High Courts26 Nov 1997
M. Padmanabha Vs Union of India and Others
Karnataka High Court · (1999) ACJ 1355
Karnataka Motor Vehicles Rules, 1989 — Rule 143 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 4 of 40
High Courts26 Nov 1997
Classic Colour Lab Vs Deputy Commissioner of Commercial Taxes (Assessments-II), Mysore and others
Karnataka High Court · (1998) 110 STC 269
Constitution of India, 1950 — Article 366 (29A)Karnataka Sales Tax Act, 1957 — Section 25 A, 5 B
High Courts26 Nov 1997
M. Rajesh Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 165 : (1998) ILR (Kar) 1015 : (1998) 6 KarLJ 587
Karnataka State Universities Act, 1976 — Section 62, 62 (2) (b)
High Courts25 Nov 1997
Imamhussain Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 570
Karnataka Land Reforms Act, 1961 — Section 48 A, 94 AKarnataka Land Revenue Rules, 1966 — Rule 108
High Courts25 Nov 1997
United India Insurance Company Limited, Bangalore Vs Khaaja Sab Chand Sab Kakkar and Ohters
Karnataka High Court · (1999) 1 ACC 631 : (1999) ACJ 867 : (1998) 4 KarLJ 162
High Courts24 Nov 1997
Smt. Kathiza and Others Vs The District Magistrate and Deputy Commissioner, Dakshina Kannada, Mangalore and Others
Karnataka High Court · (1998) ILR (Kar) 537 : (1998) 1 KarLJ 162
Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 32Karnataka Motor Vehicles Rules, 1989 — Rule 221A (5)Motor Vehicles Act, 1988 — Section 115
High Courts24 Nov 1997
Dubeer and Co. Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 866
Constitution of India, 1950 — Article 226, 227Karnataka Tax on Entry of Goods Act, 1979 — Section 2 (5), 28 A
High Courts21 Nov 1997
Lipton India Limited and another Vs State of Karnataka and others
Karnataka High Court · (1997) 11 KAR CK 0050
Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 B (2), 8 A
High Courts21 Nov 1997
Basavaraj Shivaramagouda Patil Vs Mahesh
Karnataka High Court · (1998) 2 CivCC 85 : (1998) ILR (Kar) 419
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 54
High Courts21 Nov 1997
Brooke Bond Lipton India Limited Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 1466
Karnataka Sales Tax Act, 1957 — Section 12 B (2), 23 (1)
High Courts21 Nov 1997
Ramachandra Devastanam, Sawada Vs Subbanna Shetty and Others
Karnataka High Court · (1998) ILR (Kar) 1588 : (1998) 4 KarLJ 229
Karnataka Land Reforms Act, 1961 — Section 121 A, 2 A (18), 48 A
High Courts20 Nov 1997
M/s. Sudhir Shrikant Mirje, Nipani and Others Vs Krishnaji Marutirao Shendure
Karnataka High Court · (1998) 3 CivCC 761 : (1998) 5 KarLJ 40
Evidence Act, 1872 — Section 73
High Courts20 Nov 1997
MICRO LABS LTD. and ORS Vs DEPUTY COMMISSIONER OF Income Tax and Others
Karnataka High Court · (1998) 144 CTR 174
Finance Act, 1997 — Section 64 (1), 65Income Tax Act, 1961 — Section 132, 133 A
High Courts20 Nov 1997
M/s. Galaxy Theatre, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1998) 45 KarLJ 177
Karnataka Entertainments Tax Act, 1958 — Section 4A
High Courts20 Nov 1997
Micro Labs Ltd. and others Vs Deputy Commissioner of Income Tax (Assessment) and others
Karnataka High Court · (1998) ILR (Kar) 3784 : (1998) 231 ITR 934 : (1998) 98 TAXMAN 423
Constitution of India, 1950 — Article 14Finance Act, 1988 — Section 64, 65Income Tax Act, 1961 — Section 132, 133 A
High Courts19 Nov 1997
Sha Champalal Oswal Vs Peralu Achanna and Another
Karnataka High Court · (1998) 1 CivCC 525 : (1997) ILR (Kar) 3434 : (1998) 1 KarLJ 365
Evidence Act, 1872 — Section 114 (e)Transfer of Property Act, 1882 — Section 100, 3, 60 (2)
High Courts18 Nov 1997Allowed
U. Nithyananda Vs Member Secretary, TPA and Others
Karnataka High Court · (1998) ILR (Kar) 348
Karnataka Town and Country Planning Act, 1961 — Section 14 A, 15, 16, 22 (4)
High Courts17 Nov 1997Dismissed
Brooke Bond Corporate Office Staff Union Vs Brooke Bond Lipton India Ltd. and Another
Karnataka High Court · (1998) 1 LLJ 1133
Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 11, 3, 4
High Courts17 Nov 1997
Smt. K. Sarojamma Vs Shivanna
Karnataka High Court · (1999) 4 CivCC 226 : (1998) 4 KarLJ 208
High Courts17 Nov 1997
Karnataka Housing Board, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 940 : (1998) 2 KarLJ 559
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17 (4), 4, 5 A, 6