COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,731 of 2,390

High Courts10 Aug 1998

R. Ninge Gowda Vs A.N. Gopal

Karnataka High Court · (1999) CriLJ 884 : (1999) 2 KarLJ 104

Criminal Procedure Code, 1973 (CrPC) — Section 197Karnataka Police Act, 1963 — Section 170Penal Code, 1860 (IPC) — Section 201, 302, 323, 341, 342

High Courts10 Aug 1998

Ganapati Gopal Bhat Vs State of Karnataka

Karnataka High Court · (1999) 1 ALD(Cri) 176 : (1999) 1 ALT(Cri) 483 : (1998) CriLJ 4779 : (1999) ILR (Kar) 2141 : (1999) 1 KarLJ 260

Criminal Procedure Code, 1973 (CrPC) — Section 397, 468Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1) (a), 3, 4, 7

High Courts10 Aug 1998

Sannegowda Vs The Special Land Acquisition Officer, Mandya

Karnataka High Court · (1999) 2 KarLJ 231

Constitution of India, 1950 — Article 39ALand Acquisition Act, 1894 — Section 12, 18, 18 (3) (b)

High Courts10 Aug 1998

Hindustan Petroleum Corporation Limited, Bangalore Vs Mrs. Lucy Banilda Rebello (Nee Pais)

Karnataka High Court · (1999) 2 KarLJ 370

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 50 (2)

High Courts10 Aug 1998

Agricultural Produce Market Committee, Bailhongal, Belgaum District Vs Ashok Harakni and Another

Karnataka High Court · (1998) 6 KarLJ 511 : (1999) 1 LLJ 89

Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 100Industrial Disputes Act, 1947 — Section 10 (1) (c), 2 (j)

High Courts10 Aug 1998

Hindustan Petroleum Corporation Ltd. Vs Mrs. Lucy Banilda Rebellow

Karnataka High Court · (1998) ILR (Kar) 4206

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a)

High Courts07 Aug 1998

Irappa Vs State of Karnataka and Others

Karnataka High Court · (1999) 1 KarLJ 432

Karnataka Land Reforms Act, 1961 — Section 107

High Courts07 Aug 1998

Smt. Yashodabai Vs Smt. Gangawwa and Others

Karnataka High Court · (1999) 2 CivCC 79 : (1998) ILR (Kar) 3501 : (1998) 6 KarLJ 330

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts07 Aug 1998

Smt. Sasalu Thimmakka (Deceased) by L.R. Vs State of Karnataka

Karnataka High Court · (1998) 6 KarLJ 638

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

High Courts06 Aug 1998

Kittanna Rai (deceased) By L.Rs. Vs Sheena Poojary and others

Karnataka High Court · (1999) ILR (Kar) 1249 : (2000) 1 KarLJ 341

Karnataka Land Reforms Act, 1961 — Section 2 (18), 48 A

High Courts06 Aug 1998

T.T. Narayana and Another Vs State of Karnataka and Others

Karnataka High Court · (1999) 5 KarLJ 335

High Courts05 Aug 1998

Dr. T.K. Puttaswamy Gowda Vs Bangalore Water Supply and Sewerage Board, Bangalore and Another

Karnataka High Court · (1998) 6 KarLJ 531

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10 (4), 100 (1) (a)

High Courts05 Aug 1998

The Assistant Commissioner, Belgaum Sub-Division, Belgaum Vs Rao Saheb Babu Patil and Another

Karnataka High Court · (1999) 3 KarLJ 672

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152Land Acquisition Act, 1894 — Section 23 (2), 28, 4 (1)

High Courts05 Aug 1998

Alban D''Souza Vs The Land Tribunal, Udupi and Others

Karnataka High Court · (1999) ILR (Kar) 243 : (1999) 1 KarLJ 209

Constitution of India, 1950 — Article 226, 227

High Courts05 Aug 1998

B. Siddaramappa Vs State of Karnataka and Others

Karnataka High Court · (1999) 2 KarLJ 125

Karnataka Land Grant Rules, 1969 — Rule 43 (8)Mysore Land Revenue Code, 1888 — Section 233

High Courts04 Aug 1998

K.R. Mangunath Vs Smt. Veena

Karnataka High Court · AIR 1999 Kar 48 : (1999) 1 DMC 525 : (1998) 6 KarLJ 346

Hindu Marriage Act, 1955 — Section 13, 13 (1)

High Courts04 Aug 1998

Dr. Anand Vs State of Karnataka and Others

Karnataka High Court · (1998) 6 KarLJ 722

Constitution of India, 1950 — Article 226Karnataka Town and Country Planning Act, 1961 — Section 14, 14 AUrban Land (Ceiling and Regulation) Act, 1976 — Section 15, 20

High Courts04 Aug 1998

Smt. Ananthamma Vs The Managing Director, Co-operative Spinning Mills Limited, Raichur

Karnataka High Court · (1999) 1 ACC 328 : (2000) ACJ 166 : (1999) 81 FLR 260 : (1999) 1 KarLJ 356 : (1999) 1 LLJ 1053

Workmens Compensation Act, 1923 — Section 3

High Courts04 Aug 1998

M.B. Gangadharappa Vs Bommagondappa

Karnataka High Court · (1999) 2 CivCC 345 : (1999) 2 KarLJ 254

Hindu Marriage Act, 1955 — Section 16, 50

High Courts04 Aug 1998

Boregowda and Another Vs C.D. Devaiah

Karnataka High Court · (1999) 4 CivCC 420 : (1999) 4 KarLJ 496