High Courts12 Jan 1998
United India Insurance Company Limited, Belgaum Vs Smt. Vanitha Nandakumar Gurav and Others
Karnataka High Court · (1999) ACJ 1276 : (1999) ILR (Kar) 1006 : (1999) 5 KarLJ 487
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,758 of 2,390
High Courts12 Jan 1998
K.A. Prabhakar Vs The Bangalore Development Authority, Bangalore and Others
Karnataka High Court · (1999) 2 KarLJ 555
Bangalore Development Authority Act, 1976 — Section 30, 32, 32 (5)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts12 Jan 1998
Smt. Venkubai (Deceased) by L.Rs Vs The Assistant Commissioner, Sedam, Gulbarga District and Another
Karnataka High Court · (1999) 1 CivCC 119 : (1998) 5 KarLJ 171
High Courts09 Jan 1998
Irappa Vs State of Karnataka
Karnataka High Court · (1998) 2 ALT(Cri) 152 : (1998) CriLJ 1806 : (1998) ILR (Kar) 1387 : (1998) 3 KarLJ 251
Penal Code, 1860 (IPC) — Section 302
High Courts08 Jan 1998
Syed Nazmuddin Vs N.S. Krishna Murthy
Karnataka High Court · (1998) 4 KarLJ 110
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (b)Transfer of Property Act, 1882 — Section 108, 108 (d)
High Courts08 Jan 1998
India Brewery and Distillery Limited, Bangalore and Others Vs Shaw Wallace and Company Limited, Bangalore
Karnataka High Court · (1999) 1 ALT(Cri) 123 : (1998) CriLJ 3759 : (1999) ILR (Kar) 1506 : (1998) 4 KarLJ 752
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Karnataka Sales Tax Act, 1957 — Section 14Penal Code, 1860 (IPC) — Section 405, 406, 415, 418, 420
High Courts07 Jan 1998
Mudderu Thimmappa @ M. Thimmappa Vs The Deputy Commissioner, Chitradurga and Others
Karnataka High Court · (1998) ILR (Kar) 1656 : (1998) 3 KarLJ 349
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49, 50, 51, 94 AKarnataka Land Revenue Rules, 1966 — Rule 108D (6)
High Courts07 Jan 1998
State of Karnataka Vs Ramanna
Karnataka High Court · (1998) 2 ALT(Cri) 40 : (1998) 3 KarLJ 164
Penal Code, 1860 (IPC) — Section 302, 304 II, 325
High Courts07 Jan 1998
Siqbathulla Khan Vs The Land Tribunal, Kanakapura and Another
Karnataka High Court · (1998) 3 KarLJ 188
Karnataka Land Reforms (Amendment) Act, 1990 — Section 17, 6Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts06 Jan 1998Dismissed
The Traffic Manager, New Mangalore Port Vs Mrs. B. Radha and Others
Karnataka High Court · (1998) 79 FLR 796 : (1998) ILR (Kar) 1964
Workmens Compensation Act, 1923 — Section 30, 4 A (3)
High Courts06 Jan 1998
Karnataka State Road Transport Corporation, Bangalore Vs Dharmanna and Another
Karnataka High Court · (1999) ACJ 937 : AIR 1998 Kar 298 : (1998) ILR (Kar) 1973 : (1998) 3 KarLJ 409
High Courts05 Jan 1998Allowed
Tractors and Farm Equipment Ltd. and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 79 FLR 465 : (1998) 1 LLJ 834
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1), 2 K, 25 T, 25 U, 34
High Courts01 Jan 1998
Soumya Navit Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 1466
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Dec 1997
N. Somashekar and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 7 KarLJ 410
Karnataka Industrial Areas Development Act, 1966 — Section 28, 28, 3
High Courts19 Dec 1997Allowed
I.T.C. Ltd. Vs Debts Recovery Appellate Tribunal and Others
Karnataka High Court · (1998) ILR (Kar) 3033
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 31A
High Courts19 Dec 1997Dismissed
G.V. Aswathanaryana Vs The Central Bank of India
Karnataka High Court · (1998) ILR (Kar) 1195
Constitution of India, 1950 — Article 226
High Courts19 Dec 1997
Deva Ramachandrayya Vs Kuvempu University, B.R. Project, Shimoga District and Others
Karnataka High Court · (1997) 7 KarLJ 488
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 49(6)
High Courts19 Dec 1997
M.A. Murthy Vs State of Karnataka and Others
Karnataka High Court · (1997) 7 KarLJ 464
Constitution of India, 1950 — Article 14, 226
High Courts19 Dec 1997Dismissed
United India Insurance Co. Ltd. Vs Lachammawwa and Others
Karnataka High Court · (1999) ACJ 920
High Courts18 Dec 1997Dismissed
A.G. Jamaluddin Vs Karnataka Leather Industries
Karnataka High Court · (1998) ILR (Kar) 1598
Constitution of India, 1950 — Article 136, 226