High Courts05 Jan 2000Dismissed
State of Karnataka Vs Jindal Aluminium Limited
Karnataka High Court · (2002) 126 STC 458
Central Sales Tax Act, 1956 — Section 3
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,681 of 2,390
High Courts05 Jan 2000
M/s. Indian Rayon and Industries Limited (Rajshree Cement Division), Aditya Nagar, Malkhed Road, Gulbarga District Vs State of Karnataka and others
Karnataka High Court · AIR 2000 Kar 155 : (2000) ILR (Kar) 1444 : (2000) 2 KarLJ 1
Karnataka Industrial Area Development Act, 1966 — Section 14 (a), 43Karnataka Stamp Act, 1957 — Section 2 (d)
High Courts05 Jan 2000
Commissioner of Income Tax Vs Sri Balaji and Co., D. Dasappa, Renukasri and Co., S.S.B. Gowdaiaha and Sons, Tirumal Traders, Sri Rajeshwari Enterprises, Anjanappa and Co. and P.K. Shankaranarayana and Co. H.G. Narayan Vs Commissioner of Income Tax
Karnataka High Court · (2000) 246 ITR 750
General Conditions of Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 15Income Tax Act, 1961 — Section 43 BKarnataka Excise Act, 1965 — Section 17, 24
High Courts05 Jan 2000
The Regional Provident Fund Commissioner, Mangalore Vs M/s. Karnataka Forest Plantations Corporation Limited, Bangalore
Karnataka High Court · (2000) 86 FLR 791 : (2000) 2 KarLJ 198 : (2000) 1 LLJ 1134
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 17 B
High Courts05 Jan 2000
Dadabuddappa Gouli Vs Kalu Kanu Gouli and Another
Karnataka High Court · AIR 2000 Kar 158 : (2000) 2 CivCC 190 : (2000) ILR (Kar) 2835 : (2000) 2 KarLJ 429
Evidence Act, 1872 — Section 137, 142, 154, 5
High Courts05 Jan 2000
P. Ramlingam Vs Y.B. Sannaiah
Karnataka High Court · (2000) 2 CivCC 150 : (2000) ILR (Kar) 3124 : (2000) 2 KarLJ 305
Evidence Act, 1872 — Section 137, 142, 143, 154, 5
High Courts05 Jan 2000
COMMISSIONER OF INCOME TAX Vs SRI BALAJI and CO. and Others
Karnataka High Court · (2000) 163 CTR 410
Income Tax Act, 1961 — Section 139 (10), 139 (4), 237, 43 BKarnataka Excise Act, 1965 — Section 24
High Courts05 Jan 2000
Appu alias Apoli Maistry Vs State
Karnataka High Court · (2000) 3 KarLJ 28 : (2000) 2 KCCR 1145
Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 Jan 2000
Commissioner of Income Tax Vs Polyflex (India) Pvt. Ltd.
Karnataka High Court · (2001) 171 CTR 419 : (2001) 251 ITR 527 : (2002) 121 TAXMAN 1
Income Tax Act, 1961 — Section 256 (1), 41 (1)
High Courts05 Jan 2000Dismissed
Deepak Insulated Cable Corporation Ltd. Vs Union of India (UOI) and Others
Karnataka High Court · (2001) 106 CompCas 380
Companies Act, 1956 — Section 58 A (9)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22 (1)
High Courts04 Jan 2000Allowed
Hanumanthappa Kallappa Dyavannanavar (Dead) by L.Rs. Vs State of Karnataka and Others
Karnataka High Court · (2000) 2 KCCR 1222
Karnataka Land Reforms Act, 1961 — Section 17
High Courts04 Jan 2000
Syed Ashraf Vs The Mental Hospital Employees'' House Building Co-operative Society Limited, Bangalore and Another
Karnataka High Court · (2000) 7 KarLJ 84
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Co-operative Societies Act, 1959 — Section 125
High Courts04 Jan 2000
Dr. Karanam Mallikarjuna Rao Vs The Educational Appellate Tribunal, Belgaum and Others
Karnataka High Court · (2000) ILR (Kar) 2633 : (2000) 2 KarLJ 169
Constitution of India, 1950 — Article 311 (2)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 8
High Courts04 Jan 2000
S. Suryanarayana Rao Vs State
Karnataka High Court · (2000) CriLJ 2377 : (2000) ILR (Kar) 1202 : (2000) 2 KarLJ 419 : (2000) 2 KCCR 826
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)
High Courts04 Jan 2000
B. Jayashankarappa and Others Vs D.S. Gulwadi
Karnataka High Court · AIR 2000 Kar 359 : (2000) 3 CivCC 102 : (2000) ILR (Kar) 2173 : (2000) 4 KarLJ 35 : (2000) 2 KCCR 24 SN
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Limitation Act, 1963 — Section 61 (a)Transfer of Property Act, 1882 — Section 54, 58
High Courts03 Jan 2000
State of Karnataka Vs Angadi Siddappa
Karnataka High Court · (2000) ILR (Kar) 1465 : (2000) 4 KarLJ 247 : (2000) 2 KCCR 1327
Penal Code, 1860 (IPC) — Section 320, 324, 326
High Courts03 Jan 2000
Smt. Nagarathnamma Vs Smt. Venkatalakshmamma and Others
Karnataka High Court · AIR 2000 Kar 181 : (2000) 2 KarLJ 484
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Hindu Marriage Act, 1955 — Section 11, 16, 5
High Courts17 Dec 1999
M/s. Rashmi Brothers and Others Vs State of Karnataka
Karnataka High Court · (2000) CriLJ 2146 : (2000) ILR (Kar) 591 : (2000) 2 KarLJ 255 : (2000) 3 RCR(Criminal) 328
Essential Commodities Act, 1955 — Section 3, 6 A, 7Karnataka Essential Commodities (Maintenance of Accounts, Display of Prices and Stocks) Order, 1981 — Section 3, 9
High Courts17 Dec 1999
Basagoudappa Vs Gurugouda
Karnataka High Court · (2000) ILR (Kar) 162 : (2001) 2 KarLJ 148 : (2000) 4 KCCR 195 SN
Bombay Public Trust Act, 1950 — Section 22, 72 (1), 72 (2)
High Courts17 Dec 1999Dismissed
Indian Telephone Industries Ltd. Vs M/s. Bansons Engineering Company
Karnataka High Court · AIR 2000 Kar 161 : (2001) 2 CivCC 600 : (2001) 2 KarLJ 351