High Courts09 Oct 1998
Smt. Kalavathy A. Katti Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 393 : (1999) 2 KarLJ 394
Karnataka University Act, 1949 — Section 176
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 8 of 44
High Courts09 Oct 1998
Gautam Raj Golia and Another Vs The Institute of Chartered Accountants of India, New Delhi and Another
Karnataka High Court · AIR 1999 Kar 324 : (1999) ILR (Kar) 131 : (1999) 4 KarLJ 349
Chartered Accountants (Amendment) Regulations, 1988 — Regulation 12, 50, 67Chartered Accountants Act, 1949 — Section 15 (2) (1), 21, 22, 30, 9
High Courts08 Oct 1998
M.S. Angadi Vs State of Karnataka and Others
Karnataka High Court · (1999) 82 FLR 964 : (1999) 4 KarLJ 193
High Courts08 Oct 1998
J.S. Nagaraj Vs The Presiding Officer, Labour Court, Chickmagalur and Another
Karnataka High Court · (1999) 82 FLR 419 : (1999) 4 KarLJ 678
Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts08 Oct 1998
M. Noorulla Shariff Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 355 : (1999) 2 KarLJ 408
Advocates Act, 1961 — Section 17, 2 (d), 3 (2), 3 (2) (a)Waqf Act, 1995 — Section 14 (1) (b) (iii), 14 (2)
High Courts08 Oct 1998Allowed
Chandregowda Vs State
Karnataka High Court · (1998) ILR (Kar) 3906
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302
High Courts08 Oct 1998Dismissed
Karnataka State Road Transport Corporation and Another Vs Shivakumar and Another
Karnataka High Court · (2000) 1 LLJ 338
Constitution of India, 1950 — Article 226, 227
High Courts07 Oct 1998
Dr. S.B. Jigajinni Vs Hubli-Dharwad Municipal Corporation and others
Karnataka High Court · (1999) 4 KarLJ 470
High Courts07 Oct 1998
Subhash L. Kurdekar Vs Tahsildar, Karwar and another
Karnataka High Court · (1999) ILR (Kar) 1680 : (2000) 1 KarLJ 182
Karnataka Land Reforms Act, 1961 — Section 130, 38, 48 A
High Courts05 Oct 1998
B.G. Vishwa Chetan and Another Vs Bangalore University and Another
Karnataka High Court · (1999) 4 KarLJ 623
Bangalore University Ordinance on Malpractice in the University Examinations — Section 8.18, 8.2Karnataka State Universities Act, 1976 — Section 62
High Courts26 Sept 1998
Union of India and Another Vs Smt. Norrunnissa Begum and Another
Karnataka High Court · (2000) 2 KarLJ 482
High Courts26 Sept 1998
Special Land Acquisition Officer, Karnataka Industrial Areas Development Board, Zonal Office, Mysore Vs B. Byrappa
Karnataka High Court · (2000) 2 KarLJ 573
Civil Procedure Code, 1908 (CPC) — Section 11, 115Land Acquisition Act, 1894 — Section 23 (1-A), 23 (2), 28, 34
High Courts25 Sept 1998
Syed Shah Muhammad Al Hussaini Vs Union of India and Others
Karnataka High Court · AIR 1999 Kar 112 : (1999) ILR (Kar) 8
Constitution of India, 1950 — Article 13, 14, 15, 25, 26Waqf Act, 1995 — Section 14, 14 (1) (b), 33, 38, 61
High Courts25 Sept 1998
Kumari R. Shubha Sangeetha Vs Rajiv Gandhi University of Health Sciences, Bangalore and Another
Karnataka High Court · AIR 1999 Kar 49 : (1999) ILR (Kar) 23 : (1999) 2 KarLJ 656
Constitution of India, 1950 — Article 226Rajiv Gandhi University of Health Sciences Act, 1994 — Section 10, 35 (2) (b), 62, 62, 64
High Courts25 Sept 1998
Mahakali alias Bhadrakali Temple, Gokarn Vs Smt. Parvati Krishna Holla and others
Karnataka High Court · (1999) ILR (Kar) 236 : (2000) 3 KarLJ 147
Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 21 (1) (a)
High Courts25 Sept 1998
The Land Acquisition Officer Vs Mallappa and Others
Karnataka High Court · (1999) 2 KarLJ 521
Land Acquisition Act, 1894 — Section 18 (1), 18 (3) (b)Limitation Act, 1963 — Section 5
High Courts25 Sept 1998
Shidramappa Harihar Vs State of Karnataka and Another
Karnataka High Court · (1999) 5 KarLJ 677
Constitution of India, 1950 — Article 307
High Courts25 Sept 1998Dismissed
Kum. Babitha Nugala Vs Common Entrance Test Cell, Govt. of Karnataka and Another
Karnataka High Court · AIR 1999 Kar 183
Constitution of India, 1950 — Article 226
High Courts24 Sept 1998
K.C. Das Private Limited, Bangalore and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 46 KarLJ 210
Karnataka Sales Tax Act, 1957 — Section 6B(1)
High Courts24 Sept 1998
B.T. Suresh Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 274
Karnataka Agricultural Income Tax Act, 1957 — Section 5(1)(K)