COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,693 of 2,390

High Courts02 Sept 1999Dismissed

Kanthi Enterprises Vs Deputy Commissioner of Commercial Taxes and Another

Karnataka High Court · (2001) 121 STC 478

Constitution of India, 1950 — Article 14, 19 (1) (f), 19 (1) (g), 245, 246Karnataka Sales Tax Act, 1957 — Section 3, 4, 5 (1-A)

High Courts02 Sept 1999

K.V. Kuppa Raju and Others Vs Government of India and Others

Karnataka High Court · (1999) ILR (Kar) 4445 : (2000) 242 ITR 522

Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 10 (32), 64 (1A)

High Courts02 Sept 1999Allowed

Bangalore Saree Udyog Vs Savani Transport Limited

Karnataka High Court · (2000) 1 KCCR 33

Karnataka Small Causes Courts Act, 1964 — Section 32

High Courts01 Sept 1999

K.V. Jagadish Vs Narayanappa and others

Karnataka High Court · (2000) ILR (Kar) 1981 : (2000) 1 KarLJ 618 : (2000) 1 KCCR 25

Civil Procedure Code, 1908 (CPC) — Section 115, 115 (c), 151

High Courts01 Sept 1999

K. Ngendra Kumar and others Vs Karnataka Power Corporation Limited and Another

Karnataka High Court · (2001) 3 KarLJ 371

Constitution of India, 1950 — Article 226, 227

High Courts01 Sept 1999

NEPC-MICON Limited, Chennai Vs Perfect Engineering (Mysore) Works, Mysore and Another

Karnataka High Court · (1999) 6 KarLJ 43

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 41 (b), 8, 9Karnataka Civil Courts Act, 1964 — Section 14

High Courts31 Aug 1999

Nadubeedi Ramaiah Reddy (Deceased) by L.Rs and Another Vs Special Land Acquisition Officer

Karnataka High Court · (1999) ILR (Kar) 4564 : (2000) 6 KarLJ 122

Land Acquisition Act, 1894 — Section 11, 12 (2), 18 (1), 18 (3) (b)Limitation Act, 1963 — Section 137, 5

High Courts31 Aug 1999Dismissed

Gramophone Co. of India Ltd. Vs Mars Recording Pvt. Ltd. and Others

Karnataka High Court · (1999) 08 KAR CK 0022

Copyright Act, 1957 — Section 13, 18, 2 (y), 30, 30 A

High Courts31 Aug 1999

A. Muniraju Vs Chairman and Managing Director, Spices Trading Corporation Limited and Another

Karnataka High Court · (2001) 3 KarLJ 110

High Courts30 Aug 1999

Navashankar Transport and Another Vs Dhakappa Bin Subbanayak

Karnataka High Court · (2000) 1 ACC 425 : (2001) ACJ 1097 : (2000) 84 FLR 753 : (1999) ILR (Kar) 4703 : (2000) 5 KarLJ 553

Motor Vehicles Act, 1939 — Section 95 (2)Motor Vehicles Act, 1988 — Section 140Workmens Compensation Act, 1923 — Section 4 A (iii)

High Courts26 Aug 1999

H.K. Ramamurthy Vs Land Tribunal, Bhadravathi, Shimoga and Others

Karnataka High Court · (2000) 7 KarLJ 27

Karnataka Land Reforms Act, 1961 — Section 2(A)(11)

High Courts26 Aug 1999

The State and Others Vs V.K. Rajan @ Varghese and Others

Karnataka High Court · (2000) 1 KCCR 70

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304 II, 34

High Courts25 Aug 1999

K. Srinivasa Murthy Setty Vs The District Magistrate and Others

Karnataka High Court · (2000) 2 KCCR 940

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 3RKarnataka Rent Control Act, 1961 — Section 21Specific Relief Act, 1963 — Section 6

High Courts25 Aug 1999Allowed

Kanthraj A.N. Vs Assistant Executive Engineer and Others

Karnataka High Court · (2000) 84 FLR 270 : (1999) ILR (Kar) 4347 : (2001) 3 LLJ 184

General Clauses Act, 1897 — Section 9Industrial Disputes Act, 1947 — Section 10 (1) (c), 17, 17 A (1), 18 (3)

High Courts23 Aug 1999

M/s. Unisteel Industries (Private) Limited Vs Additional Commissioner of Commercial Taxes, Bangalore and Another

Karnataka High Court · (2000) 48 KarLJ 480

Karnataka Sales Tax Act, 1957 — Section 22A(1), 5B

High Courts23 Aug 1999

Smt. Prathiba Prasad Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 447 : (2001) 3 KarLJ 302 : (2000) 4 KCCR 141 SN

Constitution of India, 1950 — Article 226Karnataka Education Institutions (Registration and Recognition of Commerce Instituties) Rules, 1999 — Rule 3 (A) (ii)

High Courts23 Aug 1999

North West Karnataka Road Transport Corporation And Another Vs Ishwar Bhimappa Ganiger

Karnataka High Court · (1999) ILR (Kar) 4149 : (2000) 6 KarLJ 147

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A)Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 23 (25)

High Courts23 Aug 1999

Mangalore Refinery and Petrochemicals Ltd. Vs Union of India (UOI)

Karnataka High Court · (2000) 119 ELT 543

High Courts23 Aug 1999

Sri. Krishna Shankar Narayan Bhat Vs Sitaram Shankaranarayana Bhat and Others

Karnataka High Court · (2000) 3 KCCR 2087

Constitution of India, 1950 — Article 226, 227Karnataka Forest Rules, 1969 — Rule 131 (12) (b), 99 (12) (c)

High Courts22 Aug 1999

B. Vittal Pai Vs Syndicate Bank, Manipal

Karnataka High Court · (2000) ILR (Kar) 306 : (2000) 2 KarLJ 109 : (2000) 1 KCCR 84

Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 12, 19 (2)Syndicate Bank Officers Service Regulations, 1979 — Regulation 19 (1), 26