High Courts12 Sept 1997
The National Insurance Co. Ltd. Vs Smt. Sarojini
Karnataka High Court · (2000) ACJ 126 : (1998) ILR (Kar) 2583
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 11 of 40
High Courts12 Sept 1997
Syed Gafar Vs The Divisional Commissioner, Bangalore Division, Bangalore and Others
Karnataka High Court · (1998) ILR (Kar) 375 : (1998) 4 KarLJ 610
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Act, 1964 — Section 10, 17, 18, 5, 5 (3)
High Courts11 Sept 1997Allowed
G.H. Chengalarayappa and Others Vs G. Chengalarayappa
Karnataka High Court · (1998) ILR (Kar) 4031
High Courts11 Sept 1997
R.N. Nanjundappa Vs The President of India and Others
Karnataka High Court · (1999) 4 KarLJ 199
High Courts11 Sept 1997
The Managing Director, Karnataka State Road Transport Corporation, Bangalore Vs Parvathamma and Others
Karnataka High Court · (1998) 4 KarLJ 380
High Courts11 Sept 1997Allowed
Smt. Rathna Vs M.P. Ramachandra
Karnataka High Court · (1998) 1 CivCC 334 : (1998) 1 DMC 318 : (1997) ILR (Kar) 3144 : (1997) 4 KarLJ 735
Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 19, 25, 25 (1), 26, 27
High Courts10 Sept 1997Allowed
K. Manikyaraja Ballal Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 992
Constitution of India, 1950 — Article 341, 342, 366, 366 (24)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts10 Sept 1997
Yamana Gowda and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2851 : (1998) 1 KarLJ 548
Karnataka Land Reforms Act, 1961 — Section 48 A, 48 A (2)
High Courts10 Sept 1997
G. Venkappa Gowda and Others Vs Soorappa Gowda and Others
Karnataka High Court · (1997) 4 KarLJ 667
Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Land Reforms Rules, 1974 — Rule 19(1)
High Courts09 Sept 1997
Vijayakumar Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 128
Constitution of India, 1950 — Article 254, 254 (2)Land Acquisition Act, 1894 — Section 4, 5 A, 6
High Courts09 Sept 1997
Yallappa (deceased) by L.Rs and Others Vs Murahari (deceased) by L.Rs and Others
Karnataka High Court · (1997) ILR (Kar) 3207 : (1998) 5 KarLJ 673
High Courts09 Sept 1997Allowed
Rangaiah Vs Pattanaika and Others
Karnataka High Court · (1998) ILR (Kar) 916
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 103
High Courts09 Sept 1997
Commissioner of Income Tax Vs A.P. Matpadi and Bros.
Karnataka High Court · (1998) 145 CTR 115 : (1998) 230 ITR 160
Income Tax Act, 1961 — Section 40 (b)
High Courts09 Sept 1997
The Divisional Controller, Now The General Manager, Karnataka State Road Transport Corporation And Bangalore Transport Service, Bangalore Vs J.D. Sigamany And Another
Karnataka High Court · (1999) ACJ 977 : AIR 1998 Kar 274 : (1998) ILR (Kar) 1488 : (1998) 4 KarLJ 733
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 151
High Courts09 Sept 1997
M.T. Joy Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 857 : (1998) 4 KarLJ 742
Karnataka Forest Act, 1963 — Section 62, 62 (2), 65, 71 A, 71 CKarnataka Forest Rules, 1969 — Rule 127, 127A, 127A (1), 127A (2)
High Courts08 Sept 1997
Puttarudrappa Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 141
Land Acquisition Act, 1894 — Section 4 (1), 6, 6 (1)
High Courts08 Sept 1997
Ravi @ Rudragouda and Another Vs Smt. Lakkavva and Others
Karnataka High Court · (1998) 1 KarLJ 121
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Sept 1997
S. Narasimhaiah Vs Abdul Razak Alias Papa Saheb
Karnataka High Court · (1998) 1 CivCC 350 : (1997) 4 KarLJ 623
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts08 Sept 1997
H.P. Abdul Khadar Vs Hammad Beary and Others
Karnataka High Court · (1998) ILR (Kar) 889 : (1998) 1 KarLJ 539
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Reforms Act, 1961 — Section 121 A, 38
High Courts08 Sept 1997
Muniyappa alias Annayappa (Deceased) by L.Rs and Another Vs The Land Tribunal and Another
Karnataka High Court · (1999) 4 KarLJ 112
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 29, 5