COURT ARCHIVE

Karnataka High Court judgments, 1997

784 judgments · page 17 of 40

High Courts28 Jul 1997

Krishnaji Moreshwar Joshi Vs Bhakatram Sadashiv Patil and Others

Karnataka High Court · AIR 1998 Kar 177 : (1997) ILR (Kar) 2346

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 5, Order 34 Rule 8Limitation Act, 1963 — Section 137

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High Courts25 Jul 1997

Lingaraj Poly Sacks Vs Additional Entry Tax Officer and another

Karnataka High Court · AIR 1998 Kar 306 : (1998) 109 STC 516

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High Courts25 Jul 1997

M. Vemala Nayaka and Others Vs Smt. Raniyamma and Another

Karnataka High Court · (1997) ILR (Kar) 2449

Constitution of India, 1950 — Article 226, 243C, 243D (4), 243OKarnataka Panchayat Raj (Election of Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 1994 — Rule 70 (4)Karnataka Panchayat Raj Act, 1993 — Section 10 (5)

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High Courts25 Jul 1997

G. Jairaj and Others Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 2227 : (1999) 1 RCR(Criminal) 43

Constitution of India, 1950 — Article 19 (1), 19 (2)Criminal Procedure Code, 1973 (CrPC) — Section 95

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High Courts25 Jul 1997

M. Hemala Nayaka and Others Vs Smt. Raniyamma and Another

Karnataka High Court · (1998) 2 KarLJ 406

Karnataka Panchayat Raj (Reservation of Offices of Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 1995 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 177

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High Courts25 Jul 1997

Deepam Silk International Vs Deepam Silks

Karnataka High Court · (1997) 07 KAR CK 0044

Trade and Merchandise Marks Act, 1958 — Section 27, 34, 9 (1)

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High Courts25 Jul 1997

Purex Laboratories India (P) Ltd., Bangalore Vs Regional Provident Fund Commissioner, Bangalore and another

Karnataka High Court · (1997) 4 KarLJ 677 : (1998) 1 LLJ 78

Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 2 (e) (i)

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High Courts25 Jul 1997

Wg. Cdr. Y. Sadashiva Hegde and Others Vs Bangalore City Corporation, Bangalore and Others

Karnataka High Court · (1999) 4 KarLJ 532

City of Bangalore Improvement Act, 1945 — Section 29 (2), 43 (i) (f)Transfer of Property Act, 1882 — Section 11, 40

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High Courts25 Jul 1997

M/s. Deepam Silk International, Bangalore Vs M/s. Deepam Silks, Mysore

Karnataka High Court · (2000) 3 KarLJ 249

Trade and Merchandise Marks Act, 1958 — Section 27, 34, 9 (1)

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High Courts24 Jul 1997

Mahant Oil Industries Private Limited Vs State of Karnataka and another

Karnataka High Court · (1998) 108 STC 128

Karnataka Sales Tax Act, 1957 — Section 25 A, 5, 6

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High Courts24 Jul 1997

UCO Bank, Khade Bazaar, Belgaum Vs Vasanthlala Kewaldas Shah

Karnataka High Court · (1998) ILR (Kar) 3368 : (1998) 6 KarLJ 705

Bankers Books Evidence Act, 1891 — Section 2, 3, 4

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High Courts24 Jul 1997

Smt. Lakshmikanthamma And Others Vs M/s. Saree Mandir, Bangalore

Karnataka High Court · (1997) ILR (Kar) 3210 : (1998) 2 KarLJ 127

Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p), 50

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High Courts24 Jul 1997

Manchegowda Bin Nanjegowda Vs State of Karnataka and Others

Karnataka High Court · (1997) 4 KarLJ 741

Mysore Land Revenue Code, 1888 — Section 58

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High Courts24 Jul 1997

K. Krishnamurthy Bhat Vs The Regional Provident Fund Commissioner, Mangalore

Karnataka High Court · (1997) 7 KarLJ 712

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)(D)

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High Courts24 Jul 1997

Vishnu Upendra Shet Govekar Vs Sheshagiri Jivottam Prabhu Desai Boruskar

Karnataka High Court · (1998) 2 CivCC 324 : (1998) ILR (Kar) 1610 : (1998) 3 RCR(Civil) 353

Karnataka Stamp Act, 1957 — Section 34Stamp Act, 1899 — Section 34

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High Courts23 Jul 1997

Nucor Wires Limited, Bangalore and Others Vs HMT (International) Limited, Bangalore

Karnataka High Court · (1998) 1 ALT(Cri) 340 : (1998) 1 CivCC 689 : (1998) 91 CompCas 850 : (1997) ILR (Kar) 3239

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Prevention of Food Adulteration Act, 1954 — Section 17 (4)

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High Courts23 Jul 1997

M/s. Shashi Agencies, Belgaum and Others Vs The Commissioner of Commercial Taxes in Karnataka, Bangalore and Another

Karnataka High Court · (1997) 43 KarLJ 622

Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)

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High Courts23 Jul 1997

B.N. Yagatappa Vs Gadlappa and Others

Karnataka High Court · (1997) 7 KarLJ 377

Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4

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High Courts23 Jul 1997

B. Narayan Vs The General Manager, Bangalore Telephones, Bangalore and Others

Karnataka High Court · AIR 1998 Kar 278 : (1998) 2 CivCC 141 : (1997) ILR (Kar) 2556 : (1998) 2 KarLJ 109 : (1998) 3 RCR(Civil) 656

Telegraph Act, 1885 — Section 7 B, 7 B (2)Telegraph Rules, 1951 — Rule 451 (A)

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High Courts23 Jul 1997

The Registrar, Manipal Academy of Higher Education (Deemed University), Manipal, Dakshina Kannada Vs Shaji Sreedharan and Others

Karnataka High Court · (1998) ILR (Kar) 2520 : (1999) 4 KarLJ 389

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Indian Medical Council Act, 1956 — Section 19 A, 20, 33

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