COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,744 of 2,390

High Courts26 May 1998

Saicoir Consumer Products (P.) Ltd. Vs Karnataka State Financial Corporation (Recoveries) and Others

Karnataka High Court · (1998) 94 CompCas 166 : (1998) ILR (Kar) 2614

Contract Act, 1872 — Section 63State Financial Corporations Act, 1951 — Section 29

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High Courts26 May 1998

M.V. Krishna Murthy Vs S.V. Hadimani and Others

Karnataka High Court · (1998) ILR (Kar) 2419 : (1998) 5 KarLJ 621

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 135, 154, 156, 157Penal Code, 1860 (IPC) — Section 188, 307, 34, 448, 506 (2)

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High Courts26 May 1998Dismissed

T. Veerabhadrappa Vs The Ministry of Mines and Steel and Others

Karnataka High Court · AIR 1998 Kar 412 : (1998) ILR (Kar) 2965

Forest (Conservation) Act, 1980 — Section 2, 3Mines and Mineral (Development and Regulation) Act, 1957 — Section 8

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High Courts26 May 1998

Sha Hirachand Dungarchand and Co. Vs The Asst. Commn. of Commr. Taxes

Karnataka High Court · (1998) ILR (Kar) 2960

Constitution of India, 1950 — Article 226Karnataka Tax on Entry of Goods Act, 1979 — Section 21, 23, 3 (b), 31

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High Courts26 May 1998

Smt. Anusha Vs K. Shankar Raman

Karnataka High Court · (1998) ILR (Kar) 2131 : (1998) 4 KarLJ 288 : (1998) 3 RCR(Civil) 567

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 19 (1), 19 (3), 19 (4), 19 (5)

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High Courts26 May 1998

Jotiba Ningappa Patil Vs The Competent Authority, Belgaum Urban Agglomeration and Deputy Commissioner, Belgaum and Another

Karnataka High Court · (1999) 1 KarLJ 485

Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 4, 42, 6, 8Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5, 5 (2)

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High Courts26 May 1998

Smt. Achamma and Another Vs H. Dhanaraj Singh and Others

Karnataka High Court · AIR 1998 Kar 318 : (1998) ILR (Kar) 2512 : (1998) 4 KarLJ 318

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a), 7 (2)

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High Courts26 May 1998

Dr. M.V. Shetty Memorial Trust, Mangalore and others Vs Rajiv Gandhi University of Health Sciences, Bangalore and others

Karnataka High Court · (2000) 1 KarLJ 48

Rajiv Gandhi University of Health Sciences Act, 1994 — Section 33, 35 (q), 5 (3), 62

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High Courts26 May 1998

The Deputy Commissioner, Kodagu District, Madikeri and Others Vs Robert D''Silva (Deceased) by L.Rs

Karnataka High Court · (1998) ILR (Kar) 2850 : (1998) 6 KarLJ 78

Karnataka Land Revenue Act, 1964 — Section 95 (2), 95 (5)

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High Courts26 May 1998

Naganagouda Gowdappa Gouda Patil (Deceased) by L.Rs and Another Vs State of Karnataka and Others

Karnataka High Court · (1998) 6 KarLJ 176

Karnataka Land Reforms Act, 1961 — Section 2 (12), 4 (1), 63 (2), 66

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High Courts26 May 1998

Shaw Wallace and Co. Ltd. Vs The Deputy Commissioner of Commercial Taxes

Karnataka High Court · (1998) ILR (Kar) 3124

Karnataka Sales Tax Act, 1957 — Section 12 (5), 12 (6) (b), 20, 21, 22

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High Courts26 May 1998

Tam Tam Pedda Guruva Reddy Vs State of Karnataka and Another

Karnataka High Court · (1998) ILR (Kar) 3331 : (1998) 6 KarLJ 99

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56Evidence Act, 1872 — Section 62, 64

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High Courts26 May 1998Partly Allowed

Shaw Wallace and Co. Ltd. Vs Deputy Commissioner of Commercial Taxes (Assessments-2)

Karnataka High Court · (1998) 111 STC 339

Karnataka Sales Tax Act, 1957 — Section 12 (1), 12 (5), 12 (6) (b), 20, 21

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High Courts26 May 1998

Grasim Industries Limited, Kumarapatnam, Dharwad District Vs Hanumantagouda Mallangouda Channagoudra (Deceased) By L.Rs and Others

Karnataka High Court · (1998) ILR (Kar) 2753 : (1998) 4 KarLJ 411

Land Acquisition Act, 1894 — Section 15, 23 (1-A), 4 (1)

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High Courts26 May 1998

M/s. Panyam Cements and Minerals Industries Limited, Wire Division, Bangalore Vs Deccan Wire Employees'' Association, Bangalore and Another

Karnataka High Court · (1998) 80 FLR 976 : (1999) ILR (Kar) 226

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (d)Payment of Bonus Act, 1965 — Section 16, 22, 23 (a)

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High Courts25 May 1998

K. Moodalappa Vs The Karnataka State Tourism Development Corporation Limited, Bangalore

Karnataka High Court · (1999) 81 FLR 33 : (1998) ILR (Kar) 3592 : (1998) 6 KarLJ 443

Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Civil Services Rules, 1974 — Rule 99, 99-A

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High Courts25 May 1998

Dr. B.R. Ambedkar Educational Trust (Registered), Bhadravathi, Shimoga District Vs State of Karnataka and Another

Karnataka High Court · (1998) 4 KarLJ 537

Karnataka State Universities Act, 1976 — Section 53 (5)National Council for Teachers Education Act, 1993 — Section 14, 15, 32

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High Courts25 May 1998

Muneer Ahmed Vs V.K. Babu and Another

Karnataka High Court · (1998) 4 KarLJ 485

Karnataka Rent Control Act, 1961 — Section 19, 47

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High Courts25 May 1998

Vishnu Hanamanthappa Bagalkoti Vs Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · (1998) ILR (Kar) 2993 : (1998) 5 KarLJ 188

Constitution of India, 1950 — Article 226, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (4), 11 (5), 11 (6)

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High Courts25 May 1998

Devdas Rao Vs Syndicate Bank, Manipal, Dakshina Kannada District and Another

Karnataka High Court · (1998) ILR (Kar) 2793 : (1998) 4 KarLJ 385

Constitution of India, 1950 — Article 226Syndicate Bank Officers Service Regulations, 1979 — Regulation 16 (3), 20

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