COURT ARCHIVE

Karnataka High Court judgments, 1996

741 judgments · page 5 of 38

High Courts08 Nov 1996

Hanumanthegowda and Another Vs State of Karnataka

Karnataka High Court · (1997) 1 ALT(Cri) 608 : (1997) ILR (Kar) 719 : (1997) 2 KarLJ 245

Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438, 439Penal Code, 1860 (IPC) — Section 143, 147, 149, 427, 448

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High Courts08 Nov 1996

Sri Ganesh Kanoba Waingankar Vs Vithal Gouri Gourish Dovali

Karnataka High Court · (1997) ILR (Kar) 1704

Karnataka High Court (Amendment) Act, 1994 — Section 5, 5 (1)Motor Vehicles Act, 1988 — Section 173

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High Courts07 Nov 1996

Kasimji Muzumil alias Md. Iqbal Vs C. Yogesh Mallaya and Another

Karnataka High Court · (1998) ACJ 989

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High Courts06 Nov 1996

The Oriental Insurance Company Limited, Bangalore and Another Vs H.K. Manjunatha and Another

Karnataka High Court · (1997) 5 KarLJ 1

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110B

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High Courts05 Nov 1996

Laxman Vs State of Karnataka

Karnataka High Court · (1997) 1 ALT(Cri) 578 : (1997) CriLJ 1806 : (1997) ILR (Kar) 129 : (1997) 2 KarLJ 168

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 325

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High Courts05 Nov 1996

T.T. Chakravarthy Yuvraj and others Vs Principal, Dr. B.R. Ambedkar Medical College

Karnataka High Court · AIR 1997 Kar 261

Karnataka State Universities Act, 1976 — Section 62, 62, 62 (2) (b), 62 (2) (b)

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High Courts04 Nov 1996Dismissed

Shankaragouda Tirakanagouda Hosagoudar @ Belavagi, since dead by his L.Rs. Vs The Land Tribunal and Others

Karnataka High Court · (1997) ILR (Kar) 2317

Karnataka Land Revenue Act, 1964 — Section 48 A

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High Courts04 Nov 1996

U.T. Venkata Rao Vs Pakeera Patali and Others

Karnataka High Court · (1997) 5 KarLJ 101

Karnataka Land Reforms Act, 1961 — Section 48A

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High Courts04 Nov 1996

State of Karnataka Vs M. Siddappa and another

Karnataka High Court · (1997) 2 ALT(Cri) 351 : (1997) 2 ALT(Cri) 35 : (1997) CriLJ 1610 : (1997) ILR (Kar) 585 : (1997) 1 KarLJ 102

Criminal Procedure Code, 1973 (CrPC) — Section 357 (4)Factories Act, 1948 — Section 101, 92

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High Courts04 Nov 1996

Siddeshwar and Co. Vs Employees'' State Insurance Corporation

Karnataka High Court · (1996) 11 KAR CK 0015

Employees State Insurance Act, 1948 — Section 75, 82 (2)

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High Courts31 Oct 1996

Mrs. Cheryl Margurite Soggee Vs Lt. Col Richar Charles Menasse

Karnataka High Court · AIR 1997 Kar 175 : (1997) ILR (Kar) 742 : (1997) 1 KarLJ 49

Succession Act, 1925 — Section 118, 263

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High Courts31 Oct 1996

Lovely Joseph Vs State of Karnataka and others

Karnataka High Court · AIR 1997 Kar 269 : (1997) ILR (Kar) 424

Dentists Act, 1948 — Section 10 A, 10 A (4), 10 B, 10 C

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High Courts31 Oct 1996

M/s. Gopalakrishna Textile Mills Private Limited, Bangalore Vs The Regional Provident Fund Commissioner, Bangalore and Another

Karnataka High Court · (1997) 5 KarLJ 181

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts31 Oct 1996

Meenakshi Vs D. Rajashekarappa and Another

Karnataka High Court · (1997) ILR (Kar) 2105

Motor Vehicles Act, 1988 — Section 173

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High Courts30 Oct 1996

Kariyappa Gowda Vs B. Narayana Bhat and Others

Karnataka High Court · (1997) 5 KarLJ 472

Karnataka Land Reforms Act, 1961 — Section 48A, 48AKarnataka Land Reforms Rules, 1974 — Rule 17

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High Courts30 Oct 1996

S. Krishna Vs State of Karnataka

Karnataka High Court · (1998) CriLJ 785

Penal Code, 1860 (IPC) — Section 376, 511

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High Courts30 Oct 1996Allowed

Mohammed Aslam Vs The Regional Transport Authority and Others

Karnataka High Court · (1997) ILR (Kar) 2248

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 80, 87, 87 (1)

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High Courts29 Oct 1996Allowed

Rajesab Bandagisab Gennur and Another Vs Siddalingayya Rudrayya Hiremath and Another

Karnataka High Court · (1997) ILR (Kar) 2130

Motor Vehicles Act, 1988 — Section 110 A (1) (c)

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High Courts29 Oct 1996Allowed

State of Karnataka Vs Lachamanna

Karnataka High Court · (1997) 2 ALT(Cri) 6 : (1997) ILR (Kar) 1318

Penal Code, 1860 (IPC) — Section 304 II, 324, 88

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High Courts28 Oct 1996

The Special Land Acquisition Officer, Upper Krishna Project, Bheemarayanagudi Vs Shivalingayya (Since Deceased) by L.Rs.

Karnataka High Court · (1997) 1 KarLJ 35

Land Acquisition Act, 1894 — Section 20(C)

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