High Courts05 Aug 1998
Alban D''Souza Vs The Land Tribunal, Udupi and Others
Karnataka High Court · (1999) ILR (Kar) 243 : (1999) 1 KarLJ 209
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 17 of 44
High Courts05 Aug 1998
B. Siddaramappa Vs State of Karnataka and Others
Karnataka High Court · (1999) 2 KarLJ 125
Karnataka Land Grant Rules, 1969 — Rule 43 (8)Mysore Land Revenue Code, 1888 — Section 233
High Courts04 Aug 1998
K.R. Mangunath Vs Smt. Veena
Karnataka High Court · AIR 1999 Kar 48 : (1999) 1 DMC 525 : (1998) 6 KarLJ 346
Hindu Marriage Act, 1955 — Section 13, 13 (1)
High Courts04 Aug 1998
Dr. Anand Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 722
Constitution of India, 1950 — Article 226Karnataka Town and Country Planning Act, 1961 — Section 14, 14 AUrban Land (Ceiling and Regulation) Act, 1976 — Section 15, 20
High Courts04 Aug 1998
Smt. Ananthamma Vs The Managing Director, Co-operative Spinning Mills Limited, Raichur
Karnataka High Court · (1999) 1 ACC 328 : (2000) ACJ 166 : (1999) 81 FLR 260 : (1999) 1 KarLJ 356 : (1999) 1 LLJ 1053
Workmens Compensation Act, 1923 — Section 3
High Courts04 Aug 1998
M.B. Gangadharappa Vs Bommagondappa
Karnataka High Court · (1999) 2 CivCC 345 : (1999) 2 KarLJ 254
Hindu Marriage Act, 1955 — Section 16, 50
High Courts04 Aug 1998
Boregowda and Another Vs C.D. Devaiah
Karnataka High Court · (1999) 4 CivCC 420 : (1999) 4 KarLJ 496
High Courts04 Aug 1998
Indar Singh Vs The Commissioner, Bangalore Development Authority, Bangalore
Karnataka High Court · (1998) 6 KarLJ 356
Bangalore Development Authority Act, 1976 — Section 13, 38Constitution of India, 1950 — Article 226
High Courts03 Aug 1998
State Vs Thammaiah and Others
Karnataka High Court · (1999) CriLJ 53 : (2000) 3 KarLJ 293
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 2 (k), 2 (s), 200, 36Prevention of Corruption Act, 1988 — Section 5
High Courts03 Aug 1998
Smt. Vimalamma Ballal and Another Vs Mahabala Shetty and others
Karnataka High Court · (1999) 1 KarLJ 394
Karnataka Land Reforms Act, 1961 — Section 48 A (3)
High Courts03 Aug 1998
K. Bhagavandas Rai Vs Vijaya Bank, M.G. Road, Bangalore and Others
Karnataka High Court · (1998) 5 KarLJ 283
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19 (2) (d), 7 (2), 8Constitution of India, 1950 — Article 14, 15, 16, 43A
High Courts31 Jul 1998
State of Karnataka Vs A.P. Puttaswamy Gowda and Others
Karnataka High Court · (1999) 1 ALD(Cri) 289 : (1999) CriLJ 708
Criminal Procedure Code, 1973 (CrPC) — Section 325 (1)Penal Code, 1860 (IPC) — Section 307, 321, 324, 324, 326
High Courts31 Jul 1998
Sateppa Basappa Paschapuri Vs Kum. Geetha
Karnataka High Court · (1999) 1 ALT(Cri) 430 : (1999) CriLJ 927 : (1999) 1 DMC 565 : (1998) ILR (Kar) 3068 : (1998) 5 KarLJ 522 : (1998) 4 RCR(Civil) 568 : (1998) 4 RCR(Criminal) 772
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397 (1)Family Courts Act, 1984 — Section 19 (4), 7 (2) (a)Penal Code, 1860 (IPC) — Section 304 A
High Courts31 Jul 1998Dismissed
Nishanth Hiremath Vs Dr. B.R. Ambedkar Medical College and Others
Karnataka High Court · (1998) ILR (Kar) 4237
Constitution of India, 1950 — Article 19 (1) (g), 21Indian Medical Council Act, 1956 — Section 10 A, 10 B, 10 C, 33
High Courts31 Jul 1998Dismissed
Sri. Mahmood Mirza Vs Karnataka State Open University and Another
Karnataka High Court · (2000) 1 KCCR 46
Karnataka State Open University Act, 1992 — Section 2 (d), 3
High Courts31 Jul 1998
K.R. Divya Shree and Others Vs Rajiv Gandhi Health University, Bangalore and Others
Karnataka High Court · (1999) 2 KarLJ 187
Indian Medical Council Act, 1956 — Section 19 ARajiv Gandhi University of Health Sciences Act, 1994 — Section 33, 34, 35, 36, 5
High Courts31 Jul 1998
State Vs A.P. Puttaswamy Gowda and Others
Karnataka High Court · (1999) 1 ALD(Cri) 289 : (1998) 2 ALT(Cri) 386 : (1999) ILR (Kar) 1424 : (1998) 5 KarLJ 448
Criminal Procedure Code, 1973 (CrPC) — Section 325 (1)Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 341Probation of Offenders (Amendment) Act, 1961 — Section 4
High Courts31 Jul 1998
Smt. Sevanti Vs The Registrar General, High Court of Karnataka, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 3082 : (1998) 5 KarLJ 652
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 4, 4 (1)Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 6 (3)
High Courts31 Jul 1998
S. Chandrashekar and Others Vs Bangalore City Corporation, Bangalore and Others
Karnataka High Court · AIR 1999 Kar 18 : (1999) ILR (Kar) 170 : (1999) 2 KarLJ 466
Karnataka Municipal Corporations Act, 1976 — Section 186, 423Water Supply and Sewerage Act, 1964 — Section 15
High Courts31 Jul 1998
K. Premananda and Another Vs Syndicate Bank, Millers Road, Bangalore
Karnataka High Court · AIR 1999 Kar 231 : (1999) 3 CivCC 311 : (1999) 96 CompCas 128 : (1999) 5 KarLJ 456
Limitation Act, 1963 — Section 18, 19, 19, 24, 3