High Courts09 Sept 1998Allowed
Mahaboob Sab and Another Vs M.G. Giriraja and Others
Karnataka High Court · (2000) ACJ 1142
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 11 of 44
High Courts09 Sept 1998Dismissed
Mycon Construction Limited Vs State of Karnataka and Another
Karnataka High Court · (2002) 127 STC 103
Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B
High Courts08 Sept 1998Dismissed
East India Transport Agency Vs Oriental Insurance Co. Ltd. and Another
Karnataka High Court · (1998) 94 CompCas 141
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, 115Partnership Act, 1932 — Section 69
High Courts08 Sept 1998
The Regional Provident Fund Commissioner, Bangalore Vs Smt. Puttamma and Another
Karnataka High Court · (1999) 1 ALD(Cri) 116 : (1999) 1 ALT(Cri) 334 : (1999) 1 CivCC 285 : (1998) 6 KarLJ 354 : (1999) 1 LLJ 377
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 10, 10 (1)
High Courts07 Sept 1998
Veerabhadrappa Vs Smt. Vedavathi
Karnataka High Court · (1999) 1 ALD(Cri) 110 : (1999) 1 ALT(Cri) 321 : (1999) 1 CivCC 220 : (1999) CriLJ 144 : (1999) 2 DMC 81 : (1998) ILR (Kar) 4034 : (1998) 6 KarLJ 297 : (1999) 1 RCR(Criminal) 511
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 421Family Courts Act, 1984 — Section 7 (2) (a)
High Courts07 Sept 1998
Dr. B. Krishna Bhat Vs Syndicate Bank, Puttur Branch, Dakshina Kannada
Karnataka High Court · (1999) 97 CompCas 338 : (1999) 4 KarLJ 615
High Courts07 Sept 1998
Rangaswamy Vs The Assistant Commissioner, Shimoga Sub-Division, Shimoga and others
Karnataka High Court · (1999) 1 KarLJ 300
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 (1)Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)
High Courts07 Sept 1998
Ms. Subhashini K. Reddy Vs Bangalore Metropolitan Transport Corporation, Bangalore and Another
Karnataka High Court · AIR 1999 Kar 58 : (1999) 1 KarLJ 441
High Courts04 Sept 1998
T.G. Chandrashekharappa Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 326
University Grants Commission Act, 1956 — Section 2, 26, 3University Grants Commission Regulations, 1991 — Regulation 2
High Courts04 Sept 1998
Akhila Bharatha Kuruhinashetty Sangha (R), Bangalore and Another Vs The Director of Public Instructions in Karnataka, Bangalore and Others
Karnataka High Court · (1998) 6 KarLJ 461
Constitution of India, 1950 — Article 162, 226Grant-in-Aid Code Rules — Rule 52 (viii)
High Courts04 Sept 1998
Smt. Rajeswari and Others Vs The Divisional Controller, Bangalore Transport Service, Bangalore
Karnataka High Court · (1999) 1 ACC 347 : (2000) ACJ 732 : (1999) ILR (Kar) 1983 : (1999) 1 KarLJ 188
Motor Vehicles Act, 1939 — Section 110 A, 110 B
High Courts04 Sept 1998
Arunkumar and Others Vs The Assistant Commissioner, Dharwar Revenue Division, Dharwar and Others
Karnataka High Court · (1999) 2 KarLJ 28
High Courts04 Sept 1998
Smt. Lalithawwa and Others Vs The Assistant Commissioner, Haveri Sub-Division, Haveri and Another
Karnataka High Court · (1999) 4 KarLJ 680
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 135
High Courts04 Sept 1998
B. Mohammad Vs Deputy Commissioner, Dakshina Kannada District, Mangalore and Others
Karnataka High Court · AIR 1999 Kar 196 : (1999) ILR (Kar) 634 : (1998) 6 KarLJ 30
Karnataka Land Grant (Amendment) Rules, 1974 — Rule 29AKarnataka Land Revenue Act, 1964 — Section 197Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4
High Courts04 Sept 1998
Indian PlywoodManufacturing Company Limited, Dharwad Vs The Commissioner of Labour in Karnataka, Bangalore and Others
Karnataka High Court · (1999) 82 FLR 186 : (1998) 6 KarLJ 280 : (1999) 1 LLJ 411
Industrial Disputes Act, 1947 — Section 33 C (1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 3 (1) (o)
High Courts03 Sept 1998
Smt. Annapoorna Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 535
Karnataka Education Act, 1983 — Section 133, 146
High Courts03 Sept 1998Dismissed
Sumithra Devi Vs G. Venkateshan
Karnataka High Court · (1999) 155 CTR 40 : (1999) 2 DMC 655
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 19
High Courts03 Sept 1998
Hombalamma and Others Vs Smt. Ningamma
Karnataka High Court · (1999) ILR (Kar) 1411 : (1998) 6 KarLJ 25
Karnataka Land Reforms Act, 1961 — Section 132, 133, 44, 45, 77
High Courts03 Sept 1998
S. Takenaka Vs Commissioner of Income Tax
Karnataka High Court · (1998) ILR (Kar) 4139 : (1999) 237 ITR 112
Income Tax Act, 1961 — Section 17 (2), 256 (1), 263
High Courts03 Sept 1998
Obalegappa Vs The Deputy Commissioner, Shimoga District, Shimoga and Others
Karnataka High Court · (1999) ILR (Kar) 372 : (1999) 5 KarLJ 287
Constitution of India, 1950 — Article 342 (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (b)Mysore Land Revenue Rules, 1960 — Rule 43 (6)