COURT ARCHIVE

Karnataka High Court judgments, 1997

784 judgments · page 3 of 40

High Courts04 Dec 1997

Y. Krishnamurthy Vs Sharanappa

Karnataka High Court · (1998) 2 ALD(Cri) 264 : (1998) 2 ALT(Cri) 273 : (1998) 2 CivCC 144 : (1999) 96 CompCas 205 : (1998) ILR (Kar) 333 : (1998) 2 KarLJ 1 : (1998) 3 RCR(Criminal) 333

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142

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High Courts04 Dec 1997

B. Srinivasaiah Vs The Karnataka State Road Transport Corporation, Bangalore and Another

Karnataka High Court · (1998) ILR (Kar) 2287 : (1998) 6 KarLJ 715

Constitution of India, 1950 — Article 226Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 19 (2)

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High Courts03 Dec 1997

Arasaiah and Another Vs State of Karnataka and Others

Karnataka High Court · (1998) 5 KarLJ 145

Constitution of India, 1950 — Article 254Indian Medical Council Act, 1956 — Section 10 ALand Acquisition Act, 1894 — Section 5 A, 6

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High Courts03 Dec 1997

R. Mahadeva Vs Smt. Madamma (Deceased) By L.Rs.

Karnataka High Court · (1998) 2 KarLJ 148

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 97, Order 21 Rule 99, 151, 161

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High Courts03 Dec 1997

Sri Sringeri Nelamau Samsthanam Vs State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 1532 : (1998) 2 KarLJ 621

Constitution of India, 1950 — Article 14Mysore Religious and Charitable Institutions Act, 1927 — Section 66, 72

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High Courts03 Dec 1997

D.S. Ramachandra Reddy Vs Union of India and Others

Karnataka High Court · (1998) ILR (Kar) 2696 : (1997) 4 KarLJ 566

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 112, 113, 115, 116, 117Motor Vehicles Rules, 1989 — Rule 139

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High Courts02 Dec 1997

Romeo M.F. Aquinas and Others Vs Florina Mothias and Another

Karnataka High Court · (1999) 1 CivCC 639 : (1998) 5 KarLJ 168 : (1999) 3 RCR(Civil) 59

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High Courts02 Dec 1997

New India Assurance Company Limited, Bangalore Vs Vithal and Another

Karnataka High Court · (1999) ACJ 561 : (1998) 4 KarLJ 268

Motor Vehicles Act, 1939 — Section 95 (2) (b) (ii)

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High Courts02 Dec 1997

S.P. Raghunath Vs The Karnataka State Small Industries Development Corporation Limited, Bangalore and Others

Karnataka High Court · (1998) ILR (Kar) 2449 : (1998) 5 KarLJ 218

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High Courts01 Dec 1997

Arif Munewar Vs The Regional Transport Officer, Jayanagar, Bangalore and Others

Karnataka High Court · (1998) 5 KarLJ 131

Karnataka Motor Vehicles Taxation Act, 1957 — Section 4 (1), 9

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High Courts01 Dec 1997

T.N. Lakshmaiah Vs State of Karnataka

Karnataka High Court · (1998) 2 ALT(Cri) 26 : (1998) ILR (Kar) 1136 : (1998) 2 KarLJ 661

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84

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High Courts28 Nov 1997

Manjunatha Rao K.V. and others Vs Karnataka Vidyuth Karkhane Ltd. and others

Karnataka High Court · (1998) ILR (Kar) 461

Constitution of India, 1950 — Article 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (2)

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High Courts28 Nov 1997

A.K. Suresh Vs Rajendra Peter and Another

Karnataka High Court · (1998) 1 ALT(Cri) 468 : (1998) CriLJ 2164

Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 204, 482Penal Code, 1860 (IPC) — Section 324, 341, 381, 448, 506

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High Courts28 Nov 1997

Taj Mohammad Khan and Others Vs State of Karnataka and Another

Karnataka High Court · (1998) 2 KarLJ 31

Constitution of India, 1950 — Article 21, 22Evidence Act, 1872 — Section 17, 18, 19, 20, 25Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 67

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High Courts28 Nov 1997

A.K. Suresh Vs Rajendra Peter and another

Karnataka High Court · (1998) 1 ALT(Cri) 468 : (1998) CriLJ 2164

Criminal Procedure Code, 1973 (CrPC) — Section 173 (2), 190, 190 (1) (b), 200, 202Penal Code, 1860 (IPC) — Section 324, 341, 408, 420, 448

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High Courts28 Nov 1997Allowed

Mrs. Meera Alva Vs Combined Power and Energy Systems Pvt. Ltd.

Karnataka High Court · (1997) 11 KAR CK 0024

Companies Act, 1956 — Section 433 (e), 433 (f)

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High Courts28 Nov 1997

Om Shanti Silks and another Vs Assistant Commissioner of Commercial Taxes, Challakere, Chitradurga District, Karnataka and another

Karnataka High Court · (1998) 110 STC 449

Income Tax Act, 1961 — Section 119, 119 (2), 52 (2)Karnataka Sales Tax Act, 1957 — Section 12 A, 8 A

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High Courts28 Nov 1997

Kareemsaheb Nabeesaheb Nadaf Vs Basavantappa Shankarappa Pattanshetti (Deceased) by L.Rs

Karnataka High Court · (1999) 1 CivCC 106 : (1998) 6 KarLJ 547

Specific Relief Act, 1963 — Section 20

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High Courts27 Nov 1997Allowed

Raju Adityan Vs Oriental Insurance Co. Ltd. and Another

Karnataka High Court · (1998) ACJ 488

Motor Vehicles Act, 1988 — Section 168 (1)

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High Courts27 Nov 1997Allowed

Sarojini N. Vittal and Others Vs V. Chaniyappa and Others

Karnataka High Court · (1998) ILR (Kar) 1412

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2 (2)Limitation Act, 1963 — Section 132, 148Transfer of Property Act, 1882 — Section 92

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