High Courts02 Feb 1998
Mangalore Tourist Service, Mangalore Vs B. Ramanna and others
Karnataka High Court · (2000) ACJ 679 : (1999) ILR (Kar) 821 : (1999) 6 KarLJ 318
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,755 of 2,390
High Courts02 Feb 1998
New India Assurance Company Limited, Bangalore Vs Sanganna Gowda Channappa Gowda Patil and Another
Karnataka High Court · (1998) 5 KarLJ 155
Workmens Compensation Act, 1923 — Section 2 (1) (d)
High Courts29 Jan 1998Dismissed
Karnataka State Industrial Investment and Development Corporation Ltd. Vs Intermodel Transport Technology Systems (Karnataka) Ltd. (In Liquidation) and Others
Karnataka High Court · AIR 1998 Kar 195 : (1998) 94 CompCas 409
Companies Act, 1956 — Section 433 (e), 433 (f), 439Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20 (4)State Financial Corporations Act, 1951 — Section 29
High Courts29 Jan 1998
Commissioner of Income Tax Vs Energomach Exports
Karnataka High Court · (1998) ILR (Kar) 2029 : (1998) 232 ITR 448
Income Tax Act, 1961 — Section 163 (1) (b), 256 (1), 9 (1) (i), 9 (1) (vii)
High Courts29 Jan 1998Dismissed
Agricultural Produce Market Committee Vs K.S. Nirvanappa and Others
Karnataka High Court · (1998) ILR (Kar) 1979 : (1999) 1 LLJ 741
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 2 (oo), 25 F
High Courts29 Jan 1998
S. Shivanathan (Deceased) By L.Rs Vs S.G. Narayana
Karnataka High Court · (1998) 4 KarLJ 514
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h)Transfer of Property Act, 1882 — Section 108
High Courts29 Jan 1998
State Vs Rajashekar Rao Sindya
Karnataka High Court · (1998) 2 ALD(Cri) 181 : (1998) CriLJ 2484 : (1999) ILR (Kar) 823 : (1998) 3 KarLJ 478
Criminal Procedure Code, 1973 (CrPC) — Section 362, 401, 403, 482
High Courts28 Jan 1998Allowed
Jagadeesh Trading Company Vs The Additional Commissioner
Karnataka High Court · (1998) ILR (Kar) 949
High Courts28 Jan 1998
Bhalchandra Transport Company, Hubli and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 213 : (1998) ILR (Kar) 1794 : (1998) 3 KarLJ 278
Motor Vehicles Act, 1988 — Section 113, 114, 194
High Courts28 Jan 1998
Sri Ranganatha Enterprises Vs Commissioner of Income Tax
Karnataka High Court · (1998) 232 ITR 568
Income Tax Act, 1961 — Section 10 (1), 142, 256 (1), 80 HHAKarnataka Excise Act, 1965 — Section 17 (2), 18
High Courts28 Jan 1998
Kalasa Tea and Produce Co. Ltd. Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 1370 : (1999) 235 ITR 112
Income Tax Act, 1961 — Section 80 IMysore Agricultural Income Tax Act, 1957 — Section 35, 35 (1), 35 (2)
High Courts28 Jan 1998Allowed
Jagadeesh Trading Company Vs Additional Commissioner of Commercial Taxes, Zone II
Karnataka High Court · (1998) 111 STC 117
High Courts28 Jan 1998
Prakash Vs State
Karnataka High Court · (1998) 2 ALT(Cri) 84 : (1998) 3 KarLJ 455
Penal Code, 1860 (IPC) — Section 302, 304 II
High Courts28 Jan 1998
Middi Kondappa Vs Bodi Ramappa
Karnataka High Court · (1998) ILR (Kar) 1403 : (1998) 3 KarLJ 470
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 107, 115
High Courts27 Jan 1998
P. Mohamad Dastagir Vs Karnataka Board of Wakfs, Bangalore and others
Karnataka High Court · AIR 1998 Kar 297 : (1998) 3 KarLJ 289
Waqf Act, 1995 — Section 65
High Courts27 Jan 1998
M/s. Aicam Engineering Limited, Suratkal Vs State of Karnataka and Another
Karnataka High Court · (1998) 44 KarLJ 573
Karnataka Sales Tax Act, 1957 — Section 5B
High Courts27 Jan 1998
M/s. Kesar Marble and Granite Limited, Bangalore Vs The Assistant Commissioner of Commercial Taxes, District V Circle, Bangalore Division, Bangalore
Karnataka High Court · (1998) 45 KarLJ 486
Central Sales Tax Act, 1956 — Section 10(B), 10A(1)
High Courts27 Jan 1998
S.S. Anand and Others Vs The Management of Mahatma Gandhi Vidya Peeta (Regd.), Bangalore and Another
Karnataka High Court · (1998) 3 KarLJ 293
Constitution of India, 1950 — Article 12, 226, 32Karnataka Education Act, 1983 — Section 146 (3)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 2 (d)
High Courts27 Jan 1998
Abdul Rahaman Shariff and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 KarLJ 364
Constitution of India, 1950 — Article 14, 21Land Acquisition Act, 1894 — Section 54Mysore Court-fees and Suits Valuation Act, 1958 — Section 48
High Courts27 Jan 1998
State Bank of Mysore, B.H. Road, Shimoga Vs Provident Fund Commissioner, Bangalore and Others
Karnataka High Court · (1998) 6 KarLJ 566
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11 (2), 8 B