High Courts30 May 1998
Ganga Rama Rao and Others Vs Smt. Bharathi
Karnataka High Court · (1999) 2 KarLJ 80
Hindu Succession Act, 1956 — Section 23
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 29 of 44
High Courts29 May 1998
Naganna (Deceased) by L.Rs and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 3503 : (1998) 5 KarLJ 658
Karnataka Urban Development Authorities Act, 1987 — Section 17 (1), 18, 19, 19 (1), 27Land Acquisition Act, 1894 — Section 11 A
High Courts29 May 1998
N. Ramaprasad (Deceased) By L.Rs Vs C.N. Kumar
Karnataka High Court · AIR 1998 Kar 313 : (1998) 4 KarLJ 293
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 1, 151Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (j), 21 (1) (p)
High Courts29 May 1998
C.T. Subbarayappa Vs Vice-Chancellor, University of Agricultural Sciences, Bangalore and Another
Karnataka High Court · (1998) 5 KarLJ 263
Constitution of India, 1950 — Article 14, 16 (1)
High Courts29 May 1998Dismissed
The Hungund Taluka Ranjara Vidyavardhaka Sangha Vs Rachappa Chanamallappa and Others
Karnataka High Court · (1998) ILR (Kar) 3104
Civil Procedure Code, 1908 (CPC) — Section 115, 3Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 11, 8Limitation Act, 1963 — Section 4, 5
High Courts28 May 1998
M/s. Ganga Maruthi, Bangalore Vs Nagaraj and Others
Karnataka High Court · AIR 1998 Kar 407 : (1999) 2 CivCC 448 : (1998) 5 KarLJ 342
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 74Karnataka Small Causes Courts Act, 1964 — Section 18
High Courts28 May 1998
K.G. Vishwanath Vs Muniyappa and Others
Karnataka High Court · (1999) 4 KarLJ 476
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)Mysore Land Revenue Code, 1888 — Section 233
High Courts27 May 1998
H.S. Jayaram Vs Smt. Vijayalakshmi and Others
Karnataka High Court · (1998) ILR (Kar) 2101 : (1998) 4 KarLJ 302
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)
High Courts26 May 1998
Saicoir Consumer Products (P.) Ltd. Vs Karnataka State Financial Corporation (Recoveries) and Others
Karnataka High Court · (1998) 94 CompCas 166 : (1998) ILR (Kar) 2614
Contract Act, 1872 — Section 63State Financial Corporations Act, 1951 — Section 29
High Courts26 May 1998
M.V. Krishna Murthy Vs S.V. Hadimani and Others
Karnataka High Court · (1998) ILR (Kar) 2419 : (1998) 5 KarLJ 621
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 135, 154, 156, 157Penal Code, 1860 (IPC) — Section 188, 307, 34, 448, 506 (2)
High Courts26 May 1998Dismissed
T. Veerabhadrappa Vs The Ministry of Mines and Steel and Others
Karnataka High Court · AIR 1998 Kar 412 : (1998) ILR (Kar) 2965
Forest (Conservation) Act, 1980 — Section 2, 3Mines and Mineral (Development and Regulation) Act, 1957 — Section 8
High Courts26 May 1998
Sha Hirachand Dungarchand and Co. Vs The Asst. Commn. of Commr. Taxes
Karnataka High Court · (1998) ILR (Kar) 2960
Constitution of India, 1950 — Article 226Karnataka Tax on Entry of Goods Act, 1979 — Section 21, 23, 3 (b), 31
High Courts26 May 1998
Smt. Anusha Vs K. Shankar Raman
Karnataka High Court · (1998) ILR (Kar) 2131 : (1998) 4 KarLJ 288 : (1998) 3 RCR(Civil) 567
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 19 (1), 19 (3), 19 (4), 19 (5)
High Courts26 May 1998
Jotiba Ningappa Patil Vs The Competent Authority, Belgaum Urban Agglomeration and Deputy Commissioner, Belgaum and Another
Karnataka High Court · (1999) 1 KarLJ 485
Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 4, 42, 6, 8Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5, 5 (2)
High Courts26 May 1998
Smt. Achamma and Another Vs H. Dhanaraj Singh and Others
Karnataka High Court · AIR 1998 Kar 318 : (1998) ILR (Kar) 2512 : (1998) 4 KarLJ 318
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a), 7 (2)
High Courts26 May 1998
Dr. M.V. Shetty Memorial Trust, Mangalore and others Vs Rajiv Gandhi University of Health Sciences, Bangalore and others
Karnataka High Court · (2000) 1 KarLJ 48
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 33, 35 (q), 5 (3), 62
High Courts26 May 1998
The Deputy Commissioner, Kodagu District, Madikeri and Others Vs Robert D''Silva (Deceased) by L.Rs
Karnataka High Court · (1998) ILR (Kar) 2850 : (1998) 6 KarLJ 78
Karnataka Land Revenue Act, 1964 — Section 95 (2), 95 (5)
High Courts26 May 1998
Naganagouda Gowdappa Gouda Patil (Deceased) by L.Rs and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 176
Karnataka Land Reforms Act, 1961 — Section 2 (12), 4 (1), 63 (2), 66
High Courts26 May 1998
Shaw Wallace and Co. Ltd. Vs The Deputy Commissioner of Commercial Taxes
Karnataka High Court · (1998) ILR (Kar) 3124
Karnataka Sales Tax Act, 1957 — Section 12 (5), 12 (6) (b), 20, 21, 22
High Courts26 May 1998
Tam Tam Pedda Guruva Reddy Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 3331 : (1998) 6 KarLJ 99
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56Evidence Act, 1872 — Section 62, 64