High Courts09 Jul 1997
Yashwant Bhoopal and Others Vs State of Karnataka and Another
Karnataka High Court · (1997) 07 KAR CK 0032
Karnataka Land Reforms Act, 1961 — Section 122, 122 A, 67
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 20 of 40
High Courts09 Jul 1997
K. Gangadhar Vs The Regional Transport Officer
Karnataka High Court · (1997) ILR (Kar) 2825
Motor Vehicles Act, 1988 — Section 2 (25)
High Courts09 Jul 1997
Punajanoor Gram Panchayath and Others Vs The State Transport Authority in Karnataka, Bangalore and Others
Karnataka High Court · (1998) 3 KarLJ 632
High Courts08 Jul 1997
K. Pandarinathan Vs V. Raju and Another
Karnataka High Court · (1998) 2 ALD(Cri) 295 : (1998) 1 ALT(Cri) 293 : (1998) CriLJ 1128 : (1998) 2 KarLJ 144
Criminal Procedure Code, 1973 (CrPC) — Section 2 (w), 2 (x), 204, 88Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jul 1997
State of Karnataka Vs K.A. Neelavva
Karnataka High Court · AIR 1998 Kar 235 : (1997) ILR (Kar) 2198 : (1998) 1 KarLJ 32
Constitution of India, 1950 — Article 226, 51-A (g)Karnataka High Court Act, 1961 — Section 4Karnataka Preservation of Trees Act, 1976 — Section 8, 8 (4)
High Courts08 Jul 1997
M/s. Paparam Bricks and Tiles, Hinkal, Mysore Vs Hinkal Village Panchayat, Mysore and Another
Karnataka High Court · (1997) ILR (Kar) 2878
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 304
High Courts08 Jul 1997
K. Pandarinathan Vs V. Raju and another
Karnataka High Court · (1998) 3 CivCC 5 : (1997) ILR (Kar) 2560 : (1998) 3 RCR(Criminal) 5 : (1998) 3 RCR(Criminal) 35
Criminal Procedure Code, 1973 (CrPC) — Section 2 (w), 204, 88Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jul 1997
Basavegowda Vs Smt. Nanjamma and Others
Karnataka High Court · (1998) 2 KarLJ 81
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 43 (8), 5
High Courts08 Jul 1997
Commissioner of Income Tax Vs Mysodet (P) Ltd.
Karnataka High Court · (1998) 233 ITR 674
Income Tax Act, 1961 — Section 256 (2), 37, 37 (3), 40 (c)Income Tax Rules, 1962 — Rule 6B
High Courts08 Jul 1997
United India Insurance Company Ltd. Vs Smt. Paraveen and Others
Karnataka High Court · (1998) 2 ACC 220
High Courts08 Jul 1997
Kirloskar Electric Co. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1998) 146 CTR 373 : (1998) 146 CTR 361 : (1997) ILR (Kar) 2415 : (1997) 228 ITR 676
Income Tax Act, 1961 — Section 143 (3), 256 (1), 40 (a) (ii)
High Courts07 Jul 1997Allowed
Balwant Singh and Another Vs Daulat Singh (Dead) by Lrs. and Others
Karnataka High Court · (1998) ILR (Kar) 707
High Courts07 Jul 1997
The Empire Publicity Service, Bangalore Vs The Commissioner, Bangalore Mahanagara Palike and Another
Karnataka High Court · (1997) ILR (Kar) 2868
Karnataka Municipal Corporations Act, 1976 — Section 134, 135, 135 (1), 443 (10)
High Courts07 Jul 1997
Nandarayappa Vs Director of Agricultural Produce, Bangalore and Others
Karnataka High Court · (1997) 7 KarLJ 664
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 17
High Courts07 Jul 1997
Suresh Bheemaji Nadgir Vs The Land Tribunal, Hirekerur, Dharwad District and Others
Karnataka High Court · (1997) ILR (Kar) 2301 : (1998) 1 KarLJ 493
High Courts07 Jul 1997
Novelty Dress Manufacturing Company Vs Karnataka Appellate Tribunal and others
Karnataka High Court · (1998) 109 STC 14
Karnataka Sales Tax Act, 1957 — Section 23 (1), 3 A (2), 5 (1)
High Courts04 Jul 1997
Abdul Gani Vs General Manager, Vishweshwaraiah Iron and Still Limited, Bhadravati and another
Karnataka High Court · (1997) ILR (Kar) 2500
Constitution of India, 1950 — Article 14, 21, 226Industrial Disputes Act, 1947 — Section 10, 2 (oo), 25 F, 33
High Courts04 Jul 1997
N. Lokesh Vs Bangalore University and Others
Karnataka High Court · (1997) ILR (Kar) 2253 : (1998) 1 KarLJ 741
Karnataka State Universities Act, 1976 — Section 27 (2) (k), 39 (2) (b), 57
High Courts04 Jul 1997
P. Renukadevi Vs Shanthappa Alias Hippargi and Others
Karnataka High Court · (1998) 2 ACC 615 : (1998) ACJ 392 : (1997) ILR (Kar) 2812
Constitution of India, 1950 — Article 140, 141Motor Vehicles Act, 1988 — Section 140, 163 A, 163 B, 165, 166
High Courts04 Jul 1997
Dakshina Kannada Bus Operators'' Association (Regd.), Mangalore Vs Union of India and Others
Karnataka High Court · (1997) 7 KarLJ 719
Motor Vehicles Act, 1988 — Section 71, 89(G)