High Courts17 Jul 1998
State Vs Abdul Raheem Khan
Karnataka High Court · (1999) 4 KarLJ 372
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Land Acquisition Act, 1894 — Section 12 (2), 18 (1), 18 (3)
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 21 of 44
High Courts17 Jul 1998
Venkatesh Pillai Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 517 : (1999) 2 KarLJ 250 : (2000) 3 KCCR 87 SN
Karnataka Urban Water Supply and Drainage Board Act, 1973 — Section 16, 17, 53, 69, 9
High Courts17 Jul 1998Allowed
Lotus Roofings (P.) Ltd. Vs State of Karnataka
Karnataka High Court · (2001) 123 STC 39
High Courts16 Jul 1998Allowed
Dhaesa and Others Vs Bandagisab and Another
Karnataka High Court · AIR 1999 Kar 190 : (1999) 2 CivCC 467
Registration Act, 1908 — Section 17 (vi)
High Courts16 Jul 1998
P. Narayanabhat Vs Syndicate Bank, Shikaripura Branch, Shimoga District and Others
Karnataka High Court · (1999) 3 KarLJ 692 : (2000) 3 KCCR 79 SN
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 115, 51Constitution of India, 1950 — Article 21
High Courts16 Jul 1998
Gurusidda Basawani Patil and Another Vs The Joint Registrar of Co-operative Societies, Belgaum Division, Belgaum and Others
Karnataka High Court · (1998) ILR (Kar) 3765 : (1998) 4 KarLJ 436
Karnataka Co-operative Societies Act, 1959 — Section 70 A, 70 A (2)
High Courts16 Jul 1998
Smt. M.P. Vanjakshamma and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 2 KarLJ 350
High Courts16 Jul 1998
S. Bhaskar Das Vs State of Karnataka and Another
Karnataka High Court · (2000) 48 KarLJ 399
Karnataka Agricultural Income Tax Act, 1957 — Section 32A
High Courts16 Jul 1998
K. Narasappa Vs The Tahasildar and Others
Karnataka High Court · (1999) 1 KarLJ 96
Constitution of India, 1950 — Article 226, 39Karnataka Land Revenue Act, 1964 — Section 94 A
High Courts16 Jul 1998
United India Insurance Company Limited, Bangalore Vs Smt. Muthamma and Others
Karnataka High Court · (2000) ACJ 289 : (1999) 6 KarLJ 507
High Courts16 Jul 1998
Smt. Sakinabi (Deceased) by L.Rs Vs Smt. Zeenathunnisa (Deceased) by L.Rs and Another
Karnataka High Court · AIR 1999 Kar 268 : (1999) 2 KarLJ 471
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 24 (c), 24 (d)
High Courts16 Jul 1998Allowed
P. Narayanabhat Vs The Syndicate Bank and Others
Karnataka High Court · (2000) 1 CivCC 460 : (1998) ILR (Kar) 4167
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 115, 51Constitution of India, 1950 — Article 21
High Courts16 Jul 1998
Smt. Hanamavva Vs Manappa Mukkanda ITI (Deceasec) by L.Rs
Karnataka High Court · (1998) 6 KarLJ 542
Civil Procedure Code, 1908 (CPC) — Section 115, 151Criminal Procedure Code, 1973 (CrPC) — Section 127 (3) (b)
High Courts16 Jul 1998
K. Balakrishna Rao Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 4113 : (1998) 5 KarLJ 419
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 15 (1), 19 (1) (g), 226, 227Karnataka Excise Act, 1965 — Section 68 B, 68 C, 68 D
High Courts15 Jul 1998
Smt. Yuvarani Kempucheluvajammanniavaru Trust, Mysore Vs Special Deputy Commissioner and Competent Authority Under The Urban Land Ceiling Act, Mysore District, Mysore and Others
Karnataka High Court · (1998) ILR (Kar) 3293 : (1998) 6 KarLJ 609
Constitution of India, 1950 — Article 141Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 20, 8 (3), 8 (4), 9
High Courts15 Jul 1998
Thimmakka Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 793 : (1998) 6 KarLJ 562
Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 18, 4 (1), 6
High Courts15 Jul 1998Dismissed
Bharat Textiles and Proofing Industries Vs The State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 3393
Constitution of India, 1950 — Article 14, 19 (1) (f)Karnataka Sales Tax Act, 1957 — Section 18 A, 18 AA
High Courts15 Jul 1998
Sree Gajanana Motor Transport Company Limited, Sagar, Shimoga District Vs The Secretary, Regional Transport Authority, Shimoga and Others
Karnataka High Court · (1998) 5 KarLJ 467
Motor Vehicles Act, 1988 — Section 72, 80, 87, 87 (1)
High Courts15 Jul 1998
Varalakshmi Enterprises and Another Vs State of Karnataka and Another
Karnataka High Court · (1998) 111 STC 800
Central Excise Tariff Act, 1985 — Section 15Karnataka Sales Tax Act, 1957 — Section 29 (1) (c), 29 (1) (e), 29 (2) (c)
High Courts15 Jul 1998
M/s. United India Insurance Company Limited, Bangalore Vs Mohammed and Another
Karnataka High Court · (2000) ACJ 158 : (1999) 1 KarLJ 265
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Workmens Compensation Act, 1923 — Section 17