COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,720 of 2,390

High Courts11 Nov 1998

Doctors'' Forum (Registered), Puttur, Dakshina Kannada District Vs Town Municipal Council, Puttur, Dakshina Kannada District and Another

Karnataka High Court · AIR 1999 Kar 122 : (1999) ILR (Kar) 552 : (1999) 1 KarLJ 689

Constitution of India, 1950 — Article 48A, 51GKarnataka Municipalities Act, 1964 — Section 256 (1) (a), 87

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High Courts11 Nov 1998Dismissed

Ramanshree Shopping Arcade Pvt. Ltd. and etc. Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 33 : (1999) 114 STC 92

Constitution of India, 1950 — Article 14, 19 (1) (g), 245, 246, 300AKarnataka Tax on Luxuries Act, 1979 — Section 2 (1), 2 (4)B (1), 2 (5)

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High Courts11 Nov 1998Dismissed

H. Gopala Gowda and Another Vs The State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 4144

Karnataka Land Grant Rules, 1969 — Rule 2 (15), 2 (8)Karnataka Land Revenue Act, 1964 — Section 71

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High Courts11 Nov 1998

Basavaraj Nagoor Vs State of Karnataka and Another

Karnataka High Court · (1999) ILR (Kar) 1814 : (1999) 1 KarLJ 488

Constitution of India, 1950 — Article 13 (2), 14, 15, 16Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 2 (1) (mm), 3B

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High Courts11 Nov 1998

All India Regional Rural Banks Employees'' Association, Bernampur, District Mushirabad, West Bengal and another Vs Union of India and other

Karnataka High Court · (1999) ILR (Kar) 1064 : (2000) 3 KarLJ 157

Constitution of India, 1950 — Article 14, 16 (1), 226, 39 (d)Industrial Disputes Act, 1947 — Section 19 (3)Regional Rural Banks Act, 1976 — Section 29

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High Courts11 Nov 1998

K. Anantharaju Vs The Regional Transport Authority, Bangalore Central and Others

Karnataka High Court · (1999) ILR (Kar) 389 : (1999) 5 KarLJ 343

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High Courts10 Nov 1998

C.P. Jagadeesh and Others Vs The Mysore University and Others

Karnataka High Court · AIR 1999 Kar 415 : (1999) ILR (Kar) 1595 : (1999) 2 KarLJ 291

Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 25 (2) (q), 62

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High Courts09 Nov 1998

Appalal Mohammed Desai Vs Ziyauddin Isaq Desai and Others

Karnataka High Court · (1999) 5 KarLJ 664

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), 54

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High Courts09 Nov 1998Dismissed

Hariom Firestock Limited Vs Sunjal Engineering Pvt. Ltd.

Karnataka High Court · (1999) 97 CompCas 249

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 5Companies Act, 1956 — Section 433

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High Courts09 Nov 1998

Devaraj Dhanram Vs M/s. Firebricks and Potteries Private Limited, Bangalore and others

Karnataka High Court · (1999) 96 CompCas 361 : (1999) 2 KarLJ 301

Civil Procedure Code, 1908 (CPC) — Order 23 Rule1Companies Act, 1956 — Section 402

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High Courts09 Nov 1998

Padmavathi Vs Ramakrishna Shetty and Another

Karnataka High Court · (1999) 2 CivCC 313 : (1999) 1 KarLJ 462

Evidence Act, 1872 — Section 68Karnataka Land Revenue Act, 1964 — Section 132Succession Act, 1925 — Section 63

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High Courts06 Nov 1998

Miss Shabana Bano Vs The Secretary, Karnataka Secondary Education Examination Board, Bangalore and others

Karnataka High Court · (1999) ILR (Kar) 342 : (1999) 1 KarLJ 591

Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 3, 4, 5, 7 (2)

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High Courts06 Nov 1998

M/s. Shimoga Steels Limited, Mysore Vs The Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · AIR 1999 Kar 169 : (1999) 1 KarLJ 1

Civil Procedure Code, 1908 (CPC) — Section 2 (12)Constitution of India, 1950 — Article 14, 19 (1) (d), 19 (1) (g)Karnataka Electricity Supply Regulations, 1988 — Regulation 30.05

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High Courts06 Nov 1998

Kerala Transport Company, Bangalore Vs Smt. Vasu Daljith Kaur Amarjeeth Singh

Karnataka High Court · (1999) 1 KarLJ 239 : (2000) 3 KCCR 2159

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Small Causes Courts Act, 1964 — Section 8 (2)

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High Courts06 Nov 1998

K.M. Maheshwara Swami Vs The Governor and Chancellor and Others

Karnataka High Court · AIR 1999 Kar 418 : (1999) ILR (Kar) 765 : (1999) 2 KarLJ 368

Karnataka State Universities Act, 1976 — Section 33 (2), 46 (2)

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High Courts05 Nov 1998

I.P. Subbaiah Vs S.M. Sahayam

Karnataka High Court · (2001) 2 CivCC 460 : (2000) ILR (Kar) 1060 : (2001) 3 KarLJ 392

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4

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High Courts05 Nov 1998

Mahiboobsab Vs Chief Officer, Town Municipal Council and Another

Karnataka High Court · (1999) ILR (Kar) 4300 : (2000) 1 KarLJ 314

Karnataka Municipalities Act, 1964 — Section 306 (1)

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High Courts04 Nov 1998

Smt. Gowramma and Others Vs The Land Tribunal and Others

Karnataka High Court · (2002) 2 KCCR 1025

Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 9

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High Courts04 Nov 1998

R. Rudrappa Vs Deputy Commissioner, Chitradurga District, Chitradurga and others

Karnataka High Court · (1999) ILR (Kar) 2683 : (2000) 1 KarLJ 523

Karnataka Land Revenue Act, 1964 — Section 25, 33Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

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High Courts03 Nov 1998

G. Mallikarjunappa and Another Vs Shamanur Shivashankarappa and Others

Karnataka High Court · AIR 1999 Kar 241 : (1999) ILR (Kar) 908

Representation of the Peoples Act, 1951 — Section 110, 112, 117, 81, 82

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