Karnataka High Court Judgments 1998

High Courts18 Dec 1998

Vishwabharathi House Building Co-operative Society Limited, Bangalore Vs Union of India and Others

Karnataka High Court · AIR 1999 Kar 210 : (2000) 101 CompCas 38 : (1999) 2 KarLJ 38

Civil Procedure Code, 1908 (CPC) — Section 2 (2), 25Constitution of India, 1950 — Article 14, 19, 226, 227, 246

Read judgment

High Courts18 Dec 1998

Smt. Nanjamma and Another Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 1094 : (1999) 2 KarLJ 109

Constitution of India, 1950 — Article 14Hindu Succession Act, 1956 — Section 6

Read judgment

High Courts18 Dec 1998

Dalit Sena, Karnataka Vs The Karnatak University, Dharwad and Another

Karnataka High Court · (1999) 2 KarLJ 1

Constitution of India, 1950 — Article 16 (4), 226Karnataka State Universities Act, 1976 — Section 49

Read judgment

High Courts18 Dec 1998

Smt. Vanaja and Another Vs State

Karnataka High Court · (1999) 1 ALD(Cri) 402 : (2000) 1 KarLJ 85

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 354Penal Code, 1860 (IPC) — Section 300, 302, 34

Read judgment

High Courts18 Dec 1998

P.A. Kulkarni and Another Vs State of Karnataka and Another

Karnataka High Court · AIR 1999 Kar 284 : (1999) ILR (Kar) 869 : (1999) 1 KarLJ 706

Constitution of India, 1950 — Article 21

Read judgment

High Courts18 Dec 1998

Devkala Consultancy Services, Bangalore Vs Union of India and Others

Karnataka High Court · AIR 1999 Kar 319 : (1999) 2 KarLJ 115

Banking (Regulation) Act, 1949 — Section 21, 21 (2) (e), 35 A, 36 (1) (a)Constitution of India, 1950 — Article 226, 265Interest Tax Act, 1974 — Section 26 C

Read judgment

High Courts18 Dec 1998

K.V. Amarnath Vs The Director, Central Bureau of Investigation, New Delhi and Others

Karnataka High Court · (1999) CriLJ 1558 : (1999) 4 KarLJ 247

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157Penal Code, 1860 (IPC) — Section 191

Read judgment

High Courts18 Dec 1998

M/s. Asia Private Limited, Bangalore and others Vs Union of India and others

Karnataka High Court · (1999) ILR (Kar) 1317 : (1999) 2 KarLJ 259 : (1999) 1 LLJ 1239

Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 31Contract Labour (Regulation and Abolition) Act, 1970 — Section 1 (4), 17, 18, 19, 31

Read judgment

High Courts18 Dec 1998

Parmjit Singh Vs Union of India and others

Karnataka High Court · (1999) 2 KarLJ 54

Constitution of India, 1950 — Article 20, 21Consumer Protection Act, 1986 — Section 25, 27

Read judgment

High Courts18 Dec 1998

Prajvi Industrial Supplies Vs Capri Polymix (P.) Ltd.

Karnataka High Court · (2000) 100 CompCas 266

Companies Act, 1956 — Section 433

Read judgment

High Courts17 Dec 1998Dismissed

Oriental Insurance Co. Ltd. Vs Gowramma and Another

Karnataka High Court · (2000) ACJ 1319

Motor Vehicles Act, 1939 — Section 96 (2), 96 (6)Motor Vehicles Act, 1988 — Section 149 (2), 149 (7), 170, 173Workmens Compensation Act, 1923 — Section 30

Read judgment

High Courts17 Dec 1998

Employees'' State Insurance Corporation, Bangalore Vs Dr. Panduranga Patil and Others

Karnataka High Court · (1999) 1 ALT(Cri) 663 : (2000) 3 KarLJ 115

Criminal Procedure Code, 1973 (CrPC) — Section 401Essential Commodities Act, 1955 — Section 10, 3Penal Code, 1860 (IPC) — Section 405, 406

Read judgment

High Courts16 Dec 1998Dismissed

Ramakrishna Sivarama Hegde Vs F.M. Ganapathi Shivarama Hegde

Karnataka High Court · (1998) 12 KAR CK 0027

Read judgment

High Courts16 Dec 1998

Asif Alim Sait and Others Vs Union of India and Others

Karnataka High Court · (1999) ILR (Kar) 2391 : (2000) 4 KarLJ 280

Cantonments Act, 1924 — Section 185 (1), 256, 274Constitution of India, 1950 — Article 14, 19 (1) (g), 21Mysore Slum Areas (Improvement and Clearance) Act, 1958 — Section 21 (1) (a), 21 (1) (b)

Read judgment

High Courts15 Dec 1998

State Vs D. Mahadevaiah

Karnataka High Court · (1999) ILR (Kar) 1131 : (1999) 6 KarLJ 471

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304 II

Read judgment

High Courts15 Dec 1998

United India Insurance Company Limited, Bangalore Vs Venkataraju and Another

Karnataka High Court · (2000) ACJ 984 : (1999) ILR (Kar) 729 : (1999) 2 KarLJ 86 : (1999) 2 LLJ 272

Evidence Act, 1872 — Section 113 AMotor Vehicles Act, 1988 — Section 147, 149 (2), 149 (7), 170, 4Workmens Compensation Act, 1923 — Section 30 (1)

Read judgment

High Courts15 Dec 1998

B.V. Kuppu Swamy Vs Syed Siraj Ahmed and Others

Karnataka High Court · (1999) ILR (Kar) 2438 : (1999) 3 KarLJ 643

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99, 115, 151

Read judgment

High Courts14 Dec 1998

Lebius Matrthews Vs Corporation of the City of Bangalore and Others

Karnataka High Court · AIR 1999 Kar 218 : (1999) ILR (Kar) 742 : (1999) 2 KarLJ 333

Foreign Exchange Regulation Act, 1973 (FERA) — Section 28, 470Karnataka Municipal Corporations Act, 1976 — Section 444, 444 (2)

Read judgment

High Courts11 Dec 1998

Dr. V. Indiramma Vs National Institute of Mental Health and Neuro Sciences, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 946 : (1999) 1 KarLJ 697

Read judgment

High Courts11 Dec 1998

B. Shama Rao and Others Vs B.S. Panduranga Rao and Others

Karnataka High Court · (2000) 2 KCCR 1039

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Indian Trust Act, 1882 — Section 60, 90

Read judgment

Karnataka High Court judgments, 1998