High Courts11 Dec 1996
Karnataka Light Metal Industries (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1998) 98 TAXMAN 52
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 2 of 38
High Courts10 Dec 1996Allowed
Eshwarawwa Vs Amarappa
Karnataka High Court · (1997) 2 CivCC 541 : (1997) ILR (Kar) 911 : (1997) 2 KarLJ 95
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 9 Rule 9
High Courts10 Dec 1996Allowed
Vyavasaya Seva Sahakara Nema Co-operative Society Vs State of Karnataka and Others
Karnataka High Court · (1996) 12 KAR CK 0017
Essential Commodities Act, 1955 — Section 3, 5
High Courts10 Dec 1996
Mohd. Munewer and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 5 KarLJ 147
Karnataka (Prevention of Unauthorised Possession of Ration Cards) Order, 1977 — Clause 2(2)
High Courts09 Dec 1996
Prema Vs Thangappan
Karnataka High Court · (1997) 5 KarLJ 276
Factories Act, 1948 — Section 2(K)(I)Workmens Compensation Act, 1923 — Section 2(1)(N)
High Courts09 Dec 1996
Canara Bank, Consumer Banking Division, M.G. Road, Bangalore Vs U.S. Hashmath Ali
Karnataka High Court · (1997) 5 KarLJ 169
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts09 Dec 1996
Associated Cement Company Ltd., Shahabad, Gulbarga Dist. Vs Shivamma (Smt.) and Others
Karnataka High Court · (1998) ILR (Kar) 394 : (1997) 4 KarLJ 544
Industrial Disputes Act, 1947 — Section 10 (4A), 2 (s), 25 F
High Courts06 Dec 1996
The Divisional Railway Manager, Southern Railway Vs KSRTC and Others
Karnataka High Court · (1998) ACJ 973 : (1997) ILR (Kar) 199
Karnataka Motor Vehicles Rules, 1963 — Rule 327A (2)Motor Vehicles Act, 1939 — Section 110 D, 2 (18)Railways Act, 1890 — Section 13 (c), 47
High Courts06 Dec 1996
M.A. Jesudian Vs Ismail and Others
Karnataka High Court · (1997) 5 KarLJ 610
Evidence Act, 1872 — Section 101Motor Vehicles Act, 1939 — Section 96(2)(B)(Ii)
High Courts05 Dec 1996
The Addl. Dist. and Sessions Judge Vs A. Chandrashekar
Karnataka High Court · (1997) ILR (Kar) 1470
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420
High Courts05 Dec 1996
Shri R. Balaji Singh Vs The Hindustan Machine Tools Limited
Karnataka High Court · (1998) 79 FLR 542 : (1998) ILR (Kar) 1394 : (1997) 2 LLJ 484
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 18 (3) (d)
High Courts04 Dec 1996
Principal Civil Judge and Chief Judicial Magistrate, Belgaum Vs Manjula Kudalagi
Karnataka High Court · (1998) CriLJ 20 : (1997) 4 KarLJ 437
Contempt of Courts Act, 1971 — Section 15, 2
High Courts04 Dec 1996
State of Karnataka Vs Basavegowda alias Chandra
Karnataka High Court · (1997) CriLJ 4386
Penal Code, 1860 (IPC) — Section 307, 384, 386, 392
High Courts03 Dec 1996
State of Karnataka Vs Melvin D''souza and Others
Karnataka High Court · (1997) 7 KarLJ 74
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
High Courts02 Dec 1996
State of Karnataka Vs Eranna and Others
Karnataka High Court · (1997) 7 KarLJ 64
Evidence Act, 1872 — Section 3, 32Penal Code, 1860 (IPC) — Section 300
High Courts02 Dec 1996
The Oriental Insurance Co. Ltd. Vs N. Abbas Ali
Karnataka High Court · (1997) ILR (Kar) 2657
Motor Vehicles Act, 1939 — Section 95 (1), 95 (1) (b)Motor Vehicles Rules, 1963 — Rule 161
High Courts02 Dec 1996
Ramu Kallappa Kiwada Vs U. Ramadas Naik and Others
Karnataka High Court · (1997) ACJ 1212 : (1997) 2 KarLJ 278
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts02 Dec 1996Dismissed
P.S. Sundaram and Another Vs Pramod
Karnataka High Court · (1997) ILR (Kar) 567
High Courts29 Nov 1996Dismissed
Nellikkottu Kolleriyil Madhavi Vs Kavakkalathil Kalikutty and Others
Karnataka High Court · (1997) ILR (Kar) 2632
High Courts29 Nov 1996
Harihar Polyfibers and another Vs The Sub-divisional Magistrate, Haveri, Dharwar Dist. and others
Karnataka High Court · (1997) 1 ALT(Cri) 946 : (1997) CriLJ 2731 : (1997) ILR (Kar) 1139 : (1997) 4 RCR(Criminal) 755
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26