COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,724 of 2,390

High Courts21 Sept 1998

H.T. Somashekar Reddy Vs Government of Karnataka and another

Karnataka High Court · (2000) 1 KarLJ 224

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 196, 197, 201, 299 (1)National Highways Act, 1956 — Section 2 (2)

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High Courts21 Sept 1998

Union of India and Another Vs M/s. N.R.I. Film Production Associates Private Limited, Mysore and Another

Karnataka High Court · AIR 1999 Kar 99 : (1999) 6 KarLJ 590

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High Courts18 Sept 1998

Erappa Vs Channabasappa

Karnataka High Court · (1999) CriLJ 2421 : (1999) ILR (Kar) 76 : (1999) 6 KarLJ 278 : (1999) 3 RCR(Criminal) 781

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 11, 2 (c) (2), 2 (c) (iii) 15 (1)

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High Courts18 Sept 1998

Dr. Parappa Shankarappa Mundinamani and Others Vs The Secretary to Government, Education Department, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 282 : (1999) 1 KarLJ 397

Karnataka State Universities Act, 1976 — Section 3, 35 (m), 36 (4)

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High Courts18 Sept 1998

Smt. S. Vimala and Others Vs Chikkahanumanthaiah Bin Laxmanappa and Another

Karnataka High Court · (1999) 1 ACC 568 : (2000) ACJ 42 : AIR 1999 Kar 150 : (1999) ILR (Kar) 157 : (1999) 1 KarLJ 382

Motor Vehicles Act, 1988 — Section 140, 144, 165, 168

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High Courts18 Sept 1998

M/s. Karnataka Bank Limited, Durgadbail Branch, Hubli Vs The Commissioner of Commercial Taxes in Karnataka, Bangalore and Others

Karnataka High Court · (1998) 45 KarLJ 595

Karnataka Sales Tax Act, 1957 — Section 14

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High Courts18 Sept 1998

M/s. B.V. Aswathaiah and Brothers, Bangalore Vs State by Commissioner of Commercial Taxes, Bangalore

Karnataka High Court · (1998) 45 KarLJ 551

Karnataka Sales Tax Act, 1957 — Section 6BKarnataka Sales Tax Rules, 1957 — Rule 6

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High Courts18 Sept 1998

Narendra Kumar Rampuri Vs Dr. Vanamala Vishwanath and Others

Karnataka High Court · (1999) 2 KarLJ 82

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10 (3)

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High Courts18 Sept 1998

Ganesh Vs Syed Munned Ahamed and Others

Karnataka High Court · (2000) ACJ 1463 : (1999) 3 RCR(Civil) 375

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 110 A, 110 B, 110 E, 110 F, 168

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High Courts17 Sept 1998

Shantesh Gureddi Vs Smt. Thayamma

Karnataka High Court · (1999) ILR (Kar) 898 : (1998) 6 KarLJ 409

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6ALimitation Act, 1963 — Section 113, 3 (2) (b)

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High Courts17 Sept 1998

Shankarappa Sharanappa Gaure Vs The Deputy Director of Public Instructions, Bidar and others

Karnataka High Court · (1999) 1 KarLJ 438

Karnataka Education Act, 1983 — Section 131, 96Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 8

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High Courts17 Sept 1998

Dhobi Ramaiah Vs Dhobi Abbiga and Others

Karnataka High Court · (1999) 5 KarLJ 178

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 (2)

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High Courts17 Sept 1998

Ramesh Purdappa Ambannavar and Others Vs State

Karnataka High Court · (1999) 1 ALD(Cri) 92 : (1998) ILR (Kar) 3918 : (1998) 6 KarLJ 256

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34, 394

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High Courts17 Sept 1998

Ninge Gowda and Another Vs S. Madhureswar

Karnataka High Court · (1999) 1 ALT(Cri) 335 : (1999) ILR (Kar) 197 : (1998) 6 KarLJ 593

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 201, 323, 324, 34, 346

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High Courts17 Sept 1998Dismissed