High Courts18 Sept 1997
Venkataramana Rao Vs P. Ramachandra Rao and others
Karnataka High Court · (1997) 09 KAR CK 0008
Hindu Succession Act, 1956 — Section 15, 16, 16 (3), 18
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 10 of 40
High Courts17 Sept 1997
E.C. Mascarenhas Vs Stella Dumont
Karnataka High Court · (1998) ILR (Kar) 664 : (1998) 4 KarLJ 728
Citizenship Act, 1955 — Section 5Citizenship Rules — Rule 16AKarnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h)
High Courts17 Sept 1997
Basappa Vs Gangadhar Ganapayya Shetty
Karnataka High Court · (1997) 7 KarLJ 385
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52Karnataka Rent Control Act, 1961 — Section 3(R)
High Courts17 Sept 1997
Mysore Cements Ltd. Vs State of Karnataka and another
Karnataka High Court · (1998) 110 STC 200
Karnataka Sales Tax Act, 1957 — Section 12 (1), 12 (5), 5 (3-D)
High Courts17 Sept 1997
S.N. Nagendra and Another Vs Huchaiah and Another
Karnataka High Court · (1997) 4 KarLJ 558
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts17 Sept 1997
Packwel Associates Vs Union of India
Karnataka High Court · (1998) 98 ELT 601
Central Excise Act, 1944 — Section 35 FImports and Exports (Control) Act, 1947 — Section 4 M
High Courts16 Sept 1997
M/s. Senapathy Whitelay Limited, Ramanagaram Vs Puttaswamy and others
Karnataka High Court · (1999) 4 KarLJ 216
Industrial Disputes Act, 1947 — Section 10 (1), 10 (4-A)
High Courts16 Sept 1997
National Insurance Company, Bangalore Vs Thimmareddy and Another
Karnataka High Court · (1998) 1 ACC 414 : (1999) ACJ 399 : (1998) 4 KarLJ 66
Motor Vehicles Act, 1988 — Section 147 (1)
High Courts16 Sept 1997
Mahadevappa alias Mudakappa Vs Basangouda Bhimanagouda Patil and Others
Karnataka High Court · (1998) 1 ALT(Cri) 325 : (1998) 1 KarLJ 665
Criminal Procedure Code, 1973 (CrPC) — Section 200, 249, 300 (5), 369Penal Code, 1860 (IPC) — Section 151, 34, 449, 504, 506
High Courts16 Sept 1997
Shivamurthayya Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 3233 : (1998) 1 KarLJ 264
Karnataka Land Reforms Act, 1961 — Section 44, 45 (3), 48 A (5), 77
High Courts15 Sept 1997
Sri Rajiv Gandhi College of Dental Sciences, Bangalore and another Vs The Registrar, Rajiv Gandhi University of Health Sciences, Bangalore and Another
Karnataka High Court · (1999) 4 KarLJ 446
Dentists Act, 1948 — Section 10 AKarnataka State Universities Act, 1976 — Section 53 (5)Rajiv Gandhi University of Health Sciences Act, 1994 — Section 43, 5
High Courts15 Sept 1997
Calicut Trading Co. Vs Deputy Commissioner of Commercial Taxes, Intelligence, Mysore Zone, Mysore
Karnataka High Court · (1999) ILR (Kar) 2320 : (1998) 110 STC 195
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 A, 20, 23 (1)
High Courts15 Sept 1997
State of Karnataka and Another Vs Venkatesha Education Soceity (Registered), Bangalore and Another
Karnataka High Court · (1999) 4 KarLJ 381
Constitution of India, 1950 — Article 226Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 10 (3A) (c)
High Courts15 Sept 1997
Management of the Mysore Coffee Processing Co-op. Society Ltd., Mysore Vs Presiding Officer, Labour Court, Mysore and Another
Karnataka High Court · (1997) 09 KAR CK 0081
Industrial Disputes Act, 1947 — Section 11 A, 33, 33 (1)
High Courts15 Sept 1997
B.V. Veerabadrappa Vs State
Karnataka High Court · (1998) 1 KarLJ 118
Criminal Procedure Code, 1973 (CrPC) — Section 386, 387Penal Code, 1860 (IPC) — Section 143, 147, 148, 324, 427
High Courts15 Sept 1997
The Management of the Mysore Coffee Processing Co-Operative Society Limited, Mysore Vs The Presiding Officer, Labour Court, Mysore and Another
Karnataka High Court · (1998) ILR (Kar) 18 : (1998) 1 KarLJ 1
Industrial Disputes Act, 1947 — Section 11 A, 33
High Courts15 Sept 1997
B.V. Veerabadrappa Vs The State
Karnataka High Court · (1998) 1 ALT(Cri) 430 : (1998) CriLJ 1171
Criminal Procedure Code, 1973 (CrPC) — Section 386, 387Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324
High Courts12 Sept 1997
Krishna Subbarao Naik and Another Vs Palani Swami and Others
Karnataka High Court · (2000) 1 ACC 36
High Courts12 Sept 1997
Krishna Subbarao Naik and another Vs Palani Swamy and others
Karnataka High Court · (1998) ACJ 841 : AIR 1998 Kar 214 : (1998) 92 CompCas 146 : (1997) ILR (Kar) 3122 : (1997) 4 KarLJ 574
High Courts12 Sept 1997
Karnataka State Road Transport Corporation, Bangalore Vs M.S.R. Marulasiddappa and Another
Karnataka High Court · (1998) 4 KarLJ 55