High Courts02 Jul 1998Allowed
Ameya Presence Marketing Vs The Bangalore City Corporation
Karnataka High Court · (1998) ILR (Kar) 3378
Karnataka Municipal Corporations Act, 1976 — Section 134, 135, 295, 321, 443 (10)
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 24 of 44
High Courts02 Jul 1998
K.A. Chidambara Rao Vs State of Karnataka
Karnataka High Court · (2000) 241 ITR 366
Mysore Agricultural Income Tax Act, 1957 — Section 35, 36, 55
High Courts02 Jul 1998
A. Hiriyanna Gowda and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) CriLJ 4756 : (1998) 5 KarLJ 228
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts02 Jul 1998
Sankappa Gangappa Ronad Vs Shivappa Dharmappa Kareseeri
Karnataka High Court · (1998) 5 KarLJ 389
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 115, 51Constitution of India, 1950 — Article 11, 21
High Courts02 Jul 1998
M/s. Ameya Presence Marketing, Bangalore Vs The Bangalore City Corporation and Another
Karnataka High Court · AIR 1998 Kar 400 : (1998) 5 KarLJ 398
City of Bangalore Municipal Corporation Act, 1949 — Section 385 (10)Karnataka Municipal Corporations Act, 1976 — Section 134, 135, 443 (10)
High Courts02 Jul 1998
Shivaji Yallappa Wagmode and Another Vs Smt. Gangabai and Others
Karnataka High Court · (1999) 1 CivCC 676 : (1998) 5 KarLJ 150 : (1999) 2 RCR(Civil) 603
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6 (2), 115, 151
High Courts02 Jul 1998
M/s. Vinayaka Milk Supply, Bangalore Vs Assistant Commissioner of Commercial Taxes, 22nd Circle, Bangalore and Another
Karnataka High Court · (1999) 47 KarLJ 358
Karnataka Sales Tax Act, 1957 — Section 20(3)
High Courts02 Jul 1998
Koramangala Residents'' Vigilance Group, Bangalore and Another Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (1999) 4 KarLJ 206
Constitution of India, 1950 — Article 14, 226, 32Karnataka Municipal Corporations Act, 1976 — Section 321
High Courts02 Jul 1998
Bhimshenrao Vs Ambarao
Karnataka High Court · (1998) ILR (Kar) 4236 : (1998) 5 KarLJ 282
Civil Procedure Code, 1908 (CPC) — Section 36
High Courts01 Jul 1998Allowed
Khoday India Limited Vs State of Karnataka and Others
Karnataka High Court · (1998) 111 STC 783
Karnataka Sales Tax Act, 1957 — Section 28 A, 28 A (4)
High Courts01 Jul 1998
K. Ananda Mohan and Another Vs The Corporation of the City of Bangalore and Others
Karnataka High Court · (1999) 1 KarLJ 507
Karnataka Municipal Corporations Act, 1976 — Section 295
High Courts01 Jul 1998
D.N. Ramakrishnappa Vs The Special Land Acquisition Officer and Assistant Commissioner, Doddaballapur Sub-Division, Bangalore District, Bangalore
Karnataka High Court · (1998) 5 KarLJ 268
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, 115Land Acquisition Act, 1894 — Section 18, 53
High Courts30 Jun 1998Dismissed
Karnataka Wine Merchants and Others Vs The State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 3285
Constitution of India, 1950 — Article 14, 226Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 3 (2), 8 (1)
High Courts30 Jun 1998
Netley "B" Estate, Bajie Collie Saravana Estate, H. Revannappa and Bros., Dalquarren Estate, Sandalkad Estate, Karrie Kollie ''A'' Estate, Wooligooly ''A'' Estate, Marosa Estate, Karrie Kollie ''B'' Estate, Wooligooly Estate, Aureen Rodrigues and Others and Karrie Kollie Estate Vs Assistant Commissioner of Agricultural Income Tax and Others
Karnataka High Court · (1998) ILR (Kar) 3718 : (1999) 238 ITR 376
Constitution of India, 1950 — Article 14, 19, 301Mysore Agricultural Income Tax Act, 1957 — Section 26 (4)
High Courts30 Jun 1998
Karnataka Wine Merchants Association (Registered), Bangalore and others Vs State of Karnataka and others
Karnataka High Court · (1999) 2 KarLJ 612
Constitution of India, 1950 — Article 14, 226Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 8 (1), 8-A
High Courts30 Jun 1998
M/s. Unicorn Bar and Restaurant, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1998) 45 KarLJ 609
Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 10A(4)(A)
High Courts30 Jun 1998
B.C. Narasimha Murthy Vs The Commissioner of Excise, Bangalore and Others
Karnataka High Court · (1998) ILR (Kar) 2596 : (1998) 5 KarLJ 491
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112, 114Karnataka Excise Act, 1965 — Section 26
High Courts30 Jun 1998
Channabasappa Vs State
Karnataka High Court · (1998) CriLJ 4293 : (1998) ILR (Kar) 3574 : (1998) 6 KarLJ 53
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 457Karnataka Forest Act, 1963 — Section 62 (2), 71 GKarnataka Forest Rules, 1969 — Rule 127A
High Courts30 Jun 1998
(1) NETLEY "B" ESTATE (W. P. No. 5650 of 1998) (2) BAJIE COLLIE SARAVANA ESTATE (W. P. Nos. 2419-21 of 1998) (3) H. REVANNAPPA AND BROS. (W. P. No. 5087 of 1998) (4) DALQUARREN ESTATE (W. P. No. 7945 of 1998) (5) SANDALKAD ESTATE (W. P. No. 8056 of 1998) (6) KARRIE KOLLIEWESTATE (W. P. No. 8328 of 1998) (7) WOOLIGOOLYWESTATE M. P. No. 14497 of 1998) (8) MAROSA ESTATE (W. P. No. 7518 of 1998) (9) KARRIE KOLLIEWESTATE (W. P. No. 8329 of 1998) (10) WOOLIGOOLY ESTATE (W. P. No. 17828 of 1998) (11) AUREEN RODRIGUES AND OTHERS (W. P. No. 18754,of 1998) (12) KARRIE KOLLIE ESTATE (W. P. No. 18835 of 1998) Vs ASSISTANT COMMISSIONER OF AGRICULTURAL Income Tax AND OTHERS.
Karnataka High Court · (1999) 238 ITR 876
Constitution of India, 1950 — Article 14Karnataka Agricultural Income Tax Rules, 1957 — Rule 2 (1) (p), 26 (4)
High Courts30 Jun 1998
Shankar Bhairu Bamane Vs Syndicate Bank, Manipal, Nipani Branch and Others
Karnataka High Court · (2001) 103 CompCas 303 : (1998) ILR (Kar) 3028 : (1998) 5 KarLJ 464
Banking (Regulation) Act, 1949 — Section 6 (f), 6 (g)Civil Procedure Code, 1908 (CPC) — Section 114, 151Karnataka Land Reforms Act, 1961 — Section 79 B, 80, 81