High Courts08 Dec 1998Dismissed
Vilas Rajaram Jinavekar and Another Vs Smt. Gulabi and Others
Karnataka High Court · (1998) 12 KAR CK 0004
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,717 of 2,390
High Courts07 Dec 1998
B.P. Malini Vs Ramachandra Pesticides Pvt. Ltd. and Others
Karnataka High Court · (2001) 103 CompCas 444
High Courts07 Dec 1998Dismissed
United India Insurance Co. Ltd. and Another Vs Boregowda
Karnataka High Court · (2000) ACJ 1255
Workmens Compensation Act, 1923 — Section 2 (1), 30, 4 (1) (c)
High Courts07 Dec 1998
Dr. H.P. Sundaresh and Others Vs Assistant Commissioner of Income Tax and Another
Karnataka High Court · (1999) 236 ITR 773
Income Tax Act, 1961 — Section 269 UC (4)
High Courts07 Dec 1998
Al-Mahmood Education Society (Registered), Bhadravathi Vs State of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 223 : (1999) 2 KarLJ 236
Indian Medical Council Act, 1956 — Section 10 A, 33
High Courts04 Dec 1998
Veerabhadranna Vs Karnataka State Road Transport Corporation, Bangalore
Karnataka High Court · (2001) ILR (Kar) 2350 : (1999) 2 KarLJ 517
High Courts03 Dec 1998
T.T. Paul and Another Vs M/s. Little Flower Kuries and Enterprises Limited, Bangalore
Karnataka High Court · (1999) ILR (Kar) 2378 : (1999) 6 KarLJ 465
Limitation Act, 1963 — Section 37
High Courts03 Dec 1998
National Insurance Company Limited, Gokak, Belgaum District Vs Nyaya Mathasab Ghouse Sab Muke and Another
Karnataka High Court · (2000) ACJ 1445 : (1999) 82 FLR 421 : (1999) ILR (Kar) 854 : (1999) 6 KarLJ 580
Workmens Compensation Act, 1923 — Section 2 (1), 2 (g), 4 (c) (ii)
High Courts03 Dec 1998
National Insurance Company Limited Vs Nyaya Mathasab Ghouse Sab Muke and Another
Karnataka High Court · (2000) 1 ACC 218
Workmens Compensation Act, 1923 — Section 2 (g)
High Courts03 Dec 1998
M.D. Devegowda Vs State of Karnataka and others
Karnataka High Court · (1999) ILR (Kar) 4087 : (2000) 2 KarLJ 101
Constitution of India, 1950 — Article 14Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 16 (1) (c), 44 (2), 44 (3)
High Courts02 Dec 1998Allowed
Bairy and Another Vs General Manager
Karnataka High Court · (1999) ILR (Kar) 2889 : (1999) 3 LLJ 1383
High Courts30 Nov 1998
M/s. Bangalore Golf Club, Bangalore Vs The Assistant Commissioner of Luxury Taxes, X Additional Chicle, Bangalore
Karnataka High Court · (1999) 46 KarLJ 102
Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 2(4)
High Courts30 Nov 1998
Madan Kumar and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 4000 : (2000) 3 KarLJ 321
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49, 50, 56
High Courts30 Nov 1998
T.V. Sundaram Iyengar and Sons Ltd. and Another Vs State of Karnataka and Another
Karnataka High Court · (1999) ILR (Kar) 1829
Constitution of India, 1950 — Article 14, 19 (1) (g), 246, 265, 304AKarnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 3 (1)
High Courts30 Nov 1998
Brahmavar Chemicals Pvt. Ltd. Vs Commissioner of Income Tax and Another
Karnataka High Court · (1999) 153 CTR 617 : (1999) 239 ITR 867
Income Tax Act, 1961 — Section 139 (1), 139 (3), 143 (1), 148, 264
High Courts27 Nov 1998
Mariyappa Vs V.R. Ramakrishna Rao and Others
Karnataka High Court · (1999) CriLJ 1378 : (1999) 3 KarLJ 22
Contempt of Courts Act, 1971 — Section 12Transfer of Property Act, 1882 — Section 53
High Courts27 Nov 1998
The Registrar General, High Court of Karnataka, Bangalore and Another Vs Smt. Sevanti
Karnataka High Court · (1999) 3 KarLJ 132
High Courts27 Nov 1998
H.S. Vairamudigowda Vs State of Karnataka and Others
Karnataka High Court · (1999) 3 KarLJ 1
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 308 (3), 329, 330, 43
High Courts27 Nov 1998
The Commissioner of Police, City of Bangalore Vs R. Shankare Gowda
Karnataka High Court · (1999) ILR (Kar) 459 : (1999) 1 KarLJ 163
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 11, 9
High Courts27 Nov 1998
Kum. C.P. Prathima Devi Vs Medical Council of India, New Delhi and Others
Karnataka High Court · (2000) 3 KarLJ 505
Indian Medical Council Act, 1956 — Section 33Medical Council of India Regulations on Graduate Medical Education, 1997 — Regulation 6