COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 25 of 44

High Courts29 Jun 1998

Vijayakumar Jalan Vs Syndicate Bank, Mangalore and Another

Karnataka High Court · (1999) 1 CivCC 673 : (1998) ILR (Kar) 3139 : (1998) 6 KarLJ 150

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 58, Order 21 Rule 85, Order 21 Rule 85

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High Courts29 Jun 1998

State Vs Ambati Murali Mohan Rao and Another

Karnataka High Court · (1998) CriLJ 4526 : (1999) 2 DMC 422 : (1999) ILR (Kar) 1676 : (1998) 5 KarLJ 357 : (1999) 1 RCR(Criminal) 593

Criminal Procedure Code, 1973 (CrPC) — Section 173, 205, 240, 240 (2), 397Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 498A

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High Courts29 Jun 1998

India Equipment Leasing Ltd., and Others Vs The Deputy Commissioner of Commercial Taxes and Others

Karnataka High Court · (1998) ILR (Kar) 3435

Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 246, 269, 286, 366 (29A)Karnataka Sales Tax Act, 1957 — Section 2 (1) (t), 5 C

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High Courts29 Jun 1998

India Equipment Leasing Ltd. Vs Deputy Commissioner of Commercial Taxes, Assessments VIII and Another

Karnataka High Court · (1998) 111 STC 403

Central Sales Tax Act, 1956 — Section 3, 5Constitution of India, 1950 — Article 246, 269, 286Karnataka Sales Tax Act, 1957 — Section 2 (1) (t), 5 C

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High Courts29 Jun 1998

Moulasab (Deceased) By L.Rs and Others Vs Moulasab and Others

Karnataka High Court · (1998) ILR (Kar) 2870 : (1998) 5 KarLJ 676

Constitution of India, 1950 — Article 226, 227

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High Courts29 Jun 1998

P. Mahadeva Prabhu Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2992 : (1998) 6 KarLJ 121

Karnataka Panchayat Raj Act, 1993 — Section 140

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High Courts26 Jun 1998

L. Eswar Rao Vs V. Nagesh Rao

Karnataka High Court · (1999) 2 KarLJ 620

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 105 (1), 107, 115, 151

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High Courts26 Jun 1998

Mrs. J. Vijayalakshmi Vs Master S.U. Sachin by Guardian and Others

Karnataka High Court · (2000) 1 KarLJ 8

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7

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High Courts26 Jun 1998

The Bellary Nagarikara Vedike, Bellary Vs State of Karnataka and Others

Karnataka High Court · (1999) 4 KarLJ 200

Karnataka Municipalities Act, 1964 — Section 94 (viii), 95Karnataka Urban Water Supply and Drainage Board Act, 1973 — Section 31 AKarnataka Urban Water Supply and Drainage Board Amendment Act, 1964 — Section 7

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High Courts26 Jun 1998

Nagamma and Others Vs Deveeramma and Others

Karnataka High Court · (2001) 6 KarLJ 373

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Women Rights to Property Act, 1937 — Section 10, 21Mysore General Clauses Act, 1899 — Section 3, 5

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High Courts26 Jun 1998Dismissed