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
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,685 of 2,390
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
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
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)
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)
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
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
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
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
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)
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
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
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
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)
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)
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)
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)
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