High Courts08 Sept 1997
Bharat Earth Movers Limited, Bangalore Vs Y. Krishnappa and others
Karnataka High Court · (1999) 4 KarLJ 118
Land Acquisition Act, 1894 — Section 4 (1), 48, 5 A, 6
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 12 of 40
High Courts08 Sept 1997
Mishrimal Sonaji Oswal Vs State of Karnataka and Another
Karnataka High Court · (1999) 4 KarLJ 125
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)Land Acquisition Act, 1894 — Section 4 (1), 5 A
High Courts08 Sept 1997
M.D. Narayan Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 572
Bangalore City Planning Area Zonal Regulations (Amendment and Validation) Act, 1996 — Section 2, 3, 4Constitution of India, 1950 — Article 13, 14, 141, 245, 371
High Courts08 Sept 1997Dismissed
S. Narasimhaiah Vs Abdul Razak alias Papa Saheb
Karnataka High Court · (1997) 09 KAR CK 0011
High Courts04 Sept 1997Allowed
G. Jagadish and Another Vs B.S. Ganesha Rao
Karnataka High Court · (1998) ILR (Kar) 1067
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h), 21 (1) (p)
High Courts04 Sept 1997
N.P. Amruthesh Vs State of Karnataka and Others
Karnataka High Court · (1999) 1 ALD(Cri) 148 : (1998) ILR (Kar) 2885 : (1998) 2 KarLJ 716
Cinematograph Act, 1952 — Section 3, 4, 5 BConstitution of India, 1950 — Article 19, 226, 51A
High Courts04 Sept 1997
National Insurance Co., Ltd. Vs Smt. Shantabai and Others
Karnataka High Court · (1999) ACJ 391 : (1998) ILR (Kar) 3707
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 95, 96
High Courts03 Sept 1997
D.S. Ramachandra Reddy Vs Union of India (UOI) and Others
Karnataka High Court · (1998) ILR (Kar) 368
Motor Vehicles Act, 1988 — Section 130, 130 (1)Penal Code, 1860 (IPC) — Section 186, 189
High Courts03 Sept 1997
M/s. Linge Gowda Detective And Security Chamber (Private) Limited, Bangalore Vs The Authority Under The Minimum Wages Act And Labour Officer, Davanagere And Others
Karnataka High Court · (1998) ILR (Kar) 1715 : (1998) 1 KarLJ 81
Minimum Wages Act, 1948 — Section 2 (e), 2 (i)
High Courts03 Sept 1997
M. Puttaswamy Vs The District Magistrate, Mysore
Karnataka High Court · (1998) 2 KarLJ 141
Karnataka Cinemas (Regulation) Act, 1964 — Section 14Karnataka Land Revenue Act, 1964 — Section 95(2)
High Courts02 Sept 1997
Muniyappa Vs The Deputy Commissioner, Kolar and Others
Karnataka High Court · (1997) 7 KarLJ 497
Evidence Act, 1872 — Section 64Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue Code, 1888 — Section 58
High Courts02 Sept 1997
Smt. Annapoornavva Vs The Chief General Manager, State Bank of Hyderabad and Others
Karnataka High Court · (1999) ILR (Kar) 558 : (2000) 3 KarLJ 525
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 32
High Courts02 Sept 1997
Commissioner of Income Tax Vs Hotel Rama Pvt. Ltd.
Karnataka High Court · (1998) 146 CTR 243 : (1998) ILR (Kar) 1379 : (1998) 233 ITR 235
Income Tax Act, 1961 — Section 143 (3), 256 (2), 263
High Courts01 Sept 1997Allowed
Smt. Raniyamma Vs M. Hemala Nayaka and Others
Karnataka High Court · (1997) ILR (Kar) 2518
Constitution of India, 1950 — Article 16, 226, 243O, 329Karnataka Panchayat Raj Act, 1993 — Section 177
High Courts01 Sept 1997
K. Loganathan Vs State of Karnataka and Another
Karnataka High Court · (1997) 09 KAR CK 0003
Industrial Disputes Act, 1947 — Section 36 B
High Courts29 Aug 1997
Smt. Indu Toshniwal since deceased by L.Rs. Vs Union of India (UOI) and Another
Karnataka High Court · (2000) 1 ACC 80
Constitution of India, 1950 — Article 14, 21, 22, 25, 300A
High Courts29 Aug 1997
K.M. Srinivasa Vs Venkatasami and Another
Karnataka High Court · (1998) ILR (Kar) 907 : (2000) 3 KarLJ 112
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
High Courts29 Aug 1997
B.A. Hasanahba and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 91 : (1998) ILR (Kar) 85
Constitution of India, 1950 — Article 14, 213, 356, 356 (1)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11, 126, 126 A, 39, 41
High Courts29 Aug 1997Allowed
Joja Chemicals Private Limited Vs Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2003) 133 STC 508
Central Sales Tax Act, 1956 — Section 8 (4), 8 (4) (a)Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12 (1)
High Courts29 Aug 1997Dismissed
Indian Council for Environ Legal Action and Another Vs Union of India (UOI) and Others
Karnataka High Court · (1997) ILR (Kar) 2956
Constitution of India, 1950 — Article 14, 21, 226, 48A, 51AElectricity (Supply) Act, 1948 — Section 29