COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 43 of 44

High Courts16 Jan 1998

Smt. B.K. Parvathamma Vs Bangalore Development Authority, Bangalore

Karnataka High Court · (1998) 4 KarLJ 57

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13 (100), 13 (6), 13 (7)Constitution of India, 1950 — Article 226

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High Courts16 Jan 1998

M/s. Vyalikaval House Building Co-operative Society, Bangalore Vs Smt. Puttamma and Others

Karnataka High Court · (1999) 4 KarLJ 143

Constitution of India, 1950 — Article 141, 226Land Acquisition Act, 1894 — Section 10, 12, 9

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High Courts16 Jan 1998

S. Samboji Rao Vs Oriental Insurance Company, Bangalore and Others

Karnataka High Court · (1999) 81 FLR 575 : (1998) 3 KarLJ 280 : (1999) 1 LLJ 222

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

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High Courts16 Jan 1998Dismissed

State Vs Ravi and Another

Karnataka High Court · (1999) CriLJ 4363

Penal Code, 1860 (IPC) — Section 326

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High Courts16 Jan 1998

State of Karnataka Vs Ravi and Another

Karnataka High Court · (1998) 2 ALT(Cri) 195 : (1998) 3 KarLJ 274

Penal Code, 1860 (IPC) — Section 326

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High Courts15 Jan 1998

State of Karnataka Vs Krishna @ Challakili and Another

Karnataka High Court · (1998) CriLJ 1665 : (1998) ILR (Kar) 1131 : (1998) 3 KarLJ 128

Penal Code, 1860 (IPC) — Section 394

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High Courts15 Jan 1998

Smt. Jayamma Vs C. Munikrishnappa and Others

Karnataka High Court · (1998) 1 ACC 424 : (1998) ACJ 1165 : (1998) 79 FLR 55 : (1998) 2 KarLJ 555

Workmens Compensation Act, 1923 — Section 4 A (2)

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High Courts15 Jan 1998

The Divisional Controller, Karnataka State Road Transport Corporation, Bangalore Central Division, Bangalore Vs K.C. Nateshachari and Another

Karnataka High Court · (1998) 6 KarLJ 288

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11 A

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High Courts13 Jan 1998

G.V. Subba Rao Vs Tahsildar, Chickkaballapur Town, Kolar District and Others

Karnataka High Court · (1998) ILR (Kar) 2371 : (1998) 3 KarLJ 413

Karnataka Village Offices Abolition (Amendment) Act, 1978 — Section 1Karnataka Village Offices Abolition Act, 1961 — Section 3, 4, 5, 6, 7

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High Courts13 Jan 1998

Karnataka Electricity Board, Bangalore Vs Pyare Jan and Others

Karnataka High Court · (1998) 79 FLR 909 : (1998) ILR (Kar) 1827 : (1998) 3 KarLJ 462 : (1999) 1 LLJ 715

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17, 25 B, 25 F, 25 F (a), 25 F (b)

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High Courts13 Jan 1998

State Vs Dhonduram Shanker Bhosle

Karnataka High Court · (1998) 2 ALT(Cri) 191 : (1999) ILR (Kar) 1592 : (1998) 3 KarLJ 271

Penal Code, 1860 (IPC) — Section 302, 304 II

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High Courts12 Jan 1998

Haji Ebrahim Sait Wakf, Chennai Vs M/s. Mogra Trading Company Limited, Bangalore and Another

Karnataka High Court · (1998) ILR (Kar) 1028 : (1998) 3 KarLJ 269

Karnataka Rent Control Act, 1961 — Section 2 (7) (bb) (iv)

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High Courts12 Jan 1998

Mysore Stoneware Pipes and Potteries Limited, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1998) 79 FLR 422 : (1998) ILR (Kar) 1060 : (1998) 3 KarLJ 261

Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10 (1) (c), 10 (4-A), 12 (5), 25 F (c)

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High Courts12 Jan 1998

United India Insurance Company Limited, Belgaum Vs Smt. Vanitha Nandakumar Gurav and Others

Karnataka High Court · (1999) ACJ 1276 : (1999) ILR (Kar) 1006 : (1999) 5 KarLJ 487

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High Courts12 Jan 1998

K.A. Prabhakar Vs The Bangalore Development Authority, Bangalore and Others

Karnataka High Court · (1999) 2 KarLJ 555

Bangalore Development Authority Act, 1976 — Section 30, 32, 32 (5)Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts12 Jan 1998

Smt. Venkubai (Deceased) by L.Rs Vs The Assistant Commissioner, Sedam, Gulbarga District and Another

Karnataka High Court · (1999) 1 CivCC 119 : (1998) 5 KarLJ 171

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High Courts09 Jan 1998

Irappa Vs State of Karnataka

Karnataka High Court · (1998) 2 ALT(Cri) 152 : (1998) CriLJ 1806 : (1998) ILR (Kar) 1387 : (1998) 3 KarLJ 251

Penal Code, 1860 (IPC) — Section 302

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High Courts08 Jan 1998

Syed Nazmuddin Vs N.S. Krishna Murthy

Karnataka High Court · (1998) 4 KarLJ 110

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (b)Transfer of Property Act, 1882 — Section 108, 108 (d)

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High Courts08 Jan 1998

India Brewery and Distillery Limited, Bangalore and Others Vs Shaw Wallace and Company Limited, Bangalore

Karnataka High Court · (1999) 1 ALT(Cri) 123 : (1998) CriLJ 3759 : (1999) ILR (Kar) 1506 : (1998) 4 KarLJ 752

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Karnataka Sales Tax Act, 1957 — Section 14Penal Code, 1860 (IPC) — Section 405, 406, 415, 418, 420

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High Courts07 Jan 1998

Mudderu Thimmappa @ M. Thimmappa Vs The Deputy Commissioner, Chitradurga and Others

Karnataka High Court · (1998) ILR (Kar) 1656 : (1998) 3 KarLJ 349

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49, 50, 51, 94 AKarnataka Land Revenue Rules, 1966 — Rule 108D (6)

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