High Courts19 Dec 1997
N. Somashekar and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 7 KarLJ 410
Karnataka Industrial Areas Development Act, 1966 — Section 28, 28, 3
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 1 of 40
High Courts19 Dec 1997Allowed
I.T.C. Ltd. Vs Debts Recovery Appellate Tribunal and Others
Karnataka High Court · (1998) ILR (Kar) 3033
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 31A
High Courts19 Dec 1997Dismissed
G.V. Aswathanaryana Vs The Central Bank of India
Karnataka High Court · (1998) ILR (Kar) 1195
Constitution of India, 1950 — Article 226
High Courts19 Dec 1997
Deva Ramachandrayya Vs Kuvempu University, B.R. Project, Shimoga District and Others
Karnataka High Court · (1997) 7 KarLJ 488
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 49(6)
High Courts19 Dec 1997
M.A. Murthy Vs State of Karnataka and Others
Karnataka High Court · (1997) 7 KarLJ 464
Constitution of India, 1950 — Article 14, 226
High Courts19 Dec 1997Dismissed
United India Insurance Co. Ltd. Vs Lachammawwa and Others
Karnataka High Court · (1999) ACJ 920
High Courts18 Dec 1997Dismissed
A.G. Jamaluddin Vs Karnataka Leather Industries
Karnataka High Court · (1998) ILR (Kar) 1598
Constitution of India, 1950 — Article 136, 226
High Courts18 Dec 1997Allowed
K.S. Mallikarjuna Prasanna Vs Leo Earth Movers
Karnataka High Court · (1998) 2 ALD(Cri) 744 : (1998) 3 CivCC 694 : (1998) ILR (Kar) 2605 : (1998) 4 RCR(Criminal) 184
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Dec 1997Allowed
Dabadi Hire Bhimappa and Others Vs The Land Tribunal and Others
Karnataka High Court · (1998) ILR (Kar) 641
High Courts18 Dec 1997
P. Ramaswamy Vs The General Manager, Canara Bank, Bangalore and Another
Karnataka High Court · (1999) 81 FLR 962 : (1998) ILR (Kar) 570 : (1998) 6 KarLJ 488
Canara Bank Service Code — Section 10, 11, 16, 19, 21
High Courts17 Dec 1997
Jyothinagaram Chikkavenkataswamaiah (Deceased) by L.Rs Vs State of Karnataka and Others
Karnataka High Court · (1997) 7 KarLJ 327
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue Code, 1888 — Section 135Mysore Land Revenue Rules, 1938 — Rule 47
High Courts17 Dec 1997Dismissed
The State Government Employees Co-operative Housing Society Ltd. Vs The Hubli-Dharwad Urban Development Authority
Karnataka High Court · (1998) ILR (Kar) 3206
Karnataka Land Revenue Act, 1964 — Section 95, 95 (2)Karnataka Town and Country Planning Act, 1961 — Section 14 (2)
High Courts17 Dec 1997
The State Government Employees'' Co-Operative Housing Society Limited, Hubli Vs The Hubli-Dharwad Urban Development Authority, Hubli
Karnataka High Court · (1999) 3 KarLJ 267
Karnataka Land Revenue Act, 1964 — Section 95Karnataka Town and Country Planning Act, 1961 — Section 14 (2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts17 Dec 1997Dismissed
Ishmad Pasha and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 1734
Constitution of India, 1950 — Article 14, 19, 226, 227, 25Karnataka Rent Control Act, 1961 — Section 2 (7) (bb) (iii)
High Courts15 Dec 1997
Mycon Construction Limited Vs State of Karnataka and another G.H. Reddy and Associates Vs Deputy Commissioner of Commercial Taxes (Assts.), Raichur and another
Karnataka High Court · (1998) 111 STC 322
Constitution of India, 1950 — Article 14, 19 (1) (g), 265, 366 (29A)Karnataka Sales Tax Act, 1957 — Section 12 (3), 17 (6)
High Courts12 Dec 1997
Employees'' State Insurance Corporation Vs T. Shankar Singh T. Byali
Karnataka High Court · (1998) 2 ACC 252 : (1998) 79 FLR 524 : (1999) 1 LLJ 687
Employees State Insurance Act, 1948 — Section 40, 82 (2)
High Courts12 Dec 1997Dismissed
Mrs. Flora Chandrabai Vs Mrs. Navaneetha Suganthamani and Others
Karnataka High Court · (1998) ILR (Kar) 3685
Limitation Act, 1963 — Section 137, 4, 5Succession Act, 1925 — Section 273, 276
High Courts12 Dec 1997
Khatib, Irshad Ahmed, Mohammed Hussain and others Vs The Returning Officer for Election to the Shishuvinahal Grama Panchayat
Karnataka High Court · (1998) ILR (Kar) 1813 : (2000) 3 KarLJ 455
Constitution of India, 1950 — Article 226, 243, 243OKarnataka Panchayat Raj (Conduct of Election) Rules, 1993 — Rule 14 (1), 15, 17 (5), 19, 20
High Courts12 Dec 1997
Devakumarshetty and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 4 KarLJ 459
Constitution of India, 1950 — Article 300AKarnataka Land Revenue Act, 1964 — Section 195, 195, 49, 79 (2)
High Courts11 Dec 1997
S.M. Yahaya Vs Smt. Pushpa Bai and Others
Karnataka High Court · (1999) 1 ACC 257 : (1999) ACJ 900 : (1998) ILR (Kar) 1771 : (2000) 3 KarLJ 575
Motor Vehicles Act, 1939 — Section 103 A, 29 A, 31, 94Motor Vehicles Act, 1988 — Section 157