COURT ARCHIVE

Karnataka High Court judgments, 1999

682 judgments · page 32 of 35

High Courts29 Jan 1999

Union of India Vs Mrs. Nanda

Karnataka High Court · (1999) 1 ACC 406 : (1999) ACJ 1259 : AIR 1999 Kar 335 : (1999) 82 FLR 844 : (1999) ILR (Kar) 1193 : (1999) 3 KarLJ 256 : (1999) 3 RCR(Civil) 58 : (1999) 3 RCR(Civil) 121

Railways Act, 1989 — Section 82 A, 82 CWorkmens Compensation Act, 1923 — Section 2 (d)

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High Courts29 Jan 1999

M/s. Kothari Industrial Corporation Limited, Kandali, Hassan District Vs The Coffee Board, Bangalore and Another

Karnataka High Court · (1999) 5 KarLJ 302

Advocates Act, 1961 — Section 30, 30 (ii)

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High Courts28 Jan 1999

M. Muddanna and Others Vs The Commissioner, Bangalore City Corporation, Bangalore and Another

Karnataka High Court · (1999) ILR (Kar) 3980 : (1999) 3 KarLJ 134

Karnataka Municipal Corporations Act, 1976 — Section 108, 109, 117, 82

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High Courts28 Jan 1999

Srinivas Kalluri and Others Vs Rajiv Gandhi University of Health Sciences, Bangalore

Karnataka High Court · (1999) ILR (Kar) 1233 : (1999) 3 KarLJ 73

Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (3), 5 (3), 62

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High Courts28 Jan 1999

M/s. Sri Raghavendra Soapnut Works, Bangalore Vs State of Karnataka and Another

Karnataka High Court · (1999) 46 KarLJ 546

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

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High Courts28 Jan 1999

M/s. Orr Cee Electronics Limited, Mysore and Others Vs Judicial Magistrate First Class (II Court), Mysore and Others

Karnataka High Court · (1999) 1 ALT(Cri) 608 : (1999) 3 KarLJ 82 : (2000) 1 LLJ 843

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1-A), 14 A

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High Courts27 Jan 1999

Gayathrinagar House Building Co-operative Society Limited, Bangalore and Others Vs State of Karnataka and Others

Karnataka High Court · (1999) 6 KarLJ 206

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High Courts27 Jan 1999

Technology and Sciences Private Limited, Bangalore Vs The Joint Commissioner of Commercial Taxes (Appeals), City Division III, Bangalore and Another

Karnataka High Court · (2002) 53 KarLJ 36

Karnataka Sales Tax Act, 1957 — Section 20(2)

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High Courts25 Jan 1999

T.P. Abdulla (Deceased) by L.Rs Vs Mrs. Subhida and Others

Karnataka High Court · (1999) 3 CivCC 528 : (1999) ILR (Kar) 4140 : (1999) 5 KarLJ 725 : (2000) 1 RCR(Civil) 578

Limitation Act, 1963 — Section 113Specific Relief Act, 1963 — Section 22

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High Courts25 Jan 1999

M/s. Karnataka Rubbers Limited Vs Karnataka State Financial Corporation, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 254 : (2000) 101 CompCas 421 : (1999) 3 KarLJ 65

Companies Act, 1956 — Section 433 (c)Karnataka State Financial Corporations Act, 1951 — Section 29

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High Courts25 Jan 1999

Basava Devadiga And Others Vs Anandaraya Patali And Others

Karnataka High Court · (1999) ILR (Kar) 2265 : (1999) 3 KarLJ 30

Karnataka Land Reforms Act, 1961 — Section 112 (d), 4, 48 A

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High Courts22 Jan 1999

Rame Gowda and Another Vs State of Karnataka

Karnataka High Court · (1999) 1 ALD(Cri) 427 : (1999) 1 ALT(Cri) 621 : (1999) CriLJ 1759

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 299

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High Courts22 Jan 1999

Sunil Raosaheb Patil Vs State of Karnataka and others

Karnataka High Court · (1999) 5 KarLJ 289

Pharmacy Act, 1948 — Section 10, 10 (1), 12 (1), 12 (2)

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High Courts22 Jan 1999

Rame Gowda And Another Vs State of Karnataka

Karnataka High Court · (1999) ILR (Kar) 1120 : (1999) 3 KarLJ 5

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 149

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High Courts22 Jan 1999

Paul D''Silva and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 384 : (1999) ILR (Kar) 4487 : (1999) 5 KarLJ 355

Karnataka Preservation of Trees Act, 1976 — Section 4 (ii), 8, 8 (4)Karnataka Preservation of Trees Rules, 1977 — Rule 4 (1)

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High Courts22 Jan 1999

Ms. Ameeta Patel Vs The Corporation of the City of Bangalore and Others

Karnataka High Court · AIR 1999 Kar 441 : (1999) ILR (Kar) 1219 : (1999) 3 KarLJ 167

Constitution of India, 1950 — Article 19 (1) (g), 21Karnataka Municipal Corporations Act, 1976 — Section 300, 308, 314, 321, 485

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High Courts22 Jan 1999

M. Kumar Vs Bharath Earth Movers Limited, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 343 : (1999) ILR (Kar) 1715 : (1999) 5 KarLJ 193

Constitution of India, 1950 — Article 12, 14, 191, 58 (2), 66 (4)Karnataka Municipal Corporations Act, 1976 — Section 21 (1) (c), 22, 23, 26 (1) (c)

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High Courts22 Jan 1999

M/s. Udayashankar Transport, Koppa and Others Vs Regional Provident Fund Commissioner, Bangalore and Others

Karnataka High Court · (1999) 3 KarLJ 46

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1), 7 A

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High Courts21 Jan 1999

B. Namadeva Baliga Vs Dr. Damodara Nayak

Karnataka High Court · (1999) ILR (Kar) 2223 : (1999) 3 KarLJ 214

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (p)

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High Courts19 Jan 1999

V. Jayaram (Deceased) by L.Rs and another Vs A.M. Abdul Rahman (Deceased) by L.Rs. and another

Karnataka High Court · AIR 1999 Kar 298 : (1999) 3 KarLJ 110

Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (h), 50 (1)

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