High Courts20 Aug 1998
Renukaiah Vs Nagendrappa
Karnataka High Court · (1999) 4 CivCC 182 : (1999) 1 KarLJ 213
Civil Procedure Code, 1908 (CPC) — Section 115, 51Constitution of India, 1950 — Article 21
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 14 of 44
High Courts19 Aug 1998
M/s. Raghavendra Enterprises, Chilkunda Village, Hunsur Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1999) 47 KarLJ 336
Karnataka Sales Tax Act, 1957 — Section 12(3), 22
High Courts19 Aug 1998
Smt. Ratnawwa Vs The Karnatak University, Dharwad and Another
Karnataka High Court · (1999) 82 FLR 805 : (1999) 1 KarLJ 381
High Courts19 Aug 1998
S.R. Lalmiya Vs The Secretary, Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 358 : (2000) 2 KarLJ 146
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts19 Aug 1998
United India Insurance Company, Bangalore Vs Smt. Neelawwa Kom Sidhappa Sidhnal and Others
Karnataka High Court · (2000) 1 ACC 30 : (2000) ACJ 181 : (1999) 5 KarLJ 377
Motor Vehicles Act, 1939 — Section 96 (2)
High Courts18 Aug 1998
Muralidhara Vs B.R. Seshadra and Another
Karnataka High Court · (1999) 5 KarLJ 330
Karnataka Rent Control Act, 1961 — Section 29, 29 (4), 50 (1)
High Courts18 Aug 1998
M/s. Satyanarayana Engineering Works, Davanagere Vs Assistant Commissioner of Commercial Taxes, Davanagere and Others
Karnataka High Court · (1998) 45 KarLJ 566
Karnataka Sales Tax Act, 1957 — Section 22A(1)
High Courts18 Aug 1998
Giroji Rao alias Girmoji Rao Vs Shivashankara Reddy and Another
Karnataka High Court · (1999) 5 KarLJ 126
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 115 (1)
High Courts18 Aug 1998Dismissed
Muralidhara Vs B.R. Seshadri and Another
Karnataka High Court · (1998) ILR (Kar) 3363
Karnataka Rent Control Act, 1961 — Section 29, 29 (4), 50 (1)
High Courts17 Aug 1998
Madanlal Vs C. Chandrashekaran and Others
Karnataka High Court · (2000) ILR (Kar) 94 : (2000) 4 KarLJ 416 : (2000) 4 KCCR 152 SN
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 6 Rule 17, 115Constitution of India, 1950 — Article 136, 226, 227Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts17 Aug 1998
Thangavelu Gounder Vs The Deputy Commissioner, Shimoga District, Shimoga and Others
Karnataka High Court · (1999) 2 KarLJ 77
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)
High Courts17 Aug 1998
Basappa Vs Syndicate Bank, Bidar and Another
Karnataka High Court · AIR 1999 Kar 341 : (1999) 95 CompCas 822 : (1999) 3 KarLJ 649
Constitution of India, 1950 — Article 39ALimitation Act, 1963 — Section 5
High Courts17 Aug 1998
Smt. Parvathamma Vs State of Karnataka of Ors.
Karnataka High Court · (1998) ILR (Kar) 3950
High Courts17 Aug 1998
The Mangement of Hindustan Aeronautics Limited, Air Craft Division, Bangalore Vs Smt. M.S. Bhagya and Others
Karnataka High Court · (1999) 82 FLR 435 : (1999) 5 KarLJ 148
Workmens Compensation Act, 1923 — Section 3 (1)
High Courts17 Aug 1998
Life Insurance Corporation Of India, Divisional Office, Dharwad Vs Smt. Vatsala Vithalrao Laxmeshwar and Others
Karnataka High Court · (1998) 6 KarLJ 642
Banking (Regulation) Act, 1949 — Section 21 ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 11A (3), 34
High Courts17 Aug 1998
S. Sridhar Vs Tungabhadra Gramin Bank, Bellary
Karnataka High Court · (1999) 81 FLR 421 : (1999) 1 KarLJ 344
Tungabhadra Gramin Bank (Staff) Service Regulations, 1980 — Regulation 30 (1)
High Courts14 Aug 1998Allowed
T. Giri Thimmaiah Vs Karnataka Electricity Board and Others
Karnataka High Court · AIR 1999 Kar 32
Civil Procedure Code, 1908 (CPC) — Section 115Telegraph Act, 1885 — Section 10, 16 (3)
High Courts14 Aug 1998Allowed
Malleswaram Co-operative Society Ltd. Vs Senior Labour Inspector
Karnataka High Court · (1999) 81 FLR 326 : (1999) ILR (Kar) 650 : (1999) 1 LLJ 1326
Karnataka Co-operative Societies Act, 1959 — Section 121, 17Karnataka General Clauses Act, 1899 — Section 24, 6, 8Minimum Wages Act, 1948 — Section 27, 3
High Courts14 Aug 1998
High Court of Karnataka Vs K. Sankaran Nayar and Others
Karnataka High Court · (1999) 1 ALD(Cri) 638 : (1999) ILR (Kar) 674 : (1999) 6 KarLJ 645
Civil Procedure Code, 1908 (CPC) — Section 122, 129Constitution of India, 1950 — Article 214, 215, 216, 225, 226States Reorganisation Act, 1956 — Section 54
High Courts14 Aug 1998
B.S. Ramaswamy Vs Land Acquisition Officer, Sagar
Karnataka High Court · (1999) 2 KarLJ 239
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 153, 53Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 23, 23 (1-A), 4, 4 (1)