COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,713 of 2,390

High Courts25 Jan 1999

T.P. Abdulla (Deceased) by L.Rs Vs Mrs. Subhida and Others

Karnataka High Court · (1999) 3 CivCC 528 : (1999) ILR (Kar) 4140 : (1999) 5 KarLJ 725 : (2000) 1 RCR(Civil) 578

Limitation Act, 1963 — Section 113Specific Relief Act, 1963 — Section 22

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High Courts25 Jan 1999

M/s. Karnataka Rubbers Limited Vs Karnataka State Financial Corporation, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 254 : (2000) 101 CompCas 421 : (1999) 3 KarLJ 65

Companies Act, 1956 — Section 433 (c)Karnataka State Financial Corporations Act, 1951 — Section 29

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High Courts25 Jan 1999

Basava Devadiga And Others Vs Anandaraya Patali And Others

Karnataka High Court · (1999) ILR (Kar) 2265 : (1999) 3 KarLJ 30

Karnataka Land Reforms Act, 1961 — Section 112 (d), 4, 48 A

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High Courts22 Jan 1999

Rame Gowda and Another Vs State of Karnataka

Karnataka High Court · (1999) 1 ALD(Cri) 427 : (1999) 1 ALT(Cri) 621 : (1999) CriLJ 1759

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 299

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High Courts22 Jan 1999

Sunil Raosaheb Patil Vs State of Karnataka and others

Karnataka High Court · (1999) 5 KarLJ 289

Pharmacy Act, 1948 — Section 10, 10 (1), 12 (1), 12 (2)

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High Courts22 Jan 1999

Rame Gowda And Another Vs State of Karnataka

Karnataka High Court · (1999) ILR (Kar) 1120 : (1999) 3 KarLJ 5

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 149

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High Courts22 Jan 1999

Paul D''Silva and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 384 : (1999) ILR (Kar) 4487 : (1999) 5 KarLJ 355

Karnataka Preservation of Trees Act, 1976 — Section 4 (ii), 8, 8 (4)Karnataka Preservation of Trees Rules, 1977 — Rule 4 (1)

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High Courts22 Jan 1999

Ms. Ameeta Patel Vs The Corporation of the City of Bangalore and Others

Karnataka High Court · AIR 1999 Kar 441 : (1999) ILR (Kar) 1219 : (1999) 3 KarLJ 167

Constitution of India, 1950 — Article 19 (1) (g), 21Karnataka Municipal Corporations Act, 1976 — Section 300, 308, 314, 321, 485

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High Courts22 Jan 1999

M. Kumar Vs Bharath Earth Movers Limited, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 343 : (1999) ILR (Kar) 1715 : (1999) 5 KarLJ 193

Constitution of India, 1950 — Article 12, 14, 191, 58 (2), 66 (4)Karnataka Municipal Corporations Act, 1976 — Section 21 (1) (c), 22, 23, 26 (1) (c)

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High Courts22 Jan 1999

M/s. Udayashankar Transport, Koppa and Others Vs Regional Provident Fund Commissioner, Bangalore and Others

Karnataka High Court · (1999) 3 KarLJ 46

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1), 7 A

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High Courts21 Jan 1999

B. Namadeva Baliga Vs Dr. Damodara Nayak

Karnataka High Court · (1999) ILR (Kar) 2223 : (1999) 3 KarLJ 214

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (p)

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High Courts19 Jan 1999

V. Jayaram (Deceased) by L.Rs and another Vs A.M. Abdul Rahman (Deceased) by L.Rs. and another

Karnataka High Court · AIR 1999 Kar 298 : (1999) 3 KarLJ 110

Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (h), 50 (1)

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High Courts18 Jan 1999

C.S. Palani Swamy and Another Vs The Vysya Bank Limited, Tiptur and Another

Karnataka High Court · (1999) 97 CompCas 557 : (1999) ILR (Kar) 1649 : (1999) 3 KarLJ 42

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 65

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High Courts18 Jan 1999

Kanthilal Vs Smt. Padma Maiya and Others

Karnataka High Court · (1999) 2 CivCC 602 : (1999) ILR (Kar) 2114 : (1999) 3 KarLJ 193

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 97, Order 38 Rule 5, 47, 64Limitation Act, 1963 — Section 127Transfer of Property Act, 1882 — Section 52

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High Courts18 Jan 1999

Kum. R. Komala Vs Mohammed Iqbal

Karnataka High Court · AIR 1999 Kar 337 : (1999) 3 KarLJ 191

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 41 Rule 5, 115

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High Courts18 Jan 1999

Dhanraj Vs Gulbarga University, Gulbarga and Another

Karnataka High Court · (1999) ILR (Kar) 3880 : (1999) 5 KarLJ 297

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery) Degree Course — Rule 12 (1)Central Council of Indian Medicine (Minimum Standards of Education in Indian Medicine) Regulations, 1986 — Regulation 8.1 (5)Indian Medicine Central Council Act, 1970 — Section 22, 36, 39

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High Courts18 Jan 1999