COURT ARCHIVE

Karnataka High Court judgments, 1999

682 judgments · page 3 of 35

High Courts02 Dec 1999

Laxminarayan Enterprises Vs Laxminarayan Textile and Others

Karnataka High Court · AIR 2000 Kar 195 : (2000) 2 CivCC 106 : (2000) ILR (Kar) 820 : (2000) 2 KarLJ 159

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 2 (4), Order 9 Rule 6, 151

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High Courts02 Dec 1999

B.V. Basavaraj Vs N.R. Chandran

Karnataka High Court · (2000) 3 KarLJ 195 : (2000) 2 KCCR 1005

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, 115, 47Contract Act, 1872 — Section 74

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High Courts01 Dec 1999

Nalini V. Patil Vs The Commissioner of Commercial Taxes, Bangalore and Another

Karnataka High Court · (2000) 48 KarLJ 85

Karnataka Sales Tax Act, 1957 — Section 28A(2)

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High Courts01 Dec 1999

M/s. Escorts Limited, Yelahanka, Bangalore Vs Collector of Central Excise, Bangalore

Karnataka High Court · (2000) 72 ECC 75 : (2000) 90 ECR 436 : (2000) 120 ELT 75 : (2000) 3 KarLJ 356 : (2000) 2 KCCR 1150

Central Excise Act, 1944 — Section 4, 57 A

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High Courts30 Nov 1999

COMMISSIONER OF INCOME TAX Vs KHODEY BREWING and DISTILLING INDUSTRIES LTD.

Karnataka High Court · (2000) 159 CTR 354

Income Tax Act, 1961 — Section 139 (8), 148, 215, 256 (1)

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High Courts30 Nov 1999Partly Allowed

Smt. Honnamma Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 245 : (2000) 2 KCCR 1240

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High Courts30 Nov 1999

Commissioner of Income Tax Vs Khodey Brewing and Distilling Industries Ltd.

Karnataka High Court · (2000) 243 ITR 836

Income Tax Act, 1961 — Section 139 (8), 143, 144, 147, 148

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High Courts30 Nov 1999

Kwality Biscuits Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (2000) 159 CTR 316 : (2000) 243 ITR 519

Companies Act, 1956 — Section 205Income Tax Act, 1961 — Section 115 J, 143 (3), 144, 205 (1) (b), 234 B

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High Courts30 Nov 1999

Annarao Devarao Patil Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 109 : (2000) 4 KarLJ 429 : (2000) 4 KCCR 150 SN

Karnataka Co-operative Societies Act, 1959 — Section 28 A, 28 A (4), 29 F, 29 F (5)

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High Courts30 Nov 1999

G.V. Naik Vs State of Karnataka and Another

Karnataka High Court · (2000) 85 FLR 484 : (2000) ILR (Kar) 881 : (2000) 3 KarLJ 340

Constitution of India, 1950 — Article 235, 309Karnataka Civil Services Rules, 1957 — Rule 285 (4) (a)

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High Courts30 Nov 1999

Shankarappa Gowda and Another Vs Indudhara Gowda

Karnataka High Court · (2000) ILR (Kar) 2298 : (2000) 5 KarLJ 122 : (2000) 2 KCCR 1518

Civil Procedure Code, 1908 (CPC) — Section 10Karnataka Land Reforms Act, 1961 — Section 132, 133, 45, 48 A, 49

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High Courts30 Nov 1999

Karnataka State Road Transport Corporation Vs Smt. Laxmibai

Karnataka High Court · (2000) 4 KarLJ 276

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High Courts30 Nov 1999

D.L. Nagarja Vs Kolar District Co-operative Societies Union Limited, Kolar and others

Karnataka High Court · AIR 2000 Kar 190 : (2000) ILR (Kar) 1185 : (2000) 3 KarLJ 259

Hindu Succession Act, 1956 — Section 14Karnataka Co-operative Societies Act, 1959 — Section 18 (2), 2 (f), 2 (o), 21 (2) (a)

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High Courts29 Nov 1999Dismissed

B. Yuvaraj Shetty Vs Maharashtra Apex Corporation Limited and Others

Karnataka High Court · (2002) 112 CompCas 338 : (2000) ILR (Kar) 3394 : (2000) 2 KCCR 862

Contract Act, 1872 — Section 128, 135, 140, 141

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High Courts29 Nov 1999

Karnataka State Road Transport Corporation Bangalore Vs Smt. Biyabi @ Kundan Bai and Others

Karnataka High Court · (2000) 2 ACC 299 : (2001) ACJ 45 : AIR 2000 Kar 165 : (2000) ILR (Kar) 563 : (2000) 2 KarLJ 355 : (2000) 3 KCCR 1834

Motor Vehicles Act, 1988 — Section 162, 166, 168, 174

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High Courts29 Nov 1999

Commissioner of Income Tax Vs KLAS ENGINEERING (P) LTD.

Karnataka High Court · (2002) 177 CTR 12

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

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High Courts29 Nov 1999

Commissioner of Income Tax Vs Klas Engineering (P.) Ltd.

Karnataka High Court · (2002) 258 ITR 779

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

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High Courts26 Nov 1999Dismissed

Sri. Thimmanna Naik and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2000) 2 KCCR 875

Constitution of India, 1950 — Article 341, 342, 366 (24/25)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (2), 3 (b), 4 (1), 5

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High Courts26 Nov 1999

Manipal Printers and Publishers Private Limited Vs Workmen of Manipal Printers and Publishers Private Limited and Another

Karnataka High Court · (2001) 88 FLR 599 : (2000) ILR (Kar) 4813 : (2001) 1 KarLJ 517

Industrial Disputes Act, 1947 — Section 11 (1), 11 (3)Penal Code, 1860 (IPC) — Section 193, 228

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High Courts26 Nov 1999

Govindaswamy Gowda Vs Siddappa and others

Karnataka High Court · (2000) ILR (Kar) 1343 : (2000) 3 KarLJ 478

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