High Courts31 Aug 1998
B. Ramachandra Vs State
Karnataka High Court · (2000) 1 KarLJ 463
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,727 of 2,390
High Courts31 Aug 1998
D. Hemachandra Sagar and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 510
Bangalore Development Authority Act, 1976 — Section 15, 16, 17 (1), 19 (1)Constitution of India, 1950 — Article 226, 227
High Courts31 Aug 1998
Hanamantagouda (Deceased) by L.Rs Vs Parasanagouda
Karnataka High Court · (1999) 2 KarLJ 297
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151
High Courts31 Aug 1998
Ningappa (Deceased) by L.Rs Vs Shivappa (Deceased) by L.Rs and Others
Karnataka High Court · (1999) 2 KarLJ 316
High Courts31 Aug 1998
D. Hemachandra Sagar and Another Vs The State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 4172
Bangalore Development Authority Act, 1976 — Section 15, 16, 18 (1), 18 (3), 19 (1)Constitution of India, 1950 — Article 226, 227, 32Land Acquisition Act, 1894 — Section 4, 6
High Courts28 Aug 1998
Sayeed Akbar Vs State of Karnataka and Others
Karnataka High Court · (1999) 3 KarLJ 272
Karnataka Municipalities Act, 1964 — Section 42 (1), 42 (12), 42 (2), 42 (2-A)
High Courts28 Aug 1998
The Deputy Commissioner of Commercial Taxes, Assessment 3, Bangalore City Division-i, Bangalore Vs M/s. Geminy Steel Tubes Limited, Bangalore
Karnataka High Court · (1998) 45 KarLJ 516
Karnataka Sales Tax Act, 1957 — Section 12A
High Courts28 Aug 1998
Devendrappa and others Vs Ramappa Sankappa Hubli
Karnataka High Court · (1999) 2 CivCC 305 : (1999) 2 KarLJ 71
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Specific Relief Act, 1963 — Section 16 (c)
High Courts28 Aug 1998Dismissed
Sayeed Akbar Vs The State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 3519
Karnataka Municipalities Act, 1964 — Section 18 (1) (a), 42 (1), 42 (12)
High Courts27 Aug 1998
K.N. Subba Reddy Vs Karnataka Housing Board, Bangalore
Karnataka High Court · (1999) 4 KarLJ 175
Constitution of India, 1950 — Article 226, 300A
High Courts27 Aug 1998
The Indian Institute of Science Employees'' Association, Bangalore Vs The Indian Institute of Science, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 3418 : (1998) 6 KarLJ 364
Charitable Endowments Act, 1890 — Section 5Constitution of India, 1950 — Article 12, 14, 15, 16, 226University Grants Commission Act, 1956 — Section 3
High Courts26 Aug 1998
C.G. Krishna Prasad Vs Commissioner of Income Tax and Another
Karnataka High Court · (1999) 237 ITR 422
Income Tax Act, 1961 — Section 139 (8), 143 (3), 159 (8), 217, 273 A
High Courts26 Aug 1998Allowed
Mahesh Kumar Velji Vs Punjab National Bank and Others
Karnataka High Court · (2001) 103 CompCas 329
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71A
High Courts26 Aug 1998
State of Karnataka and others Vs M/s. Village-De-Nandi (Private) Limited and Others
Karnataka High Court · (1999) ILR (Kar) 49 : (2000) 3 KarLJ 8
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 63, 64, 66Karnataka Land Revenue Act, 1964 — Section 95
High Courts26 Aug 1998
M/s. V.D. Shah, Nipani Vs The Entry Tax Officer, III Circle, Nipani
Karnataka High Court · (1999) 46 KarLJ 160
Karnataka Tax on Entry of Goods Act, 1979 — Section 3B, 8A
High Courts26 Aug 1998
Umesh Hiremath Vs The Government of Karnataka, Education Department, Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 589 : (2000) 2 KarLJ 259
Constitution of India, 1950 — Article 14Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 18 (9)
High Courts26 Aug 1998
Basappa Kotrappa Chalageri (Deceased) by L.Rs Vs State of Karnataka and Another
Karnataka High Court · (1999) 2 KarLJ 576
Land Acquisition Act, 1894 — Section 11, 18, 18 (1), 28 A
High Courts26 Aug 1998
C.G. KRISHNA PRASAD Vs COMMISSIONER OF INCOME TAX and Another
Karnataka High Court · (1999) 153 CTR 596
Income Tax Act, 1961 — Section 139 (8), 143 (3), 217, 273 A (1) (c)
High Courts26 Aug 1998
K.S. Shivananna and Another Vs Union of India and Others
Karnataka High Court · (1999) 2 CivCC 222 : (1999) 2 KarLJ 219
Notaries Rules, 1956 — Rule 3, 4, 5, 6 (2), 7
High Courts26 Aug 1998
C. Byraiah Vs B. Ansuya and Another
Karnataka High Court · (1999) 1 ALT(Cri) 678 : (1999) CriLJ 368 : (1999) 5 KarLJ 181 : (1999) 3 RCR(Criminal) 252
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (2)