High Courts11 Oct 1996Allowed
Channappa and Another Vs Channaveerappa and Another
Karnataka High Court · (1996) 10 KAR CK 0008
Civil Procedure Code, 1908 (CPC) — Section 100, 100 (5)
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 7 of 38
High Courts11 Oct 1996Allowed
Mahadevappa D. Gouri and Others Vs University of Agricultural Sciences
Karnataka High Court · (1996) ILR (Kar) 3332 : (1996) 7 KarLJ 566
High Courts10 Oct 1996Allowed
Sri P. Govindaswamy Vs T. Devaraj
Karnataka High Court · (1997) ILR (Kar) 1486
Karnataka Land Revenue Act, 1964 — Section 133
High Courts10 Oct 1996
Special Land Acquisition Officer, Malaprabha Project IV, Ramdurga Vs Virupaxigouda Linganagouda Patil and Another
Karnataka High Court · (1997) 2 KarLJ 453
Land Acquisition Act, 1894 — Section 28
High Courts10 Oct 1996Dismissed
Vithoba and Another Vs Smt. Bhimabai
Karnataka High Court · (1997) ILR (Kar) 1110 : (1997) 2 KarLJ 387
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100
High Courts10 Oct 1996
Gounder and Company Vs State of Karnataka and another
Karnataka High Court · (1999) 114 STC 265
Constitution of India, 1950 — Article 366 (29A)Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B
High Courts10 Oct 1996Dismissed
Oriental Insurance Co. Ltd. Vs Vasantha Pitambar and Another
Karnataka High Court · (1997) 1 ACC 613 : (1997) ILR (Kar) 497
Motor Vehicles Act, 1939 — Section 110 C (2) (A), 149 (2)Workmens Compensation Act, 1923 — Section 30 (1)
High Courts10 Oct 1996
Ramachandrappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 3369 : (1996) 7 KarLJ 242
Evidence Act, 1872 — Section 114 (e)Land Acquisition Act, 1894 — Section 11 A, 3 (f), 3 c
High Courts09 Oct 1996
C.N. Ramachandra Vs State of Karnataka and others
Karnataka High Court · AIR 1997 Kar 181
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Karnataka Rent Control Act, 1961 — Section 14, 8 (4)
High Courts08 Oct 1996
Narendrakumar Nakhat Vs M/s. Nandi Hasbi Textile Mills Ltd. and others
Karnataka High Court · (1997) ILR (Kar) 1 : (1997) 1 KarLJ 755
Contract Act, 1872 — Section 74
High Courts08 Oct 1996
Narendra Kumar Nakhat Vs Nandi Hasbi Textile Mills Ltd. (In Liquidation) and others
Karnataka High Court · AIR 1997 Kar 185 : (1998) 92 CompCas 461
Contract Act, 1872 — Section 74
High Courts08 Oct 1996Dismissed
Vijaya Mines and Minerals Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 1541
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 4 (2), 5 (1)
High Courts07 Oct 1996
Smt. Sujatha Vs Ganesh Narayana Bhat
Karnataka High Court · (1997) 1 KarLJ 45
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Oct 1996
B.N. Narayan Vs Smt. Lakshmi and others
Karnataka High Court · (1998) 93 CompCas 182
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 18
High Courts07 Oct 1996
State Bank of Mysore, Devanahalli Branch, Bangalore Vs M. Narayanappa
Karnataka High Court · (1997) 5 KarLJ 538
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 3
High Courts07 Oct 1996Dismissed
Ramachandra Bhimappa Murgod and Another Vs Sushila and Others
Karnataka High Court · (1997) ILR (Kar) 40 : (1997) 1 KarLJ 61
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 23
High Courts04 Oct 1996
Syndicate Bank, Bangalore Vs M/s. Bharat Motor Services, Mangalore and Others
Karnataka High Court · (1997) 2 KarLJ 125
General Clauses Act, 1897 — Section 5
High Courts04 Oct 1996
Mysore Manufacturers and Traders (MMT) Vs Karnataka Elect. Board (KEB)
Karnataka High Court · AIR 1997 Kar 210 : (1997) ILR (Kar) 176
Arbitration Act, 1940 — Section 14, 32, 33Electricity Act, 1910 — Section 19 (2), 21, 21 (4)
High Courts03 Oct 1996Dismissed
Sapthagiri Enterprises Vs Commissioner of Commercial Taxes
Karnataka High Court · (2003) 133 STC 191
Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 (4), 12 B (2)
High Courts03 Oct 1996
Vijaya Chowla and Another Vs Vijaya Bank, Bangalore
Karnataka High Court · (1997) 2 KarLJ 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2