COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 3 of 44

High Courts30 Nov 1998

T.V. Sundaram Iyengar and Sons Ltd. and Another Vs State of Karnataka and Another

Karnataka High Court · (1999) ILR (Kar) 1829

Constitution of India, 1950 — Article 14, 19 (1) (g), 246, 265, 304AKarnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 3 (1)

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High Courts30 Nov 1998

Brahmavar Chemicals Pvt. Ltd. Vs Commissioner of Income Tax and Another

Karnataka High Court · (1999) 153 CTR 617 : (1999) 239 ITR 867

Income Tax Act, 1961 — Section 139 (1), 139 (3), 143 (1), 148, 264

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High Courts27 Nov 1998

Mariyappa Vs V.R. Ramakrishna Rao and Others

Karnataka High Court · (1999) CriLJ 1378 : (1999) 3 KarLJ 22

Contempt of Courts Act, 1971 — Section 12Transfer of Property Act, 1882 — Section 53

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High Courts27 Nov 1998

The Registrar General, High Court of Karnataka, Bangalore and Another Vs Smt. Sevanti

Karnataka High Court · (1999) 3 KarLJ 132

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High Courts27 Nov 1998

H.S. Vairamudigowda Vs State of Karnataka and Others

Karnataka High Court · (1999) 3 KarLJ 1

Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 308 (3), 329, 330, 43

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High Courts27 Nov 1998

The Commissioner of Police, City of Bangalore Vs R. Shankare Gowda

Karnataka High Court · (1999) ILR (Kar) 459 : (1999) 1 KarLJ 163

Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 11, 9

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High Courts27 Nov 1998

Kum. C.P. Prathima Devi Vs Medical Council of India, New Delhi and Others

Karnataka High Court · (2000) 3 KarLJ 505

Indian Medical Council Act, 1956 — Section 33Medical Council of India Regulations on Graduate Medical Education, 1997 — Regulation 6

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High Courts27 Nov 1998

M.A. Narayana Murthy Vs K.N. Nanaveeth Guptha and Others

Karnataka High Court · AIR 1999 Kar 224 : (1999) 2 KarLJ 496

Arbitration Act, 1940 — Section 21, 34Arbitration and Conciliation Act, 1996 — Section 85 (2)

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High Courts26 Nov 1998

Syndicate Bank, Mysore Road Branch, Bangalore Vs A.P. Manjunath and Another

Karnataka High Court · (1999) 4 CivCC 481 : (1999) ILR (Kar) 1518 : (1999) 2 KarLJ 362 : (1999) 3 RCR(Civil) 90

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 9 Rule 5Contract Act, 1872 — Section 128, 137, 145

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High Courts26 Nov 1998Allowed

Eswaraiah Vs B.S. Siddalingappa and Others

Karnataka High Court · (1998) 11 KAR CK 0057

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High Courts26 Nov 1998

State Vs S.B. Marigowda

Karnataka High Court · (1999) CriLJ 2171 : (1999) ILR (Kar) 1498 : (2000) 1 KarLJ 163

Motor Vehicles Act, 1939 — Section 89 BPenal Code, 1860 (IPC) — Section 279, 304 A

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High Courts26 Nov 1998

Malleshi alias Mallikarjuna Vs State

Karnataka High Court · (1999) 1 ALD(Cri) 890 : (1999) CriLJ 2617 : (1999) ILR (Kar) 3835 : (1999) 5 KarLJ 439

Motor Vehicles Act, 1988 — Section 113, 3 (1)Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338

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High Courts25 Nov 1998

BIDAR SAHAKARI SAKKARE KRARKHANE NIYAMAT and ORS Vs UNION OF INDIA and Others

Karnataka High Court · (1999) 152 CTR 314

Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 143 (1A), 145 (1) (a), 264, 271 (1) (c)

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High Courts25 Nov 1998

H.G. Mahesh Vs Smt. Honnamma and Another

Karnataka High Court · (2000) ACJ 753 : (1999) ILR (Kar) 1548 : (1999) 6 KarLJ 382

Employees State Insurance Act, 1948 — Section 2 (8), 46, 53, 61Motor Vehicles Act, 1939 — Section 110 A

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High Courts25 Nov 1998

Bidar Sahakari Sakkare Kharkhane Niyamat, Ramanashree Enterprises, Ramanashree Shopping Arcade (P) Ltd. and Ramanashree Associates Vs Union of India (UOI) and Others

Karnataka High Court · (1999) 237 ITR 445

Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 143 (1A), 143 (2) (a), 154, 250, 254

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High Courts25 Nov 1998

Webbs Sales and Services (Private) Limited, Bangalore Vs M/s. Gurukrupa Service Station, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 707 : (1999) 1 KarLJ 8

Civil Procedure Code, 1908 (CPC) — Section 145Contempt of Courts Act, 1971 — Section 15, 2 (c)

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High Courts25 Nov 1998

M/s. Khaja Trading Company, Bangalore Vs The Entry Tax Officer, 27th Circle, Bangalore and Another

Karnataka High Court · (1999) 46 KarLJ 137

Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)

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High Courts25 Nov 1998

Abdul Khader Vs State of Karnataka

Karnataka High Court · (1999) 1 ALT(Cri) 558 : (1999) CriLJ 1801 : (1999) ILR (Kar) 1243 : (1999) 2 KarLJ 311 : (1999) 2 RCR(Criminal) 392

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173 (9), 193, 226, 319Prevention of Corruption Act, 1988 — Section 13 (2), 130 (d), 7

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High Courts25 Nov 1998

The Principal, Sainik School, Bijapur Vs K.K. Naik and Others

Karnataka High Court · (1999) 3 KarLJ 16

Constitution of India, 1950 — Article 14

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High Courts24 Nov 1998

Nisar Ahmed Abdul Rahiman Killedar Vs Babulal Achal Singh Raj Purohit and Another

Karnataka High Court · (2000) ACJ 58 : (1999) 82 FLR 808 : (1999) ILR (Kar) 2803 : (1999) 2 KarLJ 445 : (1999) 2 LLJ 1337

Workmens Compensation Act, 1923 — Section 2 (1), 2 (g), 4, 4 (1) (c)

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