COURT ARCHIVE

Karnataka High Court judgments, 1999

682 judgments · page 4 of 35

High Courts26 Nov 1999

State of Karnataka and Others Vs Basavaraj Nagoor and Others

Karnataka High Court · (2000) ILR (Kar) 727 : (2001) 6 KarLJ 584 : (2000) 4 KCCR 156 SN

Constitution of India, 1950 — Article 14, 15, 16, 187, 229Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 3B

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High Courts26 Nov 1999

Arun Kumar Agrawal Vs The Chairman, State Bank of India, Bombay and Another

Karnataka High Court · (2000) ILR (Kar) 990 : (2000) 2 KarLJ 411 : (2000) 4 KCCR 190 SN

Constitution of India, 1950 — Article 12, 14, 16, 226State Bank of India (Supervising Staff) Service Rules, 1975 — Rule 92

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High Courts26 Nov 1999

Commissioner of Income Tax Vs Raghavendra Trading Co.

Karnataka High Court · (2001) 250 ITR 595

Income Tax Act, 1961 — Section 80 HHC

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High Courts25 Nov 1999Dismissed

State of Karnataka Vs Lakshmappa and Others

Karnataka High Court · (2000) 2 KCCR 1345

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High Courts24 Nov 1999Dismissed

Panchamal Cashew Industries Vs State of Karnataka

Karnataka High Court · (2002) 126 STC 351

Central Sales Tax Act, 1956 — Section 3 (a), 4, 5 9, 8Karnataka Sales Tax Act, 1957 — Section 22 A

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High Courts24 Nov 1999

Commissioner of Income Tax Vs Shah Brothers

Karnataka High Court · (2000) 160 CTR 281 : (2000) ILR (Kar) 1459 : (2000) 243 ITR 445

Income Tax Act, 1961 — Section 185

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High Courts24 Nov 1999

Sri Kampala Rangaswamy Sheep Breeding and Woollen Production Co-operative Society Limited Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 464 : (2000) 3 KarLJ 86 : (2000) 4 KCCR 146 SN : (2000) 2 KCCR 867

Karnataka Co-operative Societies Act, 1959 — Section 12 (5), 12 (6), 4

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High Courts23 Nov 1999Dismissed

Motorola India Electronics Private Limited Vs State of Karnataka

Karnataka High Court · (2000) 118 STC 560

Central Sales Tax Act, 1956 — Section 10 (b), 10 A, 7 (1)

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High Courts23 Nov 1999

Shivalingaiah Vs Superintendent Engineer (Electrical) and Chairman, K.E.B., House Allotment Committee, Bangalore

Karnataka High Court · (2000) 5 KarLJ 405

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 2 (2), 5, 79 (c)

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High Courts23 Nov 1999Dismissed

The Karnataka State Silk Co-operative Marketing Federation, Bangalore Vs K.K. Bajantri

Karnataka High Court · (2000) CriLJ 1629 : (2000) 84 FLR 864 : (2000) ILR (Kar) 378 : (2000) 1 KarLJ 562 : (2000) 1 LLJ 1247

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Industrial Disputes Act, 1947 — Section 33 C (2)Minimum Wages Act, 1948 — Section 20

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High Courts23 Nov 1999

Sri Ranganatha Swamy Prasanna Kaveri Trust and Others Vs K.V. Ramesh Kumar and Others

Karnataka High Court · (2000) ILR (Kar) 2556 : (2000) 3 KarLJ 361 : (2000) 2 KCCR 1176

Civil Procedure Code, 1908 (CPC) — Section 104, 115, 2 (14), 92

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High Courts23 Nov 1999

S.T. Dayananda Reddy Vs State of Karnataka

Karnataka High Court · (2000) CriLJ 2064 : (2000) 2 DMC 177 : (2000) 2 KarLJ 466 : (2000) 2 KCCR 1120

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 306, 34, 498A

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High Courts23 Nov 1999

The General Manager, Karnataka State Road Transport Corporation, Bangalore Vs Ashok Kumar Bansal and Others

Karnataka High Court · (2001) ACJ 1480 : (2000) ILR (Kar) 718 : (2000) 3 KarLJ 344

Contract Act, 1872 — Section 10Motor Vehicles Act, 1988 — Section 149 (2) (a) (i) (a), 157

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High Courts23 Nov 1999

Bharat Heavy Electricals Ltd. Vs State of Karnataka

Karnataka High Court · (2003) 133 STC 433

Central Sales Tax Act, 1956 — Section 9 (1)

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High Courts19 Nov 1999

Smt. Girijamma Vs State of Karnataka and Others

Karnataka High Court · (2000) 3 KarLJ 327

Karnataka Land Reforms Act, 1961 — Section 126, 141Karnataka Village Offices Abolition Act, 1961 — Section 8

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High Courts18 Nov 1999

M/s. Phasalkar Liquor Agency, Bailhongal, Belgaum District Vs Commercial Tax Officer, Intelligence-ii, North Zone, Belgaum

Karnataka High Court · (2000) 48 KarLJ 210

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 29(2)(C), 31

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High Courts18 Nov 1999

Dr. B.R. Ambedkar Dalitha and Hindulida Alpa Sankhyatara Gramabhivruddhi Sangha (Registered) Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 250 : (2000) 4 KCCR 162 SN

Constitution of India, 1950 — Article 162, 38, 39, 41, 46Karnataka Land Revenue Act, 1964 — Section 39

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High Courts18 Nov 1999Dismissed

Escorts Mahle Ltd. Vs State of Karnataka and Another

Karnataka High Court · (2001) 121 STC 434

Karnataka Tax on Entry of Goods Act, 1979 — Section 2 (A) (5), 3, 5 (4), 7 (1), 7 (3)

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High Courts18 Nov 1999Dismissed

Phasalkar Liquor Agency Vs The Commercial Tax Officer, Intelligence II, North Zone

Karnataka High Court · (2000) 2 KCCR 1131

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12, 12 A, 12 B, 29 (1) (c), 31 (a)

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High Courts17 Nov 1999

Subhash Marketing Vs Commissioner of Commercial Taxes and Another

Karnataka High Court · (2000) 118 STC 136

Karnataka Sales Tax Act, 1957 — Section 3 A (1), 3 A (2)

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