High Courts25 Sept 1996Allowed
Syndicate Bank Vs Shivaram M. Vaidya and Others
Karnataka High Court · (1996) 09 KAR CK 0001
COURT ARCHIVE
Karnataka High Court judgments, 1996
741 judgments · page 9 of 38
High Courts24 Sept 1996
Canara Motor Transport Company, Koppa, Chickmagalur Vs K.M. Aboobakker and Others
Karnataka High Court · (1997) 4 KarLJ 449
Payment of Gratuity Act, 1972 — Section 7 (7)
High Courts24 Sept 1996
Vigneshwar Vs Gangabai Kom Narayan Bhat Prasad and others
Karnataka High Court · AIR 1997 Kar 149 : (1997) 4 KarLJ 458
High Courts24 Sept 1996
Secretary, Coorg Orange Growers Co-operative Society Vs Assistant Commercial Tax Officer
Karnataka High Court · (1997) ILR (Kar) 213
Criminal Procedure Code, 1973 (CrPC) — Section 29 (2), 422 (1) (a)Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)
High Courts24 Sept 1996
National Insurance Co. Ltd. Vs Prakashchand Hanuman and Others
Karnataka High Court · (1997) ACJ 960
High Courts24 Sept 1996
National Insurance Company Limited Vs Prakashchand Hanuman Bhugale and Others
Karnataka High Court · (1997) 2 ACC 656
High Courts23 Sept 1996
K. Lakshminarayana Upadhay Vs Union of India(UOI) and Others
Karnataka High Court · (1997) ILR (Kar) 1007
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts23 Sept 1996
Shankrappa Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 705
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48A
High Courts23 Sept 1996
Marappa Vs Assistant Commissioner and Land Acquisition Officer, Chitradurga
Karnataka High Court · (1997) 2 KarLJ 241
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts23 Sept 1996
BHS Managing Committee Vs Sringeri Mutt
Karnataka High Court · (1996) ILR (Kar) 3558 : (1996) 7 KarLJ 582
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)
High Courts20 Sept 1996
A Citizen of India Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 3136 : (1996) 7 KarLJ 426
Indian Medical Council Act, 1956 — Section 10 A, 10 B, 10 CKarnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 4 (1) (b)
High Courts20 Sept 1996Dismissed
United India Insurance Co. Ltd. Vs Maqbool Ahmed and Others
Karnataka High Court · (1997) ACJ 984 : (1997) 2 KarLJ 149
High Courts20 Sept 1996
C. Rangaiah and Others Vs Assistant Commissioner, Tiptur Sub-division, Tiptur, Tumkur District and Others
Karnataka High Court · (1997) 2 KarLJ 160
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts20 Sept 1996
Bharat Fritz Werners Ltd. Vs Smt. Channawwa and Others
Karnataka High Court · (1996) 1 ACC 153
Motor Vehicles Act, 1939 — Section 95 (2), 95 (2) (b)
High Courts19 Sept 1996Allowed
Mohammed Isaq and Others Vs Meharunnisa and Others
Karnataka High Court · (1998) 1 DMC 120 : (1997) 1 KarLJ 346
Family Courts Act, 1984 — Section 7, 7 (e)
High Courts19 Sept 1996
Gurubasawwa Vs Irawwa Barashetti and others
Karnataka High Court · AIR 1997 Kar 87 : (1997) 1 DMC 402 : (1996) ILR (Kar) 3615 : (1996) 7 KarLJ 649
Hindu Marriage Act, 1955 — Section 11, 12, 4Succession Act, 1925 — Section 299, 384
High Courts19 Sept 1996
M/s. Mohan Meakin Limited, Simla, Himachal Pradesh and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 6
Bangalore Development Authority Act, 1976 — Section 63Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11 A, 30, 31, 48
High Courts19 Sept 1996Allowed
P. Krishnappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 905
Bangalore Development Authority Act, 1976 — Section 17 (1), 19 (1)
High Courts18 Sept 1996
M.R. Chakrapani Iyengar Vs Canara Bank
Karnataka High Court · (1997) 2 KarLJ 357
Contract Act, 1872 — Section 139
High Courts18 Sept 1996
Neelamma Vs Assistant Commissioner, Shimoga and Others
Karnataka High Court · (1997) 5 KarLJ 485
Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Limitation Act, 1963 — Article 65