Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Karnataka Municipal Corporations Act, 1976 — Section 33 (2)Representation of the Peoples Act, 1951 — Section 117, 16, 2 (5)

Read judgment

High Courts14 Oct 1998

Panchaxari Shidramappa Yeligar Vs Shiggaon Taluka Shikshana Samithi and Others

Karnataka High Court · (1998) ILR (Kar) 3748

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Education Act, 1983 — Section 103Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 10 (1), 10 (2)

Read judgment

High Courts14 Oct 1998Dismissed

Mysore Kirloskar Ltd. Vs Deputy Regional Director, E.S.I. Corporation

Karnataka High Court · (2000) 3 LLJ 213

Companies Act, 1956 — Section 3Employees State Insurance Act, 1948 — Section 2 (22), 45 A, 75

Read judgment

High Courts13 Oct 1998

Sri Tuljabhavani Devasthana Kendra Pancha Samithi, Hubli Vs State of Karnataka and Another

Karnataka High Court · AIR 1999 Kar 182 : (1999) ILR (Kar) 143 : (1999) 6 KarLJ 637

Karnataka Municipal Corporations Act, 1976 — Section 444 (2), 72, 98, 98 (2)

Read judgment

High Courts13 Oct 1998

Smt. Padma Khaitan Vs The Karnataka Appellate Tribunal, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 849 : (2000) 1 KarLJ 546

Karnataka Land Reforms Act, 1961 — Section 118, 79 A, 79 B, 79 C, 80

Read judgment

High Courts13 Oct 1998

Vishkantegowda and Others Vs State

Karnataka High Court · (1999) 1 ALT(Cri) 495 : (1999) ILR (Kar) 4123 : (1999) 3 KarLJ 670 : (2000) 1 RCR(Criminal) 62

Read judgment

High Courts13 Oct 1998Allowed

Venugopala Reddy M. Vs Hindustan Aeronautics Ltd. and Another

Karnataka High Court · (1999) 3 LLJ 1206

Constitution of India, 1950 — Article 19 (1) (g)Employees State Insurance Act, 1948 — Section 30, 40, 41

Read judgment

High Courts12 Oct 1998

Krishnappa Poojary Vs N.V. Rangappaiah (Deceased)By L.r. and Others

Karnataka High Court · (1999) ILR (Kar) 1932 : (2000) 3 KarLJ 579

Karnataka Land Reforms Act, 1961 — Section 121 A, 48 A (1)

Read judgment

High Courts09 Oct 1998

Smt. Zubedabi Vs Niyaz Mohammad Gulam Mohammad

Karnataka High Court · (1999) CriLJ 1326 : (2000) 3 KarLJ 607

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts09 Oct 1998

Smt. Kalavathy A. Katti Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 393 : (1999) 2 KarLJ 394

Karnataka University Act, 1949 — Section 176

Read judgment

High Courts09 Oct 1998

Gautam Raj Golia and Another Vs The Institute of Chartered Accountants of India, New Delhi and Another

Karnataka High Court · AIR 1999 Kar 324 : (1999) ILR (Kar) 131 : (1999) 4 KarLJ 349

Chartered Accountants (Amendment) Regulations, 1988 — Regulation 12, 50, 67Chartered Accountants Act, 1949 — Section 15 (2) (1), 21, 22, 30, 9

Read judgment

High Courts08 Oct 1998

M.S. Angadi Vs State of Karnataka and Others

Karnataka High Court · (1999) 82 FLR 964 : (1999) 4 KarLJ 193

Read judgment

High Courts08 Oct 1998

J.S. Nagaraj Vs The Presiding Officer, Labour Court, Chickmagalur and Another

Karnataka High Court · (1999) 82 FLR 419 : (1999) 4 KarLJ 678

Industrial Disputes Act, 1947 — Section 10 (1) (c)

Read judgment

High Courts08 Oct 1998

M. Noorulla Shariff Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 355 : (1999) 2 KarLJ 408

Advocates Act, 1961 — Section 17, 2 (d), 3 (2), 3 (2) (a)Waqf Act, 1995 — Section 14 (1) (b) (iii), 14 (2)

Read judgment

High Courts08 Oct 1998Allowed

Chandregowda Vs State

Karnataka High Court · (1998) ILR (Kar) 3906

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts08 Oct 1998Dismissed

Karnataka State Road Transport Corporation and Another Vs Shivakumar and Another

Karnataka High Court · (2000) 1 LLJ 338

Constitution of India, 1950 — Article 226, 227

Read judgment