High Courts16 Apr 1997
R. Srinivasa Reddy Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 529
Karnataka Panchayat Raj Act, 1993 — Section 49Karnataka Panchayat Raj Rules, 1993 — Rule 3 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 27 of 40
High Courts16 Apr 1997
M/s. Mudrika Offset Printers, Bangalore Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1999) 47 KarLJ 324
Karnataka Sales Tax Act, 1957 — Section 21(1)
High Courts16 Apr 1997
Karnataka State Road Transport Corporation, Bangalore Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1997) 7 KarLJ 658
Constitution of India, 1950 — Article 226
High Courts16 Apr 1997
M/s. Gadag Co-operative Textile Mills Limited, Hulkoti Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 488
Karnataka Sales Tax Act, 1957 — Section 8A
High Courts16 Apr 1997
M/s Executive Apparel, Processors Vs Taluka Executive Magistrate and Tahsildar and another
Karnataka High Court · (1997) 2 ALT(Cri) 603 : (1997) ILR (Kar) 2020 : (1997) 4 KarLJ 181
Criminal Procedure Code, 1973 (CrPC) — Section 133Water (Prevention and Control of Pollution) Act, 1974 — Section 33 A, 41
High Courts11 Apr 1997Allowed
Abdur Rahman and Others Vs Athifa Begum and Others
Karnataka High Court · AIR 1998 Kar 39 : (1997) 3 CivCC 637 : (1998) ILR (Kar) 1284 : (1997) 3 KarLJ 570
Constitution of India, 1950 — Article 226
High Courts11 Apr 1997
Ballarpur Industries Limited, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1997) 4 KarLJ 295
Constitution of India, 1950 — Article 299Karnataka Urban Water Supply and Drainage Board Act, 1973 — Section 56(2)
High Courts11 Apr 1997
M/s. Gateway Hotels and Gateway Resorts Limited, Bangalore Vs Nagarahole Budakattu Hakku Sthapana Samithi, Virajpet, Coorg District and Others
Karnataka High Court · (1999) 5 KarLJ 63
Constitution of India, 1950 — Article 14, 141, 21, 48AForest (Conservation) Act, 1980 — Section 2Wild Life (Protection) Act, 1972 — Section 27, 28, 32, 33, 33 A
High Courts10 Apr 1997
K. Appanna Vs S. Rajasekhar
Karnataka High Court · (1997) 3 KarLJ 366
Karnataka Rent Control Act, 1961 — Section 2(2), 21(1)(A)
High Courts10 Apr 1997
G.R. Bhagavanta Goudar Vs The Registrar, Uchcha Siksha Aur Sodh Sansthan (Post-Graduate and Research Institute), Dakshin Bharat Hindi Prachar Sabha, Chennai and Others
Karnataka High Court · (1998) 1 KarLJ 719
Constitution of India, 1950 — Article 351Societies Registration Act, 1860 — Section 2 (b), 6
High Courts10 Apr 1997
Ravi Namdev Kavale and Another Vs Kittaswami and Others
Karnataka High Court · (1998) ACJ 1361 : (1998) ILR (Kar) 98 : (1998) 3 RCR(Civil) 456 : (1998) 3 RCR(Criminal) 715
High Courts09 Apr 1997
The Karnataka Kerosene Retail Dealers'' Federation, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 1988 : (1998) 2 KarLJ 569
High Courts09 Apr 1997
Sulaiman K. Vs State of Karnataka
Karnataka High Court · (1997) 04 KAR CK 0032
Penal Code, 1860 (IPC) — Section 302, 304 I
High Courts09 Apr 1997
H.M. Revanna Vs State of Karnataka
Karnataka High Court · (1998) 1 ALT(Cri) 365 : (1997) CriLJ 4627 : (1997) 4 KarLJ 76
Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209Penal Code, 1860 (IPC) — Section 143, 147, 148, 341, 342
High Courts07 Apr 1997
New India Assurance Company Limited, Bhadravati Branch, Shimoga District Vs Mutha Mohammed and Others
Karnataka High Court · (1997) 7 KarLJ 667
Motor Vehicles Act, 1988 — Section 168
High Courts07 Apr 1997
Mittal Steel Ltd. Vs Union of India
Karnataka High Court · (1997) 58 ECC 110 : (1998) 98 ELT 606 : (1997) ILR (Kar) 1900
Central Excise Act, 1944 — Section 35 FCentral Excise Rules, 1944 — Rule 230
High Courts04 Apr 1997
M. Saleem Amjad Vs State of Karnataka and Another
Karnataka High Court · (1998) 4 KarLJ 88
Constitution of India, 1950 — Article 14Karnataka Rules, 1993 — Rule 2 (4), 4 (1)
High Courts04 Apr 1997
R.M. Khot and Another Vs The special Land Acquisition Officer-Cum-Assistant Commissioner, Chikodi, Belgaum District
Karnataka High Court · (1998) 4 KarLJ 27
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 110, 114, 141, 53Land Acquisition Act, 1894 — Section 23 (1-A), 4 (1)
High Courts04 Apr 1997
Management of Mysore Panels and Boards Pvt. Ltd., Thandavapura, Mysore Vs Regional Provident Fund Commissioner, Bangalore and another
Karnataka High Court · (1997) 3 KarLJ 618
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 1 (3) (b), 7 A
High Courts04 Apr 1997
Anantha Bhakta Vs R. Kannan and Another
Karnataka High Court · (1997) 04 KAR CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 177, 410Penal Code, 1860 (IPC) — Section 420, 468, 471