Constitution of India, 1950 — Article 14, 213, 356, 356 (1)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11, 126, 126 A, 39, 41

Read judgment

High Courts29 Aug 1997Allowed

Joja Chemicals Private Limited Vs Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2003) 133 STC 508

Central Sales Tax Act, 1956 — Section 8 (4), 8 (4) (a)Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12 (1)

Read judgment

High Courts29 Aug 1997

S.G. Heble and Others Vs Bangalore Development Authority and Others

Karnataka High Court · (1997) ILR (Kar) 2707

Bangalore Development Authority Act, 1976 — Section 16, 16[d], 38 A

Read judgment

High Courts28 Aug 1997Dismissed

M.R. Bagewadi Vs The District Magistrate and Another

Karnataka High Court · (1998) ILR (Kar) 620

Karnataka Rent Control Act, 1961 — Section 2 (7)Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 108 (q)

Read judgment

High Courts27 Aug 1997

Sushil Industries and another Vs Additional Assistant Commissioner of Commercial Taxes (Assessments), Mangalore and others

Karnataka High Court · (1998) 110 STC 484

Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 5 A

Read judgment

High Courts27 Aug 1997

Sri Mallikarjuna Sharma Shivacharya Swamy Gurumallikarjuna Swamy Hiremath (Deceased) by His Successor in Interest Vs Vishwanath Basalingappa Hiremath and Others

Karnataka High Court · (1997) 7 KarLJ 307

Karnataka Land Reforms Act, 1961 — Section 48A

Read judgment

High Courts27 Aug 1997

Commissioner of Income Tax Vs Motor Industries Co. Ltd.

Karnataka High Court · (1998) ILR (Kar) 182 : (1998) 229 ITR 137

Factories Act, 1948 — Section 78, 79, 80Income Tax Act, 1922 — Section 10 (2) (xv)Income Tax Act, 1961 — Section 256 (1), 32 (1) (vi), 35 B

Read judgment

High Courts26 Aug 1997

United India Insurance Co. Ltd. Vs Chandramma and Others

Karnataka High Court · (1999) ACJ 381

Read judgment

High Courts26 Aug 1997Dismissed

K. Prakash Basri and others Vs State of Karnataka and another

Karnataka High Court · AIR 1998 Kar 100

Read judgment

High Courts26 Aug 1997

K. Prakash Basri and Others Vs State of Karnataka and Another

Karnataka High Court · (1998) 44 KarLJ 6

Constitution of India, 1950 — Article 14Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3(2)

Read judgment

High Courts26 Aug 1997

Radha Bai Vs Smt. Shashikala and Others

Karnataka High Court · (1998) ILR (Kar) 302 : (1998) 2 KarLJ 62

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Land Revenue Act, 1964 — Section 49 (c)

Read judgment

High Courts26 Aug 1997Allowed

The Executive Engineer Vs Nameinath Devappa

Karnataka High Court · (1998) ILR (Kar) 1055

Industrial Employment (Standing Orders) Act, 1946 — Section 5

Read judgment

High Courts25 Aug 1997

Mariswamy and others Vs State

Karnataka High Court · (2000) 3 KarLJ 234

Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 423Protection of Civil Rights Act, 1955 — Section 4 (iv)

Read judgment

High Courts25 Aug 1997

K.G. Krishna Murthy Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 3331

Karnataka Land Revenue Act, 1964 — Section 14, 14 (3)Karnataka Panchayat Raj Act, 1993 — Section 2 (9), 4 (1)

Read judgment