High Courts07 Feb 1998
The Oriental Fire and General Insurance Company, Bangalore Vs P.S. Nagaraja Setty and Others
Karnataka High Court · (1999) ILR (Kar) 798 : (1999) 3 KarLJ 510
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,754 of 2,390
High Courts06 Feb 1998
Sri Siddalingeshwar Traders, Gangavathi and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2637 : (1998) 3 KarLJ 543
Essential Commodities Act, 1955 — Section 3
High Courts06 Feb 1998
A.S. Vigneshwara Udupa Vs Teekappa and Another
Karnataka High Court · (1999) 1 KarLJ 460
High Courts06 Feb 1998
Sidagireppa Vs The Assistant Commissioner, Belgaum District, Belgaum and Others
Karnataka High Court · (1998) ILR (Kar) 2232 : (1998) 3 KarLJ 145
Hindu Succession Act, 1956 — Section 14 (1), 14 (2)Karnataka Land Revenue Act, 1964 — Section 128, 135, 136 (2)Specific Relief Act, 1963 — Section 26
High Courts06 Feb 1998
Larsen and Toubro, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2003) 55 KarLJ 339
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts06 Feb 1998
M/s. Priyesh Enterprises, Bangalore Vs The Commercial Tax Officer, XVI Circle, Bangalore and Another
Karnataka High Court · (1998) 45 KarLJ 155
High Courts06 Feb 1998
M/s. Shrei International Finance Limited, Bangalore Vs M.G. Narayana and Others
Karnataka High Court · (1998) 1 ALT(Cri) 554 : (1998) CriLJ 2220 : (1998) ILR (Kar) 2296 : (1998) 3 KarLJ 169
Constitution of India, 1950 — Article 19 (c), 226, 227, 3 (b), 42Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 482Penal Code, 1860 (IPC) — Section 406, 420, 421, 506
High Courts05 Feb 1998
State of Karnataka Vs S. Narayanamurthy
Karnataka High Court · (1998) CriLJ 2481 : (1998) ILR (Kar) 2052 : (1998) 3 KarLJ 42
Penal Code, 1860 (IPC) — Section 376
High Courts05 Feb 1998
Karnataka Forest Development Corporation Limited Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 82
Karnataka Sales Tax Act, 1957 — Section 2(1)(C)
High Courts05 Feb 1998
Smt. Periamma alias Derga Peeranamma Vs The Karnataka Board of Wakfs, Bangalore and Another
Karnataka High Court · (1999) 1 CivCC 436 : (1999) ILR (Kar) 3816 : (1998) 6 KarLJ 86
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 4
High Courts04 Feb 1998
Abdul Haleem Vs Kalique Ahmed (Deceased) By L.Rs
Karnataka High Court · (1998) 02 KAR CK 0074
Mysore Court-fees and Suits Valuation Act, 1958 — Section 66
High Courts04 Feb 1998
The General Manager, Taluk Agricultural Produce Co-operative Marketing Society Limited Vs The Arbitrator, Deputy Registrar of Co-operative Societies, Raichur and Others
Karnataka High Court · AIR 1998 Kar 354 : (1998) ILR (Kar) 2946 : (1998) 3 KarLJ 527
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 74Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts04 Feb 1998
M. Venkatesh Vs Kishore Jataram and Others
Karnataka High Court · (1999) 2 CivCC 695 : (1999) 2 KarLJ 535
Contract Act, 1872 — Section 65, 70
High Courts04 Feb 1998
M/s. Bhagawan Rice Mill and Oil Industries, Hiriyur Vs The Additional Commissioner of Commercial Taxes, Davangere Zone, Davangere and Another
Karnataka High Court · (1999) 46 KarLJ 73
Central Sales Tax Act, 1956 — Section 5(3)Karnataka Sales Tax Act, 1957 — Section 20A(3)(C), 22A(1)
High Courts04 Feb 1998
Bapuji Education Society, Tumkur Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 155
Land Acquisition (Amendment and Validation) Ordinance, 1967 — Section 4 (2)Land Acquisition Act, 1894 — Section 11 A, 4, 4 (1), 5 A, 6
High Courts04 Feb 1998
Puttegowda Vs Thimmajamma and Others
Karnataka High Court · AIR 1999 Kar 17 : (1999) 1 CivCC 250 : (1998) ILR (Kar) 1730 : (1998) 3 KarLJ 405
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 63
High Courts04 Feb 1998
Savithramma and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2064 : (1998) 3 KarLJ 154
Karnataka Land Reforms Act, 1961 — Section 116 A, 116 B, 17Karnataka Land Revenue Code, 1988 — Section 79
High Courts03 Feb 1998
Marigowda and Another Vs State
Karnataka High Court · (1998) 2 ALT(Cri) 518 : (1998) CriLJ 1864 : (1998) 3 KarLJ 39
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts03 Feb 1998
M/s. New India Assurance Company Limited, Bangalore Vs Hanumanthappa and Others
Karnataka High Court · (1999) 5 KarLJ 353
Motor Vehicles Act, 1988 — Section 147 (1)Workmens Compensation Act, 1923 — Section 4
High Courts02 Feb 1998Dismissed
State of Karnataka Vs Dodda Hanumantha and Others
Karnataka High Court · (1999) CriLJ 658
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302