High Courts01 Jun 1999
Manipal Academy of Higher Education, Manipal, Udupi District Vs State of Karnataka and Others
Karnataka High Court · (1999) 47 KarLJ 149
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,702 of 2,390
High Courts01 Jun 1999
Mahaboob Ali alias Khalid Vs Abdul Rasheed alias Zeehan
Karnataka High Court · (1999) 2 ALT(Cri) 358 : (1999) 4 CivCC 463 : (1999) CriLJ 3822 : (2000) 2 DMC 624 : (1999) ILR (Kar) 2784 : (1999) 4 KarLJ 553 : (1999) 3 RCR(Criminal) 572
Constitution of India, 1950 — Article 14, 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Family Courts Act, 1984 — Section 19 (1)
High Courts31 May 1999
Abdulrahup Mohamad Isaq Chattarki Vs Smt. Ahmadi Begum
Karnataka High Court · (1999) 2 ALT(Cri) 330 : (1999) CriLJ 3934 : (1999) 5 KarLJ 53 : (1999) 4 RCR(Criminal) 791
Constitution of India, 1950 — Article 372, 395, 51ACriminal Procedure Code, 1973 (CrPC) — Section 125, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5
High Courts31 May 1999
Lakshmappa Kallappa Balaganur and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 61 : (1999) ILR (Kar) 2655 : (1999) 4 KarLJ 603
Constitution of India, 1950 — Article 243B, 243CKarnataka Panchayat Raj Act, 1993 — Section 158, 159 (2), 160, 161, 162
High Courts31 May 1999
Srikanta Datta Narasimha Raja Wadiyar Vs Assistant Commissioner of Wealth-tax and Another
Karnataka High Court · (1999) ILR (Kar) 3146 : (1999) 240 ITR 87
Constitution of India, 1950 — Article 143, 254Income Tax Act, 1961 — Section 222Wealth Tax Act, 1957 — Section 16 (3), 32
High Courts31 May 1999
Amit Boards, Baikampadi, Mangalore and Others Vs Union of India and Another
Karnataka High Court · (1999) 66 ECC 515 : (1999) 114 ELT 387 : (2000) 2 KarLJ 227
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 421High Court of Karnataka Rules, 1959 — Rule 1P
High Courts31 May 1999Dismissed
State of Karnataka Vs Siddegowda and Others
Karnataka High Court · (1999) CriLJ 3819
Criminal Procedure Code, 1973 (CrPC) — Section 299, 313Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 324
High Courts31 May 1999
Mary Associates Vs K.V. Padmalalitha
Karnataka High Court · (2002) 3 KCCR 1969
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 11, 3, 8Limitation Act, 1963 — Section 4, 5
High Courts31 May 1999
State Vs Siddegowda and Others
Karnataka High Court · (1999) ILR (Kar) 3373 : (1999) 4 KarLJ 662
Criminal Procedure Code, 1973 (CrPC) — Section 299, 313Penal Code, 1860 (IPC) — Section 100, 143, 148, 149, 302
High Courts28 May 1999
State Bank of India, Super Market Branch, Gulbarga Vs Ravindra
Karnataka High Court · (1999) 5 KarLJ 108
Karnataka Small Causes Courts Act, 1964 — Section 18Limitation Act, 1908 — Section 36, 37, 75
High Courts28 May 1999
Smt. Gowramma Vs M.P. Moulamma And Others
Karnataka High Court · (2000) 1 KarLJ 268
Constitution of India, 1950 — Article 243P, 243QKarnataka Municipalities Act, 1964 — Section 14, 352
High Courts28 May 1999
M.P. Jayashankar Vs State of Karnataka and others
Karnataka High Court · (1999) 5 KarLJ 95
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 16 (4)Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, etc.) Act, 1990 — Section 4
High Courts28 May 1999
D. Krishna Rao and Others Vs The Special Deputy Commissioner, Bangalore
Karnataka High Court · (1999) ILR (Kar) 2992 : (1999) 5 KarLJ 279
Karnataka Land Reforms Act, 1961 — Section 79 B, 80Karnataka Land Revenue Act, 1964 — Section 2 (11), 2 (20), 95, 95 (5)
High Courts28 May 1999
Jaykumar Anagol Vs State of Karnataka and Another
Karnataka High Court · (1999) ILR (Kar) 2843 : (1999) 6 KarLJ 489
Constitution of India, 1950 — Article 318
High Courts27 May 1999
Sajjanraj Bagrecha Vs Joint Director General of Foreign Trade, Ministry of Commerce, New Delhi and Others
Karnataka High Court · (1999) 66 ECC 522 : (2000) 118 ELT 558 : (1999) 6 KarLJ 241
Imports and Exports (Control) Act, 1947 — Section 4 I (1) (a)Imports and Exports (Control) Order, 1955 — Section 8 (1) (f), 8 (1) (g)
High Courts26 May 1999
Tadalam G. Dwarakanath and Co. Vs Commissioner of Income Tax
Karnataka High Court · (1999) 239 ITR 831
Income Tax Act, 1922 — Section 10 (1)Income Tax Act, 1961 — Section 263, 264, 28
High Courts26 May 1999
M. Jeetendar Gandhi Vs Huthappa And Others
Karnataka High Court · AIR 1999 Kar 453 : (1999) 4 CivCC 599 : (1999) 5 KarLJ 261
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Negotiable Instruments Act, 1881 (NI) — Section 118, 118 (a)
High Courts25 May 1999
Y. Venugopala Reddy Vs Commissioner of Income Tax and Another
Karnataka High Court · (1999) 157 CTR 46 : (1999) 239 ITR 895
Income Tax Act, 1961 — Section 132, 132 A, 140 A, 140 A (1)
High Courts25 May 1999
State Vs Chandrakantha Mogera and Others
Karnataka High Court · (2000) 1 ALT(Cri) 113 : (2000) 1 DMC 532 : (1999) ILR (Kar) 3006 : (1999) 6 KarLJ 127
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Penal Code, 1860 (IPC) — Section 109, 494, 498A
High Courts25 May 1999
Y. VENUGOPALA REDDY Vs COMMISSIONER OF INCOME TAX
Karnataka High Court · (1999) 106 TAXMAN 215
Income Tax Act, 1961 — Section 132 A, 140 A