High Courts19 Mar 1998Allowed
Deccan Alloys (P) Ltd. Vs Additional Commercial Tax Officer and Another
Karnataka High Court · (1998) 111 STC 230
Constitution of India, 1950 — Article 401, 404, 404 (a)Karnataka Sales Tax Act, 1957 — Section 5 (4)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,749 of 2,390
High Courts19 Mar 1998
P. Mallesha Vs Union of India and Another
Karnataka High Court · (1999) 81 FLR 324 : (1998) 4 KarLJ 418 : (1999) 2 LLJ 423
Industrial Disputes Act, 1947 — Section 10, 10 (1) (c)
High Courts18 Mar 1998
K. Kemparamaiah Vs State of Karnataka and Others
Karnataka High Court · (1999) ILR (Kar) 1853 : (1998) 6 KarLJ 422
Karnataka Improvement Boards Act, 1976 — Section 15Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4 (viii)Karnataka Urban Development Authorities Act, 1987 — Section 17
High Courts17 Mar 1998
D.M. Gayatri and Others Vs Divisional COntroller, Karnataka State Road Transport Corporation, Bellary and Another
Karnataka High Court · (1999) 1 ACC 624 : (1999) ACJ 1474 : AIR 1998 Kar 323 : (1999) ILR (Kar) 277 : (1998) 4 KarLJ 1
High Courts17 Mar 1998
1nikhil Prabhakar Bhosekar Vs Assistant Commercial Tax Officer (Intelligence), Bijapur and Another
Karnataka High Court · (2000) 48 KarLJ 32
Karnataka Tax on Entry of Goods Act, 1979 — Section 21
High Courts17 Mar 1998
Janaki Vs Appi D''Souza and Others
Karnataka High Court · (1998) ILR (Kar) 2262 : (1998) 4 KarLJ 123
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts17 Mar 1998
Oil Seeds, Oil Trade and Industry''s Association and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 111 STC 234
Karnataka Sales Tax Act, 1957 — Section 3 A, 5 (1)
High Courts16 Mar 1998
B. Shivanna Vs Bangalore Development Authority, Bangalore and Others
Karnataka High Court · AIR 1998 Kar 336 : (1998) 4 KarLJ 276
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10 (3)Civil Procedure Code, 1908 (CPC) — Section 35 AConstitution of India, 1950 — Article 226, 38, 39
High Courts16 Mar 1998
Indira Bhat Vs Commissioner BDA, Bangalore
Karnataka High Court · AIR 1998 Kar 386
High Courts13 Mar 1998Allowed
Wipro Infotech Limited Vs Additional Deputy Commissioner of Commercial Taxes (Assessment-II) and Others
Karnataka High Court · (1998) 03 KAR CK 0093
Karnataka Sales Tax Act, 1957 — Section 2 (f), 8 A
High Courts13 Mar 1998
Malik L. Kapadia and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 4 KarLJ 550
Land Acquisition Act, 1894 — Section 17, 17 (4), 4 (1), 5 A
High Courts13 Mar 1998
Smt. Hambamma Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 245 : (1999) ILR (Kar) 261 : (1998) 3 KarLJ 688
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 10, 11, 4 (1), 5, 5 AMysore Land Revenue Rules, 1960 — Rule 43 (1), 43G, 43-J
High Courts13 Mar 1998
C. Venkata Rao Vs Union of India (UOI) and Another
Karnataka High Court · (1999) 236 ITR 895
Income Tax Act, 1961 — Section 269 UA, 269 UA (b), 269 UA (b) (1) (i)
High Courts13 Mar 1998
M. Ajay Babu and Others Vs Rajiv Gandhi University of Health Sciences, Bangalore and Another
Karnataka High Court · AIR 1998 Kar 255 : (1998) ILR (Kar) 2035 : (1998) 3 KarLJ 436
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 5, 62
High Courts13 Mar 1998
D. Victor Vs L. Sundaram (deceased) by L.Rs.
Karnataka High Court · (1998) 5 KarLJ 501
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4 (1), 4 (2)Civil Procedure Code, 1908 (CPC) — Section 35 A, 96
High Courts11 Mar 1998
Mahadevaiah and Others Vs The Tahsildar and Others
Karnataka High Court · (1998) ILR (Kar) 2255 : (1998) 4 KarLJ 394
Karnataka Land Grant Rules, 1969 — Rule 128, 131Karnataka Land Revenue Act, 1964 — Section 94 A, 94 A (6) (c)Preservation of Trees Act, 1994 — Section 8
High Courts11 Mar 1998Dismissed
Vani Organics Ltd. Vs Additional Commissioner of Commercial Taxes, Central Zone
Karnataka High Court · (1998) 111 STC 368
Karnataka Tax on Entry of Goods Act, 1979 — Section 11 A, 15 (2), 16, 8 A
High Courts11 Mar 1998
Vijaya Bank, Farahatabad, District Gulbarga Vs Revanashiddappa
Karnataka High Court · (1999) 2 CivCC 108 : (1999) 1 KarLJ 537
High Courts11 Mar 1998
AEG Telefunken Vs Commissioner of Income Tax
Karnataka High Court · (1999) 151 CTR 222 : (1998) 233 ITR 129 : (1998) 101 TAXMAN 109
Income Tax Act, 1922 — Section 2 (1) (viii)
High Courts11 Mar 1998
Modagi Ajith Chandrashekar Vs The Commissioner of Commercial Taxes in Karnataka, Bangalore and Others
Karnataka High Court · (1998) 45 KarLJ 151
Karnataka Sales Tax Rules, 1957 — Rule 56