Karnataka Shops and Commercial Establishment Rules, 1962 — Rule 24 (1), 8Karnataka Shops and Commercial Establishments Act, 1961 — Section 12 (1), 2 (h), 3 (1) (h), 4 (1) (a)

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High Courts25 Sept 1970Dismissed

D.S. Sriramiah Setty Vs Smt. D. Kanthamma

Karnataka High Court · AIR 1971 Kar 148 : (1970) 2 MysLJ 516

Hindu Succession Act, 1956 — Section 15, 16Succession Act, 1925 — Section 276, 284, 299

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High Courts25 Sept 1970

Govinda and Others Vs Mary Fernandes and Another

Karnataka High Court · AIR 1971 Kar 75 : (1970) 2 MysLJ 466

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Mysore Land Reforms Act, 1962 — Section 14, 18 (1)

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High Courts23 Sept 1970

Sidramappa and Others Vs Mahadevi Bai and Others

Karnataka High Court · AIR 1971 Kar 145 : (1971) 1 MysLJ 50

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High Courts21 Sept 1970Dismissed

T.S. Srinivasa Gowda Vs Siddiah

Karnataka High Court · AIR 1971 Kar 144 : (1970) 2 MysLJ 547

Stamp Act, 1899 — Section 35

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High Courts21 Sept 1970

B. Narasimha Pai Vs Damodar Bhat and Another

Karnataka High Court · (1971) 22 FLR 211 : (1971) 1 LLJ 452

Industrial Disputes Act, 1947 — Section 10 (1), 33 C (1), 33 C (2)Payment of Wages Act, 1936 — Section 15, 17, 22

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High Courts21 Sept 1970Dismissed

The State Bank of Travancore Vs M. Ramu Maheshwariah

Karnataka High Court · AIR 1971 Kar 113 : (1971) 1 MysLJ 4

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 136

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High Courts15 Sept 1970Allowed

Alphonso Nazareth Vs Xavier Dias and Others

Karnataka High Court · AIR 1971 Kar 79 : (1970) 2 MysLJ 553

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5

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High Courts14 Sept 1970Dismissed

M. Anwar and Another Vs Haji Abdul Aziz Saheb and Others

Karnataka High Court · AIR 1971 Kar 71 : (1971) CriLJ 384 : (1970) 2 MysLJ 451

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (1)Mysore High Court Act, 1961 — Section 8 (2)

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High Courts10 Sept 1970

V.V. Dyavakkalavar and Company Vs Commercial Tax Officer, Haveri and Another

Karnataka High Court · (1970) 2 MysLJ 469 : (1970) 26 STC 558

Constitution of India, 1950 — Article 226Mysore Sales Tax Act, 1957 — Section 18 (1), 18 (2), 18 a

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High Courts10 Sept 1970

The Warden, Manipal Engineering College Hostel, Manipal and Another Vs The State of Mysore and Others

Karnataka High Court · (1971) 27 STC 59

Madras General Sales Tax Act, 1939 — Section 2 (g)Mysore Sales Tax Act, 1957 — Section 2 (1) (t)

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High Courts10 Sept 1970Allowed

Venkataramanaswamy Permanent Bhandar Ltd. Vs Fatima Bi and Others

Karnataka High Court · AIR 1971 Kar 250 : (1970) 2 MysLJ 475

Contract Act, 1872 — Section 74

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High Courts09 Sept 1970

B. Chickotappa and Others Vs Income Tax Officer, Central Circle II, Bangalore

Karnataka High Court · (1971) 81 ITR 431

Income Tax Act, 1961 — Section 24 (1), 24 (2), 77

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High Courts09 Sept 1970Dismissed

D. Rudriah and Another Vs The Chancellor, University of Agricultural Sciences, Bangalore and Others

Karnataka High Court · AIR 1971 Kar 84 : (1971) 1 MysLJ 328

Constitution of India, 1950 — Article 14, 16, 226Mysore University of Agricultural Sciences Act, 1963 — Section 24, 40 (1), 40 (1), 40 (6), 44

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High Courts09 Sept 1970

Devaraj Urs and Others Vs The General Manager, Mysore State Road Transport Corporation, Bangalore and Others

Karnataka High Court · AIR 1971 Kar 99

Constitution of India, 1950 — Article 226, 311 (2)Road Transport Corporations Act, 1950 — Section 3, 34, 45 (1)

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