COURT ARCHIVE

Karnataka High Court judgments, 1997

784 judgments · page 22 of 40

High Courts30 Jun 1997

Dr. Manjunath Vs N.S. Nagarathna

Karnataka High Court · (1998) 2 CivCC 16 : (1998) CriLJ 765

Consumer Protection Act, 1986 — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (b) (i), 200, 340Penal Code, 1860 (IPC) — Section 193

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High Courts30 Jun 1997

Sree Srinivasa Constructions Vs State of Karnataka

Karnataka High Court · (1998) 110 STC 583

Karnataka Sales Tax Act, 1957 — Section 12 D, 20, 22, 23, 23 (1)

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High Courts30 Jun 1997

Kirloskar Computer Service Ltd. Vs Union of India and Others

Karnataka High Court · (1998) 98 ELT 355

Central Excise Act, 1944 — Section 11 A, 11 C, 13, 2, 3Constitution of India, 1950 — Article 226

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High Courts30 Jun 1997

Wipro Infotech Limited Vs Additional Deputy Commissioner of Commercial Taxes and others

Karnataka High Court · (1998) ILR (Kar) 1722

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 23, 8 A

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High Courts30 Jun 1997Dismissed

Mahaveer Drug House and Others Vs State of Karnataka and Another

Karnataka High Court · (1997) 06 KAR CK 0015

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Sales Tax Act, 1957 — Section 39, 5, 6 B (i) (ii) (iii)

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High Courts26 Jun 1997

T. GOVINDAPPA SETTY Vs INCOME TAX OFFICER and Another

Karnataka High Court · (1998) 144 CTR 28

Income Tax Act, 1961 — Section 143 (1) (a), 154, 244 A, 249

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High Courts26 Jun 1997

N.M. Naik Vs Presiding Officer, Labour Court, Hubli and Another

Karnataka High Court · (1998) 1 KarLJ 711

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A)Industrial Tribunal (Central) Rules, 1957 — Rule 22

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High Courts26 Jun 1997

M/s. Krishna Flour Mills and Others Vs The Commissioner of Labour in Karnataka and Others

Karnataka High Court · (1998) 80 FLR 1002 : (1998) 5 KarLJ 336

Minimum Wages Act, 1948 — Section 2 (h), 23, 27, 3

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High Courts26 Jun 1997

N.M. Naik Vs The Presiding Officer, Labour Court, Hubli and Another

Karnataka High Court · (1998) 1 KarLJ 711

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A), 2 (b)

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High Courts26 Jun 1997

M/s. United India Insurance Company Limited, Bangalore Vs Smt. Sharada Adyanathaya and Others

Karnataka High Court · (1998) ACJ 252 : AIR 1998 Kar 141 : (1997) ILR (Kar) 3290

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 11Motor Vehicles Act, 1939 — Section 110 A (1), 96 (2)

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High Courts26 Jun 1997

M.R.G.L.J. Vailsher Vs Smt. Ramola Vailshery and others

Karnataka High Court · AIR 1997 Kar 341 : (1997) 2 DMC 604 : (1998) ILR (Kar) 1874 : (1997) 3 KarLJ 531 : (1998) 3 RCR(Civil) 99 : (1998) 3 RCR(Criminal) 310

Divorce Act, 1869 — Section 10Penal Code, 1860 (IPC) — Section 497

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High Courts26 Jun 1997