High Courts17 Jun 1997
Commissioner of Income Tax Vs Motor Industries Co.
Karnataka High Court · (1997) ILR (Kar) 2678 : (1998) 229 ITR 126
Income Tax Act, 1961 — Section 143 (3), 214, 244 (1A), 246, 256 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 24 of 40
High Courts17 Jun 1997
Babu and another Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 16 : (1997) 4 KarLJ 238
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2), 167 (2) (a)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Jun 1997
Ataulla and another Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 913
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439, 54Penal Code, 1860 (IPC) — Section 307, 309, 324, 326, 327
High Courts17 Jun 1997
Giriyaiah (deceased) By L.Rs Vs Singaraiah and Others
Karnataka High Court · (1997) 06 KAR CK 0031
Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
High Courts16 Jun 1997
Commissioner of Income Tax Vs Woodlands Hotel (P) Ltd.
Karnataka High Court · (1999) 151 CTR 576 : (1998) 233 ITR 224 : (1999) 105 TAXMAN 501
Bonus Act — Section 15Income Tax Act, 1961 — Section 256 (1), 32 A (2) (iii)
High Courts16 Jun 1997
Siddeshwara Industries Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1999) 112 STC 486
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 3Constitution of India, 1950 — Article 12Karnataka Sales Tax Act, 1957 — Section 5, 8 A
High Courts16 Jun 1997
Ws Tele Systems Ltd. Vs Additional Commissioner of Commercial Taxes in Karnataka, Zone-II, Bangalore and another
Karnataka High Court · (1997) 107 STC 568
Karnataka Sales Tax Act, 1957 — Section 22 A (1), 28 A (2), 28 A (4)
High Courts13 Jun 1997
Smt. Bharatiben Verma and another Vs N.G. Lokanath Singh
Karnataka High Court · (1998) CriLJ 17
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 190 (1) (a), 202 (1)Penal Code, 1860 (IPC) — Section 420, 465
High Courts13 Jun 1997Allowed
Sri Abdul Majeed and Another Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2478 : (1997) 4 KarLJ 590
Constitution of India, 1950 — Article 19, 31Karnataka Land Revenue Act, 1964 — Section 195 (1), 79 (2)
High Courts13 Jun 1997
K. Devadas Shetty Vs Dr. J.R. Pais
Karnataka High Court · (1997) 2 ALT(Cri) 925 : (1998) 3 CivCC 171 : (1998) CriLJ 290 : (1997) ILR (Kar) 2883 : (1998) 3 RCR(Criminal) 105
Criminal Procedure Code, 1973 (CrPC) — Section 195, 198, 199, 200, 473Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts13 Jun 1997Dismissed
Amalpur Gram Panchayat Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2078
Constitution of India, 1950 — Article 243QKarnataka Municipal Corporations Act, 1976 — Section 3, 4Karnataka Panchayat Raj Act, 1993 — Section 4 (2)
High Courts12 Jun 1997
Syndicate Bank Vs M.C. Bhat and others
Karnataka High Court · (1999) 1 LLJ 39
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19Industrial Disputes Act, 1947 — Section 33Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 12, 15
High Courts12 Jun 1997
K.R. Rajalakshmi Devi (Deceased) by L.Rs Vs K.R. Chandrasekhar
Karnataka High Court · (1998) 3 KarLJ 634
Constitution of India, 1950 — Article 136Succession Act, 1925 — Section 59, 63
High Courts12 Jun 1997
Syndicate Bank, Manipal Vs M.C. Bhat (Deceased) by L.Rs.
Karnataka High Court · (1998) ILR (Kar) 215 : (1998) 1 KarLJ 445 : (1999) 1 LLJ 393
Industrial Disputes Act, 1947 — Section 27, 33Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 15Syndicate Bank Officers (Conditions of Service) Rules, 1966 — Rule 35I
High Courts12 Jun 1997
Sri K. Kunhambu Vs Commercial Tax Officer
Karnataka High Court · (1998) ILR (Kar) 411
Karnataka Sales Tax Act, 1957 — Section 12 (5), 12 (6) (b), 20, 22, 22 A
High Courts12 Jun 1997
Management of Hindustan Aeronautics Limited, Aircraft Division, Bangalore and Another Vs A. Kannan
Karnataka High Court · (1998) 4 KarLJ 663
Constitution of India, 1950 — Article 141, 144, 226Industrial Disputes Act, 1947 — Section 2 (k), 33 C
High Courts11 Jun 1997Dismissed
Chickmagaiur District Xerox Owners Association and Others Vs State of Karnataka and Another
Karnataka High Court · (1997) ILR (Kar) 3076
Constitution of India, 1950 — Article 14, 19 (1) (g), 276Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3
High Courts11 Jun 1997
Gopi R. Mallya Vs Smt. Pushpa
Karnataka High Court · (1998) 1 ALT(Cri) 28 : (1998) ILR (Kar) 474 : (1997) 4 KarLJ 216 : (1998) 3 RCR(Criminal) 331
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts10 Jun 1997
Iswarappa and Another Vs The Deputy Commissioner, Dharwar District, Dharwar and Others
Karnataka High Court · (1999) 4 KarLJ 109
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (5), 4, 5Land Acquisition Act, 1894 — Section 11 A
High Courts09 Jun 1997
Gauges Industrial Private Limited, Bangalore Vs Union of India and Others
Karnataka High Court · (1998) ILR (Kar) 266 : (1998) 5 KarLJ 224