COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,699 of 2,390

High Courts28 Jun 1999

Shivalingeshwar Oil Mill, Haveri Vs Chanaveerappa Basalingappa Kaddi

Karnataka High Court · AIR 1999 Kar 456 : (1999) ILR (Kar) 4125 : (1999) 6 KarLJ 320

Constitution of India, 1950 — Article 46Karnataka Debt Relief Act, 1980 — Section 2 (6), 3, 3 (42), 6 (1)Partnership Act, 1932 — Section 4

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High Courts28 Jun 1999

IN THE KARNATAKA HIGH COURT V.K. SINGHAL, J.

Karnataka High Court · (2000) 158 CTR 181

Income Tax Act, 1961 — Section 133 (6)

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High Courts28 Jun 1999

Rathna Bar and Restaurant and Others Vs Commercial Tax Officer and Others

Karnataka High Court · (2003) 133 STC 398

Karnataka Sales Tax Act, 1957 — Section 10 A (4), 10 A (4) (b)

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High Courts25 Jun 1999

Chamundi Granites P. Ltd. Vs Deputy Commissioner of Income Tax and Another

Karnataka High Court · (1999) 157 CTR 128 : (1999) 239 ITR 694

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 19 (1) (g)Income Tax Act, 1961 — Section 269 SS, 271 D, 40 A (8)

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High Courts25 Jun 1999

K.B. Dayananda Vs Tahsildar and Another

Karnataka High Court · AIR 2000 Kar 37 : (1999) ILR (Kar) 3208 : (1999) 6 KarLJ 93

Constitution of India, 1950 — Article 226, 227Karnataka Essential Commodities Licensing Order, 1986 — Section 13, 9 (2)

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High Courts25 Jun 1999

CHAMUNDI GRANITES (P.) LTD. Vs DY. COMMISSIONER OF Income Tax

Karnataka High Court · (1999) 106 TAXMAN 364

Finance Act, 1984 — Section 269 SSIncome Tax Act, 1961 — Section 271 D

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High Courts24 Jun 1999

Narayanaswamy Vs State of Karnataka

Karnataka High Court · (2000) CriLJ 262 : (1999) 6 KarLJ 52

Penal Code, 1860 (IPC) — Section 302

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High Courts24 Jun 1999

UFM Ramabai Hanumanth Nayak Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 495 : (2000) 1 KarLJ 352

Constitution of India, 1950 — Article 227Karnataka Land Grant Rules, 1969 — Rule 18 (2), 25

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High Courts24 Jun 1999Dismissed

The State Vs Raju alias Nagaraja and Another

Karnataka High Court · (2000) CriLJ 955

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High Courts24 Jun 1999

Shanthi Vidya Kendra, Bellary Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 131 : (1999) 6 KarLJ 104

Constitution of India, 1950 — Article 225, 226, 227Karnataka Conduct of Government Litigation Rules, 1985 — Rule 30, 4

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High Courts23 Jun 1999

A.M. Chengappa Vs State of Karnataka

Karnataka High Court · (2000) CriLJ 612

Penal Code, 1860 (IPC) — Section 302, 307, 326, 448, 506

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High Courts23 Jun 1999

Shah Genmal Sakal Chand and Co. Vs Commissioner of Income Tax and Another

Karnataka High Court · (1999) 240 ITR 45

Finance Act, 1988 — Section 95 (i) (c)Income Tax Act, 1961 — Section 143 (3), 264

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High Courts23 Jun 1999

Chairman, Karnataka Housing Board, Bangalore Vs Doddegowda and Another

Karnataka High Court · (1999) ILR (Kar) 3360 : (1999) 6 KarLJ 231

Land Acquisition Act, 1894 — Section 23 (1-A), 28, 4 (1)

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High Courts23 Jun 1999

S.M. Shivanna Vs Deputy General Manager, Karnataka State Financial Corporation, Bangalore and Others

Karnataka High Court · (1999) 6 KarLJ 569

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High Courts22 Jun 1999

Nayak Chandrashekar Sadashiv and Others Vs Karnatak University, Dharwad and Another

Karnataka High Court · AIR 2000 Kar 106 : (1999) ILR (Kar) 4095 : (1999) 4 KarLJ 683

Karnataka State Universities Act, 1976 — Section 20, 21, 23, 24, 34

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High Courts22 Jun 1999

Corporation Bank Employees'' Union, Mangalore Vs Corporation Bank, Mangalore and Another

Karnataka High Court · (2000) 84 FLR 921 : (1999) ILR (Kar) 3166 : (1999) 6 KarLJ 249 : (2000) 1 LLJ 190

Industrial Disputes Act, 1947 — Section 2 (s)

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High Courts21 Jun 1999

Kaniyanahundi Milk Producers'' Co-operative Society Limited Vs Co-operation Department, bangalore and others

Karnataka High Court · AIR 2000 Kar 113 : (2000) ILR (Kar) 615 : (2000) 1 KarLJ 146

Karnataka Co-operative Societies Act, 1959 — Section 12 (6), 28 AKarnataka Cooperative Societies Rules, 1960 — Rule 13 (1), 13 (2)

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High Courts18 Jun 1999Allowed

N. Vasanth Kumar Kini Vs Hallikeri Sales Agencies and Another

Karnataka High Court · (2000) 3 KCCR 1786

Penal Code, 1860 (IPC) — Section 409, 418, 420

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High Courts18 Jun 1999Dismissed

World Wide Traders Vs Foreign Exchange Regulation Appellate Board, Ministry of Law and Justice and Another

Karnataka High Court · (1999) 66 ECC 517

Foreign Exchange Regulation Act, 1973 (FERA) — Section 18 (2), 52 (4), 54

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High Courts18 Jun 1999

H.T. Dhananjaya and others Vs State of Karnataka

Karnataka High Court · (1999) ILR (Kar) 4114 : (1999) 6 KarLJ 307

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