High Courts02 Sept 1998Allowed
Salian S.T. Vs Syndicate Bank and Others
Karnataka High Court · (2000) 3 LLJ 1581
Syndicate Bank Officers Service Regulations, 1979 — Regulation 20 (3) (c), 45, 46
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 12 of 44
High Courts02 Sept 1998
Abdul Hameed and Others Vs The State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 1626
High Courts02 Sept 1998
The Karnataka State Road Transport Corporation, Bangalore Vs C.G. Mehaboob Khan and Others
Karnataka High Court · (1998) ILR (Kar) 3868 : (1998) 6 KarLJ 458
Motor Vehicles Act, 1988 — Section 100 (3), 104
High Courts02 Sept 1998
K. Abdul Hameed and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 502
Karnataka Land Reforms Act, 1961 — Section 61
High Courts02 Sept 1998
M/s. Associated Cement Companies Limited, Bangalore and Another Vs Government of Karnataka and Others
Karnataka High Court · (1998) 45 KarLJ 472
Karnataka Sales Tax Act, 1957 — Section 8A(1)
High Courts02 Sept 1998
H.B. Kotresh Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 306
Karnataka Education Act, 1983 — Section 131, 133Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 3
High Courts01 Sept 1998
D.L. Sadashiva Reddy Vs P. Lala Sheriff and Others
Karnataka High Court · AIR 1999 Kar 5 : (1999) ILR (Kar) 666 : (1998) 6 KarLJ 42
Constitution of India, 1950 — Article 14, 19 (1) (g)Motor Vehicles Act, 1988 — Section 47, 57, 72, 80, 90
High Courts31 Aug 1998
B. Ramachandra Vs State
Karnataka High Court · (2000) 1 KarLJ 463
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302
High Courts31 Aug 1998
D. Hemachandra Sagar and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 510
Bangalore Development Authority Act, 1976 — Section 15, 16, 17 (1), 19 (1)Constitution of India, 1950 — Article 226, 227
High Courts31 Aug 1998
Hanamantagouda (Deceased) by L.Rs Vs Parasanagouda
Karnataka High Court · (1999) 2 KarLJ 297
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151
High Courts31 Aug 1998
Ningappa (Deceased) by L.Rs Vs Shivappa (Deceased) by L.Rs and Others
Karnataka High Court · (1999) 2 KarLJ 316
High Courts31 Aug 1998
D. Hemachandra Sagar and Another Vs The State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 4172
Bangalore Development Authority Act, 1976 — Section 15, 16, 18 (1), 18 (3), 19 (1)Constitution of India, 1950 — Article 226, 227, 32Land Acquisition Act, 1894 — Section 4, 6
High Courts28 Aug 1998
Sayeed Akbar Vs State of Karnataka and Others
Karnataka High Court · (1999) 3 KarLJ 272
Karnataka Municipalities Act, 1964 — Section 42 (1), 42 (12), 42 (2), 42 (2-A)
High Courts28 Aug 1998
The Deputy Commissioner of Commercial Taxes, Assessment 3, Bangalore City Division-i, Bangalore Vs M/s. Geminy Steel Tubes Limited, Bangalore
Karnataka High Court · (1998) 45 KarLJ 516
Karnataka Sales Tax Act, 1957 — Section 12A
High Courts28 Aug 1998
Devendrappa and others Vs Ramappa Sankappa Hubli
Karnataka High Court · (1999) 2 CivCC 305 : (1999) 2 KarLJ 71
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Specific Relief Act, 1963 — Section 16 (c)
High Courts28 Aug 1998Dismissed
Sayeed Akbar Vs The State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 3519
Karnataka Municipalities Act, 1964 — Section 18 (1) (a), 42 (1), 42 (12)
High Courts27 Aug 1998
K.N. Subba Reddy Vs Karnataka Housing Board, Bangalore
Karnataka High Court · (1999) 4 KarLJ 175
Constitution of India, 1950 — Article 226, 300A
High Courts27 Aug 1998
The Indian Institute of Science Employees'' Association, Bangalore Vs The Indian Institute of Science, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 3418 : (1998) 6 KarLJ 364
Charitable Endowments Act, 1890 — Section 5Constitution of India, 1950 — Article 12, 14, 15, 16, 226University Grants Commission Act, 1956 — Section 3
High Courts26 Aug 1998
C.G. Krishna Prasad Vs Commissioner of Income Tax and Another
Karnataka High Court · (1999) 237 ITR 422
Income Tax Act, 1961 — Section 139 (8), 143 (3), 159 (8), 217, 273 A
High Courts26 Aug 1998Allowed
Mahesh Kumar Velji Vs Punjab National Bank and Others
Karnataka High Court · (2001) 103 CompCas 329
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71A