High Courts17 Jun 1998
Venkatagiriyappa and Others Vs State of Karnataka
Karnataka High Court · (1999) 6 KarLJ 301
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,741 of 2,390
High Courts17 Jun 1998
Ashok alias Ningappa Vs Smt. Shanthabai and Another
Karnataka High Court · (1999) 2 KarLJ 30
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115, 151
High Courts17 Jun 1998
Annappa Vs D.S. Sugandharaj and Others
Karnataka High Court · (1999) 1 CivCC 450 : (1998) ILR (Kar) 2249 : (1998) 6 KarLJ 171
Civil Procedure Code, 1908 (CPC) — Section 115, 50
High Courts16 Jun 1998
The Oriental Insurance Company Limited, Bangalore Vs Thibbegowda and Others
Karnataka High Court · (2000) ACJ 438 : (1998) ILR (Kar) 3733 : (1998) 5 KarLJ 587
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 175
High Courts16 Jun 1998
1m/s. Shrinivasa Traders, Gadag Vs Commissioner of Commercial Taxes-cum-entry Tax, Karnataka, Bangalore
Karnataka High Court · (1999) 46 KarLJ 557
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts16 Jun 1998
Firozkhan and Others Vs Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · (1998) 5 KarLJ 609
Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 4 (7)Road Transport Corporations Act, 1950 — Section 14 (3), 3, 45
High Courts16 Jun 1998
R. Balaram and Others Vs K. Dwarkanath
Karnataka High Court · (1998) 5 KarLJ 406
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115, 2 (14)
High Courts16 Jun 1998
Mohammed Hassan Fazal Vs The Deputy Commissioner, Bangalore District, Bangalore and Others
Karnataka High Court · (1998) ILR (Kar) 3165 : (1998) 6 KarLJ 16
Bangalore Development Authority Act, 1976 — Section 17 (1)Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 56, 95
High Courts15 Jun 1998Allowed
Management of Indian Express Madurai (P) Ltd. Vs Jeswant J.M. and Others
Karnataka High Court · (1998) 2 LLJ 916
Payment of Gratuity Act, 1972 — Section 1 (3) (b), 14Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 16
High Courts15 Jun 1998Allowed
V. Shafeeque Ahmed Vs The State of Karnataka and Others
Karnataka High Court · (1998) CriLJ 4480 : (1998) ILR (Kar) 3048
Constitution of India, 1950 — Article 161, 226Criminal Procedure Code, 1973 (CrPC) — Section 433 AMental Health Act, 1987 — Section 27
High Courts15 Jun 1998
V.K. Rama Setty Vs A. Gopinath
Karnataka High Court · AIR 1998 Kar 186 : (1997) 4 KarLJ 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, 144 (1), 151
High Courts15 Jun 1998
K. Ramanathaiah Vs Town Municipal Council and Another
Karnataka High Court · (1999) 3 KarLJ 697
High Courts15 Jun 1998
Manjunath Gopalkrishna Bhat Vs Ganapati Gopalkrishna Bhat
Karnataka High Court · (1999) 4 CivCC 279 : (1998) 6 KarLJ 95
High Courts15 Jun 1998
V. Shafeeque Ahmed Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 588
Constitution of India, 1950 — Article 116, 161, 226Criminal Procedure Code, 1973 (CrPC) — Section 433 AMental Health Act, 1987 — Section 27
High Courts15 Jun 1998
Prabhakar H. Manjare and Another Vs Indian Telephone Industries Limited, Bangalore and Another
Karnataka High Court · (1997) 75 FLR 686 : (1998) ILR (Kar) 2840 : (1998) 5 KarLJ 237 : (1999) 2 LLJ 643
Industrial Disputes Act, 1947 — Section 10, 33 (2) (b), 33 A
High Courts15 Jun 1998
B. Shesha Yadava Vs The Oriental Insurance Company Limited, New Delhi and Others
Karnataka High Court · (1999) 81 FLR 572 : (1998) 6 KarLJ 146
High Courts15 Jun 1998
Ganapathi Gopalakrishna Bhat Vs Manjunath Gopalakrishna Bhat
Karnataka High Court · (1999) 1 CivCC 505 : (1998) 6 KarLJ 73
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, 115, 148, 151
High Courts15 Jun 1998Allowed
Management of Indian Express (Madurai) (Pvt.) Ltd. Vs J.M. Jeswant and Others
Karnataka High Court · (2000) 1 LLJ 1526
Payment of Gratuity Act, 1972 — Section 1 (3) (b), 14Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 16
High Courts15 Jun 1998
Naveen Jayakumar and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 4 KarLJ 413
Constitution of India, 1950 — Article 254Land Acquisition Act, 1894 — Section 10, 4 (1), 5 A, 6 (1), 6 (1)
High Courts12 Jun 1998Dismissed
Oriental Insurance Co. Ltd. Vs Mohan H.P. and Others
Karnataka High Court · (1999) ILR (Kar) 2998 : (1999) 3 LLJ 1533
Workmens Compensation Act, 1923 — Section 19, 4 (i) (c) (ii)