High Courts05 Feb 1998
Karnataka Forest Development Corporation Limited Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 82
Karnataka Sales Tax Act, 1957 — Section 2(1)(C)
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 40 of 44
High Courts05 Feb 1998
Smt. Periamma alias Derga Peeranamma Vs The Karnataka Board of Wakfs, Bangalore and Another
Karnataka High Court · (1999) 1 CivCC 436 : (1999) ILR (Kar) 3816 : (1998) 6 KarLJ 86
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 4
High Courts04 Feb 1998
Abdul Haleem Vs Kalique Ahmed (Deceased) By L.Rs
Karnataka High Court · (1998) 02 KAR CK 0074
Mysore Court-fees and Suits Valuation Act, 1958 — Section 66
High Courts04 Feb 1998
The General Manager, Taluk Agricultural Produce Co-operative Marketing Society Limited Vs The Arbitrator, Deputy Registrar of Co-operative Societies, Raichur and Others
Karnataka High Court · AIR 1998 Kar 354 : (1998) ILR (Kar) 2946 : (1998) 3 KarLJ 527
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 74Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts04 Feb 1998
M. Venkatesh Vs Kishore Jataram and Others
Karnataka High Court · (1999) 2 CivCC 695 : (1999) 2 KarLJ 535
Contract Act, 1872 — Section 65, 70
High Courts04 Feb 1998
M/s. Bhagawan Rice Mill and Oil Industries, Hiriyur Vs The Additional Commissioner of Commercial Taxes, Davangere Zone, Davangere and Another
Karnataka High Court · (1999) 46 KarLJ 73
Central Sales Tax Act, 1956 — Section 5(3)Karnataka Sales Tax Act, 1957 — Section 20A(3)(C), 22A(1)
High Courts04 Feb 1998
Bapuji Education Society, Tumkur Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 155
Land Acquisition (Amendment and Validation) Ordinance, 1967 — Section 4 (2)Land Acquisition Act, 1894 — Section 11 A, 4, 4 (1), 5 A, 6
High Courts04 Feb 1998
Puttegowda Vs Thimmajamma and Others
Karnataka High Court · AIR 1999 Kar 17 : (1999) 1 CivCC 250 : (1998) ILR (Kar) 1730 : (1998) 3 KarLJ 405
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 63
High Courts04 Feb 1998
Savithramma and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2064 : (1998) 3 KarLJ 154
Karnataka Land Reforms Act, 1961 — Section 116 A, 116 B, 17Karnataka Land Revenue Code, 1988 — Section 79
High Courts03 Feb 1998
Marigowda and Another Vs State
Karnataka High Court · (1998) 2 ALT(Cri) 518 : (1998) CriLJ 1864 : (1998) 3 KarLJ 39
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts03 Feb 1998
M/s. New India Assurance Company Limited, Bangalore Vs Hanumanthappa and Others
Karnataka High Court · (1999) 5 KarLJ 353
Motor Vehicles Act, 1988 — Section 147 (1)Workmens Compensation Act, 1923 — Section 4
High Courts02 Feb 1998Dismissed
State of Karnataka Vs Dodda Hanumantha and Others
Karnataka High Court · (1999) CriLJ 658
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts02 Feb 1998
Mangalore Tourist Service, Mangalore Vs B. Ramanna and others
Karnataka High Court · (2000) ACJ 679 : (1999) ILR (Kar) 821 : (1999) 6 KarLJ 318
High Courts02 Feb 1998
New India Assurance Company Limited, Bangalore Vs Sanganna Gowda Channappa Gowda Patil and Another
Karnataka High Court · (1998) 5 KarLJ 155
Workmens Compensation Act, 1923 — Section 2 (1) (d)
High Courts29 Jan 1998Dismissed
Karnataka State Industrial Investment and Development Corporation Ltd. Vs Intermodel Transport Technology Systems (Karnataka) Ltd. (In Liquidation) and Others
Karnataka High Court · AIR 1998 Kar 195 : (1998) 94 CompCas 409
Companies Act, 1956 — Section 433 (e), 433 (f), 439Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20 (4)State Financial Corporations Act, 1951 — Section 29
High Courts29 Jan 1998
Commissioner of Income Tax Vs Energomach Exports
Karnataka High Court · (1998) ILR (Kar) 2029 : (1998) 232 ITR 448
Income Tax Act, 1961 — Section 163 (1) (b), 256 (1), 9 (1) (i), 9 (1) (vii)
High Courts29 Jan 1998Dismissed
Agricultural Produce Market Committee Vs K.S. Nirvanappa and Others
Karnataka High Court · (1998) ILR (Kar) 1979 : (1999) 1 LLJ 741
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 2 (oo), 25 F
High Courts29 Jan 1998
S. Shivanathan (Deceased) By L.Rs Vs S.G. Narayana
Karnataka High Court · (1998) 4 KarLJ 514
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h)Transfer of Property Act, 1882 — Section 108
High Courts29 Jan 1998
Sri Ranganatha Enterprises Vs Commissioner of Income Tax
Karnataka High Court · (1998) 100 TAXMAN 552
High Courts29 Jan 1998
State Vs Rajashekar Rao Sindya
Karnataka High Court · (1998) 2 ALD(Cri) 181 : (1998) CriLJ 2484 : (1999) ILR (Kar) 823 : (1998) 3 KarLJ 478
Criminal Procedure Code, 1973 (CrPC) — Section 362, 401, 403, 482