COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 4 of 44

High Courts24 Nov 1998

Rojappa Alias Thabati Belchada Vs Muthappa Belchada and others

Karnataka High Court · (2000) 2 CivCC 527 : (1999) ILR (Kar) 2108 : (2000) 3 KarLJ 450

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 9, Order 43 Rule 1Limitation Act, 1963 — Section 5

Read judgment

High Courts23 Nov 1998

Nirmala Bai and Another Vs Ashok and Others

Karnataka High Court · (2000) ACJ 1163

Workmens Compensation Act, 1923 — Section 3, 30 (1), 4, 4 A (3)

Read judgment

High Courts23 Nov 1998Dismissed

National Insurance Co. Ltd. Vs Obalesh and Another

Karnataka High Court · (1999) 1 ACC 471 : (2000) ACJ 1329

Motor Vehicles Act, 1988 — Section 149 (2), 149 (2), 167, 170, 173Workmens Compensation Act, 1923 — Section 2 (1) (m), 30, 4

Read judgment

High Courts21 Nov 1998

M/s. Siemens Limited, Bangalore Vs The Commercial Tax Officer (Intelligence), Tumkur Road Checkpost, Bangalore and Another

Karnataka High Court · (1999) 46 KarLJ 126

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

Read judgment

High Courts21 Nov 1998

Smt. Maramma Vs The Tahsildar, Sirguppa and Others

Karnataka High Court · (1999) ILR (Kar) 1203 : (2000) 3 KarLJ 393

Karnataka Land Revenue Act, 1964 — Section 127, 129, 136, 136 (2)

Read judgment

High Courts20 Nov 1998

Seenappa and others Vs Subbaiah and others

Karnataka High Court · (2000) 1 CivCC 607 : (1999) 4 CivCC 184 : (1999) ILR (Kar) 1543 : (2000) 1 KarLJ 584

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (4), Order 7 Rule 10

Read judgment

High Courts20 Nov 1998

Neelappa and Others Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 2822 : (1999) 2 KarLJ 201

Read judgment

High Courts20 Nov 1998

The Government of Karnataka Vs A. Prabhakar Reddy

Karnataka High Court · (1999) 1 KarLJ 92

Arbitration Act, 1940 — Section 3, 30, 35

Read judgment

High Courts20 Nov 1998Dismissed

Management of Kanoria Industries Ltd. Vs Bagalkot Cement Company Workers Union and Another

Karnataka High Court · (1999) 82 FLR 958 : (1999) ILR (Kar) 2707 : (2000) 1 LLJ 267

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4) (1), 15, 17, 17 A

Read judgment

High Courts19 Nov 1998

Suresh and Others Vs State

Karnataka High Court · (1999) 1 KarLJ 303

Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

Read judgment

High Courts19 Nov 1998

R.N. Madhava Vs Canara Bank, Head Office, J.C. Road, Bangalore

Karnataka High Court · (1999) CriLJ 1322 : (1999) ILR (Kar) 507

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 14, 2 (c)Industrial Disputes Act, 1947 — Section 10 (1) (d)

Read judgment

High Courts18 Nov 1998

Smt. L. Nagamallikamba and Others Vs The Assistant Commissioner and Land Acquisition Officer, Koppal and Another

Karnataka High Court · (1999) 2 KarLJ 306

Land Acquisition Act, 1894 — Section 11, 23 (1-A), 23 (2), 28, 34

Read judgment

High Courts18 Nov 1998

The Vysya Bank Limited, Bangalore Vs The Special Land Acquisition Officer, Upper Krishna Project, Bagalkot and Another

Karnataka High Court · (1999) ILR (Kar) 754 : (1999) 2 KarLJ 476

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152Land Acquisition Act, 1894 — Section 18, 18 (3) (b), 26, 28, 29 (1)

Read judgment

High Courts18 Nov 1998

N. Vinodkumar and Co. and Onam Agarbathy Co. Vs Union of India (UOI) and Others

Karnataka High Court · (1999) 237 ITR 502

Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 139 (1), 271 B, 44 AB

Read judgment

High Courts18 Nov 1998

N. VINOD KUMAR and CO. Vs UNION OF INDIA and Others

Karnataka High Court · (1999) 153 CTR 608

Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 139 (1), 271 B, 44 AB

Read judgment

High Courts17 Nov 1998Dismissed

United India Insurance Co. Ltd. Vs Dr. Jayanthi and Another

Karnataka High Court · (2001) ACJ 69

Civil Procedure Code, 1908 (CPC) — Section 100Motor Vehicles Act, 1988 — Section 147 (3), 149 (2), 163 A, 170, 173

Read judgment

High Courts17 Nov 1998

Smt. Indira Rao (Deceased) by L.Rs and Others Vs West Coast Paper Mills Limited, Bangurnagar, Dandeli, Uttara Kannada District

Karnataka High Court · (1999) 1 KarLJ 406

Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p), 31

Read judgment

High Courts17 Nov 1998

Krishnarao alias Kamalakar Rao Vs State of Karnataka and Others

Karnataka High Court · (1999) 1 CivCC 607 : (1999) ILR (Kar) 314 : (1999) 1 KarLJ 676

Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 102, 321 (3)

Read judgment

High Courts16 Nov 1998

Kavita Pabby And Others Vs Rajiv Gandhi University Of Health Sciences, Bangalore

Karnataka High Court · AIR 1999 Kar 228 : (2000) 3 KarLJ 182

Indian Medical Council Act, 1956 — Section 33Rajiv Gandhi University of Health Sciences Act, 1994 — Section 13 (2)

Read judgment

High Courts16 Nov 1998

Smt. Mohisin Arabegum Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 2328

Constitution of India, 1950 — Article 14, 142, 16Karnataka State Universities Act, 1976 — Section 28, 35, 36, 49, 50

Read judgment