Constitution of India, 1950 — Article 226, 227Karnataka Village Offices Abolition Act, 1961 — Section 5 (6)Transfer of Property Act, 1882 — Section 53 A

Read judgment

High Courts06 Dec 1999

Umesh Bhimarao Marapur Vs Devappa Dhulappa Navi

Karnataka High Court · (2000) ILR (Kar) 384 : (2000) 1 KarLJ 139

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146

Read judgment

High Courts06 Dec 1999

A. Girija and others Vs University of Mysore

Karnataka High Court · AIR 2000 Kar 283 : (2000) ILR (Kar) 3558 : (2000) 5 KarLJ 209 : (2000) 2 KCCR 34 SN

University Regulations to appear at the next University examination — Regulation 2, 5, 6

Read judgment

High Courts06 Dec 1999

Prasanna Enterprises Vs Commissioner of Income Tax

Karnataka High Court · (2000) 244 ITR 188 : (2000) 2 KCCR 773

Income Tax Act, 1961 — Section 143 (3), 271 (1) (c)

Read judgment

High Courts06 Dec 1999

State of Karnataka Vs Basappa

Karnataka High Court · (2000) CriLJ 2327 : (2000) ILR (Kar) 2361 : (2000) 6 KarLJ 187

Penal Code, 1860 (IPC) — Section 409, 477 A

Read judgment

High Courts03 Dec 1999

A.J. Shetty Vs M/s. Bharat Plywood and Timber Products Limited, Cannanore, Kerala and others

Karnataka High Court · (2000) ILR (Kar) 494 : (2000) 2 KarLJ 194

Mysore Court-fees and Suits Valuation Act, 1958 — Section 11, 66

Read judgment

High Courts03 Dec 1999

State of Karnataka and another Vs B.S. Manibanakar and others

Karnataka High Court · (2000) 2 KarLJ 201

Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Dec 1999

Dr. Roopa R. Nadig Vs State of Karnataka and Others

Karnataka High Court · (2000) 2 KarLJ 341

Administrative Tribunals Act, 1985 — Section 5Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Dec 1999

Dyamanna (Deceased) By L.Rs and Others Vs Gaddappa and Another

Karnataka High Court · (2000) 2 KarLJ 444

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4

Read judgment

High Courts03 Dec 1999

V.M. Salgaocar and Brothers (P.) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (2001) 170 CTR 220 : (2001) 250 ITR 682 : (2001) 119 TAXMAN 576

Income Tax Act, 1961 — Section 147 (a), 256 (1)

Read judgment

High Courts03 Dec 1999

COMMISSIONER OF INCOME TAX Vs THE DAVANGERE COTTON MILLS LTD.

Karnataka High Court · (2000) 161 CTR 6 : (2000) 2 KCCR 15 SN

Income Tax Act, 1961 — Section 37 (3A), 41 (l), 43 (l)

Read judgment

High Courts03 Dec 1999

Commissioner of Income Tax Vs Davangere Cotton Mills Ltd.

Karnataka High Court · (2000) 243 ITR 864

Income Tax Act, 1961 — Section 37 (5A), 41 (1), 43 (1)

Read judgment

High Courts02 Dec 1999Dismissed

State of Karnataka Vs T. Balu

Karnataka High Court · (2000) CriLJ 2165

Penal Code, 1860 (IPC) — Section 304 B, 498A

Read judgment

High Courts02 Dec 1999

Laxminarayan Enterprises Vs Laxminarayan Textile and Others

Karnataka High Court · AIR 2000 Kar 195 : (2000) 2 CivCC 106 : (2000) ILR (Kar) 820 : (2000) 2 KarLJ 159

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 2 (4), Order 9 Rule 6, 151

Read judgment

High Courts02 Dec 1999

B.V. Basavaraj Vs N.R. Chandran

Karnataka High Court · (2000) 3 KarLJ 195 : (2000) 2 KCCR 1005

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, 115, 47Contract Act, 1872 — Section 74

Read judgment

High Courts01 Dec 1999

Nalini V. Patil Vs The Commissioner of Commercial Taxes, Bangalore and Another

Karnataka High Court · (2000) 48 KarLJ 85

Karnataka Sales Tax Act, 1957 — Section 28A(2)

Read judgment