High Courts04 Apr 1997
John D''souza, Bangalore Vs Karnataka State Road Transport Corpn. and another
Karnataka High Court · (1998) 2 LLJ 385
Industrial Disputes Act, 1947 — Section 10, 11 A
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 28 of 40
High Courts04 Apr 1997Dismissed
C.K. Seetharam Vs Jayalakshmamma and Others
Karnataka High Court · (1998) 2 ACC 7 : (1999) ACJ 1569
Industrial Disputes Act, 1947 — Section 17 BMotor Vehicles Act, 1988 — Section 147, 147 (1) (b), 147 (1) (b) (i)
High Courts04 Apr 1997Dismissed
Manager, United India Insurance Co. Ltd. Vs Hanamantha Rangappa Nayak and Others
Karnataka High Court · (1998) 2 ACC 778 : (1998) ACJ 1333
Motor Vehicles Act, 1988 — Section 10, 149 (2) (a) (ii), 173
High Courts03 Apr 1997
H.T. Annaji Vs The District Magistrate and the Deputy Commissioner, Hassan and Others
Karnataka High Court · (1998) 4 KarLJ 75
Constitution of India, 1950 — Article 19 (1) (a)Karnataka Police Act, 1963 — Section 31 (1) (b), 31 B, 31 D
High Courts02 Apr 1997
M/s. Mallappa Mineral Industries, Hunsur Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 331
Karnataka Sales Tax Act, 1957 — Section 23(1), 5(3)(A)
High Courts02 Apr 1997
H.R. Venugopal Vs The Regional Transport Officer. Bangalore West
Karnataka High Court · (1997) 7 KarLJ 680
Motor Vehicles Act, 1988 — Section 52, 52(1)
High Courts01 Apr 1997
Kolar District Cooperative Central Bank Ltd. Vs Rama Rao and another
Karnataka High Court · (1998) 79 FLR 390 : (1997) ILR (Kar) 1271 : (1997) 3 KarLJ 375
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11 AKarnataka Co-operative Societies Act, 1959 — Section 70
High Courts01 Apr 1997
K. Raghavan Vs M.S. Zahed
Karnataka High Court · (1997) 3 KarLJ 703
Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts01 Apr 1997
L.P. Cardoza and Others Vs Agricultural Income Tax Officer and Others
Karnataka High Court · (1998) 144 CTR 474 : (1997) 227 ITR 421
Income Tax Act, 1961 — Section 189 (1)Mysore Agricultural Income Tax Act, 1957 — Section 26 (4), 27
High Courts01 Apr 1997Dismissed
Can Bank Financial Services Ltd. Vs Regional Provident Fund Commissioner
Karnataka High Court · (1997) 3 KarLJ 361 : (1998) 1 LLJ 92
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 7 A
High Courts01 Apr 1997
Laxmanrao B. Jahagirdar Vs The Telecom District Manager, Gulbarga and Another
Karnataka High Court · AIR 1998 Kar 67 : (1998) 3 KarLJ 674
Telegraph Act, 1885 — Section 4 (1)
High Courts01 Apr 1997Allowed
Ramakrishna Vs The Vice Chancellor, University of Agricultural Sciences
Karnataka High Court · (1998) ILR (Kar) 2119 : (1997) 4 KarLJ 118
High Courts31 Mar 1997Allowed
Defence Colony Co-operative Housing Society Ltd., Bangalore Vs Lt. Col. B.J. Shantharaj and another
Karnataka High Court · AIR 1998 Kar 20
High Courts31 Mar 1997Dismissed
Chamundi Hotel (P) Ltd. and Others Vs State and Others
Karnataka High Court · (1997) ILR (Kar) 1573
Constitution of India, 1950 — Article 252, 294, 295, 300ALand Acquisition Act, 1894 — Section 4 (1), 6
High Courts31 Mar 1997
Defence Colony Co-operative Housing Society Limited, Bangalore Vs Lt. Col. B.J. Shantharaj
Karnataka High Court · (1997) 3 KarLJ 622
Limitation Act, 1963 — Section 14
High Courts31 Mar 1997
Webbs Sales and Service (Private) Limited, Bangalore Vs Bharat Petroleum Corporation Limited, Bangalore and Others
Karnataka High Court · (1997) 3 KarLJ 355
Contempt of Courts Act, 1971 — Section 15(1)Karnataka High Court Act, 1961 — Section 4
High Courts31 Mar 1997
N. Prasanna Vs Commissioner of Gift Tax
Karnataka High Court · (1997) 142 CTR 314 : (1997) ILR (Kar) 2661 : (1997) 228 ITR 427
Gift Tax Act, 1958 — Section 15 (3), 256 (1), 5 (1) (xiv)Income Tax Act, 1961 — Section 45, 48
High Courts31 Mar 1997
Vijendra Kamath Vs The State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 1661
Constitution of India, 1950 — Article 12, 14, 226
High Courts31 Mar 1997
Smt. Kamala Vs S.R. Varadaraja Setty
Karnataka High Court · (1998) ACJ 387 : (1998) 6 KarLJ 166
Workmens Compensation Act, 1923 — Section 2 (1) (n), 2 (n), 30
High Courts31 Mar 1997
Kamala (Smt) Vs Varadaraja Setty S.R.
Karnataka High Court · (1998) 1 LLJ 79
Workmens Compensation Act, 1923 — Section 2 (n), 30, 4 (a)