High Courts27 Nov 1998
M.A. Narayana Murthy Vs K.N. Nanaveeth Guptha and Others
Karnataka High Court · AIR 1999 Kar 224 : (1999) 2 KarLJ 496
Arbitration Act, 1940 — Section 21, 34Arbitration and Conciliation Act, 1996 — Section 85 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,718 of 2,390
High Courts26 Nov 1998
Syndicate Bank, Mysore Road Branch, Bangalore Vs A.P. Manjunath and Another
Karnataka High Court · (1999) 4 CivCC 481 : (1999) ILR (Kar) 1518 : (1999) 2 KarLJ 362 : (1999) 3 RCR(Civil) 90
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 9 Rule 5Contract Act, 1872 — Section 128, 137, 145
High Courts26 Nov 1998Allowed
Eswaraiah Vs B.S. Siddalingappa and Others
Karnataka High Court · (1998) 11 KAR CK 0057
High Courts26 Nov 1998
State Vs S.B. Marigowda
Karnataka High Court · (1999) CriLJ 2171 : (1999) ILR (Kar) 1498 : (2000) 1 KarLJ 163
Motor Vehicles Act, 1939 — Section 89 BPenal Code, 1860 (IPC) — Section 279, 304 A
High Courts26 Nov 1998
Malleshi alias Mallikarjuna Vs State
Karnataka High Court · (1999) 1 ALD(Cri) 890 : (1999) CriLJ 2617 : (1999) ILR (Kar) 3835 : (1999) 5 KarLJ 439
Motor Vehicles Act, 1988 — Section 113, 3 (1)Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts25 Nov 1998
BIDAR SAHAKARI SAKKARE KRARKHANE NIYAMAT and ORS Vs UNION OF INDIA and Others
Karnataka High Court · (1999) 152 CTR 314
Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 143 (1A), 145 (1) (a), 264, 271 (1) (c)
High Courts25 Nov 1998
H.G. Mahesh Vs Smt. Honnamma and Another
Karnataka High Court · (2000) ACJ 753 : (1999) ILR (Kar) 1548 : (1999) 6 KarLJ 382
Employees State Insurance Act, 1948 — Section 2 (8), 46, 53, 61Motor Vehicles Act, 1939 — Section 110 A
High Courts25 Nov 1998
Bidar Sahakari Sakkare Kharkhane Niyamat, Ramanashree Enterprises, Ramanashree Shopping Arcade (P) Ltd. and Ramanashree Associates Vs Union of India (UOI) and Others
Karnataka High Court · (1999) 237 ITR 445
Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 143 (1A), 143 (2) (a), 154, 250, 254
High Courts25 Nov 1998
Webbs Sales and Services (Private) Limited, Bangalore Vs M/s. Gurukrupa Service Station, Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 707 : (1999) 1 KarLJ 8
Civil Procedure Code, 1908 (CPC) — Section 145Contempt of Courts Act, 1971 — Section 15, 2 (c)
High Courts25 Nov 1998
M/s. Khaja Trading Company, Bangalore Vs The Entry Tax Officer, 27th Circle, Bangalore and Another
Karnataka High Court · (1999) 46 KarLJ 137
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts25 Nov 1998
Abdul Khader Vs State of Karnataka
Karnataka High Court · (1999) 1 ALT(Cri) 558 : (1999) CriLJ 1801 : (1999) ILR (Kar) 1243 : (1999) 2 KarLJ 311 : (1999) 2 RCR(Criminal) 392
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173 (9), 193, 226, 319Prevention of Corruption Act, 1988 — Section 13 (2), 130 (d), 7
High Courts25 Nov 1998
The Principal, Sainik School, Bijapur Vs K.K. Naik and Others
Karnataka High Court · (1999) 3 KarLJ 16
Constitution of India, 1950 — Article 14
High Courts24 Nov 1998
Nisar Ahmed Abdul Rahiman Killedar Vs Babulal Achal Singh Raj Purohit and Another
Karnataka High Court · (2000) ACJ 58 : (1999) 82 FLR 808 : (1999) ILR (Kar) 2803 : (1999) 2 KarLJ 445 : (1999) 2 LLJ 1337
Workmens Compensation Act, 1923 — Section 2 (1), 2 (g), 4, 4 (1) (c)
High Courts24 Nov 1998
Rojappa Alias Thabati Belchada Vs Muthappa Belchada and others
Karnataka High Court · (2000) 2 CivCC 527 : (1999) ILR (Kar) 2108 : (2000) 3 KarLJ 450
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 9, Order 43 Rule 1Limitation Act, 1963 — Section 5
High Courts23 Nov 1998
Nirmala Bai and Another Vs Ashok and Others
Karnataka High Court · (2000) ACJ 1163
Workmens Compensation Act, 1923 — Section 3, 30 (1), 4, 4 A (3)
High Courts23 Nov 1998Dismissed
National Insurance Co. Ltd. Vs Obalesh and Another
Karnataka High Court · (1999) 1 ACC 471 : (2000) ACJ 1329
Motor Vehicles Act, 1988 — Section 149 (2), 149 (2), 167, 170, 173Workmens Compensation Act, 1923 — Section 2 (1) (m), 30, 4
High Courts21 Nov 1998
M/s. Siemens Limited, Bangalore Vs The Commercial Tax Officer (Intelligence), Tumkur Road Checkpost, Bangalore and Another
Karnataka High Court · (1999) 46 KarLJ 126
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts21 Nov 1998
Smt. Maramma Vs The Tahsildar, Sirguppa and Others
Karnataka High Court · (1999) ILR (Kar) 1203 : (2000) 3 KarLJ 393
Karnataka Land Revenue Act, 1964 — Section 127, 129, 136, 136 (2)
High Courts20 Nov 1998
Seenappa and others Vs Subbaiah and others
Karnataka High Court · (2000) 1 CivCC 607 : (1999) 4 CivCC 184 : (1999) ILR (Kar) 1543 : (2000) 1 KarLJ 584
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (4), Order 7 Rule 10
High Courts20 Nov 1998
Neelappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 2822 : (1999) 2 KarLJ 201