COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 28 of 44

High Courts09 Jun 1998

The Karnataka State Co-operative Urban Banks Federation Limited, Bangalore and Others Vs State of Karnataka and Another

Karnataka High Court · (1999) 2 KarLJ 157

Karnataka Cooperative Societies Rules, 1960 — Rule 129, 17, 17 (1)

High Courts09 Jun 1998

Veerannaiah Vs Sree Hoisala Vidya Samsthe (Registered)

Karnataka High Court · (1998) ILR (Kar) 2446 : (1998) 4 KarLJ 512

Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 13

High Courts08 Jun 1998

M/s. Tapoban Housing Finance Limited, New Delhi Vs R. Udaya Kumar

Karnataka High Court · (1999) 98 CompCas 549 : (1998) 5 KarLJ 619

Consumer Protection Act, 1986 — Section 25, 25 (1)

High Courts05 Jun 1998

The Special Land Acquisition Officer, M.P. IV, Ramdurg Vs Padiyappa Gangappa Dyawakkannavar and Others

Karnataka High Court · (1998) 5 KarLJ 210

Land Acquisition Act, 1894 — Section 23 (1-A)

High Courts05 Jun 1998

Narayan Swamy G.V. Vs Union of India and Others

Karnataka High Court · (1998) 5 KarLJ 279

Constitution of India, 1950 — Article 226 (2)

High Courts05 Jun 1998

M/s. Albahar Shipping Company, Mangalore and Others Vs The Karnataka State Financial Corporation, Mangalore Branch and Another

Karnataka High Court · (1999) 95 CompCas 655 : (1998) 5 KarLJ 601

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3 (1)

High Courts04 Jun 1998

The Hubli-Dharwad Municipal Corporation Vs Ravi P. Tiwari

Karnataka High Court · (1998) 5 KarLJ 560

Civil Procedure Code, 1908 (CPC) — Section 115, 34Karnataka Municipal Corporations Act, 1976 — Section 471, 59 (20)

High Courts04 Jun 1998

The Assistant Commissioner and Special Land Acquisition Officer, Chitradurga Vs Smt. M.V. Nagarathnamma (Deceased) By L.Rs and Others

Karnataka High Court · (1998) 5 KarLJ 436

Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 18

High Courts04 Jun 1998

P.S. Veerendra Prasad and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2629 : (1998) 5 KarLJ 473

Karnataka Co-operative Societies Act, 1959 — Section 30 (1), 30 A, 30 A (1-A)

High Courts04 Jun 1998

K. Nanjunda Swamy and Another Vs State of Karnataka and Others

Karnataka High Court · (1999) 4 KarLJ 82

Land Acquisition Act, 1894 — Section 17 (4), 4 (1), 5 A, 6 (1)

High Courts04 Jun 1998

Management of Bharatiya Samskrithi Vidyapith, Bangalore Vs Smt. S.V. Prabhavathi and Others

Karnataka High Court · (1998) 5 KarLJ 648

Civil Procedure Code, 1908 (CPC) — Section 115, 3Family Courts Act, 1984 — Section 10 (2)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 2 (4)

High Courts04 Jun 1998

M/s. Varalakshmi Silk House, Bangalore Vs State of Karnataka

Karnataka High Court · (1998) 45 KarLJ 294

Constitution of India, 1950 — Article 14, 301

High Courts03 Jun 1998

Smt. Aswathamma Vs H.M. Vijayaraghava

Karnataka High Court · AIR 1999 Kar 21 : (1998) 5 KarLJ 320

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), 115, 151, 2 (14)

High Courts02 Jun 1998

V. Chandranna and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) 5 KarLJ 685

Karnataka Land Reforms Act, 1961 — Section 133, 38, 44, 48, 48 A

High Courts02 Jun 1998

State Government of Karnataka (Irrigation Department), UKP, Bheemarayanagudi Vs B. Ranveer Kumar Sharma

Karnataka High Court · (1998) 5 KarLJ 553

Arbitration Act, 1940 — Section 20, 52 (3)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 137

High Courts02 Jun 1998

Srinivas Rao Vs Dattatrayarao and Others

Karnataka High Court · (1998) 5 KarLJ 212

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 6A (1), 151, 153

High Courts01 Jun 1998

Dyamappa Durgappa Kademani Vs Madhukar Shyamasundar Mundargi and Others

Karnataka High Court · (1998) 6 KarLJ 179

Civil Procedure Code, 1908 (CPC) — Section 115, 115 (a)Constitution of India, 1950 — Article 323A, 323BKarnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 11, 8

High Courts01 Jun 1998

N. Mohammad Vs The Mandal Panchayat, Kalghatgi

Karnataka High Court · (1998) ILR (Kar) 2607 : (1998) 5 KarLJ 221

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10 (5), 16

High Courts01 Jun 1998

Deena George Vs The Board of Management of St. John''s High School, Bangalore

Karnataka High Court · (1998) 6 KarLJ 254

Civil Procedure Code, 1908 (CPC) — Section 115, 115 (a), 3Constitution of India, 1950 — Article 323A, 323B

High Courts30 May 1998Allowed

Karnataka Electricity Board, Bangalore and another Vs Sarang Steel Fabricators, Belgaum

Karnataka High Court · (2001) 5 KarLJ 315

Electricity Act, 1910 — Section 24 (2), 26 (6)