COURT ARCHIVE

Karnataka High Court judgments, 1999

682 judgments · page 13 of 35

High Courts23 Aug 1999

North West Karnataka Road Transport Corporation And Another Vs Ishwar Bhimappa Ganiger

Karnataka High Court · (1999) ILR (Kar) 4149 : (2000) 6 KarLJ 147

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A)Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 23 (25)

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High Courts23 Aug 1999

Mangalore Refinery and Petrochemicals Ltd. Vs Union of India (UOI)

Karnataka High Court · (2000) 119 ELT 543

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High Courts23 Aug 1999

Sri. Krishna Shankar Narayan Bhat Vs Sitaram Shankaranarayana Bhat and Others

Karnataka High Court · (2000) 3 KCCR 2087

Constitution of India, 1950 — Article 226, 227Karnataka Forest Rules, 1969 — Rule 131 (12) (b), 99 (12) (c)

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High Courts22 Aug 1999

B. Vittal Pai Vs Syndicate Bank, Manipal

Karnataka High Court · (2000) ILR (Kar) 306 : (2000) 2 KarLJ 109 : (2000) 1 KCCR 84

Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 12, 19 (2)Syndicate Bank Officers Service Regulations, 1979 — Regulation 19 (1), 26

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High Courts20 Aug 1999Dismissed

Sri. Mariyappa and Others Vs Sri. M.K. Mayaraj and Another

Karnataka High Court · (2001) 4 KCCR 2384

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29 (1), 29 (4)

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High Courts19 Aug 1999

Ningappa (deceased) by L.Rs. Vs State of Karnataka and others

Karnataka High Court · (2000) ILR (Kar) 978 : (2000) 2 KarLJ 554

Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Land Reforms Rules, 1974 — Rule 17Karnataka Land Revenue Act, 1964 — Section 34

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High Courts18 Aug 1999

M/s. Mahaveer Industries, Raichur Vs State of Karnataka

Karnataka High Court · (1999) 47 KarLJ 548

Karnataka Sales Tax Act, 1957 — Section 8A

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High Courts17 Aug 1999

Srinivas Vs Vijaya S. Nayak

Karnataka High Court · (1999) ILR (Kar) 4730 : (2000) 5 KarLJ 543

Evidence Act, 1872 — Section 135

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High Courts17 Aug 1999

M/s. Lalit Electric Company, Hubli Vs Commissioner of Commercial Taxes in Karnataka, Bangalore

Karnataka High Court · (1999) 47 KarLJ 454

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

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High Courts16 Aug 1999

M/s. Vijash Enterprises, Mangalore Vs State of Karnataka

Karnataka High Court · (1999) 47 KarLJ 564

Karnataka Sales Tax Act, 1957 — Section 5(2), 8(1)

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High Courts13 Aug 1999

Mrs. Rajeevi Shedthi and others Vs The Secretary, Dr. B.R. Ambedkar Samaja Seva Sangha (Registered) and others

Karnataka High Court · (2000) ILR (Kar) 787 : (2000) 2 KarLJ 264

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 195, 79 (2)

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High Courts11 Aug 1999Dismissed

T.T. Private Limited (now known as T.T.K. Prestige Ltd.) Vs State of Karnataka

Karnataka High Court · (2003) 133 STC 317

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High Courts11 Aug 1999

K. Rajendra Prasad Vs State of Karnataka

Karnataka High Court · (1999) 47 KarLJ 450

Karnataka Sales Tax Act, 1957 — Section 12A

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High Courts10 Aug 1999

Dr. R. Shashidar Vs State of Karnataka and Another

Karnataka High Court · (2000) ILR (Kar) 596 : (2000) 5 KarLJ 523 : (2000) 4 KCCR 186 SN

Constitution of India, 1950 — Article 14, 16

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High Courts10 Aug 1999

M/s. Rajashree Cement, Malkhed, Gulbarga District Vs State of Karnataka

Karnataka High Court · (1999) 47 KarLJ 447

Central Sales Tax Act, 1956 — Section 8Central Sales Tax Rules, 1957 — Rule 12(7)

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High Courts10 Aug 1999

Smt. Ningamma and another Vs Chikkaiah and another

Karnataka High Court · AIR 2000 Kar 50 : (2000) 1 CivCC 515 : (1999) ILR (Kar) 3389 : (2000) 1 KarLJ 281

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112, 4

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High Courts06 Aug 1999Disposed Off

Aresh Alias Ashok Jeevaraj Mehta Vs The Special Tahsildar for Land Reforms and Another

Karnataka High Court · (2013) 4 KarLJ 430

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High Courts06 Aug 1999

Aggarwal Granite Exports Limited, Bangalore Vs South India Granite Company (Private) Limited, Bangalore

Karnataka High Court · (1999) 6 KarLJ 433

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High Courts06 Aug 1999

S and P Enterprises and Others Vs Comissioner, Bangalore Mahanagara Palike and Others

Karnataka High Court · (2000) ILR (Kar) 421 : (2001) 1 KarLJ 418

Constitution of India, 1950 — Article 19 (1) (g), 226, 227Karnataka Municipal Corporations Act, 1976 — Section 300, 303, 308, 310, 321

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High Courts05 Aug 1999Partly Allowed

Karnataka State Road Transport Corporation Vs Labour Court and Others

Karnataka High Court · (2001) 2 LLJ 597

Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 10 (5), 9 (6)Payment of Gratuity Act, 1972 — Section 2 (c)

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