High Courts28 May 1997
Dr. S.M. Kaligudd and others Vs State of Karnataka and others
Karnataka High Court · (1998) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 156, 2, 2 (s)Penal Code, 1860 (IPC) — Section 109, 120 B, 420, 465
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 26 of 40
High Courts28 May 1997
East India Hotels Ltd. and another Vs C.R. Shekhar Reddy and another
Karnataka High Court · (1998) 144 CTR 570 : (1998) 230 ITR 622 : (1998) 101 TAXMAN 119
Income Tax Act, 1961 — Section 119, 194 C, 298
High Courts28 May 1997
Sri Malaprabha Co-operative Sugar Factory Limited Vs Shivangouda Malagouda Patil and Others
Karnataka High Court · (1999) ILR (Kar) 596 : (2000) 3 KarLJ 83
Karnataka Appellate Tribunal Act, 1976 — Section 15Karnataka Co-operative Societies Act, 1959 — Section 107, 70Limitation Act, 1963 — Section 12, 4, 5
High Courts28 May 1997
Dr. S.M. Kalligudd and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 1 ALT(Cri) 123 : (1998) 1 KarLJ 252
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 2, 2 (s)Karnataka Police Act, 1963 — Section 113, 114, 54, 55, 56Penal Code, 1860 (IPC) — Section 109, 120 B, 420, 465, 466
High Courts27 May 1997
Kittur Muthappa Hanumanthappa Vs The Secretary to Government of Karnataka, Law Department (Administration), Bangalore and Another
Karnataka High Court · (1998) 1 KarLJ 701
Constitution of India, 1950 — Article 311 (2)Karnataka Civil Services (Probation) Rules, 1977 — Rule 6, 6 (1)
High Courts27 May 1997
Mahabubnagar District Palamoori Contract Labour Union Vs M/s. Nagarjuna Construction Company Limited, Mallapur Village, Karwar District and Others
Karnataka High Court · (1998) ILR (Kar) 1160 : (1998) 1 KarLJ 639
Constitution of India, 1950 — Article 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 41, 42, 43, 44, 51
High Courts27 May 1997
State of Karnataka and Another Vs Major Naresh Vij
Karnataka High Court · (1998) 1 KarLJ 432
Arms Act, 1959 — Section 21 (6), 25 (1) (m), 32Constitution of India, 1950 — Article 300ACriminal Procedure Code, 1973 (CrPC) — Section 452, 454
High Courts26 May 1997
Godrej Soaps Limited, Bombay Vs State of Karnataka and others
Karnataka High Court · (1997) 05 KAR CK 0018
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts26 May 1997
M/s. Godrej Soaps Limited, Bombay Vs State of Karnataka and Others
Karnataka High Court · (1998) 1 KarLJ 247
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts06 May 1997Dismissed
K. Narayanappa Vs S.A. Damodar
Karnataka High Court · (1997) 3 CivCC 563 : (1997) ILR (Kar) 1917 : (1997) 3 KarLJ 474
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 151
High Courts17 Apr 1997Allowed
Dakshayani Vs Branch Manager and Others
Karnataka High Court · AIR 1998 Kar 114 : (1997) ILR (Kar) 1940 : (1997) 3 KarLJ 388
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 86Constitution of India, 1950 — Article 134A
High Courts17 Apr 1997
RAMANLAL B. PANDYA and ANR Vs UNION OF INDIA and Another
Karnataka High Court · (1997) 143 CTR 190
Income Tax Act, 1961 — Section 269 UL (3)Income Tax Rules, 1962 — Rule 48L
High Courts17 Apr 1997
K. Ashoka Vs Vijaya Bank, Primrose Road, Bangalore and Another
Karnataka High Court · (1998) 79 FLR 709
High Courts17 Apr 1997
Ramanlal B. Pandya Vs Union of India
Karnataka High Court · (1998) 96 TAXMAN 443
High Courts17 Apr 1997
Ranganath S. Joshi Vs State by Lokayukta Police, City Division, Bangalore
Karnataka High Court · (1997) 4 KarLJ 187
Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13
High Courts17 Apr 1997
B.V. Vasantha Vs Sha Poonamchand and others
Karnataka High Court · AIR 1997 Kar 306 : (1997) 2 CivCC 375 : (1997) ILR (Kar) 1561 : (1997) 3 KarLJ 691
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 152Transfer of Property Act, 1882 — Section 52
High Courts17 Apr 1997
Ramanlal B. Pandya and Another Vs Union of India and Another
Karnataka High Court · (1997) ILR (Kar) 2573 : (1998) 230 ITR 454
Income Tax Act, 1961 — Section 269 UD, 269 UL (3)
High Courts17 Apr 1997
Narayan Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 1549
Penal Code, 1860 (IPC) — Section 302, 307, 323
High Courts17 Apr 1997Dismissed
Employees'' State Insurance Corporation and Others Vs The Workmen of ITI Ltd. and Others
Karnataka High Court · (1997) ILR (Kar) 1433
Constitution of India, 1950 — Article 21, 226, 39 (e)Employees State Insurance Act, 1948 — Section 2 (9) (b), 88, 89, 90, 91
High Courts16 Apr 1997
T. Dinakar Vs P.J. Jagadish and Others
Karnataka High Court · (2000) ACJ 228
Evidence Act, 1872 — Section 114 (f)General Clauses Act, 1897 — Section 27Insurance Act, 1938 — Section 64 VB