COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,698 of 2,390

High Courts07 Jul 1999

Dyavappa Gowda and Others Vs District Registrar, Hassan District and Others

Karnataka High Court · (2000) ILR (Kar) 183 : (2001) 2 KarLJ 502 : (2000) 4 KCCR 196 SN

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 129, 136 (2)Registration Act, 1908 — Section 58, 59, 60, 72

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High Courts06 Jul 1999

Sanjaykumar Varma Vs State of Karnataka and Others

Karnataka High Court · (1999) 6 KarLJ 467

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High Courts06 Jul 1999Dismissed

State of Karnataka Vs Ramappa Aparai Ghasti

Karnataka High Court · (2000) CriLJ 599

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High Courts05 Jul 1999Dismissed

Jawaharlal Nehru Medical College Vs Rajiv Gandhi University of Health Sciences and Others

Karnataka High Court · AIR 1999 Kar 483 : (2000) ILR (Kar) 63 : (2000) 4 KCCR 149 SN

Indian Medical Council Act, 1956 — Section 10 A, 10 A (1), 10 C, 10 C (1)Karnataka State Capitation Fee Act, 1984 — Section 4 (1) (b)

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High Courts05 Jul 1999

Krishnasa Kheerasa Habib Vs Shah Parasmal Pittaji Jain

Karnataka High Court · AIR 2000 Kar 129 : (2000) 1 KarLJ 12

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 50Transfer of Property Act, 1882 — Section 108, 108 (c)

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High Courts05 Jul 1999Allowed

India Cements Limited Vs Deputy Commissioner of Commercial Taxes (Assessments-II Fast Track), City Division-I

Karnataka High Court · (2000) 118 STC 29

Karnataka Sales Tax Act, 1957 — Section 18, 18 AA

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High Courts05 Jul 1999Allowed

United Breweries Limited Vs Deputy Commissioner of Commercial Taxes

Karnataka High Court · (1999) 07 KAR CK 0012

Karnataka Sales Tax Act, 1957 — Section 12 B (2), 13 (2)

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High Courts05 Jul 1999

Manjappa Vs Assistant Commissioner, Sagar Sub-Division, Sagar and Others

Karnataka High Court · (2000) ILR (Kar) 178 : (1999) 5 KarLJ 545

Mysore Land Grant Rules, 1968 — Rule 43-G (4), 43-G (7)

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High Courts02 Jul 1999

R.K. Arora and Sons Private Limited, Calcutta Vs Pampasar Distillery Limited, Chitwadgi, Hospet, Bellary District

Karnataka High Court · (1999) 5 KarLJ 549

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High Courts02 Jul 1999

Bahu Bali Ramappa Padnad and Another Vs Babu alias Babu Rao S. Padnad and Others

Karnataka High Court · AIR 2000 Kar 21 : (1999) 3 CivCC 215 : (1999) ILR (Kar) 3344 : (1999) 5 KarLJ 562

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 7 Rule 11, 151, 9Karnataka Land Reforms Act, 1961 — Section 66

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High Courts02 Jul 1999

K. Jayamma and Others Vs Tahsildar and Another

Karnataka High Court · (1999) ILR (Kar) 3250 : (1999) 5 KarLJ 554

Karnataka Land Revenue Act, 1964 — Section 128 (4), 129, 25Karnataka Land Revenue Rules, 1966 — Rule 65, 66, 67

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High Courts02 Jul 1999

Smt. Rathnamma and Another Vs A.V. Sharadamma and others

Karnataka High Court · (1999) 5 KarLJ 631

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115, 151, 47Limitation Act, 1963 — Section 127, 14

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High Courts01 Jul 1999

Giriyappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 1166 : (2000) 3 KarLJ 70

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2 (1)Karnataka Land Reforms Act, 1961 — Section 48Karnataka Land Reforms Rules, 1974 — Rule 19

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High Courts30 Jun 1999

C.B. Chandrashekar and Others Vs State of Karnataka and Others

Karnataka High Court · (1999) 6 KarLJ 345

Karnataka Land Grant Rules, 1969 — Rule 5Karnataka Land Revenue Act, 1964 — Section 69, 71

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High Courts30 Jun 1999Dismissed

State of Karnataka Vs Aslam alias Aslam Pasha

Karnataka High Court · (2000) CriLJ 1167 : (2000) 4 KCCR 115 SN

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High Courts30 Jun 1999

Great Eastern Shipping Company Ltd. Vs State of Karnataka and Another

Karnataka High Court · (1999) 06 KAR CK 0008

Constitution of India, 1950 — Article 297Karnataka Sales Tax Act, 1957 — Section 10, 29 (2), 5 CTerritorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 — Section 3 (1)

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High Courts29 Jun 1999