High Courts20 Nov 1996Allowed
The Oriental Insurance Co. Ltd. Vs N.S. Devaraja and Others
Karnataka High Court · (1998) 2 ACC 338 : (1997) ILR (Kar) 1061
Evidence Act, 1872 — Section 11Motor Vehicles Act, 1939 — Section 110 D
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 4 of 38
High Courts20 Nov 1996
H.N. Puttaraju Vs The Government of Karnataka, Department of Revenue, Bangalore and Others
Karnataka High Court · (1997) 5 KarLJ 572
Karnataka Land Revenue Act, 1964 — Section 33Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Rules, 1979 — Rule 3(5)
High Courts20 Nov 1996Allowed
Kashmir D. Gudinho and Another Vs Suresh Kulkarni and Others
Karnataka High Court · (1998) ACJ 1427 : (1997) ILR (Kar) 1491
Motor Vehicles Act, 1939 — Section 110 D, 92 A, 94, 94 (1), 95
High Courts20 Nov 1996Allowed
Mrs. Pramila Nesargi Vs Union of India (UOI) and Others
Karnataka High Court · (1997) ILR (Kar) 1810
Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 298, 299, 299 (1)
High Courts19 Nov 1996
Management of Mysore Kirloskar Ltd. Vs Their workmen and Another
Karnataka High Court · (1998) 3 LLJ 1136
Payment of Bonus Act, 1965 — Section 4 (b)
High Courts19 Nov 1996
Sharada S. Rai and Others Vs The Agricultural Income Tax Officer, Somwarpet, District Kodagu
Karnataka High Court · (1999) 46 KarLJ 246
Karnataka Agricultural Income Tax Act, 1957 — Section 66(1)
High Courts19 Nov 1996
Smt. Elessamma Jose Vs State of Karnataka and Others
Karnataka High Court · (1997) 2 KarLJ 49
Karnataka Forest Act, 1963 — Section 62(1), 63
High Courts19 Nov 1996
State of Karnataka Vs Farooq
Karnataka High Court · (1997) CriLJ 1224 : (1997) 2 KarLJ 252
High Courts19 Nov 1996Allowed
Syndicate Bank Vs S. Hanumantha Nayak and Others
Karnataka High Court · (1997) 2 CivCC 67 : (1997) ILR (Kar) 314 : (1997) 2 KarLJ 555
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 14, Order 6 Rule 17, 151
High Courts19 Nov 1996
The Management of Mysore Kirloskar Ltd. Vs The Workmen
Karnataka High Court · (1997) ILR (Kar) 1352
Payment of Bonus Act, 1965 — Section 4 (b)
High Courts19 Nov 1996
Mahila Jagran Manch, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 295
Constitution of India, 1950 — Article 14, 19, 21, 226Penal Code, 1860 (IPC) — Section 292
High Courts18 Nov 1996
Diamond Glass Agencies Vs Commissioner of Income Tax and others
Karnataka High Court · (2001) 247 ITR 277 : (2001) 115 TAXMAN 644
Income Tax Act, 1961 — Section 139 (8), 154, 217, 273 A
High Courts18 Nov 1996
Diamond Glass Agencies Vs Commissioner of Income Tax and Others
Karnataka High Court · (2001) 247 ITR 277 : (2001) 115 TAXMAN 644
Income Tax Act, 1961 — Section 139 (8), 140 A, 154, 217, 273 A
High Courts15 Nov 1996
Secretary, Karnataka Board of Wakfs, Bangalore Vs Vazeer and Others
Karnataka High Court · (1997) 2 KarLJ 639
High Courts15 Nov 1996Dismissed
GSVS Association Vs The State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2263
Karnataka Nurses, Midwives and Health Visitors Act, 1961 — Section 17, 18, 23
High Courts14 Nov 1996
Ritz Hotels (Mysore) Ltd. Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 3445 : (1996) 7 KarLJ 600
Constitution of India, 1950 — Article 226, 227, 228High Court of Karnataka Act, 1961 — Section 4High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 2, 26
High Courts11 Nov 1996Dismissed
The Karnataka State Judicial Employees House Building Co-operative Society Ltd. and Others Vs The State and Others
Karnataka High Court · (1996) 11 KAR CK 0053
Karnataka Land Revenue Act, 1964 — Section 95Karnataka Town and Country Planning Act, 1961 — Section 14
High Courts09 Nov 1996Allowed
Prema Vs Thangappan
Karnataka High Court · (1997) ILR (Kar) 401 : (1999) 3 LLJ 454
Workmens Compensation Act, 1923 — Section 2 (1) (n), 2 (k) (i)
High Courts08 Nov 1996
P. Shyamaraju Vs Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · (1997) 5 KarLJ 87
Electricity Act, 1910 — Section 22Karnataka Municipal Corporation Act, 1976 — Section 310(2)
High Courts08 Nov 1996
Ismail Saval Vs State of Karnataka and another
Karnataka High Court · (1997) 1 ALT(Cri) 523 : (1997) CriLJ 1403 : (1997) ILR (Kar) 728 : (1997) 1 KarLJ 761
Criminal Procedure Code, 1973 (CrPC) — Section 452 (1), 454