COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 22 of 44

High Courts15 Jul 1998

A.K. Thippanna Vs Deputy Commissioner, Shimoga District, Shimoga and Others

Karnataka High Court · (1999) 2 KarLJ 136

Karnataka Land Grant Rules, 1969 — Rule 43-G (4)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 7

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High Courts15 Jul 1998

Venkatagiriyappa Vs Karnataka Electricity Board, Bangalore and Others

Karnataka High Court · (1999) 4 KarLJ 482

Constitution of India, 1950 — Article 13 (3) (a), 162, 19 (1) (g), 21, 300AElectricity (Supply) Act, 1948 — Section 49, 49 (1)

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High Courts15 Jul 1998Allowed

Venlon Polyester Film Ltd. Vs Joint Commissioner of Commercial Taxes (Admn) and Another

Karnataka High Court · (2003) 133 STC 539

Karnataka Sales Tax Act, 1957 — Section 21 (2)

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High Courts15 Jul 1998

K.L. Vedamurthy Vs M. Gopalachari

Karnataka High Court · (1998) ILR (Kar) 2453 : (1998) 6 KarLJ 341

Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 29 (1), 29 (4), 3 (h)

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High Courts15 Jul 1998Allowed

United India Insurance Co., Ltd Vs Mohammed and Another

Karnataka High Court · (1998) ILR (Kar) 3541 : (1999) 1 LLJ 1068

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Workmens Compensation Act, 1923 — Section 17

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High Courts14 Jul 1998

Smt. Rajamma Vs Smt. Gangambike

Karnataka High Court · (1999) 4 CivCC 628 : (1998) 5 KarLJ 489

Civil Procedure Code, 1908 (CPC) — Section 115, 50, 52

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High Courts13 Jul 1998

B. Vasantharam Sheety Vs State of Karnataka and Others

Karnataka High Court · (1998) 6 KarLJ 493

Karnataka Land Reforms Act, 1961 — Section 44, 45, 47, 48, 48 A

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High Courts13 Jul 1998

Hottepaksha Rangaswamy Vs The Chief Secretary, Government of Karnataka, Bangalore and Another

Karnataka High Court · AIR 1998 Kar 383 : (1999) ILR (Kar) 4035 : (1998) 5 KarLJ 123

Companies Act, 1956 — Section 617Karnataka Lokayukta Act, 1984 — Section 10, 11, 12, 13, 22

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High Courts10 Jul 1998

Obayya Pujary and Others Vs The Member Secretary, Karnataka State Pollution Control Board, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 157 : (1999) 3 KarLJ 651

Air (Prevention and Control of Pollution) Act, 1981 — Section 31 AConstitution of India, 1950 — Article 19 (1) (g), 21, 32, 48A, 51-A (g)Karnataka Minor Mineral Concession Rules, 1994 — Rule 6 (2)

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High Courts10 Jul 1998

Smt. Vijaya Devi Vs State of Karnataka and Others

Karnataka High Court · (1998) 5 KarLJ 498

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High Courts10 Jul 1998Allowed

K. Raja Rao Vs Syndicate Bank and Others

Karnataka High Court · (1998) ILR (Kar) 4044

Constitution of India, 1950 — Article 154, 226, 227, 309, 310Syndicate Bank Officers Employees (Conduct) Regulations, 1976 — Regulation 6

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High Courts10 Jul 1998

K. Raja Rao Vs Syndicate Bank, Head Office, Manipal, Dakshina Kannada District and Others

Karnataka High Court · (1999) 2 KarLJ 500

Constitution of India, 1950 — Article 154, 226, 227, 309, 310Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6, 6 (6)

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High Courts10 Jul 1998

M/s. N.G.E.F. Limited Bangalore Vs The Collector of Customs (Appeals), Madras and Others

Karnataka High Court · (1998) 104 ELT 628 : (1999) 1 KarLJ 247

Constitution of India, 1950 — Article 226, 265, 32Customs Act, 1962 — Section 11 B, 27

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High Courts10 Jul 1998

G.V. Sreerama Reddy Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2667

Karnataka Minor Mineral Concession Rules, 1994 — Rule 31A, 56, 8-B

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High Courts10 Jul 1998

The Secretary, Education Department, Bangalore and Another Vs Vadirajacharya Inamdar

Karnataka High Court · (1999) 1 KarLJ 86

Constitution of India, 1950 — Article 14Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 2, 3B

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High Courts10 Jul 1998Dismissed