COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 19 of 44

High Courts28 Jul 1998Allowed

Tirupati Steels Vs State of Karnataka

Karnataka High Court · (1998) ILR (Kar) 3961

Central Sales Tax Act, 1956 — Section 14, 19 C, 5 (4), 5 B (1), 5 CConstitution of India, 1950 — Article 14, 19 (1) (g), 265, 304 (a)Karnataka Sales Tax Act, 1957 — Section 8 A

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High Courts27 Jul 1998Dismissed

Times Publishing House Ltd. Vs The Financial Times Ltd. and Another

Karnataka High Court · (1999) 2 CivCC 616 : (1998) ILR (Kar) 3212

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 162Trade and Merchandise Marks Rules, 1959 — Rule 119

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High Courts27 Jul 1998

Smt. Radhamma Vs S.M. Chandrashekhar

Karnataka High Court · (1999) 5 KarLJ 404

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Small Causes Courts Act, 1964 — Section 18

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High Courts27 Jul 1998Dismissed

State of Karnataka and Others Vs Kempaiah

Karnataka High Court · (1998) CriLJ 4070

Karnataka Lokayukta Act, 1984 — Section 2 (1), 7 (2), 9 (3)Karnataka Lokayukta Rules, 1985 — Rule 2, 4Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)

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High Courts27 Jul 1998

Times Publishing House Limited, Bangalore Vs The Financial Times Limited, London and Another

Karnataka High Court · (1999) 2 KarLJ 422

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 162Trade and Merchandise Marks Rules, 1959 — Rule 117, 119

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High Courts27 Jul 1998

R.K. Shivananda Vs Bellulli Shivashankarappa alias Gurusiddappa

Karnataka High Court · (1999) 3 KarLJ 699

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Small Causes Courts Act, 1964 — Section 115, 18Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts27 Jul 1998

Mallappa Vs State of Karnataka and Others

Karnataka High Court · (1998) 6 KarLJ 660

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5

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High Courts24 Jul 1998

SATISHCHANDRA and CO. V COMMISSIONER OF INCOME TAX

Karnataka High Court · (1999) 153 CTR 375

Income Tax Act, 1961 — Section 143 (1), 154

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High Courts24 Jul 1998

SATISHCHANDRA and CO. Vs COMMISSIONER OF INCOME TAX

Karnataka High Court · (1999) 234 ITR 76

Income Tax Act, 1961 — Section 116, 143 (1), 154, 72 (1)

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High Courts24 Jul 1998

S.M. Basavarajappa Vs S.N. Manjunatha and Another

Karnataka High Court · (1999) 2 CivCC 498 : (1999) 2 KarLJ 32

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115

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High Courts24 Jul 1998

Balasahed and Others Vs The Tahsildar, Chikodi, Belgaum District and Others

Karnataka High Court · (1999) 1 KarLJ 252

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Village Offices Abolition Act, 1961 — Section 5, 7

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High Courts24 Jul 1998

B.V. Shivakumar Vs State of Karnataka and Others

Karnataka High Court · (1999) 2 KarLJ 342

Bangalore Metropolitan Region Development Authority Act, 1985 — Section 3, 30, 8 (3)Karnataka Town and Country Planning Act, 1961 — Section 4 C, 4 G

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High Courts24 Jul 1998

J.M. Eswaraiah and others Vs Subramanya and others

Karnataka High Court · (1999) ILR (Kar) 3588 : (2000) 2 KarLJ 491

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (j)Limitation Act, 1963 — Section 3, 5

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High Courts24 Jul 1998

P. Srinivasa Ramachander Vs Central Machine Tools Institute, Bangalore and Others

Karnataka High Court · (1999) 5 KarLJ 337

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High Courts24 Jul 1998

Satishchandra and Co. Vs Commissioner of Income Tax

Karnataka High Court · (1998) 234 ITR 70

Income Tax Act, 1961 — Section 116, 143 (1), 154, 72 (1)

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High Courts24 Jul 1998

Commissioner of Income Tax Vs I.T.I. Employees Death and Superannuation Relief Fund I.T.I. Employees Death and Superannuation Relief Fund Vs Commissioner of Income Tax

Karnataka High Court · (1999) 153 CTR 530 : (1998) ILR (Kar) 3267 : (1998) 234 ITR 308

Income Tax Act, 1961 — Section 11, 2 (15), 256 (1)

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High Courts23 Jul 1998

Smt. Pullamma Vs Smt. Padmavathi and Others

Karnataka High Court · (1999) 3 KarLJ 571

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)

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High Courts23 Jul 1998