High Courts23 Jan 1996Allowed
B. Venkateshallu Vs Deputy Commissioner and Others
Karnataka High Court · (1996) ILR (Kar) 3462 : (1996) 7 KarLJ 607
Karnataka Panchayat Raj Act, 1993 — Section 128 (2), 129 (2), 133
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 35 of 38
High Courts23 Jan 1996
Smt. Pillamma and others Vs P. Rangaraju
Karnataka High Court · AIR 1996 Kar 330 : (1996) 1 CivCC 476 : (1996) ILR (Kar) 706 : (1996) 1 KarLJ 447
High Courts23 Jan 1996
Samatha Vidya Samsthe, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1996) 2 KarLJ 77
High Courts23 Jan 1996Allowed
Mrs. Mary Joyce Poonacha Vs K.T. Plantations Private Limited
Karnataka High Court · (1996) ILR (Kar) 833 : (1996) 1 KarLJ 498
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4A, Order 22 Rule 5Registration Act, 1908 — Section 72
High Courts23 Jan 1996Partly Allowed
Nagarathna S. Murthy Vs Padma Prakash Shetty
Karnataka High Court · (1996) ILR (Kar) 841 : (1996) 2 KarLJ 153
Mysore Court-fees and Suits Valuation Act, 1958 — Section 40, 40 (a)
High Courts23 Jan 1996Allowed
State of Karnataka Vs P. Siddalingappa
Karnataka High Court · (1996) ILR (Kar) 1641 : (1996) 3 KarLJ 522
Karnataka Municipal Corporations Act, 1976 — Section 82, 82 (1), 84, 85, 86
High Courts22 Jan 1996Dismissed
H.N. Srinivasa Babu Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1794 : (1996) 3 KarLJ 31
Karnataka Panchayat Raj Act, 1993 — Section 44, 47
High Courts19 Jan 1996
Sandeep Singh Vs University of Mysore and Others
Karnataka High Court · (1996) ILR (Kar) 1695 : (1996) 3 KarLJ 151
Karnataka State Universities Act, 1976 — Section 74 (3)
High Courts19 Jan 1996
The High Court of Karnataka Vs Prof. P.N. Shetty
Karnataka High Court · (1996) CriLJ 1747 : (1996) ILR (Kar) 685 : (1996) 2 KarLJ 137
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts19 Jan 1996
Karnataka Vidya Vardhaka Samithi, Alawandi, Koppal Taluk, Raichur District Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 176
Grant-In-Aid Code for Collegiate Education, 1969 — Rule 16(B)(V)
High Courts19 Jan 1996Dismissed
Prabhu Sales Vs The Commercial Tax Officer and Others
Karnataka High Court · (1997) ILR (Kar) 592
Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 5 (3) (c)
High Courts19 Jan 1996Dismissed
Srinivasa Ramachander Vs Central Machine Tool Institute
Karnataka High Court · (1996) ILR (Kar) 1209
Constitution of India, 1950 — Article 311 (2)
High Courts19 Jan 1996Dismissed
Ravi Narayan and Others Vs B.W.S.S.B.
Karnataka High Court · (1996) ILR (Kar) 3063 : (1996) 7 KarLJ 270
Bangalore Water Supply and Sewerage Act, 1964 — Section 2 (15), 2 (3)
High Courts19 Jan 1996Dismissed
Smt. Ammajamma Vs Smt. Mahadevamma and Another
Karnataka High Court · (1996) ILR (Kar) 3499 : (1996) 6 KarLJ 139
Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 22, 22 (1), 22 (2)
High Courts18 Jan 1996
Dattatraya Ganesh Bhat Vs Mrs. Surender Kumari
Karnataka High Court · (1996) 1 KarLJ 561
Hindu Adoptions and Maintenance Act, 1956 — Section 1
High Courts18 Jan 1996
Smt. Saroja Shivakumar Vs State Bank of Mysore
Karnataka High Court · (1996) ILR (Kar) 2655 : (1996) 6 KarLJ 384
Payment of Gratuity Act, 1972 — Section 4 (6)
High Courts18 Jan 1996Dismissed
Bhojaraja Vs State Bank of Mysore
Karnataka High Court · (1996) ILR (Kar) 1592 : (1996) 2 KarLJ 630
Constitution of India, 1950 — Article 226
High Courts17 Jan 1996Allowed
Smt. Arathi and Laxmikanth A. Bhat Vs (NIL)
Karnataka High Court · (1996) 2 DMC 491 : (1996) ILR (Kar) 2091 : (1996) 2 KarLJ 640
Hindu Marriage Act, 1955 — Section 19, 19 (ii)
High Courts17 Jan 1996
M/s. Chandrika Enterprise Vs G. Vittalla Rao
Karnataka High Court · AIR 1996 Kar 214 : (1996) ILR (Kar) 1998 : (1996) 1 KarLJ 461
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)Partnership Act, 1932 — Section 69
High Courts17 Jan 1996
Karnataka Electricity Board, Bangalore Vs G.R. Lakshmaiah and Others
Karnataka High Court · (1997) 2 KarLJ 591
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79(C)