High Courts15 Jun 1998
Manjunath Gopalkrishna Bhat Vs Ganapati Gopalkrishna Bhat
Karnataka High Court · (1999) 4 CivCC 279 : (1998) 6 KarLJ 95
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 27 of 44
High Courts15 Jun 1998
V. Shafeeque Ahmed Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 588
Constitution of India, 1950 — Article 116, 161, 226Criminal Procedure Code, 1973 (CrPC) — Section 433 AMental Health Act, 1987 — Section 27
High Courts15 Jun 1998
Prabhakar H. Manjare and Another Vs Indian Telephone Industries Limited, Bangalore and Another
Karnataka High Court · (1997) 75 FLR 686 : (1998) ILR (Kar) 2840 : (1998) 5 KarLJ 237 : (1999) 2 LLJ 643
Industrial Disputes Act, 1947 — Section 10, 33 (2) (b), 33 A
High Courts15 Jun 1998
B. Shesha Yadava Vs The Oriental Insurance Company Limited, New Delhi and Others
Karnataka High Court · (1999) 81 FLR 572 : (1998) 6 KarLJ 146
High Courts15 Jun 1998
Ganapathi Gopalakrishna Bhat Vs Manjunath Gopalakrishna Bhat
Karnataka High Court · (1999) 1 CivCC 505 : (1998) 6 KarLJ 73
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, 115, 148, 151
High Courts15 Jun 1998Allowed
Management of Indian Express (Madurai) (Pvt.) Ltd. Vs J.M. Jeswant and Others
Karnataka High Court · (2000) 1 LLJ 1526
Payment of Gratuity Act, 1972 — Section 1 (3) (b), 14Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 16
High Courts15 Jun 1998
Naveen Jayakumar and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 4 KarLJ 413
Constitution of India, 1950 — Article 254Land Acquisition Act, 1894 — Section 10, 4 (1), 5 A, 6 (1), 6 (1)
High Courts12 Jun 1998Dismissed
Oriental Insurance Co. Ltd. Vs Mohan H.P. and Others
Karnataka High Court · (1999) ILR (Kar) 2998 : (1999) 3 LLJ 1533
Workmens Compensation Act, 1923 — Section 19, 4 (i) (c) (ii)
High Courts12 Jun 1998
Chinnathayappa Vs Shashidhar
Karnataka High Court · (1999) 1 CivCC 372 : (1998) 6 KarLJ 116
High Courts12 Jun 1998
K. Harnatha Rao Vs Smt. Parvathamma and Others
Karnataka High Court · (1999) 1 KarLJ 288
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 90, 115, 148General Clauses Act, 1897 — Section 10
High Courts12 Jun 1998
Saranabasayya Chandrashekharayya Hiremath Vs Basanagouda Fakkiragouda Kempagoudar
Karnataka High Court · (1998) 6 KarLJ 425
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Revenue Act, 1964 — Section 133
High Courts12 Jun 1998Dismissed
Harnatha Rao Vs Parvathamma and Others
Karnataka High Court · (1999) 1 CivCC 385 : (1998) ILR (Kar) 3974 : (1999) 1 RCR(Civil) 477
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 85, Order 21 Rule 90, 115, 151General Clauses Act, 1897 — Section 10
High Courts12 Jun 1998
St. Joseph''s Higher Primary School, Bangalore and Another Vs Smt. J. Rose Mary and Others
Karnataka High Court · (1999) ILR (Kar) 4065 : (1998) 4 KarLJ 421
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 10 (4), 8
High Courts11 Jun 1998Dismissed
Equipment Vs Union of India (UOI)
Karnataka High Court · (2004) 163 ELT 303
Customs Act, 1962 — Section 23 (2)
High Courts11 Jun 1998
Puttaiah Vs Land Tribunal and Others
Karnataka High Court · (1999) ILR (Kar) 1825 : (1998) 6 KarLJ 83
High Courts11 Jun 1998
S.V. Venkataramanappa (Deceased) By L.Rs. Vs Ravindra K. Naidu alias R.K. Naidu
Karnataka High Court · (1999) ILR (Kar) 120 : (2000) 1 KarLJ 625
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 50 (1)
High Courts11 Jun 1998
Lachmanna B. Horamani Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 405 : (1998) ILR (Kar) 2385 : (1998) 5 KarLJ 614
Arbitration and Conciliation Act, 1996 — Section 11, 21
High Courts10 Jun 1998
Sudarshan Pine Products (P) Ltd. Vs Additional Deputy Commissioner of Commercial Taxes (Assessments)-I, Bangalore Division and Another
Karnataka High Court · (1998) 111 STC 740
Karnataka Sales Tax Act, 1957 — Section 20 (3)Penal Code, 1860 (IPC) — Section 220 (2A)
High Courts10 Jun 1998
Smt. Sumabai @ Suman and Others Vs Basagouda Rama Sankapal and Others
Karnataka High Court · (1998) 5 KarLJ 393
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 115, 151, 152, 54
High Courts09 Jun 1998Dismissed
The Karnataka State Co-operative Urban Banks Federation Ltd. and Others Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 3487
Karnataka Cooperative Societies Rules, 1960 — Rule 17, 17 (1)