High Courts20 Aug 1999Dismissed
Sri. Mariyappa and Others Vs Sri. M.K. Mayaraj and Another
Karnataka High Court · (2001) 4 KCCR 2384
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29 (1), 29 (4)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,694 of 2,390
High Courts19 Aug 1999
Ningappa (deceased) by L.Rs. Vs State of Karnataka and others
Karnataka High Court · (2000) ILR (Kar) 978 : (2000) 2 KarLJ 554
Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Land Reforms Rules, 1974 — Rule 17Karnataka Land Revenue Act, 1964 — Section 34
High Courts18 Aug 1999
M/s. Mahaveer Industries, Raichur Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 548
Karnataka Sales Tax Act, 1957 — Section 8A
High Courts17 Aug 1999
Srinivas Vs Vijaya S. Nayak
Karnataka High Court · (1999) ILR (Kar) 4730 : (2000) 5 KarLJ 543
Evidence Act, 1872 — Section 135
High Courts17 Aug 1999
M/s. Lalit Electric Company, Hubli Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1999) 47 KarLJ 454
Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts16 Aug 1999
M/s. Vijash Enterprises, Mangalore Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 564
Karnataka Sales Tax Act, 1957 — Section 5(2), 8(1)
High Courts13 Aug 1999
Mrs. Rajeevi Shedthi and others Vs The Secretary, Dr. B.R. Ambedkar Samaja Seva Sangha (Registered) and others
Karnataka High Court · (2000) ILR (Kar) 787 : (2000) 2 KarLJ 264
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 195, 79 (2)
High Courts11 Aug 1999Dismissed
T.T. Private Limited (now known as T.T.K. Prestige Ltd.) Vs State of Karnataka
Karnataka High Court · (2003) 133 STC 317
High Courts11 Aug 1999
K. Rajendra Prasad Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 450
Karnataka Sales Tax Act, 1957 — Section 12A
High Courts10 Aug 1999
Dr. R. Shashidar Vs State of Karnataka and Another
Karnataka High Court · (2000) ILR (Kar) 596 : (2000) 5 KarLJ 523 : (2000) 4 KCCR 186 SN
Constitution of India, 1950 — Article 14, 16
High Courts10 Aug 1999
M/s. Rajashree Cement, Malkhed, Gulbarga District Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 447
Central Sales Tax Act, 1956 — Section 8Central Sales Tax Rules, 1957 — Rule 12(7)
High Courts10 Aug 1999
Smt. Ningamma and another Vs Chikkaiah and another
Karnataka High Court · AIR 2000 Kar 50 : (2000) 1 CivCC 515 : (1999) ILR (Kar) 3389 : (2000) 1 KarLJ 281
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112, 4
High Courts06 Aug 1999Disposed Off
Aresh Alias Ashok Jeevaraj Mehta Vs The Special Tahsildar for Land Reforms and Another
Karnataka High Court · (2013) 4 KarLJ 430
High Courts06 Aug 1999
Aggarwal Granite Exports Limited, Bangalore Vs South India Granite Company (Private) Limited, Bangalore
Karnataka High Court · (1999) 6 KarLJ 433
High Courts06 Aug 1999
S and P Enterprises and Others Vs Comissioner, Bangalore Mahanagara Palike and Others
Karnataka High Court · (2000) ILR (Kar) 421 : (2001) 1 KarLJ 418
Constitution of India, 1950 — Article 19 (1) (g), 226, 227Karnataka Municipal Corporations Act, 1976 — Section 300, 303, 308, 310, 321
High Courts05 Aug 1999Partly Allowed
Karnataka State Road Transport Corporation Vs Labour Court and Others
Karnataka High Court · (2001) 2 LLJ 597
Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 10 (5), 9 (6)Payment of Gratuity Act, 1972 — Section 2 (c)
High Courts04 Aug 1999
Yamunaiyya Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 3650 : (1999) 6 KarLJ 497
Constitution of India, 1950 — Article 226, 227
High Courts04 Aug 1999
G. Prakash and Another Vs Dr. Mysore N. Shivaram
Karnataka High Court · (1999) ILR (Kar) 4476 : (2000) 4 KarLJ 86
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 50
High Courts03 Aug 1999
Biyar Rubber (P.) Ltd. Vs Assistant Commissioner of Income Tax and Others
Karnataka High Court · (1999) ILR (Kar) 4061 : (2000) 241 ITR 877
Constitution of India, 1950 — Article 14, 19 (1) (g)Income Tax Act, 1961 — Section 139 (8), 217, 220 (2), 221
High Courts02 Aug 1999
Vysya Bank Ltd. and Global Trust Bank Ltd. Vs Joint Commissioner of Income Tax and Another
Karnataka High Court · (2000) 241 ITR 178
Income Tax Act, 1961 — Section 226 (3), 226 (3) (i), 46 (5A)