COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 10 of 44

High Courts17 Sept 1998

Ninge Gowda and Another Vs S. Madhureswar

Karnataka High Court · (1999) 1 ALT(Cri) 335 : (1999) ILR (Kar) 197 : (1998) 6 KarLJ 593

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 201, 323, 324, 34, 346

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High Courts17 Sept 1998Dismissed

Karnataka State Road TransportCorporation Vs Anja Devi and Others

Karnataka High Court · (2000) ACJ 1214

Motor Vehicles Act, 1988 — Section 163 A, 163 A (1)

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High Courts16 Sept 1998

B.K. Annappa Vs The Urban Development Authority, Hassan and Others

Karnataka High Court · (1999) ILR (Kar) 1147 : (1998) 6 KarLJ 310

Constitution of India, 1950 — Article 311Karnataka Urban Development Authorities Act, 1987 — Section 12, 3, 51, 52

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High Courts16 Sept 1998

Keshavappa Vs The Assistant Commissioner, Chitradurga Sub-Division, Chitradurga and Others

Karnataka High Court · (1998) 6 KarLJ 526

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4 (2), 5

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High Courts16 Sept 1998

Chief Secretary, Zilla Panchayat, Bidar Vs Anandabai and Another

Karnataka High Court · (1999) 5 KarLJ 416

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

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High Courts16 Sept 1998

M/s. Samrat Cement Pipe Factory, Gokak Vs Abdul Khader Hasansab Trasgar

Karnataka High Court · (2000) ACJ 1178 : (1999) 82 FLR 418 : (1999) 2 KarLJ 173 : (1999) 1 LLJ 1233

Workmens Compensation Act, 1923 — Section 4 (1) (c) (ii)

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High Courts16 Sept 1998

Bhalachandra Krishnaji Kale Vs The Karnataka State Road Transport Corporation, Bangalore and Others

Karnataka High Court · (1999) 81 FLR 330 : (1999) ILR (Kar) 178 : (1998) 6 KarLJ 207 : (1999) 1 LLJ 932

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4, 5, 6, 7

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High Courts15 Sept 1998Dismissed

Mahadev Textile Mills Vs State of Karnataka

Karnataka High Court · (2001) 122 STC 256

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High Courts15 Sept 1998Dismissed

Kirloskar Electric Co. Ltd. Vs State of Karnataka

Karnataka High Court · AIR 1999 Kar 60 : (1999) 114 STC 460

Karnataka Sales Tax Act, 1957 — Section 8 A

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High Courts14 Sept 1998Allowed

Officers of the State Bank of India Vs State Bank of India

Karnataka High Court · (1999) 2 LLJ 988

Constitution of India, 1950 — Article 12, 14, 16, 21, 226State Bank of India Act, 1955 — Section 17, 43, 50

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High Courts11 Sept 1998Allowed

Saibabu S. Vs State Bank of India and Others

Karnataka High Court · (1999) ILR (Kar) 1306 : (1999) 3 LLJ 993

Constitution of India, 1950 — Article 12, 226State Bank of India Officers (Determination of Terms and Conditions of Service) Order, 1979 — Rule 92

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High Courts11 Sept 1998

Smt. Dyamawwa Vs The Assistant Commissioner, Lingsugur Sub-Division, Lingsugur, Raichur District and Another

Karnataka High Court · (1999) ILR (Kar) 386 : (1999) 5 KarLJ 105

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 84, 85, 87 (1), 88

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High Courts11 Sept 1998Allowed

Smt. Elizabeth Mathew Vs Prof. S.K. Narayana and Another

Karnataka High Court · AIR 1999 Kar 291

Arbitration Act, 1940 — Section 2 (a)Arbitration and Conciliation Act, 1996 — Section 11 (5)

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High Courts11 Sept 1998

Gopalaiah Vs The Chairman and Managing Director, State Bank of Mysore, K.G. Road, Bangalore and Another

Karnataka High Court · (1999) 81 FLR 976 : (1998) ILR (Kar) 3663 : (1998) 6 KarLJ 359 : (1999) 1 LLJ 229

Contract Act, 1872 — Section 17Industrial Disputes Act, 1947 — Section 25 F

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High Courts11 Sept 1998

Dr. (Mrs.) Sita Bhateja, Nursing Home (Trust), Bangalore Vs The Presiding Officer, Second Additional Labour Court, Bangalore and another

Karnataka High Court · (1999) 4 KarLJ 220 : (1999) 2 LLJ 1194

Industrial Disputes Act, 1947 — Section 33 C (2)Payment of Bonus Act, 1965 — Section 32 (v) (c), 36

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High Courts11 Sept 1998

Ambujakshi B. and Others Vs The Director, Karnataka Secondary Education Examination Board, Bangalore and Another

Karnataka High Court · (1999) 5 KarLJ 522

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High Courts11 Sept 1998

Adivasi Shikshana Prasaraka Mandal, Aurad (B), District Bidar Vs State of Karnataka and Others

Karnataka High Court · (1999) 5 KarLJ 26

Constitution of India, 1950 — Article 14, 162Karnataka Education Act, 1983 — Section 145, 146 (3), 49 (1)

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High Courts10 Sept 1998

M. Ramaswamy Vs Karnataka State Transport Authority, Bangalore and Another

Karnataka High Court · (1999) 1 ACC 230 : (1998) 6 KarLJ 214

Motor Vehicles Act, 1988 — Section 102 (2), 2 (28-A), 62 (1)

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High Courts10 Sept 1998

Commissioner of Income Tax Vs Bharath Earth Movers Ltd.

Karnataka High Court · (1998) 234 ITR 535

Income Tax Act, 1961 — Section 263, 263 (1)

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High Courts10 Sept 1998

M. Shivakumar Vs Bangalore Development Authority, Bangalore and Others

Karnataka High Court · (1999) 1 KarLJ 434

Specific Relief Act, 1963 — Section 31Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 147

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