Constitution of India, 1950 — Article 226, 254, 254 (4)Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3Transfer of Property Act, 1882 — Section 69

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High Courts20 Feb 1981

Sri Shariff Shivayogi and Guru Govind Shiva Yogi Panchagnimath Trust Vs J. Director of Public Instruction and Another

Karnataka High Court · (1981) 1 KarLJ 589

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7

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High Courts20 Feb 1981

Rose L Taur Vs State of Karnataka and Others

Karnataka High Court · (1981) 1 KarLJ 587

Karnataka Preservation of Trees Act, 1976 — Section 2(1)(F)

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High Courts19 Feb 1981

Divl. Forest Officer, Mangalore Vs Adrama A.

Karnataka High Court · (1981) 1 KarLJ 390

Criminal Procedure Code, 1973 (CrPC) — Section 457Karnataka Forest Act, 1963 — Section 62

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High Courts19 Feb 1981

Devasundar Vs Secy. Dept. of Public Libraries and Others

Karnataka High Court · (1981) 1 KarLJ 518

Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 18(3)

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High Courts19 Feb 1981

Nanjappa and Another Vs The Assistant Commercial Tax Officer, I Circle, Mandya and Another

Karnataka High Court · (1981) 1 KarLJ 463 : (1981) 48 STC 168

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 25 B

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High Courts17 Feb 1981

Nabi Sad Akber Saheb Mulla Vs The Commissioner for Transport in Karnataka, Bangalore and Another

Karnataka High Court · AIR 1981 Kar 211

Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Taxation Act, 1957 — Section 15, 15 a

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High Courts17 Feb 1981

Patel Chikkathimme Gowda and Others Vs Agricultural Income Tax, Officer Tumkur Circle Tumkur

Karnataka High Court · (1981) ILR (Kar) 744 : (1983) 140 ITR 434 : (1981) 1 KarLJ 465

Mysore Agricultural Income Tax Act, 1957 — Section 18 (2), 19 (4), 3 (3)

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High Courts17 Feb 1981

Anitha Chandraiah Vs Selection Committee for Mbbs and Others

Karnataka High Court · (1981) 1 KarLJ 304

Constitution of India, 1950 — Article 226

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High Courts17 Feb 1981

H.Y. Harish Vs Selection Committee for Selection and Admissionto Government Medical Colleges and Government Seats in Private Medical Colleges, Bangalore and Others

Karnataka High Court · AIR 1981 Kar 239

Constitution of India, 1950 — Article 14, 15, 15 (4)

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High Courts16 Feb 1981

Ananthapadmanabhaiah Vs The Tahsildar (Executive Magistrate), T. Narsipura

Karnataka High Court · AIR 1982 Kar 27 : (1981) ILR (Kar) 503

Karnataka Debt Relief Act, 1976 — Section 3 (c)Mysore Court-fees and Suits Valuation Act, 1958 — Section 6 (3), 6 (4)

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High Courts13 Feb 1981

Gowdatah A.M. Vs R.T.O. Mandya and Another

Karnataka High Court · (1981) 1 KarLJ 585

Karnataka Motor Vehicles Taxation Act, 1957 — Section 16(3)

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