High Courts16 Jul 1999
Atamjit Singh Vs Commissioner of Income Tax
Karnataka High Court · (2001) 166 CTR 414 : (2001) 247 ITR 356 : (2001) 114 TAXMAN 120
Finance Act, 1997 — Section 64 (1), 65, 66, 67Limitation Act, 1963 — Section 4
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,697 of 2,390
High Courts15 Jul 1999
Siddasetty and Others Vs State of Karnataka
Karnataka High Court · (2000) CriLJ 703
Penal Code, 1860 (IPC) — Section 302, 304 II, 307, 34
High Courts15 Jul 1999
Employees'' State Insurance Corporation, Bangalore Vs Cement Corporation of India Limited and Others
Karnataka High Court · (2000) 1 KarLJ 349 : (2000) 1 LLJ 1204
Employees State Insurance Act, 1948 — Section 7, 75, 85 B, 94 A
High Courts14 Jul 1999Allowed
Sri. Lachama Naika and Another Vs The Deputy Commissioner and Another
Karnataka High Court · (2000) 1 KCCR 53
Constitution of India, 1950 — Article 226, 227
High Courts14 Jul 1999
Haji D. Hussain (Deceased) by L.Rs Vs Vijayaraj
Karnataka High Court · (1999) ILR (Kar) 3087 : (2000) 1 KarLJ 188
Administration of Evacuee Property Act, 1950 — Section 40, 40 (8), 41Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts14 Jul 1999
State of Karnataka Vs Syed Mehaboob
Karnataka High Court · (2000) CriLJ 1184 : (1999) 6 KarLJ 605
High Courts13 Jul 1999
K. Ramachandra Mayya Vs Sanjeeva S.Putran (Deceased) By L.Rs
Karnataka High Court · (1999) ILR (Kar) 3306 : (1999) 6 KarLJ 370
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (p)
High Courts13 Jul 1999
Abdul Khader alias Fayaz Vs Secretary to Government of India, Ministry of Finance, Department of Revenue, Central Economic Intelligence Bureau, New Delhi and Others
Karnataka High Court · (1999) CriLJ 4220 : (1999) 66 ECC 525 : (1999) ILR (Kar) 3869 : (1999) 5 KarLJ 624
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Foreign Exchange Regulation Act, 1973 (FERA) — Section 6, 8
High Courts13 Jul 1999
Employees'' State Insurance Corporation, Bangalore Vs Dr. V. Vijayakumar and Others
Karnataka High Court · (1999) 2 ALT(Cri) 431 : (1999) ILR (Kar) 3697 : (1999) 5 KarLJ 660
Criminal Procedure Code, 1973 (CrPC) — Section 245 (1)Employees State Insurance Act, 1948 — Section 85 (a)
High Courts13 Jul 1999Allowed
Employees'' State Insurance Corporation Vs Catholic Club and Another
Karnataka High Court · (2000) 2 KarLJ 290 : (2000) 1 LLJ 1136
Civil Procedure Code, 1908 (CPC) — Section 151Employees State Insurance Act, 1948 — Section 75, 75 (2-B)
High Courts12 Jul 1999
Employees'' State Insurance Corporation, Bangalore Vs Bhoruka Textiles Limited, Sattur, Dharwad District and Others
Karnataka High Court · (1999) 5 KarLJ 611 : (2000) 1 LLJ 583
Employees State Insurance Act, 1948 — Section 2 (22), 75, 82 (2)
High Courts12 Jul 1999
Employees'' State Insurance Corporation, Bangalore Vs Dharwad Co-Operative Milk Producers''Societies'' Union Limited, Dharwad
Karnataka High Court · (2000) 1 KarLJ 174 : (2000) 1 LLJ 355
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 AEmployees State Insurance Act, 1948 — Section 40, 41, 45 (a), 75
High Courts12 Jul 1999
B.V. Chandrashekar and Others Vs Joint Registrar of Co-operative Societies, Bangalore Division, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 3645 : (1999) 6 KarLJ 695
Representation of the Peoples Act, 1951 — Section 116 A
High Courts09 Jul 1999
Siddappa and Others Vs Managing Director, Karnataka State Forest Industries Corporation Limited, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 3193 : (1999) 5 KarLJ 647
Constitution of India, 1950 — Article 14, 16Karnataka Civil Services (Automatic Grant of Special Promotion to Senior Scale of Pay) Rules, 1991 — Rule 2 (4), 3Karnataka Civil Services (Timebound Advancement) Rules, 1983 — Rule 3
High Courts09 Jul 1999
T. Thirumalesh Vs Bharatiya Reserve Bank Note Mudran Limited, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 3623 : (1999) 5 KarLJ 532 : (2000) 1 LLJ 221
High Courts09 Jul 1999
G. Chandrasekhar Vs Chairman and Managing Director, Indian Telephone Industries Limited, Bangalore and Another
Karnataka High Court · (2000) 84 FLR 382 : (1999) ILR (Kar) 4468 : (1999) 5 KarLJ 705 : (2000) 2 LLJ 1168
Mysore Civil Services Rules, 1958 — Rule 9 (5) (b)Payment of Gratuity Act, 1972 — Section 4 (6), 4 (6) (a)
High Courts09 Jul 1999
V. Chickavenkatappa Vs Chancellor, Mysore University, Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 3934 : (1999) 5 KarLJ 712
High Courts08 Jul 1999
Employees'' State Insurance Corporation, Bangalore Vs Super Tailors, Gulbarga
Karnataka High Court · (1999) ILR (Kar) 3497 : (1999) 5 KarLJ 653 : (2000) 1 LLJ 451
Employees State Insurance Act, 1948 — Section 2 (12), 45, 75, 82
High Courts08 Jul 1999
Basavaraju Vs State of Karnataka and Others
Karnataka High Court · (1999) 6 KarLJ 445
Karnataka State Servants (Determination of Age) Act, 1974 — Section 3 (4), 5 (2)
High Courts08 Jul 1999
Siddalinganagouda R. Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 3454 : (2000) 3 KarLJ 403
Karnataka Land Reforms Act, 1961 — Section 45, 48 A (1), 63Karnataka Land Revenue Act, 1964 — Section 133