High Courts04 Jul 1997
K. Chandraprakash Shetty Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1997) 7 KarLJ 656
Motor Vehicles Act, 1988 — Section 69
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 21 of 40
High Courts04 Jul 1997
Krishnaswamy Vs Cauvery Grameena Bank, Mysore and Another
Karnataka High Court · (1998) ILR (Kar) 1047 : (1998) 4 KarLJ 350
Cauvery Grammeena Bank Staff Service Regulations, 1980 — Regulation 17, 19, 30 (1) (e)
High Courts04 Jul 1997
Abdul Gani Vs The General Manager, Vishweshwaraiah Iron And Steel Limited, Bhadravati And Another
Karnataka High Court · (1998) 1 KarLJ 58
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2 (oo), 25 F, 33
High Courts04 Jul 1997Allowed
T. Puttalingaiah and Another Vs Vijaya Bank
Karnataka High Court · AIR 1998 Kar 117 : (1997) ILR (Kar) 3248
Banking (Regulation) Act, 1949 — Section 21 A, 46 (4)
High Courts03 Jul 1997
Sri Jayachamarajendra Housing Co-operative Society Limited, Mysore Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 116
Land Acquisition Act, 1894 — Section 48
High Courts03 Jul 1997
Alankar Bar and Hotel Alankar Vs Karnataka Appellate Tribunal (Sales Tax Unit) and others
Karnataka High Court · (1997) 107 STC 549
Karnataka Sales Tax Act, 1957 — Section 20, 22, 22 A (3)
High Courts03 Jul 1997
Subhash Tukaram Sangaonkar Vs State of Karnataka and Another
Karnataka High Court · (1997) ILR (Kar) 2607 : (1998) 2 KarLJ 26
Karnataka Municipalities Act, 1964 — Section 322, 42 (9)Mysore Town Municipalities Act, 1933 — Section 27 (3)
High Courts03 Jul 1997Allowed
S.N. Srinivas Murthy and Others Vs The Corporation of The City of Bangalore
Karnataka High Court · (1998) ILR (Kar) 101
Karnataka Municipal Corporations Act, 1976 — Section 20, 9
High Courts02 Jul 1997
Chandrappa Vs Assistant Commissioner, Basava Kalyan Sub-Division, District Bidar and Others
Karnataka High Court · (1998) 1 KarLJ 694
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 39
High Courts01 Jul 1997
M/s. Bhandari Forgings, Bangalore Vs The Regional Provident Fund Commissioner, Bangalore
Karnataka High Court · (2000) 4 KarLJ 173
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (d)
High Courts01 Jul 1997
Praveen Corporation Vs The Commisioner of Commercial Taxes and Another
Karnataka High Court · (1998) ILR (Kar) 3878
Karnataka Sales Tax Act, 1957 — Section 5, 8
High Courts01 Jul 1997
Oriental Insurance Company Ltd., Bangalore Vs Raju and Another
Karnataka High Court · (1998) ACJ 1025 : (1996) 5 KarLJ 115
High Courts30 Jun 1997
Sri Manjunatha Talkies, Mangalore Vs District Magistrate, Raichur and others
Karnataka High Court · AIR 1998 Kar 267
High Courts30 Jun 1997
B.D. Thimmegowda Vs Agricultural Income Tax Officer
Karnataka High Court · (1998) 144 CTR 354 : (1998) 230 ITR 566
Karnataka Agricultural Income Tax (Amendment) Act, 1985 — Section 13, 35
High Courts30 Jun 1997
M/s. Kirloskar Computer Service Limited, Bangalore Vs Union of India and Others
Karnataka High Court · (1998) 98 ELT 355
Central Excise Act, 1944 — Section 11 C, 3Central Excise Rules, 1944 — Rule 13, 173A, 173G, 43, 49Constitution of India, 1950 — Article 226
High Courts30 Jun 1997
Bank of Baroda and etc. Vs M/s Samrat Exports
Karnataka High Court · (1998) 93 CompCas 697
Contract Act, 1872 — Section 171Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts30 Jun 1997
Bank of Baroda Vs M. Sundara Rajan and others
Karnataka High Court · (1998) 93 CompCas 697
Contract Act, 1872 — Section 171Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts30 Jun 1997
M/s. Devichand Misrimal and Company, Bangalore Vs The Commercial Tax Officer, III Additional Circle, Bangalore
Karnataka High Court · (1998) 44 KarLJ 262
Constitution of India, 1950 — Article 226Karnataka Tax on Entry of Goods Act, 1979 — Section 3
High Courts30 Jun 1997
Ameena and Company Vs Commercial Tax Officer (Intelligence), Mysore and others
Karnataka High Court · (1998) 110 STC 580
Constitution of India, 1950 — Article 226
High Courts30 Jun 1997
Bank of Baroda, K.G. Road, Bangalore and Others Vs M/s. Samrat Exports, Bangalore
Karnataka High Court · (1998) 2 ALT(Cri) 473 : (1998) CriLJ 2773 : (1998) 4 KarLJ 82
Contract Act, 1872 — Section 171Penal Code, 1860 (IPC) — Section 409