COURT ARCHIVE

Karnataka High Court judgments, 1999

682 judgments · page 29 of 35

High Courts24 Feb 1999

M/s. Hussain Iron Industries, Bangalore Vs Commercial Tax Officer (Appeals), IV South Zone, Bangalore and Another

Karnataka High Court · (1999) 47 KarLJ 430

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 27

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High Courts24 Feb 1999

M/s. Bright Plastics, Bangalore Vs Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · (2000) 1 CivCC 370 : (1999) ILR (Kar) 2381 : (1999) 6 KarLJ 640

Electricity Act, 1910 — Section 26 (6)

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High Courts24 Feb 1999

T. Sundara Vs Management, Sericulture-Cum-Farmers Co-Operative Society Limited and Another

Karnataka High Court · (2000) 84 FLR 37 : (1999) ILR (Kar) 3779 : (1999) 6 KarLJ 632

Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 11 A

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High Courts23 Feb 1999

M/s. Kothari Information Systems Limited, Bangalore Vs General Manager, District Industries Centre, Bangalore District (Urban), Bangalore and Others

Karnataka High Court · (1999) 47 KarLJ 287

Central Sales Tax Act, 1956 — Section 8(5)Karnataka Sales Tax Act, 1957 — Section 8A(1)

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High Courts23 Feb 1999

Nagamma and Another Vs Ningamma

Karnataka High Court · AIR 1999 Kar 432 : (1999) 3 CivCC 286 : (1999) 2 DMC 681 : (1999) ILR (Kar) 2366 : (1999) 5 KarLJ 609

Hindu Marriage Act, 1955 — Section 37

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High Courts22 Feb 1999

Subhakar and Others Vs The Land Tribunal and Others

Karnataka High Court · (1999) 4 KarLJ 524

Karnataka Land Reforms Act, 1961 — Section 2 (18), 4

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High Courts20 Feb 1999Allowed

Maharashtra Hybrid Seeds Company Limited Vs State of Karnataka

Karnataka High Court · (2000) 119 STC 112

Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (1)

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High Courts19 Feb 1999

Mehaboob Basha Vs The Labour Officer and Commissioner for Workmen''s Compensation, Bellary and Others

Karnataka High Court · (2000) 1 ACC 138 : (2000) ACJ 784 : (1999) 5 KarLJ 607

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Workmens Compensation Act, 1923 — Section 30 (1) (a)

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High Courts19 Feb 1999

Mrs. Komal S. Padukone Vs Principal Judge, Family Court, Bangalore City and Another

Karnataka High Court · AIR 1999 Kar 427 : (1999) 2 DMC 301 : (1999) ILR (Kar) 2811 : (1999) 5 KarLJ 667 : (1999) 3 RCR(Civil) 459

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 5 Rule 1 (2), Order 5 Rule 4, 151Family Courts Act, 1984 — Section 10, 13, 9Hindu Marriage Act, 1955 — Section 13

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High Courts19 Feb 1999

M/s. Kabini Papers Limited (In Liquidation), Bangalore Vs M.D. Shivananjappa and Others

Karnataka High Court · AIR 1999 Kar 296 : (1999) 98 CompCas 675 : (2008) 3 CompLJ 489 : (1999) 3 KarLJ 378

Companies Act, 1956 — Section 448 A, 458 A, 543, 543 (2)

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High Courts19 Feb 1999Dismissed

U.K. Kini and Another Vs K. Vasudeva Pai and Others

Karnataka High Court · (2000) 2 ACC 429 : (2001) ACJ 2141 : (2000) 2 CivCC 590 : (2000) 2 RCR(Civil) 332

Evidence Act, 1872 — Section 106

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High Courts19 Feb 1999

K.Y. Siddaraju Vs The General Manager, Southern Railway, Madras and Another

Karnataka High Court · (1999) ILR (Kar) 2105 : (1999) 3 KarLJ 292

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1 (1)

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High Courts19 Feb 1999

Smt. Narayanamma and Others Vs Smt. Mayamma and Another

Karnataka High Court · (1999) 3 CivCC 500 : (1999) ILR (Kar) 2456 : (1999) 5 KarLJ 694

Evidence Act, 1872 — Section 68, 69Transfer of Property Act, 1882 — Section 3

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High Courts19 Feb 1999

Nivedita v. Karanje and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 333 : (1999) 5 KarLJ 583

Homeopathy Central Council Act, 1973 — Section 33, 33 (k)

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High Courts18 Feb 1999

Srinivasa Rao Kashimpurkar Vs State of Karnataka

Karnataka High Court · (1999) 4 KarLJ 1

Constitution of India, 1950 — Article 226

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High Courts18 Feb 1999

K.A. Chinnappa and Another Vs State of Karnataka

Karnataka High Court · (1999) 46 KarLJ 364

Karnataka Agricultural Income Tax Act, 1957 — Section 3(3)

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High Courts18 Feb 1999

The State Government Employees'' Co-operative Housing Society Limited, Hubli, Dharwad District Vs The Hubli-Dharwad Urban Development Authority, Hubli, Dharwad District

Karnataka High Court · (1999) ILR (Kar) 1797 : (1999) 3 KarLJ 286

Karnataka Land Revenue Act, 1964 — Section 95 (2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (n), 2 (n) (A) (ii), 20

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High Courts18 Feb 1999

Crag Martin Distillery (Private) Limited, Goa Vs State of Karnataka

Karnataka High Court · (1999) ILR (Kar) 2169 : (1999) 5 KarLJ 392

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Excise (Excise Duties and Fees) Rules, 1968 — Rule 2AKarnataka Excise Act, 1965 — Section 22, 23

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High Courts18 Feb 1999Dismissed

Guruduth Prabhu and Others Vs M.S. Krishna Bhat and Others

Karnataka High Court · (1999) CriLJ 3909

Banking (Regulation) Act, 1949 — Section 46 (1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482

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High Courts18 Feb 1999

Gopal Films Vs Deputy Commissioner of Income Tax and Others

Karnataka High Court · (1999) 155 CTR 428 : (1999) ILR (Kar) 1857 : (1999) 237 ITR 655 : (1999) 105 TAXMAN 364

Constitution of India, 1950 — Article 226Finance Act, 1988 — Section 88, 95Income Tax Act, 1961 — Section 143 (1) (a), 220 (2), 264

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