High Courts23 Oct 1998Allowed
C. Dinakar Vs Government of Karnataka and others
Karnataka High Court · (1998) 10 KAR CK 0017
Constitution of India, 1950 — Article 14, 15, 16, 22, 323A
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 7 of 44
High Courts22 Oct 1998
Capt. George Martis Vs New Mangalore Port Trust, Panambur and Others
Karnataka High Court · (1999) 5 KarLJ 284
High Courts22 Oct 1998
Auma (India) Ltd. Vs Union of India (UOI) and Others
Karnataka High Court · (1998) ILR (Kar) 4224
Central Excise Act, 1944 — Section 11 A, 35 FConstitution of India, 1950 — Article 226, 265
High Courts20 Oct 1998
North West Karnataka Road Transport Corporation, Central Offices, Hubli Vs Santmallayya and Another
Karnataka High Court · (1999) 82 FLR 433 : (1999) 4 KarLJ 654
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts20 Oct 1998
Abdul Rauf J. Uppin Vs Karnataka State Road Transport Corporation, Hubli and Another
Karnataka High Court · (1999) 82 FLR 463 : (1999) 2 KarLJ 203 : (1999) 1 LLJ 1235
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts16 Oct 1998
S. Vasudeva Vs Government of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 74 : (1999) 1 KarLJ 116
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 149CConstitution of India, 1950 — Article 226
High Courts16 Oct 1998Dismissed
Hanamappa and Others Vs The Special Land Acquisition Officer
Karnataka High Court · AIR 1999 Kar 128 : (1998) ILR (Kar) 4071
Constitution of India, 1950 — Article 13 (2), 14Land Acquisition Act, 1894 — Section 18, 18 (3), 18 (3) (a), 18 (3) (b)Limitation Act, 1963 — Section 15 (2), 5
High Courts16 Oct 1998
Venkareddy Parasareddy Alawandi and Another Vs Secretary, Revenue Department, Vidhana Soudha, Bangalore and Another
Karnataka High Court · (1999) 2 KarLJ 600
Land Acquisition Act, 1894 — Section 18 (1), 28 A, 3 (c)Limitation Act, 1963 — Section 5
High Courts16 Oct 1998
The University of Agricultural Science Employees house Building Co-Operative Society, Hebbal, Bangalore Vs The Special Land Acquisition Officer, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 4597
Evidence Act, 1872 — Section 114 (e)Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts15 Oct 1998Allowed
State Bank of India Vs Akbar and Another
Karnataka High Court · (1999) 95 CompCas 576 : (2000) 2 KCCR 1232
Registration Act, 1908 — Section 17
High Courts14 Oct 1998
Moin Ahmed Sheriff Vs Vice-Chancellor, University of Mysore and Others
Karnataka High Court · (1999) 4 KarLJ 106
Karnataka State Universities Act, 1976 — Section 35
High Courts14 Oct 1998
S. Shekhar Vs Commissioner and Returning Officer, Bangalore City Corporation, Bangalore and Others
Karnataka High Court · AIR 1999 Kar 174 : (1999) 1 KarLJ 98
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Karnataka Municipal Corporations Act, 1976 — Section 33 (2)Representation of the Peoples Act, 1951 — Section 117, 16, 2 (5)
High Courts14 Oct 1998
Panchaxari Shidramappa Yeligar Vs Shiggaon Taluka Shikshana Samithi and Others
Karnataka High Court · (1998) ILR (Kar) 3748
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Education Act, 1983 — Section 103Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 10 (1), 10 (2)
High Courts14 Oct 1998Dismissed
Mysore Kirloskar Ltd. Vs Deputy Regional Director, E.S.I. Corporation
Karnataka High Court · (2000) 3 LLJ 213
Companies Act, 1956 — Section 3Employees State Insurance Act, 1948 — Section 2 (22), 45 A, 75
High Courts13 Oct 1998
Sri Tuljabhavani Devasthana Kendra Pancha Samithi, Hubli Vs State of Karnataka and Another
Karnataka High Court · AIR 1999 Kar 182 : (1999) ILR (Kar) 143 : (1999) 6 KarLJ 637
Karnataka Municipal Corporations Act, 1976 — Section 444 (2), 72, 98, 98 (2)
High Courts13 Oct 1998
Smt. Padma Khaitan Vs The Karnataka Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 849 : (2000) 1 KarLJ 546
Karnataka Land Reforms Act, 1961 — Section 118, 79 A, 79 B, 79 C, 80
High Courts13 Oct 1998
Vishkantegowda and Others Vs State
Karnataka High Court · (1999) 1 ALT(Cri) 495 : (1999) ILR (Kar) 4123 : (1999) 3 KarLJ 670 : (2000) 1 RCR(Criminal) 62
High Courts13 Oct 1998Allowed
Venugopala Reddy M. Vs Hindustan Aeronautics Ltd. and Another
Karnataka High Court · (1999) 3 LLJ 1206
Constitution of India, 1950 — Article 19 (1) (g)Employees State Insurance Act, 1948 — Section 30, 40, 41
High Courts12 Oct 1998
Krishnappa Poojary Vs N.V. Rangappaiah (Deceased)By L.r. and Others
Karnataka High Court · (1999) ILR (Kar) 1932 : (2000) 3 KarLJ 579
Karnataka Land Reforms Act, 1961 — Section 121 A, 48 A (1)
High Courts09 Oct 1998
Smt. Zubedabi Vs Niyaz Mohammad Gulam Mohammad
Karnataka High Court · (1999) CriLJ 1326 : (2000) 3 KarLJ 607
Criminal Procedure Code, 1973 (CrPC) — Section 125