High Courts14 Jan 1999
Zoo Authority of Karnataka, Mysore Vs Anand
Karnataka High Court · (1999) 3 KarLJ 176
Specific Relief Act, 1963 — Section 6
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,714 of 2,390
High Courts14 Jan 1999
V.M. Salgaocar and Bros. Ltd. and Others Vs Income Tax Officer and Others Murugarajendra Oil Industry Ltd. and Another Vs Central Board of Direct Taxes and Others Chetan Travels and Another Vs Union of India (UOI) and Others Karnataka Cargo Transport Pvt. Ltd. Vs Union of India (UOI) and Others Sagar Transport Co. Vs Central Board of Direct Taxes and Others Advertising Club Vs Union of India (UOI) and Others Resha Wires Pvt. Ltd. and Another Vs Union of India (UOI) and Another
Karnataka High Court · (1999) 154 CTR 564 : (1999) 237 ITR 630
Income Tax Act, 1961 — Section 194 C, 194 C (1)
High Courts13 Jan 1999Allowed
Mohamed Iqbal Khan Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (2000) 118 STC 420
Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)
High Courts13 Jan 1999Dismissed
V.N. Munegowda Vs Mushraff Ali Baig and Another
Karnataka High Court · (2000) ACJ 1545
Civil Procedure Code, 1908 (CPC) — Section 115, 195, 3, 9Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 169, 173 (2), 175
High Courts13 Jan 1999
Prakash Vs Hanumanthraya and Others
Karnataka High Court · (2000) ACJ 604 : (1999) ILR (Kar) 1671 : (1999) 3 KarLJ 221
Motor Vehicles Act, 1988 — Section 3, 3 (1)
High Courts13 Jan 1999
T.H. Yashawanta and Others Vs T.J. Jagadeesh and Others
Karnataka High Court · (1999) 3 CivCC 552 : (1999) ILR (Kar) 2924 : (1999) 5 KarLJ 525
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 151, 21 (2), 6Suits Valuation Act, 1887 — Section 11
High Courts13 Jan 1999
Bharat Petroleum Corporation Limited, Bangalore Vs B.S. Sridhara Murthy and Another
Karnataka High Court · (1999) 3 CivCC 142 : (1999) 2 KarLJ 574
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7
High Courts12 Jan 1999
Narayana and Others Vs The Land Tribunal (IV), Managalore and Others
Karnataka High Court · (1999) ILR (Kar) 3886 : (1999) 3 KarLJ 242
High Courts12 Jan 1999
Smt. Sarojamma Vs The Managing Director, Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · (1999) 3 KarLJ 146
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (p), 50
High Courts12 Jan 1999
Khadirsab Mohadinsab Mulla and Others Vs Special Land Acquisition Officer, Hidkal Dam Project, Hidkal and Others
Karnataka High Court · (1999) 3 KarLJ 98
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 2 (2)
High Courts12 Jan 1999
Shivasharnappa Vs The Deputy Commissioner, Gulbarga and Another
Karnataka High Court · (1999) 3 KarLJ 87
Karnataka Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 1983 — Section 4Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 39, 6
High Courts12 Jan 1999
Lakshmappa Balaganur Vs State of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 246 : (1999) 3 KarLJ 225
Constitution of India, 1950 — Article 162Karnataka Panchayat Raj Act, 1993 — Section 159 (2), 177 (1), 179, 180 (2) (a)
High Courts12 Jan 1999Dismissed
Tata Tea Limited Vs State of Karnataka
Karnataka High Court · (2001) 121 STC 299
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 (4), 12 A
High Courts12 Jan 1999
S.K.L. and Company, Bangalore Vs Union of India and Another
Karnataka High Court · AIR 1999 Kar 339 : (1999) ILR (Kar) 1623 : (1999) 3 KarLJ 107
Constitution of India, 1950 — Article 14Railways Act, 1989 — Section 30, 70
High Courts12 Jan 1999Dismissed
Sri Ramaseva Mandali Trust (R) and Others Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2003) 133 STC 574
Constitution of India, 1950 — Article 248Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 2 (1-A), 3 C
High Courts11 Jan 1999
K. Seshappa Vs St. Francis Xavier Church, Chikkaballapur
Karnataka High Court · (1999) 3 CivCC 506 : (1999) 5 KarLJ 379
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 115Constitution of India, 1950 — Article 227
High Courts11 Jan 1999
M/s. Surfa Coats Private Limited, Bangalore Vs The Deputy Commissioner of Commercial Taxes (Assessments-iv), Bangalore and Another
Karnataka High Court · (1999) 46 KarLJ 478
Karnataka Sales Tax Act, 1957 — Section 2(1)(U1)
High Courts11 Jan 1999
Indian Institute of Science Employees'' Association Bangalore Vs Indian Institute of Science, Bangalore
Karnataka High Court · AIR 1999 Kar 307 : (1999) 3 KarLJ 240
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 16 Rule 5, Order 41 Rule 27, 105
High Courts08 Jan 1999
Smt. Rosali V. Vs M/s. Nellai Small Match Producers Service Industrial Co-Operative Society Limited, Tirunelveli, Tamil Nadu and Others
Karnataka High Court · AIR 1999 Kar 167 : (1999) 3 KarLJ 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 115Constitution of India, 1950 — Article 235
High Courts08 Jan 1999
H.L. Nagaraju and Another Vs The Deputy General Manager, Personnel Department (HRD), Vijaya Bank, Head Office, M.G. Road, Bangalore and Another
Karnataka High Court · (2000) 84 FLR 41 : (1999) ILR (Kar) 1197 : (1999) 3 KarLJ 186
Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 29, 29 (4)