Karnataka High Court Judgments 1999

High Courts17 Dec 1999

M/s. Rashmi Brothers and Others Vs State of Karnataka

Karnataka High Court · (2000) CriLJ 2146 : (2000) ILR (Kar) 591 : (2000) 2 KarLJ 255 : (2000) 3 RCR(Criminal) 328

Essential Commodities Act, 1955 — Section 3, 6 A, 7Karnataka Essential Commodities (Maintenance of Accounts, Display of Prices and Stocks) Order, 1981 — Section 3, 9

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High Courts17 Dec 1999

Basagoudappa Vs Gurugouda

Karnataka High Court · (2000) ILR (Kar) 162 : (2001) 2 KarLJ 148 : (2000) 4 KCCR 195 SN

Bombay Public Trust Act, 1950 — Section 22, 72 (1), 72 (2)

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High Courts17 Dec 1999Dismissed

Indian Telephone Industries Ltd. Vs M/s. Bansons Engineering Company

Karnataka High Court · AIR 2000 Kar 161 : (2001) 2 CivCC 600 : (2001) 2 KarLJ 351

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High Courts17 Dec 1999

Smt. Mahaboobbi Vs Shri Ibrahimsab Allisab Chanegan

Karnataka High Court · (2000) 2 KCCR 854

Constitution of India, 1950 — Article 372, 51A (e)Criminal Procedure Code, 1973 (CrPC) — Section 125, 128

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High Courts17 Dec 1999

Indian Telephone Industries Limited, Bangalore Vs Bansons Engineering Company, Madras

Karnataka High Court · AIR 2000 Kar 161 : (2001) 2 KarLJ 351

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 423Interest Act, 1978 — Section 4

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High Courts16 Dec 1999

State Vs Hanamappa

Karnataka High Court · (2000) CriLJ 2428 : (2000) ILR (Kar) 1974 : (2000) 2 KarLJ 362

Penal Code, 1860 (IPC) — Section 409

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High Courts16 Dec 1999

Devagiri Pandu Ranga Vs The Government of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 774 : (2000) 2 KarLJ 96 : (2000) 2 KCCR 1276

Land Acquisition Act, 1894 — Section 4, 6, 9 (3)

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High Courts16 Dec 1999Allowed

D.M. Ponnappa Vs The Deputy Registrar of Co-operative Societies and Others

Karnataka High Court · (2000) 4 KCCR 2943

Karnataka Cooperative Societies Rules, 1960 — Rule 38 (4) (a) (i), 38 (4) (a) (ii)

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High Courts16 Dec 1999

Appayya Maniyani Vs B.S. Kulal and Others

Karnataka High Court · (2000) 3 KCCR 1748

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Municipalities Act, 1964 — Section 2 (9), 21, 21 (4), 23, 39

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High Courts14 Dec 1999

Vijayakumar Mane Vs The Regional Transport Officer, Dharwad and Others

Karnataka High Court · AIR 2000 Kar 209 : (2000) ILR (Kar) 754 : (2000) 2 KarLJ 78 : (2000) 2 KCCR 1268

Karnataka Motor Vehicles Taxation Act, 1957 — Section 16 (1), 3, 4, 7, 8Motor Vehicles Act, 1988 — Section 2 (30)

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High Courts14 Dec 1999

Anjuman-E-Tarreqi-E-Funkaran-E-Urdu, Bangalore Vs State of Karnataka and Another

Karnataka High Court · (2000) ILR (Kar) 710 : (2000) 2 KarLJ 456 : (2000) 2 KCCR 933

Constitution of India, 1950 — Article 14, 19, 19 (6), 29, 30

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High Courts13 Dec 1999

The New India Assurance Company Limited, Bangalore Vs Rajendra Singh and others

Karnataka High Court · (2000) 2 ACC 392 : (2000) ACJ 1039 : AIR 2000 Kar 202 : (2000) ILR (Kar) 886 : (2000) 2 KarLJ 207 : (2000) 4 KCCR 166 SN

Motor Vehicles Act, 1988 — Section 146, 147, 94, 95

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High Courts13 Dec 1999

Javaraiah and Others Vs Smt. Rangamma and Others

Karnataka High Court · (2000) 2 KCCR 1392

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5

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High Courts10 Dec 1999

A. Sathyanarayana Vs C. Nagaraj

Karnataka High Court · (2000) 2 CivCC 153 : (2000) CriLJ 2341 : (2000) ILR (Kar) 1255 : (2000) 2 KarLJ 183 : (2000) 3 RCR(Criminal) 281

Karnataka General Clauses Act, 1899 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 138 (c), 94

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High Courts10 Dec 1999

Krishnappa Vs State of Karnataka and Others

Karnataka High Court · (2000) 8 KarLJ 124

Karnataka Land Reforms Act, 1961 — Section 45

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High Courts10 Dec 1999

Ravindra and Company Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 1942 : (2001) 2 KarLJ 604 : (2000) 4 KCCR 311 SN

Karnataka Excise (Manufacture and Bottling of Arrack) Rules, 1987 — Rule 14 (3)Karnataka Excise Act, 1965 — Section 71

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High Courts10 Dec 1999Allowed

P.B. Kumar Vs P.O., II Additional Labour Court and Another

Karnataka High Court · (2000) 84 FLR 1014 : (2000) ILR (Kar) 396 : (2000) 1 LLJ 1059

Industrial Disputes Act, 1947 — Section 11 (1), 33, 33 (3) (b)Industrial Employment (Standing Orders) Act, 1946 — Section 10 A

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High Courts09 Dec 1999

State of Karnataka Vs Erappa Kurugodeppa Pujar and Others

Karnataka High Court · (2000) CriLJ 2163

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Probation of Offenders Act, 1958 — Section 4, 6

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High Courts09 Dec 1999

Gayathri Textiles Vs Commissioner of Income Tax

Karnataka High Court · (2000) 160 CTR 339 : (2000) 243 ITR 674

Income Tax Act, 1961 — Section 271 (1) (c), 271 (1) (c) (iii), 274 (2)

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High Courts09 Dec 1999

Sri Ramanjaneyaswami Vidya Saunsthe Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 922 : (2000) 2 KarLJ 508 : (2000) 2 KCCR 13 SN

Constitution of India, 1950 — Article 14, 226, 32Karnataka Education Act, 1983 — Section 146 (3), 49

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Karnataka High Court judgments, 1999