COURT ARCHIVE

Karnataka High Court judgments, 1996

741 judgments · page 33 of 38

High Courts12 Feb 1996Dismissed

Mirza Mohammed Yousuf Baig Vs Deccan Enterprises

Karnataka High Court · (1997) 3 CivCC 276 : (1996) ILR (Kar) 1618 : (1996) 2 KarLJ 109

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41 (j)

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High Courts08 Feb 1996Allowed

The Oriental Insurance Co. Ltd. Vs N. Chandrashekaran and Others

Karnataka High Court · (1997) ACJ 512 : (1996) ILR (Kar) 2157

Motor Vehicles Act, 1939 — Section 96 (2) (b). 2 (18) 2 (32)

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High Courts08 Feb 1996Dismissed

National Insurance Co. Ltd. Vs Ningamma and Others

Karnataka High Court · (1997) ACJ 549 : (1996) ILR (Kar) 2213 : (1996) 3 KarLJ 468

Karnataka Motor Vehicles Rules, 1963 — Rule 3KMotor Vehicles Act, 1939 — Section 147 (1) (a), 147 (1) (b)

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High Courts08 Feb 1996

Dr. Thota Ravindra and Another etc. Vs The Gulbarga University, Gulbarga and Others etc.

Karnataka High Court · AIR 1996 Kar 337 : (1996) ILR (Kar) 1316 : (1996) 2 KarLJ 397

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High Courts08 Feb 1996

Amrith Educational and Cultural Society, Bangalore and another Vs State of Karnataka and another

Karnataka High Court · AIR 1997 Kar 44 : (1996) ILR (Kar) 860 : (1996) 3 KarLJ 272

National Council for Teachers Education Act, 1993 — Section 14, 16, 17 (4)

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High Courts07 Feb 1996

Javid Ahmed Shah and etc. Vs Principal, Dr. B.R. Ambedkar Medical College, Bangalore

Karnataka High Court · (1996) ILR (Kar) 2434 : (1996) 3 KarLJ 603

Karnataka State Universities Act, 1976 — Section 62, 62 (b)

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High Courts07 Feb 1996

Satyanarayana Gowda Vs B. Rangappa

Karnataka High Court · (1998) 93 CompCas 953 : (1996) ILR (Kar) 1219 : (1996) 2 KarLJ 162

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 200, 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b)

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High Courts07 Feb 1996

Javid Ahmed Shah Vs Dr. B.R. Ambedkar Medical College, Bangalore

Karnataka High Court · AIR 1997 Kar 122 : (1997) 2 LLJ 239

Karnataka State Universities Act, 1976 — Section 62, 62 (b)

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High Courts07 Feb 1996

Sri Satyanarayana Gowda Vs V.B. Rangappa

Karnataka High Court · (1996) 2 CivCC 87 : (1997) 88 CompCas 433(1) : (1996) CriLJ 2264 : (1996) 3 RCR(Criminal) 415 : (1996) 1 RCR(Criminal) 415

Criminal Procedure Code, 1973 (CrPC) — Section 200, 258, 482, 80Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b)

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High Courts07 Feb 1996

Cigimol Varghese and Others, etc. Vs The Secretary, Dept. of Health and Family Welfare, Govt. of Karnataka and Others, etc.

Karnataka High Court · AIR 1997 Kar 196 : (1996) ILR (Kar) 2667 : (1997) 1 KarLJ 627

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High Courts07 Feb 1996

Canara Bank Vs Commercial Tax Officer and another

Karnataka High Court · (1996) ILR (Kar) 810 : (1996) 40 KarLJ 467

Banking (Regulation) Act, 1949 — Section 5 (b), 5 (n), 6 (1) (a)Karnataka Sales Tax Act, 1957 — Section 2 (1) (k)

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High Courts06 Feb 1996Dismissed

C.B. Ranganathan Vs State Bank of India

Karnataka High Court · (1996) ILR (Kar) 1740 : (1996) 3 KarLJ 408

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High Courts06 Feb 1996

T. Sudhakar and Another Vs State of Karnataka and Another

Karnataka High Court · (1997) 4 KarLJ 432

Constitution of India, 1950 — Article 14, 19(1)(G), 298Karnataka Excise (Lease of the Right of Retail Vend of Liquors) Rules, 1969 — Rule 4A(3)

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High Courts06 Feb 1996

Shivaji Krishnaji Gouli Vs Karnataka Appellate Tribunal and Others

Karnataka High Court · (1996) 3 KarLJ 511

Constitution of India, 1950 — Article 226

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High Courts06 Feb 1996

Monika Pahwa Vs Director of Medical Education

Karnataka High Court · (1996) ILR (Kar) 845 : (1996) 6 KarLJ 365

Dentists Act, 1948 — Section 10 A (1) (b) (ii), 20Karnataka State Universities Act, 1976 — Section 53 (10)

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High Courts06 Feb 1996Dismissed

Smt. Lalitha Bai Vs City Corporation of Gulbarga and Others

Karnataka High Court · (1996) ILR (Kar) 2421 : (1996) 3 KarLJ 285

Karnataka Municipal Corporations Act, 1976 — Section 176, 176 (6)

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High Courts06 Feb 1996

Ashok Iyer Vs The Pre-university Education Board and Another

Karnataka High Court · (1996) ILR (Kar) 2769 : (1996) 5 KarLJ 563

Constitution of India, 1950 — Article 226

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High Courts06 Feb 1996Dismissed

Director, Centre for Social and Cultural Action Vs Regional Transport Officer

Karnataka High Court · (1996) ILR (Kar) 1462 : (1996) 3 KarLJ 281

Karnataka Motor Vehicles Taxation Act, 1957 — Section 3Motor Vehicles Rules, 1989 — Rule 93

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High Courts06 Feb 1996

V.M. Govindaswamy by LRs. Vs Shimoga City Municipal Council, Shimoga

Karnataka High Court · (1996) ILR (Kar) 2516 : (1996) 3 KarLJ 324

Karnataka Municipalities Act, 1964 — Section 148 (2), 150 (4), 168

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High Courts02 Feb 1996Allowed

Dr. Annapurna Vs State of Karnataka

Karnataka High Court · (1996) ILR (Kar) 1166 : (1996) 2 KarLJ 226

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