High Courts18 Feb 1999
K.A. Chinnappa and Shanthasadashiva and Others Vs State of Karnataka
Karnataka High Court · (1999) ILR (Kar) 1585 : (1999) 240 ITR 837
Mysore Agricultural Income Tax Act, 1957 — Section 18 (2), 3 (3), 32
COURT ARCHIVE
Karnataka High Court judgments, 1999
682 judgments · page 30 of 35
High Courts17 Feb 1999
Honnaiah alias Honnegowda and Another Vs State
Karnataka High Court · (1999) ILR (Kar) 2691 : (1999) 6 KarLJ 131
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts17 Feb 1999
N.B. Kulkarni Vs Life Insurance Corporation of India, Bombay and Others
Karnataka High Court · (1999) ILR (Kar) 2677 : (1999) 3 KarLJ 325
Constitution of India, 1950 — Article 226LIC of India (Staff) Regulations, 1960 — Regulation 21, 24, 39 (1)
High Courts17 Feb 1999
D. Indroji Rao Vs Management of Chamundi Machine Tools Limited, K.R.S. Road, Metagalli Post, Mysore and Another
Karnataka High Court · (1999) ILR (Kar) 1487 : (1999) 3 KarLJ 278
Constitution of India, 1950 — Article 226
High Courts16 Feb 1999
Janab Nizar Ahmed Sheriff Vs A. Kannan
Karnataka High Court · (1999) 3 KarLJ 359
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4 (2), Order 2 Rule 2, Order 9 Rule 3, Order 9 Rule 8
High Courts15 Feb 1999
Smt. Pati Devi Vs Income Tax Officer and Another
Karnataka High Court · (2000) 159 CTR 28 : (1999) 240 ITR 727
High Courts12 Feb 1999
Allasab Balaji Multhani (Deceased) By L.Rs. Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 1159 : (1999) 3 KarLJ 383
High Courts12 Feb 1999
M/s. Karnataka Power Corporation Limited, Bangalore Vs The Deputy Commissioner of Commercial Taxes (Assessments-v), Bangalore
Karnataka High Court · (1999) 46 KarLJ 533
Karnataka Sales Tax Act, 1957 — Section 5B
High Courts11 Feb 1999
Smt. Cheluvamma And Another Vs The Secretary, Karnataka State Election Commission, Bangalore And Others
Karnataka High Court · AIR 1999 Kar 258 : (1999) ILR (Kar) 1206 : (1999) 3 KarLJ 426
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities (President and Vice-President) (Election) Rules, 1995 — Rule 13Karnataka Municipalities Act, 1964 — Section 42 (2-A)
High Courts11 Feb 1999
M. Vittal Rao and another Vs M.H. Ranganath and another
Karnataka High Court · (2000) 1 CivCC 382 : (2000) 1 KarLJ 169
Civil Procedure Code, 1908 (CPC) — Section 20 (c)Contract Act, 1872 — Section 49
High Courts11 Feb 1999
The Medical Relief Society of South Kanara, Manipal, Dakshina Kannada and Others Vs Union of India and Others
Karnataka High Court · (1999) 65 ECC 42 : (1999) 111 ELT 327 : (1999) ILR (Kar) 1877 : (1999) 3 KarLJ 439
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 111 (o), 25 (1), 28
High Courts11 Feb 1999
Subhash Mahadevappa Khanapur Vs Madan Krishna Khanapur
Karnataka High Court · (2000) 1 CivCC 311 : (1999) 6 KarLJ 129
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts11 Feb 1999
R. Prasanna Kumar and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 271 : (1999) ILR (Kar) 1378 : (1999) 3 KarLJ 295
Constitution of India, 1950 — Article 15, 16, 243Q, 243R, 243SKarnataka Municipalities Act, 1964 — Section 18 (1) (a), 323, 42 (11), 42 (2)
High Courts11 Feb 1999
The Workmen of Karnataka Government Insurance Department, Bangalore Vs The Presiding Officer Principal Industrial Tribunal, Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 3298 : (1999) 3 KarLJ 421
Industrial Disputes Act, 1947 — Section 10, 10 (3), 10 (4)
High Courts11 Feb 1999
Air Marshal Amarjeet Singh Sethi Vs Union of India
Karnataka High Court · (1999) 3 KarLJ 336
Air Force Act, 1950 — Section 191, 58 (1), 7 (2)Constitution of India, 1950 — Article 14, 226
High Courts11 Feb 1999
Bharat Conductors Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1999) 238 ITR 89
Income Tax Act, 1961 — Section 139 (8), 159 (8), 215, 217, 264
High Courts10 Feb 1999
Thensingh Vs The Labour Officer and Minimum Wages Authority, Bangalore Sub-Division 3, Bangalore and Others
Karnataka High Court · (1999) 82 FLR 446 : (1999) ILR (Kar) 2150 : (1999) 3 KarLJ 355 : (2000) 1 LLJ 100
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 20 (3)
High Courts10 Feb 1999
M/s. Satischandra Hegde, Family Trust, Ajjarkad, Udupi Vs State of Karnataka and Another
Karnataka High Court · (1999) 46 KarLJ 475
Karnataka Sales Tax Act, 1957 — Section 22(2A)
High Courts09 Feb 1999
Shankarapra Shrishailappa Boadannawar (Deceased) By L.Rs Vs Shivappa Rudrappa Sutagatti (Deceased) By L.Rs and others
Karnataka High Court · (1999) ILR (Kar) 1354 : (1999) 3 KarLJ 466
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 113, 48 A (3)
High Courts09 Feb 1999
M/s. Fibres and Fabrics International, Bangalore Vs The Additional Commercial Tax Officer, 34th Circle, Bangalore and Another
Karnataka High Court · (1999) 46 KarLJ 461
Karnataka Sales Tax Act, 1957 — Section 8