High Courts02 Apr 1998
Govindappa (Deceased) By L.R. Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2215 : (1998) 4 KarLJ 509
Karnataka Land Reforms Act, 1961 — Section 48 ATransfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 32 of 44
High Courts01 Apr 1998Allowed
Fatima Kom Mastansab Nadaf Vs State of Karnataka
Karnataka High Court · (1999) CriLJ 1175
Evidence Act, 1872 — Section 113 BPenal Code, 1860 (IPC) — Section 302, 304 B, 498A
High Courts01 Apr 1998
Nyamatulla Khan Vs Chief Officer, City Municipal Council, Savanur, Haveri District and Another
Karnataka High Court · (1998) 4 KarLJ 383
Karnataka Municipalities Act, 1964 — Section 47 (2), 47 (3)
High Courts01 Apr 1998
K.K. Gundaboudi and Another Vs The State Bank of India, Central Office, Bombay and Others
Karnataka High Court · (1998) ILR (Kar) 1786
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 20
High Courts01 Apr 1998
Padmappa Bheemappa Doddamani and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2580 : (1998) 5 KarLJ 233
Forest Act, 1927 — Section 35Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 77
High Courts01 Apr 1998
M. Sachidanandan Vs Assistant General Manager (Disciplinary Authority), Vijaya Bank, Zonal Office, New Delhi and Others
Karnataka High Court · (1998) ILR (Kar) 3175 : (1998) 5 KarLJ 545
Constitution of India, 1950 — Article 226
High Courts31 Mar 1998
Canara Bank, SIA Section, Infantry Road, Bangalore Vs The Regional Provident Fund Commissioner, Karnataka, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 1533 : (1998) 5 KarLJ 416
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 8 F, 8 F (3) (6), 8 F (3) (x)
High Courts31 Mar 1998Dismissed
Indian Oil Corporation Ltd. Vs Additional Commissioner of Commercial Taxes, Zone-1
Karnataka High Court · (1998) 111 STC 107
Karnataka Sales Tax Act, 1957 — Section 21 (4), 22 A (1), 5 (1)
High Courts31 Mar 1998
M/s. Bhagyashree Combines, Bellary Vs The District Magistrate, Bellary District, Bellary and Others
Karnataka High Court · AIR 1998 Kar 328 : (1998) 4 KarLJ 353
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6Transfer of Property Act, 1882 — Section 105, 106, 107, 108, 117
High Courts31 Mar 1998
D. Lakshmana Murthy and Another Vs V. Rajesh By Guaradian and Another
Karnataka High Court · (1999) 1 ACC 311 : (2001) ACJ 18 : (1998) 6 KarLJ 290
Motor Vehicles Act, 1939 — Section 2 (18), 2 (30), 2 (32), 94, 96
High Courts31 Mar 1998Dismissed
Indian Oil Corporation Ltd. Vs Addl. Commissioner of Commercial Taxes
Karnataka High Court · (1998) ILR (Kar) 2547
Karnataka Sales Tax Act, 1957 — Section 21 (4), 22 A (1), 5 (1), 8 A
High Courts31 Mar 1998
Sri Mahendra Durgaprasad Dadkar Vs The C.T.O.
Karnataka High Court · (1998) ILR (Kar) 3100
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 29 (1) (d), 29 (2) (c), 31Karnataka Tax on Entry of Goods Act, 1979 — Section 23
High Courts31 Mar 1998
Dattatreya and Others Vs Mahaveer and Others
Karnataka High Court · (1998) 6 KarLJ 438
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts31 Mar 1998
The Sandur Manganese and Iron Ores Limited and Another Vs The Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 2108 : (1998) 4 KarLJ 199 : (1998) 3 RCR(Civil) 569
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 49 (1), 49 (4)Electricity Act, 1910 — Section 22 B
High Courts30 Mar 1998Dismissed
Mahaveer Associates Vs State of Karnataka and Another
Karnataka High Court · (2001) 122 STC 466
Constitution of India, 1950 — Article 110 (2), 19, 266, 300AKarnataka Sales Tax Act, 1957 — Section 10 A (1), 10 A (3), 10 A (5)
High Courts30 Mar 1998
N. Sampurnamma and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 332
Constitution of India, 1950 — Article 226Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4 (8), 5
High Courts30 Mar 1998
M/s. Larsen and Toubro Limited, Bangalore and Another Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 1897 : (1998) 4 KarLJ 323 : (1999) 2 LLJ 532
Constitution of India, 1950 — Article 14Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (2), 3, 4Factories Act, 1948 — Section 46
High Courts30 Mar 1998
Basappa Balappa Bhangi and Others Vs State
Karnataka High Court · (1999) 1 ALT(Cri) 228 : (1999) CriLJ 2689 : (1999) 1 KarLJ 197
Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 307
High Courts30 Mar 1998
M/s. Mahaveer Associates, Bangalore and Others Vs State of Karnataka and Another
Karnataka High Court · (1999) 47 KarLJ 433
Karnataka Sales Tax Act, 1957 — Section 10A(1), 10A(5)
High Courts30 Mar 1998
The United India Insurance Company Limited, Bangalore and Another Vs Smt. Maire Sherigarthi and Others
Karnataka High Court · (2000) ACJ 182 : (1998) 5 KarLJ 31
Motor Vehicles Act, 1988 — Section 14, 140