COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,735 of 2,390

High Courts20 Jul 1998

The Special Land Acquisition Officer For Railways, Ramanagaram Vs Ramadasegowda and Another

Karnataka High Court · (1998) 5 KarLJ 444

Civil Procedure Code, 1908 (CPC) — Section 151, 152Land Acquisition Act, 1894 — Section 23 (1-A)

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High Courts20 Jul 1998Allowed

Bhupendra. A. Mehta Vs The Asst. Commissioner of Commercial Taxes

Karnataka High Court · (1999) 1 ALD(Cri) 141 : (1999) CriLJ 886 : (1998) ILR (Kar) 3016

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Karnataka Sales Tax Act, 1957 — Section 12 B (1), 29 (1) (b)

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High Courts20 Jul 1998

Ningamma and Others Vs Puttaswamy Gowda (Deceased) by L.Rs and Others

Karnataka High Court · AIR 1999 Kar 125 : (1999) 1 KarLJ 283

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 15, Order 32 Rule 4, 151

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High Courts20 Jul 1998

K. Thomas Vs Corporation of the City Bangalore

Karnataka High Court · (1998) 5 KarLJ 646

Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 19, 20 (a)

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High Courts18 Jul 1998

H.K. Muralidhara Murthy Vs M/s. Hindustan Aeronautices Limited, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 2915 : (1998) 5 KarLJ 641

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High Courts18 Jul 1998Allowed

Miss. Gopalam Mithula Vs State of Karnataka and Another

Karnataka High Court · (1998) ILR (Kar) 3770

Constitution of India, 1950 — Article 14, 15, 15 (1), 16 (2), 29 (2)Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 7 (ii)

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High Courts18 Jul 1998

Jindappa and Another Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 339 : (1999) 2 KarLJ 634

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High Courts18 Jul 1998

Smt. Malamma Vs Doddegowda and Another

Karnataka High Court · (1999) 3 KarLJ 640

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), Order 21 Rule 18 (1), 115, 151, 54

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High Courts18 Jul 1998

Miss Gopalam Mithula Vs State of Karnataka and Another

Karnataka High Court · (1998) ILR (Kar) 3770

Constitution of India, 1950 — Article 14, 15Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 4, 7 (ii)

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High Courts18 Jul 1998