High Courts09 Jun 1997
Narasimhaiah Vs The General Manager and Another
Karnataka High Court · (1998) ACJ 775 : (1998) ILR (Kar) 1934
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 25 of 40
High Courts09 Jun 1997
Gauges Industrial Pvt. Ltd. Vs Union of India
Karnataka High Court · (1998) 59 ECC 54 : (1998) 98 ELT 88
High Courts09 Jun 1997
International Operating Services Limited Vs Commissioner of Income Tax
Karnataka High Court · (1997) 142 CTR 342 : (1997) 228 ITR 599 : (1998) 96 TAXMAN 215
Income Tax Act, 1961 — Section 256 (1)m 44D (b)
High Courts09 Jun 1997
Commissioner of Income Tax Vs Maharashtra Apex Corporation Ltd.
Karnataka High Court · (1999) 154 CTR 146 : (1998) 234 ITR 484
Income Tax Act, 1961 — Section 256 (2), 32, 32 (ii), 32 A
High Courts06 Jun 1997
K.K.A. Nambiar and others Vs Employees'' State Insurance Corporation, Bangalore
Karnataka High Court · (1997) 2 ALT(Cri) 872 : (1998) CriLJ 196 : (1997) ILR (Kar) 3070 : (1997) 3 KarLJ 663 : (1998) 3 RCR(Criminal) 271
Employees State Insurance Act, 1948 — Section 97Penal Code, 1860 (IPC) — Section 405, 406
High Courts06 Jun 1997
A. Srirama Babu Vs The Chief Secretary to the Government of Karnataka, Bangalore and Others
Karnataka High Court · (1997) ILR (Kar) 2269 : (1998) 1 KarLJ 191
Constitution of India, 1950 — Article 24, 39 (f), 45Factories Act, 1948 — Section 67Plantation Labour Act, 1951 — Section 24
High Courts05 Jun 1997
K.S. Thimmappa Rai Vs A.R. Sadanada
Karnataka High Court · (1998) 1 ALT(Cri) 202 : (1998) 91 CompCas 621 : (1997) CriLJ 4694 : (1997) ILR (Kar) 3447 : (1997) 4 KarLJ 52
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 190 (1) (a), 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jun 1997
Narayanaswamy Vs Bole Gowda
Karnataka High Court · (1998) 4 KarLJ 259
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Karnataka Police Act, 1963 — Section 170
High Courts03 Jun 1997Allowed
Sri Sagarnahalli Revanna Vs Govt. of Karnataka
Karnataka High Court · (1998) ILR (Kar) 2227
Karnataka Co-operative Societies Act, 1959 — Section 12 A (4), 121, 28 A
High Courts02 Jun 1997
Dr. Siddalinga Devaru and Another Vs Selection Committee, Kidwai Memorial Institute of Oncology
Karnataka High Court · (1998) ILR (Kar) 1556
Constitution of India, 1950 — Article 12, 14, 16
High Courts30 May 1997
Narasimhalu and Another Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 134
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)
High Courts30 May 1997
K. Muniswamy Gowda and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 3 KarLJ 594
Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 18 (1) (b), 19 (1)Constitution of India, 1950 — Article 21, 47, 48A, 51A
High Courts30 May 1997
Kaveri Vs G. Markanda Naidu
Karnataka High Court · (1999) 1 ACC 248 : (1998) ACJ 1204 : (1998) 6 KarLJ 707
Workmens Compensation Act, 1923 — Section 2, 2 (1) (g), 2 (1) (j)
High Courts30 May 1997
K. Nanjunda Swamy and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 74
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)
High Courts30 May 1997
Canara Bank, Head Office, J.C. Road, Bangalore Vs B.M. Ramachandra and Others
Karnataka High Court · (1999) 4 KarLJ 628
Constitution of India, 1950 — Article 14, 16 (1), 21, 39 (d), 41Industrial Disputes Act, 1947 — Section 18 (1), 2 (b)
High Courts30 May 1997
Abdul Rauf Vs The Regional Transport Officer and Registering Authority, Raichur and Another
Karnataka High Court · (1998) 4 KarLJ 71
Karnataka Motor Vehicles Rules, 1989 — Rule 151Karnataka Motor Vehicles Taxation Act, 1957 — Section 16, 7Motor Vehicles Act, 1988 — Section 66
High Courts30 May 1997Allowed
United India Insurance Company Ltd. Vs Dhanalakshmi and Others
Karnataka High Court · (1998) 1 ACC 585 : (1998) ACJ 715 : (1997) ILR (Kar) 2564
Motor Vehicles Act, 1988 — Section 10, 2 (16), 3 (1)
High Courts29 May 1997Dismissed
Director Father Muller''s Charitable Institution Vs Regional Transport Officer and Others
Karnataka High Court · (1998) ILR (Kar) 847
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16 (a), 7Karnataka Taxation Rules, 1957 — Rule 34
High Courts29 May 1997
Rajashekar Rao Sindya Vs State
Karnataka High Court · (1998) CriLJ 767
Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts29 May 1997Dismissed
Smt. Houshakka and Others Vs Shivappa Naiku Mahar
Karnataka High Court · (1997) ILR (Kar) 2181 : (1997) 4 KarLJ 50