COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,756 of 2,390

High Courts26 Jan 1998

Agricultural Produce Market Committee, Kadur, Chickmagalur District Vs K.S. Nirvanappa and Another

Karnataka High Court · (1998) 3 KarLJ 195

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 2 (oo), 25 F

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High Courts23 Jan 1998

Dr. Nitin G. Khot and Others Vs Station Commandant, Belgaum Cantonment, Belgaum and Others

Karnataka High Court · AIR 1998 Kar 300 : (1998) ILR (Kar) 2194 : (1998) 3 KarLJ 102

Cantonment Land Administration Rules, 1937 — Rule 13, 13 (3) (i) (d), 5, 5 (1) (i)Cantonments Act, 1924 — Section 280, 51Constitution of India, 1950 — Article 19 (1) (d), 226

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High Courts22 Jan 1998

K.H. Bommaiah (deceased) by L.Rs Vs Nanjegowda and Another

Karnataka High Court · (1998) ILR (Kar) 1550 : (1998) 3 KarLJ 191

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100

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High Courts22 Jan 1998

State Vs T.K. Sadashivaiah Bin Kodimallappa and Others

Karnataka High Court · (1998) 1 ALT(Cri) 574 : (1998) 3 KarLJ 150

Penal Code, 1860 (IPC) — Section 323, 326, 34, 506

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High Courts22 Jan 1998

M/s. Oriental Insurance Company Limited, Bangalore Vs Guddappa and Aothers

Karnataka High Court · (1999) ACJ 670 : (1999) 5 KarLJ 426

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High Courts22 Jan 1998

Vijaynagar Industrial Workers'' Housing Co-operative Society Limited, Bangalore Vs State of Karnataka and Another

Karnataka High Court · AIR 1998 Kar 361 : (1998) ILR (Kar) 2479 : (1998) 4 KarLJ 117

Bangalore Development Authority Act, 1976 — Section 17 (1), 19 (1)Land Acquisition Act, 1894 — Section 11 A, 38 B, 38 C

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High Courts22 Jan 1998

H.S. Nagaraju Vs Regional Transport Officer, Tumkur Region, B.H.Road, Tumkur

Karnataka High Court · (2000) 1 KarLJ 339

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High Courts22 Jan 1998

M. Ramakrishna Bhat Vs Tahsildar, Puttur, Dakshina Kannada and Others

Karnataka High Court · (1999) ILR (Kar) 2259 : (2000) 3 KarLJ 570

Karnataka Land Revenue Act, 1964 — Section 94, 96

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High Courts22 Jan 1998

Karnatka State Road Transport Corporation, Sirsi Division, Sirsi Vs Hanna Baig and Another

Karnataka High Court · (1999) 82 FLR 338 : (1998) 4 KarLJ 51

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A), 2 (bb), 25 F

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High Courts22 Jan 1998

Widia (India) Limited Vs The Chief Commissioner of Income Tax

Karnataka High Court · (1998) ILR (Kar) 1887 : (1998) 233 ITR 1

Income Tax Act, 1961 — Section 256 (1), 32 (2), 32 A, 35 B, 43 A

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High Courts21 Jan 1998

H.S. Sripadarao Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 348 : (1998) 4 KarLJ 46

Constitution of India, 1950 — Article 21Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (4)

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High Courts21 Jan 1998Allowed

Bellad Automobile Engineers Vs K.A.T

Karnataka High Court · (1998) ILR (Kar) 1460

Karnataka Sales Tax Act, 1957 — Section 4, 5, 8, 8 A

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High Courts21 Jan 1998

The Oriental Insurance Company Limited Vs Smt. Honnamma and Another

Karnataka High Court · (2000) ACJ 761 : AIR 1998 Kar 160 : (1998) ILR (Kar) 1776 : (1998) 2 KarLJ 575

Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1988 — Section 147 (5), 149 (1)

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High Courts21 Jan 1998

Syndicate Bank, Jayanagar Main Branch, Bangalore Vs M/s. Seenu Traders, Bangalore

Karnataka High Court · (1999) 2 CivCC 529 : (1999) 97 CompCas 351 : (1999) 2 KarLJ 563

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 70Interest Act, 1978 — Section 3

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High Courts21 Jan 1998

Smt. Puttathayamma and Others Vs Regional Director, Employees'' State Insurance Corporation, Bangalore and Another

Karnataka High Court · (2000) ACJ 16 : (1998) ILR (Kar) 3525 : (1998) 4 KarLJ 101

Employees State Insurance Act, 1948 — Section 52, 75, 77 (1) (f)

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High Courts21 Jan 1998Allowed

H.M.T. Limited, Watch Factory IV Vs Employees'' State Insurance Corporation and Another

Karnataka High Court · (1998) 79 FLR 511 : (1998) 1 LLJ 841

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2 (9) (iii) (b), 39, 39 (5) (a), 75 (1) (g)

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High Courts21 Jan 1998Allowed

Bellad Automobile Engineers Vs K.A.T. and Others

Karnataka High Court · (1998) 111 STC 121

Karnataka Sales Tax Act, 1957 — Section 5 (1), 8, 8 A

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High Courts20 Jan 1998

Karnataka Electricity Board, Sagar Vs K. Shantharama Nayak

Karnataka High Court · (1999) 2 KarLJ 546

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High Courts20 Jan 1998

The Divisional Manager, Andhra Pradesh Road Transport Corporation, Chitoor Vs Smt. G. Usha and Others

Karnataka High Court · (2000) 7 KarLJ 93

Motor Vehicles Act, 1988 — Section 166

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High Courts20 Jan 1998

M/s. Kishore and Company, Belgaum and Others Vs The Commercial Tax Officer (Cross-verification), Enforcement, Dharwad and Others

Karnataka High Court · (1999) 47 KarLJ 3

Karnataka Sales Tax Act, 1957 — Section 13A

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