High Courts14 Jun 1999
State by City Police Station, Hassan Vs Basavaraju Alias Basava
Karnataka High Court · (1999) 5 KarLJ 62
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 380
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,701 of 2,390
High Courts14 Jun 1999
Chikkarangaiah and others Vs State and others
Karnataka High Court · (2000) 1 KarLJ 178
Karnataka Land Revenue Rules, 1966 — Rule 97 (4)
High Courts10 Jun 1999
Putta Chamaiah Vs The State
Karnataka High Court · (1999) CriLJ 4356
Criminal Procedure Code, 1973 (CrPC) — Section 421Penal Code, 1860 (IPC) — Section 302
High Courts09 Jun 1999
R. Balaji Singh Vs Hindustan Machine Tools Limited, Watch Factory I And II, Bangalore and another
Karnataka High Court · (1999) ILR (Kar) 3725 : (2000) 1 KarLJ 447
Constitution of India, 1950 — Article 14, 16, 21Industrial Disputes Act, 1947 — Section 12 (3), 18 (3), 2 (00)
High Courts09 Jun 1999
Smt. Lalithamma and Another Vs Corporation of the City of Bangalore
Karnataka High Court · AIR 2000 Kar 41 : (1999) ILR (Kar) 3710 : (1999) 6 KarLJ 215
Constitution of India, 1950 — Article 226, 265
High Courts08 Jun 1999
Jose and Mani Constructions Private Limited, Bangalore Vs Wheel and Axel Plant, Bangalore
Karnataka High Court · (1999) 6 KarLJ 435
Arbitration and Conciliation Act, 1996 — Section 11, 20, 45, 7, 8
High Courts08 Jun 1999
Ahmadhussain Gousmohaddin Peerajade Vs Deputy Commissioner, Belgaum and Others
Karnataka High Court · AIR 2000 Kar 43 : (1999) ILR (Kar) 3582 : (1999) 6 KarLJ 63
Constitution of India, 1950 — Article 226, 227Karnataka Debt Relief Act, 1980 — Section 11, 5, 5 (2) (b), 6
High Courts08 Jun 1999
Micro Labs Ltd., Micro Ethicals, Micro Nova Pharmaceuticals Ltd. and Brown and Burk Pharmaceuticals Vs Deputy Commissioner of Income Tax (Assessment) and Others G.C. Surana Vs Assistant Commissioner of Income Tax and Others
Karnataka High Court · (2001) 166 CTR 148 : (2001) 247 ITR 333 : (2001) 115 TAXMAN 27
Finance Act, 1997 — Section 62, 64, 78Income Tax Act, 1961 — Section 132, 139
High Courts08 Jun 1999
Narayan Parameshwar Naik and Others Vs Deputy Commissioner, Karwar, Uttara Kannada District and Others
Karnataka High Court · (2002) ILR (Kar) 2259 : (1999) 6 KarLJ 244
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 44Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 4, 4 (2), 5
High Courts08 Jun 1999
K. Maruthi and Another Vs Karnataka Power Corporation Limited, Bangalore and others
Karnataka High Court · (1999) ILR (Kar) 3216 : (1999) 6 KarLJ 304 : (2000) 1 LLJ 429
High Courts07 Jun 1999
State Vs B.C. Parameshwarappa alias B.C. Paramesha
Karnataka High Court · (1999) 2 ALT(Cri) 410 : (1999) ILR (Kar) 4052 : (1999) 4 KarLJ 618
Penal Code, 1860 (IPC) — Section 307
High Courts07 Jun 1999
Vinoda Talkies, Tiptur Vs The District Magistrate, Tumkur District, Tumkur and Others
Karnataka High Court · AIR 2000 Kar 25 : (1999) 5 KarLJ 30
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6Karnataka Religious and Charitable Institutions Act, 1927 — Section 3Karnataka Rent Control Act, 1961 — Section 5
High Courts07 Jun 1999
B.T. Rajashekara Vs Vysya Bank Limited, Jayanagar Branch, Bangalore and Another
Karnataka High Court · (1999) 5 KarLJ 121
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Small Causes Courts Act, 1964 — Section 18, 25
High Courts04 Jun 1999
B.V. Munegowda and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 3956 : (2000) 2 KarLJ 135
Karnataka Co-operative Societies Act, 1959 — Section 132 (2), 30, 39 A (2)
High Courts03 Jun 1999
Canara Bank, Head Office, J.C. Road, Bangalore and Another Vs M. Ramachandrappa
Karnataka High Court · (1999) ILR (Kar) 3112 : (1999) 4 KarLJ 566 : (1999) 2 LLJ 994
Canara Bank Service Code — Section 12 (3), 4 (d)Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 10 (5B)
High Courts03 Jun 1999
M. Krishnappa Vs The Assistant Executive Engineer, Karnataka Electricity Board
Karnataka High Court · (1999) 4 CivCC 235 : (1999) 4 KarLJ 558
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 30, 35Limitation Act, 1963 — Section 15, 58
High Courts03 Jun 1999
Chickkathimmaiah Vs Deputy Commissioner, Kolar and Others
Karnataka High Court · (1999) ILR (Kar) 3154 : (1999) 6 KarLJ 615
Karnataka Land Grant Rules, 1969 — Rule 29A, 9 (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5Mysore Land Grant Rules, 1968 — Rule 12
High Courts02 Jun 1999
H. Devaraju Vs H.R. Halappa
Karnataka High Court · (2000) 1 CivCC 122 : (1999) 5 KarLJ 124
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Jun 1999
Balasaheb Vs Smt. Mangal
Karnataka High Court · (2000) 1 CivCC 504 : (2000) 4 KCCR 244 SN
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 13