COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,711 of 2,390

High Courts11 Feb 1999

Smt. Cheluvamma And Another Vs The Secretary, Karnataka State Election Commission, Bangalore And Others

Karnataka High Court · AIR 1999 Kar 258 : (1999) ILR (Kar) 1206 : (1999) 3 KarLJ 426

Constitution of India, 1950 — Article 226, 227Karnataka Municipalities (President and Vice-President) (Election) Rules, 1995 — Rule 13Karnataka Municipalities Act, 1964 — Section 42 (2-A)

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High Courts11 Feb 1999

M. Vittal Rao and another Vs M.H. Ranganath and another

Karnataka High Court · (2000) 1 CivCC 382 : (2000) 1 KarLJ 169

Civil Procedure Code, 1908 (CPC) — Section 20 (c)Contract Act, 1872 — Section 49

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High Courts11 Feb 1999

The Medical Relief Society of South Kanara, Manipal, Dakshina Kannada and Others Vs Union of India and Others

Karnataka High Court · (1999) 65 ECC 42 : (1999) 111 ELT 327 : (1999) ILR (Kar) 1877 : (1999) 3 KarLJ 439

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 111 (o), 25 (1), 28

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High Courts11 Feb 1999

Subhash Mahadevappa Khanapur Vs Madan Krishna Khanapur

Karnataka High Court · (2000) 1 CivCC 311 : (1999) 6 KarLJ 129

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts11 Feb 1999

R. Prasanna Kumar and Another Vs State of Karnataka and Others

Karnataka High Court · AIR 1999 Kar 271 : (1999) ILR (Kar) 1378 : (1999) 3 KarLJ 295

Constitution of India, 1950 — Article 15, 16, 243Q, 243R, 243SKarnataka Municipalities Act, 1964 — Section 18 (1) (a), 323, 42 (11), 42 (2)

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High Courts11 Feb 1999

The Workmen of Karnataka Government Insurance Department, Bangalore Vs The Presiding Officer Principal Industrial Tribunal, Bangalore and Another

Karnataka High Court · (1999) ILR (Kar) 3298 : (1999) 3 KarLJ 421

Industrial Disputes Act, 1947 — Section 10, 10 (3), 10 (4)

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High Courts11 Feb 1999

Air Marshal Amarjeet Singh Sethi Vs Union of India

Karnataka High Court · (1999) 3 KarLJ 336

Air Force Act, 1950 — Section 191, 58 (1), 7 (2)Constitution of India, 1950 — Article 14, 226

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High Courts11 Feb 1999

Bharat Conductors Pvt. Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1999) 238 ITR 89

Income Tax Act, 1961 — Section 139 (8), 159 (8), 215, 217, 264

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High Courts10 Feb 1999

Thensingh Vs The Labour Officer and Minimum Wages Authority, Bangalore Sub-Division 3, Bangalore and Others

Karnataka High Court · (1999) 82 FLR 446 : (1999) ILR (Kar) 2150 : (1999) 3 KarLJ 355 : (2000) 1 LLJ 100

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 20 (3)

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High Courts10 Feb 1999

M/s. Satischandra Hegde, Family Trust, Ajjarkad, Udupi Vs State of Karnataka and Another

Karnataka High Court · (1999) 46 KarLJ 475

Karnataka Sales Tax Act, 1957 — Section 22(2A)

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High Courts09 Feb 1999

Shankarapra Shrishailappa Boadannawar (Deceased) By L.Rs Vs Shivappa Rudrappa Sutagatti (Deceased) By L.Rs and others

Karnataka High Court · (1999) ILR (Kar) 1354 : (1999) 3 KarLJ 466

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 113, 48 A (3)

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High Courts09 Feb 1999

M/s. Fibres and Fabrics International, Bangalore Vs The Additional Commercial Tax Officer, 34th Circle, Bangalore and Another

Karnataka High Court · (1999) 46 KarLJ 461

Karnataka Sales Tax Act, 1957 — Section 8

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High Courts09 Feb 1999

M/s. Kemtrode Private Limited, Bangalore and Another Vs The Joint Director (SSI), Government of Karnataka, Department of Industries and Commerce, Bangalore and Others

Karnataka High Court · (1999) 84 ECR 73 : (1999) 108 ELT 616 : (1999) 3 KarLJ 437

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High Courts08 Feb 1999

Kariappa basalingappa Doddamani Vs State of Kanataka and Another

Karnataka High Court · (2000) 86 FLR 382 : (1999) ILR (Kar) 1639

Constitution of India, 1950 — Article 14, 226, 311 (2)

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High Courts05 Feb 1999

Rajashekhar and Another Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 215 : (1999) ILR (Kar) 3714 : (1999) 6 KarLJ 219

Constitution of India, 1950 — Article 162Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 4 (1)Karnataka Irrigation Act, 1965 — Section 29

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High Courts04 Feb 1999

H.P. Srinivas Vs Mysore Minerals Limited, Bangalore and Another

Karnataka High Court · (1999) ILR (Kar) 1685 : (1999) 5 KarLJ 442

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 22 (2), 27 (2)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 16, 19, 21

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High Courts04 Feb 1999

Desmond Dominic Rego and Others Vs Rajiv Gandhi Universities of Health Sciences, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 203 : (1999) ILR (Kar) 3820 : (1999) 3 KarLJ 391

Constitution of India, 1950 — Article 141Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (2) (d), 60, 84

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High Courts03 Feb 1999

Basagouda Vs Assistant Commissioner, Chikodi Sub-Division, Chikodi, District Belgaum and others

Karnataka High Court · (1999) ILR (Kar) 1484 : (1999) 5 KarLJ 559

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High Courts03 Feb 1999

Shri Halasiddanath Sahakari Sakkare Karkhane Limited, Nippani Vs State of Karnataka

Karnataka High Court · (1999) 47 KarLJ 483

Karnataka Sales Tax Act, 1957 — Section 2(1)(U1)Karnataka Sales Tax Rules, 1957 — Rule 6(1)

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High Courts03 Feb 1999

The Superintendent of Central Excise Head-Quarters Preventive, Bangalore-III and Others Vs The Karnataka Soapnut Powder Manufacturers Association (Registered), Bangalore and Another

Karnataka High Court · (1999) 65 ECC 33 : (1999) ECR 74 : (1999) 111 ELT 27 : (1999) ILR (Kar) 1402 : (1999) 3 KarLJ 413

Central Excise Act, 1944 — Section 2 (f)

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