High Courts22 Jan 1998
M. Ramakrishna Bhat Vs Tahsildar, Puttur, Dakshina Kannada and Others
Karnataka High Court · (1999) ILR (Kar) 2259 : (2000) 3 KarLJ 570
Karnataka Land Revenue Act, 1964 — Section 94, 96
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 42 of 44
High Courts22 Jan 1998
Karnatka State Road Transport Corporation, Sirsi Division, Sirsi Vs Hanna Baig and Another
Karnataka High Court · (1999) 82 FLR 338 : (1998) 4 KarLJ 51
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A), 2 (bb), 25 F
High Courts22 Jan 1998
Widia (India) Limited Vs The Chief Commissioner of Income Tax
Karnataka High Court · (1998) ILR (Kar) 1887 : (1998) 233 ITR 1
Income Tax Act, 1961 — Section 256 (1), 32 (2), 32 A, 35 B, 43 A
High Courts21 Jan 1998
H.S. Sripadarao Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 348 : (1998) 4 KarLJ 46
Constitution of India, 1950 — Article 21Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (4)
High Courts21 Jan 1998Allowed
Bellad Automobile Engineers Vs K.A.T
Karnataka High Court · (1998) ILR (Kar) 1460
Karnataka Sales Tax Act, 1957 — Section 4, 5, 8, 8 A
High Courts21 Jan 1998
The Oriental Insurance Company Limited Vs Smt. Honnamma and Another
Karnataka High Court · (2000) ACJ 761 : AIR 1998 Kar 160 : (1998) ILR (Kar) 1776 : (1998) 2 KarLJ 575
Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1988 — Section 147 (5), 149 (1)
High Courts21 Jan 1998
Syndicate Bank, Jayanagar Main Branch, Bangalore Vs M/s. Seenu Traders, Bangalore
Karnataka High Court · (1999) 2 CivCC 529 : (1999) 97 CompCas 351 : (1999) 2 KarLJ 563
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 70Interest Act, 1978 — Section 3
High Courts21 Jan 1998
Smt. Puttathayamma and Others Vs Regional Director, Employees'' State Insurance Corporation, Bangalore and Another
Karnataka High Court · (2000) ACJ 16 : (1998) ILR (Kar) 3525 : (1998) 4 KarLJ 101
Employees State Insurance Act, 1948 — Section 52, 75, 77 (1) (f)
High Courts21 Jan 1998Allowed
H.M.T. Limited, Watch Factory IV Vs Employees'' State Insurance Corporation and Another
Karnataka High Court · (1998) 79 FLR 511 : (1998) 1 LLJ 841
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2 (9) (iii) (b), 39, 39 (5) (a), 75 (1) (g)
High Courts21 Jan 1998Allowed
Bellad Automobile Engineers Vs K.A.T. and Others
Karnataka High Court · (1998) 111 STC 121
Karnataka Sales Tax Act, 1957 — Section 5 (1), 8, 8 A
High Courts20 Jan 1998
Karnataka Electricity Board, Sagar Vs K. Shantharama Nayak
Karnataka High Court · (1999) 2 KarLJ 546
High Courts20 Jan 1998
The Divisional Manager, Andhra Pradesh Road Transport Corporation, Chitoor Vs Smt. G. Usha and Others
Karnataka High Court · (2000) 7 KarLJ 93
Motor Vehicles Act, 1988 — Section 166
High Courts20 Jan 1998
M/s. Kishore and Company, Belgaum and Others Vs The Commercial Tax Officer (Cross-verification), Enforcement, Dharwad and Others
Karnataka High Court · (1999) 47 KarLJ 3
Karnataka Sales Tax Act, 1957 — Section 13A
High Courts20 Jan 1998
Dr. V. Lakshmidevi and Others Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 1035 : (1998) 3 KarLJ 140
Karnataka Municipal Corporations Act, 1976 — Section 98
High Courts19 Jan 1998
Abdul Gafarsab Vs State
Karnataka High Court · (1998) 2 ALT(Cri) 52 : (1998) CriLJ 2488
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)
High Courts19 Jan 1998
Smt. Jayalakshmi and Others Vs Smt. Gayathri and Another
Karnataka High Court · AIR 1998 Kar 169 : (1998) 2 CivCC 524 : (1998) 1 DMC 681
Hindu Marriage Act, 1955 — Section 11, 12, 16, 5
High Courts19 Jan 1998
Manipur Vasant Kini Vs Union of India and Others
Karnataka High Court · (1998) ILR (Kar) 954 : (1998) 3 KarLJ 121
Civil Procedure Code, 1908 (CPC) — Section 11, 92Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 1998
Abdul Gafarsab Vs State by Badami Police
Karnataka High Court · (1998) 3 KarLJ 132
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts19 Jan 1998
Nanjundachari Vs The Chairman, Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1999) 2 KarLJ 548
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Telegraph Act, 1885 — Section 10 (c)
High Courts16 Jan 1998
Gowri and Others Vs The Divisional Commissioner, Mysore Division, Mysore and Others
Karnataka High Court · (1998) ILR (Kar) 1928 : (1998) 3 KarLJ 132
Karnataka Land Reforms Act, 1961 — Section 118 (2-B), 118 A, 47, 48 A, 48 B