High Courts28 Jan 1998Allowed
Jagadeesh Trading Company Vs The Additional Commissioner
Karnataka High Court · (1998) ILR (Kar) 949
COURT ARCHIVE
Karnataka High Court judgments, 1998
866 judgments · page 41 of 44
High Courts28 Jan 1998
Bhalchandra Transport Company, Hubli and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 213 : (1998) ILR (Kar) 1794 : (1998) 3 KarLJ 278
Motor Vehicles Act, 1988 — Section 113, 114, 194
High Courts28 Jan 1998
Sri Ranganatha Enterprises Vs Commissioner of Income Tax
Karnataka High Court · (1998) 232 ITR 568
Income Tax Act, 1961 — Section 10 (1), 142, 256 (1), 80 HHAKarnataka Excise Act, 1965 — Section 17 (2), 18
High Courts28 Jan 1998
Kalasa Tea and Produce Co. Ltd. Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 1370 : (1999) 235 ITR 112
Income Tax Act, 1961 — Section 80 IMysore Agricultural Income Tax Act, 1957 — Section 35, 35 (1), 35 (2)
High Courts28 Jan 1998Allowed
Jagadeesh Trading Company Vs Additional Commissioner of Commercial Taxes, Zone II
Karnataka High Court · (1998) 111 STC 117
High Courts28 Jan 1998
Prakash Vs State
Karnataka High Court · (1998) 2 ALT(Cri) 84 : (1998) 3 KarLJ 455
Penal Code, 1860 (IPC) — Section 302, 304 II
High Courts28 Jan 1998
Middi Kondappa Vs Bodi Ramappa
Karnataka High Court · (1998) ILR (Kar) 1403 : (1998) 3 KarLJ 470
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 107, 115
High Courts27 Jan 1998
P. Mohamad Dastagir Vs Karnataka Board of Wakfs, Bangalore and others
Karnataka High Court · AIR 1998 Kar 297 : (1998) 3 KarLJ 289
Waqf Act, 1995 — Section 65
High Courts27 Jan 1998
M/s. Aicam Engineering Limited, Suratkal Vs State of Karnataka and Another
Karnataka High Court · (1998) 44 KarLJ 573
Karnataka Sales Tax Act, 1957 — Section 5B
High Courts27 Jan 1998
M/s. Kesar Marble and Granite Limited, Bangalore Vs The Assistant Commissioner of Commercial Taxes, District V Circle, Bangalore Division, Bangalore
Karnataka High Court · (1998) 45 KarLJ 486
Central Sales Tax Act, 1956 — Section 10(B), 10A(1)
High Courts27 Jan 1998
S.S. Anand and Others Vs The Management of Mahatma Gandhi Vidya Peeta (Regd.), Bangalore and Another
Karnataka High Court · (1998) 3 KarLJ 293
Constitution of India, 1950 — Article 12, 226, 32Karnataka Education Act, 1983 — Section 146 (3)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 2 (d)
High Courts27 Jan 1998
Abdul Rahaman Shariff and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 364
Constitution of India, 1950 — Article 14, 21Land Acquisition Act, 1894 — Section 54Mysore Court-fees and Suits Valuation Act, 1958 — Section 48
High Courts27 Jan 1998
State Bank of Mysore, B.H. Road, Shimoga Vs Provident Fund Commissioner, Bangalore and Others
Karnataka High Court · (1998) 6 KarLJ 566
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11 (2), 8 B
High Courts26 Jan 1998
Agricultural Produce Market Committee, Kadur, Chickmagalur District Vs K.S. Nirvanappa and Another
Karnataka High Court · (1998) 3 KarLJ 195
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 2 (oo), 25 F
High Courts23 Jan 1998
Dr. Nitin G. Khot and Others Vs Station Commandant, Belgaum Cantonment, Belgaum and Others
Karnataka High Court · AIR 1998 Kar 300 : (1998) ILR (Kar) 2194 : (1998) 3 KarLJ 102
Cantonment Land Administration Rules, 1937 — Rule 13, 13 (3) (i) (d), 5, 5 (1) (i)Cantonments Act, 1924 — Section 280, 51Constitution of India, 1950 — Article 19 (1) (d), 226
High Courts22 Jan 1998
K.H. Bommaiah (deceased) by L.Rs Vs Nanjegowda and Another
Karnataka High Court · (1998) ILR (Kar) 1550 : (1998) 3 KarLJ 191
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts22 Jan 1998
State Vs T.K. Sadashivaiah Bin Kodimallappa and Others
Karnataka High Court · (1998) 1 ALT(Cri) 574 : (1998) 3 KarLJ 150
Penal Code, 1860 (IPC) — Section 323, 326, 34, 506
High Courts22 Jan 1998
M/s. Oriental Insurance Company Limited, Bangalore Vs Guddappa and Aothers
Karnataka High Court · (1999) ACJ 670 : (1999) 5 KarLJ 426
High Courts22 Jan 1998
Vijaynagar Industrial Workers'' Housing Co-operative Society Limited, Bangalore Vs State of Karnataka and Another
Karnataka High Court · AIR 1998 Kar 361 : (1998) ILR (Kar) 2479 : (1998) 4 KarLJ 117
Bangalore Development Authority Act, 1976 — Section 17 (1), 19 (1)Land Acquisition Act, 1894 — Section 11 A, 38 B, 38 C
High Courts22 Jan 1998
H.S. Nagaraju Vs Regional Transport Officer, Tumkur Region, B.H.Road, Tumkur
Karnataka High Court · (2000) 1 KarLJ 339