Nagaraj S. Vs State of Karnataka and Others
.... Divisional Commissioner. The contention that the learned Divisional Commissioner did not consider the application for condonation of delay need not detain us long. As said before no period of limitation is prescribed for the exercise of power of revision. No doubt that such power should be used cau ...
Karnataka Appellate Tribunal
Erappa and Others Vs State of Karnataka and Other
.... be competent to dispose of such surplus land under S. 77 of the Land Reforms Act. 5. This Tribunal is not competent to go into the question of the legality or propriety of the order passed by the Land Tribunal under S. 67 of the Karnataka Land Reforms Act. That order has to be deemed final and co ...
Karnataka Appellate Tribunal
Nagendrappa Vs State of Karnataka
.... there was no case for cancellation of the grant. It is also asserted that the lessee-grantee had not violated any other terms. 5. In Apl. 311/81 the appellant Naranappa who was the second purchaser has raised similar contentions and also the one that the order has been passed without notice to h ...
Karnataka Appellate Tribunal
Basangouda and Another. Vs Vyavasaya Seva Sahakara Sangha Ltd., Sindnoor and Others
.... in his proceedings that the appellant borrowed a loan and that he in his written statement maintained that the dispute was barred by timeBut, the learned Arbitrator observes, the amended Act gives power to condone the delay "under rectification by the higher authorities". ("Higher authorities" are h ...
Karnataka Appellate Tribunal
Somwarpet Agrl. Produce Co-op, Marketing Society Vs H.H. Erappa
.... but also has passed an arbitrary order in this case. 7. According to S. 126-A(b) of the Karnataka Co-operative Societies Act, 1959, "if any member of a Co-operative Society during the term of his office has acted or has been acting fraudulently or with gross negligence or in contravention of the ...
Karnataka Appellate Tribunal
Devamma Vs Mallamma
.... n of Holdings Act etc. 5. The learned Counsel for the parties were heard. We must say that the learned Deputy Commissioner committed a patent error in excluding Sy. Nos. 14/1 124 and Sy. No. 143 from partition. He was bound by law to effect partition of those lands also. He should now proceed to ...
Karnataka Appellate Tribunal
State of Karnataka Vs Modren Rice Mills and Another
.... ct. It therefore follows that levy of process fee by the newly constituted Tribunal also is valid. 6. No doubt S. 78(2)(a) of the Mysore Court Fees and Suits Valuation Act, 1958 provides for the levy of process fee by the Mysore Revenue Appellate Tribunal only. But, according to S. 5(1) of the Ka ...
Karnataka Appellate Tribunal
S.H. Sunagar Vs State of Karnataka
.... of title so far as the bran fodder and oil cake are concerned. S. 6 cannot be invoked. In support of this stand he relied on the decision of our High Court rendered in the case of State v. B. Raghurama Shetty, 35 STC 360. 4. On the other hand the learned State Representative contended-relying on ...
Karnataka Appellate Tribunal
Hadavanahally Group Panchayat Vs Divisional Commissioner, Bangalore
.... um required to complete the quorum. Want of quorum may not be the result of the inability or the objectionable conduct of the Panchayat or the members constituting it. It may be due to death, resignation or absence of the members constituting the Panchayat. 9. Having regard to the context in whic ...
Karnataka Appellate Tribunal
Kempanna Vs State of Karnataka
.... have been raised on Government lands prior to the coming into force of the Land Revenue Rules. That Rule does not lay down as a condition precedent to the grant of hakdari rights, the planting of the trees after coining into force of the Land Revenue Act. Nor does the Rule require the existence of e ...
Karnataka Appellate Tribunal
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