High Courts23 Sept 1998
A. Nagaraja Vs The Karnataka State Road Transport Corporation, Bangalore and Others
Karnataka High Court · (1999) 2 KarLJ 161 : (1999) 1 LLJ 1231
Apprentices Act, 1961 — Section 21, 21 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 9 of 44
High Courts23 Sept 1998Dismissed
The Oriental Insurance Company Vs Mohammed Sab Ali Sab Kaladagi and Others
Karnataka High Court · (2000) ACJ 1223 : (1999) ILR (Kar) 2100
Motor Vehicles Act, 1988 — Section 10, 14, 149 (2), 15, 19
High Courts22 Sept 1998
Smt. Sathyalakshmi Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 672
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 8 (1) (a)
High Courts22 Sept 1998
The Cantonment Board Vs Smt. Jeenath Begum Habibur Rahman Sheikh
Karnataka High Court · (1999) 2 KarLJ 569
Cantonments Act, 1924 — Section 184, 185, 256, 274
High Courts22 Sept 1998Dismissed
United India Insurance Co. Ltd. Vs Peeramma and Others
Karnataka High Court · (1999) ACJ 1590
Motor Vehicles Act, 1939 — Section 95 (1) (b) (i), 95 (2) (c)
High Courts21 Sept 1998
M/s. Amar Granite Products, Sindhanoor, Raichur District Vs The Assistant Commissioner of Commercial Taxes, 3rd Circle, Raichur and Another
Karnataka High Court · (1998) 45 KarLJ 547
Karnataka Sales Tax Act, 1957 — Section 8A(1)(C)
High Courts21 Sept 1998
M/s. M.E.C. Wires, Bhadravathi Industrial Area, Machanahally, Shimoga Vs State of Karnataka
Karnataka High Court · (1999) 46 KarLJ 143
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Sales Tax Act, 1957 — Section 24(4)
High Courts21 Sept 1998
H.T. Somashekar Reddy Vs Government of Karnataka and another
Karnataka High Court · (2000) 1 KarLJ 224
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 196, 197, 201, 299 (1)National Highways Act, 1956 — Section 2 (2)
High Courts21 Sept 1998
Union of India and Another Vs M/s. N.R.I. Film Production Associates Private Limited, Mysore and Another
Karnataka High Court · AIR 1999 Kar 99 : (1999) 6 KarLJ 590
High Courts18 Sept 1998
Erappa Vs Channabasappa
Karnataka High Court · (1999) CriLJ 2421 : (1999) ILR (Kar) 76 : (1999) 6 KarLJ 278 : (1999) 3 RCR(Criminal) 781
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 11, 2 (c) (2), 2 (c) (iii) 15 (1)
High Courts18 Sept 1998
Dr. Parappa Shankarappa Mundinamani and Others Vs The Secretary to Government, Education Department, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 282 : (1999) 1 KarLJ 397
Karnataka State Universities Act, 1976 — Section 3, 35 (m), 36 (4)
High Courts18 Sept 1998
Smt. S. Vimala and Others Vs Chikkahanumanthaiah Bin Laxmanappa and Another
Karnataka High Court · (1999) 1 ACC 568 : (2000) ACJ 42 : AIR 1999 Kar 150 : (1999) ILR (Kar) 157 : (1999) 1 KarLJ 382
Motor Vehicles Act, 1988 — Section 140, 144, 165, 168
High Courts18 Sept 1998
M/s. Karnataka Bank Limited, Durgadbail Branch, Hubli Vs The Commissioner of Commercial Taxes in Karnataka, Bangalore and Others
Karnataka High Court · (1998) 45 KarLJ 595
Karnataka Sales Tax Act, 1957 — Section 14
High Courts18 Sept 1998
M/s. B.V. Aswathaiah and Brothers, Bangalore Vs State by Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (1998) 45 KarLJ 551
Karnataka Sales Tax Act, 1957 — Section 6BKarnataka Sales Tax Rules, 1957 — Rule 6
High Courts18 Sept 1998
Narendra Kumar Rampuri Vs Dr. Vanamala Vishwanath and Others
Karnataka High Court · (1999) 2 KarLJ 82
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10 (3)
High Courts18 Sept 1998
Ganesh Vs Syed Munned Ahamed and Others
Karnataka High Court · (2000) ACJ 1463 : (1999) 3 RCR(Civil) 375
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 110 A, 110 B, 110 E, 110 F, 168
High Courts17 Sept 1998
Shantesh Gureddi Vs Smt. Thayamma
Karnataka High Court · (1999) ILR (Kar) 898 : (1998) 6 KarLJ 409
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6ALimitation Act, 1963 — Section 113, 3 (2) (b)
High Courts17 Sept 1998
Shankarappa Sharanappa Gaure Vs The Deputy Director of Public Instructions, Bidar and others
Karnataka High Court · (1999) 1 KarLJ 438
Karnataka Education Act, 1983 — Section 131, 96Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 8
High Courts17 Sept 1998
Dhobi Ramaiah Vs Dhobi Abbiga and Others
Karnataka High Court · (1999) 5 KarLJ 178
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 (2)
High Courts17 Sept 1998
Ramesh Purdappa Ambannavar and Others Vs State
Karnataka High Court · (1999) 1 ALD(Cri) 92 : (1998) ILR (Kar) 3918 : (1998) 6 KarLJ 256
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34, 394