COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 37 of 44

High Courts02 Mar 1998

Beera Aayu Agera Vs Land Tribunal, Ankola, Uttara Kannada District and Others

Karnataka High Court · (1998) ILR (Kar) 2381 : (1998) 3 KarLJ 14

Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 21 (1), 45, 45 (1)

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High Courts27 Feb 1998

The Traffic Manager, New Managalore Port Trust Registered Cargo Handling Workers'' Administration Wing, Panambur, Mangalore Vs Smt. B. Radha and Others

Karnataka High Court · (1999) 1 ACC 368 : (1999) ACJ 993 : (1998) 3 KarLJ 395

Workmens Compensation Act, 1923 — Section 30, 4 A (3)

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High Courts27 Feb 1998

Arun Kumar Agrawal and Another Vs State of Karnataka and Others

Karnataka High Court · (1999) 1 KarLJ 603

Constitution of India, 1950 — Article 142, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 195

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High Courts27 Feb 1998

Hemavathi Mahila Co-Operative Bank Limited, Hassan Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 8 : (1998) ILR (Kar) 2397 : (1998) 4 KarLJ 471

Karnataka Co-operative Societies Act, 1959 — Section 6, 7Karnataka Cooperative Societies Rules, 1960 — Rule 3 (3)

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High Courts27 Feb 1998Dismissed

Karnataka Transport Corporation Vs National Insurance Bank Ltd.

Karnataka High Court · (1999) 98 CompCas 551b

Carriers Act, 1865 — Section 3, 6, 8, 9Civil Procedure Code, 1908 (CPC) — Section 34, 96Evidence Act, 1872 — Section 114

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High Courts26 Feb 1998

Kamalanjanamma and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 1801 : (1998) 3 KarLJ 517

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 258, 397, 482Penal Code, 1860 (IPC) — Section 120 B, 177, 182, 201, 34

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High Courts26 Feb 1998

United India Insurance Company Limited, Mangalore Vs Smt. Harinakshi and Another

Karnataka High Court · (1999) ACJ 1003 : (1999) 81 FLR 731 : (1998) ILR (Kar) 2788 : (1998) 6 KarLJ 429

Motor Vehicles Act, 1988 — Section 110 AWorkmens Compensation Act, 1923 — Section 2 (1) (d)

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High Courts26 Feb 1998

K.P. Prabhuswamy and Others Vs The Regional Transport Authority, Mysore

Karnataka High Court · (1998) ILR (Kar) 3181 : (1998) 4 KarLJ 699

Motor Vehicles Act, 1988 — Section 217, 81

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High Courts24 Feb 1998Allowed

V.R. Gnanaprakasham Vs Venktaswamy and Others

Karnataka High Court · (1998) ILR (Kar) 3198

General Clauses Act, 1897 — Section 9 (4)Karnataka Land Revenue Rules, 1966 — Rule 43 (6) (a) (2)Limitation Act, 1963 — Section 12 (1)

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High Courts24 Feb 1998

Nagesh Laxman Vernekar and Others Vs Ananth Krishna Naik

Karnataka High Court · AIR 1998 Kar 411 : (1998) 5 KarLJ 332

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 18 (2), 100

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High Courts24 Feb 1998

P. Srinivasan (Deceased)By L.Rs Vs Smt. Nanjamma and Others

Karnataka High Court · (1998) 2 CivCC 467 : (1998) ILR (Kar) 1957 : (1998) 3 KarLJ 98

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Feb 1998

V.R. Gnanaprakasham Vs Venkataswamy (Deceased) by L.Rs and Others

Karnataka High Court · (1999) 2 KarLJ 355

Limitation Act, 1908 — Section 12 (1), 9 (4)Transfer of certain Land Karnataka Scheduled Castes and Scheduled Tribes (Probhition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

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High Courts24 Feb 1998

R. Sohanlal Jain Vs M. Channappa

Karnataka High Court · (1998) 3 KarLJ 361

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

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High Courts24 Feb 1998

M. Lakshmi Devi Vs M. Lakshmi Devi and Others

Karnataka High Court · (1999) 4 KarLJ 33

Civil Procedure Code, 1908 (CPC) — Section 107, 96Family Courts Act, 1984 — Section 7, 8

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High Courts24 Feb 1998

State of Karnataka Vs Shrikant Shivappa Chekki

Karnataka High Court · (1999) 2 ALT(Cri) 96 : (1998) CriLJ 4093 : (1999) 2 KarLJ 542

Criminal Procedure Code, 1973 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 302

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High Courts23 Feb 1998Dismissed

Boregowda and Another Vs Smt. Rangamayamma

Karnataka High Court · AIR 1999 Kar 46

Hindu Succession Act, 1956 — Section 14 (1)Hindu Women Rights Act, 1933 — Section 8 (1)

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High Courts23 Feb 1998

Miss T.S. Vedavalli Vs The Commissioner, Bangalore Development Authority, Bangalore

Karnataka High Court · (1998) 4 KarLJ 504

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11 (4), 13 (9)

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High Courts23 Feb 1998

National Insurance Company Limited, Bangalore Vs Honappa and Others

Karnataka High Court · (1999) 1 ACC 341 : (2000) ACJ 412 : (1998) ILR (Kar) 1962 : (1999) 2 KarLJ 523

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High Courts23 Feb 1998Dismissed

Narayana and Another Vs State

Karnataka High Court · (1998) CriLJ 3675

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High Courts23 Feb 1998

H and R Johnson (India) Ltd. Vs Central Board of Excise and Customs

Karnataka High Court · (1998) 101 ELT 252

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