High Courts08 Jan 1996
Basavaraj A. Patil Vs Karnataka University, Dharwad
Karnataka High Court · (1996) 3 KarLJ 105
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 37 of 38
High Courts08 Jan 1996
1kariyappa Vs State of Karnataka by Metagally Police Station, Mysore and Others
Karnataka High Court · (1996) 1 KarLJ 395
Constitution of India, 1950 — Article 226
High Courts08 Jan 1996
Poonam Stone Processing Industries Vs Deputy Commissioner of Commercial Taxes (Admn.), Gulbarga Division, Gulbarga and others
Karnataka High Court · (2000) 118 STC 409
Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts05 Jan 1996
Ananda and Others Vs Karnataka State Electricity Board
Karnataka High Court · (1996) ILR (Kar) 2163
Constitution of India, 1950 — Article 38, 39, 42, 43, 43A
High Courts05 Jan 1996
Life Insurance Corporation of India and Others Vs Ajit Gangadhar Shanbhag and Others
Karnataka High Court · (2000) 1 ACC 54
Constitution of India, 1950 — Article 226
High Courts05 Jan 1996
Amar Giri Polytechnic run by M/s. Maruthi Education and Seva Trust (Regd.) Vs State of Karnataka and Others
Karnataka High Court · AIR 1996 Kar 291 : (1996) 7 KarLJ 237
High Courts05 Jan 1996
Life Insurance Corporation of India and Other Vs Ajit Gangadhar Shanbhag and Others
Karnataka High Court · (1998) ACJ 373 : AIR 1997 Kar 157 : (1998) 93 CompCas 933b : (1996) ILR (Kar) 2078 : (1996) 5 KarLJ 682
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45
High Courts05 Jan 1996
Srikanteshwara Vidhya Samste (R) Vs State of Karnataka and others
Karnataka High Court · AIR 1997 Kar 82 : (1996) ILR (Kar) 2366 : (1996) 5 KarLJ 629
Karnataka General Clauses Act, 1899 — Section 21
High Courts05 Jan 1996
Puttaveeraiah Vs State of Karnataka and Others
Karnataka High Court · (1996) 3 KarLJ 34
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43G(4)
High Courts05 Jan 1996
Ananda and Others Vs Karnataka Electricity Board and Others
Karnataka High Court · (1996) 5 KarLJ 533 : (1999) 3 LLJ 1259
Employees State Insurance Act, 1948 — Section 2 (12), 2 (9) (i), 2 (k) (iii)
High Courts05 Jan 1996
Gangadhara J.P. and Others Vs The Director of Technical Education in Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 2762 : (1996) 6 KarLJ 570
Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 4
High Courts04 Jan 1996
1smt. Annapurnadevi Vs Doddabasappa Honnappa Megalmani Since Deceased by His L.Rs. and Others
Karnataka High Court · (1996) 1 KarLJ 511
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts03 Jan 1996
B.S. Lingaraju Vs The Registrar, University of Agricultural Sciences, G.K.V.K. Bangalore and another
Karnataka High Court · AIR 1997 Kar 12 : (1996) ILR (Kar) 1478 : (1996) 3 KarLJ 143
University of Agricultural Sciences Act, 1963 — Section 5, 5 (2), 7
High Courts03 Jan 1996
Subhan Khan Vs J.H. Patel
Karnataka High Court · AIR 1996 Kar 232 : (1996) 1 KarLJ 602
Constitution of India, 1950 — Article 173, 191Representation of the Peoples Act, 1951 — Section 100 (1) (c)
High Courts03 Jan 1996
Lal Bahadur Memorial English School, Bangalore Vs State of Karnataka and Others
Karnataka High Court · AIR 1996 Kar 335 : (1996) 3 KarLJ 26
High Courts03 Jan 1996
Miss. Sumana Arora Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 1334
Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 12, 12 (1), 14
High Courts02 Jan 1996Dismissed
Excise Commissioner Vs Satishchandra Hegde Family Trust
Karnataka High Court · (1996) ILR (Kar) 421 : (1996) 3 KarLJ 268
Karnataka Excise Act, 1965 — Section 43 A, 45, 45 A, 52
High Courts02 Jan 1996
Preston Industries Vs Commercial Tax Officer, District Circle-III, Bangalore and another
Karnataka High Court · (1996) ILR (Kar) 2417 : (1996) 41 KarLJ 494
Central Sales Tax Act, 1956 — Section 8 (2-A)
High Courts02 Jan 1996Allowed
Kulkarni Geeta M. Vs The State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 2672 : (1996) 5 KarLJ 491
Constitution of India, 1950 — Article 226, 227, 25, 341Penal Code, 1860 (IPC) — Section 177, 181, 196, 198, 420
High Courts01 Jan 1996
E. Visweswaraiah Vs State of Karnataka and Others
Karnataka High Court · (1997) 5 KarLJ 467
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114