High Courts03 Feb 1999
Tukaram S. Vernekar Vs Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 3877 : (1999) 3 KarLJ 28 : (1999) 2 LLJ 774
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,712 of 2,390
High Courts03 Feb 1999Dismissed
Shantharaju N. Vs State Bank of Mysore and Another
Karnataka High Court · (1999) 2 LLJ 637
Constitution of India, 1950 — Article 226
High Courts02 Feb 1999
Mysore Paper Mills Officer''s Association, Bhadravathi And Others Vs Mysore Paper Mills Limited, Bhadravathi And Others
Karnataka High Court · (1999) 5 KarLJ 680
Constitution of India, 1950 — Article 12, 14, 16, 19, 19 (1) (a)Industrial Disputes Act, 1947 — Section 2 (ra), 29, 31, 33
High Courts02 Feb 1999
N. Sundaraswamy and Others Vs Bangalore Turf Club Limited, Bangalore
Karnataka High Court · AIR 1999 Kar 447 : (2001) 103 CompCas 73 : (1999) 3 KarLJ 330
Companies Act, 1956 — Section 36, 397, 398, 433 (f)
High Courts02 Feb 1999
M.B. Devaraju Vs State of Karnataka and Others
Karnataka High Court · (1999) 3 KarLJ 346
Karnataka Land Revenue Act, 1964 — Section 94 A (4)Karnataka Land Revenue Rules, 1966 — Rule 108C
High Courts01 Feb 1999
State of Karnataka Vs Balappa and Another
Karnataka High Court · (1999) 2 ALT(Cri) 39 : (1999) CriLJ 3064
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304 B, 34, 498A
High Courts01 Feb 1999
State of Karnataka and Another
Karnataka High Court · AIR 2000 Kar 70 : (1999) 3 CivCC 195 : (1999) 5 KarLJ 637
Civil Procedure Code, 1908 (CPC) — Section 148 A, 148 A (2), 151
High Courts01 Feb 1999
Manager, Vijaya Bank, Padubidri, Dakshina Kannada Vs Regional Provident Fund Commissioner, Sub-Regional Office, Balmatta, Mangalore and Others
Karnataka High Court · (1999) 5 KarLJ 459
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 172Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11 (2), 8 F
High Courts01 Feb 1999
Smt. Rajamma alias Venkatamma and Others Vs Bangalore Development Authority
Karnataka High Court · AIR 1999 Kar 399 : (1999) ILR (Kar) 959 : (2000) 1 KarLJ 455
Bangalore Development Authority Act, 1976 — Section 15, 17 (1), 18 (3), 19 (1)Land Acquisition Act, 1894 — Section 11 A
High Courts01 Feb 1999
State Vs Balappa and Another
Karnataka High Court · (1999) 1 ALD(Cri) 767 : (1999) 3 KarLJ 244
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304 B, 34, 498A
High Courts01 Feb 1999
The Workmen and Allied Beedi Factories Workers'' Association, Mysore Vs Presiding Officer, Industrial Tribunal, Bangalore and Another
Karnataka High Court · (2000) 85 FLR 277 : (2000) ILR (Kar) 2459 : (1999) 5 KarLJ 418 : (2000) 4 KCCR 243 SN
Industrial Disputes Act, 1947 — Section 10 (1) (d), 19, 19 (2), 19 (3)
High Courts01 Feb 1999
M/s. Kirloskar Investments and Finance Limited, Bangalore Vs M/s. Delhi Compuprint Services Private Limited, Bangalore and Others
Karnataka High Court · (1999) 3 CivCC 480 : (1999) ILR (Kar) 2429 : (1999) 5 KarLJ 385
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 5, 151
High Courts29 Jan 1999
Union of India Vs Mrs. Nanda
Karnataka High Court · (1999) 1 ACC 406 : (1999) ACJ 1259 : AIR 1999 Kar 335 : (1999) 82 FLR 844 : (1999) ILR (Kar) 1193 : (1999) 3 KarLJ 256 : (1999) 3 RCR(Civil) 58 : (1999) 3 RCR(Civil) 121
Railways Act, 1989 — Section 82 A, 82 CWorkmens Compensation Act, 1923 — Section 2 (d)
High Courts29 Jan 1999
M/s. Kothari Industrial Corporation Limited, Kandali, Hassan District Vs The Coffee Board, Bangalore and Another
Karnataka High Court · (1999) 5 KarLJ 302
Advocates Act, 1961 — Section 30, 30 (ii)
High Courts28 Jan 1999
M. Muddanna and Others Vs The Commissioner, Bangalore City Corporation, Bangalore and Another
Karnataka High Court · (1999) ILR (Kar) 3980 : (1999) 3 KarLJ 134
Karnataka Municipal Corporations Act, 1976 — Section 108, 109, 117, 82
High Courts28 Jan 1999
Srinivas Kalluri and Others Vs Rajiv Gandhi University of Health Sciences, Bangalore
Karnataka High Court · (1999) ILR (Kar) 1233 : (1999) 3 KarLJ 73
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (3), 5 (3), 62
High Courts28 Jan 1999
M/s. Sri Raghavendra Soapnut Works, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1999) 46 KarLJ 546
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts28 Jan 1999
M/s. Orr Cee Electronics Limited, Mysore and Others Vs Judicial Magistrate First Class (II Court), Mysore and Others
Karnataka High Court · (1999) 1 ALT(Cri) 608 : (1999) 3 KarLJ 82 : (2000) 1 LLJ 843
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1-A), 14 A
High Courts27 Jan 1999
Gayathrinagar House Building Co-operative Society Limited, Bangalore and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 6 KarLJ 206
High Courts27 Jan 1999
Technology and Sciences Private Limited, Bangalore Vs The Joint Commissioner of Commercial Taxes (Appeals), City Division III, Bangalore and Another
Karnataka High Court · (2002) 53 KarLJ 36
Karnataka Sales Tax Act, 1957 — Section 20(2)