High Courts12 Aug 1998
Karnataka State Financial Corporation, Bangalore Vs The Deputy Commissioner of Commercial Taxes (Assessments-9), Bangalore and Another
Karnataka High Court · (1999) 47 KarLJ 7
Karnataka Sales Tax Act, 1957 — Section 5C
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 16 of 44
High Courts12 Aug 1998
K.E. Mahabaleshwara Vs State
Karnataka High Court · (1999) CriLJ 2412 : (1998) ILR (Kar) 3351 : (1998) 6 KarLJ 664
Constitution of India, 1950 — Article 21Karnataka Co-operative Societies Act, 1959 — Section 64Penal Code, 1860 (IPC) — Section 405, 407, 408, 409, 420
High Courts12 Aug 1998
The Mysore Paper Mills Limited, Bhadravathi Vs The Mysore Paper Mills Officers'' Association, Bhadravathi and Another
Karnataka High Court · (1998) ILR (Kar) 3620 : (1998) 6 KarLJ 667 : (1999) 2 LLJ 552
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 19 (2), 226
High Courts11 Aug 1998Partly Allowed
Ganapathyraja Enterprises Vs Bangalore Development Authority and Another
Karnataka High Court · AIR 1999 Kar 107
Bangalore Development Authority Act, 1976 — Section 65Constitution of India, 1950 — Article 226
High Courts11 Aug 1998
Smt. Parvathamma Vs State of Karnataka and Others
Karnataka High Court · (1999) 2 KarLJ 224
High Courts11 Aug 1998
B.K. Devapaiah Vs Mahabala Shetty And Others
Karnataka High Court · (2000) ACJ 1346 : (1999) ILR (Kar) 1009 : (1999) 2 KarLJ 215
Motor Vehicles Act, 1988 — Section 2 (34)
High Courts10 Aug 1998Dismissed
B.M. Iqbal and Another Vs Inspector of Police, CBI
Karnataka High Court · (1999) 1 ALD(Cri) 256 : (1999) 1 ALT(Cri) 450 : (1999) CriLJ 149
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 195, 195 (1) (c), 200, 340Penal Code, 1860 (IPC) — Section 120 B, 34, 419, 420, 463
High Courts10 Aug 1998
R. Ninge Gowda Vs A.N. Gopal
Karnataka High Court · (1999) CriLJ 884 : (1999) 2 KarLJ 104
Criminal Procedure Code, 1973 (CrPC) — Section 197Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 201, 302, 323, 341, 342
High Courts10 Aug 1998
Ganapati Gopal Bhat Vs State of Karnataka
Karnataka High Court · (1999) 1 ALD(Cri) 176 : (1999) 1 ALT(Cri) 483 : (1998) CriLJ 4779 : (1999) ILR (Kar) 2141 : (1999) 1 KarLJ 260
Criminal Procedure Code, 1973 (CrPC) — Section 397, 468Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1) (a), 3, 4, 7
High Courts10 Aug 1998
Sannegowda Vs The Special Land Acquisition Officer, Mandya
Karnataka High Court · (1999) 2 KarLJ 231
Constitution of India, 1950 — Article 39ALand Acquisition Act, 1894 — Section 12, 18, 18 (3) (b)
High Courts10 Aug 1998
Hindustan Petroleum Corporation Limited, Bangalore Vs Mrs. Lucy Banilda Rebello (Nee Pais)
Karnataka High Court · (1999) 2 KarLJ 370
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 50 (2)
High Courts10 Aug 1998
Agricultural Produce Market Committee, Bailhongal, Belgaum District Vs Ashok Harakni and Another
Karnataka High Court · (1998) 6 KarLJ 511 : (1999) 1 LLJ 89
Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 100Industrial Disputes Act, 1947 — Section 10 (1) (c), 2 (j)
High Courts10 Aug 1998
Hindustan Petroleum Corporation Ltd. Vs Mrs. Lucy Banilda Rebellow
Karnataka High Court · (1998) ILR (Kar) 4206
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a)
High Courts07 Aug 1998
Irappa Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 432
Karnataka Land Reforms Act, 1961 — Section 107
High Courts07 Aug 1998
Smt. Yashodabai Vs Smt. Gangawwa and Others
Karnataka High Court · (1999) 2 CivCC 79 : (1998) ILR (Kar) 3501 : (1998) 6 KarLJ 330
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts07 Aug 1998
Smt. Sasalu Thimmakka (Deceased) by L.R. Vs State of Karnataka
Karnataka High Court · (1998) 6 KarLJ 638
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts06 Aug 1998
Kittanna Rai (deceased) By L.Rs. Vs Sheena Poojary and others
Karnataka High Court · (1999) ILR (Kar) 1249 : (2000) 1 KarLJ 341
Karnataka Land Reforms Act, 1961 — Section 2 (18), 48 A
High Courts06 Aug 1998
T.T. Narayana and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 5 KarLJ 335
High Courts05 Aug 1998
Dr. T.K. Puttaswamy Gowda Vs Bangalore Water Supply and Sewerage Board, Bangalore and Another
Karnataka High Court · (1998) 6 KarLJ 531
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10 (4), 100 (1) (a)
High Courts05 Aug 1998
The Assistant Commissioner, Belgaum Sub-Division, Belgaum Vs Rao Saheb Babu Patil and Another
Karnataka High Court · (1999) 3 KarLJ 672
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152Land Acquisition Act, 1894 — Section 23 (2), 28, 4 (1)