COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 31 of 44

High Courts16 Apr 1998

The Executive Engineer (Electrical), Karnataka Electricity Board, Hubli and Another Vs Hajarat Ali Mailasab and Another

Karnataka High Court · (1999) 1 ACC 377 : (1999) ACJ 1204 : (1999) 82 FLR 318 : (1998) ILR (Kar) 2459 : (1998) 5 KarLJ 176 : (1999) 1 LLJ 60

Workmens Compensation Act, 1923 — Section 20 (3), 4 (1) (c) (ii), 4 A (3)

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High Courts16 Apr 1998

Vijayakumar Vs State of Karnataka and Others

Karnataka High Court · (1998) CriLJ 3396 : (1998) 4 KarLJ 16

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 432, 482Karnataka Police Act, 1963 — Section 103, 105, 31

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High Courts16 Apr 1998

The Commissioner of Income Tax Vs M.P. Jayaram and Others

Karnataka High Court · (1998) ILR (Kar) 3261

Income Tax Act, 1961 — Section 148, 256 (1)

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High Courts16 Apr 1998Dismissed

Wipro Infotech Ltd. Vs Deputy Commissioner of Commercial Taxes (Intelligence), Mysore Zone and Another

Karnataka High Court · (1999) ILR (Kar) 768 : (2000) 120 STC 159

Constitution of India, 1950 — Article 226, 227, 301, 304, 366Karnataka Sales Tax Act, 1957 — Section 28 (6), 5 B

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High Courts16 Apr 1998Dismissed

Sannaveeranna G. Vs The Secretary, Regional Transport Authority and Others

Karnataka High Court · (1998) ILR (Kar) 3387

Motor Vehicles Act, 1988 — Section 100 (3), 104, 104, 69, 87

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High Courts16 Apr 1998

C. Kalegouda Vs K. Sadashivappa

Karnataka High Court · (1998) 2 ALD(Cri) 459 : (1999) 1 ALT(Cri) 86 : (1998) 3 CivCC 222 : (1998) 93 CompCas 423 : (1998) CriLJ 3539 : (1998) ILR (Kar) 2143 : (1998) 4 KarLJ 526 : (1998) 3 RCR(Criminal) 574

Limitation Act, 1908 — Section 29 (2), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420

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High Courts16 Apr 1998Dismissed

Naveen Traders Vs State of Karnataka

Karnataka High Court · (1998) 111 STC 351

Income Tax Act, 1961 — Section 276 BKarnataka Sales Tax Act, 1957 — Section 5 (1-A), 5 (3)

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High Courts16 Apr 1998

Baragur Ramchandrappa and Others Vs State of Karnataka and Another

Karnataka High Court · (1999) 1 ALD(Cri) 209 : (1999) 1 ALT(Cri) 408 : (1998) CriLJ 3639 : (1998) ILR (Kar) 2342 : (1998) 4 KarLJ 568 : (1999) 1 RCR(Criminal) 81

Constitution of India, 1950 — Article 19 (1) (a), 19 (1) (g)Criminal Procedure Code, 1973 (CrPC) — Section 95, 96, 97Penal Code, 1860 (IPC) — Section 292, 293, 295 A

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High Courts03 Apr 1998

M/s. Jay Jee Service Station, Bangalore and Another Vs M/s. Syndicate Bank, Shoolay Branch and Another

Karnataka High Court · AIR 1998 Kar 249 : (1998) ILR (Kar) 3490 : (1998) 4 KarLJ 5

Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 10Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1 (4), 17, 18, 19, 31Transfer of Property Act, 1882 — Section 67 A

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High Courts03 Apr 1998

Mohammed Farooque Abdul Aziz Kothiwala Vs Abdul Rashid Hassansab Mujawar (Deceased) by L.Rs

Karnataka High Court · (1998) 5 KarLJ 174

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10A, 100

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High Courts03 Apr 1998

N.K. Ramachandra Rao Vs G. Ganpath Rao and Another

Karnataka High Court · (1999) 2 CivCC 382 : (1998) 5 KarLJ 272

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60

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High Courts03 Apr 1998Dismissed

Jay Jee Service Station and Another Vs Syndicate Bank and Another Dr. R. Morarka and Another Vs Vijaya Bank and Others

Karnataka High Court · (1999) 98 CompCas 551

Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 10Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31Transfer of Property Act, 1882 — Section 67 A

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High Courts03 Apr 1998Allowed

Papanaika alias Papa and Others Vs State of Karnataka

Karnataka High Court · (1999) CriLJ 1611

Penal Code, 1860 (IPC) — Section 302

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High Courts03 Apr 1998

The Karnataka Bank Employees'' Association Mangalore Vs The Commissioner of Income Tax, Karnataka, Circle, Bangalore and Another

Karnataka High Court · (1999) 151 CTR 487 : (1998) ILR (Kar) 2728 : (1998) 233 ITR 628 : (1998) 5 KarLJ 230 : (1999) 102 TAXMAN 107

Income Tax Rules, 1962 — Rule 68, 69

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High Courts02 Apr 1998

Basawwa and Others Vs The Land Tribunal, Dharwad and Others

Karnataka High Court · (1998) ILR (Kar) 2722 : (1998) 5 KarLJ 158

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Karnataka Certain Inam Abolition Act, 1977 — Section 4, 5

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High Courts02 Apr 1998

High Court of Karnataka (Suo Motu Writ Petition) Vs State of Karnataka and Others

Karnataka High Court · AIR 1998 Kar 327 : (1998) 4 KarLJ 749

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High Courts02 Apr 1998

The Oriental Insurance Company Limited, Bangalore Vs Salvador Saver Fernandes and Others

Karnataka High Court · (2000) ACJ 508 : (1999) ILR (Kar) 2086 : (2000) 4 KarLJ 114

Motor Vehicles Act, 1939 — Section 95 (2) (b) (i)

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High Courts02 Apr 1998

State of Karnataka and Others Vs J.S. Ramesh and Others

Karnataka High Court · (1998) 45 KarLJ 99

Constitution of India, 1950 — Article 255, 301, 304(B)Karnataka Tax on Entry of Goods Act, 1979 — Section 2(4)

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High Courts02 Apr 1998

M/s. Habib Solvent Extracts Private Limited, Srirangapatna Vs Joint Commissioner of Commercial Taxes (Administration), Mysore Division, Mysore and Another

Karnataka High Court · (1998) 45 KarLJ 110

Karnataka Sales Tax Act, 1957 — Section 21(3)

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High Courts02 Apr 1998

H.M. Nagaraju Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 2276 : (1998) 4 KarLJ 272

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Representation of the Peoples Act, 1951 — Section 33 (2), 36

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