High Courts16 Jul 1998
S. Bhaskar Das Vs State of Karnataka and Another
Karnataka High Court · (2000) 48 KarLJ 399
Karnataka Agricultural Income Tax Act, 1957 — Section 32A
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,736 of 2,390
High Courts16 Jul 1998
K. Narasappa Vs The Tahasildar and Others
Karnataka High Court · (1999) 1 KarLJ 96
Constitution of India, 1950 — Article 226, 39Karnataka Land Revenue Act, 1964 — Section 94 A
High Courts16 Jul 1998
United India Insurance Company Limited, Bangalore Vs Smt. Muthamma and Others
Karnataka High Court · (2000) ACJ 289 : (1999) 6 KarLJ 507
High Courts16 Jul 1998
Smt. Sakinabi (Deceased) by L.Rs Vs Smt. Zeenathunnisa (Deceased) by L.Rs and Another
Karnataka High Court · AIR 1999 Kar 268 : (1999) 2 KarLJ 471
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 24 (c), 24 (d)
High Courts16 Jul 1998Allowed
P. Narayanabhat Vs The Syndicate Bank and Others
Karnataka High Court · (2000) 1 CivCC 460 : (1998) ILR (Kar) 4167
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 115, 51Constitution of India, 1950 — Article 21
High Courts16 Jul 1998
Smt. Hanamavva Vs Manappa Mukkanda ITI (Deceasec) by L.Rs
Karnataka High Court · (1998) 6 KarLJ 542
Civil Procedure Code, 1908 (CPC) — Section 115, 151Criminal Procedure Code, 1973 (CrPC) — Section 127 (3) (b)
High Courts16 Jul 1998
K. Balakrishna Rao Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 4113 : (1998) 5 KarLJ 419
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 15 (1), 19 (1) (g), 226, 227Karnataka Excise Act, 1965 — Section 68 B, 68 C, 68 D
High Courts15 Jul 1998
Smt. Yuvarani Kempucheluvajammanniavaru Trust, Mysore Vs Special Deputy Commissioner and Competent Authority Under The Urban Land Ceiling Act, Mysore District, Mysore and Others
Karnataka High Court · (1998) ILR (Kar) 3293 : (1998) 6 KarLJ 609
Constitution of India, 1950 — Article 141Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 20, 8 (3), 8 (4), 9
High Courts15 Jul 1998
Thimmakka Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 793 : (1998) 6 KarLJ 562
Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 18, 4 (1), 6
High Courts15 Jul 1998Dismissed
Bharat Textiles and Proofing Industries Vs The State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 3393
Constitution of India, 1950 — Article 14, 19 (1) (f)Karnataka Sales Tax Act, 1957 — Section 18 A, 18 AA
High Courts15 Jul 1998
Sree Gajanana Motor Transport Company Limited, Sagar, Shimoga District Vs The Secretary, Regional Transport Authority, Shimoga and Others
Karnataka High Court · (1998) 5 KarLJ 467
Motor Vehicles Act, 1988 — Section 72, 80, 87, 87 (1)
High Courts15 Jul 1998
Varalakshmi Enterprises and Another Vs State of Karnataka and Another
Karnataka High Court · (1998) 111 STC 800
Central Excise Tariff Act, 1985 — Section 15Karnataka Sales Tax Act, 1957 — Section 29 (1) (c), 29 (1) (e), 29 (2) (c)
High Courts15 Jul 1998
M/s. United India Insurance Company Limited, Bangalore Vs Mohammed and Another
Karnataka High Court · (2000) ACJ 158 : (1999) 1 KarLJ 265
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Workmens Compensation Act, 1923 — Section 17
High Courts15 Jul 1998
A.K. Thippanna Vs Deputy Commissioner, Shimoga District, Shimoga and Others
Karnataka High Court · (1999) 2 KarLJ 136
Karnataka Land Grant Rules, 1969 — Rule 43-G (4)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 7
High Courts15 Jul 1998
Venkatagiriyappa Vs Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · (1999) 4 KarLJ 482
Constitution of India, 1950 — Article 13 (3) (a), 162, 19 (1) (g), 21, 300AElectricity (Supply) Act, 1948 — Section 49, 49 (1)
High Courts15 Jul 1998Allowed
Venlon Polyester Film Ltd. Vs Joint Commissioner of Commercial Taxes (Admn) and Another
Karnataka High Court · (2003) 133 STC 539
Karnataka Sales Tax Act, 1957 — Section 21 (2)
High Courts15 Jul 1998
K.L. Vedamurthy Vs M. Gopalachari
Karnataka High Court · (1998) ILR (Kar) 2453 : (1998) 6 KarLJ 341
Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 29 (1), 29 (4), 3 (h)
High Courts15 Jul 1998Allowed
United India Insurance Co., Ltd Vs Mohammed and Another
Karnataka High Court · (1998) ILR (Kar) 3541 : (1999) 1 LLJ 1068
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Workmens Compensation Act, 1923 — Section 17
High Courts14 Jul 1998
Smt. Rajamma Vs Smt. Gangambike
Karnataka High Court · (1999) 4 CivCC 628 : (1998) 5 KarLJ 489
Civil Procedure Code, 1908 (CPC) — Section 115, 50, 52
High Courts13 Jul 1998
B. Vasantharam Sheety Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 493
Karnataka Land Reforms Act, 1961 — Section 44, 45, 47, 48, 48 A