High Courts21 Nov 1997
Lipton India Limited and another Vs State of Karnataka and others
Karnataka High Court · (1997) 11 KAR CK 0050
Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 B (2), 8 A
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,762 of 2,390
High Courts21 Nov 1997
Basavaraj Shivaramagouda Patil Vs Mahesh
Karnataka High Court · (1998) 2 CivCC 85 : (1998) ILR (Kar) 419
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 54
High Courts21 Nov 1997
Brooke Bond Lipton India Limited Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 1466
Karnataka Sales Tax Act, 1957 — Section 12 B (2), 23 (1)
High Courts21 Nov 1997
Ramachandra Devastanam, Sawada Vs Subbanna Shetty and Others
Karnataka High Court · (1998) ILR (Kar) 1588 : (1998) 4 KarLJ 229
Karnataka Land Reforms Act, 1961 — Section 121 A, 2 A (18), 48 A
High Courts20 Nov 1997
M/s. Sudhir Shrikant Mirje, Nipani and Others Vs Krishnaji Marutirao Shendure
Karnataka High Court · (1998) 3 CivCC 761 : (1998) 5 KarLJ 40
Evidence Act, 1872 — Section 73
High Courts20 Nov 1997
MICRO LABS LTD. and ORS Vs DEPUTY COMMISSIONER OF Income Tax and Others
Karnataka High Court · (1998) 144 CTR 174
Finance Act, 1997 — Section 64 (1), 65Income Tax Act, 1961 — Section 132, 133 A
High Courts20 Nov 1997
M/s. Galaxy Theatre, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1998) 45 KarLJ 177
Karnataka Entertainments Tax Act, 1958 — Section 4A
High Courts20 Nov 1997
Micro Labs Ltd. and others Vs Deputy Commissioner of Income Tax (Assessment) and others
Karnataka High Court · (1998) ILR (Kar) 3784 : (1998) 231 ITR 934 : (1998) 98 TAXMAN 423
Constitution of India, 1950 — Article 14Finance Act, 1988 — Section 64, 65Income Tax Act, 1961 — Section 132, 133 A
High Courts19 Nov 1997
Sha Champalal Oswal Vs Peralu Achanna and Another
Karnataka High Court · (1998) 1 CivCC 525 : (1997) ILR (Kar) 3434 : (1998) 1 KarLJ 365
Evidence Act, 1872 — Section 114 (e)Transfer of Property Act, 1882 — Section 100, 3, 60 (2)
High Courts18 Nov 1997Allowed
U. Nithyananda Vs Member Secretary, TPA and Others
Karnataka High Court · (1998) ILR (Kar) 348
Karnataka Town and Country Planning Act, 1961 — Section 14 A, 15, 16, 22 (4)
High Courts17 Nov 1997Dismissed
Brooke Bond Corporate Office Staff Union Vs Brooke Bond Lipton India Ltd. and Another
Karnataka High Court · (1998) 1 LLJ 1133
Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 11, 3, 4
High Courts17 Nov 1997
Smt. K. Sarojamma Vs Shivanna
Karnataka High Court · (1999) 4 CivCC 226 : (1998) 4 KarLJ 208
High Courts17 Nov 1997
Karnataka Housing Board, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 940 : (1998) 2 KarLJ 559
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17 (4), 4, 5 A, 6
High Courts17 Nov 1997
Smt. Parvati Vs Hallur Halappa
Karnataka High Court · (1999) ACJ 705 : (1998) ILR (Kar) 1374
High Courts17 Nov 1997
National Education Society, Shimoga and Another Vs B.N. Krishna Murthy
Karnataka High Court · (1998) 4 KarLJ 725
Constitution of India, 1950 — Article 311
High Courts14 Nov 1997
State of Karnataka Vs N. Somashekar
Karnataka High Court · (1998) ILR (Kar) 53 : (1998) 1 KarLJ 551
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Penal Code, 1860 (IPC) — Section 201, 302, 304, 341, 506
High Courts14 Nov 1997
Smt. T. Bhagyalakshmi Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 478 : (1998) 1 KarLJ 731
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), 151Karnataka Panchayat Raj Act, 1993 — Section 48 (4)
High Courts13 Nov 1997
Smt. Famida Begum And Others Vs The Karnataka State Road Transport Corporation, Bangalore And Others
Karnataka High Court · (2000) 3 KarLJ 622
Constitution of India, 1950 — Article 226
High Courts13 Nov 1997
H. Narayana Gowda Vs H.M. Munihanumappa and Others
Karnataka High Court · (1997) 7 KarLJ 405
Karnataka Land Grant Rules, 1969 — Rule 9(1)(I)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(L), 4
High Courts12 Nov 1997
Dharmoji Devendra Kadabi Vs Assistant Commissioner, Belgaum and Others
Karnataka High Court · (1998) ILR (Kar) 1030 : (1999) 6 KarLJ 297
Karnataka Land Revenue Act, 1964 — Section 127, 128, 136 (3)