High Courts24 Sept 1999
Bashirahmad Gousmohiddin Mulla Vs Taluka Executive Magistrate, Belgaum and Others
Karnataka High Court · (2000) 8 KarLJ 365
Karnataka Debt Relief Act, 1976 — Section 4(F)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,691 of 2,390
High Courts24 Sept 1999
Smt. A.S. Savithramma Vs State Bank of Mysore, Agricultural Development Branch, Hassan and Another
Karnataka High Court · (2000) 1 CivCC 637 : (2000) 1 KarLJ 544
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 12 (a), Order 34 Rule 2B, 70
High Courts24 Sept 1999
The North West Karnataka Road Transport Corporation, Central Office, Hubli Vs M/s. Durgamba Motors, Kundapura and others
Karnataka High Court · (2000) 1 ACC 556 : (1999) 3 KarLJ 617
Constitution of India, 1950 — Article 226
High Courts23 Sept 1999Allowed
Sri. K.A. Ganganna and Others Vs The State of Karnataka and Others
Karnataka High Court · (2002) 2 KCCR 1023
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts23 Sept 1999Dismissed
Ayodhya Restaurant Vs Deputy Commissioner of Commercial Taxes (Assessments)-II
Karnataka High Court · (2001) 121 STC 618
Karnataka Sales Tax Act, 1957 — Section 5, 5 (5), 6
High Courts23 Sept 1999
Commissioner of Income Tax Vs C.R. Subramanian
Karnataka High Court · (2000) 242 ITR 342 : (2000) 1 KCCR 9
Income Tax Act, 1961 — Section 2 (14), 32
High Courts23 Sept 1999
Hotel Mayura Restaurant Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2000) 119 STC 84
Karnataka Sales Tax Act, 1957 — Section 12 (3), 22 A
High Courts22 Sept 1999Allowed
Shreyas Papers Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2001) 121 STC 94
Karnataka Sales Tax Act, 1957 — Section 13 (2) (i), 15State Financial Corporations Act, 1951 — Section 29
High Courts21 Sept 1999
Raghunath and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 277 : (2000) 2 KarLJ 237
Constitution of India, 1950 — Article 14Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section, 148, 2 (19-A), 4, 5
High Courts21 Sept 1999
Chitradurga Gramin Bank, Jogi Mutt Road, Chitradurga and another Vs P. Shiva Kumar
Karnataka High Court · (2000) ILR (Kar) 553 : (2000) 2 KarLJ 6 : (2000) 4 KCCR 165 SN : (2000) 2 LLJ 456
Penal Code, 1860 (IPC) — Section 304 A, 338
High Courts18 Sept 1999
H.J. Girish and Another Vs Smt. Sarojamma @ Jaitunbi and Others
Karnataka High Court · (2000) 2 ACC 122
High Courts18 Sept 1999
Narayana and Others Vs A. Sadashiva and Others
Karnataka High Court · (2000) ILR (Kar) 487 : (2000) 5 KarLJ 334 : (2000) 4 KCCR 147 SN
High Courts17 Sept 1999
Karnataka State Road Transport Corporation Vs Sayed Rahamulla And Another
Karnataka High Court · (1999) ILR (Kar) 4541 : (2000) 5 KarLJ 578
Industrial Disputes Act, 1947 — Section 10 (4-A)Motor Vehicles Act, 1988 — Section 110
High Courts17 Sept 1999
Gaffar Beig Vs City Municipal Council, Krishnarajapuram and others
Karnataka High Court · (2000) ILR (Kar) 4686 : (2001) 3 KarLJ 176
Karnataka Municipal Corporations Act, 1976 — Section 2 (18), 265Karnataka Municipalities Act, 1964 — Section 81
High Courts17 Sept 1999Dismissed
In Re: Karnataka State Financial Corporation
Karnataka High Court · (2000) 100 CompCas 452
High Courts17 Sept 1999
Karnataka State Road Transport Corporation Vs Sayed Rahamulla and Another
Karnataka High Court · (2001) 3 LLJ 984
Industrial Disputes Act, 1947 — Section 14 (4-A)
High Courts17 Sept 1999Dismissed
Miranka Ispat Ltd. Vs Ispat Industries Ltd. and Another
Karnataka High Court · (2002) 109 CompCas 461
High Courts17 Sept 1999Dismissed
Smt. Geeta Satish Kulkarni and Others Vs The Cantonment Board
Karnataka High Court · (2000) 3 KCCR 1662
Cantonments Act, 1924 — Section 185, 256, 258, 274, 278Constitution of India, 1950 — Article 226
High Courts17 Sept 1999Dismissed
M. Abdul Rauf Vs Vintage Hotels Pvt. Ltd. (In Liquidation) and Others
Karnataka High Court · (2000) 102 CompCas 175b
Companies Act, 1956 — Section 434
High Courts16 Sept 1999
State Vs Abubakar Siddik and Others
Karnataka High Court · (2000) 2 KarLJ 218 : (2000) 2 KCCR 763
Penal Code, 1860 (IPC) — Section 114, 143, 147, 148, 149