High Courts12 Aug 1997
Paras Light House Vs State of Karnataka and another
Karnataka High Court · (1998) 108 STC 85
Karnataka Sales Tax Act, 1957 — Section 28 A (4), 28 A (7)
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 15 of 40
High Courts12 Aug 1997
M. Maheshan Vs State of Karnataka and Others
Karnataka High Court · (1999) CriLJ 247 : (1999) 4 KarLJ 500
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 93Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 17
High Courts11 Aug 1997Dismissed
Hubli-Dharwad Municipal Corporation Vs Dr. W.O. Airan since deceased by his L.Rs.
Karnataka High Court · (1998) ILR (Kar) 2820
Karnataka Municipal Corporations Act, 1976 — Section 2 (31)
High Courts11 Aug 1997
A. Rajendra Naidu Vs Bangalore Development Authority, Bangalore and Others
Karnataka High Court · (1997) ILR (Kar) 2844 : (1999) 1 KarLJ 16
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 5Bangalore Development Authority Act, 1976 — Section 63, 65
High Courts11 Aug 1997
Cyril D''souza Vs Ponkra Mugera and Others
Karnataka High Court · (1998) 1 KarLJ 659
Constitution of India, 1950 — Article 215, 226Contract Act, 1872 — Section 23Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1)
High Courts11 Aug 1997
Smt. Parvathi Vs The Assistant Commissioner, Haveri Sub-Division, Haveri and Another
Karnataka High Court · (1997) ILR (Kar) 3230 : (1998) 1 KarLJ 399
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (1)Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts11 Aug 1997
S.R. Bhat Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 153 : (1998) 2 KarLJ 92
Karnataka Motor Vehicles Rules, 1989 — Rule 230 (1)Motor Vehicles Act, 1988 — Section 129
High Courts08 Aug 1997
Bolegowda Vs The District Magistrate, Bangalore Rural District and Another
Karnataka High Court · (1998) 1 KarLJ 25
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 60, 62
High Courts07 Aug 1997
Bagi Beedi Factory, Hubli Vs The Appellate Authority under the Payment of Gratuity Act and Joint Labour Commissioner, Bangalore and Others
Karnataka High Court · (1997) ILR (Kar) 2896
Beedi and Cigar Workers (Condition of Employment) Act, 1966 — Section 2 (f) (i)Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 1 (3) (b), 2 (e)
High Courts07 Aug 1997
Smt. Siddalingamma Vs M.R. Shanmugaswamy and Another
Karnataka High Court · (1998) 4 KarLJ 247
Karnataka Land Reforms Act, 1961 — Section 48 A, 48 A (3)
High Courts07 Aug 1997
M/s. Bagi Beedi Factory, Hubli Vs The Appellate Authority Under the Payment of Gratuity Act and Joint Labour Commissioner, Bangalore and Others
Karnataka High Court · (1998) 1 KarLJ 304
Beedi and Cigar Workers (Condition of Employment) Act, 1966 — Section 2 (f) (i), 28, 37, 38, 39Payment of Gratuity Act, 1972 — Section 2 (e)
High Courts07 Aug 1997
Sreenivas Gowda Vs State of Karnataka and Others
Karnataka High Court · (1997) 4 KarLJ 657
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Limitation Act, 1963 — Article 65Mysore Land Revenue Code, 1888 — Section 70
High Courts06 Aug 1997
Smt. Parvathamma Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 3400 : (1998) 1 KarLJ 752
Karnataka Land Reforms Act, 1961 — Section 67 (1), 67 (2)
High Courts06 Aug 1997
Krishnappa and Another Vs Deputy Commissioner, Bangalore Rural District, Bangalore and Others
Karnataka High Court · (1998) 2 KarLJ 184
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 43 (g) (4), 43JTransfer of Property Act, 1882 — Section 116
High Courts06 Aug 1997
Smt. Shobha Sadanand Ramanakatti Vs Smt. Vasantibai and others
Karnataka High Court · (1998) 1 CivCC 497 : (1998) ILR (Kar) 485 : (1998) 1 KarLJ 107
Specific Relief Act, 1963 — Section 27 (1)Transfer of Property Act, 1882 — Section 3, 53 A
High Courts05 Aug 1997
Smt. G.R. Vinodhkrishna Vs The Regional Transport Officer, Bangalore (South) and Another
Karnataka High Court · (1998) 3 KarLJ 558
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3, 7
High Courts05 Aug 1997
Smt. Hanumakka and Others Vs Bipin Bai and Others
Karnataka High Court · (1998) ACJ 1092 : (1998) ILR (Kar) 249 : (1998) 1 KarLJ 116
High Courts05 Aug 1997
Superintendent, Mechanical and Transport Vs Smt. Seetha Bai and others
Karnataka High Court · AIR 1998 Kar 242
High Courts04 Aug 1997
Avinyl Polymers Pvt. Ltd. Vs State of Karnataka and others
Karnataka High Court · (1998) ILR (Kar) 576
Constitution of India, 1950 — Article 14, 301, 302, 303, 304Karnataka Tax on Entry of Goods Act, 1979 — Section 2 (5), 3 (1)
High Courts04 Aug 1997
C.V. Govindarajulu Vs R.V. Bhaskar and others
Karnataka High Court · (1998) CriLJ 939
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 192, 200, 202, 203Penal Code, 1860 (IPC) — Section 114, 120 (b), 34, 419, 420