High Courts12 Jan 1999Dismissed
Tata Tea Limited Vs State of Karnataka
Karnataka High Court · (2001) 121 STC 299
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 (4), 12 A
COURT ARCHIVE
Karnataka High Court judgments, 1999
682 judgments · page 34 of 35
High Courts12 Jan 1999
S.K.L. and Company, Bangalore Vs Union of India and Another
Karnataka High Court · AIR 1999 Kar 339 : (1999) ILR (Kar) 1623 : (1999) 3 KarLJ 107
Constitution of India, 1950 — Article 14Railways Act, 1989 — Section 30, 70
High Courts12 Jan 1999Dismissed
Sri Ramaseva Mandali Trust (R) and Others Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2003) 133 STC 574
Constitution of India, 1950 — Article 248Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 2 (1-A), 3 C
High Courts11 Jan 1999
K. Seshappa Vs St. Francis Xavier Church, Chikkaballapur
Karnataka High Court · (1999) 3 CivCC 506 : (1999) 5 KarLJ 379
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 115Constitution of India, 1950 — Article 227
High Courts11 Jan 1999
M/s. Surfa Coats Private Limited, Bangalore Vs The Deputy Commissioner of Commercial Taxes (Assessments-iv), Bangalore and Another
Karnataka High Court · (1999) 46 KarLJ 478
Karnataka Sales Tax Act, 1957 — Section 2(1)(U1)
High Courts11 Jan 1999
Indian Institute of Science Employees'' Association Bangalore Vs Indian Institute of Science, Bangalore
Karnataka High Court · AIR 1999 Kar 307 : (1999) 3 KarLJ 240
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 16 Rule 5, Order 41 Rule 27, 105
High Courts08 Jan 1999
Smt. Rosali V. Vs M/s. Nellai Small Match Producers Service Industrial Co-Operative Society Limited, Tirunelveli, Tamil Nadu and Others
Karnataka High Court · AIR 1999 Kar 167 : (1999) 3 KarLJ 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 115Constitution of India, 1950 — Article 235
High Courts08 Jan 1999
H.L. Nagaraju and Another Vs The Deputy General Manager, Personnel Department (HRD), Vijaya Bank, Head Office, M.G. Road, Bangalore and Another
Karnataka High Court · (2000) 84 FLR 41 : (1999) ILR (Kar) 1197 : (1999) 3 KarLJ 186
Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 29, 29 (4)
High Courts08 Jan 1999
H.B. Rajendra and Others Vs Vijaya Bank, Madikeri and Another
Karnataka High Court · AIR 1999 Kar 265 : (1999) ILR (Kar) 2154 : (1999) 3 KarLJ 180
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 182, 183
High Courts07 Jan 1999
Shree Someshwara Farmers Co-operative Spinning Mills Ltd. Vs Joint Commissioner of Income Tax (Assessment) and Others
Karnataka High Court · (1999) 236 ITR 829
Income Tax Act, 1961 — Section 143 (1) (a), 156, 226 (3)
High Courts07 Jan 1999
C. Abdul Hameed Vs State
Karnataka High Court · (1999) 2 ALT(Cri) 89 : (1999) CriLJ 3654 : (1999) 2 KarLJ 679
Criminal Procedure Code, 1973 (CrPC) — Section 138, 437, 438, 439Karnataka Forest Act, 1963 — Section 104 D, 86, 87
High Courts07 Jan 1999
M.N.G. Krishnaiah Vs Ganeshappa
Karnataka High Court · (1999) 4 CivCC 572 : (1999) ILR (Kar) 3762 : (1999) 5 KarLJ 267
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115, 87 (ii)Limitation Act, 1963 — Section 5
High Courts07 Jan 1999
Rajajinagar Finance and Investments Pvt. Ltd. and Another Vs Asst. General Manager, Reserve Bank of India and Another
Karnataka High Court · AIR 1999 Kar 340 : (2000) 101 CompCas 436
General Clauses Act, 1897 — Section 9Land Acquisition Act, 1894 — Section 20 (2)
High Courts06 Jan 1999
C. Jayaram Vs Regional Transport Officer and The Registering Authority, Mandya Region, Mandya
Karnataka High Court · AIR 1999 Kar 282 : (1999) ILR (Kar) 2586 : (1999) 2 KarLJ 672
Karnataka Motor Vehicles Rules, 1989 — Rule 151, 216 (2)
High Courts06 Jan 1999
M/s. E.C.I.E. Private Limited, Bangalore Vs The Additional Deputy Commissioner of Commercial Taxes (Assessments-ii), City Division, Bangalore and Another
Karnataka High Court · (1999) 46 KarLJ 400
Constitution of India, 1950 — Article 366(29A)(B)Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(M)(I)
High Courts06 Jan 1999
M/s. Kenchamba Service Station, B.M. Road, Hassan Vs Union of India and Others
Karnataka High Court · (2000) 84 FLR 52 : (1999) ILR (Kar) 1297 : (1999) 3 KarLJ 260 : (1999) 2 LLJ 374
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 1 (5), 2 (12), 75
High Courts05 Jan 1999
Smt. S. Girija Vs Kanara Transport Company, Mangalore and Another
Karnataka High Court · (2000) 2 ACC 203 : (2000) ACJ 113 : (1999) 82 FLR 756 : (1999) 3 KarLJ 151
Civil Procedure Code, 1908 (CPC) — Section 115, 3Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts04 Jan 1999
Ravindra Shetty Vs The Management of Mysore Petro Chemicals Limited, Raichur and Another
Karnataka High Court · (1999) 82 FLR 806 : (1999) 6 KarLJ 367
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11 A
High Courts04 Jan 1999
Smt. S.K. Chandrika Vs Smt. Byamma and Others
Karnataka High Court · (1999) 2 ALT(Cri) 488 : (1999) 3 CivCC 661 : (2000) 1 DMC 185 : (1999) 5 KarLJ 183
Criminal Procedure Code, 1973 (CrPC) — Section 115, 125Family Courts Act, 1984 — Section 19 (4)Penal Code, 1860 (IPC) — Section 10, 11, 8
High Courts04 Jan 1999
Noor Mohamed Vs Mohamed Karmulla and Another
Karnataka High Court · (1999) 2 KarLJ 654
Civil Procedure Code, 1908 (CPC) — Section 34