COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,704 of 2,390

High Courts12 Apr 1999

Smt. Prameelamma and Others Vs Kamavar Reddy Venkan Gouda and Others

Karnataka High Court · (1999) ILR (Kar) 3232 : (1999) 4 KarLJ 700

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 6 Rule 17, 92Mysore Court-fees and Suits Valuation Act, 1958 — Section 27

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High Courts12 Apr 1999

BPL Group of Companies Karmikara Sangha, Bangalore Vs State of Karnataka and others

Karnataka High Court · (2000) 85 FLR 159 : (1999) ILR (Kar) 3520 : (2000) 1 KarLJ 355 : (2000) 2 LLJ 641

Constitution of India, 1950 — Article 166, 226Industrial Disputes Act, 1947 — Section 10 (3), 10 BKarnataka Government (Transaction of Business) Rules, 1977 — Rule 14 (1), 17, 21, 6 (1)

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High Courts12 Apr 1999Dismissed

Sri. Dattatri Vs Mysore Paper Mills Limited

Karnataka High Court · (2000) 2 KCCR 1234

Companies Act, 1956 — Section 9

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High Courts09 Apr 1999

Oswal Minerals Vs Mysore Calcides and Chemicals Pvt. Ltd.

Karnataka High Court · (2000) 100 CompCas 100

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High Courts08 Apr 1999Dismissed

Thammanna Vs The State of Karnataka

Karnataka High Court · (2001) 4 KCCR 2285 : (2002) 3 RCR(Criminal) 385

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 32, 7

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High Courts08 Apr 1999Allowed

Kap Steel Limited Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 4156 : (2000) 3 LLJ 1079

Industrial Disputes Act, 1947 — Section 12 C, 25 C, 25 F, 25 Q

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High Courts08 Apr 1999

Arokya Das alias Das Chinnasavari and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 2794 : (2000) 5 KarLJ 62 : (2000) 4 KCCR 256 SN

Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 316, 42

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High Courts07 Apr 1999

M/s. Transport Corporation of India Limited, Bangalore Vs M/s. New India Assurance Company Limited, Bangalore and Another

Karnataka High Court · (2000) 3 KarLJ 130

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High Courts07 Apr 1999

Kazi Mohd. Muzeebulla Vs The High Court of Karnataka ad Another

Karnataka High Court · (1999) ILR (Kar) 2413 : (1999) 3 KarLJ 550

Constitution of India, 1950 — Article 226, 235

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High Courts07 Apr 1999

Smt. S. Sunanda Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 2847 : (1999) 5 KarLJ 57

Karnataka Land Reforms Act, 1961 — Section 118 A, 79 A, 83

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High Courts07 Apr 1999

T.R. Srikantaiah Setty Vs Balakrishna and Another

Karnataka High Court · (2000) 1 CivCC 33 : (1999) ILR (Kar) 2953 : (1999) 5 KarLJ 153

Evidence Act, 1872 — Section 33, 67, 68, 69

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High Courts06 Apr 1999

The Karnataka Theosophical Federation (Registered), Bangalore Vs Balakrishna Ashrama, Mulabagal Town, Kolar District

Karnataka High Court · (1999) ILR (Kar) 2930 : (1999) 4 KarLJ 695

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 11

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High Courts06 Apr 1999

Laxminarayanan Vs Dr. Vinod and Another

Karnataka High Court · (1999) 5 KarLJ 25

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High Courts06 Apr 1999

Muniswamappa @ Kakanna Vs The Land Tribunal and Others

Karnataka High Court · (1999) ILR (Kar) 2347 : (1999) 3 KarLJ 613

Constitution of India, 1950 — Article 226

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High Courts06 Apr 1999

M.S. Lakshminarayana Bhatta Vs B.R. Shetty and others

Karnataka High Court · (1999) ILR (Kar) 3495 : (1999) 6 KarLJ 718

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 43 Rule 1J, 47

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High Courts05 Apr 1999

S.M. Rao and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 475 : (2000) 1 CivCC 170 : (1999) ILR (Kar) 3176 : (1999) 6 KarLJ 450

Electricity (Supply) Act, 1948 — Section 28, 29, 51Penal Code, 1860 (IPC) — Section 188Telegraph Act, 1885 — Section 10, 11, 19, 34

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High Courts05 Apr 1999

G.H. Nagarajaiah Setty and Another Vs State

Karnataka High Court · (1999) 1 ALD(Cri) 942 : (1999) 2 ALT(Cri) 177 : (1999) ILR (Kar) 2388 : (1999) 3 KarLJ 536 : (1999) 3 RCR(Criminal) 345

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 173, 190 (1) (b), 200

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High Courts05 Apr 1999

Smt. Chandbee Begum Vs State of Karnataka

Karnataka High Court · (1999) ILR (Kar) 2673 : (1999) 6 KarLJ 693

Karnataka Civil Services Rules, 1958 — Rule 294 (5)

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High Courts05 Apr 1999

M. Ramakrishna Reddy Vs Sub-Registrar, Rajajinagar, Bangalore and Another

Karnataka High Court · AIR 2000 Kar 46 : (2000) 3 CivCC 660 : (1999) ILR (Kar) 2033

Income Tax Act, 1961 — Section 230 A, 269 ULRegistration Act, 1908 — Section 17, 18, 89Transfer of Property Act, 1882 — Section 3, 51, 55

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High Courts05 Apr 1999

M. Subraya Prabhu Vs State of Karnataka and Others

Karnataka High Court · (1999) 5 KarLJ 47

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (n), 42

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