COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,695 of 2,390

High Courts02 Aug 1999

M/s. Employees'' State Insurance Corporation, Bangalore Vs M/s. Gogte Textiles Limited, Belgaum

Karnataka High Court · (1999) ILR (Kar) 3664 : (1999) 6 KarLJ 328 : (2000) 1 LLJ 391

Employees State Insurance Act, 1948 — Section 4, 75, 85 B

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High Courts02 Aug 1999

VYSYA BANK LTD. Vs JOINT COMMISSIONER OF INCOME TAX and Another

Karnataka High Court · (2000) 158 CTR 60

Income Tax Act, 1922 — Section 46 (5A)Income Tax Act, 1961 — Section 226 (3), 226 (3) (i)

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High Courts02 Aug 1999

K.R. Venkatesh Vs Deputy Commissioner, Chitradurga And Others

Karnataka High Court · (2000) ILR (Kar) 462 : (2000) 5 KarLJ 79 : (2000) 4 KCCR 142 SN

Karnataka Municipalities Act, 1964 — Section 16, 16 (2), 16 (3)

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High Courts02 Aug 1999

Smt. Boobu Madivalthi And Another Vs State of Karnataka And Others

Karnataka High Court · (2000) ILR (Kar) 1506 : (2000) 3 KarLJ 565 : (2000) 2 KCCR 1416

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 38

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High Courts02 Aug 1999

Bangalore Metropolitan Transport Corporation, Bangalore Vs Channannjachari and Another

Karnataka High Court · (1999) ILR (Kar) 3552 : (1999) 6 KarLJ 392 : (2000) 1 LLJ 153

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High Courts02 Aug 1999

Kirloskar Ferrous Industries Limited Vs Deputy Commissioner of Commercial Taxes (Assessment I) and Others

Karnataka High Court · (2001) 124 STC 719

Karnataka Sales Tax Act, 1957 — Section 15 (b), 5 A

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High Courts31 Jul 1999

State Vs K. Sridhar

Karnataka High Court · (2000) CriLJ 328 : (2000) 1 DMC 320 : (2000) 1 KarLJ 274

Penal Code, 1860 (IPC) — Section 304 B, 498A

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High Courts31 Jul 1999

COMMISSIONER OF INCOME TAX Vs GOD GRANITES

Karnataka High Court · (1999) 156 CTR 327

Income Tax Act, 1961 — Section 143 (1) (a), 80 HHC

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High Courts30 Jul 1999

Fosroc Chemicals India Ltd. Vs Commissioner of Income Tax and Another

Karnataka High Court · (2001) 168 CTR 51 : (2001) 248 ITR 603

Income Tax Act, 1961 — Section 143 (1) (a), 154, 245

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High Courts30 Jul 1999

Linganagouda Gurulingappagouda Patil (Deceased) By L.Rs and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) 2 KarLJ 176

Civil Procedure Code, 1908 (CPC) — Section 11Karnataka Land Reforms Act, 1961 — Section 122 A, 67 (1)

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High Courts30 Jul 1999

Commissioner of Income Tax Vs V. Narashima Prasad

Karnataka High Court · (2001) 250 ITR 852 : (2002) 120 TAXMAN 536

Income Tax Act, 1961 — Section 256 (2), 271 (1) (c)

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High Courts30 Jul 1999

Sonarome Chemicals Pvt. Ltd. and Others Vs Union of India (UOI) and Others

Karnataka High Court · (2000) 161 CTR 180 : (1999) ILR (Kar) 4241 : (2000) 242 ITR 39

Constitution of India, 1950 — Article 14, 21Income Tax Act, 1961 — Section 133 A, 143 (1) (a), 148, 276 C (1), 276 CC

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High Courts30 Jul 1999

Hatti gold Mines Company Limited Vs Khaleel Ahmed Dakhani

Karnataka High Court · (1999) ILR (Kar) 4525 : (2000) 5 KarLJ 557

Arbitration and Conciliation Act, 1996 — Section 11, 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115

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High Courts30 Jul 1999

V.M. Gampa, Gulbarga and Another Vs Shivasharanappa

Karnataka High Court · (1999) 3 CivCC 636 : (1999) ILR (Kar) 3430 : (2001) 1 RCR(Civil) 88

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 2, Order 7 Rule 11, Order 7 Rule 1D, 105 (2)

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High Courts29 Jul 1999

Mazgaon Dock Ltd. Vs State of Karnataka and Another

Karnataka High Court · (1999) 07 KAR CK 0067

Central Sales Tax Act, 1956 — Section 9 (2)Income Tax Act, 1961 — Section 37Karnataka Sales Tax Act, 1957 — Section 13, 13 (2), 13 (2) (ii)

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High Courts29 Jul 1999

Mysore Cements Ltd. Vs State of Karnataka and Another

Karnataka High Court · (2000) 118 STC 563

Constitution of India, 1950 — Article 14, 141Income Tax Act, 1961 — Section 34 (3)Karnataka Sales Tax Act, 1957 — Section 12 A, 12 A (2), 20, 21, 22

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High Courts29 Jul 1999Partly Allowed

Pramod Mehra Vs Vivek Textile Mill Karmikara Sangha and Others

Karnataka High Court · (2000) 1 LLJ 631

Industrial Disputes Act, 1947 — Section 25 FFF, 32, 34Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3State Financial Corporations Act, 1951 — Section 29, 31 (1) (a)

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High Courts29 Jul 1999

Engee Industrial Services (Private) Limited, Bombay and Another Vs Union of India and Others

Karnataka High Court · (2000) 67 ECC 504 : (1999) ECR 842 : (2000) 115 ELT 58 : (1999) ILR (Kar) 3751 : (1999) 6 KarLJ 607

Central Excise Rules, 1944 — Rule 12, 8 (1)Customs Tariff Act, 1975 — Section 12, 132, 25, 3

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High Courts29 Jul 1999

M/s. Subramanyam and Company and Another Vs Muniswamappa and Others

Karnataka High Court · (2000) 3 CivCC 294 : (1999) ILR (Kar) 4707 : (2000) 5 KarLJ 97

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 23 Rule 3, Order 32 Rule 1, Order 32 Rule 7, 115

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High Courts28 Jul 1999

Sri. Ernath Vs Sri. Digameer and Another

Karnataka High Court · (2000) 1 KCCR 106

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115 (a), 115 (b)

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