High Courts17 Nov 1999
Commissioner of Income Tax Vs Surinder Kumar Khanna
Karnataka High Court · (2001) 250 ITR 673 : (2001) 119 TAXMAN 574
Income Tax Act, 1961 — Section 80 HHC, 80 HHC (2) (b)
COURT ARCHIVE
Karnataka High Court judgments, 1999
682 judgments · page 5 of 35
High Courts17 Nov 1999
D. Jayamma Vs State of Karnataka and Others
Karnataka High Court · (2000) 3 KarLJ 642
Karnataka Public Distribution Control Order, 1992 — Section 4 (2)
High Courts17 Nov 1999
The Director/Controller of Examinations, National Council For Hotel Management And Catering Technology, New Delhi And Another Vs Sahir Dhamija And Others
Karnataka High Court · AIR 2000 Kar 145 : (2000) ILR (Kar) 2530 : (2000) 2 KarLJ 52
Constitution of India, 1950 — Article 12
High Courts17 Nov 1999
B. Subramanyam Vs Kushal Chand
Karnataka High Court · (2000) ILR (Kar) 571 : (2000) 1 KarLJ 609 : (2000) 2 KCCR 10 SN
Karnataka Money Lenders Act, 1961 — Section 20, 21, 24
High Courts17 Nov 1999
The Mysore Fertilizer Co. Vs The State of Karnataka
Karnataka High Court · (2000) 2 KCCR 780
Karnataka Sales Tax Act, 1957 — Section 12 A, 5 (3) (a), 6 B, 8 A
High Courts17 Nov 1999
M/s. Yellamma Dasappa Hospital, Bangalore Vs The Commissioner of Customs, Bangalore and Another
Karnataka High Court · (2000) 120 ELT 67 : (2000) ILR (Kar) 1092 : (2000) 3 KarLJ 177
High Courts17 Nov 1999Allowed
The Director/Controller of Examinations, National Council of Hotel Management and Catering Technology and Another Vs Sahir Dhamnija and Others
Karnataka High Court · (2000) 1 KCCR 15
Constitution of India, 1950 — Article 12National Council for Hotel Management and Catering Technology Examination Rules — Rule 30A
High Courts16 Nov 1999
Commissioner of Income Tax Vs Aswati Corporation
Karnataka High Court · (2000) 243 ITR 283 : (2000) 1 KCCR 7
Income Tax Act, 1961 — Section 32 A
High Courts16 Nov 1999
Geetha Vs State of Karnataka and others
Karnataka High Court · (2000) ILR (Kar) 909 : (2000) 2 KarLJ 383
Karnataka Excise Act, 1965 — Section 15, 26, 29, 29 (1)Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 17, 17A, 17B
High Courts16 Nov 1999
Janata Liquor Agency, Gokak Vs Deputy Commissioner of Entry Tax (Assessments-ii), Belgaum and Others
Karnataka High Court · (2001) 50 KarLJ 49
Karnataka Excise Act, 1965 — Section 2(18)Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts15 Nov 1999
Under Secretary, Housing and Urban Development Department, Government of Karnataka, Bangalore and another Vs A. Rajendra Naidu and another
Karnataka High Court · AIR 2000 Kar 150 : (2000) ILR (Kar) 1601 : (2000) 2 KarLJ 334
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 5Bangalore Development Authority Act, 1976 — Section 3Constitution of India, 1950 — Article 226
High Courts15 Nov 1999
B.L. Diwakar Vs State of Karnataka And Another
Karnataka High Court · (2001) CriLJ 305 : (1999) ILR (Kar) 4693 : (2000) 2 KarLJ 283 : (2000) 2 KCCR 997
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Forest (Conservation) Act, 1980 — Section 2, 3 AKarnataka Forest Act, 1963 — Section 24 (g), 24 (h), 73 (d)
High Courts15 Nov 1999Allowed
Gemini Steel Tubes Ltd. Vs State of Karnataka
Karnataka High Court · (2000) 119 STC 30
Karnataka Sales Tax Act, 1957 — Section 21 (2), 5, 5 (4)
High Courts15 Nov 1999Allowed
Under Secretary, Housing and Urban Development Department and Another Vs Sri. A. Rajendra Naidu and Another
Karnataka High Court · (2000) 1 KCCR 63
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 5Constitution of India, 1950 — Article 226
High Courts13 Nov 1999
Basana Gowda and Another Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 335 : (2001) 2 KarLJ 527
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44
High Courts11 Nov 1999
Paramashivaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) 1 KarLJ 645 : (2000) 4 KCCR 187 SN
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 4
High Courts05 Nov 1999Dismissed
Rajashekaran R. and Another Vs Allahabad Bank and Others
Karnataka High Court · (2000) 87 FLR 527 : (2001) 3 LLJ 368
High Courts05 Nov 1999
Mirajuddin Patel Vs Commissioner for Cane Development-Cum-Director of Sugar and Additional Registrar of Co-operative Societies and others
Karnataka High Court · (2000) ILR (Kar) 1351 : (2001) 3 KarLJ 187
Karnataka Co-operative Societies Act, 1959 — Section 28 A (6), 29 F (4), 29 F (6), 70
High Courts05 Nov 1999Dismissed
Sri. S.V. Krishnamachari @ Krishnamachari Vs Sri. Bhatia
Karnataka High Court · (2000) 2 KCCR 843
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts05 Nov 1999
Dr. K.S. Ravindranath Vs Jayadeva Institute of Cardiology, Bangalore and another
Karnataka High Court · (2000) 1 KarLJ 72 : (2000) 2 KCCR 1191
Constitution of India, 1950 — Article 12, 226, 32Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 6 (1) (c), 6 (3) (b)