Karnataka Municipalities Act, 1964 — Section 345 (c), 72, 73Mysore Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39

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High Courts21 Aug 1986Dismissed

Selson Vs Board of Examining Authority

Karnataka High Court · (1987) ILR (Kar) 493

Admission to Diploma in Pharmacy in Pharmacy Council of India Regulations — Rule 10, 3Constitution of India, 1950 — Article 14

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High Courts20 Aug 1986

N. Ravishankar Vs State of Karnataka

Karnataka High Court · (1987) ILR (Kar) 847 : (1987) 2 LLJ 374

Constitution of India, 1950 — Article 14, 16, 226

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High Courts19 Aug 1986

Leelavathi G. Naik and Others Vs The Assistant Superintendent of Police and Others

Karnataka High Court · AIR 1987 Kar 165 : (1987) 1 KarLJ 152

Motor Vehicles Act, 1939 — Section 33 (1) (b)

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High Courts19 Aug 1986

V.M. Gheevarghese Vs Commissioner, Hubli-Dharwar Municipal Corporation

Karnataka High Court · (1987) ILR (Kar) 843

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High Courts19 Aug 1986

Vidyaranya nagar Petty Shopkeepers'' Association and Others Vs The Corporation of the City of Bangalore and Others

Karnataka High Court · AIR 1987 Kar 159

Constitution of India, 1950 — Article 21, 226

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High Courts13 Aug 1986

Union of India Vs Visveswaraya Iron and Steel Ltd. and Others

Karnataka High Court · AIR 1987 Kar 161 : (1986) ILR (Kar) 2961

Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1890 — Section 76, 78

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High Courts11 Aug 1986

Babajan H. Vs Dy. Conservator of Forests, Bhadravathi and Another

Karnataka High Court · (1986) 2 KarLJ 423

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High Courts11 Aug 1986

Chaitanya Pulvarising Industry and Another Vs Karnataka State Pollution Control Board and Another

Karnataka High Court · AIR 1987 Kar 82 : (1987) ILR (Kar) 928 : (1987) 1 KarLJ 134

Air (Prevention and Control of Pollution) Act, 1981 — Section 23, 23 (2), 31, 37 (1), 4Karnataka Air (Prevention and Control of Pollution) Rules, 1983 — Rule 19

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High Courts08 Aug 1986

Bangalore Timber Industries and Others Vs Madras Sapper Ex-Servicemen''s Rehabilitation Association and Another

Karnataka High Court · (1986) 60 CompCas 44 : (1988) ILR (Kar) 237 : (1987) 3 KarLJ 496

Companies Act, 1956 — Section 11, 11 (2), 582 (b), 583

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High Courts08 Aug 1986

Commissioner of Income Tax Vs Sree Valliappa Textiles Ltd.

Karnataka High Court · (1986) 57 CTR 65 : (1986) 166 ITR 548 : (1986) 29 TAXMAN 150

Income Tax Act, 1961 — Section 256 (1), 80 J, 80 J (1), 80 J (3)

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