High Courts19 Feb 1996
Evergreen Granite, Mamballi, Yelandur Taluk, Mysore District Vs State of Karnataka and Others
Karnataka High Court · (1996) 7 KarLJ 193
Karnataka Minor Mineral Concession Rules, 1969 — Rule 6
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 32 of 38
High Courts16 Feb 1996
Steel Authority of India Ltd. Vs Assistant Commissioner of Commercial Taxes
Karnataka High Court · (1996) ILR (Kar) 1136
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 366 (29A)Sale of Goods Act, 1930 — Section 2 (10), 4
High Courts16 Feb 1996
KLE Society''s College of Pharmacy Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 2507 : (1996) 6 KarLJ 622
High Courts16 Feb 1996
Kasturba Hospital Vs Assistant Commissioner of Commercial Taxes, (Assessments), II Circle, Mangalore
Karnataka High Court · (1996) ILR (Kar) 2871
Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts16 Feb 1996Allowed
Association of Managements of Aided Engineering Colleges in Karnataka Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1466 : (1996) 2 KarLJ 619
Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 12BKarnataka State Universities Act, 1976 — Section 53 (10) (b)
High Courts16 Feb 1996Allowed
Smt. S. Kumuda Vs Bangalore University and Others
Karnataka High Court · (1996) ILR (Kar) 2787 : (1996) 6 KarLJ 19
Constitution of India, 1950 — Article 226, 227
High Courts16 Feb 1996Dismissed
Harischandra Hegde Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1077 : (1996) 6 KarLJ 227
Constitution of India, 1950 — Article 226, 227Government Grants Act, 1895 — Section 3 (d)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5
High Courts15 Feb 1996
The North Coorg Higher Education Society Vs State of Karnataka and another
Karnataka High Court · AIR 1996 Kar 301 : (1996) 7 KarLJ 75
Constitution of India, 1950 — Article 226Grant-in-Aid Code Rules — Rule 22 (4)
High Courts15 Feb 1996Dismissed
Basavanneppa Adiveappa Sharanappanavar Vs Rudrawwa
Karnataka High Court · (1996) ILR (Kar) 2209 : (1996) 3 KarLJ 378
Hindu Succession Act, 1956 — Section 14 (1), 14 (2)
High Courts14 Feb 1996Allowed
Puttegowda Vs Puttaswamygowda
Karnataka High Court · (1996) ILR (Kar) 2156 : (1996) 3 KarLJ 486
High Courts14 Feb 1996Allowed
Charak Pharmaceuticals Vs Union of India (UOI)
Karnataka High Court · (2005) 100 ECC 263 : (2004) 163 ELT 300
High Courts14 Feb 1996
Gadagayya Vs State of Karnataka and Others
Karnataka High Court · (1997) 5 KarLJ 532
Constitution of India, 1950 — Article 226
High Courts14 Feb 1996
Aristotle College of Pharmacy Vs Pharmacy Council of India, New Delhi and another
Karnataka High Court · AIR 1997 Kar 108 : (1997) 1 KarLJ 611
Pharmacy Act, 1948 — Section 12, 13, 13 (3)
High Courts14 Feb 1996Partly Allowed
United India Insurance Co. Ltd. Vs Smt. Lakshmamma and Others
Karnataka High Court · (1997) 1 ACC 109 : (1997) ACJ 170 : (1996) ILR (Kar) 2220 : (1996) 3 KarLJ 382
Motor Vehicles Act, 1988 — Section 10, 2 (21), 2 (47), 3
High Courts13 Feb 1996
A.S. Ibrahim Vs Union of India and others
Karnataka High Court · (1996) ILR (Kar) 1706 : (1997) 225 ITR 149 : (1997) 42 KarLJ 43 : (1998) 100 TAXMAN 474
Income Tax Act, 1961 — Section 206 C, 44 AC
High Courts13 Feb 1996
Rajendrapal Singh Vs Board of Examinations, Department of Drugs Control, Bangalore and Others
Karnataka High Court · (1996) 3 KarLJ 418
Constitution of India, 1950 — Article 226
High Courts13 Feb 1996
K.M. Nataraj, Advocate and anothers Vs State of Karnataka and another
Karnataka High Court · AIR 1997 Kar 36 : (1996) ILR (Kar) 2678 : (1996) 5 KarLJ 694
Electricity Act, 1910 — Section 22 B
High Courts13 Feb 1996
H.S. Jayaramu Vs University of Mysore and Another
Karnataka High Court · (1996) 3 KarLJ 99
Constitution of India, 1950 — Article 226
High Courts12 Feb 1996
State of Karnataka Vs Dr. H.A. Ramaswamy and Others
Karnataka High Court · (1996) CriLJ 2628
Dowry Prohibition Act, 1961 — Section 3, 4, 7Evidence Act, 1872 — Section 113 APenal Code, 1860 (IPC) — Section 202, 304 B, 306, 498A
High Courts12 Feb 1996
State of Karnataka Vs Dr. H.A. Ramaswamy and others
Karnataka High Court · (1996) 1 ALT(Cri) 635 : (1996) ILR (Kar) 1107 : (1996) 2 KarLJ 1
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 202, 304 B, 306, 498A