COURT ARCHIVE

Karnataka High Court judgments, 1996

741 judgments · page 3 of 38

High Courts29 Nov 1996

C.B. Solanki Vs Srikanta Parashar and others

Karnataka High Court · (1997) 1 ALT(Cri) 912 : (1997) CriLJ 3051 : (1997) ILR (Kar) 1545 : (1997) 2 KarLJ 500

Criminal Procedure Code, 1973 (CrPC) — Section 190, 200Penal Code, 1860 (IPC) — Section 34, 499, 501, 502, 503

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High Courts29 Nov 1996Dismissed

Smt. N. Renuka and Others Vs Dr. Vijaya T. Belgaumkar

Karnataka High Court · (1997) ILR (Kar) 318 : (1997) 2 KarLJ 521

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 29

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High Courts29 Nov 1996

Mandya Rural Police Vs Ravi @ Ravikumar

Karnataka High Court · (1997) ILR (Kar) 1228

Motor Vehicles Act, 1939 — Section 118 (a), 89 (a), 89 (b)Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338

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High Courts28 Nov 1996

P.A. Belliappa and Others Vs State of Karnataka and Another

Karnataka High Court · (1997) 7 KarLJ 640

Karnataka Preservation of Trees Act, 1976 — Section 8(4)(Ii)

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High Courts28 Nov 1996

Shankar Appayya Govakar Vs Nurudappa Basappa Mali and Others

Karnataka High Court · (1998) 2 ACC 575

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22 (1), Order 41 Rule 33, Order 7 Rule 7Motor Vehicles Act, 1988 — Section 173

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High Courts28 Nov 1996Dismissed

D.M. Ramachandra Rao Vs State of Karnataka and Another

Karnataka High Court · (1997) ILR (Kar) 1555

Karnataka Land Reforms Act, 1961 — Section 121, 2 (14)

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High Courts27 Nov 1996

Karnataka Central Cooperative Bank Ltd., Dharward Vs R.H. Gudagnur and others

Karnataka High Court · (1997) 2 LLJ 560

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33 (2) (b)Penal Code, 1860 (IPC) — Section 408

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High Courts27 Nov 1996Allowed

Secretary, New Mangalore Port and Dock Workers'' Union Vs Central Industrial Tribunal and Another

Karnataka High Court · (1997) ILR (Kar) 892

Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 5 (1) (b)

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High Courts26 Nov 1996

State of Karnataka Vs Sharanahalli Revanna and Others

Karnataka High Court · (1997) 1 ALT(Cri) 906 : (1997) ILR (Kar) 337 : (1997) 2 KarLJ 374

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324

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High Courts26 Nov 1996

M/s. Manjog Builders, Bangalore Vs Vyalikaval Co-operative Housing Society Limited, Malleshwaram, Bangalore and Another

Karnataka High Court · (1997) ILR (Kar) 1223 : (1998) 1 KarLJ 495

Land Acquisition Act, 1894 — Section 3 (b), 4 (1), 5 A (3)

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High Courts26 Nov 1996

M. Ravishankar Vs R. Pushpa

Karnataka High Court · (1998) 1 CivCC 250 : (1998) 1 DMC 197 : (1997) 4 KarLJ 543

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High Courts26 Nov 1996

State of Karnataka Vs N.K. Shanthappa

Karnataka High Court · (1997) CriLJ 2802 : (1997) ILR (Kar) 1396 : (1997) 2 KarLJ 467

Penal Code, 1860 (IPC) — Section 323Protection of Civil Rights Act, 1955 — Section 7 (1) (d)

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High Courts26 Nov 1996Dismissed

Janab Shastry Khaja Hussain Vs The Karnataka Board of Wakfs and Another

Karnataka High Court · (1997) ILR (Kar) 817 : (1997) 4 KarLJ 393

Waqf Act, 1954 — Section 16, 43, 43 A

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High Courts25 Nov 1996

Arasappa Vs State

Karnataka High Court · (1997) CriLJ 1456 : (1997) ILR (Kar) 283 : (1997) 1 KarLJ 25

Penal Code, 1860 (IPC) — Section 363, 376

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High Courts25 Nov 1996Allowed

R. Shamanna Vs The State Bank of Mysore

Karnataka High Court · (2003) ILR (Kar) 4467

Constitution of India, 1950 — Article 21, 226, 227

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High Courts22 Nov 1996

Smt. Nandini Vs Life Insurance Corporation of India and others

Karnataka High Court · (1998) 91 CompCas 74 : (1997) ILR (Kar) 1526

Insurance Act, 1938 — Section 45

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High Courts21 Nov 1996

Ismail Baba Sahab Vs A.A. Hulageri

Karnataka High Court · (1997) CriLJ 1804

Criminal Procedure Code, 1973 (CrPC) — Section 200, 311, 313, 482Penal Code, 1860 (IPC) — Section 499, 500

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High Courts21 Nov 1996

XXI Additional Sessions Judge, Bangalore City Vs Ningegowda

Karnataka High Court · (1997) CriLJ 3873

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High Courts21 Nov 1996

M. Vijaya Kumar Vs Karnataka State Road Transport Corporation and Another

Karnataka High Court · (1997) ILR (Kar) 1342

Motor Vehicles Act, 1988 — Section 173

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High Courts21 Nov 1996

Udachappa Shivamurthappa and Others Vs State of Karnataka

Karnataka High Court · (1997) 1 ALT(Cri) 890 : (1997) ILR (Kar) 950

Penal Code, 1860 (IPC) — Section 109, 149, 302, 304 II, 324

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