COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,710 of 2,390

High Courts19 Feb 1999

Mrs. Komal S. Padukone Vs Principal Judge, Family Court, Bangalore City and Another

Karnataka High Court · AIR 1999 Kar 427 : (1999) 2 DMC 301 : (1999) ILR (Kar) 2811 : (1999) 5 KarLJ 667 : (1999) 3 RCR(Civil) 459

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 5 Rule 1 (2), Order 5 Rule 4, 151Family Courts Act, 1984 — Section 10, 13, 9Hindu Marriage Act, 1955 — Section 13

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High Courts19 Feb 1999

M/s. Kabini Papers Limited (In Liquidation), Bangalore Vs M.D. Shivananjappa and Others

Karnataka High Court · AIR 1999 Kar 296 : (1999) 98 CompCas 675 : (2008) 3 CompLJ 489 : (1999) 3 KarLJ 378

Companies Act, 1956 — Section 448 A, 458 A, 543, 543 (2)

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High Courts19 Feb 1999Dismissed

U.K. Kini and Another Vs K. Vasudeva Pai and Others

Karnataka High Court · (2000) 2 ACC 429 : (2001) ACJ 2141 : (2000) 2 CivCC 590 : (2000) 2 RCR(Civil) 332

Evidence Act, 1872 — Section 106

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High Courts19 Feb 1999

K.Y. Siddaraju Vs The General Manager, Southern Railway, Madras and Another

Karnataka High Court · (1999) ILR (Kar) 2105 : (1999) 3 KarLJ 292

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1 (1)

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High Courts19 Feb 1999

Smt. Narayanamma and Others Vs Smt. Mayamma and Another

Karnataka High Court · (1999) 3 CivCC 500 : (1999) ILR (Kar) 2456 : (1999) 5 KarLJ 694

Evidence Act, 1872 — Section 68, 69Transfer of Property Act, 1882 — Section 3

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High Courts19 Feb 1999

Nivedita v. Karanje and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 333 : (1999) 5 KarLJ 583

Homeopathy Central Council Act, 1973 — Section 33, 33 (k)

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High Courts18 Feb 1999

Srinivasa Rao Kashimpurkar Vs State of Karnataka

Karnataka High Court · (1999) 4 KarLJ 1

Constitution of India, 1950 — Article 226

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High Courts18 Feb 1999

K.A. Chinnappa and Another Vs State of Karnataka

Karnataka High Court · (1999) 46 KarLJ 364

Karnataka Agricultural Income Tax Act, 1957 — Section 3(3)

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High Courts18 Feb 1999

The State Government Employees'' Co-operative Housing Society Limited, Hubli, Dharwad District Vs The Hubli-Dharwad Urban Development Authority, Hubli, Dharwad District

Karnataka High Court · (1999) ILR (Kar) 1797 : (1999) 3 KarLJ 286

Karnataka Land Revenue Act, 1964 — Section 95 (2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (n), 2 (n) (A) (ii), 20

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High Courts18 Feb 1999

Crag Martin Distillery (Private) Limited, Goa Vs State of Karnataka

Karnataka High Court · (1999) ILR (Kar) 2169 : (1999) 5 KarLJ 392

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Excise (Excise Duties and Fees) Rules, 1968 — Rule 2AKarnataka Excise Act, 1965 — Section 22, 23

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High Courts18 Feb 1999Dismissed