High Courts09 Mar 1998Dismissed
B.M. Pakkala Vs The management of Vijaya Bank and Another
Karnataka High Court · (1998) ILR (Kar) 3817
Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 24, 3 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 36 of 44
High Courts09 Mar 1998
Deepchand (Deceased) by L.Rs Vs Amina Bai alias Aminabiyamma (Deceased) by L.Rs and Another
Karnataka High Court · (1998) 03 KAR CK 0077
High Courts09 Mar 1998
S. Suryanarayana Setty and Others Vs Bangalore Development Authority, Bangalore
Karnataka High Court · (1998) 4 KarLJ 646
Bangalore Development Authority Act, 1976 — Section 38 A, 38 CUrban Land (Ceiling and Regulation) Act, 1976 — Section 4
High Courts09 Mar 1998
Smt. Lakshamma Vs M.P. Krishnappa and Others
Karnataka High Court · (1999) 1 CivCC 650 : (1999) 1 KarLJ 536 : (1999) 3 RCR(Civil) 100
High Courts09 Mar 1998
Lalitha Kunder Vs Syndicate Bank, Surathkal Branch, Dakshina Kannada District and Others
Karnataka High Court · (1999) 1 KarLJ 694
Limitation Act, 1963 — Section 14Transfer of Property Act, 1882 — Section 53 (1)
High Courts09 Mar 1998
B.M. Pakkala Vs The Management of M/s. Vijaya Bank, Zonal Office, Kodialbail, Mangalore and another
Karnataka High Court · (1999) 2 KarLJ 625
High Courts09 Mar 1998
The Bangalore Development Authority Vs C.B.C.I. Society for Medical Education
Karnataka High Court · (1998) ILR (Kar) 2021
Bangalore Development Authority Act, 1976 — Section 17 (1), 19 (1)Land Acquisition Act, 1894 — Section 10, 11 A, 16 (2), 9
High Courts09 Mar 1998
Shirajasab Husensab Exambi Vs Ashok Panditappa Kaddimani
Karnataka High Court · (1998) ILR (Kar) 2655 : (1999) 1 KarLJ 601
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 17 Rule 3, Order 7 Rule 11, Order 8 Rule 10, Order 9 Rule 6 (1) (a)
High Courts09 Mar 1998
B.L. Jayakumar Vs The Managing Director, Karnataka State Road Transport Corporation (BTS Division), Bangalore
Karnataka High Court · (1999) 1 ACC 522 : (1999) ACJ 970 : (1999) ILR (Kar) 1230 : (1998) 5 KarLJ 252
High Courts09 Mar 1998
M. Ramachandra Vs Deputy Commissioner (Land Acquisition), Bangalore Development Authority, Bangalore and Others
Karnataka High Court · (1998) 4 KarLJ 464
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 95 (3-A)Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4 (viii), 8 (a)
High Courts06 Mar 1998
Nanjundaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2776 : (1998) 3 KarLJ 382
Constitution of India, 1950 — Article 254, 254 (1)Land Acquisition Act, 1894 — Section 11 A, 17, 23, 24, 25
High Courts06 Mar 1998
G. Umadevi Vs Bangalore Development Authority, Bangalore and Others
Karnataka High Court · (1998) 5 KarLJ 199
Bangalore Development Authority Act, 1976 — Section 38 A, 38 CConstitution of India, 1950 — Article 226
High Courts06 Mar 1998
The Oriental Insurance Company Limited, Bangalore Vs Gangavva and Another
Karnataka High Court · (1998) 6 KarLJ 433
Workmens Compensation Act, 1923 — Section 12 (2), 2, 5 (c)
High Courts05 Mar 1998
Smt. Nagawwa Vs The General Manager, Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · AIR 1998 Kar 296 : (1998) 3 KarLJ 433
Motor Vehicles Act, 1988 — Section 166 (3)
High Courts04 Mar 1998Dismissed
Shankerappa Vs National Insurance Co. Ltd. and Others
Karnataka High Court · (2000) ACJ 709
Insurance Act, 1938 — Section 64 VB
High Courts04 Mar 1998
Smt. Lalitha and Another Vs Dashanbhat Haribansh Bhat and Others
Karnataka High Court · (2000) ACJ 200 : AIR 1998 Kar 344 : (1998) ILR (Kar) 2210 : (1998) 5 KarLJ 27
High Courts03 Mar 1998
Sarat Babu Koganti Vs The Bangalore University and Others
Karnataka High Court · (1998) 03 KAR CK 0094
High Courts03 Mar 1998
Y.N. Gopala Rao Vs D.R. Laxminarayana and Others
Karnataka High Court · (1999) 3 KarLJ 677
Specific Relief Act, 1963 — Section 10, 12 (c), 19, 20 (c), 21 (a)
High Courts03 Mar 1998
Wahab Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 1366 : (1998) 3 KarLJ 354
Administrative Tribunals Act, 1985 — Section 22 (3) (f), 28Constitution of India, 1950 — Article 142, 226, 227, 32, 323A
High Courts02 Mar 1998
Veerabhadrappam Totappa Bilebal (Deceased)By L.Rs Vs Virupaxappa Totappa Bilebal and Another
Karnataka High Court · AIR 1998 Kar 346 : (1998) ILR (Kar) 2508 : (1998) 4 KarLJ 502