COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 38 of 44

High Courts20 Feb 1998

Narasimhasetty (Deceased) By L.Rs Vs Padmasetty

Karnataka High Court · AIR 1998 Kar 389 : (1998) ILR (Kar) 3230 : (1998) 3 KarLJ 73

Constitution of India, 1950 — Article 14, 225Limitation Act, 1963 — Section 113Transfer of Property Act, 1882 — Section 53 A, 54

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High Courts20 Feb 1998

Siddappa Hanumanthappa Kori Vs The Assistant Director of Land Records, Jamkhandi, Bijapur District and Others

Karnataka High Court · (1998) ILR (Kar) 1834 : (1998) 3 KarLJ 581

Karnataka Land Revenue Act, 1964 — Section 49 (f)Mysore State (Alteration of Name) Act, 1973 — Section 108, 120, 122 A, 139, 141

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High Courts20 Feb 1998

M/s. Meenakshi Pharma Distributors, Bangalore Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 192 : (1999) 2 KarLJ 164

Civil Procedure Code, 1908 (CPC) — Section 34, 80, 96Constitution of India, 1950 — Article 14, 21, 39, 41, 43

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High Courts20 Feb 1998

B.N. Jayanth Kumar Vs State of Karnataka and Others

Karnataka High Court · AIR 1998 Kar 215 : (1998) ILR (Kar) 2081 : (1998) 3 KarLJ 19

Constitution of India, 1950 — Article 213Karnataka Co-operative Societies Act, 1959 — Section 121, 29 D

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High Courts19 Feb 1998

Vasavadatta Cements Vs Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · AIR 1999 Kar 29 : (1998) 6 KarLJ 417

Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 25, 30.01, 30.04, 30.05

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High Courts19 Feb 1998

C.C. Devasia Vs The Karnataka Appellate Tribunal, Bangalore and Others

Karnataka High Court · (1998) ILR (Kar) 2473 : (1998) 3 KarLJ 427

Karnataka Land Reforms Act, 1961 — Section 21, 48 A, 61, 83

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High Courts19 Feb 1998

Kallavva Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2497 : (1999) 3 KarLJ 564

Constitution of India, 1950 — Article 148, 309 (5)Karnataka Municipalities (Conditions of Service) Rules, 1972 — Rule 48Mysore Panchayats and Taluk Boards Employees (Recruitment and Conditions of Service) Rules, 1962 — Rule 15

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High Courts19 Feb 1998

K. Shashidhara Rao Vs Dr. Ambedkar Institute of Technology, Bangalore and Another

Karnataka High Court · AIR 1998 Kar 294 : (1998) 3 KarLJ 488

Constitution of India, 1950 — Article 226Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14

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High Courts18 Feb 1998

M/s. Triton Valves Limited, Mysore Vs The Labour Court, Mysore and Another

Karnataka High Court · (1999) 81 FLR 577 : (1998) 3 KarLJ 681 : (1999) 1 LLJ 775

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A)

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High Courts18 Feb 1998

Rama K. Kunder Vs The 15th Land Tribunal and Others

Karnataka High Court · (1998) 3 KarLJ 71

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High Courts18 Feb 1998

B.R. Manjegowda Vs State of Karnataka and Others

Karnataka High Court · (1998) 3 KarLJ 68

Constitution of India, 1950 — Article 31 (2)Mysore Religious and Charitable Inams Abolition Act, 1955 — Section 9

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High Courts18 Feb 1998

Vadde Sanna Hulugappa and Others Vs Vadde Sanna Hulufappa (Deceased) by L.Rs and Others

Karnataka High Court · AIR 1998 Kar 325 : (1998) ILR (Kar) 2127 : (1998) 4 KarLJ 365

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts18 Feb 1998Allowed

Y.M. Mahadevappa Vs The Secretary, Regional Transport Authority

Karnataka High Court · (1998) ILR (Kar) 2507

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High Courts18 Feb 1998

Fellix-Joannas Vs State

Karnataka High Court · (1998) 2 ALT(Cri) 105 : (1998) CriLJ 2479 : (1998) ILR (Kar) 2059 : (1998) 3 KarLJ 218

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts18 Feb 1998Dismissed

T.R. Subba Jetty Vs T.R. Narasimha Jetty and Others

Karnataka High Court · (1998) ILR (Kar) 3161

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 110

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High Courts17 Feb 1998

State of Karnataka and Another Vs B.A. Hasanabha and Others

Karnataka High Court · AIR 1998 Kar 210 : (1998) ILR (Kar) 1631 : (1998) 3 KarLJ 324

Constitution of India, 1950 — Article 12, 123, 14, 213, 356Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11

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High Courts17 Feb 1998

State of Karnataka Vs Mahadevaiah and Others

Karnataka High Court · (1999) 4 KarLJ 182

Constitution of India, 1950 — Article 14, 21, 22, 226, 227

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High Courts17 Feb 1998

Laxman Vs Karnataka State Road Transport Corporation, Bangalore and Others

Karnataka High Court · (1999) 4 KarLJ 150

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18 (1), 20, 20, 4, 54

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High Courts13 Feb 1998

Warthyhully Estates Ltd. Vs Agricultural Income Tax Officer and Another

Karnataka High Court · (1999) 235 ITR 324

Constitution of India, 1950 — Article 265Mysore Agricultural Income Tax Act, 1957 — Section 18, 18 (1), 61

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High Courts13 Feb 1998

Naveen Kumar and Others Vs Karnataka Theatres Limited, Mangalore and Others

Karnataka High Court · AIR 1999 Kar 71 : (1998) 93 CompCas 443

Companies Act, 1913 — Section 20Companies Act, 1956 — Section 111, 155

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