COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,737 of 2,390

High Courts13 Jul 1998

Hottepaksha Rangaswamy Vs The Chief Secretary, Government of Karnataka, Bangalore and Another

Karnataka High Court · AIR 1998 Kar 383 : (1999) ILR (Kar) 4035 : (1998) 5 KarLJ 123

Companies Act, 1956 — Section 617Karnataka Lokayukta Act, 1984 — Section 10, 11, 12, 13, 22

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High Courts10 Jul 1998

Obayya Pujary and Others Vs The Member Secretary, Karnataka State Pollution Control Board, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 157 : (1999) 3 KarLJ 651

Air (Prevention and Control of Pollution) Act, 1981 — Section 31 AConstitution of India, 1950 — Article 19 (1) (g), 21, 32, 48A, 51-A (g)Karnataka Minor Mineral Concession Rules, 1994 — Rule 6 (2)

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High Courts10 Jul 1998

Smt. Vijaya Devi Vs State of Karnataka and Others

Karnataka High Court · (1998) 5 KarLJ 498

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High Courts10 Jul 1998Allowed

K. Raja Rao Vs Syndicate Bank and Others

Karnataka High Court · (1998) ILR (Kar) 4044

Constitution of India, 1950 — Article 154, 226, 227, 309, 310Syndicate Bank Officers Employees (Conduct) Regulations, 1976 — Regulation 6

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High Courts10 Jul 1998

K. Raja Rao Vs Syndicate Bank, Head Office, Manipal, Dakshina Kannada District and Others

Karnataka High Court · (1999) 2 KarLJ 500

Constitution of India, 1950 — Article 154, 226, 227, 309, 310Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6, 6 (6)

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High Courts10 Jul 1998

M/s. N.G.E.F. Limited Bangalore Vs The Collector of Customs (Appeals), Madras and Others

Karnataka High Court · (1998) 104 ELT 628 : (1999) 1 KarLJ 247

Constitution of India, 1950 — Article 226, 265, 32Customs Act, 1962 — Section 11 B, 27

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High Courts10 Jul 1998

G.V. Sreerama Reddy Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2667

Karnataka Minor Mineral Concession Rules, 1994 — Rule 31A, 56, 8-B

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High Courts10 Jul 1998

The Secretary, Education Department, Bangalore and Another Vs Vadirajacharya Inamdar

Karnataka High Court · (1999) 1 KarLJ 86

Constitution of India, 1950 — Article 14Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 2, 3B

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High Courts10 Jul 1998Dismissed

Karnataka Jewels Limited Vs Assistant Commercial Tax Officer, Commercial Tax Check-Post and Another

Karnataka High Court · (2001) 121 STC 214

Karnataka Sales Tax Act, 1957 — Section 28 A (2), 28 A (4)

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High Courts09 Jul 1998

C.M. Narayana Reddy Vs Smt. Lakshmidevamma

Karnataka High Court · (1998) 5 KarLJ 550

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts09 Jul 1998Allowed

Belgaum Structural Engineering Pvt. Limited Vs Additional Commissioner of Commercial Taxes, Belgaum Zone

Karnataka High Court · (1998) 111 STC 222

Karnataka Sales Tax Act, 1957 — Section 2 (h), 20, 22 AKarnataka Sales Tax Rules, 1957 — Rule 6 (1) (b), 6 (4) (a)

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High Courts09 Jul 1998Allowed

Belgaum Structural Engineering Pvt. Ltd. Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (1998) ILR (Kar) 2856

Karnataka Sales Tax Act, 1957 — Section 20, 22 AKarnataka Sales Tax Rules, 1957 — Rule 6 (1) (a), 6 (1) (b)

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High Courts09 Jul 1998

Gajanan Seshappa Hegde Vs Venkatraman Sheshappa Hegde and Others

Karnataka High Court · (1999) 2 KarLJ 462

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Stamp Act, 1957 — Section 35, 36, 58Registration Act, 1908 — Section 49

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High Courts09 Jul 1998

R. Prakash Vs D.M. Radhakrishnaiah

Karnataka High Court · (1998) 6 KarLJ 452

Contract Act, 1872 — Section 59, 60Karnataka Small Causes Courts Act, 1964 — Section 18

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High Courts09 Jul 1998

Narayana Rao Vs State Bank of India, Humnabad Branch, Bidar District

Karnataka High Court · (1999) 4 CivCC 551 : (1999) 2 KarLJ 411

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 60 (1), 61Constitution of India, 1950 — Article 48, 51A

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High Courts09 Jul 1998

Commissioner of Income Tax Vs H.C. Shankarappa

Karnataka High Court · (1999) ILR (Kar) 1993 : (1998) 234 ITR 15

Income Tax Act, 1961 — Section 24 (2), 256 (1)

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High Courts08 Jul 1998

Ganapatsa Shankarsa Kalburgi and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 38 : (1998) ILR (Kar) 3119 : (1998) 5 KarLJ 518

Karnataka Urban Development Authorities Act, 1987 — Section 17 (5), 18, 19 (1)Land Acquisition Act, 1894 — Section 10, 9

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High Courts08 Jul 1998

B. Ashok Shenoy Vs The Station House Officer, Puttur, Dakshina Kannada

Karnataka High Court · (1998) ILR (Kar) 3001 : (1998) 5 KarLJ 247

Criminal Procedure Code, 1973 (CrPC) — Section 144, 195Penal Code, 1860 (IPC) — Section 155, 174, 188

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High Courts08 Jul 1998

Revanna Vs A.H. Govindaraja

Karnataka High Court · (1999) ILR (Kar) 656 : (1999) 3 KarLJ 126

Hindu Succession Act, 1956 — Section 15, 16Succession Act, 1925 — Section 263, 283

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High Courts08 Jul 1998

K. Raghavachar Vs The Chairman, Karnataka Appellate Tribunal and Appellate Authority, Urban Land Ceiling, Bangalore Agglomeration, Bangalore and Others

Karnataka High Court · (1999) 1 KarLJ 276

Constitution of India, 1950 — Article 252 (1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (1), 10 (2), 5 (3), 8 (4), 9

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