COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,715 of 2,390

High Courts08 Jan 1999

H.B. Rajendra and Others Vs Vijaya Bank, Madikeri and Another

Karnataka High Court · AIR 1999 Kar 265 : (1999) ILR (Kar) 2154 : (1999) 3 KarLJ 180

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 182, 183

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High Courts07 Jan 1999

Shree Someshwara Farmers Co-operative Spinning Mills Ltd. Vs Joint Commissioner of Income Tax (Assessment) and Others

Karnataka High Court · (1999) 236 ITR 829

Income Tax Act, 1961 — Section 143 (1) (a), 156, 226 (3)

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High Courts07 Jan 1999

C. Abdul Hameed Vs State

Karnataka High Court · (1999) 2 ALT(Cri) 89 : (1999) CriLJ 3654 : (1999) 2 KarLJ 679

Criminal Procedure Code, 1973 (CrPC) — Section 138, 437, 438, 439Karnataka Forest Act, 1963 — Section 104 D, 86, 87

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High Courts07 Jan 1999

M.N.G. Krishnaiah Vs Ganeshappa

Karnataka High Court · (1999) 4 CivCC 572 : (1999) ILR (Kar) 3762 : (1999) 5 KarLJ 267

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115, 87 (ii)Limitation Act, 1963 — Section 5

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High Courts07 Jan 1999

Rajajinagar Finance and Investments Pvt. Ltd. and Another Vs Asst. General Manager, Reserve Bank of India and Another

Karnataka High Court · AIR 1999 Kar 340 : (2000) 101 CompCas 436

General Clauses Act, 1897 — Section 9Land Acquisition Act, 1894 — Section 20 (2)

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High Courts06 Jan 1999

C. Jayaram Vs Regional Transport Officer and The Registering Authority, Mandya Region, Mandya

Karnataka High Court · AIR 1999 Kar 282 : (1999) ILR (Kar) 2586 : (1999) 2 KarLJ 672

Karnataka Motor Vehicles Rules, 1989 — Rule 151, 216 (2)

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High Courts06 Jan 1999

M/s. E.C.I.E. Private Limited, Bangalore Vs The Additional Deputy Commissioner of Commercial Taxes (Assessments-ii), City Division, Bangalore and Another

Karnataka High Court · (1999) 46 KarLJ 400

Constitution of India, 1950 — Article 366(29A)(B)Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(M)(I)

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High Courts06 Jan 1999

M/s. Kenchamba Service Station, B.M. Road, Hassan Vs Union of India and Others

Karnataka High Court · (2000) 84 FLR 52 : (1999) ILR (Kar) 1297 : (1999) 3 KarLJ 260 : (1999) 2 LLJ 374

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 1 (5), 2 (12), 75

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High Courts05 Jan 1999

Smt. S. Girija Vs Kanara Transport Company, Mangalore and Another

Karnataka High Court · (2000) 2 ACC 203 : (2000) ACJ 113 : (1999) 82 FLR 756 : (1999) 3 KarLJ 151

Civil Procedure Code, 1908 (CPC) — Section 115, 3Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts04 Jan 1999

Ravindra Shetty Vs The Management of Mysore Petro Chemicals Limited, Raichur and Another

Karnataka High Court · (1999) 82 FLR 806 : (1999) 6 KarLJ 367

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11 A

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High Courts04 Jan 1999

Smt. S.K. Chandrika Vs Smt. Byamma and Others

Karnataka High Court · (1999) 2 ALT(Cri) 488 : (1999) 3 CivCC 661 : (2000) 1 DMC 185 : (1999) 5 KarLJ 183

Criminal Procedure Code, 1973 (CrPC) — Section 115, 125Family Courts Act, 1984 — Section 19 (4)Penal Code, 1860 (IPC) — Section 10, 11, 8

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High Courts04 Jan 1999

Noor Mohamed Vs Mohamed Karmulla and Another

Karnataka High Court · (1999) 2 KarLJ 654

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts04 Jan 1999

Sangeetha H.D. and Others Vs Rajiv Gandhi University of Health Sciences, Bangalore and Others

Karnataka High Court · AIR 1999 Kar 433 : (1999) 3 KarLJ 90

Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (2)

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High Courts04 Jan 1999

Kanpha Labs Vs Union of India (UOI)

Karnataka High Court · (1999) 66 ECC 543 : (1999) 83 ECR 471 : (1999) 113 ELT 32

Central Excise Act, 1944 — Section 37 B

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High Courts18 Dec 1998

Vishwabharathi House Building Co-operative Society Limited, Bangalore Vs Union of India and Others

Karnataka High Court · AIR 1999 Kar 210 : (2000) 101 CompCas 38 : (1999) 2 KarLJ 38

Civil Procedure Code, 1908 (CPC) — Section 2 (2), 25Constitution of India, 1950 — Article 14, 19, 226, 227, 246

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High Courts18 Dec 1998

Smt. Nanjamma and Another Vs State of Karnataka and Others

Karnataka High Court · (1999) ILR (Kar) 1094 : (1999) 2 KarLJ 109

Constitution of India, 1950 — Article 14Hindu Succession Act, 1956 — Section 6

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High Courts18 Dec 1998

Dalit Sena, Karnataka Vs The Karnatak University, Dharwad and Another

Karnataka High Court · (1999) 2 KarLJ 1

Constitution of India, 1950 — Article 16 (4), 226Karnataka State Universities Act, 1976 — Section 49

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High Courts18 Dec 1998

Smt. Vanaja and Another Vs State

Karnataka High Court · (1999) 1 ALD(Cri) 402 : (2000) 1 KarLJ 85

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 354Penal Code, 1860 (IPC) — Section 300, 302, 34

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High Courts18 Dec 1998

P.A. Kulkarni and Another Vs State of Karnataka and Another

Karnataka High Court · AIR 1999 Kar 284 : (1999) ILR (Kar) 869 : (1999) 1 KarLJ 706

Constitution of India, 1950 — Article 21

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High Courts18 Dec 1998

Devkala Consultancy Services, Bangalore Vs Union of India and Others

Karnataka High Court · AIR 1999 Kar 319 : (1999) 2 KarLJ 115

Banking (Regulation) Act, 1949 — Section 21, 21 (2) (e), 35 A, 36 (1) (a)Constitution of India, 1950 — Article 226, 265Interest Tax Act, 1974 — Section 26 C

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