High Courts20 Nov 1998
The Government of Karnataka Vs A. Prabhakar Reddy
Karnataka High Court · (1999) 1 KarLJ 92
Arbitration Act, 1940 — Section 3, 30, 35
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,719 of 2,390
High Courts20 Nov 1998Dismissed
Management of Kanoria Industries Ltd. Vs Bagalkot Cement Company Workers Union and Another
Karnataka High Court · (1999) 82 FLR 958 : (1999) ILR (Kar) 2707 : (2000) 1 LLJ 267
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4) (1), 15, 17, 17 A
High Courts19 Nov 1998
Suresh and Others Vs State
Karnataka High Court · (1999) 1 KarLJ 303
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts19 Nov 1998
R.N. Madhava Vs Canara Bank, Head Office, J.C. Road, Bangalore
Karnataka High Court · (1999) CriLJ 1322 : (1999) ILR (Kar) 507
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 14, 2 (c)Industrial Disputes Act, 1947 — Section 10 (1) (d)
High Courts18 Nov 1998
Smt. L. Nagamallikamba and Others Vs The Assistant Commissioner and Land Acquisition Officer, Koppal and Another
Karnataka High Court · (1999) 2 KarLJ 306
Land Acquisition Act, 1894 — Section 11, 23 (1-A), 23 (2), 28, 34
High Courts18 Nov 1998
The Vysya Bank Limited, Bangalore Vs The Special Land Acquisition Officer, Upper Krishna Project, Bagalkot and Another
Karnataka High Court · (1999) ILR (Kar) 754 : (1999) 2 KarLJ 476
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152Land Acquisition Act, 1894 — Section 18, 18 (3) (b), 26, 28, 29 (1)
High Courts18 Nov 1998
N. Vinodkumar and Co. and Onam Agarbathy Co. Vs Union of India (UOI) and Others
Karnataka High Court · (1999) 237 ITR 502
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 139 (1), 271 B, 44 AB
High Courts18 Nov 1998
N. VINOD KUMAR and CO. Vs UNION OF INDIA and Others
Karnataka High Court · (1999) 153 CTR 608
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 139 (1), 271 B, 44 AB
High Courts17 Nov 1998Dismissed
United India Insurance Co. Ltd. Vs Dr. Jayanthi and Another
Karnataka High Court · (2001) ACJ 69
Civil Procedure Code, 1908 (CPC) — Section 100Motor Vehicles Act, 1988 — Section 147 (3), 149 (2), 163 A, 170, 173
High Courts17 Nov 1998
Smt. Indira Rao (Deceased) by L.Rs and Others Vs West Coast Paper Mills Limited, Bangurnagar, Dandeli, Uttara Kannada District
Karnataka High Court · (1999) 1 KarLJ 406
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p), 31
High Courts17 Nov 1998
Krishnarao alias Kamalakar Rao Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 CivCC 607 : (1999) ILR (Kar) 314 : (1999) 1 KarLJ 676
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 102, 321 (3)
High Courts16 Nov 1998
Kavita Pabby And Others Vs Rajiv Gandhi University Of Health Sciences, Bangalore
Karnataka High Court · AIR 1999 Kar 228 : (2000) 3 KarLJ 182
Indian Medical Council Act, 1956 — Section 33Rajiv Gandhi University of Health Sciences Act, 1994 — Section 13 (2)
High Courts16 Nov 1998
Smt. Mohisin Arabegum Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 2328
Constitution of India, 1950 — Article 14, 142, 16Karnataka State Universities Act, 1976 — Section 28, 35, 36, 49, 50
High Courts16 Nov 1998
Atria Power Corporation Ltd. Vs Assistant Commissioner of Income Tax
Karnataka High Court · (1999) 155 CTR 313 : (1999) ILR (Kar) 328 : (1999) 236 ITR 56 : (1999) 102 TAXMAN 513
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Income Tax Act, 1961 — Section 281
High Courts16 Nov 1998
C.G. Krishna Prasad Vs Commissioner of Income Tax and Another
Karnataka High Court · (2000) 162 CTR 354 : (1999) 238 ITR 276
Income Tax Act, 1961 — Section 139, 139 (2), 143 (3), 148, 217
High Courts12 Nov 1998
Suresh Babu Vs Smt. S. Susheela Thimmegowda
Karnataka High Court · (1999) 2 KarLJ 580
Constitution of India, 1950 — Article 14Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h), 31
High Courts12 Nov 1998
M/s. Vikrant Tyres Limited, Mysore Vs Assistant Commissioner of Commercial Taxes (Intelligence), Mysore and Others
Karnataka High Court · (1999) 46 KarLJ 261
Karnataka Sales Tax Act, 1957 — Section 20(1), 3B(4)
High Courts11 Nov 1998
M/s. Bharath Heavy Electricals Limited (Electronics Division), Bangalore Vs The Additional Deputy Commissioner of Commercial Taxes (Assessments) 23, Bangalore
Karnataka High Court · (1999) 46 KarLJ 156
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12A
High Courts11 Nov 1998
Kaveri Water Well Drillers, Bangalore and Others Vs P. Duraiswamy Gounder and Others
Karnataka High Court · (1999) 1 KarLJ 23
Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 19 (2)
High Courts11 Nov 1998
H. Gopala Gowda and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 179
Karnataka Land Revenue Act, 1964 — Section 2 (15), 2 (8), 71