COURT ARCHIVE

Karnataka High Court judgments, 1997

784 judgments · page 29 of 40

High Courts31 Mar 1997Dismissed

V.S. Narayanan Vs Sri B.G. Sridhar and Another

Karnataka High Court · (1997) 2 ALT(Cri) 836 : (1997) ILR (Kar) 2759

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 188, 195, 195 (1) (a), 20Penal Code, 1860 (IPC) — Section 34, 420, 436, 465, 468

High Courts27 Mar 1997

The Mysore Kirloskar Limited, Harihar Vs Regional Provident Fund Commissioner in Karnataka, Bangalore

Karnataka High Court · (1997) 5 KarLJ 639

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(F)

High Courts27 Mar 1997

Airflow Transport (India) Pvt. Ltd. Vs Rao Bahadur B.P. Annaswamy Mudaliar and others

Karnataka High Court · AIR 1997 Kar 365 : (1997) 3 KarLJ 333

Karnataka Rent Control Act, 1961 — Section 2 (7), 21 (1) (h), 21 (1) (j)

High Courts27 Mar 1997Dismissed

Sri Chunchaiah since dead by LRs. Vs Union Bank of India and Another

Karnataka High Court · (1997) 3 CivCC 717 : (1997) ILR (Kar) 1535 : (1997) 3 KarLJ 298

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 4, Order 33 Rule 5

High Courts25 Mar 1997

Aslam Sirdar Ahmed Bepari Vs Mohamed Ghouse Kutbuddin Dharwadkar and Another

Karnataka High Court · (1998) 2 ACC 660 : (1998) ACJ 836 : (1998) 4 KarLJ 95

Workmens Compensation Act, 1923 — Section 2 (1) (n), 22, 30

High Courts25 Mar 1997Allowed

Lingappa Police Patil Vs The Registrar of Societies

Karnataka High Court · (1997) ILR (Kar) 3127

Constitution of India, 1950 — Article 14, 21, 226General Clauses Act, 1897 — Section 24, 31, 6Karnataka Societies Registration Act, 1960 — Section 19, 2 (b), 6, 9

High Courts24 Mar 1997Allowed

Miss Deepa V. Gajare and others Vs Pre University Board, Bangalore and another

Karnataka High Court · AIR 1998 Kar 53

High Courts24 Mar 1997

Deepa V. Gajare and Others Vs Pre-university Board, Bangalore and Another

Karnataka High Court · (1997) 4 KarLJ 207

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

High Courts24 Mar 1997

M/s. Pragathi Printers, Shimoga Vs City Municipal Council, Shimoga

Karnataka High Court · AIR 1998 Kar 167 : (1997) ILR (Kar) 3302 : (1998) 4 RCR(Civil) 489

Karnataka Municipalities (Amendment) Act, 1984 — Section 5, 94 (1), 95

High Courts24 Mar 1997Dismissed

Mysore Minerals and Gas Co. Vs Assistant Executive Engineer

Karnataka High Court · (1997) ILR (Kar) 1965 : (1997) 3 KarLJ 525

Karnataka Electricity Supply Regulations, 1988 — Regulation 39, 44

High Courts21 Mar 1997

Thungabhadra Steel Products Ltd. Vs Union of India and Others

Karnataka High Court · (1997) 58 ECC 26 : (1998) 98 ELT 334 : (1997) ILR (Kar) 1301 : (1997) 3 KarLJ 601

Central Excise Act, 1944 — Section 2 (d), 2 (f)New Central Excise Tariff Rule, 1985 — Rule 2A

High Courts21 Mar 1997

Smt. Parvathamma Vs A. Muniyappa and others

Karnataka High Court · AIR 1997 Kar 370 : (1998) 2 CivCC 547 : (1997) 4 KarLJ 95

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 41 Rule 25, Order 41 Rule 27Evidence Act, 1872 — Section 45, 47, 67, 68

High Courts21 Mar 1997

Chikka Kukkegowda Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 1753 : (1998) 1 KarLJ 142

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43G, 43-JMysore Land Revenue Code, 1888 — Section 233

High Courts21 Mar 1997

Karnataka State Industrial Investment and Development Corporation Limited Vs M/s. Shivmoni Steel Tubes Limited and Others

Karnataka High Court · AIR 1997 Kar 280 : (1998) 94 CompCas 1 : (1997) ILR (Kar) 1165 : (1997) 3 KarLJ 1

Companies Act, 1956 — Section 456, 457, 537State Financial Corporations Act, 1951 — Section 29, 46 B

High Courts21 Mar 1997

State Vs Santanam

Karnataka High Court · (1998) CriLJ 3045

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 117Penal Code, 1860 (IPC) — Section 279, 304 A, 337

High Courts21 Mar 1997Allowed

Ramalingappa Vs Gajendra Rao

Karnataka High Court · (1997) 03 KAR CK 0009

High Courts21 Mar 1997

National Insurance Co. Ltd. Vs Smt. Rasheeda and Another

Karnataka High Court · (1998) ACJ 1404 : (1997) ILR (Kar) 2697

Motor Vehicles Act, 1988 — Section 140, 146, 147, 147 (i) (b) (ii), 166 (1)

High Courts20 Mar 1997

C.L. Seetharam Vs J.C. Rudra Sharma

Karnataka High Court · (1997) ILR (Kar) 1931 : (1997) 3 KarLJ 37

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14

High Courts20 Mar 1997

M/s. Falma Laboratories Pvt. Ltd., Bangalore Vs State of Karnataka and others

Karnataka High Court · (1997) 03 KAR CK 0047

Constitution of India, 1950 — Article 226Karnataka General Clauses Act, 1899 — Section 3 (31)

High Courts20 Mar 1997

The Karnataka Auto Drivers'' Welfare Joint Action Committee (Registered), Bangalore Vs The Regional Transport Authority, Bangalore District, Bangalore and Another

Karnataka High Court · (1997) 4 KarLJ 482

Motor Vehicles Act, 1988 — Section 74(3)(A)