COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,746 of 2,390

High Courts03 Apr 1998

M/s. Jay Jee Service Station, Bangalore and Another Vs M/s. Syndicate Bank, Shoolay Branch and Another

Karnataka High Court · AIR 1998 Kar 249 : (1998) ILR (Kar) 3490 : (1998) 4 KarLJ 5

Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 10Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1 (4), 17, 18, 19, 31Transfer of Property Act, 1882 — Section 67 A

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High Courts03 Apr 1998

Mohammed Farooque Abdul Aziz Kothiwala Vs Abdul Rashid Hassansab Mujawar (Deceased) by L.Rs

Karnataka High Court · (1998) 5 KarLJ 174

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10A, 100

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High Courts03 Apr 1998

N.K. Ramachandra Rao Vs G. Ganpath Rao and Another

Karnataka High Court · (1999) 2 CivCC 382 : (1998) 5 KarLJ 272

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60

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High Courts03 Apr 1998Dismissed

Jay Jee Service Station and Another Vs Syndicate Bank and Another Dr. R. Morarka and Another Vs Vijaya Bank and Others

Karnataka High Court · (1999) 98 CompCas 551

Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 10Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31Transfer of Property Act, 1882 — Section 67 A

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High Courts03 Apr 1998Allowed

Papanaika alias Papa and Others Vs State of Karnataka

Karnataka High Court · (1999) CriLJ 1611

Penal Code, 1860 (IPC) — Section 302

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High Courts03 Apr 1998

The Karnataka Bank Employees'' Association Mangalore Vs The Commissioner of Income Tax, Karnataka, Circle, Bangalore and Another

Karnataka High Court · (1999) 151 CTR 487 : (1998) ILR (Kar) 2728 : (1998) 233 ITR 628 : (1998) 5 KarLJ 230 : (1999) 102 TAXMAN 107

Income Tax Rules, 1962 — Rule 68, 69

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High Courts02 Apr 1998

Basawwa and Others Vs The Land Tribunal, Dharwad and Others

Karnataka High Court · (1998) ILR (Kar) 2722 : (1998) 5 KarLJ 158

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Karnataka Certain Inam Abolition Act, 1977 — Section 4, 5

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High Courts02 Apr 1998

High Court of Karnataka (Suo Motu Writ Petition) Vs State of Karnataka and Others

Karnataka High Court · AIR 1998 Kar 327 : (1998) 4 KarLJ 749

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High Courts02 Apr 1998

The Oriental Insurance Company Limited, Bangalore Vs Salvador Saver Fernandes and Others

Karnataka High Court · (2000) ACJ 508 : (1999) ILR (Kar) 2086 : (2000) 4 KarLJ 114

Motor Vehicles Act, 1939 — Section 95 (2) (b) (i)

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High Courts02 Apr 1998

State of Karnataka and Others Vs J.S. Ramesh and Others

Karnataka High Court · (1998) 45 KarLJ 99

Constitution of India, 1950 — Article 255, 301, 304(B)Karnataka Tax on Entry of Goods Act, 1979 — Section 2(4)

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High Courts02 Apr 1998

M/s. Habib Solvent Extracts Private Limited, Srirangapatna Vs Joint Commissioner of Commercial Taxes (Administration), Mysore Division, Mysore and Another

Karnataka High Court · (1998) 45 KarLJ 110

Karnataka Sales Tax Act, 1957 — Section 21(3)

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High Courts02 Apr 1998

H.M. Nagaraju Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2276 : (1998) 4 KarLJ 272

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Representation of the Peoples Act, 1951 — Section 33 (2), 36

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High Courts02 Apr 1998