High Courts11 Dec 1997
J. Jaikumar Vs Yogesh Lemichwal
Karnataka High Court · (1998) CriLJ 1956
Civil Procedure Code, 1908 (CPC) — Section 122, 129Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 315
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 2 of 40
High Courts11 Dec 1997
Bheemanagouda and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 5 KarLJ 194
Karnataka Village Offices Abolition Rules, 1962 — Rule 4 (2), 5 (1), 6
High Courts11 Dec 1997
Maistry Ramaiah (Deceased) By L.R. Vs The Commissioner, Corporation of City of Bangalore and Others
Karnataka High Court · (1999) ILR (Kar) 1003 : (1998) 5 KarLJ 197
Karnataka Municipal Corporations Act, 1976 — Section 114
High Courts10 Dec 1997
Lagama Vs The Land Tribunal, Chikkodi, Belgaum District and Others
Karnataka High Court · (1998) ILR (Kar) 2755 : (1998) 4 KarLJ 316
High Courts10 Dec 1997
S. Basavaraj and Others Vs Smt. V.N. Adilakashmamma
Karnataka High Court · (1998) 3 CivCC 686 : (1998) ILR (Kar) 2220 : (1998) 4 KarLJ 693
Contract Act, 1872 — Section 12
High Courts09 Dec 1997
K.V. Amarnath and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 730 : (1998) 5 KarLJ 62
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (1), Order 19 Rule 3, 151Constitution of India, 1950 — Article 14, 142, 144, 19, 19 (1) (g)Prevention of Corruption Act, 1988 — Section 12, 13 (1) (d), 13 (2), 7
High Courts09 Dec 1997
V. Nanjappa Vs State of Karnataka and Others
Karnataka High Court · (1998) 5 KarLJ 458
Karnataka Land Grant Rules, 1969 — Rule 29A
High Courts08 Dec 1997
Siddanagouda Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 2162 : (1998) 3 RCR(Criminal) 410
Criminal Procedure Code, 1973 (CrPC) — Section 155 (2)Penal Code, 1860 (IPC) — Section 109, 171 (4)
High Courts08 Dec 1997
S. Siddappa and Others Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 2757 : (1998) 5 KarLJ 36
Karnataka Land Revenue Act, 1964 — Section 71, 94 AKarnataka Land Revenue Rules, 1966 — Rule 77
High Courts08 Dec 1997
Narayansa and Others Vs Ramakrishna and Others
Karnataka High Court · (1998) 3 CivCC 133 : (1998) ILR (Kar) 616 : (1998) 6 KarLJ 400
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1 (3), Order 7 Rule 4
High Courts06 Dec 1997
S. Ravichandra Vs Debt Recovery Tribunal, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 1951 : (1998) 5 KarLJ 162
Constitution of India, 1950 — Article 226 (a)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 22
High Courts06 Dec 1997Dismissed
S. Ravichandran Vs Debt Recovery Tribunal and Another
Karnataka High Court · (1997) 90 CompCas 455
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts06 Dec 1997
Kumbara Thimmappa and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 308 : (1998) ILR (Kar) 2182 : (1998) 6 KarLJ 475
Karnataka Irrigation Act, 1965 — Section 15 (1), 15 (2), 16
High Courts05 Dec 1997Allowed
Karnataka State Financial Corporation and Another Vs Venkateswara Matches
Karnataka High Court · (1998) ILR (Kar) 2612
Civil Procedure Code, 1908 (CPC) — Section 9State Financial Corporations Act, 1951 — Section 29, 30
High Courts05 Dec 1997
Dr. R.D. Panathur Vs State of Karnataka
Karnataka High Court · (1998) 2 KarLJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 437 (6)Penal Code, 1860 (IPC) — Section 120 B, 34, 403, 406, 418
High Courts05 Dec 1997
S.H. Taralagatti Vs Union of India and Others
Karnataka High Court · (1998) 2 CivCC 260 : (1998) ILR (Kar) 1050
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts05 Dec 1997
C.N. Krishna Murthy Vs P. Shashidhara Murthy and Others
Karnataka High Court · (1999) ACJ 601 : (1998) ILR (Kar) 2391 : (1998) 4 KarLJ 376
Motor Vehicles Act, 1939 — Section 92 A, 92 A (1), 92 C
High Courts05 Dec 1997
United India Insurance Co. Ltd. Vs Sri Allabax Nahna Sab
Karnataka High Court · (1999) ACJ 572 : (1998) 79 FLR 473 : (1998) ILR (Kar) 1500
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b), 95Workmens Compensation Act, 1923 — Section 4 A, 4 A (3) (a)
High Courts04 Dec 1997
Rama Bommayya Nayak Vs Valaya Todiyal Mohammed and Others
Karnataka High Court · (1999) ACJ 1242
High Courts04 Dec 1997
Jayaraja Hegde Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 105 : (1998) 1 KarLJ 426
Karnataka Land Reforms Act, 1961 — Section 17, 48 A (5A)