Karnataka Municipalities (Delegation of Powers, Executive Functions, Duties, Powers and Determination of Staff) Rules, 1973 — Rule 11Karnataka Municipalities Act, 1964 — Section 320(1)

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High Courts09 Jun 1980

V.B. Laxmeshwar Vs The Deputy Chief Auditor and Others

Karnataka High Court · (1981) 1 KarLJ 358

Constitution of India, 1950 — Article 14

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High Courts06 Jun 1980

Gajanan Consumers Welfare Society, Shahabazar, Gulbarga Vs The Director of Food and Civil Supplies, Bangalore and Others

Karnataka High Court · AIR 1980 Kar 222

Karnataka Sugar Dealers Licensing Order, 1962 — Section 8 (1)

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High Courts04 Jun 1980Dismissed

Karnataka Olympic Association Vs Vidyacharan Shukla

Karnataka High Court · (1990) ILR (Kar) 2358

Civil Procedure Code, 1908 (CPC) — Section 25

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High Courts04 Jun 1980

Banashankari Devasthan Vs State of Karnataka and Others

Karnataka High Court · (1980) 2 KarLJ 111

Karnataka Land Reforms Act, 1961 — Section 44

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High Courts04 Jun 1980

Karnataka State Road Transport Corporation, Bangalore Vs The Regional Transport Authority, Chitradurg and Another

Karnataka High Court · AIR 1980 Kar 163

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 68 D (3), 68 F (1A), 68 F (1B)

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High Courts04 Jun 1980

Puttaswamappa Vs Krishna Urs and Others

Karnataka High Court · (1980) 2 KarLJ 113

Provincial Insolvency Act, 1920 — Section 6(B)Stamp Act, 1899 — Article 49(A)Stamp Rules, 1925 — Rule 5

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High Courts02 Jun 1980

H. Seshadri Vs State of Karnataka Ors.

Karnataka High Court · (1980) 2 KarLJ 463

Karnataka Medical Colleges Selection for Post Graduate Rules, 1979 — Rule 4

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High Courts29 May 1980

Ashok Reddy Vs The Deputy Commissioner, Gulbarga and Others

Karnataka High Court · AIR 1981 Kar 33 : (1981) ILR (Kar) 14

Essential Commodities Act, 1955 — Section 3, 6 A, 6 B

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High Courts29 May 1980

M. Ramaiah Vs Spl. Dy. Commr. Bangalore Dt. and Another

Karnataka High Court · (1980) 2 KarLJ 461

Karnataka Land Grant Rules, 1969 — Rule 40Mysore Land Revenue Rules, 1938 — Rule 43g(7)

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High Courts28 May 1980

Veeramani and etc. Vs The Regional Transport Authority, Bangalore and Others

Karnataka High Court · AIR 1980 Kar 213 : (1980) ILR (Kar) 1112

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 2 (15), 2 (3)

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High Courts27 May 1980

Dr. B.M. Ramegowda Vs State of Karnataka and Another

Karnataka High Court · (1980) 2 KarLJ 243

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10(1)(A)

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