High Courts04 Jun 1998
P.S. Veerendra Prasad and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2629 : (1998) 5 KarLJ 473
Karnataka Co-operative Societies Act, 1959 — Section 30 (1), 30 A, 30 A (1-A)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,743 of 2,390
High Courts04 Jun 1998
K. Nanjunda Swamy and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 82
Land Acquisition Act, 1894 — Section 17 (4), 4 (1), 5 A, 6 (1)
High Courts04 Jun 1998
Management of Bharatiya Samskrithi Vidyapith, Bangalore Vs Smt. S.V. Prabhavathi and Others
Karnataka High Court · (1998) 5 KarLJ 648
Civil Procedure Code, 1908 (CPC) — Section 115, 3Family Courts Act, 1984 — Section 10 (2)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 2 (4)
High Courts04 Jun 1998
M/s. Varalakshmi Silk House, Bangalore Vs State of Karnataka
Karnataka High Court · (1998) 45 KarLJ 294
Constitution of India, 1950 — Article 14, 301
High Courts03 Jun 1998
Smt. Aswathamma Vs H.M. Vijayaraghava
Karnataka High Court · AIR 1999 Kar 21 : (1998) 5 KarLJ 320
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), 115, 151, 2 (14)
High Courts02 Jun 1998
V. Chandranna and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 5 KarLJ 685
Karnataka Land Reforms Act, 1961 — Section 133, 38, 44, 48, 48 A
High Courts02 Jun 1998
State Government of Karnataka (Irrigation Department), UKP, Bheemarayanagudi Vs B. Ranveer Kumar Sharma
Karnataka High Court · (1998) 5 KarLJ 553
Arbitration Act, 1940 — Section 20, 52 (3)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 137
High Courts02 Jun 1998
Srinivas Rao Vs Dattatrayarao and Others
Karnataka High Court · (1998) 5 KarLJ 212
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 6A (1), 151, 153
High Courts01 Jun 1998
Dyamappa Durgappa Kademani Vs Madhukar Shyamasundar Mundargi and Others
Karnataka High Court · (1998) 6 KarLJ 179
Civil Procedure Code, 1908 (CPC) — Section 115, 115 (a)Constitution of India, 1950 — Article 323A, 323BKarnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 11, 8
High Courts01 Jun 1998
N. Mohammad Vs The Mandal Panchayat, Kalghatgi
Karnataka High Court · (1998) ILR (Kar) 2607 : (1998) 5 KarLJ 221
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10 (5), 16
High Courts01 Jun 1998
Deena George Vs The Board of Management of St. John''s High School, Bangalore
Karnataka High Court · (1998) 6 KarLJ 254
Civil Procedure Code, 1908 (CPC) — Section 115, 115 (a), 3Constitution of India, 1950 — Article 323A, 323B
High Courts30 May 1998Allowed
Karnataka Electricity Board, Bangalore and another Vs Sarang Steel Fabricators, Belgaum
Karnataka High Court · (2001) 5 KarLJ 315
Electricity Act, 1910 — Section 24 (2), 26 (6)
High Courts30 May 1998
Ganga Rama Rao and Others Vs Smt. Bharathi
Karnataka High Court · (1999) 2 KarLJ 80
Hindu Succession Act, 1956 — Section 23
High Courts29 May 1998
Naganna (Deceased) by L.Rs and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 3503 : (1998) 5 KarLJ 658
Karnataka Urban Development Authorities Act, 1987 — Section 17 (1), 18, 19, 19 (1), 27Land Acquisition Act, 1894 — Section 11 A
High Courts29 May 1998
N. Ramaprasad (Deceased) By L.Rs Vs C.N. Kumar
Karnataka High Court · AIR 1998 Kar 313 : (1998) 4 KarLJ 293
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 1, 151Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (j), 21 (1) (p)
High Courts29 May 1998
C.T. Subbarayappa Vs Vice-Chancellor, University of Agricultural Sciences, Bangalore and Another
Karnataka High Court · (1998) 5 KarLJ 263
Constitution of India, 1950 — Article 14, 16 (1)
High Courts29 May 1998Dismissed
The Hungund Taluka Ranjara Vidyavardhaka Sangha Vs Rachappa Chanamallappa and Others
Karnataka High Court · (1998) ILR (Kar) 3104
Civil Procedure Code, 1908 (CPC) — Section 115, 3Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 11, 8Limitation Act, 1963 — Section 4, 5
High Courts28 May 1998
M/s. Ganga Maruthi, Bangalore Vs Nagaraj and Others
Karnataka High Court · AIR 1998 Kar 407 : (1999) 2 CivCC 448 : (1998) 5 KarLJ 342
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 74Karnataka Small Causes Courts Act, 1964 — Section 18
High Courts28 May 1998
K.G. Vishwanath Vs Muniyappa and Others
Karnataka High Court · (1999) 4 KarLJ 476
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)Mysore Land Revenue Code, 1888 — Section 233
High Courts27 May 1998
H.S. Jayaram Vs Smt. Vijayalakshmi and Others
Karnataka High Court · (1998) ILR (Kar) 2101 : (1998) 4 KarLJ 302
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)