High Courts30 Jul 1998
Narayan Venkatesh Pandit Vs Syed Nuroddin Khadri
Karnataka High Court · (1999) 4 CivCC 121 : (1999) 2 KarLJ 449
Contract Act, 1872 — Section 70, 74Karnataka Small Causes Courts Act, 1964 — Section 18
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,733 of 2,390
High Courts30 Jul 1998
Smt. Nimbamma Vs Smt. Rathnamma
Karnataka High Court · AIR 1999 Kar 226 : (1999) 4 CivCC 431 : (2000) 1 DMC 579 : (1999) 5 KarLJ 19
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 11, 5, 5 (i)Succession Act, 1925 — Section 276
High Courts30 Jul 1998
Naveen Kumar and Others Vs State and Another
Karnataka High Court · (1999) 1 ALT(Cri) 343 : (1998) 5 KarLJ 596
Criminal Procedure Code, 1973 (CrPC) — Section 173 (8), 200, 203, 482Penal Code, 1860 (IPC) — Section 420, 467
High Courts30 Jul 1998
Smt. Gowramma Vs State of Karnataka and Others
Karnataka High Court · (1998) 5 KarLJ 702
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3 (3), 3 (4)
High Courts30 Jul 1998
K. Munishamappa Vs The State of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 1 : (1998) ILR (Kar) 3849
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17 (1), Order 41 Rule 19Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) (Amendment) Rules, 1985 — Rule 1, 2, 3, 4, 5
High Courts29 Jul 1998
Shankaranarayana Construction Co. and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 239 ITR 902
Constitution of India, 1950 — Article 14Mysore Agricultural Income Tax Act, 1957 — Section 19 A, 19 A (2)
High Courts29 Jul 1998
Kumari Sandhya and another Vs Karnataka State Road Transport Corporation, Bangalore
Karnataka High Court · (2000) ACJ 1565 : (1999) ILR (Kar) 367 : (2000) 2 KarLJ 154
High Courts29 Jul 1998
M. Nagaraj Vs The New Government Electric Factory, Bangalore and Another
Karnataka High Court · (1999) 2 KarLJ 159
High Courts29 Jul 1998
Master Ravi and Another Vs Karnataka State Road Transport Corporation, Bangalore Division, Bangalore
Karnataka High Court · (2000) 3 KarLJ 597
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts29 Jul 1998
V. Ranga Ramu Vs State
Karnataka High Court · (1999) 2 ALT(Cri) 82 : (1999) 4 CivCC 337 : (1999) CriLJ 561 : (1999) 2 KarLJ 420
Criminal Procedure Code, 1973 (CrPC) — Section 482Notaries Act, 1952 — Section 13
High Courts28 Jul 1998Allowed
ICICI Ltd., Reliance Petroleum Ltd. and Others and Arihant Industries Ltd. and Others Vs H.V. Jayaram
Karnataka High Court · (1998) 94 CompCas 425 : (2000) 4 KCCR 180 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, Order 39 Rule 5, 19, 20Companies Act, 1956 — Section 113 (2), 207, 219 (4), 39 (2), 630Criminal Procedure Code, 1973 (CrPC) — Section 245
High Courts28 Jul 1998
N.T. Vijayakumar and Others Vs The Allahabad Bank, Nehru Road Branch, Shimoga
Karnataka High Court · (1999) 2 CivCC 571 : (1999) 2 KarLJ 490
Evidence Act, 1872 — Section 90Limitation Act, 1963 — Section 18, 19
High Courts28 Jul 1998
The Industrial Credit and Investment Corporation of India Limited, Bombay and Others Vs H.V. Jayaram
Karnataka High Court · (1999) 1 ALD(Cri) 154 : (1999) 1 ALT(Cri) 348 : (2000) ILR (Kar) 344 : (1998) 5 KarLJ 693
Companies Act, 1956 — Section 113 (2), 205, 219 (4), 39 (2)Contract Act, 1872 — Section 50Criminal Procedure Code, 1973 (CrPC) — Section 245
High Courts28 Jul 1998Allowed
Tirupati Steels Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 3961
Central Sales Tax Act, 1956 — Section 14, 19 C, 5 (4), 5 B (1), 5 CConstitution of India, 1950 — Article 14, 19 (1) (g), 265, 304 (a)Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts27 Jul 1998Dismissed
Times Publishing House Ltd. Vs The Financial Times Ltd. and Another
Karnataka High Court · (1999) 2 CivCC 616 : (1998) ILR (Kar) 3212
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 162Trade and Merchandise Marks Rules, 1959 — Rule 119
High Courts27 Jul 1998
Smt. Radhamma Vs S.M. Chandrashekhar
Karnataka High Court · (1999) 5 KarLJ 404
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Small Causes Courts Act, 1964 — Section 18
High Courts27 Jul 1998Dismissed
State of Karnataka and Others Vs Kempaiah
Karnataka High Court · (1998) CriLJ 4070
Karnataka Lokayukta Act, 1984 — Section 2 (1), 7 (2), 9 (3)Karnataka Lokayukta Rules, 1985 — Rule 2, 4Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts27 Jul 1998
Times Publishing House Limited, Bangalore Vs The Financial Times Limited, London and Another
Karnataka High Court · (1999) 2 KarLJ 422
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 162Trade and Merchandise Marks Rules, 1959 — Rule 117, 119
High Courts27 Jul 1998
R.K. Shivananda Vs Bellulli Shivashankarappa alias Gurusiddappa
Karnataka High Court · (1999) 3 KarLJ 699
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Small Causes Courts Act, 1964 — Section 115, 18Provincial Small Cause Courts Act, 1887 — Section 25
High Courts27 Jul 1998
Mallappa Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 660
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5