High Courts03 Sept 1999
Thyagaraju Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1999) 47 KarLJ 568
Karnataka Sales Tax Act, 1957 — Section 23
COURT ARCHIVE
Karnataka High Court judgments, 1999
682 judgments · page 12 of 35
High Courts03 Sept 1999
T.N. Eranaika Vs Raghu and Others
Karnataka High Court · (2000) 7 KarLJ 34
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AConstitution of India, 1950 — Article 20(3)
High Courts03 Sept 1999
M/s. Nethravathi Mosaic Tiles, Chickmagalur Vs State of Karnataka and Another
Karnataka High Court · (1999) 47 KarLJ 562
Karnataka Sales Tax Act, 1957 — Section 8A
High Courts03 Sept 1999
Gowtham Tendulkar and Another Vs State of Karnataka and Another
Karnataka High Court · (2001) 2 KarLJ 485 : (2000) 4 KCCR 388 SN
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 33 A, 35Karnataka Land Reforms Act, 1961 — Section 118, 2 (11) (iii), 79 B, 79 C
High Courts02 Sept 1999Dismissed
Kanthi Enterprises Vs Deputy Commissioner of Commercial Taxes and Another
Karnataka High Court · (2001) 121 STC 478
Constitution of India, 1950 — Article 14, 19 (1) (f), 19 (1) (g), 245, 246Karnataka Sales Tax Act, 1957 — Section 3, 4, 5 (1-A)
High Courts02 Sept 1999
K.V. Kuppa Raju and Others Vs Government of India and Others
Karnataka High Court · (1999) ILR (Kar) 4445 : (2000) 242 ITR 522
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 10 (32), 64 (1A)
High Courts02 Sept 1999Allowed
Bangalore Saree Udyog Vs Savani Transport Limited
Karnataka High Court · (2000) 1 KCCR 33
Karnataka Small Causes Courts Act, 1964 — Section 32
High Courts01 Sept 1999
K.V. Jagadish Vs Narayanappa and others
Karnataka High Court · (2000) ILR (Kar) 1981 : (2000) 1 KarLJ 618 : (2000) 1 KCCR 25
Civil Procedure Code, 1908 (CPC) — Section 115, 115 (c), 151
High Courts01 Sept 1999
K. Ngendra Kumar and others Vs Karnataka Power Corporation Limited and Another
Karnataka High Court · (2001) 3 KarLJ 371
Constitution of India, 1950 — Article 226, 227
High Courts01 Sept 1999
NEPC-MICON Limited, Chennai Vs Perfect Engineering (Mysore) Works, Mysore and Another
Karnataka High Court · (1999) 6 KarLJ 43
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 41 (b), 8, 9Karnataka Civil Courts Act, 1964 — Section 14
High Courts31 Aug 1999
Nadubeedi Ramaiah Reddy (Deceased) by L.Rs and Another Vs Special Land Acquisition Officer
Karnataka High Court · (1999) ILR (Kar) 4564 : (2000) 6 KarLJ 122
Land Acquisition Act, 1894 — Section 11, 12 (2), 18 (1), 18 (3) (b)Limitation Act, 1963 — Section 137, 5
High Courts31 Aug 1999Dismissed
Gramophone Co. of India Ltd. Vs Mars Recording Pvt. Ltd. and Others
Karnataka High Court · (1999) 08 KAR CK 0022
Copyright Act, 1957 — Section 13, 18, 2 (y), 30, 30 A
High Courts31 Aug 1999
A. Muniraju Vs Chairman and Managing Director, Spices Trading Corporation Limited and Another
Karnataka High Court · (2001) 3 KarLJ 110
High Courts30 Aug 1999
Navashankar Transport and Another Vs Dhakappa Bin Subbanayak
Karnataka High Court · (2000) 1 ACC 425 : (2001) ACJ 1097 : (2000) 84 FLR 753 : (1999) ILR (Kar) 4703 : (2000) 5 KarLJ 553
Motor Vehicles Act, 1939 — Section 95 (2)Motor Vehicles Act, 1988 — Section 140Workmens Compensation Act, 1923 — Section 4 A (iii)
High Courts26 Aug 1999
H.K. Ramamurthy Vs Land Tribunal, Bhadravathi, Shimoga and Others
Karnataka High Court · (2000) 7 KarLJ 27
Karnataka Land Reforms Act, 1961 — Section 2(A)(11)
High Courts26 Aug 1999
The State and Others Vs V.K. Rajan @ Varghese and Others
Karnataka High Court · (2000) 1 KCCR 70
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304 II, 34
High Courts25 Aug 1999
K. Srinivasa Murthy Setty Vs The District Magistrate and Others
Karnataka High Court · (2000) 2 KCCR 940
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 3RKarnataka Rent Control Act, 1961 — Section 21Specific Relief Act, 1963 — Section 6
High Courts25 Aug 1999Allowed
Kanthraj A.N. Vs Assistant Executive Engineer and Others
Karnataka High Court · (2000) 84 FLR 270 : (1999) ILR (Kar) 4347 : (2001) 3 LLJ 184
General Clauses Act, 1897 — Section 9Industrial Disputes Act, 1947 — Section 10 (1) (c), 17, 17 A (1), 18 (3)
High Courts23 Aug 1999
M/s. Unisteel Industries (Private) Limited Vs Additional Commissioner of Commercial Taxes, Bangalore and Another
Karnataka High Court · (2000) 48 KarLJ 480
Karnataka Sales Tax Act, 1957 — Section 22A(1), 5B
High Courts23 Aug 1999
Smt. Prathiba Prasad Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 447 : (2001) 3 KarLJ 302 : (2000) 4 KCCR 141 SN
Constitution of India, 1950 — Article 226Karnataka Education Institutions (Registration and Recognition of Commerce Instituties) Rules, 1999 — Rule 3 (A) (ii)