High Courts25 May 1998Dismissed
Muneer Ahamed Vs V.K. Babu and Another
Karnataka High Court · (1998) ILR (Kar) 2416
Karnataka Rent Control Act, 1961 — Section 19, 47
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,745 of 2,390
High Courts10 May 1998
M/s. Savitha Theatre, Bangalore and Another Vs Union of India
Karnataka High Court · (1998) 5 KarLJ 308
Evidence Act, 1872 — Section 114, 114 (g)Karnataka Small Causes Courts Act, 1964 — Section 18, 25
High Courts17 Apr 1998Allowed
Balavant Basavant Mutakekar and Another Vs Siddalingappa Basappa Aragavi and Others
Karnataka High Court · (1998) ILR (Kar) 3580
High Courts17 Apr 1998Dismissed
K. Mohidin Saheb Vs Commissioner of Commercial Taxes
Karnataka High Court · (2001) 121 STC 445
Karnataka Sales Tax Act, 1957 — Section 21 (4), 22 (1), 23 (1)Karnataka Sales Tax Rules, 1957 — Rule 31 (1) (a)
High Courts17 Apr 1998
Miss Pushpaleela Vs State of Karnataka and Others
Karnataka High Court · AIR 1999 Kar 119 : (1999) 2 CivCC 121 : (1998) 4 KarLJ 447
High Courts17 Apr 1998
Satish Rice Industries Shikaripura, Shimoga District and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 346
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65 (2)
High Courts17 Apr 1998
The Intelligence Officer, Directorate of Revenue Intelligence, Bangalore Vs Mohammed Abdul Rab alias Babloo and Others
Karnataka High Court · (1998) ILR (Kar) 2810 : (1998) 4 KarLJ 439
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 439, 439 (2), 482Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts17 Apr 1998Dismissed
Sri Ananda Raj Vs A. Crusoe Raj
Karnataka High Court · (1998) ILR (Kar) 4264
Civil Procedure Code, 1908 (CPC) — Section 115, 47, 60 (1) (b)
High Courts17 Apr 1998
Smt. Radhamma Vs Union of India and Others
Karnataka High Court · AIR 1998 Kar 364 : (1998) 3 CivCC 263 : (2000) 1 DMC 51 : (1999) ILR (Kar) 3239 : (1998) 4 KarLJ 238
Penal Code, 1860 (IPC) — Section 494
High Courts16 Apr 1998
Palanjee Estate Vs Additional Commissioner of Commercial Taxes and Others
Karnataka High Court · (1998) ILR (Kar) 2207 : (1999) 238 ITR 388
Mysore Agricultural Income Tax Act, 1957 — Section 20, 3, 35
High Courts16 Apr 1998
Naushad Ali and Another Vs Regional Transport Officer, Haveri and Another
Karnataka High Court · (1998) 2 ACC 689 : (1998) ILR (Kar) 3051 : (1998) 4 KarLJ 453
Motor Vehicles Act, 1988 — Section 113, 115, 194, 46, 58
High Courts16 Apr 1998
G. Sannaveeranna Vs The Secretary, Regional Transport Authority, Chitradurga and Others
Karnataka High Court · (1999) 1 ACC 359 : (1999) 1 KarLJ 82
Motor Vehicles Act, 1988 — Section 100 (3), 104, 69, 80, 87
High Courts16 Apr 1998
The Executive Engineer (Electrical), Karnataka Electricity Board, Hubli and Another Vs Hajarat Ali Mailasab and Another
Karnataka High Court · (1999) 1 ACC 377 : (1999) ACJ 1204 : (1999) 82 FLR 318 : (1998) ILR (Kar) 2459 : (1998) 5 KarLJ 176 : (1999) 1 LLJ 60
Workmens Compensation Act, 1923 — Section 20 (3), 4 (1) (c) (ii), 4 A (3)
High Courts16 Apr 1998
Vijayakumar Vs State of Karnataka and Others
Karnataka High Court · (1998) CriLJ 3396 : (1998) 4 KarLJ 16
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 432, 482Karnataka Police Act, 1963 — Section 103, 105, 31
High Courts16 Apr 1998
The Commissioner of Income Tax Vs M.P. Jayaram and Others
Karnataka High Court · (1998) ILR (Kar) 3261
Income Tax Act, 1961 — Section 148, 256 (1)
High Courts16 Apr 1998Dismissed
Wipro Infotech Ltd. Vs Deputy Commissioner of Commercial Taxes (Intelligence), Mysore Zone and Another
Karnataka High Court · (1999) ILR (Kar) 768 : (2000) 120 STC 159
Constitution of India, 1950 — Article 226, 227, 301, 304, 366Karnataka Sales Tax Act, 1957 — Section 28 (6), 5 B
High Courts16 Apr 1998Dismissed
Sannaveeranna G. Vs The Secretary, Regional Transport Authority and Others
Karnataka High Court · (1998) ILR (Kar) 3387
Motor Vehicles Act, 1988 — Section 100 (3), 104, 104, 69, 87
High Courts16 Apr 1998
C. Kalegouda Vs K. Sadashivappa
Karnataka High Court · (1998) 2 ALD(Cri) 459 : (1999) 1 ALT(Cri) 86 : (1998) 3 CivCC 222 : (1998) 93 CompCas 423 : (1998) CriLJ 3539 : (1998) ILR (Kar) 2143 : (1998) 4 KarLJ 526 : (1998) 3 RCR(Criminal) 574
Limitation Act, 1908 — Section 29 (2), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts16 Apr 1998Dismissed
Naveen Traders Vs State of Karnataka
Karnataka High Court · (1998) 111 STC 351
Income Tax Act, 1961 — Section 276 BKarnataka Sales Tax Act, 1957 — Section 5 (1-A), 5 (3)
High Courts16 Apr 1998
Baragur Ramchandrappa and Others Vs State of Karnataka and Another
Karnataka High Court · (1999) 1 ALD(Cri) 209 : (1999) 1 ALT(Cri) 408 : (1998) CriLJ 3639 : (1998) ILR (Kar) 2342 : (1998) 4 KarLJ 568 : (1999) 1 RCR(Criminal) 81
Constitution of India, 1950 — Article 19 (1) (a), 19 (1) (g)Criminal Procedure Code, 1973 (CrPC) — Section 95, 96, 97Penal Code, 1860 (IPC) — Section 292, 293, 295 A