COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 39 of 44

High Courts12 Feb 1998

Poornaprajna House Building Co-operative Society, Bangalore Vs Bailamma @ Dodda Bailamma and Others

Karnataka High Court · (1998) ILR (Kar) 1441 : (1998) 3 KarLJ 304 : (1998) 3 RCR(Civil) 359

Land Acquisition Act, 1894 — Section 11, 11 A, 4 (1), 6, 6

High Courts12 Feb 1998

State Vs Shivappa Dundappa Iti and Others

Karnataka High Court · (1998) 3 KarLJ 422

Penal Code, 1860 (IPC) — Section 307, 324, 325, 34

High Courts12 Feb 1998Dismissed

State of Karnataka Vs Shivappa Dundappa Iti

Karnataka High Court · (1998) 2 ALT(Cri) 173 : (1998) CriLJ 3509 : (1998) ILR (Kar) 2717

Penal Code, 1860 (IPC) — Section 307, 324, 325, 34

High Courts11 Feb 1998

Ameer Khan and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1998 Kar 347 : (1998) ILR (Kar) 2762 : (1998) 4 KarLJ 129

Karnataka Urban Development Authorities Act, 1987 — Section 15 (1) (a), 17 (1), 18 (1), 19 (1)

High Courts11 Feb 1998

New India Assurance Company Limited Bangalore Vs T. Suresh and Another

Karnataka High Court · (1999) 1 ACC 189 : (1999) ACJ 1108 : (1998) ILR (Kar) 2487 : (1998) 6 KarLJ 378 : (1999) 1 LLJ 84

Employees State Insurance Act, 1948 — Section 2 (8), 53, 61

High Courts11 Feb 1998

Chandrashekar Vs State of Karnataka

Karnataka High Court · (1998) CriLJ 2237 : (1998) 3 KarLJ 159

Criminal Procedure Code, 1973 (CrPC) — Section 333, 334, 335Penal Code, 1860 (IPC) — Section 84

High Courts10 Feb 1998

M/s. Wipro Information Technology Limited, Bangalore Vs The Under Secretary (Drawback Directorate), Department of Revenue, Ministry of Finance, New Delhi

Karnataka High Court · (1998) 61 ECC 482 : (1998) 102 ELT 547 : (1998) ILR (Kar) 2136 : (1998) 4 KarLJ 562

Constitution of India, 1950 — Article 226, 227Customs and Central Excise Duties Drawback Rules, 1971 — Rule 15, 6, 6 (1) (a), 7

High Courts10 Feb 1998

25th August, 2000 State by Piriyapatna Police Station Vs Mota Alias Motta and Another

Karnataka High Court · (2000) 7 KarLJ 283

Penal Code, 1860 (IPC) — Section 300

High Courts09 Feb 1998

State Vs Seenappa

Karnataka High Court · (1998) CriLJ 3545 : (1998) 3 KarLJ 673

Penal Code, 1860 (IPC) — Section 302

High Courts09 Feb 1998

Employees'' State Insurance Corporation, Bangalore Vs M/s. Corner House Fun Food Cafe, Bangalore and Another

Karnataka High Court · (1998) 3 KarLJ 61

Employees State Insurance Act, 1948 — Section 2 (9), 2 (9) (b), 75

High Courts09 Feb 1998

N. Venkatappa Vs Lingappa Reddy (Deceased) by L.Rs

Karnataka High Court · AIR 1998 Kar 372 : (1998) 3 CivCC 584 : (1998) ILR (Kar) 2730

Specific Relief Act, 1963 — Section 16, 16 (c), 20, 20 (2), 23

High Courts07 Feb 1998

S.P. Gururaja and Others Vs The Executive Member, Karnataka Industrial Areas Development Board, Bangalore and Another

Karnataka High Court · AIR 1998 Kar 223 : (1998) ILR (Kar) 1212 : (1998) 3 KarLJ 223

Constitution of India, 1950 — Article 14, 162, 226, 227Karnataka Industrial Area Development Act, 1966 — Section 13, 17, 28 (1), 41 (2)

High Courts07 Feb 1998

The Oriental Fire and General Insurance Company, Bangalore Vs P.S. Nagaraja Setty and Others

Karnataka High Court · (1999) ILR (Kar) 798 : (1999) 3 KarLJ 510

High Courts06 Feb 1998

Sri Siddalingeshwar Traders, Gangavathi and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2637 : (1998) 3 KarLJ 543

Essential Commodities Act, 1955 — Section 3

High Courts06 Feb 1998

A.S. Vigneshwara Udupa Vs Teekappa and Another

Karnataka High Court · (1999) 1 KarLJ 460

High Courts06 Feb 1998

Sidagireppa Vs The Assistant Commissioner, Belgaum District, Belgaum and Others

Karnataka High Court · (1998) ILR (Kar) 2232 : (1998) 3 KarLJ 145

Hindu Succession Act, 1956 — Section 14 (1), 14 (2)Karnataka Land Revenue Act, 1964 — Section 128, 135, 136 (2)Specific Relief Act, 1963 — Section 26

High Courts06 Feb 1998

Larsen and Toubro, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (2003) 55 KarLJ 339

Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)

High Courts06 Feb 1998

M/s. Priyesh Enterprises, Bangalore Vs The Commercial Tax Officer, XVI Circle, Bangalore and Another

Karnataka High Court · (1998) 45 KarLJ 155

High Courts06 Feb 1998

M/s. Shrei International Finance Limited, Bangalore Vs M.G. Narayana and Others

Karnataka High Court · (1998) 1 ALT(Cri) 554 : (1998) CriLJ 2220 : (1998) ILR (Kar) 2296 : (1998) 3 KarLJ 169

Constitution of India, 1950 — Article 19 (c), 226, 227, 3 (b), 42Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 482Penal Code, 1860 (IPC) — Section 406, 420, 421, 506

High Courts05 Feb 1998

State of Karnataka Vs S. Narayanamurthy

Karnataka High Court · (1998) CriLJ 2481 : (1998) ILR (Kar) 2052 : (1998) 3 KarLJ 42

Penal Code, 1860 (IPC) — Section 376