COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,708 of 2,390

High Courts10 Mar 1999

Mohan Kamalkar Sindgikar and Others Vs Joshi Metal Industries, Bijapur and Others

Karnataka High Court · (1999) 82 FLR 876 : (1999) ILR (Kar) 2885 : (1999) 6 KarLJ 347 : (2000) 1 LLJ 859

Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts10 Mar 1999

Joint Commissioner of Income Tax (TDS) Vs Jindal Tractbel Power Co. Ltd. and Another

Karnataka High Court · (1999) 155 CTR 115 : (1999) 240 ITR 189

Income Tax Act, 1961 — Section 255 (4)

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High Courts10 Mar 1999

A. Sundara Raman Vs New Mangalore Port Trust, Panambur and Others

Karnataka High Court · (1999) 5 KarLJ 311

Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 126, 28

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High Courts09 Mar 1999Dismissed

Leo Tauro Vs Gragory Fernandes and Others

Karnataka High Court · AIR 2000 Kar 30

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High Courts08 Mar 1999Dismissed

Ramdev Agencies Vs Addl. Asstt. Commr. of Commercial Taxes

Karnataka High Court · (1999) 114 ELT 17

Central Sales Tax Act, 1956 — Section 14

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High Courts08 Mar 1999

Geep Industrial Syndicate Limited, Mysore Vs Geep Industrial Syndicate Employees'' Union, Mysore and Others

Karnataka High Court · (1999) ILR (Kar) 3258 : (1999) 6 KarLJ 521 : (1999) 2 LLJ 1197

Constitution of India, 1950 — Article 226, 227Industrial Employment (Standing Orders) Act, 1946 — Section 10, 15, 2, 2 (g)

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High Courts05 Mar 1999

B.R. Rangaswamy Vs D. Syed Younous and Others

Karnataka High Court · (2000) 3 CivCC 37 : (1999) ILR (Kar) 2539 : (2000) 4 KarLJ 187

Specific Relief Act, 1963 — Section 20Urban Land Ceiling (Amendment) Act, 1999 — Section 27 (2)

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High Courts05 Mar 1999

Syed Beri alias Chayyabba Vs Ahmad Beri

Karnataka High Court · AIR 1999 Kar 329 : (1999) 4 CivCC 405 : (1999) 3 KarLJ 316

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115

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High Courts05 Mar 1999

V.B. Desai and Another (L/Rs. of late B.J. Desai) Vs Administrative Officer, Settlement Commission for I.T. and W.T. and Another (No. 1)

Karnataka High Court · (2003) 260 ITR 273

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 153, 155 (1) (c), 220 (2), 245 D (8), 245 F (1)

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High Courts04 Mar 1999

1jindal Aluminium Limited, Bangalore and Another Vs The Deputy Commissioner of Commercial Taxes (Assessment-i), Fast Track, Rural, Bangalore Division

Karnataka High Court · (1999) 46 KarLJ 426

Constitution of India, 1950 — Article 226, 265, 300AKarnataka Sales Tax Act, 1957 — Section 12(3)

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High Courts04 Mar 1999

M/s. Gowri Enterprises, Gowribidanur, Kolar District Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 389 : (1999) ILR (Kar) 2022 : (2000) 1 KarLJ 39

Karnataka Stamp Act, 1957 — Section 39, 40 B (b), 53Partnership Act, 1932 — Section 28, 31, 39, 53

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High Courts03 Mar 1999

M/s. Prakash Roadlines Limited, Bangalore and Another Vs Smt. Prema

Karnataka High Court · (2000) ACJ 481 : (1999) 82 FLR 751 : (1999) ILR (Kar) 2808 : (1999) 4 KarLJ 317 : (1999) 2 LLJ 1313

Civil Procedure Code, 1908 (CPC) — Section 115Workmens Compensation Act, 1923 — Section 19, 30

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High Courts03 Mar 1999

Maharudrappa Sirse Vs State of Karnataka and Others

Karnataka High Court · (1999) 4 KarLJ 346

Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 30, 30 A

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High Courts03 Mar 1999

K.M. Shivarama Vs K.C. Purushothama

Karnataka High Court · (1999) 2 ALD(Cri) 21 : (1999) 2 ALT(Cri) 229 : (2000) 84 FLR 387 : (1999) ILR (Kar) 3988 : (1999) 4 KarLJ 471 : (1999) 2 LLJ 1062

Criminal Procedure Code, 1973 (CrPC) — Section 200, 468, 472Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1-A)

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High Courts03 Mar 1999

Shivappa Basavantappa Devaravar (Deceased) by L.R. Vs Babajan

Karnataka High Court · (1999) 4 CivCC 98 : (1999) 4 KarLJ 293

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High Courts02 Mar 1999

Smt. B. Suvarna Malini and Others Vs Karnataka Administrative Tribunal, Bangalore and Others

Karnataka High Court · (1999) ILR (Kar) 2179 : (1999) 6 KarLJ 6

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 14, 141, 142, 15, 16Karnataka Civil Services Act, 1978 — Section 3 (1), 8

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High Courts02 Mar 1999