High Courts18 Aug 1998
Giroji Rao alias Girmoji Rao Vs Shivashankara Reddy and Another
Karnataka High Court · (1999) 5 KarLJ 126
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 115 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,729 of 2,390
High Courts18 Aug 1998Dismissed
Muralidhara Vs B.R. Seshadri and Another
Karnataka High Court · (1998) ILR (Kar) 3363
Karnataka Rent Control Act, 1961 — Section 29, 29 (4), 50 (1)
High Courts17 Aug 1998
Madanlal Vs C. Chandrashekaran and Others
Karnataka High Court · (2000) ILR (Kar) 94 : (2000) 4 KarLJ 416 : (2000) 4 KCCR 152 SN
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 6 Rule 17, 115Constitution of India, 1950 — Article 136, 226, 227Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts17 Aug 1998
Thangavelu Gounder Vs The Deputy Commissioner, Shimoga District, Shimoga and Others
Karnataka High Court · (1999) 2 KarLJ 77
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)
High Courts17 Aug 1998
Basappa Vs Syndicate Bank, Bidar and Another
Karnataka High Court · AIR 1999 Kar 341 : (1999) 95 CompCas 822 : (1999) 3 KarLJ 649
Constitution of India, 1950 — Article 39ALimitation Act, 1963 — Section 5
High Courts17 Aug 1998
Smt. Parvathamma Vs State of Karnataka of Ors.
Karnataka High Court · (1998) ILR (Kar) 3950
High Courts17 Aug 1998
The Mangement of Hindustan Aeronautics Limited, Air Craft Division, Bangalore Vs Smt. M.S. Bhagya and Others
Karnataka High Court · (1999) 82 FLR 435 : (1999) 5 KarLJ 148
Workmens Compensation Act, 1923 — Section 3 (1)
High Courts17 Aug 1998
Life Insurance Corporation Of India, Divisional Office, Dharwad Vs Smt. Vatsala Vithalrao Laxmeshwar and Others
Karnataka High Court · (1998) 6 KarLJ 642
Banking (Regulation) Act, 1949 — Section 21 ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 11A (3), 34
High Courts17 Aug 1998
S. Sridhar Vs Tungabhadra Gramin Bank, Bellary
Karnataka High Court · (1999) 81 FLR 421 : (1999) 1 KarLJ 344
Tungabhadra Gramin Bank (Staff) Service Regulations, 1980 — Regulation 30 (1)
High Courts14 Aug 1998Allowed
T. Giri Thimmaiah Vs Karnataka Electricity Board and Others
Karnataka High Court · AIR 1999 Kar 32
Civil Procedure Code, 1908 (CPC) — Section 115Telegraph Act, 1885 — Section 10, 16 (3)
High Courts14 Aug 1998Allowed
Malleswaram Co-operative Society Ltd. Vs Senior Labour Inspector
Karnataka High Court · (1999) 81 FLR 326 : (1999) ILR (Kar) 650 : (1999) 1 LLJ 1326
Karnataka Co-operative Societies Act, 1959 — Section 121, 17Karnataka General Clauses Act, 1899 — Section 24, 6, 8Minimum Wages Act, 1948 — Section 27, 3
High Courts14 Aug 1998
High Court of Karnataka Vs K. Sankaran Nayar and Others
Karnataka High Court · (1999) 1 ALD(Cri) 638 : (1999) ILR (Kar) 674 : (1999) 6 KarLJ 645
Civil Procedure Code, 1908 (CPC) — Section 122, 129Constitution of India, 1950 — Article 214, 215, 216, 225, 226States Reorganisation Act, 1956 — Section 54
High Courts14 Aug 1998
B.S. Ramaswamy Vs Land Acquisition Officer, Sagar
Karnataka High Court · (1999) 2 KarLJ 239
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 153, 53Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 23, 23 (1-A), 4, 4 (1)
High Courts14 Aug 1998
Chitradurga District Mazdoor Sangh (Registered), Chitradurga Vs The Mysore Kirloskar Limited, Yantrapur, Harihar, Chitradurga District and Others
Karnataka High Court · (1999) 81 FLR 554 : (1999) 1 KarLJ 358 : (1999) 1 LLJ 650
Contract Labour (Regulation and Abolition) Act, 1970 — Section 25 (1)Minimum Wages Act, 1948 — Section 2 (e), 27
High Courts14 Aug 1998
K. Channabasappa and Others Vs The Kuvempu University, B.R. Project, Shimoga District and Another
Karnataka High Court · (1999) 2 KarLJ 52
Karnataka State Universities Act, 1976 — Section 68 (1), 68 (3)
High Courts13 Aug 1998Allowed
General Secretary, Bharath Earth Movers Employees Association Vs Deputy Chief Labour Commissioner (Central)
Karnataka High Court · (2001) 3 LLJ 190
Industrial Employment (Standing Orders) Act, 1946 — Section 6 (1)Industrial Employment (Standing Orders) Rules, 1962 — Rule 7-A
High Courts13 Aug 1998Dismissed
Shankar Rao B.M. Vs Presiding Officer, Labour Court and Another
Karnataka High Court · (1999) 3 LLJ 1288
Industrial Disputes Act, 1947 — Section 10, 33 C (2)
High Courts13 Aug 1998
M.G. Karuppaiah Vs The Canteen Officer (AQMG) Headquarters, Karnataka and Goa Sub-Area, Bangalore and Others
Karnataka High Court · (1999) 2 KarLJ 325
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts13 Aug 1998
M. Srinivasa Vs The Chairman and Managing Director Bharat Earth Movers Limited, Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 600 : (1999) 1 KarLJ 268
Bharat Earth Movers Limited Conduct, Discipline and Appeal Rules, 1976 — Rule 24 (f), 26C, 5 (f), 5 (g)Constitution of India, 1950 — Article 226
High Courts13 Aug 1998
Muniyappa and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 57 : (1999) 4 KarLJ 42
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (2)