High Courts25 Mar 1999Partly Allowed
Babu Mother Savavva Navelgund and Others Vs Gopinath
Karnataka High Court · AIR 2000 Kar 27 : (1999) ILR (Kar) 3129
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,706 of 2,390
High Courts24 Mar 1999
Lawerence Mendonsa Vs The Assistant Commissioner, Kundapura, Dakshina Kannada and Others
Karnataka High Court · (2000) 4 KarLJ 292
Constitution of India, 1950 — Article 141Karnataka Land Revenue Act, 1964 — Section 56, 79, 79 (2)Madras Board of Revenue Standing Orders — Clause 40 (4)
High Courts24 Mar 1999
Harisingh Vs State of Karnataka and Others
Karnataka High Court · (1999) 6 KarLJ 86
Karnataka Minor Minerals Concession Rules, 1969 — Rule 10, 7, 7 (2)
High Courts24 Mar 1999
Medical Council of India, New Delhi Vs J.N. Medical College, Belgaum and Others
Karnataka High Court · AIR 1999 Kar 308 : (1999) ILR (Kar) 1961 : (1999) 5 KarLJ 1
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 10 A, 10 B, 10 C, 19 A, 33
High Courts24 Mar 1999
Lt. Col. Ram Autar Sharma Vs Government of India
Karnataka High Court · (1999) 6 KarLJ 256
High Courts24 Mar 1999Allowed
B.P.L. Group of Companies Karmikara Sangha (Registered), Bangalore Vs The Commissioner of Labour, Government of Karnataka, Bangalore and Others
Karnataka High Court · (2001) 2 KarLJ 329 : (2000) 1 LLJ 71
Trade Unions Act, 1926 — Section 10, 6, 7, 8
High Courts23 Mar 1999
Karnataka State Road Transport Corporation, Bangalore Vs Shivashankarappa Kallappa Ijery and Others
Karnataka High Court · (2000) 84 FLR 265 : (1999) ILR (Kar) 4327 : (1999) 5 KarLJ 700 : (2000) 1 LLJ 644
Criminal Procedure Code, 1973 (CrPC) — Section 12, 12 (2)Karnataka Civil Courts Act, 1964 — Section 3, 4, 5, 6, 8Payment of Wages Act, 1936 — Section 15 (1), 2 (1) (a)
High Courts23 Mar 1999
Ambanna Vs Ghanteappa
Karnataka High Court · AIR 1999 Kar 421
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3
High Courts22 Mar 1999
Noorulla Vs P.K. Prabhakar and Another
Karnataka High Court · (1999) ACJ 1419 : AIR 2000 Kar 1 : (1999) 98 CompCas 725 : (1999) ILR (Kar) 2725 : (2000) 2 KarLJ 16 : (1999) 3 RCR(Civil) 692
Motor Vehicles Act, 1939 — Section 110 D, 95 (1)Motor Vehicles Act, 1988 — Section 147 (1), 167
High Courts22 Mar 1999
Smt. Champabai Vs M. Girijapathy and others
Karnataka High Court · (1999) 1 ALD(Cri) 860 : (1999) CriLJ 3101 : (1999) ILR (Kar) 3839 : (2000) 1 KarLJ 530 : (1999) 4 RCR(Criminal) 67
Criminal Procedure Code, 1973 (CrPC) — Section 197, 210, 378, 401Penal Code, 1860 (IPC) — Section 107, 119, 120 B, 201, 202
High Courts22 Mar 1999
Dr. Vijayalakshmi Ravindranath Vs National Institute of Mental Health and Neuro Sciences, Bangalore and others
Karnataka High Court · (2000) 1 KarLJ 330
Constitution of India, 1950 — Article 136, 14, 227
High Courts22 Mar 1999Dismissed
Mr. P. Siva Naga Raju Vs Bangalore University and Others
Karnataka High Court · AIR 1999 Kar 438
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 35, 36
High Courts22 Mar 1999
Dr. Sri Jachani Rashtreeya Seva Peetha, Bangalore Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 91 : (1999) ILR (Kar) 2561 : (1999) 5 KarLJ 587
Constitution of India, 1950 — Article 136, 141, 162, 254National Council for Teachers Education Act, 1993 — Section 14, 15, 17, 29, 32
High Courts19 Mar 1999
B. Suresh and Another Vs Bangalore University and Others
Karnataka High Court · AIR 1999 Kar 422 : (1999) 6 KarLJ 625
Karnataka State Universities Act, 1976 — Section 14, 15, 18, 19, 20
High Courts17 Mar 1999
Bharath Earth Movers Limited (Beml), Bangalore Vs Deputy Commissioner for Transport, Bangalore Division, Bangalore and another
Karnataka High Court · AIR 1999 Kar 394 : (2000) 1 KarLJ 433
Karnataka Motor Vehicles Taxation Act, 1957 — Section 8 AMotor Vehicles Act, 1988 — Section 52, 76, 86 (d)
High Courts17 Mar 1999
Tulshan Granites Private Limited, Bangalore Vs The Assistant Commercial Tax Officer, VI Circle, Bangalore and Others
Karnataka High Court · (2001) 50 KarLJ 325
Karnataka Tax on Entry of Goods Act, 1979 — Section 11A
High Courts17 Mar 1999Allowed
Sundara Gowda Vs Commissioner for Religious and Charitable Endowments and Others
Karnataka High Court · AIR 1999 Kar 426
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 39 (1)
High Courts17 Mar 1999
M/s. BPL Sanyo Utilities and Appliances Limited, Bangalore Vs Union of India and others
Karnataka High Court · (1999) 84 ECR 68 : (1999) 108 ELT 621 : (1999) ILR (Kar) 3380 : (2000) 1 KarLJ 612
Constitution of India, 1950 — Article 265
High Courts17 Mar 1999
Dharappa and Others Vs Assistant Commissioner, Yadgir, Gulbarga District and Others
Karnataka High Court · (2000) 1 KarLJ 326
Karnataka Land Revenue Act, 1964 — Section 127, 127 (1) (b), 136, 25
High Courts17 Mar 1999
S.V. Munikrishnappa and Others Vs S.V. Narayanappa
Karnataka High Court · (1999) ILR (Kar) 2461 : (1999) 6 KarLJ 155
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A (3)