High Courts05 Apr 1999
The Corporation of the City of Belgaum Vs Smt. Vijayalaxmi Narayan Wandre
Karnataka High Court · (2000) 1 CivCC 63 : (1999) 5 KarLJ 43
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A, 115
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,705 of 2,390
High Courts01 Apr 1999
Sri Siddartha Education Society (Registered) and Another Vs Miss Susheela
Karnataka High Court · (1999) 4 KarLJ 707
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 2 (d)
High Courts01 Apr 1999
Smt. Devatha Venkatalakshmamma Rathnam Setty Charitable Trust, Bangalore Vs The Commissioner, Corporation of the City of Bangalore and Another
Karnataka High Court · (1999) 4 KarLJ 545
Karnataka Municipal Corporations Act, 1976 — Section 110 (b)
High Courts01 Apr 1999
Bilal Educatin Society Vs State of Karnataka and Others
Karnataka High Court · (1999) 3 KarLJ 529
Karnataka Societies Registration Act, 1960 — Section 2 (e), 25
High Courts01 Apr 1999
Smt. Sudha v. Reddy and others Vs Corporation of the City of Bangalore and others
Karnataka High Court · AIR 1999 Kar 450 : (1999) ILR (Kar) 3632 : (1999) 4 KarLJ 224
Karnataka Municipal Corporations Act, 1976 — Section 110 (b)
High Courts01 Apr 1999
Kareppa Ramappa Avagodi and Others Vs State of Karnataka
Karnataka High Court · (1999) 2 ALT(Cri) 201 : (1999) CriLJ 4438 : (1999) 3 KarLJ 543
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts31 Mar 1999
U. Ahmed Vs Smt. Y.C. Saraswathi
Karnataka High Court · (1999) ILR (Kar) 3513 : (1999) 6 KarLJ 158
High Courts31 Mar 1999
Truvolt Engineering Company Private Limited, Calcutta and Another Vs Bangalore Mahanagara Palike and Others
Karnataka High Court · (1999) ILR (Kar) 2046 : (1999) 5 KarLJ 489
Constitution of India, 1950 — Article 14, 226, 227
High Courts31 Mar 1999
Smt. Sarojini Vs Imamsab Dastagir Saheb Nalaband and Others
Karnataka High Court · (2000) 1 ALT(Cri) 49 : (1999) CriLJ 4361 : (1999) ILR (Kar) 2790 : (1999) 6 KarLJ 83 : (1999) 4 RCR(Criminal) 270 : (1999) 2 RCR(Rent) 131
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99Contempt of Courts Act, 1971 — Section 2 (c)
High Courts30 Mar 1999
Siddabasappa and Others Vs Manjunatha and Others
Karnataka High Court · (1999) 5 KarLJ 529
Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (2), 50 (1), 7 (2)
High Courts30 Mar 1999
Harsh Chandravardhan Desai Vs Karnataka State Financial Corporation, Hubli and Another
Karnataka High Court · (1999) 3 CivCC 422 : (1999) 5 KarLJ 568
Civil Procedure Code, 1908 (CPC) — Section 115, 151Limitation Act, 1963 — Section 123, 137State Financial Corporations Act, 1951 — Section 31 (1) (aa), 32
High Courts28 Mar 1999
Victor I. Lobo Vs The Management, The Belgaum Diocese Board of Education, Camp. Belgaum and Others
Karnataka High Court · (1999) ILR (Kar) 4194 : (1999) 5 KarLJ 346
Constitution of India, 1950 — Article 162Grant-in-Aid Code for Secondary Schools — Rule 59
High Courts26 Mar 1999
S. Nachimuthu Gounder and Others Vs H.B. Nagaraju and Others
Karnataka High Court · (1999) ILR (Kar) 250 : (1999) 6 KarLJ 1
Constitution of India, 1950 — Article 341Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (b), 4
High Courts26 Mar 1999
Manganese Ore (India) Limited, Nagpur Vs The Sandur Manganese and Iron Ores Limited, Yeshwantnagar, Bellary District
Karnataka High Court · (1999) 98 CompCas 755 : (1999) ILR (Kar) 2793 : (1999) 5 KarLJ 363
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Mar 1999
S.N. Vasudevan and others Vs The Management of M/s. Bharath Fritz Werner (Private) Limited, Banglore and another
Karnataka High Court · (2000) 86 FLR 986 : (1999) ILR (Kar) 3065 : (2000) 1 KarLJ 564
Industrial Disputes Act, 1947 — Section 10 (4-A), 2 (oo), 25 F, 25 N
High Courts26 Mar 1999
M/s. Mysore Saree Udyog, Bangalore and Another Vs M/s. Mysore Silk Udyog, Bangalore
Karnataka High Court · (1999) 3 KarLJ 349
High Courts26 Mar 1999
Employees'' State Insurance Corporation, Bangalore Vs M.P. Mohammed Ali
Karnataka High Court · (1999) 1 ALD(Cri) 856 : (1999) 2 ALT(Cri) 456 : (1999) CriLJ 3082 : (1999) ILR (Kar) 2701 : (1999) 5 KarLJ 642 : (1999) 2 LLJ 911 : (2000) 1 RCR(Criminal) 684
Criminal Procedure Code, 1973 (CrPC) — Section 200, 256 (1), 313, 468 (2) (b), 472Employees State Insurance Act, 1948 — Section 40 (1), 85 (a)
High Courts25 Mar 1999
Doddanarsimha Reddy Vs The Secretary, Karnataka State Election Commission, Bangalore and others
Karnataka High Court · (1999) ILR (Kar) 2831 : (2000) 1 KarLJ 487
Constitution of India, 1950 — Article 14, 226Karnataka Panchayat Raj Act, 1993 — Section 138 (2)
High Courts25 Mar 1999
H.R. Sundera Murthy and Another Vs State Government of Karnataka, Food and Civil Supplies Department, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 1805 : (1999) 2 KarLJ 525
Constitution of India, 1950 — Article 217 (1), 226, 227, 233 (2)Consumer Protection Act, 1986 — Section 10 (1), 10 (1-A)
High Courts25 Mar 1999
Smt. Usha Satish Vs The Board of Directors, The Lakshmi Vilas Bank Limited, Karur, Tamil Nadu and others
Karnataka High Court · (2000) 1 KarLJ 515
Lakshmi Vilas Bank Officers Discipline and Disciplinary Action Regulations, 1987 — Regulation 17B, 5 (1)