High Courts18 Feb 1998Allowed
Y.M. Mahadevappa Vs The Secretary, Regional Transport Authority
Karnataka High Court · (1998) ILR (Kar) 2507
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,753 of 2,390
High Courts18 Feb 1998
Fellix-Joannas Vs State
Karnataka High Court · (1998) 2 ALT(Cri) 105 : (1998) CriLJ 2479 : (1998) ILR (Kar) 2059 : (1998) 3 KarLJ 218
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts18 Feb 1998Dismissed
T.R. Subba Jetty Vs T.R. Narasimha Jetty and Others
Karnataka High Court · (1998) ILR (Kar) 3161
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 110
High Courts17 Feb 1998
State of Karnataka and Another Vs B.A. Hasanabha and Others
Karnataka High Court · AIR 1998 Kar 210 : (1998) ILR (Kar) 1631 : (1998) 3 KarLJ 324
Constitution of India, 1950 — Article 12, 123, 14, 213, 356Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11
High Courts17 Feb 1998
State of Karnataka Vs Mahadevaiah and Others
Karnataka High Court · (1999) 4 KarLJ 182
Constitution of India, 1950 — Article 14, 21, 22, 226, 227
High Courts17 Feb 1998
Laxman Vs Karnataka State Road Transport Corporation, Bangalore and Others
Karnataka High Court · (1999) 4 KarLJ 150
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18 (1), 20, 20, 4, 54
High Courts13 Feb 1998
Warthyhully Estates Ltd. Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1999) 235 ITR 324
Constitution of India, 1950 — Article 265Mysore Agricultural Income Tax Act, 1957 — Section 18, 18 (1), 61
High Courts13 Feb 1998
Naveen Kumar and Others Vs Karnataka Theatres Limited, Mangalore and Others
Karnataka High Court · AIR 1999 Kar 71 : (1998) 93 CompCas 443
Companies Act, 1913 — Section 20Companies Act, 1956 — Section 111, 155
High Courts12 Feb 1998
Poornaprajna House Building Co-operative Society, Bangalore Vs Bailamma @ Dodda Bailamma and Others
Karnataka High Court · (1998) ILR (Kar) 1441 : (1998) 3 KarLJ 304 : (1998) 3 RCR(Civil) 359
Land Acquisition Act, 1894 — Section 11, 11 A, 4 (1), 6, 6
High Courts12 Feb 1998
State Vs Shivappa Dundappa Iti and Others
Karnataka High Court · (1998) 3 KarLJ 422
Penal Code, 1860 (IPC) — Section 307, 324, 325, 34
High Courts12 Feb 1998Dismissed
State of Karnataka Vs Shivappa Dundappa Iti
Karnataka High Court · (1998) 2 ALT(Cri) 173 : (1998) CriLJ 3509 : (1998) ILR (Kar) 2717
Penal Code, 1860 (IPC) — Section 307, 324, 325, 34
High Courts11 Feb 1998
Ameer Khan and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 347 : (1998) ILR (Kar) 2762 : (1998) 4 KarLJ 129
Karnataka Urban Development Authorities Act, 1987 — Section 15 (1) (a), 17 (1), 18 (1), 19 (1)
High Courts11 Feb 1998
New India Assurance Company Limited Bangalore Vs T. Suresh and Another
Karnataka High Court · (1999) 1 ACC 189 : (1999) ACJ 1108 : (1998) ILR (Kar) 2487 : (1998) 6 KarLJ 378 : (1999) 1 LLJ 84
Employees State Insurance Act, 1948 — Section 2 (8), 53, 61
High Courts11 Feb 1998
Chandrashekar Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 2237 : (1998) 3 KarLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 333, 334, 335Penal Code, 1860 (IPC) — Section 84
High Courts10 Feb 1998
M/s. Wipro Information Technology Limited, Bangalore Vs The Under Secretary (Drawback Directorate), Department of Revenue, Ministry of Finance, New Delhi
Karnataka High Court · (1998) 61 ECC 482 : (1998) 102 ELT 547 : (1998) ILR (Kar) 2136 : (1998) 4 KarLJ 562
Constitution of India, 1950 — Article 226, 227Customs and Central Excise Duties Drawback Rules, 1971 — Rule 15, 6, 6 (1) (a), 7
High Courts10 Feb 1998
25th August, 2000 State by Piriyapatna Police Station Vs Mota Alias Motta and Another
Karnataka High Court · (2000) 7 KarLJ 283
Penal Code, 1860 (IPC) — Section 300
High Courts09 Feb 1998
State Vs Seenappa
Karnataka High Court · (1998) CriLJ 3545 : (1998) 3 KarLJ 673
Penal Code, 1860 (IPC) — Section 302
High Courts09 Feb 1998
Employees'' State Insurance Corporation, Bangalore Vs M/s. Corner House Fun Food Cafe, Bangalore and Another
Karnataka High Court · (1998) 3 KarLJ 61
Employees State Insurance Act, 1948 — Section 2 (9), 2 (9) (b), 75
High Courts09 Feb 1998
N. Venkatappa Vs Lingappa Reddy (Deceased) by L.Rs
Karnataka High Court · AIR 1998 Kar 372 : (1998) 3 CivCC 584 : (1998) ILR (Kar) 2730
Specific Relief Act, 1963 — Section 16, 16 (c), 20, 20 (2), 23
High Courts07 Feb 1998
S.P. Gururaja and Others Vs The Executive Member, Karnataka Industrial Areas Development Board, Bangalore and Another
Karnataka High Court · AIR 1998 Kar 223 : (1998) ILR (Kar) 1212 : (1998) 3 KarLJ 223
Constitution of India, 1950 — Article 14, 162, 226, 227Karnataka Industrial Area Development Act, 1966 — Section 13, 17, 28 (1), 41 (2)