High Courts27 Feb 1996
State of Karnataka Vs Lambadi Chandranaik
Karnataka High Court · (1996) CriLJ 2732 : (1996) ILR (Kar) 1600 : (1996) 2 KarLJ 157
Penal Code, 1860 (IPC) — Section 324, 34, 354, 379, 506
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 31 of 38
High Courts27 Feb 1996
H. Sarvothama Rao Vs Regional Transport Officer, Hassan and Others
Karnataka High Court · (1996) 3 KarLJ 436
Karnataka Motor Vehicles Taxation Act, 1957 — Section 2(F)Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 11(B)Motor Vehicles Act, 1988 — Section 50(1)(A)
High Courts26 Feb 1996Dismissed
Smt. Jaya Suri Vs Deputy Commissioner for Transports, Bangalore Division
Karnataka High Court · (1996) ILR (Kar) 1765 : (1996) 3 KarLJ 626
Karnataka Motor Vehicles Taxation Act, 1957 — Section 15
High Courts26 Feb 1996
T. Anthonidas Alias T.A. Das Vs S.P. Mariyappa
Karnataka High Court · (1996) 3 KarLJ 329
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 107
High Courts26 Feb 1996
Al-ameen Progressive Education Society, Azama Nagar, Belgaum Vs State of Karnataka and Another
Karnataka High Court · (1997) 1 KarLJ 248
Constitution of India, 1950 — Article 226Grant-In-Aid Code for Teachers Training Institutions, 1969 — Rule 39(A)
High Courts26 Feb 1996
Khaja Education Society, Gulbarga Vs State of Karnataka and Others
Karnataka High Court · (1997) 5 KarLJ 596
Constitution of India, 1950 — Article 19(1)(D)
High Courts26 Feb 1996Dismissed
T. Anthonidas alias T.A. Das Vs S.P. Mariyappa
Karnataka High Court · (1996) 2 CivCC 603
High Courts23 Feb 1996
H. Hanumantha Rao Vs Corporation of the City of Bangalore
Karnataka High Court · AIR 1996 Kar 296 : (1996) 2 CivCC 174 : (1996) ILR (Kar) 1445
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts22 Feb 1996
C. Naganna Vs State of Karnataka and another
Karnataka High Court · AIR 1997 Kar 48 : (1997) 1 KarLJ 665
Karnataka Educational Institution (Prohibition of Capitation Fee) Act, 1984 — Section 14 (1)Karnataka Educational Institution (Prohibition of Capitation Fee) Rules, 1984 — Rule 10 (6), 11C, 12 (5)
High Courts22 Feb 1996
Shri D. Anandakumar Vs Indian Airlines and another
Karnataka High Court · (1997) 2 LLJ 528
Constitution of India, 1950 — Article 226
High Courts20 Feb 1996Dismissed
United India Insurance Co. Ltd. Vs P.V. Lakshmanan
Karnataka High Court · (1997) ACJ 107 : (1996) ILR (Kar) 2224 : (1996) 3 KarLJ 475
Motor Vehicles Act, 1939 — Section 110 A
High Courts20 Feb 1996
Puttappa Vs Ramappa
Karnataka High Court · AIR 1996 Kar 257 : (1996) 2 CivCC 579 : (1996) 2 CivCC 114 : (1996) ILR (Kar) 1443 : (1996) 2 KarLJ 70
High Courts20 Feb 1996
Papanna Vs Nagachari and others
Karnataka High Court · AIR 1996 Kar 256 : (1997) 3 CivCC 309 : (1996) ILR (Kar) 1271 : (1996) 2 KarLJ 74
High Courts20 Feb 1996
Spun Silk Mills Vs Parthasarathy and Others
Karnataka High Court · (1997) 75 FLR 71 : (1996) ILR (Kar) 2497 : (1996) 5 KarLJ 487
Industrial Disputes Act, 1947 — Section 33 C (2)Payment of Wages Act, 1936 — Section 7 (2) (f)
High Courts20 Feb 1996
Nath Steel and Non-ferrous Re-rolling Mills and another Vs Additional Commissioner of Commercial Taxes and another
Karnataka High Court · (1997) 104 STC 118
Karnataka Sales Tax Act, 1957 — Section 22 A, 28 A (4)
High Courts19 Feb 1996
High Court of Karnataka Vs Chinnen Das and Others
Karnataka High Court · (1997) 1 ALT(Cri) 898 : (1997) ILR (Kar) 418
High Courts19 Feb 1996
Smt. Munibachamma Vs Director of Mines and Geology, Bangalore and Another
Karnataka High Court · (1997) 5 KarLJ 33
Karnataka Minor Mineral Concession Rules, 1969 — Rule 6
High Courts19 Feb 1996Allowed
Veeresh Vs Channaveerappa and Others
Karnataka High Court · (1997) 1 CivCC 390 : (1997) ILR (Kar) 95
Penal Code, 1860 (IPC) — Section 34, 342, 427, 504, 506
High Courts19 Feb 1996
D.M. Keshavamurthy Vs Pre-university Education Examination Board, Bangalore and Another
Karnataka High Court · (1996) 2 KarLJ 99
High Courts19 Feb 1996
D.M. Keshavamurthy Vs Pre-University Education Examination Board, Bangalore and Another
Karnataka High Court · (1997) 3 CivCC 254