High Courts29 Oct 1997
Holiyappa Vs The Deputy Tahsildar, Guledgud and Others
Karnataka High Court · (1998) ILR (Kar) 1554 : (2000) 4 KarLJ 449
Karnataka Land Revenue Act, 1964 — Section 128, 128 (4), 129
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,764 of 2,390
High Courts28 Oct 1997
Taj Mohammad Khan and others Vs State of Karnataka and another
Karnataka High Court · (1998) CriLJ 2312
Constitution of India, 1950 — Article 20, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 157, 25
High Courts27 Oct 1997
United Credit and Investments Vs Director of Income Tax (Investigation) and another
Karnataka High Court · (1998) 150 CTR 360 : (1998) ILR (Kar) 669 : (1998) 231 ITR 660
Constitution of India, 1950 — Article 14Finance Act, 1997 — Section 62, 63, 64, 65, 67
High Courts27 Oct 1997
Oriental Insurance Co. Ltd. and City Co-operative Bank Ltd. Vs State of Karnataka
Karnataka High Court · (1998) 93 CompCas 926 : (1998) ILR (Kar) 2803
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 452, 517Penal Code, 1860 (IPC) — Section 120 B, 392
High Courts27 Oct 1997
The Oriental Insurance Company Limited, Bangalore and Another Vs State of Karnataka
Karnataka High Court · (1998) 2 ALT(Cri) 232 : (1998) CriLJ 2672 : (1998) 4 KarLJ 636
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 452, 517Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120 B, 392
High Courts27 Oct 1997
Mahajan Borewell Company, Bangalore Vs Rajaram Bhat and Another
Karnataka High Court · (1998) ILR (Kar) 172 : (1998) 1 KarLJ 332
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2 (s)
High Courts24 Oct 1997
Radhakrishna Setty Vs Deputy General Manager (Disciplinary Authority), Indian Overseas Bank, Central Office, Madras and Another
Karnataka High Court · (1998) 79 FLR 39 : (1998) ILR (Kar) 897 : (1998) 2 KarLJ 643
Indian Overseas Bank Officers Employees Discipline and Appeal Regulations, 1976 — Regulation 6 (6)
High Courts24 Oct 1997Dismissed
Asst. Executive Engineer U.K.P. Rehabilitation Centre and Another Vs Smt. Bangaravva
Karnataka High Court · (1998) ILR (Kar) 2268
Workmens Compensation Act, 1923 — Section 2 (n), 22
High Courts24 Oct 1997
Tukaram Vs Sambhaji and Others
Karnataka High Court · (1998) ILR (Kar) 681 : (1998) 6 KarLJ 386
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 4 (2), Order 41 Rule 31, 100, 101
High Courts23 Oct 1997
K.M. Thotappaiah Vs State of Karnataka and Others
Karnataka High Court · (1997) 7 KarLJ 651
Motor Vehicles Act, 1988 — Section 52
High Courts22 Oct 1997Allowed
Oriental Insurance Co. Ltd. Vs Vellachi (Smt.) and Another
Karnataka High Court · (1999) ACJ 409 : (1999) 3 LLJ 512
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Workmens Compensation Act, 1923 — Section 4 A, 4 A (3)
High Courts22 Oct 1997Allowed
The Oriental Insurance Co. Ltd. Vs Smt. Vellachi and Another
Karnataka High Court · (1998) ILR (Kar) 1651
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Workmens Compensation Act, 1923 — Section 4 A
High Courts22 Oct 1997
Smt. Sharadamma (Deceased) by L.Rs. Vs Bangalore Development Authority and Another
Karnataka High Court · AIR 1998 Kar 265 : (1997) ILR (Kar) 3175 : (1998) 1 KarLJ 345
Constitution of India, 1950 — Article 226
High Courts22 Oct 1997
Shanti Vardhak Education Society''s Rural Engineering College, Bhalki, Bidar District Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 72 : (1998) 1 KarLJ 293
Karnataka State Universities Act, 1976 — Section 4 (2)
High Courts21 Oct 1997
Koragappa Gowda Vs Jinnappa Gowda and Others
Karnataka High Court · (1998) ILR (Kar) 436 : (1998) 1 KarLJ 402
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 45, 61Karnataka Land Revenue Act, 1964 — Section 129, 135, 136 (2), 136 (3)
High Courts21 Oct 1997Dismissed
Eshwarappa Vs The State of Karnataka and Others
Karnataka High Court · (1997) 4 KarLJ 673
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 6, 7, 9 (1)Karnataka Inams Abolition Laws (Amendment) Act, 1979 — Section 9
High Courts21 Oct 1997
R. Chaluvaiah Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 635 : (1998) 1 KarLJ 326
Karnataka Lokayukta Act, 1984 — Section 12 (4), 12 (4) (b)Karnataka Municipal Corporations Act, 1976 — Section 421, 90, 91Karnataka Municipal Corporations Rules, 1977 — Rule 2, 2 (2)
High Courts21 Oct 1997Dismissed
Banarsi Das Vs Brig. Maharaja Sukhjit Singh and Another
Karnataka High Court · (1998) ILR (Kar) 719
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts20 Oct 1997Allowed
Smt. Kanthamma and Others Vs Nanjunda Devaru and Others
Karnataka High Court · (1999) 4 CivCC 222 : (1998) ILR (Kar) 4271 : (1999) 1 RCR(Civil) 457
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Transfer of Property Act, 1882 — Section 39
High Courts17 Oct 1997
The Mandya National Paper Mills Limited, Belagola, Mandya District Vs The Commissioner, Karnataka Housing Board, Bangalore and Others
Karnataka High Court · (1997) 10 KAR CK 0033
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2 (1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22