High Courts26 May 1998Partly Allowed
Shaw Wallace and Co. Ltd. Vs Deputy Commissioner of Commercial Taxes (Assessments-2)
Karnataka High Court · (1998) 111 STC 339
Karnataka Sales Tax Act, 1957 — Section 12 (1), 12 (5), 12 (6) (b), 20, 21
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 30 of 44
High Courts26 May 1998
Grasim Industries Limited, Kumarapatnam, Dharwad District Vs Hanumantagouda Mallangouda Channagoudra (Deceased) By L.Rs and Others
Karnataka High Court · (1998) ILR (Kar) 2753 : (1998) 4 KarLJ 411
Land Acquisition Act, 1894 — Section 15, 23 (1-A), 4 (1)
High Courts26 May 1998
M/s. Panyam Cements and Minerals Industries Limited, Wire Division, Bangalore Vs Deccan Wire Employees'' Association, Bangalore and Another
Karnataka High Court · (1998) 80 FLR 976 : (1999) ILR (Kar) 226
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (d)Payment of Bonus Act, 1965 — Section 16, 22, 23 (a)
High Courts25 May 1998
K. Moodalappa Vs The Karnataka State Tourism Development Corporation Limited, Bangalore
Karnataka High Court · (1999) 81 FLR 33 : (1998) ILR (Kar) 3592 : (1998) 6 KarLJ 443
Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Civil Services Rules, 1974 — Rule 99, 99-A
High Courts25 May 1998
Dr. B.R. Ambedkar Educational Trust (Registered), Bhadravathi, Shimoga District Vs State of Karnataka and Another
Karnataka High Court · (1998) 4 KarLJ 537
Karnataka State Universities Act, 1976 — Section 53 (5)National Council for Teachers Education Act, 1993 — Section 14, 15, 32
High Courts25 May 1998
Muneer Ahmed Vs V.K. Babu and Another
Karnataka High Court · (1998) 4 KarLJ 485
Karnataka Rent Control Act, 1961 — Section 19, 47
High Courts25 May 1998
Vishnu Hanamanthappa Bagalkoti Vs Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 2993 : (1998) 5 KarLJ 188
Constitution of India, 1950 — Article 226, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (4), 11 (5), 11 (6)
High Courts25 May 1998
Devdas Rao Vs Syndicate Bank, Manipal, Dakshina Kannada District and Another
Karnataka High Court · (1998) ILR (Kar) 2793 : (1998) 4 KarLJ 385
Constitution of India, 1950 — Article 226Syndicate Bank Officers Service Regulations, 1979 — Regulation 16 (3), 20
High Courts25 May 1998Dismissed
Muneer Ahamed Vs V.K. Babu and Another
Karnataka High Court · (1998) ILR (Kar) 2416
Karnataka Rent Control Act, 1961 — Section 19, 47
High Courts10 May 1998
M/s. Savitha Theatre, Bangalore and Another Vs Union of India
Karnataka High Court · (1998) 5 KarLJ 308
Evidence Act, 1872 — Section 114, 114 (g)Karnataka Small Causes Courts Act, 1964 — Section 18, 25
High Courts17 Apr 1998Allowed
Balavant Basavant Mutakekar and Another Vs Siddalingappa Basappa Aragavi and Others
Karnataka High Court · (1998) ILR (Kar) 3580
High Courts17 Apr 1998Dismissed
K. Mohidin Saheb Vs Commissioner of Commercial Taxes
Karnataka High Court · (2001) 121 STC 445
Karnataka Sales Tax Act, 1957 — Section 21 (4), 22 (1), 23 (1)Karnataka Sales Tax Rules, 1957 — Rule 31 (1) (a)
High Courts17 Apr 1998
Miss Pushpaleela Vs State of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 119 : (1999) 2 CivCC 121 : (1998) 4 KarLJ 447
High Courts17 Apr 1998
Satish Rice Industries Shikaripura, Shimoga District and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 346
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65 (2)
High Courts17 Apr 1998
The Intelligence Officer, Directorate of Revenue Intelligence, Bangalore Vs Mohammed Abdul Rab alias Babloo and Others
Karnataka High Court · (1998) ILR (Kar) 2810 : (1998) 4 KarLJ 439
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 439, 439 (2), 482Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts17 Apr 1998Dismissed
Sri Ananda Raj Vs A. Crusoe Raj
Karnataka High Court · (1998) ILR (Kar) 4264
Civil Procedure Code, 1908 (CPC) — Section 115, 47, 60 (1) (b)
High Courts17 Apr 1998
Smt. Radhamma Vs Union of India and Others
Karnataka High Court · AIR 1998 Kar 364 : (1998) 3 CivCC 263 : (2000) 1 DMC 51 : (1999) ILR (Kar) 3239 : (1998) 4 KarLJ 238
Penal Code, 1860 (IPC) — Section 494
High Courts16 Apr 1998
Palanjee Estate Vs Additional Commissioner of Commercial Taxes and Others
Karnataka High Court · (1998) ILR (Kar) 2207 : (1999) 238 ITR 388
Mysore Agricultural Income Tax Act, 1957 — Section 20, 3, 35
High Courts16 Apr 1998
Naushad Ali and Another Vs Regional Transport Officer, Haveri and Another
Karnataka High Court · (1998) 2 ACC 689 : (1998) ILR (Kar) 3051 : (1998) 4 KarLJ 453
Motor Vehicles Act, 1988 — Section 113, 115, 194, 46, 58
High Courts16 Apr 1998
G. Sannaveeranna Vs The Secretary, Regional Transport Authority, Chitradurga and Others
Karnataka High Court · (1999) 1 ACC 359 : (1999) 1 KarLJ 82
Motor Vehicles Act, 1988 — Section 100 (3), 104, 69, 80, 87