Constitution of India, 1950 — Article 226, 324Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 17, 17 (1), 17 (2), 2 (f)

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High Courts01 Oct 1981

Yashwant Chandranath Upadhya Vs Shantabai and Others

Karnataka High Court · (1983) 1 KarLJ 95

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16

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High Courts29 Sept 1981

Parijatha and Another Vs Kamalaksha Nayak and Others

Karnataka High Court · AIR 1982 Kar 105 : (1981) ILR (Kar) 1433 : (1981) 2 KarLJ 570

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1R, 151Specific Relief Act, 1963 — Section 36

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High Courts29 Sept 1981

R.S. Naik Vs State of Karnataka and Others

Karnataka High Court · (1982) 1 KarLJ 156 : (1982) 1 LLJ 392

Constitution of India, 1950 — Article 226Karnataka Civil Services Rules, 1974 — Rule 101, 285

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High Courts28 Sept 1981

Kulusumbi Vs Secretary, Sta, Bangalore.

Karnataka High Court · (1982) 1 KarLJ 223

Constitution of India, 1950 — Article 261s

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High Courts25 Sept 1981

Sudershan Boury and etc. Vs The Director of Enforcement, New Delhi

Karnataka High Court · AIR 1982 Kar 135 : (1982) 52 CompCas 305(1) : (1982) ILR (Kar) 280

Foreign Exchange Regulation Act, 1947 (FEMA) — Section 14, 50, 8 (1)

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High Courts25 Sept 1981

Giriyappagowda Mallangowda Vs Land Tribunal, Byadgi and Others

Karnataka High Court · (1982) 1 KarLJ 233

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48a(5)

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High Courts25 Sept 1981

Kerala Transport Co. Vs D.S. Soma Shekar and Others

Karnataka High Court · (1982) CriLJ 1065 : (1982) ILR (Kar) 169 : (1982) 1 KarLJ 186

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 173Penal Code, 1860 (IPC) — Section 109, 120 B, 420, 477 A

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High Courts25 Sept 1981

Sudershan Boury and Another Vs Director of Enforcement, New Delhi

Karnataka High Court · (1983) 54 CompCas 103 : (1982) 1 KarLJ 62

Foreign Exchange Regulation Act, 1973 (FERA) — Section 4 (1), 52 (3), 54, 9

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High Courts22 Sept 1981

Shamanna Vs Chinnamma and Others

Karnataka High Court · (1982) 1 KarLJ 509

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts21 Sept 1981

K.T. Rajashekar Vs State of Karnataka and Another

Karnataka High Court · AIR 1982 Kar 151

Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Rules, 1963 — Rule 111, 111 (5)Motor Vehicles Act, 1939 — Section 63 (6)

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High Courts21 Sept 1981

K. Ramakrishna Rao Vs The State of Karnataka

Karnataka High Court · (1982) 49 STC 275

Karnataka Sales Tax Act, 1957 — Section 23 (1)

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High Courts21 Sept 1981

Mahabaleshwar Pandrinath Naik Vs State of Karnataka and Others

Karnataka High Court · (1982) 1 KarLJ 105

Constitution of India, 1950 — Article 311(2)

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High Courts18 Sept 1981Dismissed

K.S. Vasantha and Others Vs Karnataka State Road Transport Corporation

Karnataka High Court · (1982) ACJ 259

Employees State Insurance Act, 1948 — Section 53Motor Vehicles Act, 1988 — Section 110, 110 A, 110 F

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