High Courts18 Jan 1999
C.S. Palani Swamy and Another Vs The Vysya Bank Limited, Tiptur and Another
Karnataka High Court · (1999) 97 CompCas 557 : (1999) ILR (Kar) 1649 : (1999) 3 KarLJ 42
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 65
COURT ARCHIVE
Karnataka High Court judgments, 1999
682 judgments · page 33 of 35
High Courts18 Jan 1999
Kanthilal Vs Smt. Padma Maiya and Others
Karnataka High Court · (1999) 2 CivCC 602 : (1999) ILR (Kar) 2114 : (1999) 3 KarLJ 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 97, Order 38 Rule 5, 47, 64Limitation Act, 1963 — Section 127Transfer of Property Act, 1882 — Section 52
High Courts18 Jan 1999
Kum. R. Komala Vs Mohammed Iqbal
Karnataka High Court · AIR 1999 Kar 337 : (1999) 3 KarLJ 191
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 41 Rule 5, 115
High Courts18 Jan 1999
Dhanraj Vs Gulbarga University, Gulbarga and Another
Karnataka High Court · (1999) ILR (Kar) 3880 : (1999) 5 KarLJ 297
Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery) Degree Course — Rule 12 (1)Central Council of Indian Medicine (Minimum Standards of Education in Indian Medicine) Regulations, 1986 — Regulation 8.1 (5)Indian Medicine Central Council Act, 1970 — Section 22, 36, 39
High Courts18 Jan 1999
C.M. Chikkanna Vs Smt. Parvathamma
Karnataka High Court · (1999) 3 KarLJ 319
Civil Procedure Code, 1908 (CPC) — Section 151, 153
High Courts14 Jan 1999
Karnataka Bank Limited, Holenarasipur Vs S.N. Nanjappa and Another
Karnataka High Court · AIR 1999 Kar 256 : (1999) 98 CompCas 186 : (1999) 3 KarLJ 217
Civil Procedure Code, 1908 (CPC) — Section 151Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1 (4), 2 (g), 31 (1)
High Courts14 Jan 1999Dismissed
Ramesh Cotton Corporation and Others Vs State of Karnataka and Others
Karnataka High Court · (2001) 121 STC 424
Karnataka Sales Tax Act, 1957 — Section 28 A
High Courts14 Jan 1999
Sathya Shree Vs M. Kumreshan
Karnataka High Court · (1999) 5 KarLJ 540
Bangalore City Civil Court Act, 1979 — Section 3, 5 (2)Civil Procedure Code, 1908 (CPC) — Section 115, 24, 24 (3), 24 (3) (a)
High Courts14 Jan 1999
Zoo Authority of Karnataka, Mysore Vs Anand
Karnataka High Court · (1999) 3 KarLJ 176
Specific Relief Act, 1963 — Section 6
High Courts14 Jan 1999
V.M. Salgaocar and Bros. Ltd. and Others Vs Income Tax Officer and Others Murugarajendra Oil Industry Ltd. and Another Vs Central Board of Direct Taxes and Others Chetan Travels and Another Vs Union of India (UOI) and Others Karnataka Cargo Transport Pvt. Ltd. Vs Union of India (UOI) and Others Sagar Transport Co. Vs Central Board of Direct Taxes and Others Advertising Club Vs Union of India (UOI) and Others Resha Wires Pvt. Ltd. and Another Vs Union of India (UOI) and Another
Karnataka High Court · (1999) 154 CTR 564 : (1999) 237 ITR 630
Income Tax Act, 1961 — Section 194 C, 194 C (1)
High Courts13 Jan 1999Allowed
Mohamed Iqbal Khan Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (2000) 118 STC 420
Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)
High Courts13 Jan 1999Dismissed
V.N. Munegowda Vs Mushraff Ali Baig and Another
Karnataka High Court · (2000) ACJ 1545
Civil Procedure Code, 1908 (CPC) — Section 115, 195, 3, 9Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 169, 173 (2), 175
High Courts13 Jan 1999
Prakash Vs Hanumanthraya and Others
Karnataka High Court · (2000) ACJ 604 : (1999) ILR (Kar) 1671 : (1999) 3 KarLJ 221
Motor Vehicles Act, 1988 — Section 3, 3 (1)
High Courts13 Jan 1999
T.H. Yashawanta and Others Vs T.J. Jagadeesh and Others
Karnataka High Court · (1999) 3 CivCC 552 : (1999) ILR (Kar) 2924 : (1999) 5 KarLJ 525
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 151, 21 (2), 6Suits Valuation Act, 1887 — Section 11
High Courts13 Jan 1999
Bharat Petroleum Corporation Limited, Bangalore Vs B.S. Sridhara Murthy and Another
Karnataka High Court · (1999) 3 CivCC 142 : (1999) 2 KarLJ 574
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7
High Courts12 Jan 1999
Narayana and Others Vs The Land Tribunal (IV), Managalore and Others
Karnataka High Court · (1999) ILR (Kar) 3886 : (1999) 3 KarLJ 242
High Courts12 Jan 1999
Smt. Sarojamma Vs The Managing Director, Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · (1999) 3 KarLJ 146
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (p), 50
High Courts12 Jan 1999
Khadirsab Mohadinsab Mulla and Others Vs Special Land Acquisition Officer, Hidkal Dam Project, Hidkal and Others
Karnataka High Court · (1999) 3 KarLJ 98
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 2 (2)
High Courts12 Jan 1999
Shivasharnappa Vs The Deputy Commissioner, Gulbarga and Another
Karnataka High Court · (1999) 3 KarLJ 87
Karnataka Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 1983 — Section 4Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 39, 6
High Courts12 Jan 1999
Lakshmappa Balaganur Vs State of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 246 : (1999) 3 KarLJ 225
Constitution of India, 1950 — Article 162Karnataka Panchayat Raj Act, 1993 — Section 159 (2), 177 (1), 179, 180 (2) (a)