High Courts24 Feb 1998
R. Sohanlal Jain Vs M. Channappa
Karnataka High Court · (1998) 3 KarLJ 361
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)Transfer of Property Act, 1882 — Section 108 (o)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,752 of 2,390
High Courts24 Feb 1998
M. Lakshmi Devi Vs M. Lakshmi Devi and Others
Karnataka High Court · (1999) 4 KarLJ 33
Civil Procedure Code, 1908 (CPC) — Section 107, 96Family Courts Act, 1984 — Section 7, 8
High Courts24 Feb 1998
State of Karnataka Vs Shrikant Shivappa Chekki
Karnataka High Court · (1999) 2 ALT(Cri) 96 : (1998) CriLJ 4093 : (1999) 2 KarLJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 302
High Courts23 Feb 1998Dismissed
Boregowda and Another Vs Smt. Rangamayamma
Karnataka High Court · AIR 1999 Kar 46
Hindu Succession Act, 1956 — Section 14 (1)Hindu Women Rights Act, 1933 — Section 8 (1)
High Courts23 Feb 1998
Miss T.S. Vedavalli Vs The Commissioner, Bangalore Development Authority, Bangalore
Karnataka High Court · (1998) 4 KarLJ 504
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11 (4), 13 (9)
High Courts23 Feb 1998
National Insurance Company Limited, Bangalore Vs Honappa and Others
Karnataka High Court · (1999) 1 ACC 341 : (2000) ACJ 412 : (1998) ILR (Kar) 1962 : (1999) 2 KarLJ 523
High Courts23 Feb 1998Dismissed
Narayana and Another Vs State
Karnataka High Court · (1998) CriLJ 3675
High Courts23 Feb 1998
H and R Johnson (India) Ltd. Vs Central Board of Excise and Customs
Karnataka High Court · (1998) 101 ELT 252
High Courts20 Feb 1998
Narasimhasetty (Deceased) By L.Rs Vs Padmasetty
Karnataka High Court · AIR 1998 Kar 389 : (1998) ILR (Kar) 3230 : (1998) 3 KarLJ 73
Constitution of India, 1950 — Article 14, 225Limitation Act, 1963 — Section 113Transfer of Property Act, 1882 — Section 53 A, 54
High Courts20 Feb 1998
Siddappa Hanumanthappa Kori Vs The Assistant Director of Land Records, Jamkhandi, Bijapur District and Others
Karnataka High Court · (1998) ILR (Kar) 1834 : (1998) 3 KarLJ 581
Karnataka Land Revenue Act, 1964 — Section 49 (f)Mysore State (Alteration of Name) Act, 1973 — Section 108, 120, 122 A, 139, 141
High Courts20 Feb 1998
M/s. Meenakshi Pharma Distributors, Bangalore Vs State of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 192 : (1999) 2 KarLJ 164
Civil Procedure Code, 1908 (CPC) — Section 34, 80, 96Constitution of India, 1950 — Article 14, 21, 39, 41, 43
High Courts20 Feb 1998
B.N. Jayanth Kumar Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 215 : (1998) ILR (Kar) 2081 : (1998) 3 KarLJ 19
Constitution of India, 1950 — Article 213Karnataka Co-operative Societies Act, 1959 — Section 121, 29 D
High Courts19 Feb 1998
Vasavadatta Cements Vs Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · AIR 1999 Kar 29 : (1998) 6 KarLJ 417
Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 25, 30.01, 30.04, 30.05
High Courts19 Feb 1998
C.C. Devasia Vs The Karnataka Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1998) ILR (Kar) 2473 : (1998) 3 KarLJ 427
Karnataka Land Reforms Act, 1961 — Section 21, 48 A, 61, 83
High Courts19 Feb 1998
Kallavva Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2497 : (1999) 3 KarLJ 564
Constitution of India, 1950 — Article 148, 309 (5)Karnataka Municipalities (Conditions of Service) Rules, 1972 — Rule 48Mysore Panchayats and Taluk Boards Employees (Recruitment and Conditions of Service) Rules, 1962 — Rule 15
High Courts19 Feb 1998
K. Shashidhara Rao Vs Dr. Ambedkar Institute of Technology, Bangalore and Another
Karnataka High Court · AIR 1998 Kar 294 : (1998) 3 KarLJ 488
Constitution of India, 1950 — Article 226Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14
High Courts18 Feb 1998
M/s. Triton Valves Limited, Mysore Vs The Labour Court, Mysore and Another
Karnataka High Court · (1999) 81 FLR 577 : (1998) 3 KarLJ 681 : (1999) 1 LLJ 775
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts18 Feb 1998
Rama K. Kunder Vs The 15th Land Tribunal and Others
Karnataka High Court · (1998) 3 KarLJ 71
High Courts18 Feb 1998
B.R. Manjegowda Vs State of Karnataka and Others
Karnataka High Court · (1998) 3 KarLJ 68
Constitution of India, 1950 — Article 31 (2)Mysore Religious and Charitable Inams Abolition Act, 1955 — Section 9
High Courts18 Feb 1998
Vadde Sanna Hulugappa and Others Vs Vadde Sanna Hulufappa (Deceased) by L.Rs and Others
Karnataka High Court · AIR 1998 Kar 325 : (1998) ILR (Kar) 2127 : (1998) 4 KarLJ 365
Civil Procedure Code, 1908 (CPC) — Section 100