COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 23 of 44

High Courts09 Jul 1998

M/s. Shivani Galvanizing and Engineering, Bangalore Vs The Deputy Commissioner of Commercial Taxes, (Assessments) II, City Division, Bangalore and Another

Karnataka High Court · (1999) 46 KarLJ 11

Karnataka Sales Tax Act, 1957 — Section 2(1)(VI), 5B

Read judgment

High Courts09 Jul 1998

R. Prakash Vs D.M. Radhakrishnaiah

Karnataka High Court · (1998) 6 KarLJ 452

Contract Act, 1872 — Section 59, 60Karnataka Small Causes Courts Act, 1964 — Section 18

Read judgment

High Courts09 Jul 1998

Narayana Rao Vs State Bank of India, Humnabad Branch, Bidar District

Karnataka High Court · (1999) 4 CivCC 551 : (1999) 2 KarLJ 411

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 60 (1), 61Constitution of India, 1950 — Article 48, 51A

Read judgment

High Courts09 Jul 1998

Commissioner of Income Tax Vs H.C. Shankarappa

Karnataka High Court · (1999) ILR (Kar) 1993 : (1998) 234 ITR 15

Income Tax Act, 1961 — Section 24 (2), 256 (1)

Read judgment

High Courts08 Jul 1998

Ganapatsa Shankarsa Kalburgi and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 38 : (1998) ILR (Kar) 3119 : (1998) 5 KarLJ 518

Karnataka Urban Development Authorities Act, 1987 — Section 17 (5), 18, 19 (1)Land Acquisition Act, 1894 — Section 10, 9

Read judgment

High Courts08 Jul 1998

B. Ashok Shenoy Vs The Station House Officer, Puttur, Dakshina Kannada

Karnataka High Court · (1998) ILR (Kar) 3001 : (1998) 5 KarLJ 247

Criminal Procedure Code, 1973 (CrPC) — Section 144, 195Penal Code, 1860 (IPC) — Section 155, 174, 188

Read judgment

High Courts08 Jul 1998

Revanna Vs A.H. Govindaraja

Karnataka High Court · (1999) ILR (Kar) 656 : (1999) 3 KarLJ 126

Hindu Succession Act, 1956 — Section 15, 16Succession Act, 1925 — Section 263, 283

Read judgment

High Courts08 Jul 1998

K. Raghavachar Vs The Chairman, Karnataka Appellate Tribunal and Appellate Authority, Urban Land Ceiling, Bangalore Agglomeration, Bangalore and Others

Karnataka High Court · (1999) 1 KarLJ 276

Constitution of India, 1950 — Article 252 (1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (1), 10 (2), 5 (3), 8 (4), 9

Read judgment

High Courts08 Jul 1998

Nagamma and Another Vs State of Karnataka and Others

Karnataka High Court · (1999) 2 KarLJ 389

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20 (2)

Read judgment

High Courts08 Jul 1998

C. Ramappa Vs B. Bolegouda and Others

Karnataka High Court · (1998) ILR (Kar) 4019 : (1998) 6 KarLJ 576

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226, 227, 243Karnataka Panchayat Raj Act, 1993 — Section 45 (2)

Read judgment

High Courts06 Jul 1998

Murgesh and Others Vs Narayansa Parashuramsa Magaji and Another

Karnataka High Court · (1999) 4 CivCC 700 : (1998) 5 KarLJ 542

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1

Read judgment

High Courts06 Jul 1998

The Assistant Commissioner, Belgaum Sub-Division, Belgaum Vs Ningappa Siddappa Arashavi

Karnataka High Court · (1999) 2 KarLJ 134

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115, 151, 152Land Acquisition Act, 1894 — Section 28

Read judgment

High Courts06 Jul 1998

Sakamma Vs Pavadi Gowda and Others

Karnataka High Court · (1999) 2 KarLJ 650

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Stamp Act, 1957 — Section 34Registration Act, 1908 — Section 17

Read judgment

High Courts04 Jul 1998

State Vs Firoz @ Jaggur

Karnataka High Court · (1999) 1 ALD(Cri) 144 : (1997) 3 KarLJ 308

Read judgment

High Courts03 Jul 1998

Thirumalegowda and Others Vs State

Karnataka High Court · (1999) 1 ALD(Cri) 140 : (1999) CriLJ 823 : (1998) ILR (Kar) 3183 : (1998) 5 KarLJ 570 : (1998) 4 RCR(Criminal) 551

Criminal Procedure Code, 1973 (CrPC) — Section 209 BPenal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

Read judgment

High Courts03 Jul 1998

Maruthy Enterprises Vs The Corporation of City of Bangalore

Karnataka High Court · (1998) 07 KAR CK 0122

Constitution of India, 1950 — Article 141, 226Contract Act, 1872 — Section 72Karnataka Municipal Corporations Act, 1976 — Section 66

Read judgment

High Courts03 Jul 1998

Lingegowda Vs State of Karnataka and Another

Karnataka High Court · (1999) 4 CivCC 285 : (1998) 5 KarLJ 440

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

Read judgment

High Courts03 Jul 1998

B.K. Krishna Murthy and Others Vs G.P. Rao and Another

Karnataka High Court · (1999) 2 KarLJ 384

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58 (4), 115, 96

Read judgment

High Courts03 Jul 1998

M/s. Maruthy Enterprises, Bangalore Vs The Corporation of City of Bangalore

Karnataka High Court · AIR 1999 Kar 41 : (1998) 5 KarLJ 348

Constitution of India, 1950 — Article 141, 226Contract Act, 1872 — Section 72Karnataka Municipal Corporations Act, 1976 — Section 66

Read judgment

High Courts03 Jul 1998

Syndicate Bank, Saraswathipuram, Mysore Vs Smt. B. Anuradha and Others

Karnataka High Court · (1998) 6 KarLJ 484

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 58 (4), 115 (1), 96

Read judgment