High Courts16 Mar 1998
Indira Bhat Vs Commissioner BDA, Bangalore
Karnataka High Court · AIR 1998 Kar 386
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 35 of 44
High Courts13 Mar 1998Allowed
Wipro Infotech Limited Vs Additional Deputy Commissioner of Commercial Taxes (Assessment-II) and Others
Karnataka High Court · (1998) 03 KAR CK 0093
Karnataka Sales Tax Act, 1957 — Section 2 (f), 8 A
High Courts13 Mar 1998
Malik L. Kapadia and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 4 KarLJ 550
Land Acquisition Act, 1894 — Section 17, 17 (4), 4 (1), 5 A
High Courts13 Mar 1998
Smt. Hambamma Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 245 : (1999) ILR (Kar) 261 : (1998) 3 KarLJ 688
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 10, 11, 4 (1), 5, 5 AMysore Land Revenue Rules, 1960 — Rule 43 (1), 43G, 43-J
High Courts13 Mar 1998
C. Venkata Rao Vs Union of India (UOI) and Another
Karnataka High Court · (1999) 236 ITR 895
Income Tax Act, 1961 — Section 269 UA, 269 UA (b), 269 UA (b) (1) (i)
High Courts13 Mar 1998
M. Ajay Babu and Others Vs Rajiv Gandhi University of Health Sciences, Bangalore and Another
Karnataka High Court · AIR 1998 Kar 255 : (1998) ILR (Kar) 2035 : (1998) 3 KarLJ 436
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 5, 62
High Courts13 Mar 1998
D. Victor Vs L. Sundaram (deceased) by L.Rs.
Karnataka High Court · (1998) 5 KarLJ 501
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4 (1), 4 (2)Civil Procedure Code, 1908 (CPC) — Section 35 A, 96
High Courts11 Mar 1998
Mahadevaiah and Others Vs The Tahsildar and Others
Karnataka High Court · (1998) ILR (Kar) 2255 : (1998) 4 KarLJ 394
Karnataka Land Grant Rules, 1969 — Rule 128, 131Karnataka Land Revenue Act, 1964 — Section 94 A, 94 A (6) (c)Preservation of Trees Act, 1994 — Section 8
High Courts11 Mar 1998Dismissed
Vani Organics Ltd. Vs Additional Commissioner of Commercial Taxes, Central Zone
Karnataka High Court · (1998) 111 STC 368
Karnataka Tax on Entry of Goods Act, 1979 — Section 11 A, 15 (2), 16, 8 A
High Courts11 Mar 1998
Vijaya Bank, Farahatabad, District Gulbarga Vs Revanashiddappa
Karnataka High Court · (1999) 2 CivCC 108 : (1999) 1 KarLJ 537
High Courts11 Mar 1998
AEG Telefunken Vs Commissioner of Income Tax
Karnataka High Court · (1999) 151 CTR 222 : (1998) 233 ITR 129 : (1998) 101 TAXMAN 109
Income Tax Act, 1922 — Section 2 (1) (viii)
High Courts11 Mar 1998
Modagi Ajith Chandrashekar Vs The Commissioner of Commercial Taxes in Karnataka, Bangalore and Others
Karnataka High Court · (1998) 45 KarLJ 151
Karnataka Sales Tax Rules, 1957 — Rule 56
High Courts11 Mar 1998
M/s. Vishal Khandasari Private Limited, Bidar Vs The Additional Commissioner of Commercial Taxes, Davangere Zone, Davangere
Karnataka High Court · (1999) 47 KarLJ 136
Karnataka Sales Tax Act, 1957 — Section 2(1)(V)Karnataka Sales Tax Rules, 1957 — Rule 6(4)(F)
High Courts11 Mar 1998
Peenya Industries Association, Bangalore and Others Vs Karnataka Electricity Board, Bangalore
Karnataka High Court · AIR 1998 Kar 369 : (1998) 4 KarLJ 141
Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 26, 26 (3), 26 (7)Karnataka Electricity Board (Supply) Regulations, 1988 — Regulation 31.04
High Courts11 Mar 1998
M/s. Sri Venkataram and Company, Shimoga Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 288 : (1998) ILR (Kar) 1637 : (1998) 3 KarLJ 47
Contract Act, 1872 — Section 23Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 6, 63, 69, 8 (2), 9Transfer of Property Act, 1882 — Section 11, 31
High Courts11 Mar 1998
R. Shankaregouda Vs The Commissioner of Police, Bangalore
Karnataka High Court · (1998) ILR (Kar) 3141 : (1998) 3 KarLJ 494
Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 11, 9Karnataka Police Act, 1963 — Section 2 (14), 2 (15)
High Courts11 Mar 1998
Rathanakar M. Shetty Vs House Rent and Accommodation Controller, North Range, Bangalore and Others
Karnataka High Court · (1998) ILR (Kar) 3694 : (1998) 3 KarLJ 1
Constitution of India, 1950 — Article 300AKarnataka Rent Control Act, 1961 — Section 10 A, 4, 4 (2), 5, 8
High Courts10 Mar 1998
K.S. Pampanna Vs The Deputy Commissioner, Bellary and Others
Karnataka High Court · (1998) ILR (Kar) 4004 : (1998) 4 KarLJ 761
Karnataka Panchayat Raj Act, 1993 — Section 140
High Courts10 Mar 1998
Binny Limited, Bangalore Vs The Regional Provident Fund Commissioner, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 2709 : (1998) 4 KarLJ 544 : (1999) 1 LLJ 73
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3), 17
High Courts10 Mar 1998Allowed
Neelaiah G.M. Vs Karnataka State Tourism Development Corporation and Another
Karnataka High Court · (1999) 1 LLJ 146
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17 B