COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,771 of 2,390

High Courts25 Aug 1997

M/s. Indian Telephone Industries, Bangalore Vs State of Karnataka and Another

Karnataka High Court · AIR 1998 Kar 84 : (1998) 1 KarLJ 276

Karnataka Motor Vehicles Rules, 1963 — Rule 36, 85-BKarnataka Motor Vehicles Taxation Act, 1957 — Section 16 (3)

High Courts23 Aug 1997

M/s. Shapoorji Pallonji and Company Limited, Mangalore Vs The Additional Assistant Commissioner of Commercial Taxes, 3rd Circle, Mangalore

Karnataka High Court · (1997) 43 KarLJ 379

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12D

High Courts22 Aug 1997

Karnataka State Road Transport Corporation Vs Medleri I.A. and another

Karnataka High Court · (1997) ILR (Kar) 3199 : (1997) 4 KarLJ 552

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

High Courts22 Aug 1997

Karnataka State Road Transport Corpn., Bangalore and another Vs Asgar Pasha and another

Karnataka High Court · (1997) ILR (Kar) 3386 : (1997) 4 KarLJ 693

Industrial Disputes Act, 1947 — Section 10, 33, 33 A

High Courts22 Aug 1997

Smt. Thimmamma Vs The Deputy Commissioner, Tumkur and Others

Karnataka High Court · (1998) 1 KarLJ 506

Constitution of India, 1950 — Article 341, 342, 366 (24)Mysore Land Revenue Code, 1888 — Section 43 (g)

High Courts22 Aug 1997

Mudalappa (Deceased) by L.Rs Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 1145 : (1998) 2 KarLJ 176

Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (3)

High Courts22 Aug 1997

K.V. Suvarna Vs Commercial Tax Officer, VI Circle and others

Karnataka High Court · (1998) 110 STC 33

Karnataka Sales Tax Act, 1957 — Section 13, 13 (3) (b), 16

High Courts22 Aug 1997

V.K. Rama Setty Vs A. Gopinath

Karnataka High Court · (1998) 1 CivCC 98 : (1998) 3 RCR(Civil) 464 : (1998) 2 RCR(Rent) 208

High Courts21 Aug 1997

Anna Transport Corporation Ltd. Vs Mohammed Farooq

Karnataka High Court · (1999) ACJ 516

High Courts21 Aug 1997

Bapuji Educational Association, Davangere Vs State of Karnataka and Another

Karnataka High Court · (1997) 43 KarLJ 615

Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 5(2)Karnataka Tax on Professions, Trades, Callings and Employments Rules, 1976 — Rule 4

High Courts21 Aug 1997

M.R. Abdul Majeed Vs The Deputy Commissioner and District Magistrate, Chitradurga and Others

Karnataka High Court · (1998) 44 KarLJ 159

Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 5(2)Karnataka Tax on Professions, Trades, Callings and Employments Rules, 1976 — Rule 4

High Courts21 Aug 1997Allowed

United India Insurance Co. Ltd. Vs V. Thimmanna and Others

Karnataka High Court · (1999) ACJ 1402

High Courts20 Aug 1997

Samyuktha Karnataka Vs State of Karnataka and others Falma Laboratories Pvt. Ltd. Vs State of Karnataka and others C. Well Drugs Limited Vs Assistant Commissioner of Commercial Taxes, 2nd Circle Bidar and others

Karnataka High Court · (1998) 110 STC 226

Constitution of India, 1950 — Article 213, 213 (2) (a)Karnataka Sales Tax Act, 1957 — Section 39, 8 AKarnataka Tax on Entry of Goods Act, 1979 — Section 3

High Courts20 Aug 1997

G. Channa Ramakrishna Vs Canara Bank, M.G. Road, Bangalore

Karnataka High Court · (1997) ILR (Kar) 3423

Canara Bank Service Code — Section 3 (d), 9 (1) (f)

High Courts20 Aug 1997

The Karnataka Electricity Board, Bangalore Vs Ananda And Others

Karnataka High Court · (1998) ILR (Kar) 27

High Courts20 Aug 1997

Angadi Kotrappa and Others Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 3192 : (1998) 1 KarLJ 514

Karnataka State Freedom Fighters Welfare Rules, 1969 — Rule 7, 7 (i)

High Courts20 Aug 1997

The Special Land Acquisition Officer, Hidkal Dam Project Hidkal Vs Dodaram Ajjappa Naik (Deceased) by L.Rs

Karnataka High Court · (1997) ILR (Kar) 3405 : (1998) 1 KarLJ 480

Civil Procedure Code, 1908 (CPC) — Section 151, 152Land Acquisition Act, 1894 — Section 18, 32 (2), 54

High Courts19 Aug 1997Allowed

New Mangalore Port Trust and Others Vs Capt. Karan Vaswani and Others

Karnataka High Court · (1997) ILR (Kar) 3138 : (1997) 4 KarLJ 577

High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 11

High Courts19 Aug 1997

M/s. Premier Irrigation Equipments Limited, Bangalore Vs Union of India and Others

Karnataka High Court · (1998) 59 ECC 489 : (1998) 100 ELT 29 : (1998) ILR (Kar) 1235 : (1998) 2 KarLJ 652

Central Excise Act, 1944 — Section 35 C, 35 L, 35 L (b)Constitution of India, 1950 — Article 226, 227, 323

High Courts19 Aug 1997

H. Somashekaraiah Vs Divisional Commissioner, Bangalore and Another

Karnataka High Court · (1997) 08 KAR CK 0019

Karnataka Land Reforms Act, 1961 — Section 63 (7), 66, 67, 68, 69