High Courts23 Mar 1998Dismissed
The State Vs Lakshmidhar Das and Another
Karnataka High Court · (1999) CriLJ 2839
Penal Code, 1860 (IPC) — Section 302, 34, 392, 411, 457
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 34 of 44
High Courts23 Mar 1998Allowed
Medinova Diagnostic Services Vs The Commercial Tax Officer
Karnataka High Court · (1998) ILR (Kar) 2069
Constitution of India, 1950 — Article 366 (29A)Karnataka Tax on Entry of Goods Act, 1979 — Section 2 (viii), 23, 28
High Courts23 Mar 1998
Balagouda Alagouda Patil and Others Vs Babasaheb Ramagouda Patil
Karnataka High Court · (1999) 1 CivCC 489 : (1999) ILR (Kar) 831 : (1998) 6 KarLJ 13
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 1 Rule 9Karnataka Land Revenue Act, 1964 — Section 133
High Courts23 Mar 1998
M.R. Narayan Vs Bangalore Development Authority
Karnataka High Court · (1999) 3 KarLJ 576
Constitution of India, 1950 — Article 226Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 1 (2), 3, 4, 8
High Courts23 Mar 1998
The Director, Maintenance, Department of Telecom, Government of India, Bangalore and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 335 : (1998) ILR (Kar) 2229 : (1998) 4 KarLJ 506
Constitution of India, 1950 — Article 285, 289 (1)Government of India Act, 1919 — Section 154, 155
High Courts23 Mar 1998
Revanappa Vs Muniyappa (deceased) by L.R. and Others
Karnataka High Court · (1998) ILR (Kar) 3021 : (1998) 6 KarLJ 47
Karnataka Land Reforms Act, 1961 — Section 133, 3 (2), 44Transfer of Property Act, 1882 — Section 52
High Courts20 Mar 1998
M. Ramesh Kamath Vs The Corporation Bank, Mangala Devi Temple Road, Mangalore and Others
Karnataka High Court · (1998) 4 KarLJ 426
High Courts20 Mar 1998
P. Viswanatham Vs Bangalore Club and Others
Karnataka High Court · (1999) 1 CivCC 360 : (1999) ILR (Kar) 2016 : (1998) 4 KarLJ 401
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 1 Rule 8, Order 1 Rule 9, Order 14 Rule 2
High Courts20 Mar 1998
Nagappayya Bhat and Others Vs Maharajaswamy Varaha Devaru of Sri Maharajaswamy Varaha Temple, Maravanthe, Kundapura and Others
Karnataka High Court · (1998) ILR (Kar) 2313 : (1998) 4 KarLJ 186
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 39 Rule 4Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 57, 61, 62, 93
High Courts19 Mar 1998
Felicia Fali Variava And Another Vs The Bangalore Development Authority, Bangalore
Karnataka High Court · (1999) 2 KarLJ 684
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10 (1)City of Bangalore Improvement (Allotment of Sites) Rules, 1972 — Rule 3Constitution of India, 1950 — Article 226
High Courts19 Mar 1998
Basalingappa Channappa Mamale Pattan Shettar and Others Vs Dundappa Puttappa Panchappanavar
Karnataka High Court · AIR 1998 Kar 321 : (1998) 3 CivCC 417 : (1998) ILR (Kar) 2650 : (1998) 4 KarLJ 368
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Mar 1998Allowed
Deccan Alloys (P) Ltd. Vs Additional Commercial Tax Officer and Another
Karnataka High Court · (1998) 111 STC 230
Constitution of India, 1950 — Article 401, 404, 404 (a)Karnataka Sales Tax Act, 1957 — Section 5 (4)
High Courts19 Mar 1998
P. Mallesha Vs Union of India and Another
Karnataka High Court · (1999) 81 FLR 324 : (1998) 4 KarLJ 418 : (1999) 2 LLJ 423
Industrial Disputes Act, 1947 — Section 10, 10 (1) (c)
High Courts18 Mar 1998
K. Kemparamaiah Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 1853 : (1998) 6 KarLJ 422
Karnataka Improvement Boards Act, 1976 — Section 15Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4 (viii)Karnataka Urban Development Authorities Act, 1987 — Section 17
High Courts18 Mar 1998
Bajjappa Vs State of Karnataka
Karnataka High Court · (1999) CriLJ 958
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 304 II
High Courts17 Mar 1998
D.M. Gayatri and Others Vs Divisional COntroller, Karnataka State Road Transport Corporation, Bellary and Another
Karnataka High Court · (1999) 1 ACC 624 : (1999) ACJ 1474 : AIR 1998 Kar 323 : (1999) ILR (Kar) 277 : (1998) 4 KarLJ 1
High Courts17 Mar 1998
1nikhil Prabhakar Bhosekar Vs Assistant Commercial Tax Officer (Intelligence), Bijapur and Another
Karnataka High Court · (2000) 48 KarLJ 32
Karnataka Tax on Entry of Goods Act, 1979 — Section 21
High Courts17 Mar 1998
Janaki Vs Appi D''Souza and Others
Karnataka High Court · (1998) ILR (Kar) 2262 : (1998) 4 KarLJ 123
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts17 Mar 1998
Oil Seeds, Oil Trade and Industry''s Association and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 111 STC 234
Karnataka Sales Tax Act, 1957 — Section 3 A, 5 (1)
High Courts16 Mar 1998
B. Shivanna Vs Bangalore Development Authority, Bangalore and Others
Karnataka High Court · AIR 1998 Kar 336 : (1998) 4 KarLJ 276
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10 (3)Civil Procedure Code, 1908 (CPC) — Section 35 AConstitution of India, 1950 — Article 226, 38, 39