High Courts28 Jul 1999
K. Basavaraj Vs State Bank of Hyderabad, Koppal, Raichur District and Another
Karnataka High Court · (1999) 98 CompCas 312 : (1999) 6 KarLJ 509
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,696 of 2,390
High Courts28 Jul 1999
Shiddappa and another Vs State of Karnataka and others
Karnataka High Court · (2000) ILR (Kar) 453 : (2000) 3 KarLJ 242 : (2000) 1 KCCR 117
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 24, 4
High Courts27 Jul 1999Dismissed
State of Karnataka Vs Basavaraj and Others
Karnataka High Court · (1999) CriLJ 4750 : (2000) 4 KCCR 157 SN
High Courts27 Jul 1999
Karnataka State Road Transport Corporation, Bangalore and Another Vs Ningegowda and Another
Karnataka High Court · (1999) ILR (Kar) 4032 : (1999) 6 KarLJ 587 : (2000) 1 LLJ 1264
High Courts27 Jul 1999
Byrappa Vs Mysore Paper Mills Limited
Karnataka High Court · (2000) ILR (Kar) 730 : (2000) 4 KarLJ 31 : (2000) 4 KCCR 199 SN
Mysore Court-fees and Suits Valuation Act, 1958 — Section 21, 47
High Courts27 Jul 1999
S. Ibrahim Khan Vs Mohammed Noorulla
Karnataka High Court · (1999) 6 KarLJ 89
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 44 (3)Specific Relief Act, 1963 — Section 41, 41 (b)
High Courts27 Jul 1999Allowed
State of Karnataka Vs Sheik Khader and Another
Karnataka High Court · (2000) CriLJ 430
Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts26 Jul 1999Allowed
Syndicate Bank Vs State of Karnataka and Others
Karnataka High Court · (2000) 119 STC 155
Constitution of India, 1950 — Article 404 (a)Karnataka Tax on Entry of Goods Act, 1979 — Section 4 A (1) (c), 4 BMotor Vehicles Act, 1988 — Section 3
High Courts26 Jul 1999
Guinness Hotte Paksha Rangaswamy Vs The Chief Election Commissioner of India, New Delhi and Others
Karnataka High Court · AIR 2000 Kar 117 : (1999) ILR (Kar) 3792 : (1999) 6 KarLJ 673
Conduct of Election Rules, 1961 — Rule 89 (5)Constitution of India, 1950 — Article 226, 227, 324Representation of the Peoples Act, 1951 — Section 78
High Courts24 Jul 1999Dismissed
Thimmanna and Others Vs B.T. Sharada and Others
Karnataka High Court · (2000) 1 KCCR 36
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 151, 2 (14)
High Courts24 Jul 1999
Shri H.G. Maraddi Vs Shri Gopalkrishna
Karnataka High Court · (2001) 2 KCCR 1178
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c), 142
High Courts24 Jul 1999Dismissed
State of Karnataka Vs Pundalik and Others
Karnataka High Court · (1999) CriLJ 4751
Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts22 Jul 1999
Suryakanth Vs Smt. Allamaprabhu alias Allawwa
Karnataka High Court · (2000) 1 ALT(Cri) 58 : (1999) 3 CivCC 671 : (2000) CriLJ 120 : (2000) ILR (Kar) 574 : (1999) 6 KarLJ 59
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126 (2), 2 (9)
High Courts21 Jul 1999
United India Insurance Company Limited, Hubli Vs Smt. Sangavva alias Mahadevi and others
Karnataka High Court · (2000) 2 ACC 342 : (2000) ILR (Kar) 364 : (2000) 1 KarLJ 549
Karnataka Motor Vehicles Rules, 1963 — Rule 161Motor Vehicles Act, 1939 — Section 95 (1) (b)
High Courts21 Jul 1999
Assistant Commissioner and Land Acquisition Officer, Putter, Dakshina Kannada Vs Karmin alias Lucy Pudthedo and Another
Karnataka High Court · (1999) 6 KarLJ 417 : (2001) 4 KCCR 321 SN
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 16 Rule 15, Order 16 Rule 6Evidence Act, 1872 — Section 165Land Acquisition Act, 1894 — Section 18, 26, 4 (1), 51 A, 6
High Courts20 Jul 1999
M/s. Bharat Electronics Limited, Bangalore Vs Deputy Commissioner of Commercial Taxes (Assessments), Bangalore and Another
Karnataka High Court · (1999) 47 KarLJ 414
Constitution of India, 1950 — Article 14, 226, 301, 303, 304Karnataka Sales Tax Act, 1957 — Section 8A
High Courts20 Jul 1999
Smt. Lalitha Laxmana Kundargi alias Nagarathna Ko Shivaputrappa Vs Managing Director, Karnataka Handloom Development Corporation Limited (KHDC), Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 3900 : (2000) 1 KarLJ 302
Constitution of India, 1950 — Article 12
High Courts20 Jul 1999
S. Ravindra Reddy and another Vs Gulbarga University and others
Karnataka High Court · (1999) ILR (Kar) 3638 : (2000) 1 KarLJ 320
High Courts19 Jul 1999
Union of India and others Vs City Municipal Council, Ranebennur, Dharwad District and another
Karnataka High Court · AIR 2000 Kar 104 : (2000) 1 KarLJ 31
Constitution of India, 1950 — Article 285, 289Karnataka Municipalities Act, 1964 — Section 94
High Courts19 Jul 1999
Loki alias Lokesha Vs State of Karnataka
Karnataka High Court · (2000) CriLJ 149
Penal Code, 1860 (IPC) — Section 302, 304 II