COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 33 of 44

High Courts30 Mar 1998

Airfreight Limited, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1999) 82 FLR 231 : (1998) ILR (Kar) 2826 : (1998) 5 KarLJ 300

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 20 (2), 20 (3), 27, 3, 5

High Courts28 Mar 1998

Saleem Khan Vs Presiding Officer, Karnataka State Transport Appellate Tribunal, Bangalore and Others

Karnataka High Court · (1998) 2 ACC 760 : (1998) ILR (Kar) 2799 : (1998) 4 KarLJ 392

High Courts28 Mar 1998

Smt. Manorama Madhvaraj Vs The Assistant Commissioner of Commercial Taxes, (Assessments), Mangalore and Others

Karnataka High Court · (1998) 45 KarLJ 264

Central Sales Tax Act, 1956 — Section 5(1)

High Courts28 Mar 1998

L.N. Shivashankar Vs T. Hanumanthappa and Others

Karnataka High Court · (1999) 1 KarLJ 483

Civil Procedure Code, 1908 (CPC) — Section 103

High Courts27 Mar 1998Dismissed

Dr. Radhakrishna Co-operative Housing Society Ltd. and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 3794

Constitution of India, 1950 — Article 14, 19, 246 (2), 31 (2), 47Karnataka Urban Development Authorities Act, 1987 — Section 32 (5)

High Courts27 Mar 1998

Dr. Radhakrishna Co-operative Housing Society Limited, Hosur, Hubli and others Vs Government of Karnataka, Housing and Urban Development Department, Bangalore and others

Karnataka High Court · (1999) 2 KarLJ 637

Constitution of India, 1950 — Article 14, 246 (3), 300A, 47, 48AKarnataka Urban Development Authorities Act, 1987 — Section 15, 16 (1), 32 (5)

High Courts27 Mar 1998

Sri Venkateshwara Tourist Home (P.) Ltd. Vs Assistant Director of Income Tax (Investigation)

Karnataka High Court · (1998) ILR (Kar) 2875 : (1998) 233 ITR 736

Income Tax Act, 1961 — Section 131, 132, 132 A, 133 A

High Courts27 Mar 1998

Smt. Mahaboobi and Others Vs Abdul Rashid and Others

Karnataka High Court · (1998) 2 ACC 701 : (2000) ACJ 493 : (1999) 81 FLR 116 : (1998) ILR (Kar) 3811 : (1998) 4 KarLJ 406 : (1999) 2 LLJ 1360

Workmens Compensation Act, 1923 — Section 10

High Courts26 Mar 1998Dismissed

National Insurance Co. Ltd. Vs Subramanya and Others

Karnataka High Court · (2000) ACJ 1171

High Courts26 Mar 1998

India Hobby Center (Private) Limited, Bangalore Vs Jabbar Ahmed (Deceased) by L.Rs

Karnataka High Court · (1998) ILR (Kar) 2975 : (1998) 3 KarLJ 563

Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Transfer of Property Act, 1882 — Section 108, 109, 37

High Courts26 Mar 1998

Smt. Sangamma Patil Vs The Commissioner, Bangalore Development Authority, Bangalore and Another

Karnataka High Court · (1998) 6 KarLJ 7

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13, 13 (6)

High Courts25 Mar 1998

Wipro Information Technology Limited, Mysore and Another Vs The Collector of Customs, Karnataka Customs Collectorate, Bangalore and Others

Karnataka High Court · (1999) 114 ELT 814 : (1999) 4 KarLJ 90

Constitution of India, 1950 — Article 14, 19 (1) (g), 265, 300ACustoms Act, 1962 — Section 12 s, 14 (1), 14 (1-A), 28 (1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 9

High Courts25 Mar 1998

G. Sundaram Vs General Manager (Disciplinary Authority), Canara Bank, Industrial Relations Section, Personnel Wing, Head Office, J.C. Road, Bangalore and Others

Karnataka High Court · (1999) 3 KarLJ 159

Canara Bank Officer Employees (Discipline and Appeal) Regulation, 1976 — Regulation 4D, 6, 8, 8 (1)Constitution of India, 1950 — Article 226

High Courts25 Mar 1998

Smt. B. Kamala Vs The Director of Municipal Administration, Government of Karnataka, Bangalore and Others

Karnataka High Court · (1998) 4 KarLJ 106

Karnataka Municipalities Act, 1964 — Section 11, 11 (1) (c), 2 (6), 42 (9)

High Courts25 Mar 1998

K.K. Achayya (Since Deceased)By L.Rs Vs Syed Mukthan

Karnataka High Court · (1998) 3 CivCC 648 : (1998) 4 KarLJ 147

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 16, 16 (c)

High Courts25 Mar 1998

Cotton Corporation of India Limited,Bangalore Vs G.C. Odusumath and Others

Karnataka High Court · (1998) ILR (Kar) 2553 : (1998) 6 KarLJ 181 : (1999) 1 LLJ 19

Companies Act, 1956 — Section 617Industrial Disputes Act, 1947 — Section 10, 10 (4-A), 2 A

High Courts25 Mar 1998Allowed

G. Sundaram Vs General Manager Disciplinary Authority, Canara Bank and Others

Karnataka High Court · (1998) ILR (Kar) 4005

Banks Regulation, 1976 — Regulation 8, 8 (2)Constitution of India, 1950 — Article 226

High Courts24 Mar 1998

Bhola Nath T. Vs Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court and Another

Karnataka High Court · (1998) 2 LLJ 1128

Constitution of India, 1950 — Article 311 (1)Industrial Disputes Act, 1947 — Section 10 (1) (c), 11 AIndustrial Employment (Standing Orders) Act, 1946 — Section 13 B

High Courts24 Mar 1998

G. Shashikumar Vs The Management of Indian Telephone Industries Limited, Bangalore and Another

Karnataka High Court · (1998) 6 KarLJ 202 : (1999) 1 LLJ 226

Industrial Disputes Act, 1947 — Section 10 (1) (c), 11 A

High Courts24 Mar 1998Allowed

Shetty Ice Factory Vs Gen Manager Dist. Industrial Centre

Karnataka High Court · (1998) ILR (Kar) 1942