COURT ARCHIVE

Karnataka High Court judgments, 1999

682 judgments · page 2 of 35

High Courts09 Dec 1999

Sunkamma Vs H. Ramayya Reddy and Others

Karnataka High Court · (2000) 3 CivCC 589 : (2000) ILR (Kar) 2681 : (2000) 1 KarLJ 366 : (2000) 4 KCCR 254 SN

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 27, 100, 151Evidence Act, 1872 — Section 114

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High Courts09 Dec 1999

Sunil Acharya and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 2228 : (2000) 4 KarLJ 445 : (2000) 4 KCCR 189 SN

Indian Nursing Council Act, 1947 — Section 16 (g), 16 (h)Karnataka Nurses, Midwives and Health Visitors Act, 1961 — Section 12, 3

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High Courts08 Dec 1999Dismissed

State of Karnataka Vs Venkatesha

Karnataka High Court · (1999) CriLJ 2187

Penal Code, 1860 (IPC) — Section 326

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High Courts08 Dec 1999

B. Francis Jagan Vs N.R. Narayana Swamy

Karnataka High Court · (2000) ILR (Kar) 1651 : (2000) 3 KarLJ 561 : (2000) 2 KCCR 1496

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (4) (b), 141, 151Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 45

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High Courts08 Dec 1999Allowed

Karthik Engineering Works Vs State of Karnataka

Karnataka High Court · (2000) 119 STC 88

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

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High Courts07 Dec 1999

Commissioner of Income Tax Vs Janmabhoomi Press Trust

Karnataka High Court · (2000) 242 ITR 703

Income Tax Act, 1961 — Section 11

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High Courts07 Dec 1999

Sri. S.N. Acharya Vs Sri. G. Padmanabha Acharya and Others

Karnataka High Court · (2000) 2 KCCR 985

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, 151Partition Act, 1893 — Section 2, 3, 3 (2), 6, 7

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High Courts06 Dec 1999

Bhavera Kenchappa Vs B. Raghavendrachar and Others

Karnataka High Court · (2000) 4 KarLJ 407 : (2000) 2 KCCR 1384

Constitution of India, 1950 — Article 226, 227Karnataka Village Offices Abolition Act, 1961 — Section 5 (6)Transfer of Property Act, 1882 — Section 53 A

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High Courts06 Dec 1999

Umesh Bhimarao Marapur Vs Devappa Dhulappa Navi

Karnataka High Court · (2000) ILR (Kar) 384 : (2000) 1 KarLJ 139

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146

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High Courts06 Dec 1999

A. Girija and others Vs University of Mysore

Karnataka High Court · AIR 2000 Kar 283 : (2000) ILR (Kar) 3558 : (2000) 5 KarLJ 209 : (2000) 2 KCCR 34 SN

University Regulations to appear at the next University examination — Regulation 2, 5, 6

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High Courts06 Dec 1999

Prasanna Enterprises Vs Commissioner of Income Tax

Karnataka High Court · (2000) 244 ITR 188 : (2000) 2 KCCR 773

Income Tax Act, 1961 — Section 143 (3), 271 (1) (c)

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High Courts06 Dec 1999

State of Karnataka Vs Basappa

Karnataka High Court · (2000) CriLJ 2327 : (2000) ILR (Kar) 2361 : (2000) 6 KarLJ 187

Penal Code, 1860 (IPC) — Section 409, 477 A

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High Courts03 Dec 1999

A.J. Shetty Vs M/s. Bharat Plywood and Timber Products Limited, Cannanore, Kerala and others

Karnataka High Court · (2000) ILR (Kar) 494 : (2000) 2 KarLJ 194

Mysore Court-fees and Suits Valuation Act, 1958 — Section 11, 66

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High Courts03 Dec 1999

State of Karnataka and another Vs B.S. Manibanakar and others

Karnataka High Court · (2000) 2 KarLJ 201

Constitution of India, 1950 — Article 226

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High Courts03 Dec 1999

Dr. Roopa R. Nadig Vs State of Karnataka and Others

Karnataka High Court · (2000) 2 KarLJ 341

Administrative Tribunals Act, 1985 — Section 5Constitution of India, 1950 — Article 226

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High Courts03 Dec 1999

Dyamanna (Deceased) By L.Rs and Others Vs Gaddappa and Another

Karnataka High Court · (2000) 2 KarLJ 444

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4

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High Courts03 Dec 1999

V.M. Salgaocar and Brothers (P.) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (2001) 170 CTR 220 : (2001) 250 ITR 682 : (2001) 119 TAXMAN 576

Income Tax Act, 1961 — Section 147 (a), 256 (1)

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High Courts03 Dec 1999

COMMISSIONER OF INCOME TAX Vs THE DAVANGERE COTTON MILLS LTD.

Karnataka High Court · (2000) 161 CTR 6 : (2000) 2 KCCR 15 SN

Income Tax Act, 1961 — Section 37 (3A), 41 (l), 43 (l)

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High Courts03 Dec 1999

Commissioner of Income Tax Vs Davangere Cotton Mills Ltd.

Karnataka High Court · (2000) 243 ITR 864

Income Tax Act, 1961 — Section 37 (5A), 41 (1), 43 (1)

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High Courts02 Dec 1999Dismissed

State of Karnataka Vs T. Balu

Karnataka High Court · (2000) CriLJ 2165

Penal Code, 1860 (IPC) — Section 304 B, 498A

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