High Courts01 Feb 1996
Smt. Sulaika C.K. Vs Karnataka Secondary Education Examination Board, Bangalore and Another
Karnataka High Court · (1997) 1 KarLJ 620
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 34 of 38
High Courts01 Feb 1996
N. Nagappa Vs Sanna Ningegowda and Others
Karnataka High Court · (1996) 2 KarLJ 627
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Land Revenue Act, 1964 — Section 132
High Courts01 Feb 1996
Special Officer and Joint Registrar of Co-operative Societies, Vanivilas Sugar Factory, Hiriyur and Another Vs Workmen of Vanivilas Co-operative Sugar Factory, Hiriyur and Others
Karnataka High Court · (1996) ILR (Kar) 660 : (1996) 2 KarLJ 53 : (1996) 2 LLJ 423
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25 A, 25 K (2)
High Courts31 Jan 1996Allowed
Lakshman and Others Vs Susheela Chand Choudary and Others
Karnataka High Court · (1996) 2 ACC 427 : (1996) ACJ 1265 : (1996) ILR (Kar) 2337 : (1996) 3 KarLJ 570
High Courts31 Jan 1996
L.N. Madali Vs State of Karnataka and others
Karnataka High Court · (2000) 119 STC 411
High Courts31 Jan 1996Dismissed
Lalitha Kemparaj Urs Vs K.S. Devapal
Karnataka High Court · (1996) ILR (Kar) 1419 : (1996) 1 KarLJ 545
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)
High Courts30 Jan 1996Dismissed
Associated Cement Companies Ltd. Vs Government of Karnataka
Karnataka High Court · (2004) 166 ELT 437 : (1999) ILR (Kar) 2910 : (1997) 42 KarLJ 113
Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 8 (5)
High Courts30 Jan 1996Dismissed
National Insurance Co. Ltd. Vs Moses Dindannavar
Karnataka High Court · (1996) 2 ACC 325 : (1996) ACJ 938 : (1995) ILR (Kar) 965 : (1996) 2 KarLJ 80
High Courts30 Jan 1996
India Trade Promotion Organisation and Another Vs Smt. M. Usha Ramaprasad
Karnataka High Court · (1996) ILR (Kar) 3474 : (1996) 7 KarLJ 619
High Courts30 Jan 1996
Combined Industries Limited Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 822
Central Sales Tax Act, 1956 — Section 12 (5), 9 (2)Karnataka Sales Tax Act, 1957 — Section 23 (1)
High Courts29 Jan 1996
Surendra Babu Vs State of Karnataka and others
Karnataka High Court · AIR 1996 Kar 339 : (1996) ILR (Kar) 1797 : (1996) 3 KarLJ 168
High Courts25 Jan 1996Allowed
Suja T. Zacharia Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1309 : (1996) 7 KarLJ 545
High Courts25 Jan 1996
Shamarao Jahagirdar Vs University of Agricultural Sciences
Karnataka High Court · (1996) ILR (Kar) 1306 : (1996) 2 KarLJ 266
High Courts25 Jan 1996
Sri Ramachandra High School and Another Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 2179 : (1996) 5 KarLJ 692
High Courts25 Jan 1996
State Vs Ajjikuttira Poovaiah
Karnataka High Court · (1996) CriLJ 1940 : (1996) ILR (Kar) 1101 : (1996) 2 KarLJ 229
Arms Act, 1959 — Section 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 34
High Courts24 Jan 1996
Hasanamba Education Trust (R) Vs Mysore University
Karnataka High Court · (1996) ILR (Kar) 1834 : (1996) 5 KarLJ 728
High Courts24 Jan 1996Allowed
Tajusab Herur Vs Regional Transport Officer
Karnataka High Court · (1996) ILR (Kar) 1289 : (1996) 2 KarLJ 524
Motor Vehicles Act, 1988 — Section 88 (14)
High Courts24 Jan 1996Allowed
Bangalore Development Authority Vs Dr. H.S. Hanumanthappa
Karnataka High Court · (1996) ILR (Kar) 642 : (1996) 7 KarLJ 1
Bangalore Development Authority Act, 1976 — Section 27Constitution of India, 1950 — Article 14, 19, 226, 300AUrban Land (Ceiling and Regulation) Act, 1976 — Section 19 (1), 20
High Courts24 Jan 1996
Karnataka Bank Ltd. Vs Manjunatha Flour Mills
Karnataka High Court · (1996) 7 KarLJ 46
Civil Procedure Code, 1908 (CPC) — Section 122, 123, 152Karnataka High Court Rules, 1959 — Rule 14
High Courts24 Jan 1996
Anil kumar and Others Vs The Director of Technical Education in Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 2766 : (1996) 6 KarLJ 575