High Courts02 Jul 1998
Bhimshenrao Vs Ambarao
Karnataka High Court · (1998) ILR (Kar) 4236 : (1998) 5 KarLJ 282
Civil Procedure Code, 1908 (CPC) — Section 36
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,739 of 2,390
High Courts01 Jul 1998Allowed
Khoday India Limited Vs State of Karnataka and Others
Karnataka High Court · (1998) 111 STC 783
Karnataka Sales Tax Act, 1957 — Section 28 A, 28 A (4)
High Courts01 Jul 1998
K. Ananda Mohan and Another Vs The Corporation of the City of Bangalore and Others
Karnataka High Court · (1999) 1 KarLJ 507
Karnataka Municipal Corporations Act, 1976 — Section 295
High Courts01 Jul 1998
D.N. Ramakrishnappa Vs The Special Land Acquisition Officer and Assistant Commissioner, Doddaballapur Sub-Division, Bangalore District, Bangalore
Karnataka High Court · (1998) 5 KarLJ 268
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, 115Land Acquisition Act, 1894 — Section 18, 53
High Courts30 Jun 1998Dismissed
Karnataka Wine Merchants and Others Vs The State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 3285
Constitution of India, 1950 — Article 14, 226Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 3 (2), 8 (1)
High Courts30 Jun 1998
Netley "B" Estate, Bajie Collie Saravana Estate, H. Revannappa and Bros., Dalquarren Estate, Sandalkad Estate, Karrie Kollie ''A'' Estate, Wooligooly ''A'' Estate, Marosa Estate, Karrie Kollie ''B'' Estate, Wooligooly Estate, Aureen Rodrigues and Others and Karrie Kollie Estate Vs Assistant Commissioner of Agricultural Income Tax and Others
Karnataka High Court · (1998) ILR (Kar) 3718 : (1999) 238 ITR 376
Constitution of India, 1950 — Article 14, 19, 301Mysore Agricultural Income Tax Act, 1957 — Section 26 (4)
High Courts30 Jun 1998
Karnataka Wine Merchants Association (Registered), Bangalore and others Vs State of Karnataka and others
Karnataka High Court · (1999) 2 KarLJ 612
Constitution of India, 1950 — Article 14, 226Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 8 (1), 8-A
High Courts30 Jun 1998
M/s. Unicorn Bar and Restaurant, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1998) 45 KarLJ 609
Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 10A(4)(A)
High Courts30 Jun 1998
B.C. Narasimha Murthy Vs The Commissioner of Excise, Bangalore and Others
Karnataka High Court · (1998) ILR (Kar) 2596 : (1998) 5 KarLJ 491
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112, 114Karnataka Excise Act, 1965 — Section 26
High Courts30 Jun 1998
Channabasappa Vs State
Karnataka High Court · (1998) CriLJ 4293 : (1998) ILR (Kar) 3574 : (1998) 6 KarLJ 53
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 457Karnataka Forest Act, 1963 — Section 62 (2), 71 GKarnataka Forest Rules, 1969 — Rule 127A
High Courts30 Jun 1998
(1) NETLEY "B" ESTATE (W. P. No. 5650 of 1998) (2) BAJIE COLLIE SARAVANA ESTATE (W. P. Nos. 2419-21 of 1998) (3) H. REVANNAPPA AND BROS. (W. P. No. 5087 of 1998) (4) DALQUARREN ESTATE (W. P. No. 7945 of 1998) (5) SANDALKAD ESTATE (W. P. No. 8056 of 1998) (6) KARRIE KOLLIEWESTATE (W. P. No. 8328 of 1998) (7) WOOLIGOOLYWESTATE M. P. No. 14497 of 1998) (8) MAROSA ESTATE (W. P. No. 7518 of 1998) (9) KARRIE KOLLIEWESTATE (W. P. No. 8329 of 1998) (10) WOOLIGOOLY ESTATE (W. P. No. 17828 of 1998) (11) AUREEN RODRIGUES AND OTHERS (W. P. No. 18754,of 1998) (12) KARRIE KOLLIE ESTATE (W. P. No. 18835 of 1998) Vs ASSISTANT COMMISSIONER OF AGRICULTURAL Income Tax AND OTHERS.
Karnataka High Court · (1999) 238 ITR 876
Constitution of India, 1950 — Article 14Karnataka Agricultural Income Tax Rules, 1957 — Rule 2 (1) (p), 26 (4)
High Courts30 Jun 1998
Shankar Bhairu Bamane Vs Syndicate Bank, Manipal, Nipani Branch and Others
Karnataka High Court · (2001) 103 CompCas 303 : (1998) ILR (Kar) 3028 : (1998) 5 KarLJ 464
Banking (Regulation) Act, 1949 — Section 6 (f), 6 (g)Civil Procedure Code, 1908 (CPC) — Section 114, 151Karnataka Land Reforms Act, 1961 — Section 79 B, 80, 81
High Courts29 Jun 1998
Vijayakumar Jalan Vs Syndicate Bank, Mangalore and Another
Karnataka High Court · (1999) 1 CivCC 673 : (1998) ILR (Kar) 3139 : (1998) 6 KarLJ 150
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 58, Order 21 Rule 85, Order 21 Rule 85
High Courts29 Jun 1998
State Vs Ambati Murali Mohan Rao and Another
Karnataka High Court · (1998) CriLJ 4526 : (1999) 2 DMC 422 : (1999) ILR (Kar) 1676 : (1998) 5 KarLJ 357 : (1999) 1 RCR(Criminal) 593
Criminal Procedure Code, 1973 (CrPC) — Section 173, 205, 240, 240 (2), 397Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 498A
High Courts29 Jun 1998
India Equipment Leasing Ltd., and Others Vs The Deputy Commissioner of Commercial Taxes and Others
Karnataka High Court · (1998) ILR (Kar) 3435
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 246, 269, 286, 366 (29A)Karnataka Sales Tax Act, 1957 — Section 2 (1) (t), 5 C
High Courts29 Jun 1998
India Equipment Leasing Ltd. Vs Deputy Commissioner of Commercial Taxes, Assessments VIII and Another
Karnataka High Court · (1998) 111 STC 403
Central Sales Tax Act, 1956 — Section 3, 5Constitution of India, 1950 — Article 246, 269, 286Karnataka Sales Tax Act, 1957 — Section 2 (1) (t), 5 C
High Courts29 Jun 1998
Moulasab (Deceased) By L.Rs and Others Vs Moulasab and Others
Karnataka High Court · (1998) ILR (Kar) 2870 : (1998) 5 KarLJ 676
Constitution of India, 1950 — Article 226, 227
High Courts29 Jun 1998
P. Mahadeva Prabhu Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 2992 : (1998) 6 KarLJ 121
Karnataka Panchayat Raj Act, 1993 — Section 140
High Courts26 Jun 1998
L. Eswar Rao Vs V. Nagesh Rao
Karnataka High Court · (1999) 2 KarLJ 620
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 105 (1), 107, 115, 151
High Courts26 Jun 1998
Mrs. J. Vijayalakshmi Vs Master S.U. Sachin by Guardian and Others
Karnataka High Court · (2000) 1 KarLJ 8
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7