High Courts03 Oct 1996
Special Land Acquisition Officer, Malaprabha Project IV, Ramdurga Vs Sankappa Kallappa Kalasad (Deceased) by L.R.
Karnataka High Court · (1997) 2 KarLJ 371
Land Acquisition Act, 1894 — Section 28
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 8 of 38
High Courts03 Oct 1996Dismissed
Sapthagiri Enterprises Vs The Commissioner of Commercial Taxes
Karnataka High Court · (1996) ILR (Kar) 3451
Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 (4), 12 B (2), 23
High Courts01 Oct 1996
Sakeenal Beevi and others Vs State of Karnataka and others
Karnataka High Court · (1997) CriLJ 1582 : (1997) 57 ECC 55 : (1996) ILR (Kar) 3118 : (1996) 7 KarLJ 102
Constitution of India, 1950 — Article 21, 22Defence of Realm Consolidated Act, 1914 — Section 14 (B)
High Courts01 Oct 1996
H. Abdul Sattar Vs K.M. Rajashekhar
Karnataka High Court · (1997) 2 KarLJ 334
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Oct 1996
State of Karnataka Vs Smt. Geetha and Another
Karnataka High Court · (1997) 2 KarLJ 189
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
High Courts01 Oct 1996
M/s. John Shalex Paints (Private) Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 303
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(6)Central Sales Tax Act, 1956 — Section 8(4)(A)
High Courts30 Sept 1996
Smt. Smithaben H. Patel and Others Vs M/s. Industrial Credit and Development Syndicate, Registered Office and Others
Karnataka High Court · AIR 1997 Kar 188 : (1997) 2 KarLJ 262
Contract Act, 1872 — Section 59
High Courts30 Sept 1996
M/s. Guddodagi and Company, Bijapur and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 4 KarLJ 514
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(5)
High Courts30 Sept 1996
R.S. Rajanna Vs Sri Basavaiah and others
Karnataka High Court · AIR 1997 Kar 245 : (1997) ILR (Kar) 1824
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Hindu Succession Act, 1956 — Section 14 (1), 14 (2)
High Courts30 Sept 1996
Smithaben H. Patel and others Vs Industrial Credit and Development Syndicate, Manipal and another
Karnataka High Court · (1996) 09 KAR CK 0032
Contract Act, 1872 — Section 59
High Courts30 Sept 1996
Smt. Smithaben H. Patel and others Vs Industrial Credit and Development Syndicate and another
Karnataka High Court · (1999) 95 CompCas 825
Contract Act, 1872 — Section 59
High Courts30 Sept 1996
Satyamurthy Vs Siddaroodmath Panch Committee, Hubli and Others
Karnataka High Court · (1997) 2 KarLJ 631
Karnataka Land Reforms Act, 1961 — Section 2(34)
High Courts30 Sept 1996Dismissed
Lawrence D''Souza Vs Smt. Rathnavathi and Others
Karnataka High Court · (1997) ILR (Kar) 872 : (1997) 4 KarLJ 424
High Courts27 Sept 1996
Shivakallayya Jukti Hiremath Vs The Secretary, Karnataka Electricity Board, Cauvery Bhavan, Bangalore and Others
Karnataka High Court · (1997) 1 KarLJ 214
Constitution of India, 1950 — Article 226
High Courts26 Sept 1996
T.H. Mohammed Vs United India Insurance Co. Ltd.
Karnataka High Court · (1998) 2 ACC 269 : (1998) ACJ 463 : (1997) 2 KarLJ 153
Land Acquisition Act, 1894 — Section 23 (1) (a)
High Courts26 Sept 1996
P. Fatesh Ahamed Saheb, By LRs Vs Sandur Usman Saheb by LRs and Others
Karnataka High Court · (1997) ILR (Kar) 999
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 42 Rule 1, 100
High Courts25 Sept 1996
Y.N. Krishna Murthy Vs Karnataka Silk Industries Corporation Limited, Bangalore
Karnataka High Court · (1997) ILR (Kar) 1768 : (1997) 2 KarLJ 413 : (1997) 2 LLJ 928
Constitution of India, 1950 — Article 136, 311, 311 (2)
High Courts25 Sept 1996
Afsar Banu and Others Vs The Labour Officer and Commissioner for Workmen''s Compensation, Davangere and Others
Karnataka High Court · (1998) 2 ACC 99 : (1997) ILR (Kar) 811 : (1997) 4 KarLJ 536
Workmens Compensation Act, 1923 — Section 31
High Courts25 Sept 1996
Canara Bank Vs A. Anand (Since Deceased) by His L.Rs.
Karnataka High Court · (1997) 1 KarLJ 367
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Sept 1996
Syndicate Bank, Bangalore Vs Shivaram M. Vaidya and Others
Karnataka High Court · (1997) 2 CivCC 682 : (1997) 2 KarLJ 144
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9