High Courts28 Oct 1996
The Land Acquisition Officer, Upper Krishna Project, Bheemarayanagudi Vs Gundacharya (Since Deceased) by L.Rs.
Karnataka High Court · (1997) 1 KarLJ 1
Land Acquisition Act, 1894 — Section 20(C)
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 6 of 38
High Courts28 Oct 1996
High Court of Karnataka Vs H.S. Basavanna
Karnataka High Court · (1997) 2 ALT(Cri) 19 : (1997) ILR (Kar) 788
Contempt of Courts Act, 1971 — Section 14
High Courts25 Oct 1996Allowed
Chaluva Vs C.H. Mahadeva and Others
Karnataka High Court · (1996) 10 KAR CK 0053
Motor Vehicles Act, 1988 — Section 166, 166 (3)
High Courts25 Oct 1996
S. Hiranyappa Vs State of Karnataka
Karnataka High Court · (1997) 2 ALT(Cri) 64 : (1997) ILR (Kar) 1532
Criminal Procedure Code, 1973 (CrPC) — Section 446, 446 (1)
High Courts25 Oct 1996
K.R. Jambukeshwar Vs Secretary, Regional Transport Authority, Chitradurga and Another
Karnataka High Court · (1997) 5 KarLJ 319
Motor Vehicles Act, 1988 — Section 87
High Courts25 Oct 1996
Manjula Kudligi Vs S.V. Patil
Karnataka High Court · (1997) 5 KarLJ 272
Contempt of Courts Act, 1971 — Section 15(B)Penal Code, 1860 (IPC) — Section 77
High Courts24 Oct 1996Allowed
Parasmal S. Jain Vs Deputy Commissioner
Karnataka High Court · (1997) ILR (Kar) 830 : (1997) 1 KarLJ 18
Arbitration Act, 1940 — Section 34
High Courts24 Oct 1996
N.K. Subramanyam Vs H. Subramanya Jois and others
Karnataka High Court · (1997) CriLJ 4555
High Courts24 Oct 1996
D. Sambashiva Rao Vs Deputy Commissioner of Revenue, Bellary District, Bellary and Others
Karnataka High Court · (1997) 1 KarLJ 402
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 129
High Courts24 Oct 1996Allowed
Regional Transport Officer Vs Nagendra
Karnataka High Court · (1997) ILR (Kar) 488 : (1997) 1 KarLJ 21
Motor Vehicles Act, 1939 — Section 115 (2)Motor Vehicles Act, 1988 — Section 190 (2)
High Courts23 Oct 1996Dismissed
Smt. C. Nirmala Kamath Vs Commissioner for Transport and Others
Karnataka High Court · (1997) ILR (Kar) 343
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3 (2)Motor Vehicles Act, 1988 — Section 88 (8)
High Courts23 Oct 1996
J.S. Ramesh and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 42 KarLJ 436
Constitution of India, 1950 — Article 304(B)Karnataka Tax on Entry of Goods Act, 1979 — Section 2(4), 4EKarnataka Taxation (Amendment) Act, 1996 — Section 4
High Courts23 Oct 1996
S. Venkataraman Vs P.V. Singri and another
Karnataka High Court · (1997) 1 ALT(Cri) 923 : (1997) CriLJ 1840 : (1997) ILR (Kar) 619
Criminal Procedure Code, 1973 (CrPC) — Section 245 (2)
High Courts23 Oct 1996
Evershine Granites Vs Dy. Commr. for Transport, Bangalore Div. and Another
Karnataka High Court · (1997) ILR (Kar) 143
Motor Vehicles Act, 1939 — Section 2 (28), 41 (4)
High Courts11 Oct 1996Dismissed
Associated Managements of Primary and Secondary Schools and Others Vs State of Karnataka and Another
Karnataka High Court · (1996) ILR (Kar) 3669 : (1996) 7 KarLJ 664
Constitution of India, 1950 — Article 14, 19 (1) (g), 29 (1), 30Karnataka Education Act, 1983 — Section 128, 145, 3 (2) (a), 38, 41 (2) (b) (3)
High Courts11 Oct 1996
Ballarpur Industries Limited, Ballarpur, Maharashtra Vs State of Karnataka and Another
Karnataka High Court · (1997) 42 KarLJ 500
Constitution of India, 1950 — Article 226
High Courts11 Oct 1996
Smt. Rathnamma Vs A. Krishnappa and Others
Karnataka High Court · (1997) 4 KarLJ 710
Constitution of India, 1950 — Article 226Karnataka Minor Mineral Concession Rules, 1969 — Rule 20(Xix)
High Courts11 Oct 1996
Indo-american Hybrid Seeds, Bangalore Vs Karnataka Electricity Board, Bangalore
Karnataka High Court · (1997) 2 KarLJ 545
Electricity (Supply) Act, 1948 — Section 49
High Courts11 Oct 1996Allowed
The Oriental Insurance Co., Ltd. Vs R.H. Narayanappa and Others
Karnataka High Court · (1997) ILR (Kar) 2173
Insurance Act, 1938 — Section 64 VBMotor Vehicles Rules, 1989 — Rule 58, 59
High Courts11 Oct 1996
Vishwanatha and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 5 KarLJ 67
Karnataka Land Reforms Act, 1961 — Section 38(4)Karnataka Land Reforms Rules, 1974 — Rule 9A