High Courts24 Jun 1997Allowed
K. Divyananda Vs N. Shiva and Others
Karnataka High Court · (1999) 1 ACC 419 : (1999) ACJ 37 : AIR 1998 Kar 106
Road Regulations, 1989 — Regulation 9
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 23 of 40
High Courts24 Jun 1997Allowed
G.R. Nagaraj and Another Vs Bangalore Mahanagar Palike and Another
Karnataka High Court · (1997) ILR (Kar) 3083 : (1997) 4 KarLJ 348
Karnataka Municipal Corporations Act, 1976 — Section 231
High Courts24 Jun 1997Allowed
A.C. Siddappa Vs The State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 880
Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 10 (3)Karnataka Land Revenue Act, 1964 — Section 91, 93
High Courts24 Jun 1997
J.R. Ramamurthy Vs Kannada Vishwavidyalaya, Hampi and Others
Karnataka High Court · (1997) ILR (Kar) 2158
Constitution of India, 1950 — Article 226Kannada University Act, 1991 — Section 13, 14 (4), 23 (19)Karnataka Universities Act, 1976 — Section 12
High Courts24 Jun 1997Allowed
Mypower Mazdoor Welfare Union Vs The Secretary and Commissioner and Another
Karnataka High Court · (1996) 73 FLR 1742 : (1997) ILR (Kar) 2071
Industrial Disputes Act, 1947 — Section 10, 10 (1), 12 (5)
High Courts24 Jun 1997
N.M. Subhas Vs Karnataka Power Corporation Limited, Bangalore
Karnataka High Court · (1999) 4 KarLJ 376
Constitution of India, 1950 — Article 226, 229 (2), 234
High Courts23 Jun 1997Dismissed
Hotel Janatha Vs Commissioner of Commercial Taxes
Karnataka High Court · (2003) 133 STC 593
Karnataka Sales Tax (Amendment) Act, 1983 — Section 43 (8A)Karnataka Sales Tax Act, 1957 — Section 12 (3), 17 (4), 17 (4) (i), 21
High Courts23 Jun 1997
S.N. Guggari and Company Vs Commissioner of Commercial Taxes in Karnataka, Gandhinagar, Bangalore
Karnataka High Court · (1998) 110 STC 426
Karnataka Sales Tax Act, 1957 — Section 11 (1), 2 (u-2), 23 (1), 5 (5), 6 B
High Courts23 Jun 1997
Mysore Kirloskar Ltd. Vs State of Karnataka
Karnataka High Court · (1997) 107 STC 601
Central Sales Tax Act, 1956 — Section 18 (2)Karnataka Sales Tax Act, 1957 — Section 12 B (3)
High Courts20 Jun 1997
M/s. Pals Industries Limited, Bangalore Vs The District Registrar (Detection of under valuation of Stamps), Bangalore
Karnataka High Court · (1999) ILR (Kar) 322 : (2000) 3 KarLJ 48
Karnataka Industrial Area Development Act, 1966 — Section 43Karnataka Stamp Act, 1957 — Section 45 ATransfer of Property Act, 1882 — Section 54
High Courts20 Jun 1997
Chandra Poojari Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 53 : (1997) 4 KarLJ 81 : (1998) 3 RCR(Criminal) 373
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 448, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (x)
High Courts20 Jun 1997
M/s Visva Cement Products Vs Karnataka State Financial Corporation, Gadag
Karnataka High Court · (1998) 1 ALT(Cri) 176 : (1998) 1 CivCC 40 : (1997) CriLJ 4598 : (1997) 4 KarLJ 23 : (1998) 1 RCR(Criminal) 593
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204 (2), 311, 465, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jun 1997
A.M. Shankare Gowda Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1997) ILR (Kar) 3202 : (1998) 230 ITR 880
Mysore Agricultural Income Tax Act, 1957 — Section 30 (1), 30 (2)
High Courts20 Jun 1997Dismissed
Hanumanthappa Vs Bhimappa and Others
Karnataka High Court · (1998) ILR (Kar) 838
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 133Karnataka Land Revenue Act, 1964 — Section 133
High Courts20 Jun 1997
The Asst. Commissioner Vs Smt. Kamalabai Kom Laxman Metri
Karnataka High Court · AIR 1998 Kar 147 : (1997) ILR (Kar) 2063 : (1997) 3 KarLJ 673
Land Acquisition Act, 1894 — Section 23, 24, 4, 54 (2)
High Courts19 Jun 1997
Muniswamy Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 281 : (1998) 1 KarLJ 607
Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (1)Land Grant (Amendment) Rules, 1938 — Rule 43 (8)
High Courts19 Jun 1997
New India Assurance Co. Ltd. Vs Eregouda and Others
Karnataka High Court · (1998) 1 ACC 618 : (1998) ACJ 1381 : (1997) ILR (Kar) 3040
High Courts18 Jun 1997
Chikkamuniyappareddy Memorial Trust, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2460
Bangalore Development Authority (Amendment) Act, 1993 — Section 81Constitution of India, 1950 — Article 14Indian Trust Act, 1882 — Section 3
High Courts18 Jun 1997
Kariyaiah Vs Cheluvaiah and Others
Karnataka High Court · (1998) 1 KarLJ 522
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Jun 1997
Chikodi Large Size Multi-Purpose Co-operative Society Limited, Chikodi, District Belgaum and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 3163
Indian Trust Act, 1882 — Section 20Karnataka Co-operative Societies Act, 1959 — Section 30 B, 57 (2), 58