High Courts15 Jul 1997
Consolidated Coffee Ltd. Vs Agricultural Income Tax Officer and Others
Karnataka High Court · (1998) 144 CTR 604
Mysore Agricultural Income Tax Act, 1957 — Section 41, 42 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 19 of 40
High Courts15 Jul 1997
Canara Steel Ltd. Vs Union of India and Others
Karnataka High Court · (1998) 98 ELT 81
Central Excise Rules, 1944 — Rule 57ACustoms Tariff Act, 1975 — Section 3, 4
High Courts15 Jul 1997Allowed
C. Narasimhamurthy Vs The State of Karnataka and Another
Karnataka High Court · (1997) 2 ALT(Cri) 682 : (1997) ILR (Kar) 2476
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 302
High Courts14 Jul 1997
National Mineral Development Corporation Limited Vs State of Karnataka and others
Karnataka High Court · AIR 1997 Kar 331 : (1997) ILR (Kar) 2528 : (1997) 4 KarLJ 162
Constitution of India, 1950 — Article 14Forest (Conservation) Act, 1980 — Section 2, 3Mineral Concession Rules, 1960 — Rule 24A (6)
High Courts14 Jul 1997
Smt. B. Pushpalatha Vs K. Mohan
Karnataka High Court · (1998) 93 CompCas 378
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138 (a), 19, 5, 6
High Courts14 Jul 1997
Shaw Wallace and Company Ltd. Vs Deputy Commissioner of Commercial Taxes (Assessments-2), City Division-III
Karnataka High Court · (1997) ILR (Kar) 2730
Bengal Finance (Sales Tax) Act, 1941 — Section 11 (2a)Karnataka Sales Tax Act, 1957 — Section 12 A, 5 (3)
High Courts14 Jul 1997
Lingeshwar and Co. Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (1997) ILR (Kar) 2233
Karnataka Sales Tax Act, 1957 — Section 22 A (3), 6 (B)
High Courts11 Jul 1997
R.V. Krishnappa Vs Karnataka Electricity Board, Bangalore
Karnataka High Court · (1998) 2 KarLJ 116
High Courts11 Jul 1997
Vithal Nagappa Metri Vs State of Karnataka and Others
Karnataka High Court · (1997) 4 KarLJ 231
Karnataka Land Reforms Act, 1961 — Section 108(B)
High Courts11 Jul 1997
Channaveerappa Vs State of Karnataka and Another
Karnataka High Court · AIR 1998 Kar 109 : (1998) 1 KarLJ 97
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Cinemas (Regulation) Act, 1964 — Section 12, 15, 19, 4, 5
High Courts11 Jul 1997
Kanaka Gruha Nirmana Sahakara Sangha Vs Kota Srinivasa Murthy (Since Deceased) by L.Rs. and Others
Karnataka High Court · (1997) ILR (Kar) 2211 : (1998) 1 KarLJ 227
Constitution of India, 1950 — Article 226, 254, 39 (a)Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6, 6 (1-A)
High Courts10 Jul 1997
The Original Insurance Company Limited, Bangalore Vs Peddaiah and Another
Karnataka High Court · (1998) 79 FLR 186 : (1998) 5 KarLJ 318
High Courts10 Jul 1997
S.B. Halli Vs Vyavasaya Seva Sahakari Sangha, Sasanur Village, Bijapur District and Another
Karnataka High Court · (1998) 2 ALT(Cri) 355 : (1998) 4 KarLJ 92
Constitution of India, 1950 — Article 20 (3)Criminal Procedure Code, 1973 (CrPC) — Section 91, 93, 94Karnataka Co-operative Societies Act, 1959 — Section 109 (1)
High Courts10 Jul 1997
Mysore Sugar Company Ltd., Mandya Vs C. Mariyachari
Karnataka High Court · (1997) 07 KAR CK 0100
High Courts10 Jul 1997
Hanumappa Vs Honnappa and Others
Karnataka High Court · (1998) 1 KarLJ 630
Constitution of India, 1950 — Article 226Mysore Land Revenue Code, 1888 — Section 70
High Courts10 Jul 1997
The Mysore Sugar Company Limited, Mandya Vs C. Mariyachari
Karnataka High Court · (1997) 07 KAR CK 0069
High Courts10 Jul 1997
S.B. Halli Vs Vyavasaya Seva Sahakari Sangha Sasanur and another
Karnataka High Court · (1998) CriLJ 763 : (1998) 3 RCR(Criminal) 17 : (1998) 3 RCR(Criminal) 18
Criminal Procedure Code, 1973 (CrPC) — Section 91, 93, 94Penal Code, 1860 (IPC) — Section 464
High Courts10 Jul 1997
Shivayya Basayya Mathad Vs Vijaya Bank and another
Karnataka High Court · (1998) 1 CivCC 282 : (1998) 94 CompCas 16 : (1998) ILR (Kar) 386 : (1997) 4 KarLJ 401
Civil Procedure Code, 1908 (CPC) — Section 60, 60 (1) (b)
High Courts09 Jul 1997
State of Karnataka and Another Vs B.Y. Patil and Another
Karnataka High Court · (1999) 4 KarLJ 441
Industrial Disputes Act, 1947 — Section 2 (j)
High Courts09 Jul 1997Allowed
Mahabalinga Maniyani Vs The State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 318
Karnataka Land Reforms Act, 1961 — Section 43, 44, 44 (2) (g), 77 (2)