High Courts23 Jul 1997
Smt. Pushpa Vs N.R. Ramachandran and Others
Karnataka High Court · (1998) 6 KarLJ 703
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 23 (1), 23 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 18 of 40
High Courts22 Jul 1997Dismissed
National Insurance Co. Ltd. and Another Vs Basavachari and Another
Karnataka High Court · (1999) ACJ 235 : (1998) ILR (Kar) 1243
High Courts22 Jul 1997
P.G. Nagendra Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1998) 109 STC 143
Karnataka Sales Tax Act, 1957 — Section 12 (5), 20, 21, 22, 22 A
High Courts21 Jul 1997Dismissed
Smt. Chitra Vs Spl. Land Acquisition Officer, Hidkal Dam Project
Karnataka High Court · (1997) ILR (Kar) 2472 : (1997) 4 KarLJ 220
Land Acquisition Act, 1894 — Section 18 (1), 18 (3) (b), 31 (2)
High Courts17 Jul 1997
Smt. Aktharunnisa and Others Vs The Corporation of City of Bangalore and Others
Karnataka High Court · (1997) ILR (Kar) 2303
Karnataka Municipal Corporations Act, 1976 — Section 300, 321, 321 (1), 321 (2), 444
High Courts17 Jul 1997
Bittagowdanahalli Milk Producers'' Co-operative Society Limited, District Hassan and Others Vs The Returning Officer and The Assistant Commissioner, Channarayapatna, District Hassan and Others
Karnataka High Court · (1997) ILR (Kar) 2335 : (1998) 2 KarLJ 158
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 12, 226
High Courts17 Jul 1997
Mysore Sales International Ltd. Vs Member, Central Board of Direct Taxes and Another
Karnataka High Court · (1999) 151 CTR 424 : (1998) 233 ITR 663 : (1998) 101 TAXMAN 614
Income Tax Act, 1961 — Section 116, 119 (2) (b)Limitation Act, 1963 — Section 5
High Courts17 Jul 1997
George Oakes Co. Vs V.S. Govindarajan (dead) represented by Legal Representatives and Others
Karnataka High Court · (1999) ACJ 219
High Courts17 Jul 1997
K.L. Mallikarjunaiah Vs The Deputy Commissioner, Hassan District, Hassan and Others
Karnataka High Court · (1997) 07 KAR CK 0009
Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 4 (2)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 43 (g) (4)
High Courts17 Jul 1997
Umavathi and Others Vs Sunanda and Others
Karnataka High Court · (1998) ILR (Kar) 2329 : (1998) 6 KarLJ 591
High Courts17 Jul 1997Dismissed
Sadashivan Vs The Chief Secretary to Government of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 3011
Karnataka Public Works Departmental Code — Section 206, 206 (a)
High Courts16 Jul 1997
Abdul Gafoor (Deceased) by L.Rs and Another Vs Abdul Samadh and Others
Karnataka High Court · (1998) 5 KarLJ 56
Principles of Muhammadan Law — Section 147, 148, 149, 360Transfer of Property Act, 1882 — Section 7
High Courts16 Jul 1997
M.S.R. Marulasiddappa Vs The Karnataka State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1997) 7 KarLJ 729
Constitution of India, 1950 — Article 226
High Courts16 Jul 1997
Kasim Ali Khan Vs Karnataka State Road Transport Corporation, Bangalore and Others
Karnataka High Court · (1998) 1 KarLJ 500
Constitution of India, 1950 — Article 226Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 18, 22, 23 (3)
High Courts16 Jul 1997
State of Karnataka Vs A Citizen of India and Others
Karnataka High Court · (1997) ILR (Kar) 2934 : (1999) 3 KarLJ 363
Constitution of India, 1950 — Article 15 (4), 162, 226, 73Indian Medical Council Act, 1956 — Section 10 A, 10 C, 19 A, 33Karnataka State Universities Act, 1976 — Section 53 (10)
High Courts15 Jul 1997Dismissed
Videocon International Ltd. Vs The State and Others
Karnataka High Court · (1997) ILR (Kar) 2427
Constitution of India, 1950 — Article 14, 226Karnataka Sales Tax Act, 1957 — Section 22 (3A), 5 (3A)
High Courts15 Jul 1997
U. Lingappa Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2873
Karnataka Land Reforms Rules, 1974 — Rule 17, 43
High Courts15 Jul 1997
Dr. Anand David Saldanha Vs K. Rathnaraj Ballal
Karnataka High Court · (1997) 07 KAR CK 0086
Arbitration and Conciliation Act, 1996 — Section 37, 9, 9 (d)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Partnership Act, 1932 — Section 53
High Courts15 Jul 1997
Dr. Anand David Saldanha Vs Dr. K. Rathnaraj Ballal
Karnataka High Court · (1997) 07 KAR CK 0072
Arbitration and Conciliation Act, 1996 — Section 37, 9, 9 (d)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts15 Jul 1997
M/s. Canara Steel Limited, Manipal Vs Union of India and Others
Karnataka High Court · (1998) 1 KarLJ 381
Central Excise Rules, 1944 — Rule 57-AConstitution of India, 1950 — Article 14Customs Tariff Act, 1975 — Section 3