High Courts24 Jul 1998
SATISHCHANDRA and CO. V COMMISSIONER OF INCOME TAX
Karnataka High Court · (1999) 153 CTR 375
Income Tax Act, 1961 — Section 143 (1), 154
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,734 of 2,390
High Courts24 Jul 1998
SATISHCHANDRA and CO. Vs COMMISSIONER OF INCOME TAX
Karnataka High Court · (1999) 234 ITR 76
Income Tax Act, 1961 — Section 116, 143 (1), 154, 72 (1)
High Courts24 Jul 1998
S.M. Basavarajappa Vs S.N. Manjunatha and Another
Karnataka High Court · (1999) 2 CivCC 498 : (1999) 2 KarLJ 32
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115
High Courts24 Jul 1998
Balasahed and Others Vs The Tahsildar, Chikodi, Belgaum District and Others
Karnataka High Court · (1999) 1 KarLJ 252
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Village Offices Abolition Act, 1961 — Section 5, 7
High Courts24 Jul 1998
B.V. Shivakumar Vs State of Karnataka and Others
Karnataka High Court · (1999) 2 KarLJ 342
Bangalore Metropolitan Region Development Authority Act, 1985 — Section 3, 30, 8 (3)Karnataka Town and Country Planning Act, 1961 — Section 4 C, 4 G
High Courts24 Jul 1998
J.M. Eswaraiah and others Vs Subramanya and others
Karnataka High Court · (1999) ILR (Kar) 3588 : (2000) 2 KarLJ 491
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (j)Limitation Act, 1963 — Section 3, 5
High Courts24 Jul 1998
P. Srinivasa Ramachander Vs Central Machine Tools Institute, Bangalore and Others
Karnataka High Court · (1999) 5 KarLJ 337
High Courts24 Jul 1998
Satishchandra and Co. Vs Commissioner of Income Tax
Karnataka High Court · (1998) 234 ITR 70
Income Tax Act, 1961 — Section 116, 143 (1), 154, 72 (1)
High Courts24 Jul 1998
Commissioner of Income Tax Vs I.T.I. Employees Death and Superannuation Relief Fund I.T.I. Employees Death and Superannuation Relief Fund Vs Commissioner of Income Tax
Karnataka High Court · (1999) 153 CTR 530 : (1998) ILR (Kar) 3267 : (1998) 234 ITR 308
Income Tax Act, 1961 — Section 11, 2 (15), 256 (1)
High Courts23 Jul 1998
Smt. Pullamma Vs Smt. Padmavathi and Others
Karnataka High Court · (1999) 3 KarLJ 571
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)
High Courts23 Jul 1998
Shivarudrappa and Another Vs Chinnayallappa and Another
Karnataka High Court · (1999) 4 CivCC 297 : (1999) 2 KarLJ 429
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 43 Rule 1NA, 115Constitution of India, 1950 — Article 14, 39 (a)
High Courts23 Jul 1998
Smt. Veerarajammanni and Another Vs State of Karnataka and Another
Karnataka High Court · (1999) 2 KarLJ 438
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10 (3), 20, 8, 9
High Courts23 Jul 1998
M. Rajavalse Vs State
Karnataka High Court · (1999) 1 ACC 218 : (1999) 1 ALT(Cri) 328 : (1999) CriLJ 58 : (1998) 6 KarLJ 730
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Motor Vehicles Act, 1988 — Section 185
High Courts22 Jul 1998Allowed
Ghasi Ram and Others Vs Chait Ram Saini and Others
Karnataka High Court · (1998) ILR (Kar) 3221
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 99Limitation Act, 1963 — Section 14, 14 (1)
High Courts22 Jul 1998
GSA And Company, Bangalore And Others Vs Escorts Limited, New Delhi
Karnataka High Court · (1999) 2 KarLJ 674
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3 (5), 115
High Courts22 Jul 1998
A.V. Kulkarni and Others Vs State of Karnataka and Another
Karnataka High Court · (1999) 2 KarLJ 485
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20 (1), 20 (1) (b)
High Courts22 Jul 1998
A.K. Verma Vs State
Karnataka High Court · (1999) 1 ALT(Cri) 281 : (1999) 95 CompCas 26 : (1999) CriLJ 1327 : (1998) 5 KarLJ 671 : (1999) 3 RCR(Criminal) 167
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 197, 482
High Courts21 Jul 1998
M/s. Calicut Trading Company, Mangalore Vs The Deputy Commissioner of Commercial Taxes, Intelligence, Mysore Zone, Mysore
Karnataka High Court · (1998) 45 KarLJ 587
Constitution of India, 1950 — Article 226, 226Karnataka Sales Tax Act, 1957 — Section 12A, 20(1)
High Courts21 Jul 1998
Mrs. IDA May Irish Vs M.C. Sathyanarayana
Karnataka High Court · (1998) 5 KarLJ 134
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)