesh Shindagi Vs Commissioner, Corporation of the City of Belgaum and Another

Karnataka High Court · (1999) ILR (Kar) 1464 : (2000) 1 KarLJ 69

Karnataka Municipal Corporations Act, 1976 — Section 267, 270

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High Courts28 Oct 1998

Narayanappa Vs State of Karnataka and Another

Karnataka High Court · (1999) ILR (Kar) 582 : (1999) 1 KarLJ 595

City of Bangalore Improvement Act, 1945 — Section 4 (1) (d)Urban Land (Ceiling and Regulation) Act, 1976 — Section 6 (1)

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High Courts27 Oct 1998

1m/s. Karnataka Water Pumps Limited, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1999) 46 KarLJ 206

Karnataka Sales Tax Act, 1957 — Section 8A

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High Courts27 Oct 1998

Gram Panchayat Vs State of Karnataka and Others

Karnataka High Court · (2000) 1 KarLJ 120

Karnataka Land Revenue Act, 1964 — Section 69, 71, 72Karnataka Land Revenue Rules, 1966 — Rule 97, 97 (4)

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High Courts27 Oct 1998

Oriental Insurance Company Limited, Bangalore Vs Vasantha Rao alias Vasudev and others

Karnataka High Court · (2001) ACJ 603 : (2000) 1 KarLJ 200

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High Courts27 Oct 1998

Gem Properties Private Limited, Tumkur Vs Regional Provident Fund Commissioner, Bangalore

Karnataka High Court · (1999) 82 FLR 414 : (1999) ILR (Kar) 842 : (1999) 2 KarLJ 129 : (1999) 2 LLJ 105

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 16 (1) (d), 7 A

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High Courts23 Oct 1998Allowed

C. Dinakar Vs Government of Karnataka and others

Karnataka High Court · (1998) 10 KAR CK 0017

Constitution of India, 1950 — Article 14, 15, 16, 22, 323A

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High Courts22 Oct 1998

Capt. George Martis Vs New Mangalore Port Trust, Panambur and Others

Karnataka High Court · (1999) 5 KarLJ 284

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High Courts22 Oct 1998

Auma (India) Ltd. Vs Union of India (UOI) and Others

Karnataka High Court · (1998) ILR (Kar) 4224

Central Excise Act, 1944 — Section 11 A, 35 FConstitution of India, 1950 — Article 226, 265

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High Courts20 Oct 1998

North West Karnataka Road Transport Corporation, Central Offices, Hubli Vs Santmallayya and Another

Karnataka High Court · (1999) 82 FLR 433 : (1999) 4 KarLJ 654

Industrial Disputes Act, 1947 — Section 10 (4-A)

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High Courts20 Oct 1998

Abdul Rauf J. Uppin Vs Karnataka State Road Transport Corporation, Hubli and Another

Karnataka High Court · (1999) 82 FLR 463 : (1999) 2 KarLJ 203 : (1999) 1 LLJ 1235

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

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High Courts16 Oct 1998

S. Vasudeva Vs Government of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 74 : (1999) 1 KarLJ 116

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 149CConstitution of India, 1950 — Article 226

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High Courts16 Oct 1998Dismissed

Hanamappa and Others Vs The Special Land Acquisition Officer

Karnataka High Court · AIR 1999 Kar 128 : (1998) ILR (Kar) 4071

Constitution of India, 1950 — Article 13 (2), 14Land Acquisition Act, 1894 — Section 18, 18 (3), 18 (3) (a), 18 (3) (b)Limitation Act, 1963 — Section 15 (2), 5

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