High Courts01 Oct 1999
M. Ratnavarma Padival Vs Karnataka Theatres Ltd. and Others
Karnataka High Court · (2002) 112 CompCas 282 : (2000) 1 KCCR 111
Companies Act, 1956 — Section 88, 89
COURT ARCHIVE
Karnataka High Court judgments, 1999
682 judgments · page 9 of 35
High Courts01 Oct 1999
K.N. Eswara Rao Vs M/s. K.H. Shama Rao and Sons, Bangalore and others
Karnataka High Court · (2001) 103 CompCas 306 : (2000) ILR (Kar) 228 : (2000) 1 KarLJ 589
Companies Act, 1956 — Section 11, 397, 398, 433, 433 (f)
High Courts01 Oct 1999
Surana Pharmaceuticals Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2000) 243 ITR 218
Income Tax Act, 1961 — Section 2 (47) (vi), 256 (1), 32 (1)
High Courts01 Oct 1999
United India Insurance Company Limited, Bangalore Vs Chandamma and Others
Karnataka High Court · (2000) 2 ACC 631 : (2000) 2 ACC 574 : (2001) ACJ 1351 : (2000) ILR (Kar) 1302 : (2000) 2 KarLJ 462
Motor Vehicles Act, 1988 — Section 149 (1), 149 (2) (a) (i), 177, 192, 86
High Courts30 Sept 1999Dismissed
Kumar C.A. Vs State Bank of Mysore and Another
Karnataka High Court · (2001) 3 LLJ 365
High Courts30 Sept 1999
Commissioner of Income Tax Vs G.M. Dharia
Karnataka High Court · (2000) 243 ITR 104
Income Tax Act, 1961 — Section 147 (a), 185
High Courts30 Sept 1999Dismissed
Smt. Kamalamma and Others Vs Sri. H.N. Reddy and Others
Karnataka High Court · (2000) 2 KCCR 1028
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 23 Rule 1, Order 7 Rule 11B, Order 9 Rule 9, 2 (2)
High Courts29 Sept 1999
V.C. Basavanna Vs Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (2000) 1 ACC 199
Constitution of India, 1950 — Article 226, 227Karnataka Motor Vehicles Rules, 1989 — Rule 65 (2)Motor Vehicles Act, 1988 — Section 89 (b), 90
High Courts29 Sept 1999
Motor Industries Company Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2001) 50 KarLJ 20
Karnataka Tax on Entry of Goods Act, 1979 — Section 2(A)(8A)
High Courts29 Sept 1999
Narayana Vs State of Karnataka and Others
Karnataka High Court · (2000) 5 KarLJ 30 : (2000) 4 KCCR 143 SN
High Courts29 Sept 1999
Widia (India) Ltd. and Others Vs Commissioner of Income Tax
Karnataka High Court · (1999) 151 CTR 142 : (2000) 242 ITR 678
Companies Act, 1956 — Section 205Income Tax Act, 1961 — Section 115 J, 256 (1), 28, 43, 70
High Courts29 Sept 1999
Babu and Co. Vs Commissioner of Income Tax
Karnataka High Court · (2000) 243 ITR 29
Income Tax Act, 1961 — Section 271 (1) (a)
High Courts29 Sept 1999
P.R. Basavappa and Sons Vs Commissioner of Income Tax
Karnataka High Court · (2000) 159 CTR 198 : (2000) 243 ITR 776 : (2000) 1 KCCR 11
Income Tax Act, 1961 — Section 143 (1) (a), 143 (3), 148, 256 (1), 271 (1) (c)
High Courts28 Sept 1999
Ananda Vs The Land Tribunal, Virajpet, Kodagu District and Other
Karnataka High Court · (2000) ILR (Kar) 1556 : (2000) 2 KarLJ 631 : (2000) 2 KCCR 20 SN
Karnataka Land Reforms Act, 1961 — Section 121 A, 48 A
High Courts27 Sept 1999
Puttaswamy and Another Vs Masthigowda
Karnataka High Court · (2000) 7 KarLJ 38
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Sept 1999
Sabulal and Others Vs Kunnamma and Others
Karnataka High Court · (2001) 1 CivCC 698 : (1999) ILR (Kar) 4664 : (2000) 6 KarLJ 397
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 90, 151
High Courts27 Sept 1999
Deva @ Devaraj @ Devadas Devaiah Vs The State of Karnataka and Others
Karnataka High Court · (2000) 1 KCCR 50
High Courts27 Sept 1999
Joseph Varghese Cheeran Vs Smt. Rosy Kurian Kannaikal
Karnataka High Court · (2000) 1 DMC 107 : (2000) ILR (Kar) 1771 : (1999) 6 KarLJ 598
Constitution of India, 1950 — Article 366Divorce Act, 1869 — Section 17, 4Family Courts Act, 1984 — Section 19 (1)
High Courts26 Sept 1999
C. Kenchappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) 4 KarLJ 1
Air (Prevention and Control of Pollution) Act, 1981 — Section 28Constitution of India, 1950 — Article 14, 19 (2), 21, 253, 32Karnataka Industries Areas Development Act, 1966 — Section 3 (1)
High Courts25 Sept 1999
Akbar Basha Vs B. Maruthi
Karnataka High Court · (1999) ILR (Kar) 4374 : (1999) 6 KarLJ 572
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)