High Courts20 Dec 1996
K.M. Balakrishna Vs The State of Karnataka
Karnataka High Court · (1997) ILR (Kar) 1946
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 300, 302, 304 II
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 1 of 38
High Courts20 Dec 1996
C.C.I. and E., Bangalore Vs Microsign Engineering Products
Karnataka High Court · (1997) 94 ELT 308
Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120 B, 420
High Courts20 Dec 1996
South Indian Bank Limited, Mangalore Vs Dr. Manjayya Shetty and Another
Karnataka High Court · (1997) 2 KarLJ 86
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts20 Dec 1996
Nagashree M. Rathnappa Vs State of Karnataka and Others
Karnataka High Court · (1997) 7 KarLJ 125
Constitution of India, 1950 — Article 15(4)Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 12(4)
High Courts20 Dec 1996
M/s. Shimoga Steels Limited, Mysore Vs Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1997) 2 KarLJ 295
Electricity (Supply) Act, 1948 — Section 79(J)
High Courts20 Dec 1996
Gururaja Joshi Vs Chief Secretary to Govt. of Karnataka and others
Karnataka High Court · (1997) CriLJ 2830 : (1997) 2 KarLJ 616
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 14, 9 (1), 9 (4)
High Courts20 Dec 1996
Miss. Vijay Letchumy and Another Vs Kasturba Medical College, Manipal and Others
Karnataka High Court · (1996) 12 KAR CK 0011
High Courts20 Dec 1996
A. Christian Vs Union of India (UOI) and Another
Karnataka High Court · (1997) 2 CivCC 598 : (1997) ILR (Kar) 549
Electricity Act, 1910 — Section 24Telegraph Rules, 1951 — Rule 443
High Courts20 Dec 1996
M/s. Chauson Cement and Chemical Corporation, Bangalore Vs The Director, Department of Mines and Geology, Bangalore and Another
Karnataka High Court · (1997) 5 KarLJ 339
Constitution of India, 1950 — Article 162Karnataka Minor Mineral Concession Rules, 1969 — Rule 3(2), 3(A)
High Courts20 Dec 1996Allowed
Sri Kempanna and Others Vs State of Karnataka
Karnataka High Court · (1997) ILR (Kar) 2002
Criminal Procedure Code, 1973 (CrPC) — Section 154 (1), 157, 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)
High Courts19 Dec 1996Dismissed
K.B. Santosh and Others Vs Sebastin Joseph and Another
Karnataka High Court · (1997) ILR (Kar) 2027
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 427, 504
High Courts19 Dec 1996
K.M. Balakrishna Vs State of Karnataka
Karnataka High Court · (1997) 7 KarLJ 28
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 300
High Courts19 Dec 1996
High Court of Karnataka Vs Chinnen Das on Behalf of Bennette , Coleman and Company Limited and Others
Karnataka High Court · (1997) 5 KarLJ 401
Contempt of Courts Act, 1971 — Section 2(C)
High Courts18 Dec 1996Allowed
Jayashankar and Others Vs State of Karnataka
Karnataka High Court · (1998) 1 DMC 254
Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113 APenal Code, 1860 (IPC) — Section 107, 304 B, 306, 34, 498A
High Courts16 Dec 1996
Gangadhar Naga Naik Vs State of Karnataka
Karnataka High Court · (1997) CriLJ 3655
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 109, 307, 34
High Courts16 Dec 1996
Giriyappa Mallappa and others Vs Sridharaj Urs alias Tirupati
Karnataka High Court · (1998) 2 ACC 120 : AIR 1997 Kar 363 : (1997) ILR (Kar) 1213
High Courts11 Dec 1996
KARNATAKA LIGHT METAL INDUSTRIES (P) LTD. Vs COMMISSIONER OF INCOME TAX.
Karnataka High Court · (1997) 139 CTR 154
Income Tax Act, 1922 — Section 24 (2)Income Tax Act, 1961 — Section 256 (2), 72 (1) (i)
High Courts11 Dec 1996
Vinod and others Vs Pandurang and others
Karnataka High Court · AIR 1997 Kar 144 : (1997) 2 CivCC 152 : (1997) ILR (Kar) 1383 : (1997) 2 KarLJ 511 : (1998) 1 RCR(Civil) 168
High Courts11 Dec 1996
M/s. Bombay Tyres International Ltd., Bombay and another Vs K.S. Prakash (deceased by LR''s) and another
Karnataka High Court · AIR 1997 Kar 311 : (1997) ILR (Kar) 111 : (1997) 2 KarLJ 1
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h)Karnataka Rent Control Rules, 1961 — Rule 14
High Courts11 Dec 1996
Karnataka Light Metal Industries (P) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1997) ILR (Kar) 774 : (1997) 225 ITR 947
Income Tax Act, 1961 — Section 256 (2)