COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,709 of 2,390

High Courts02 Mar 1999

Board of Management of Sri Veerbhadreshwar Educational Society, Humnabad, Bidar District Vs B.S. Shirol and Others

Karnataka High Court · (1999) ILR (Kar) 3009 : (1999) 5 KarLJ 129

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 15, 3Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 17 (2), 8

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High Courts01 Mar 1999

L. Srinivas Vs The Authorised Officer and Superintendent of Excise, Bangalore Rural District, Bangalore

Karnataka High Court · (1999) 2 ALD(Cri) 20 : (1999) ILR (Kar) 2872 : (1999) 4 KarLJ 320

Karnataka Excise Act, 1965 — Section 32, 34, 43 A, 53, 54Penal Code, 1860 (IPC) — Section 171 B

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High Courts26 Feb 1999

Patil Panduranga Venkanagouda Vs Horatti Basavaraj Shivalingappa And Another

Karnataka High Court · AIR 2000 Kar 78 : (1999) 5 KarLJ 467

Constitution of India, 1950 — Article 191 (1) (a), 58 (2), 66 (4)Representation of the Peoples Act, 1951 — Section 66, 81, 83

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High Courts26 Feb 1999

Suri Industries, Bangalore Vs Assistant Commissioner of Commercial Taxes, II Circle, Bangalore and Another

Karnataka High Court · (2001) 50 KarLJ 109

Karnataka Sales Tax Act, 1957 — Section 12B(3)

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High Courts26 Feb 1999

S.R. Kiran Vs Central Bureau of Investigation, Bangalore Branch

Karnataka High Court · (1999) 1 ALD(Cri) 865 : (1999) CriLJ 3079 : (2000) 2 KarLJ 163 : (1999) 4 RCR(Criminal) 174

Antiquities and Art Treasures Act, 1972 — Section 14 (3), 25 (2), 26 (2)Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 397, 401

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High Courts26 Feb 1999

Management of M/s. Naga Theatre, Bangalore Vs R. Raja

Karnataka High Court · (1999) ILR (Kar) 2481 : (1999) 5 KarLJ 406

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Industrial Disputes Act, 1947 — Section 19 (3), 29, 34

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High Courts25 Feb 1999Dismissed

Basappa Yellappa Kappad Vs Sundaram Industries Ltd. and Another

Karnataka High Court · (2000) 1 LLJ 861

Industrial Disputes Act, 1947 — Section 11, 11 A, 15

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High Courts25 Feb 1999

G.N. Gurappa Reddy Vs M/s. A.S. Finance and Investments, Bangalore

Karnataka High Court · (1999) 1 ALD(Cri) 887 : (1999) 2 ALT(Cri) 66 : (1999) 2 CivCC 556 : (1999) ILR (Kar) 1655 : (1999) 3 KarLJ 387 : (1999) 2 RCR(Criminal) 637

Contract Act, 1872 — Section 230Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c)

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High Courts25 Feb 1999

Smt. Prabha G. Naik Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 2675 : (1999) 5 KarLJ 698

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High Courts25 Feb 1999

M/s. Mitsugen Glazes Limited, Bangalore Vs M/s. Varkey Overseas Trading Company Private Limited, Bangalore and Another

Karnataka High Court · (2001) 103 CompCas 117 : (1999) ILR (Kar) 3354 : (1999) 3 KarLJ 321

Companies Act, 1956 — Section 433 (e), 434

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High Courts25 Feb 1999Allowed

Krishna Murthy N. Vs Syndicate Bank and Others

Karnataka High Court · (1999) ILR (Kar) 3696 : (2001) 3 LLJ 363

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High Courts24 Feb 1999

P.Y. Parry Vs M/s. Cynotech Bioproducts Private Limited, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 331 : (2001) 103 CompCas 113 : (1999) 3 KarLJ 68

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High Courts24 Feb 1999

M/s. Hussain Iron Industries, Bangalore Vs Commercial Tax Officer (Appeals), IV South Zone, Bangalore and Another

Karnataka High Court · (1999) 47 KarLJ 430

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 27

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High Courts24 Feb 1999

M/s. Bright Plastics, Bangalore Vs Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · (2000) 1 CivCC 370 : (1999) ILR (Kar) 2381 : (1999) 6 KarLJ 640

Electricity Act, 1910 — Section 26 (6)

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High Courts24 Feb 1999

T. Sundara Vs Management, Sericulture-Cum-Farmers Co-Operative Society Limited and Another

Karnataka High Court · (2000) 84 FLR 37 : (1999) ILR (Kar) 3779 : (1999) 6 KarLJ 632

Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 11 A

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High Courts23 Feb 1999

M/s. Kothari Information Systems Limited, Bangalore Vs General Manager, District Industries Centre, Bangalore District (Urban), Bangalore and Others

Karnataka High Court · (1999) 47 KarLJ 287

Central Sales Tax Act, 1956 — Section 8(5)Karnataka Sales Tax Act, 1957 — Section 8A(1)

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High Courts23 Feb 1999

Nagamma and Another Vs Ningamma

Karnataka High Court · AIR 1999 Kar 432 : (1999) 3 CivCC 286 : (1999) 2 DMC 681 : (1999) ILR (Kar) 2366 : (1999) 5 KarLJ 609

Hindu Marriage Act, 1955 — Section 37

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High Courts22 Feb 1999

Subhakar and Others Vs The Land Tribunal and Others

Karnataka High Court · (1999) 4 KarLJ 524

Karnataka Land Reforms Act, 1961 — Section 2 (18), 4

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High Courts20 Feb 1999Allowed

Maharashtra Hybrid Seeds Company Limited Vs State of Karnataka

Karnataka High Court · (2000) 119 STC 112

Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (1)

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High Courts19 Feb 1999

Mehaboob Basha Vs The Labour Officer and Commissioner for Workmen''s Compensation, Bellary and Others

Karnataka High Court · (2000) 1 ACC 138 : (2000) ACJ 784 : (1999) 5 KarLJ 607

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Workmens Compensation Act, 1923 — Section 30 (1) (a)

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