High Courts14 Sept 1999
United India Insurance Company Limited, Tumkur Vs Doddapapaiah and another
Karnataka High Court · (2000) 1 ACC 373 : (2001) ACJ 1418 : (2000) ILR (Kar) 612
Motor Vehicles Act, 1988 — Section 123 (2), 149 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,692 of 2,390
High Courts10 Sept 1999
P. Sooryanarayana Shetty and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 4721 : (2000) 5 KarLJ 570
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14, 16, 17Constitution of India, 1950 — Article 226
High Courts10 Sept 1999
Smt. Neelavva Vs Rudrayya
Karnataka High Court · (2000) ILR (Kar) 675 : (2000) 2 KarLJ 311
Karnataka Land Reforms Act, 1961 — Section 133, 44, 48 A, 55
High Courts10 Sept 1999
M/s. S.R. Nagaraj and Company, Arasikere Town, Hassan District Vs M/s. Sri Ganesh Oil Mill, Haveri, Dharwad District
Karnataka High Court · (2000) 1 CivCC 147 : (1999) ILR (Kar) 4020 : (1999) 6 KarLJ 209 : (1999) 4 RCR(Criminal) 646
Constitution of India, 1950 — Article 254 (1)Criminal Procedure Code, 1973 (CrPC) — Section 251Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 84 (4)
High Courts09 Sept 1999
Commissioner of Income Tax Vs Mysore Minerals Ltd.
Karnataka High Court · (2001) 166 CTR 142 : (2001) 250 ITR 725
Income Tax Act, 1961 — Section 256 (1), 32 A, 80 I
High Courts09 Sept 1999
Karnataka State Financial Corporation Vs Commissioner of Income Tax
Karnataka High Court · (2000) 160 CTR 35 : (2000) 242 ITR 623
Income Tax Act, 1961 — Section 145, 37 (3A)
High Courts09 Sept 1999
Commissioner of Income Tax Vs Aboo Mohmed
Karnataka High Court · (2000) 160 CTR 128 : (2001) 250 ITR 313 : (2000) 2 KCCR 1165 : (2000) 111 TAXMAN 120
Income Tax Act, 1961 — Section 132 (5), 132 A, 143 (3), 271 (1) (c), 69 A
High Courts09 Sept 1999
Sri Bahubali Vs Collector of Central Excise
Karnataka High Court · (2000) 72 ECC 60 : (2000) ECR 441 : (2000) 120 ELT 59 : (2000) 2 KCCR 1333
Customs Act, 1962 — Section 111 (d), 129 AEvidence Act, 1872 — Section 106, 112, 114, 24
High Courts09 Sept 1999
Chikkahottappa alias Varadegowda and others Vs State
Karnataka High Court · (2000) 1 KarLJ 17
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 326
High Courts09 Sept 1999
Management of Jyothi Home Industries and others Vs State of Karnataka and others
Karnataka High Court · (2000) 84 FLR 391 : (2001) 2 KarLJ 217 : (2000) 1 LLJ 596
Constitution of India, 1950 — Article 43Minimum Wages Act, 1948 — Section 2, 2 (h), 27, 3
High Courts09 Sept 1999
The Karnataka State Financial Corporation Vs Commissioner of Income Tax
Karnataka High Court · (2000) 2 KCCR 777
Income Tax Act, 1961 — Section 145, 37 (3-A)
High Courts07 Sept 1999Allowed
Super Tex Labels Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2001) 121 STC 465
Karnataka Sales Tax Act, 1957 — Section 12 A, 12 B, 29 (1) (e), 29 (2) (c), 31 A
High Courts07 Sept 1999
C.B. Virupaksha alias Shivu Vs Shivakumar and Another
Karnataka High Court · (2001) ACJ 1410 : (2000) 1 KarLJ 495
Motor Vehicles Act, 1988 — Section 149 (2), 39, 43
High Courts06 Sept 1999Allowed
Keshoram Surindranath Photo-Mag (P.) Ltd. and Others Vs Assistant Commissioner of Commercial Taxes (LR), City Division and Others
Karnataka High Court · (2001) 121 STC 175
Karnataka Sales Tax Act, 1957 — Section 5 A, 5 B, 6 B
High Courts03 Sept 1999Allowed
The State of Karnataka Vs Akbarsab Ameensab Umachagi and Others
Karnataka High Court · (2000) CriLJ 5036
Penal Code, 1860 (IPC) — Section 302, 304 (II), 324, 34
High Courts03 Sept 1999
M/s. Bellary Taluk Amber Charaka Craft Co-operative Society Limited, Millerpet, Bellary Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (2000) 48 KarLJ 1
Karnataka Sales Tax Act, 1957 — Section 6A
High Courts03 Sept 1999
Thyagaraju Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1999) 47 KarLJ 568
Karnataka Sales Tax Act, 1957 — Section 23
High Courts03 Sept 1999
T.N. Eranaika Vs Raghu and Others
Karnataka High Court · (2000) 7 KarLJ 34
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AConstitution of India, 1950 — Article 20(3)
High Courts03 Sept 1999
M/s. Nethravathi Mosaic Tiles, Chickmagalur Vs State of Karnataka and Another
Karnataka High Court · (1999) 47 KarLJ 562
Karnataka Sales Tax Act, 1957 — Section 8A
High Courts03 Sept 1999
Gowtham Tendulkar and Another Vs State of Karnataka and Another
Karnataka High Court · (2001) 2 KarLJ 485 : (2000) 4 KCCR 388 SN
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 33 A, 35Karnataka Land Reforms Act, 1961 — Section 118, 2 (11) (iii), 79 B, 79 C