COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 2 of 44

High Courts11 Dec 1998Dismissed

Karnataka State Road TransportCorporation Vs Kalwa Prakash and Another

Karnataka High Court · (2000) ACJ 1537

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 151Criminal Procedure Code, 1973 (CrPC) — Section 195Motor Vehicles Act, 1988 — Section 165 (1), 165 (3), 169, 175

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High Courts10 Dec 1998Allowed

Narayanamma Vs K.P. Jagganath (since deceased) Through L.Rs. and Another

Karnataka High Court · (2000) ACJ 1233

Constitution of India, 1950 — Article 39ALimitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110 D, 110 F

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High Courts10 Dec 1998

Krishnabai Vs Maheshwar

Karnataka High Court · (1999) ILR (Kar) 1038 : (1999) 6 KarLJ 357

Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 276, 283, 59, 63

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High Courts08 Dec 1998

M/s. Coron (India), Bangalore Vs State of Karnataka and Another

Karnataka High Court · (1999) 46 KarLJ 336

Karnataka Sales Tax Act, 1957 — Section 5(1)

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High Courts08 Dec 1998

Smt. Hemalatha Ramesh Vs H.N. Muddu Krishna

Karnataka High Court · (1999) 1 ALT(Cri) 512 : (1999) CriLJ 1117 : (1999) ILR (Kar) 835 : (1999) 2 KarLJ 99

Criminal Procedure Code, 1973 (CrPC) — Section 397 (1), 401, 481, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Dec 1998

P. Raju Vs The Secretary and Disciplinary Authority, Karnataka Legislature, Bangalore

Karnataka High Court · (1999) ILR (Kar) 892 : (1999) 2 KarLJ 60

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11A, 11A (2)

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High Courts08 Dec 1998Dismissed

Vilas Rajaram Jinavekar and Another Vs Smt. Gulabi and Others

Karnataka High Court · (1998) 12 KAR CK 0004

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High Courts07 Dec 1998

B.P. Malini Vs Ramachandra Pesticides Pvt. Ltd. and Others

Karnataka High Court · (2001) 103 CompCas 444

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High Courts07 Dec 1998Dismissed

United India Insurance Co. Ltd. and Another Vs Boregowda

Karnataka High Court · (2000) ACJ 1255

Workmens Compensation Act, 1923 — Section 2 (1), 30, 4 (1) (c)

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High Courts07 Dec 1998

Dr. H.P. Sundaresh and Others Vs Assistant Commissioner of Income Tax and Another

Karnataka High Court · (1999) 236 ITR 773

Income Tax Act, 1961 — Section 269 UC (4)

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High Courts07 Dec 1998

Al-Mahmood Education Society (Registered), Bhadravathi Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 223 : (1999) 2 KarLJ 236

Indian Medical Council Act, 1956 — Section 10 A, 33

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High Courts04 Dec 1998

Veerabhadranna Vs Karnataka State Road Transport Corporation, Bangalore

Karnataka High Court · (2001) ILR (Kar) 2350 : (1999) 2 KarLJ 517

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High Courts03 Dec 1998

T.T. Paul and Another Vs M/s. Little Flower Kuries and Enterprises Limited, Bangalore

Karnataka High Court · (1999) ILR (Kar) 2378 : (1999) 6 KarLJ 465

Limitation Act, 1963 — Section 37

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High Courts03 Dec 1998

National Insurance Company Limited, Gokak, Belgaum District Vs Nyaya Mathasab Ghouse Sab Muke and Another

Karnataka High Court · (2000) ACJ 1445 : (1999) 82 FLR 421 : (1999) ILR (Kar) 854 : (1999) 6 KarLJ 580

Workmens Compensation Act, 1923 — Section 2 (1), 2 (g), 4 (c) (ii)

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High Courts03 Dec 1998

National Insurance Company Limited Vs Nyaya Mathasab Ghouse Sab Muke and Another

Karnataka High Court · (2000) 1 ACC 218

Workmens Compensation Act, 1923 — Section 2 (g)

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High Courts03 Dec 1998

M.D. Devegowda Vs State of Karnataka and others

Karnataka High Court · (1999) ILR (Kar) 4087 : (2000) 2 KarLJ 101

Constitution of India, 1950 — Article 14Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 16 (1) (c), 44 (2), 44 (3)

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High Courts02 Dec 1998Allowed

Bairy and Another Vs General Manager

Karnataka High Court · (1999) ILR (Kar) 2889 : (1999) 3 LLJ 1383

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High Courts01 Dec 1998

Venlon Polyester Film Limited, Mysore and Others Vs Commissioner of Central Excise, Bangalore III, Bangalore and Others

Karnataka High Court · (1999) ECR 189 : (1999) 108 ELT 23 : (2000) 3 KarLJ 32

Central Excise Act, 1944 — Section 11 AConstitution of India, 1950 — Article 226

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High Courts30 Nov 1998

M/s. Bangalore Golf Club, Bangalore Vs The Assistant Commissioner of Luxury Taxes, X Additional Chicle, Bangalore

Karnataka High Court · (1999) 46 KarLJ 102

Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 2(4)

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High Courts30 Nov 1998

Madan Kumar and Others Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 4000 : (2000) 3 KarLJ 321

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49, 50, 56

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