High Courts20 Jan 1998
Dr. V. Lakshmidevi and Others Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 1035 : (1998) 3 KarLJ 140
Karnataka Municipal Corporations Act, 1976 — Section 98
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,757 of 2,390
High Courts19 Jan 1998
Abdul Gafarsab Vs State
Karnataka High Court · (1998) 2 ALT(Cri) 52 : (1998) CriLJ 2488
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)
High Courts19 Jan 1998
Smt. Jayalakshmi and Others Vs Smt. Gayathri and Another
Karnataka High Court · AIR 1998 Kar 169 : (1998) 2 CivCC 524 : (1998) 1 DMC 681
Hindu Marriage Act, 1955 — Section 11, 12, 16, 5
High Courts19 Jan 1998
Manipur Vasant Kini Vs Union of India and Others
Karnataka High Court · (1998) ILR (Kar) 954 : (1998) 3 KarLJ 121
Civil Procedure Code, 1908 (CPC) — Section 11, 92Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 1998
Abdul Gafarsab Vs State by Badami Police
Karnataka High Court · (1998) 3 KarLJ 132
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts19 Jan 1998
Nanjundachari Vs The Chairman, Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1999) 2 KarLJ 548
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Telegraph Act, 1885 — Section 10 (c)
High Courts16 Jan 1998
Gowri and Others Vs The Divisional Commissioner, Mysore Division, Mysore and Others
Karnataka High Court · (1998) ILR (Kar) 1928 : (1998) 3 KarLJ 132
Karnataka Land Reforms Act, 1961 — Section 118 (2-B), 118 A, 47, 48 A, 48 B
High Courts16 Jan 1998
Smt. B.K. Parvathamma Vs Bangalore Development Authority, Bangalore
Karnataka High Court · (1998) 4 KarLJ 57
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13 (100), 13 (6), 13 (7)Constitution of India, 1950 — Article 226
High Courts16 Jan 1998
M/s. Vyalikaval House Building Co-operative Society, Bangalore Vs Smt. Puttamma and Others
Karnataka High Court · (1999) 4 KarLJ 143
Constitution of India, 1950 — Article 141, 226Land Acquisition Act, 1894 — Section 10, 12, 9
High Courts16 Jan 1998
S. Samboji Rao Vs Oriental Insurance Company, Bangalore and Others
Karnataka High Court · (1999) 81 FLR 575 : (1998) 3 KarLJ 280 : (1999) 1 LLJ 222
Workmens Compensation Act, 1923 — Section 4 A (3)
High Courts16 Jan 1998Dismissed
State Vs Ravi and Another
Karnataka High Court · (1999) CriLJ 4363
Penal Code, 1860 (IPC) — Section 326
High Courts16 Jan 1998
State of Karnataka Vs Ravi and Another
Karnataka High Court · (1998) 2 ALT(Cri) 195 : (1998) 3 KarLJ 274
Penal Code, 1860 (IPC) — Section 326
High Courts15 Jan 1998
State of Karnataka Vs Krishna @ Challakili and Another
Karnataka High Court · (1998) CriLJ 1665 : (1998) ILR (Kar) 1131 : (1998) 3 KarLJ 128
Penal Code, 1860 (IPC) — Section 394
High Courts15 Jan 1998
Smt. Jayamma Vs C. Munikrishnappa and Others
Karnataka High Court · (1998) 1 ACC 424 : (1998) ACJ 1165 : (1998) 79 FLR 55 : (1998) 2 KarLJ 555
Workmens Compensation Act, 1923 — Section 4 A (2)
High Courts15 Jan 1998
The Divisional Controller, Karnataka State Road Transport Corporation, Bangalore Central Division, Bangalore Vs K.C. Nateshachari and Another
Karnataka High Court · (1998) 6 KarLJ 288
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11 A
High Courts13 Jan 1998
G.V. Subba Rao Vs Tahsildar, Chickkaballapur Town, Kolar District and Others
Karnataka High Court · (1998) ILR (Kar) 2371 : (1998) 3 KarLJ 413
Karnataka Village Offices Abolition (Amendment) Act, 1978 — Section 1Karnataka Village Offices Abolition Act, 1961 — Section 3, 4, 5, 6, 7
High Courts13 Jan 1998
Karnataka Electricity Board, Bangalore Vs Pyare Jan and Others
Karnataka High Court · (1998) 79 FLR 909 : (1998) ILR (Kar) 1827 : (1998) 3 KarLJ 462 : (1999) 1 LLJ 715
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17, 25 B, 25 F, 25 F (a), 25 F (b)
High Courts13 Jan 1998
State Vs Dhonduram Shanker Bhosle
Karnataka High Court · (1998) 2 ALT(Cri) 191 : (1999) ILR (Kar) 1592 : (1998) 3 KarLJ 271
Penal Code, 1860 (IPC) — Section 302, 304 II
High Courts12 Jan 1998
Haji Ebrahim Sait Wakf, Chennai Vs M/s. Mogra Trading Company Limited, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 1028 : (1998) 3 KarLJ 269
Karnataka Rent Control Act, 1961 — Section 2 (7) (bb) (iv)
High Courts12 Jan 1998
Mysore Stoneware Pipes and Potteries Limited, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1998) 79 FLR 422 : (1998) ILR (Kar) 1060 : (1998) 3 KarLJ 261
Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10 (1) (c), 10 (4-A), 12 (5), 25 F (c)