High Courts13 Aug 1998
Smt. Siddarajamma Vs The Land Tribunal, Tarikere and Others
Karnataka High Court · (1999) 1 KarLJ 682
Karnataka Land Reforms Act, 1961 — Section 132 (2), 48 ATransfer of Property Act, 1882 — Section 105, 52
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,730 of 2,390
High Courts13 Aug 1998
Smt. Renuka and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 2 KarLJ 318
Constitution of India, 1950 — Article 14, 162Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 15, 3
High Courts13 Aug 1998
Smt. Tippamma and Others Vs Annarao and Others
Karnataka High Court · (1998) 08 KAR CK 0026
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66 (2) (c), Order 21 Rule 90Transfer of Property Act, 1882 — Section 100
High Courts13 Aug 1998Dismissed
M. Muniyappa and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 3989
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (2)
High Courts13 Aug 1998
Smt. Indira Bai and Another Vs The Tahsildar and Others
Karnataka High Court · (1999) ILR (Kar) 204 : (1999) 6 KarLJ 330
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114 (e)Karnataka Village Offices Abolition Act, 1961 — Section 3, 4, 5, 6
High Courts13 Aug 1998Dismissed
M.G. Karuppaiah Vs The Canteen Officer (AQMQ) HQ Karnataka and Goa Sub-Area
Karnataka High Court · (1998) ILR (Kar) 3531
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts12 Aug 1998Dismissed
Workmen of Binny Ltd. and Another Vs Binny Ltd. and Others
Karnataka High Court · (2001) 3 LLJ 997
Industrial Disputes Act, 1947 — Section 12 (3), 18 (3)
High Courts12 Aug 1998
S.V. Kadanagoudar Vs The Managing Director, Karnataka State Seeds Corporation, Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 2002 : (1998) 6 KarLJ 599
Constitution of India, 1950 — Article 311Karnataka State Seeds Corporation Limited Service Rules, 1980 — Rule 6 (c), 7 (b)
High Courts12 Aug 1998
Canara Bank Vs Smt. B. Pathu
Karnataka High Court · AIR 1999 Kar 104 : (1999) 6 KarLJ 713
Banking (Regulation) Act, 1949 — Section 21 (a), 21 (a)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11A (3), Order 34 Rule 4, Order 34 Rule 4, 34, 34
High Courts12 Aug 1998
A.M. Puttaswamaiah and Another Vs The Secretary, Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · (1998) 5 KarLJ 438
Electricity (Supply) Act, 1948 — Section 79 (c)
High Courts12 Aug 1998
Matadahally Jagajivan Ram Sarvodaya Sangha (Registered), Bangalore Vs Bangalore Development Authority, Bangalore
Karnataka High Court · AIR 1999 Kar 69 : (1999) ILR (Kar) 2493 : (1999) 2 KarLJ 212
Bangalore Development Authority (Allotment of Civic Amenity Sites) Rules, 1989 — Rule 8 (3)
High Courts12 Aug 1998
Lt. Col. Richard Charles Menasse (Retired) Vs Mrs. Cheryl Margurite Soggee and Another
Karnataka High Court · (1998) ILR (Kar) 4134 : (1998) 6 KarLJ 447 : (1999) 1 RCR(Civil) 455
Succession Act, 1925 — Section 118, 2 (h), 24, 263, 99 (c)
High Courts12 Aug 1998
K.A. Subba Rao (Deceased) By L.Rs. Vs Balarame Gowda and Others
Karnataka High Court · (1999) 1 KarLJ 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts12 Aug 1998
Karnataka State Financial Corporation, Bangalore Vs The Deputy Commissioner of Commercial Taxes (Assessments-9), Bangalore and Another
Karnataka High Court · (1999) 47 KarLJ 7
Karnataka Sales Tax Act, 1957 — Section 5C
High Courts12 Aug 1998
K.E. Mahabaleshwara Vs State
Karnataka High Court · (1999) CriLJ 2412 : (1998) ILR (Kar) 3351 : (1998) 6 KarLJ 664
Constitution of India, 1950 — Article 21Karnataka Co-operative Societies Act, 1959 — Section 64Penal Code, 1860 (IPC) — Section 405, 407, 408, 409, 420
High Courts12 Aug 1998
The Mysore Paper Mills Limited, Bhadravathi Vs The Mysore Paper Mills Officers'' Association, Bhadravathi and Another
Karnataka High Court · (1998) ILR (Kar) 3620 : (1998) 6 KarLJ 667 : (1999) 2 LLJ 552
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 19 (2), 226
High Courts11 Aug 1998Partly Allowed
Ganapathyraja Enterprises Vs Bangalore Development Authority and Another
Karnataka High Court · AIR 1999 Kar 107
Bangalore Development Authority Act, 1976 — Section 65Constitution of India, 1950 — Article 226
High Courts11 Aug 1998
Smt. Parvathamma Vs State of Karnataka and Others
Karnataka High Court · (1999) 2 KarLJ 224
High Courts11 Aug 1998
B.K. Devapaiah Vs Mahabala Shetty And Others
Karnataka High Court · (2000) ACJ 1346 : (1999) ILR (Kar) 1009 : (1999) 2 KarLJ 215
Motor Vehicles Act, 1988 — Section 2 (34)
High Courts10 Aug 1998Dismissed
B.M. Iqbal and Another Vs Inspector of Police, CBI
Karnataka High Court · (1999) 1 ALD(Cri) 256 : (1999) 1 ALT(Cri) 450 : (1999) CriLJ 149
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 195, 195 (1) (c), 200, 340Penal Code, 1860 (IPC) — Section 120 B, 34, 419, 420, 463