COURT ARCHIVE

Karnataka High Court judgments, 1999

682 judgments · page 31 of 35

High Courts09 Feb 1999

M/s. Kemtrode Private Limited, Bangalore and Another Vs The Joint Director (SSI), Government of Karnataka, Department of Industries and Commerce, Bangalore and Others

Karnataka High Court · (1999) 84 ECR 73 : (1999) 108 ELT 616 : (1999) 3 KarLJ 437

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High Courts08 Feb 1999

Kariappa basalingappa Doddamani Vs State of Kanataka and Another

Karnataka High Court · (2000) 86 FLR 382 : (1999) ILR (Kar) 1639

Constitution of India, 1950 — Article 14, 226, 311 (2)

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High Courts05 Feb 1999

Rajashekhar and Another Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 215 : (1999) ILR (Kar) 3714 : (1999) 6 KarLJ 219

Constitution of India, 1950 — Article 162Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 4 (1)Karnataka Irrigation Act, 1965 — Section 29

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High Courts04 Feb 1999

H.P. Srinivas Vs Mysore Minerals Limited, Bangalore and Another

Karnataka High Court · (1999) ILR (Kar) 1685 : (1999) 5 KarLJ 442

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 22 (2), 27 (2)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 16, 19, 21

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High Courts04 Feb 1999

Desmond Dominic Rego and Others Vs Rajiv Gandhi Universities of Health Sciences, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 203 : (1999) ILR (Kar) 3820 : (1999) 3 KarLJ 391

Constitution of India, 1950 — Article 141Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (2) (d), 60, 84

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High Courts03 Feb 1999

Basagouda Vs Assistant Commissioner, Chikodi Sub-Division, Chikodi, District Belgaum and others

Karnataka High Court · (1999) ILR (Kar) 1484 : (1999) 5 KarLJ 559

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High Courts03 Feb 1999

Shri Halasiddanath Sahakari Sakkare Karkhane Limited, Nippani Vs State of Karnataka

Karnataka High Court · (1999) 47 KarLJ 483

Karnataka Sales Tax Act, 1957 — Section 2(1)(U1)Karnataka Sales Tax Rules, 1957 — Rule 6(1)

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High Courts03 Feb 1999

The Superintendent of Central Excise Head-Quarters Preventive, Bangalore-III and Others Vs The Karnataka Soapnut Powder Manufacturers Association (Registered), Bangalore and Another

Karnataka High Court · (1999) 65 ECC 33 : (1999) ECR 74 : (1999) 111 ELT 27 : (1999) ILR (Kar) 1402 : (1999) 3 KarLJ 413

Central Excise Act, 1944 — Section 2 (f)

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High Courts03 Feb 1999

Tukaram S. Vernekar Vs Karnataka Electricity Board, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 3877 : (1999) 3 KarLJ 28 : (1999) 2 LLJ 774

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High Courts03 Feb 1999Dismissed

Shantharaju N. Vs State Bank of Mysore and Another

Karnataka High Court · (1999) 2 LLJ 637

Constitution of India, 1950 — Article 226

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High Courts02 Feb 1999

Mysore Paper Mills Officer''s Association, Bhadravathi And Others Vs Mysore Paper Mills Limited, Bhadravathi And Others

Karnataka High Court · (1999) 5 KarLJ 680

Constitution of India, 1950 — Article 12, 14, 16, 19, 19 (1) (a)Industrial Disputes Act, 1947 — Section 2 (ra), 29, 31, 33

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High Courts02 Feb 1999

N. Sundaraswamy and Others Vs Bangalore Turf Club Limited, Bangalore

Karnataka High Court · AIR 1999 Kar 447 : (2001) 103 CompCas 73 : (1999) 3 KarLJ 330

Companies Act, 1956 — Section 36, 397, 398, 433 (f)

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High Courts02 Feb 1999

M.B. Devaraju Vs State of Karnataka and Others

Karnataka High Court · (1999) 3 KarLJ 346

Karnataka Land Revenue Act, 1964 — Section 94 A (4)Karnataka Land Revenue Rules, 1966 — Rule 108C

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High Courts01 Feb 1999

State of Karnataka Vs Balappa and Another

Karnataka High Court · (1999) 2 ALT(Cri) 39 : (1999) CriLJ 3064

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304 B, 34, 498A

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High Courts01 Feb 1999

State of Karnataka and Another

Karnataka High Court · AIR 2000 Kar 70 : (1999) 3 CivCC 195 : (1999) 5 KarLJ 637

Civil Procedure Code, 1908 (CPC) — Section 148 A, 148 A (2), 151

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High Courts01 Feb 1999

Manager, Vijaya Bank, Padubidri, Dakshina Kannada Vs Regional Provident Fund Commissioner, Sub-Regional Office, Balmatta, Mangalore and Others

Karnataka High Court · (1999) 5 KarLJ 459

Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 172Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11 (2), 8 F

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High Courts01 Feb 1999

Smt. Rajamma alias Venkatamma and Others Vs Bangalore Development Authority

Karnataka High Court · AIR 1999 Kar 399 : (1999) ILR (Kar) 959 : (2000) 1 KarLJ 455

Bangalore Development Authority Act, 1976 — Section 15, 17 (1), 18 (3), 19 (1)Land Acquisition Act, 1894 — Section 11 A

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High Courts01 Feb 1999

State Vs Balappa and Another

Karnataka High Court · (1999) 1 ALD(Cri) 767 : (1999) 3 KarLJ 244

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304 B, 34, 498A

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High Courts01 Feb 1999

The Workmen and Allied Beedi Factories Workers'' Association, Mysore Vs Presiding Officer, Industrial Tribunal, Bangalore and Another

Karnataka High Court · (2000) 85 FLR 277 : (2000) ILR (Kar) 2459 : (1999) 5 KarLJ 418 : (2000) 4 KCCR 243 SN

Industrial Disputes Act, 1947 — Section 10 (1) (d), 19, 19 (2), 19 (3)

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High Courts01 Feb 1999

M/s. Kirloskar Investments and Finance Limited, Bangalore Vs M/s. Delhi Compuprint Services Private Limited, Bangalore and Others

Karnataka High Court · (1999) 3 CivCC 480 : (1999) ILR (Kar) 2429 : (1999) 5 KarLJ 385

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 5, 151

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