High Courts15 Sept 1998Dismissed
Mahadev Textile Mills Vs State of Karnataka
Karnataka High Court · (2001) 122 STC 256
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,725 of 2,390
High Courts15 Sept 1998Dismissed
Kirloskar Electric Co. Ltd. Vs State of Karnataka
Karnataka High Court · AIR 1999 Kar 60 : (1999) 114 STC 460
Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts14 Sept 1998Allowed
Officers of the State Bank of India Vs State Bank of India
Karnataka High Court · (1999) 2 LLJ 988
Constitution of India, 1950 — Article 12, 14, 16, 21, 226State Bank of India Act, 1955 — Section 17, 43, 50
High Courts11 Sept 1998Allowed
Saibabu S. Vs State Bank of India and Others
Karnataka High Court · (1999) ILR (Kar) 1306 : (1999) 3 LLJ 993
Constitution of India, 1950 — Article 12, 226State Bank of India Officers (Determination of Terms and Conditions of Service) Order, 1979 — Rule 92
High Courts11 Sept 1998
Smt. Dyamawwa Vs The Assistant Commissioner, Lingsugur Sub-Division, Lingsugur, Raichur District and Another
Karnataka High Court · (1999) ILR (Kar) 386 : (1999) 5 KarLJ 105
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 84, 85, 87 (1), 88
High Courts11 Sept 1998Allowed
Smt. Elizabeth Mathew Vs Prof. S.K. Narayana and Another
Karnataka High Court · AIR 1999 Kar 291
Arbitration Act, 1940 — Section 2 (a)Arbitration and Conciliation Act, 1996 — Section 11 (5)
High Courts11 Sept 1998
Gopalaiah Vs The Chairman and Managing Director, State Bank of Mysore, K.G. Road, Bangalore and Another
Karnataka High Court · (1999) 81 FLR 976 : (1998) ILR (Kar) 3663 : (1998) 6 KarLJ 359 : (1999) 1 LLJ 229
Contract Act, 1872 — Section 17Industrial Disputes Act, 1947 — Section 25 F
High Courts11 Sept 1998
Dr. (Mrs.) Sita Bhateja, Nursing Home (Trust), Bangalore Vs The Presiding Officer, Second Additional Labour Court, Bangalore and another
Karnataka High Court · (1999) 4 KarLJ 220 : (1999) 2 LLJ 1194
Industrial Disputes Act, 1947 — Section 33 C (2)Payment of Bonus Act, 1965 — Section 32 (v) (c), 36
High Courts11 Sept 1998
Ambujakshi B. and Others Vs The Director, Karnataka Secondary Education Examination Board, Bangalore and Another
Karnataka High Court · (1999) 5 KarLJ 522
High Courts11 Sept 1998
Adivasi Shikshana Prasaraka Mandal, Aurad (B), District Bidar Vs State of Karnataka and Others
Karnataka High Court · (1999) 5 KarLJ 26
Constitution of India, 1950 — Article 14, 162Karnataka Education Act, 1983 — Section 145, 146 (3), 49 (1)
High Courts10 Sept 1998
M. Ramaswamy Vs Karnataka State Transport Authority, Bangalore and Another
Karnataka High Court · (1999) 1 ACC 230 : (1998) 6 KarLJ 214
Motor Vehicles Act, 1988 — Section 102 (2), 2 (28-A), 62 (1)
High Courts10 Sept 1998
Commissioner of Income Tax Vs Bharath Earth Movers Ltd.
Karnataka High Court · (1998) 234 ITR 535
Income Tax Act, 1961 — Section 263, 263 (1)
High Courts10 Sept 1998
M. Shivakumar Vs Bangalore Development Authority, Bangalore and Others
Karnataka High Court · (1999) 1 KarLJ 434
Specific Relief Act, 1963 — Section 31Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 147
High Courts09 Sept 1998Allowed
Mahaboob Sab and Another Vs M.G. Giriraja and Others
Karnataka High Court · (2000) ACJ 1142
High Courts09 Sept 1998Dismissed
Mycon Construction Limited Vs State of Karnataka and Another
Karnataka High Court · (2002) 127 STC 103
Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B
High Courts08 Sept 1998Dismissed
East India Transport Agency Vs Oriental Insurance Co. Ltd. and Another
Karnataka High Court · (1998) 94 CompCas 141
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, 115Partnership Act, 1932 — Section 69
High Courts08 Sept 1998
The Regional Provident Fund Commissioner, Bangalore Vs Smt. Puttamma and Another
Karnataka High Court · (1999) 1 ALD(Cri) 116 : (1999) 1 ALT(Cri) 334 : (1999) 1 CivCC 285 : (1998) 6 KarLJ 354 : (1999) 1 LLJ 377
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 10, 10 (1)
High Courts07 Sept 1998
Veerabhadrappa Vs Smt. Vedavathi
Karnataka High Court · (1999) 1 ALD(Cri) 110 : (1999) 1 ALT(Cri) 321 : (1999) 1 CivCC 220 : (1999) CriLJ 144 : (1999) 2 DMC 81 : (1998) ILR (Kar) 4034 : (1998) 6 KarLJ 297 : (1999) 1 RCR(Criminal) 511
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 421Family Courts Act, 1984 — Section 7 (2) (a)
High Courts07 Sept 1998
Dr. B. Krishna Bhat Vs Syndicate Bank, Puttur Branch, Dakshina Kannada
Karnataka High Court · (1999) 97 CompCas 338 : (1999) 4 KarLJ 615
High Courts07 Sept 1998
Rangaswamy Vs The Assistant Commissioner, Shimoga Sub-Division, Shimoga and others
Karnataka High Court · (1999) 1 KarLJ 300
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 (1)Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)