COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,765 of 2,390

High Courts17 Oct 1997

Khadarsab Vs Munasab and Others

Karnataka High Court · (1997) ILR (Kar) 3402 : (1998) 1 KarLJ 269

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Karnataka Panchayat Raj Act, 1993 — Section 15 (2) (a)Representation of the Peoples (Amended) Act, 1966 — Section 81, 82, 86 (5)

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High Courts17 Oct 1997

Mohammed Fazalulla Vs State of Karnataka and Another

Karnataka High Court · (1998) 3 KarLJ 587

Constitution of India, 1950 — Article 14, 19 (1) (g), 226Motor Vehicles Act, 1988 — Section 111, 83 (1)

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High Courts17 Oct 1997

Rangaraju Vs The Chief Officer Town Municipal Council and Another

Karnataka High Court · (1998) ILR (Kar) 3281

Karnataka Municipalities Act, 1964 — Section 274

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High Courts16 Oct 1997

Smt. Marembi and Others Vs Umarsab and Another

Karnataka High Court · (1998) ILR (Kar) 3838 : (1998) 4 KarLJ 643

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 54

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High Courts16 Oct 1997

M/s. Kavery Trading, Financing and Chits (Private) Limited, Bangalore Vs S. Krishna and Another

Karnataka High Court · (1997) ILR (Kar) 3432 : (1998) 1 KarLJ 349

Chit Funds Act, 1982 — Section 64 (1), 85

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High Courts16 Oct 1997

Smt. Gerty Suvarna and Another Vs Union of India and Others

Karnataka High Court · (1998) 92 CompCas 782 : (1998) ILR (Kar) 1151 : (1998) 6 KarLJ 57 : (1998) 3 RCR(Civil) 350

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20Transfer of Property Act, 1882 — Section 67 A

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High Courts15 Oct 1997

Karibasappa Vs The Land Tribunal, Harihar and Others

Karnataka High Court · (1998) 1 KarLJ 352

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High Courts15 Oct 1997

Haltsons Trust, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1997) 7 KarLJ 606

Constitution of India, 1950 — Article 226

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High Courts14 Oct 1997

Smt. Hajaratuma Saheb Mulla Vs The Land Tribunal, Jamkhandi, Bijapur District and Others

Karnataka High Court · (1997) ILR (Kar) 3251 : (1998) 1 KarLJ 354

Karnataka Land Reforms Act, 1961 — Section 133, 48 A

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High Courts07 Oct 1997Dismissed

Ghulappa Shivalingappa Vs Sangappa

Karnataka High Court · (1998) ILR (Kar) 2159

Contract Act, 1872 — Section 38Karnataka Land Reforms Act, 1961 — Section 136, 25Transfer of Property Act, 1882 — Section 59

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High Courts30 Sept 1997

Mahaveer Drug House and others Vs State of Karnataka and another

Karnataka High Court · (1998) 111 STC 102

Karnataka Sales Tax Act, 1957 — Section 5, 6 B (i), 6 B (ii), 8 A

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High Courts30 Sept 1997

Smt. Shanthamma Vs Special Deputy Commissioner, Mysore and Others

Karnataka High Court · (1998) 4 KarLJ 253

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High Courts30 Sept 1997

M/s. Sudarshan Trading Company Limited, Tumkur Vs Veeranna and Others

Karnataka High Court · (1998) ILR (Kar) 159 : (1998) 1 KarLJ 282

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 5, 151Companies Act, 1956 — Section 458 A, 466 (2)Limitation Act, 1963 — Section 5

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High Courts30 Sept 1997

Sudarshan Trading Co. Ltd. Vs Veeranna and others, Shilton Blocks and others and T.A. Ramprasadam and others

Karnataka High Court · (1998) 91 CompCas 13

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 9 Rule 3, Order 9 Rule 4, 151Companies Act, 1956 — Section 458 A, 466 (2) (b)Limitation Act, 1963 — Section 5

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High Courts29 Sept 1997

RCC Builders Vs Additional Commissioner of Commercial Taxes, Belgaum Zone

Karnataka High Court · (1998) 110 STC 575

Constitution of India, 1950 — Article 366 (29A)Karnataka Sales Tax Act, 1957 — Section 17 (6), 22 A, 24 (1)

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High Courts29 Sept 1997

Workmen, Bangalore Water Supply and Sewerage Board Vs Bangalore Water Supply and Sewerage Board and Others

Karnataka High Court · (1999) 4 KarLJ 574

Land Acquisition Act, 1894 — Section 20, 21, 22Payment of Bonus Act, 1965 — Section 24, 24 A, 32 (iv), 32 (v) (c)

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High Courts29 Sept 1997

M/s. M.D.I. Employees'' Association, Panambur, Mangalore Vs Union of India and Others

Karnataka High Court · (1999) 4 KarLJ 177

Constitution of India, 1950 — Article 14, 16, 21, 225, 38

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High Courts29 Sept 1997

Shivamoni Steel Tubes Limited Vs Joint Commissioner Of Commercial Taxes (Vigilance), Gandhinagar, Bangalore

Karnataka High Court · (1998) 111 STC 385

Central Sales Tax Act, 1956 — Section 15 (c), 8 (2A)Karnataka Sales Tax Act, 1957 — Section 22 A

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High Courts26 Sept 1997

Gnana Jyothi T.C.H. College, Belur, Hassan District and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1998 Kar 99 : (1997) ILR (Kar) 3124 : (1998) 1 KarLJ 417

Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 36, 7

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High Courts26 Sept 1997

Satish Rice Industries, Shikaripura, Shimoga and Others Vs State of Karnataka and Others

Karnataka High Court · (1998) 1 KarLJ 273

Essential Commodities Act, 1955 — Section 3Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2 (a), 65 (2)

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