COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,747 of 2,390

High Courts31 Mar 1998

M/s. Bhagyashree Combines, Bellary Vs The District Magistrate, Bellary District, Bellary and Others

Karnataka High Court · AIR 1998 Kar 328 : (1998) 4 KarLJ 353

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6Transfer of Property Act, 1882 — Section 105, 106, 107, 108, 117

High Courts31 Mar 1998

D. Lakshmana Murthy and Another Vs V. Rajesh By Guaradian and Another

Karnataka High Court · (1999) 1 ACC 311 : (2001) ACJ 18 : (1998) 6 KarLJ 290

Motor Vehicles Act, 1939 — Section 2 (18), 2 (30), 2 (32), 94, 96

High Courts31 Mar 1998

Sri Mahendra Durgaprasad Dadkar Vs The C.T.O.

Karnataka High Court · (1998) ILR (Kar) 3100

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 29 (1) (d), 29 (2) (c), 31Karnataka Tax on Entry of Goods Act, 1979 — Section 23

High Courts31 Mar 1998

Dattatreya and Others Vs Mahaveer and Others

Karnataka High Court · (1998) 6 KarLJ 438

Karnataka Land Reforms Act, 1961 — Section 48 A

High Courts31 Mar 1998

The Sandur Manganese and Iron Ores Limited and Another Vs The Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · (1998) ILR (Kar) 2108 : (1998) 4 KarLJ 199 : (1998) 3 RCR(Civil) 569

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 49 (1), 49 (4)Electricity Act, 1910 — Section 22 B

High Courts30 Mar 1998Dismissed

Mahaveer Associates Vs State of Karnataka and Another

Karnataka High Court · (2001) 122 STC 466

Constitution of India, 1950 — Article 110 (2), 19, 266, 300AKarnataka Sales Tax Act, 1957 — Section 10 A (1), 10 A (3), 10 A (5)

High Courts30 Mar 1998

N. Sampurnamma and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) 6 KarLJ 332

Constitution of India, 1950 — Article 226Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4 (8), 5

High Courts30 Mar 1998

M/s. Larsen and Toubro Limited, Bangalore and Another Vs State of Karnataka

Karnataka High Court · (1998) ILR (Kar) 1897 : (1998) 4 KarLJ 323 : (1999) 2 LLJ 532

Constitution of India, 1950 — Article 14Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (2), 3, 4Factories Act, 1948 — Section 46

High Courts30 Mar 1998

Basappa Balappa Bhangi and Others Vs State

Karnataka High Court · (1999) 1 ALT(Cri) 228 : (1999) CriLJ 2689 : (1999) 1 KarLJ 197

Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 307

High Courts30 Mar 1998

M/s. Mahaveer Associates, Bangalore and Others Vs State of Karnataka and Another

Karnataka High Court · (1999) 47 KarLJ 433

Karnataka Sales Tax Act, 1957 — Section 10A(1), 10A(5)

High Courts30 Mar 1998

The United India Insurance Company Limited, Bangalore and Another Vs Smt. Maire Sherigarthi and Others

Karnataka High Court · (2000) ACJ 182 : (1998) 5 KarLJ 31

Motor Vehicles Act, 1988 — Section 14, 140

High Courts30 Mar 1998

Airfreight Limited, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1999) 82 FLR 231 : (1998) ILR (Kar) 2826 : (1998) 5 KarLJ 300

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 20 (2), 20 (3), 27, 3, 5

High Courts28 Mar 1998

Saleem Khan Vs Presiding Officer, Karnataka State Transport Appellate Tribunal, Bangalore and Others

Karnataka High Court · (1998) 2 ACC 760 : (1998) ILR (Kar) 2799 : (1998) 4 KarLJ 392

High Courts28 Mar 1998

Smt. Manorama Madhvaraj Vs The Assistant Commissioner of Commercial Taxes, (Assessments), Mangalore and Others

Karnataka High Court · (1998) 45 KarLJ 264

Central Sales Tax Act, 1956 — Section 5(1)

High Courts28 Mar 1998

L.N. Shivashankar Vs T. Hanumanthappa and Others

Karnataka High Court · (1999) 1 KarLJ 483

Civil Procedure Code, 1908 (CPC) — Section 103

High Courts27 Mar 1998Dismissed

Dr. Radhakrishna Co-operative Housing Society Ltd. and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 3794

Constitution of India, 1950 — Article 14, 19, 246 (2), 31 (2), 47Karnataka Urban Development Authorities Act, 1987 — Section 32 (5)

High Courts27 Mar 1998

Dr. Radhakrishna Co-operative Housing Society Limited, Hosur, Hubli and others Vs Government of Karnataka, Housing and Urban Development Department, Bangalore and others

Karnataka High Court · (1999) 2 KarLJ 637

Constitution of India, 1950 — Article 14, 246 (3), 300A, 47, 48AKarnataka Urban Development Authorities Act, 1987 — Section 15, 16 (1), 32 (5)

High Courts27 Mar 1998

Sri Venkateshwara Tourist Home (P.) Ltd. Vs Assistant Director of Income Tax (Investigation)

Karnataka High Court · (1998) ILR (Kar) 2875 : (1998) 233 ITR 736

Income Tax Act, 1961 — Section 131, 132, 132 A, 133 A

High Courts27 Mar 1998

Smt. Mahaboobi and Others Vs Abdul Rashid and Others

Karnataka High Court · (1998) 2 ACC 701 : (2000) ACJ 493 : (1999) 81 FLR 116 : (1998) ILR (Kar) 3811 : (1998) 4 KarLJ 406 : (1999) 2 LLJ 1360

Workmens Compensation Act, 1923 — Section 10

High Courts26 Mar 1998Dismissed

National Insurance Co. Ltd. Vs Subramanya and Others

Karnataka High Court · (2000) ACJ 1171