High Courts25 May 1999
Smt. Iragamma Vs B.N. Rangaiah Setty and Others
Karnataka High Court · (1999) 6 KarLJ 152
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,703 of 2,390
High Courts24 May 1999
N.K. Prakash Gupta Vs Smt. Rukmaniyamma and Others
Karnataka High Court · (1999) ILR (Kar) 3043 : (1999) 6 KarLJ 558
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97Karnataka Small Causes Courts Act, 1964 — Section 3Limitation Act, 1963 — Section 14
High Courts24 May 1999
Dr. N. Seetharama Shetty and Another Vs Upendra Madhav Kini and Another
Karnataka High Court · (2000) 1 CivCC 90 : (1999) ILR (Kar) 3288 : (1999) 6 KarLJ 193
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Easements Act, 1882 — Section 13 (d), 15, 18, 33, 35
High Courts24 May 1999
The Vyalikaval House Building Co-operative Society Limited, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 796 : (1999) 5 KarLJ 33
Karnataka Co-operative Societies Act, 1959 — Section 129, 57 (4)Karnataka Cooperative Societies Rules, 1960 — Rule 20 (d), 20 (e)
High Courts24 May 1999
Deejay Enterprises Private Ltd. Vs Collector of C. Ex.
Karnataka High Court · (1999) 66 ECC 531 : (1999) ECR 312 : (1999) 114 ELT 805
High Courts24 May 1999
M/s. Millipore (India) Private Limited, Bangalore Vs Union of India and Others
Karnataka High Court · (1999) 83 ECR 465 : (1999) 113 ELT 62 : (1999) 5 KarLJ 51
Customs Act, 1962 — Section 74 (1), 74 (2), 75
High Courts24 May 1999
Smt. M. Jayamma Vs The Commissioner For Public Instructions, Government of Karnataka, Bangalore and Others
Karnataka High Court · (1999) 4 KarLJ 657
Constitution of India, 1950 — Article 227Karnataka Education Act, 1983 — Section 93 (2)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7, 8
High Courts11 May 1999
Mahadevappa and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 45 : (1999) 5 KarLJ 732
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 66 A, 66 BKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5
High Courts26 Apr 1999
M.D. Rajendra Vs Syman Fransis
Karnataka High Court · (1999) 4 KarLJ 693
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58 (4), Order 38 Rule 8
High Courts16 Apr 1999
COMMISSIONER OF Income Tax Vs PRANA CARRIERS (P) LTD. and Others
Karnataka High Court · (1999) 154 CTR 435
Companies Act, 1956 — Section 205 (1)Income Tax Act, 1961 — Section 115 J, 115 J (1A)
High Courts16 Apr 1999
Uday Krishna Naik Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 2648 : (1999) 3 KarLJ 99
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5, 9Karnataka Civil Services Act, 1978 — Section 8
High Courts16 Apr 1999
N. Narasimhiah Vs The Commissioner, Corporation of the city of Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 2946 : (1999) 3 KarLJ 59
Constitution of India, 1950 — Article 226
High Courts16 Apr 1999
State of Karnataka Vs K.S. Manjunathachari and Others
Karnataka High Court · (1999) 1 ALD(Cri) 841 : (1999) 2 ALT(Cri) 382 : (1999) CriLJ 3949 : (1999) 2 DMC 335 : (1999) 3 KarLJ 593
Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113 BPenal Code, 1860 (IPC) — Section 201, 203, 302, 304 B, 34
High Courts16 Apr 1999
P. Govinda Bhat Vs State of Karnataka
Karnataka High Court · (1999) 1 ALD(Cri) 869 : (1999) 2 ALT(Cri) 309 : (1999) CriLJ 4488 : (1999) ILR (Kar) 2669 : (1999) 4 KarLJ 386
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197 (1)Penal Code, 1860 (IPC) — Section 34, 409, 420, 468
High Courts16 Apr 1999
C.R. Guru Rao and Others Vs Corporation of the City of Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 2826 : (1999) 3 KarLJ 54
Constitution of India, 1950 — Article 14Karnataka Municipal Corporations Act, 1976 — Section 176
High Courts16 Apr 1999
Thimmaiah Vs Sreenivasa
Karnataka High Court · (1999) ILR (Kar) 2937 : (1999) 5 KarLJ 37
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 11 (2)
High Courts16 Apr 1999
K. Ramanjaneyalu Vs Assistant Executive Engineer (Electrical), Karnataka Electricity Board, Bellary and Others
Karnataka High Court · (1999) 5 KarLJ 40
High Courts16 Apr 1999
B. Gangadhar Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 622
Constitution of India, 1950 — Article 32Fundamental Rules, 1950 — Rule 56JPassports Act, 1967 — Section 10 (3) (c)
High Courts15 Apr 1999
P.S. Panduranga Rao Vs Central Bank of India
Karnataka High Court · (1999) ILR (Kar) 2852 : (2000) 3 KarLJ 94 : (2000) 1 LLJ 363
Constitution of India, 1950 — Article 166 (1), 226
High Courts15 Apr 1999
Bhimappa @ Bhima Naik Vs State of Karnataka and Others
Karnataka High Court · (1999) 3 KarLJ 520
Arms Act, 1959 — Section 46 (1)Constitution of India, 1950 — Article 48AKarnataka Minor Mineral Concession Rules, 1994 — Rule 3A, 8 (2)