High Courts26 Aug 1998Dismissed
Basappa Kotrappa Chalageri Vs The State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 3743
Land Acquisition Act, 1894 — Section 18, 18 (1), 28 A, 28 A (1), 3
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,728 of 2,390
High Courts26 Aug 1998Allowed
Madhava Raja Rao Vs General Manager (Personnel Wing), Head Office, Canara Bank and Another
Karnataka High Court · (2000) 1 LLJ 1340
Canara Bank Officer Employees (Discipline and Appeal) Regulation, 1976 — Regulation 17, 24, 3 (1), 6, 7
High Courts24 Aug 1998Dismissed
Ananda Shetty and Another Vs Aithu Poojary and Others
Karnataka High Court · (1999) CriLJ 177 : (1998) ILR (Kar) 3829
Criminal Procedure Code, 1973 (CrPC) — Section 209, 26, 323, 347, 437Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324
High Courts24 Aug 1998
G.S. Shivaprakash Vs Central Silk Board, Bangalore
Karnataka High Court · (1999) 2 KarLJ 175
Central Silk Board (Consolidated) Recruitment Rules, 1989 — Rule 28Constitution of India, 1950 — Article 12, 14, 16, 21, 226Contract Act, 1872 — Section 23
High Courts24 Aug 1998
H.T. Giriyappa Vs The Chairman, Bangalore Development Authority, Bangalore and Another
Karnataka High Court · (1999) 1 KarLJ 496
High Courts24 Aug 1998Allowed
Dattatraya and Another Vs Lalita Narayan Huslar and Another
Karnataka High Court · (2000) ACJ 29 : (1999) 4 RCR(Civil) 6
High Courts21 Aug 1998
C.K. Pattamashetti Vs The Bangalore University and Another
Karnataka High Court · (1998) 6 KarLJ 141
Karnataka State Universities Act, 1976 — Section 2 (7), 2 (8), 49, 50
High Courts21 Aug 1998
Sampanna Gurusiddappa Maribasannavar Vs The Special Land Acquisition Officer
Karnataka High Court · (1999) 2 KarLJ 246
Constitution of India, 1950 — Article 137Land Acquisition Act, 1894 — Section 12 (2), 18 (1), 18 (3) (b)
High Courts21 Aug 1998
Industrial Investment Bank of India Limited, Bangalore Vs Indiana Dairy Specialities Limited, Bangalore
Karnataka High Court · (1999) 96 CompCas 313 : (2000) 3 KarLJ 283
Industrial Reconstruction Bank (Transfer of Undertaking and Repeal) Act, 1997 — Section 12 (2)Industrial Reconstruction Bank of India Act, 1984 — Section 40, 40 (1) (b)State Financial Corporations Act, 1951 — Section 31, 32
High Courts21 Aug 1998
National Insurance Company Limited, Bangalore Vs Smt. Florrentina Hilario Gonslaves and others
Karnataka High Court · (2000) ACJ 913 : (1999) 2 KarLJ 65
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 147, 2 (14)
High Courts21 Aug 1998
Union of India and Others Vs Nabib Subedar R. Vanangamudi
Karnataka High Court · (1999) 2 ALT(Cri) 263 : (1999) 4 KarLJ 168
Army Act, 1950 — Section 164Army Rules, 1954 — Rule 147, 44Constitution of India, 1950 — Article 14, 16, 227
High Courts21 Aug 1998
Dr. G. Ranganatha Iyengar (Deceased) By L.R. Vs M/s. Telang Trust, Bangalore
Karnataka High Court · (1999) ILR (Kar) 151 : (2000) 3 KarLJ 396
Karnataka Rent Control Act, 1961 — Section 21 (1) (c), 21 (1) (h)
High Courts20 Aug 1998
M/s. Sakharia Bandhu, Belgaum Vs The Additional Deputy Commissioner of Commercial Taxes (Assessment)ii, Belgaum
Karnataka High Court · (1998) 45 KarLJ 510
Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts20 Aug 1998
Renukaiah Vs Nagendrappa
Karnataka High Court · (1999) 4 CivCC 182 : (1999) 1 KarLJ 213
Civil Procedure Code, 1908 (CPC) — Section 115, 51Constitution of India, 1950 — Article 21
High Courts19 Aug 1998
M/s. Raghavendra Enterprises, Chilkunda Village, Hunsur Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1999) 47 KarLJ 336
Karnataka Sales Tax Act, 1957 — Section 12(3), 22
High Courts19 Aug 1998
Smt. Ratnawwa Vs The Karnatak University, Dharwad and Another
Karnataka High Court · (1999) 82 FLR 805 : (1999) 1 KarLJ 381
High Courts19 Aug 1998
S.R. Lalmiya Vs The Secretary, Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 358 : (2000) 2 KarLJ 146
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts19 Aug 1998
United India Insurance Company, Bangalore Vs Smt. Neelawwa Kom Sidhappa Sidhnal and Others
Karnataka High Court · (2000) 1 ACC 30 : (2000) ACJ 181 : (1999) 5 KarLJ 377
Motor Vehicles Act, 1939 — Section 96 (2)
High Courts18 Aug 1998
Muralidhara Vs B.R. Seshadra and Another
Karnataka High Court · (1999) 5 KarLJ 330
Karnataka Rent Control Act, 1961 — Section 29, 29 (4), 50 (1)
High Courts18 Aug 1998
M/s. Satyanarayana Engineering Works, Davanagere Vs Assistant Commissioner of Commercial Taxes, Davanagere and Others
Karnataka High Court · (1998) 45 KarLJ 566
Karnataka Sales Tax Act, 1957 — Section 22A(1)