COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,740 of 2,390

High Courts26 Jun 1998

The Bellary Nagarikara Vedike, Bellary Vs State of Karnataka and Others

Karnataka High Court · (1999) 4 KarLJ 200

Karnataka Municipalities Act, 1964 — Section 94 (viii), 95Karnataka Urban Water Supply and Drainage Board Act, 1973 — Section 31 AKarnataka Urban Water Supply and Drainage Board Amendment Act, 1964 — Section 7

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High Courts26 Jun 1998

Nagamma and Others Vs Deveeramma and Others

Karnataka High Court · (2001) 6 KarLJ 373

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Women Rights to Property Act, 1937 — Section 10, 21Mysore General Clauses Act, 1899 — Section 3, 5

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High Courts26 Jun 1998Dismissed

Silabai Vs Narayana Rao and Others

Karnataka High Court · (1998) 06 KAR CK 0014

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High Courts25 Jun 1998

Dr. N. Ugramurthy Vs The Chief Secretary, Government of Karnataka, Bangalore and Others

Karnataka High Court · (1998) 6 KarLJ 67

Constitution of India, 1950 — Article 12

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High Courts25 Jun 1998

The Special Land Acquisition Officer, Hidkal Dam Project, Hidkal, Belgaum District Vs Venkatesh Annaji Kulkarni

Karnataka High Court · (1998) 5 KarLJ 679

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18 (1), 18 (3), 18 (3) (b)

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High Courts24 Jun 1998

N. Puttaswamy and Another Vs Hindustan Machine Tools Limited, Watch Factory, Bangalore and Another

Karnataka High Court · (1998) 80 FLR 923 : (1998) ILR (Kar) 3253 : (1998) 6 KarLJ 1 : (1999) 2 LLJ 431

Industrial Disputes Act, 1947 — Section 11 A

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High Courts24 Jun 1998

K.C. Krishnamurthy Vs K. Harish and Others

Karnataka High Court · (1999) 1 ACC 158 : (1998) 6 KarLJ 321

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 10

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High Courts24 Jun 1998Dismissed

R. Sathyanarayana and Others Vs Muralidhara and Another

Karnataka High Court · (1998) ILR (Kar) 3564

Motor Vehicles Act, 1939 — Section 100 F, 110, 95 (2)

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High Courts23 Jun 1998

M. Dinesan Vs State Bank of India, Bhubaneswar, Orissa

Karnataka High Court · (1999) ILR (Kar) 3411 : (2000) 3 KarLJ 369

Constitution of India, 1950 — Article 14, 16, 16 (1)

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High Courts22 Jun 1998Allowed

A.V. Rangacharya and Another Vs Pillanjinappa and Another

Karnataka High Court · (1998) 06 KAR CK 0088

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High Courts22 Jun 1998Allowed

Narayan Vs Mahesh

Karnataka High Court · (1998) ILR (Kar) 3589

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (2), 29 (1)

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High Courts22 Jun 1998

The Assistant Commissioner of Commercial Taxes, XIII Additional Circle, Bangalore and Another Vs M/s. Brindavan Bangle Stores, Bangalore

Karnataka High Court · (1998) 45 KarLJ 398

Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)

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High Courts22 Jun 1998

Murthy Associates Vs Tax Recovery Officer and Others

Karnataka High Court · (1999) 153 CTR 283 : (1998) 234 ITR 30

Income Tax Act, 1961 — Section 281Transfer of Property Act, 1882 — Section 53, 53 (1)Wealth Tax Act, 1957 — Section 34 B

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High Courts22 Jun 1998Dismissed

Brindavan Roller Mills Ltd. and Others Vs The Assistant Commissioner of Commercial Taxes and Another

Karnataka High Court · (1998) ILR (Kar) 4161

Karnataka Sales Tax Act, 1957 — Section 5, 8 A, 8 A (1), 8 A (2A), 8 A (6)

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High Courts19 Jun 1998

G. Chikkapapanna alias G.C. Papanna Vs Smt. Kenchamma (Deceased) by L.Rs and Others

Karnataka High Court · (1999) 1 CivCC 611 : (1998) ILR (Kar) 3450 : (1998) 5 KarLJ 360 : (1999) 3 RCR(Civil) 162

Evidence Act, 1872 — Section 64, 65, 66, 90

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High Courts19 Jun 1998

K.L. Swamy Vs Commissioner of Income Tax and Another

Karnataka High Court · (1999) 157 CTR 489 : (1998) ILR (Kar) 3355 : (1999) 239 ITR 386

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 2 (22)Income Tax Act, 1961 — Section 139 (8), 217, 271 (1) (a), 271 (1) (c), 273 (2) (b)

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High Courts18 Jun 1998