COURT ARCHIVE

Karnataka High Court judgments, 1999

682 judgments · page 10 of 35

High Courts24 Sept 1999Dismissed

Supertronix Vs State of Karnataka and Another

Karnataka High Court · (2000) ILR (Kar) 49 : (2000) 4 KCCR 110 SN : (2002) 126 STC 275

Constitution of India, 1950 — Article 14, 19 (1) (g), 301, 304 (b)Karnataka Taxation Laws Amendment Act, 1997 — Section 28 A (2), 28 A (4)

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High Courts24 Sept 1999

Sankranti Agarbathi Co. Vs Commissioner of Income Tax

Karnataka High Court · (2000) 243 ITR 712

Income Tax Act, 1961 — Section 256 (1)

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High Courts24 Sept 1999

R.H. Raddi Vs V.P. Kedilaya

Karnataka High Court · (2001) 1 CivCC 78 : (2000) 6 KarLJ 75 : (2000) 3 KCCR 2005 : (2001) 2 RCR(Civil) 130

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Karnataka Municipal Corporations Act, 1976 — Section 321 (1), 321 (2)

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High Courts24 Sept 1999Dismissed

Mittal Investment Corporation Vs Additional Commissioner of Commercial Taxes, Zone I

Karnataka High Court · (2001) 121 STC 3

Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 BTransfer of Property Act, 1882 — Section 53 A, 54

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High Courts24 Sept 1999

Bashirahmad Gousmohiddin Mulla Vs Taluka Executive Magistrate, Belgaum and Others

Karnataka High Court · (2000) 8 KarLJ 365

Karnataka Debt Relief Act, 1976 — Section 4(F)

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High Courts24 Sept 1999

Smt. A.S. Savithramma Vs State Bank of Mysore, Agricultural Development Branch, Hassan and Another

Karnataka High Court · (2000) 1 CivCC 637 : (2000) 1 KarLJ 544

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 12 (a), Order 34 Rule 2B, 70

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High Courts24 Sept 1999

The North West Karnataka Road Transport Corporation, Central Office, Hubli Vs M/s. Durgamba Motors, Kundapura and others

Karnataka High Court · (2000) 1 ACC 556 : (1999) 3 KarLJ 617

Constitution of India, 1950 — Article 226

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High Courts23 Sept 1999Allowed

Sri. K.A. Ganganna and Others Vs The State of Karnataka and Others

Karnataka High Court · (2002) 2 KCCR 1023

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111

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High Courts23 Sept 1999Dismissed

Ayodhya Restaurant Vs Deputy Commissioner of Commercial Taxes (Assessments)-II

Karnataka High Court · (2001) 121 STC 618

Karnataka Sales Tax Act, 1957 — Section 5, 5 (5), 6

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High Courts23 Sept 1999

Commissioner of Income Tax Vs C.R. Subramanian

Karnataka High Court · (2000) 242 ITR 342 : (2000) 1 KCCR 9

Income Tax Act, 1961 — Section 2 (14), 32

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High Courts23 Sept 1999

Hotel Mayura Restaurant Vs Assistant Commissioner of Commercial Taxes and Another

Karnataka High Court · (2000) 119 STC 84

Karnataka Sales Tax Act, 1957 — Section 12 (3), 22 A

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High Courts22 Sept 1999Allowed

Shreyas Papers Pvt. Ltd. Vs State of Karnataka and Others

Karnataka High Court · (2001) 121 STC 94

Karnataka Sales Tax Act, 1957 — Section 13 (2) (i), 15State Financial Corporations Act, 1951 — Section 29

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High Courts21 Sept 1999

Raghunath and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 277 : (2000) 2 KarLJ 237

Constitution of India, 1950 — Article 14Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section, 148, 2 (19-A), 4, 5

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High Courts21 Sept 1999

Chitradurga Gramin Bank, Jogi Mutt Road, Chitradurga and another Vs P. Shiva Kumar

Karnataka High Court · (2000) ILR (Kar) 553 : (2000) 2 KarLJ 6 : (2000) 4 KCCR 165 SN : (2000) 2 LLJ 456

Penal Code, 1860 (IPC) — Section 304 A, 338

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High Courts18 Sept 1999

H.J. Girish and Another Vs Smt. Sarojamma @ Jaitunbi and Others

Karnataka High Court · (2000) 2 ACC 122

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High Courts18 Sept 1999

Narayana and Others Vs A. Sadashiva and Others

Karnataka High Court · (2000) ILR (Kar) 487 : (2000) 5 KarLJ 334 : (2000) 4 KCCR 147 SN

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High Courts17 Sept 1999

Karnataka State Road Transport Corporation Vs Sayed Rahamulla And Another

Karnataka High Court · (1999) ILR (Kar) 4541 : (2000) 5 KarLJ 578

Industrial Disputes Act, 1947 — Section 10 (4-A)Motor Vehicles Act, 1988 — Section 110

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High Courts17 Sept 1999

Gaffar Beig Vs City Municipal Council, Krishnarajapuram and others

Karnataka High Court · (2000) ILR (Kar) 4686 : (2001) 3 KarLJ 176

Karnataka Municipal Corporations Act, 1976 — Section 2 (18), 265Karnataka Municipalities Act, 1964 — Section 81

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High Courts17 Sept 1999Dismissed

In Re: Karnataka State Financial Corporation

Karnataka High Court · (2000) 100 CompCas 452

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High Courts17 Sept 1999

Karnataka State Road Transport Corporation Vs Sayed Rahamulla and Another

Karnataka High Court · (2001) 3 LLJ 984

Industrial Disputes Act, 1947 — Section 14 (4-A)

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