High Courts08 Jul 1998
Nagamma and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 2 KarLJ 389
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,738 of 2,390
High Courts08 Jul 1998
C. Ramappa Vs B. Bolegouda and Others
Karnataka High Court · (1998) ILR (Kar) 4019 : (1998) 6 KarLJ 576
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226, 227, 243Karnataka Panchayat Raj Act, 1993 — Section 45 (2)
High Courts06 Jul 1998
Murgesh and Others Vs Narayansa Parashuramsa Magaji and Another
Karnataka High Court · (1999) 4 CivCC 700 : (1998) 5 KarLJ 542
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1
High Courts06 Jul 1998
The Assistant Commissioner, Belgaum Sub-Division, Belgaum Vs Ningappa Siddappa Arashavi
Karnataka High Court · (1999) 2 KarLJ 134
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115, 151, 152Land Acquisition Act, 1894 — Section 28
High Courts06 Jul 1998
Sakamma Vs Pavadi Gowda and Others
Karnataka High Court · (1999) 2 KarLJ 650
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Stamp Act, 1957 — Section 34Registration Act, 1908 — Section 17
High Courts04 Jul 1998
State Vs Firoz @ Jaggur
Karnataka High Court · (1999) 1 ALD(Cri) 144 : (1997) 3 KarLJ 308
High Courts03 Jul 1998
Thirumalegowda and Others Vs State
Karnataka High Court · (1999) 1 ALD(Cri) 140 : (1999) CriLJ 823 : (1998) ILR (Kar) 3183 : (1998) 5 KarLJ 570 : (1998) 4 RCR(Criminal) 551
Criminal Procedure Code, 1973 (CrPC) — Section 209 BPenal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts03 Jul 1998
Maruthy Enterprises Vs The Corporation of City of Bangalore
Karnataka High Court · (1998) 07 KAR CK 0122
Constitution of India, 1950 — Article 141, 226Contract Act, 1872 — Section 72Karnataka Municipal Corporations Act, 1976 — Section 66
High Courts03 Jul 1998
Lingegowda Vs State of Karnataka and Another
Karnataka High Court · (1999) 4 CivCC 285 : (1998) 5 KarLJ 440
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts03 Jul 1998
B.K. Krishna Murthy and Others Vs G.P. Rao and Another
Karnataka High Court · (1999) 2 KarLJ 384
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58 (4), 115, 96
High Courts03 Jul 1998
M/s. Maruthy Enterprises, Bangalore Vs The Corporation of City of Bangalore
Karnataka High Court · AIR 1999 Kar 41 : (1998) 5 KarLJ 348
Constitution of India, 1950 — Article 141, 226Contract Act, 1872 — Section 72Karnataka Municipal Corporations Act, 1976 — Section 66
High Courts03 Jul 1998
Syndicate Bank, Saraswathipuram, Mysore Vs Smt. B. Anuradha and Others
Karnataka High Court · (1998) 6 KarLJ 484
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 58 (4), 115 (1), 96
High Courts02 Jul 1998Allowed
Ameya Presence Marketing Vs The Bangalore City Corporation
Karnataka High Court · (1998) ILR (Kar) 3378
Karnataka Municipal Corporations Act, 1976 — Section 134, 135, 295, 321, 443 (10)
High Courts02 Jul 1998
K.A. Chidambara Rao Vs State of Karnataka
Karnataka High Court · (2000) 241 ITR 366
Mysore Agricultural Income Tax Act, 1957 — Section 35, 36, 55
High Courts02 Jul 1998
A. Hiriyanna Gowda and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) CriLJ 4756 : (1998) 5 KarLJ 228
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts02 Jul 1998
Sankappa Gangappa Ronad Vs Shivappa Dharmappa Kareseeri
Karnataka High Court · (1998) 5 KarLJ 389
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 115, 51Constitution of India, 1950 — Article 11, 21
High Courts02 Jul 1998
M/s. Ameya Presence Marketing, Bangalore Vs The Bangalore City Corporation and Another
Karnataka High Court · AIR 1998 Kar 400 : (1998) 5 KarLJ 398
City of Bangalore Municipal Corporation Act, 1949 — Section 385 (10)Karnataka Municipal Corporations Act, 1976 — Section 134, 135, 443 (10)
High Courts02 Jul 1998
Shivaji Yallappa Wagmode and Another Vs Smt. Gangabai and Others
Karnataka High Court · (1999) 1 CivCC 676 : (1998) 5 KarLJ 150 : (1999) 2 RCR(Civil) 603
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6 (2), 115, 151
High Courts02 Jul 1998
M/s. Vinayaka Milk Supply, Bangalore Vs Assistant Commissioner of Commercial Taxes, 22nd Circle, Bangalore and Another
Karnataka High Court · (1999) 47 KarLJ 358
Karnataka Sales Tax Act, 1957 — Section 20(3)
High Courts02 Jul 1998
Koramangala Residents'' Vigilance Group, Bangalore and Another Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (1999) 4 KarLJ 206
Constitution of India, 1950 — Article 14, 226, 32Karnataka Municipal Corporations Act, 1976 — Section 321