High Courts12 Jun 1998
Chinnathayappa Vs Shashidhar
Karnataka High Court · (1999) 1 CivCC 372 : (1998) 6 KarLJ 116
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,742 of 2,390
High Courts12 Jun 1998
K. Harnatha Rao Vs Smt. Parvathamma and Others
Karnataka High Court · (1999) 1 KarLJ 288
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 90, 115, 148General Clauses Act, 1897 — Section 10
High Courts12 Jun 1998
Saranabasayya Chandrashekharayya Hiremath Vs Basanagouda Fakkiragouda Kempagoudar
Karnataka High Court · (1998) 6 KarLJ 425
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Revenue Act, 1964 — Section 133
High Courts12 Jun 1998Dismissed
Harnatha Rao Vs Parvathamma and Others
Karnataka High Court · (1999) 1 CivCC 385 : (1998) ILR (Kar) 3974 : (1999) 1 RCR(Civil) 477
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 85, Order 21 Rule 90, 115, 151General Clauses Act, 1897 — Section 10
High Courts12 Jun 1998
St. Joseph''s Higher Primary School, Bangalore and Another Vs Smt. J. Rose Mary and Others
Karnataka High Court · (1999) ILR (Kar) 4065 : (1998) 4 KarLJ 421
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 10 (4), 8
High Courts11 Jun 1998Dismissed
Equipment Vs Union of India (UOI)
Karnataka High Court · (2004) 163 ELT 303
Customs Act, 1962 — Section 23 (2)
High Courts11 Jun 1998
Puttaiah Vs Land Tribunal and Others
Karnataka High Court · (1999) ILR (Kar) 1825 : (1998) 6 KarLJ 83
High Courts11 Jun 1998
S.V. Venkataramanappa (Deceased) By L.Rs. Vs Ravindra K. Naidu alias R.K. Naidu
Karnataka High Court · (1999) ILR (Kar) 120 : (2000) 1 KarLJ 625
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 50 (1)
High Courts11 Jun 1998
Lachmanna B. Horamani Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 405 : (1998) ILR (Kar) 2385 : (1998) 5 KarLJ 614
Arbitration and Conciliation Act, 1996 — Section 11, 21
High Courts10 Jun 1998
Sudarshan Pine Products (P) Ltd. Vs Additional Deputy Commissioner of Commercial Taxes (Assessments)-I, Bangalore Division and Another
Karnataka High Court · (1998) 111 STC 740
Karnataka Sales Tax Act, 1957 — Section 20 (3)Penal Code, 1860 (IPC) — Section 220 (2A)
High Courts10 Jun 1998
Smt. Sumabai @ Suman and Others Vs Basagouda Rama Sankapal and Others
Karnataka High Court · (1998) 5 KarLJ 393
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 115, 151, 152, 54
High Courts09 Jun 1998Dismissed
The Karnataka State Co-operative Urban Banks Federation Ltd. and Others Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 3487
Karnataka Cooperative Societies Rules, 1960 — Rule 17, 17 (1)
High Courts09 Jun 1998
The Karnataka State Co-operative Urban Banks Federation Limited, Bangalore and Others Vs State of Karnataka and Another
Karnataka High Court · (1999) 2 KarLJ 157
Karnataka Cooperative Societies Rules, 1960 — Rule 129, 17, 17 (1)
High Courts09 Jun 1998
Veerannaiah Vs Sree Hoisala Vidya Samsthe (Registered)
Karnataka High Court · (1998) ILR (Kar) 2446 : (1998) 4 KarLJ 512
Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 13
High Courts08 Jun 1998
M/s. Tapoban Housing Finance Limited, New Delhi Vs R. Udaya Kumar
Karnataka High Court · (1999) 98 CompCas 549 : (1998) 5 KarLJ 619
Consumer Protection Act, 1986 — Section 25, 25 (1)
High Courts05 Jun 1998
The Special Land Acquisition Officer, M.P. IV, Ramdurg Vs Padiyappa Gangappa Dyawakkannavar and Others
Karnataka High Court · (1998) 5 KarLJ 210
Land Acquisition Act, 1894 — Section 23 (1-A)
High Courts05 Jun 1998
Narayan Swamy G.V. Vs Union of India and Others
Karnataka High Court · (1998) 5 KarLJ 279
Constitution of India, 1950 — Article 226 (2)
High Courts05 Jun 1998
M/s. Albahar Shipping Company, Mangalore and Others Vs The Karnataka State Financial Corporation, Mangalore Branch and Another
Karnataka High Court · (1999) 95 CompCas 655 : (1998) 5 KarLJ 601
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3 (1)
High Courts04 Jun 1998
The Hubli-Dharwad Municipal Corporation Vs Ravi P. Tiwari
Karnataka High Court · (1998) 5 KarLJ 560
Civil Procedure Code, 1908 (CPC) — Section 115, 34Karnataka Municipal Corporations Act, 1976 — Section 471, 59 (20)
High Courts04 Jun 1998
The Assistant Commissioner and Special Land Acquisition Officer, Chitradurga Vs Smt. M.V. Nagarathnamma (Deceased) By L.Rs and Others
Karnataka High Court · (1998) 5 KarLJ 436
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 18