COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,750 of 2,390

High Courts11 Mar 1998

M/s. Vishal Khandasari Private Limited, Bidar Vs The Additional Commissioner of Commercial Taxes, Davangere Zone, Davangere

Karnataka High Court · (1999) 47 KarLJ 136

Karnataka Sales Tax Act, 1957 — Section 2(1)(V)Karnataka Sales Tax Rules, 1957 — Rule 6(4)(F)

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High Courts11 Mar 1998

Peenya Industries Association, Bangalore and Others Vs Karnataka Electricity Board, Bangalore

Karnataka High Court · AIR 1998 Kar 369 : (1998) 4 KarLJ 141

Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 26, 26 (3), 26 (7)Karnataka Electricity Board (Supply) Regulations, 1988 — Regulation 31.04

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High Courts11 Mar 1998

M/s. Sri Venkataram and Company, Shimoga Vs State of Karnataka and Others

Karnataka High Court · AIR 1998 Kar 288 : (1998) ILR (Kar) 1637 : (1998) 3 KarLJ 47

Contract Act, 1872 — Section 23Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 6, 63, 69, 8 (2), 9Transfer of Property Act, 1882 — Section 11, 31

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High Courts11 Mar 1998

R. Shankaregouda Vs The Commissioner of Police, Bangalore

Karnataka High Court · (1998) ILR (Kar) 3141 : (1998) 3 KarLJ 494

Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 11, 9Karnataka Police Act, 1963 — Section 2 (14), 2 (15)

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High Courts11 Mar 1998

Rathanakar M. Shetty Vs House Rent and Accommodation Controller, North Range, Bangalore and Others

Karnataka High Court · (1998) ILR (Kar) 3694 : (1998) 3 KarLJ 1

Constitution of India, 1950 — Article 300AKarnataka Rent Control Act, 1961 — Section 10 A, 4, 4 (2), 5, 8

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High Courts10 Mar 1998

K.S. Pampanna Vs The Deputy Commissioner, Bellary and Others

Karnataka High Court · (1998) ILR (Kar) 4004 : (1998) 4 KarLJ 761

Karnataka Panchayat Raj Act, 1993 — Section 140

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High Courts10 Mar 1998

Binny Limited, Bangalore Vs The Regional Provident Fund Commissioner, Bangalore and Another

Karnataka High Court · (1998) ILR (Kar) 2709 : (1998) 4 KarLJ 544 : (1999) 1 LLJ 73

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3), 17

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High Courts10 Mar 1998Allowed

Neelaiah G.M. Vs Karnataka State Tourism Development Corporation and Another

Karnataka High Court · (1999) 1 LLJ 146

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17 B

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High Courts09 Mar 1998Dismissed

B.M. Pakkala Vs The management of Vijaya Bank and Another

Karnataka High Court · (1998) ILR (Kar) 3817

Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 24, 3 (1)

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High Courts09 Mar 1998

Deepchand (Deceased) by L.Rs Vs Amina Bai alias Aminabiyamma (Deceased) by L.Rs and Another

Karnataka High Court · (1998) 03 KAR CK 0077

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High Courts09 Mar 1998

S. Suryanarayana Setty and Others Vs Bangalore Development Authority, Bangalore

Karnataka High Court · (1998) 4 KarLJ 646

Bangalore Development Authority Act, 1976 — Section 38 A, 38 CUrban Land (Ceiling and Regulation) Act, 1976 — Section 4

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High Courts09 Mar 1998

Smt. Lakshamma Vs M.P. Krishnappa and Others

Karnataka High Court · (1999) 1 CivCC 650 : (1999) 1 KarLJ 536 : (1999) 3 RCR(Civil) 100

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High Courts09 Mar 1998

Lalitha Kunder Vs Syndicate Bank, Surathkal Branch, Dakshina Kannada District and Others

Karnataka High Court · (1999) 1 KarLJ 694

Limitation Act, 1963 — Section 14Transfer of Property Act, 1882 — Section 53 (1)

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High Courts09 Mar 1998

B.M. Pakkala Vs The Management of M/s. Vijaya Bank, Zonal Office, Kodialbail, Mangalore and another

Karnataka High Court · (1999) 2 KarLJ 625

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High Courts09 Mar 1998

The Bangalore Development Authority Vs C.B.C.I. Society for Medical Education

Karnataka High Court · (1998) ILR (Kar) 2021

Bangalore Development Authority Act, 1976 — Section 17 (1), 19 (1)Land Acquisition Act, 1894 — Section 10, 11 A, 16 (2), 9

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High Courts09 Mar 1998

Shirajasab Husensab Exambi Vs Ashok Panditappa Kaddimani

Karnataka High Court · (1998) ILR (Kar) 2655 : (1999) 1 KarLJ 601

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 17 Rule 3, Order 7 Rule 11, Order 8 Rule 10, Order 9 Rule 6 (1) (a)

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High Courts09 Mar 1998

B.L. Jayakumar Vs The Managing Director, Karnataka State Road Transport Corporation (BTS Division), Bangalore

Karnataka High Court · (1999) 1 ACC 522 : (1999) ACJ 970 : (1999) ILR (Kar) 1230 : (1998) 5 KarLJ 252

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High Courts09 Mar 1998

M. Ramachandra Vs Deputy Commissioner (Land Acquisition), Bangalore Development Authority, Bangalore and Others

Karnataka High Court · (1998) 4 KarLJ 464

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 95 (3-A)Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4 (viii), 8 (a)

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High Courts06 Mar 1998

Nanjundaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2776 : (1998) 3 KarLJ 382

Constitution of India, 1950 — Article 254, 254 (1)Land Acquisition Act, 1894 — Section 11 A, 17, 23, 24, 25

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High Courts06 Mar 1998

G. Umadevi Vs Bangalore Development Authority, Bangalore and Others

Karnataka High Court · (1998) 5 KarLJ 199

Bangalore Development Authority Act, 1976 — Section 38 A, 38 CConstitution of India, 1950 — Article 226

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