COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 5 of 44

High Courts16 Nov 1998

Atria Power Corporation Ltd. Vs Assistant Commissioner of Income Tax

Karnataka High Court · (1999) 155 CTR 313 : (1999) ILR (Kar) 328 : (1999) 236 ITR 56 : (1999) 102 TAXMAN 513

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Income Tax Act, 1961 — Section 281

High Courts16 Nov 1998

C.G. Krishna Prasad Vs Commissioner of Income Tax and Another

Karnataka High Court · (2000) 162 CTR 354 : (1999) 238 ITR 276

Income Tax Act, 1961 — Section 139, 139 (2), 143 (3), 148, 217

High Courts12 Nov 1998

Suresh Babu Vs Smt. S. Susheela Thimmegowda

Karnataka High Court · (1999) 2 KarLJ 580

Constitution of India, 1950 — Article 14Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h), 31

High Courts12 Nov 1998

M/s. Vikrant Tyres Limited, Mysore Vs Assistant Commissioner of Commercial Taxes (Intelligence), Mysore and Others

Karnataka High Court · (1999) 46 KarLJ 261

Karnataka Sales Tax Act, 1957 — Section 20(1), 3B(4)

High Courts11 Nov 1998

M/s. Bharath Heavy Electricals Limited (Electronics Division), Bangalore Vs The Additional Deputy Commissioner of Commercial Taxes (Assessments) 23, Bangalore

Karnataka High Court · (1999) 46 KarLJ 156

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12A

High Courts11 Nov 1998

Kaveri Water Well Drillers, Bangalore and Others Vs P. Duraiswamy Gounder and Others

Karnataka High Court · (1999) 1 KarLJ 23

Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 19 (2)

High Courts11 Nov 1998

H. Gopala Gowda and Another Vs State of Karnataka and Others

Karnataka High Court · (1999) 1 KarLJ 179

Karnataka Land Revenue Act, 1964 — Section 2 (15), 2 (8), 71

High Courts11 Nov 1998

Doctors'' Forum (Registered), Puttur, Dakshina Kannada District Vs Town Municipal Council, Puttur, Dakshina Kannada District and Another

Karnataka High Court · AIR 1999 Kar 122 : (1999) ILR (Kar) 552 : (1999) 1 KarLJ 689

Constitution of India, 1950 — Article 48A, 51GKarnataka Municipalities Act, 1964 — Section 256 (1) (a), 87

High Courts11 Nov 1998Dismissed

Ramanshree Shopping Arcade Pvt. Ltd. and etc. Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 33 : (1999) 114 STC 92

Constitution of India, 1950 — Article 14, 19 (1) (g), 245, 246, 300AKarnataka Tax on Luxuries Act, 1979 — Section 2 (1), 2 (4)B (1), 2 (5)

High Courts11 Nov 1998Dismissed

H. Gopala Gowda and Another Vs The State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 4144

Karnataka Land Grant Rules, 1969 — Rule 2 (15), 2 (8)Karnataka Land Revenue Act, 1964 — Section 71

High Courts11 Nov 1998

Basavaraj Nagoor Vs State of Karnataka and Another

Karnataka High Court · (1999) ILR (Kar) 1814 : (1999) 1 KarLJ 488

Constitution of India, 1950 — Article 13 (2), 14, 15, 16Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 2 (1) (mm), 3B

High Courts11 Nov 1998

All India Regional Rural Banks Employees'' Association, Bernampur, District Mushirabad, West Bengal and another Vs Union of India and other

Karnataka High Court · (1999) ILR (Kar) 1064 : (2000) 3 KarLJ 157

Constitution of India, 1950 — Article 14, 16 (1), 226, 39 (d)Industrial Disputes Act, 1947 — Section 19 (3)Regional Rural Banks Act, 1976 — Section 29

High Courts11 Nov 1998

K. Anantharaju Vs The Regional Transport Authority, Bangalore Central and Others

Karnataka High Court · (1999) ILR (Kar) 389 : (1999) 5 KarLJ 343

High Courts10 Nov 1998

C.P. Jagadeesh and Others Vs The Mysore University and Others

Karnataka High Court · AIR 1999 Kar 415 : (1999) ILR (Kar) 1595 : (1999) 2 KarLJ 291

Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 25 (2) (q), 62

High Courts09 Nov 1998

Appalal Mohammed Desai Vs Ziyauddin Isaq Desai and Others

Karnataka High Court · (1999) 5 KarLJ 664

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), 54

High Courts09 Nov 1998Dismissed

Hariom Firestock Limited Vs Sunjal Engineering Pvt. Ltd.

Karnataka High Court · (1999) 97 CompCas 249

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 5Companies Act, 1956 — Section 433

High Courts09 Nov 1998

Devaraj Dhanram Vs M/s. Firebricks and Potteries Private Limited, Bangalore and others

Karnataka High Court · (1999) 96 CompCas 361 : (1999) 2 KarLJ 301

Civil Procedure Code, 1908 (CPC) — Order 23 Rule1Companies Act, 1956 — Section 402

High Courts09 Nov 1998

Padmavathi Vs Ramakrishna Shetty and Another

Karnataka High Court · (1999) 2 CivCC 313 : (1999) 1 KarLJ 462

Evidence Act, 1872 — Section 68Karnataka Land Revenue Act, 1964 — Section 132Succession Act, 1925 — Section 63

High Courts06 Nov 1998

Miss Shabana Bano Vs The Secretary, Karnataka Secondary Education Examination Board, Bangalore and others

Karnataka High Court · (1999) ILR (Kar) 342 : (1999) 1 KarLJ 591

Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 3, 4, 5, 7 (2)

High Courts06 Nov 1998

M/s. Shimoga Steels Limited, Mysore Vs The Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · AIR 1999 Kar 169 : (1999) 1 KarLJ 1

Civil Procedure Code, 1908 (CPC) — Section 2 (12)Constitution of India, 1950 — Article 14, 19 (1) (d), 19 (1) (g)Karnataka Electricity Supply Regulations, 1988 — Regulation 30.05