COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,748 of 2,390

High Courts26 Mar 1998

India Hobby Center (Private) Limited, Bangalore Vs Jabbar Ahmed (Deceased) by L.Rs

Karnataka High Court · (1998) ILR (Kar) 2975 : (1998) 3 KarLJ 563

Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Transfer of Property Act, 1882 — Section 108, 109, 37

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High Courts26 Mar 1998

Smt. Sangamma Patil Vs The Commissioner, Bangalore Development Authority, Bangalore and Another

Karnataka High Court · (1998) 6 KarLJ 7

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13, 13 (6)

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High Courts25 Mar 1998

Wipro Information Technology Limited, Mysore and Another Vs The Collector of Customs, Karnataka Customs Collectorate, Bangalore and Others

Karnataka High Court · (1999) 114 ELT 814 : (1999) 4 KarLJ 90

Constitution of India, 1950 — Article 14, 19 (1) (g), 265, 300ACustoms Act, 1962 — Section 12 s, 14 (1), 14 (1-A), 28 (1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 9

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High Courts25 Mar 1998

G. Sundaram Vs General Manager (Disciplinary Authority), Canara Bank, Industrial Relations Section, Personnel Wing, Head Office, J.C. Road, Bangalore and Others

Karnataka High Court · (1999) 3 KarLJ 159

Canara Bank Officer Employees (Discipline and Appeal) Regulation, 1976 — Regulation 4D, 6, 8, 8 (1)Constitution of India, 1950 — Article 226

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High Courts25 Mar 1998

Smt. B. Kamala Vs The Director of Municipal Administration, Government of Karnataka, Bangalore and Others

Karnataka High Court · (1998) 4 KarLJ 106

Karnataka Municipalities Act, 1964 — Section 11, 11 (1) (c), 2 (6), 42 (9)

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High Courts25 Mar 1998

K.K. Achayya (Since Deceased)By L.Rs Vs Syed Mukthan

Karnataka High Court · (1998) 3 CivCC 648 : (1998) 4 KarLJ 147

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 16, 16 (c)

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High Courts25 Mar 1998

Cotton Corporation of India Limited,Bangalore Vs G.C. Odusumath and Others

Karnataka High Court · (1998) ILR (Kar) 2553 : (1998) 6 KarLJ 181 : (1999) 1 LLJ 19

Companies Act, 1956 — Section 617Industrial Disputes Act, 1947 — Section 10, 10 (4-A), 2 A

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High Courts25 Mar 1998Allowed

G. Sundaram Vs General Manager Disciplinary Authority, Canara Bank and Others

Karnataka High Court · (1998) ILR (Kar) 4005

Banks Regulation, 1976 — Regulation 8, 8 (2)Constitution of India, 1950 — Article 226

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High Courts24 Mar 1998

Bhola Nath T. Vs Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court and Another

Karnataka High Court · (1998) 2 LLJ 1128

Constitution of India, 1950 — Article 311 (1)Industrial Disputes Act, 1947 — Section 10 (1) (c), 11 AIndustrial Employment (Standing Orders) Act, 1946 — Section 13 B

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High Courts24 Mar 1998

G. Shashikumar Vs The Management of Indian Telephone Industries Limited, Bangalore and Another

Karnataka High Court · (1998) 6 KarLJ 202 : (1999) 1 LLJ 226

Industrial Disputes Act, 1947 — Section 10 (1) (c), 11 A

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High Courts24 Mar 1998Allowed

Shetty Ice Factory Vs Gen Manager Dist. Industrial Centre

Karnataka High Court · (1998) ILR (Kar) 1942

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High Courts23 Mar 1998

Balagouda Alagouda Patil and Others Vs Babasaheb Ramagouda Patil

Karnataka High Court · (1999) 1 CivCC 489 : (1999) ILR (Kar) 831 : (1998) 6 KarLJ 13

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 1 Rule 9Karnataka Land Revenue Act, 1964 — Section 133

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High Courts23 Mar 1998

M.R. Narayan Vs Bangalore Development Authority

Karnataka High Court · (1999) 3 KarLJ 576

Constitution of India, 1950 — Article 226Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 1 (2), 3, 4, 8

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High Courts23 Mar 1998

The Director, Maintenance, Department of Telecom, Government of India, Bangalore and Another Vs State of Karnataka and Others

Karnataka High Court · AIR 1998 Kar 335 : (1998) ILR (Kar) 2229 : (1998) 4 KarLJ 506

Constitution of India, 1950 — Article 285, 289 (1)Government of India Act, 1919 — Section 154, 155

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High Courts23 Mar 1998

Revanappa Vs Muniyappa (deceased) by L.R. and Others

Karnataka High Court · (1998) ILR (Kar) 3021 : (1998) 6 KarLJ 47

Karnataka Land Reforms Act, 1961 — Section 133, 3 (2), 44Transfer of Property Act, 1882 — Section 52

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High Courts20 Mar 1998

M. Ramesh Kamath Vs The Corporation Bank, Mangala Devi Temple Road, Mangalore and Others

Karnataka High Court · (1998) 4 KarLJ 426

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High Courts20 Mar 1998

P. Viswanatham Vs Bangalore Club and Others

Karnataka High Court · (1999) 1 CivCC 360 : (1999) ILR (Kar) 2016 : (1998) 4 KarLJ 401

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 1 Rule 8, Order 1 Rule 9, Order 14 Rule 2

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High Courts20 Mar 1998

Nagappayya Bhat and Others Vs Maharajaswamy Varaha Devaru of Sri Maharajaswamy Varaha Temple, Maravanthe, Kundapura and Others

Karnataka High Court · (1998) ILR (Kar) 2313 : (1998) 4 KarLJ 186

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 39 Rule 4Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 57, 61, 62, 93

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High Courts19 Mar 1998

Felicia Fali Variava And Another Vs The Bangalore Development Authority, Bangalore

Karnataka High Court · (1999) 2 KarLJ 684

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10 (1)City of Bangalore Improvement (Allotment of Sites) Rules, 1972 — Rule 3Constitution of India, 1950 — Article 226

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High Courts19 Mar 1998

Basalingappa Channappa Mamale Pattan Shettar and Others Vs Dundappa Puttappa Panchappanavar

Karnataka High Court · AIR 1998 Kar 321 : (1998) 3 CivCC 417 : (1998) ILR (Kar) 2650 : (1998) 4 KarLJ 368

Civil Procedure Code, 1908 (CPC) — Section 100

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