High Courts20 Mar 1997
Sri Seetharama Mandira, Naregal, Ron Taluk, Dharwad District and Others Vs The Land Tribunal, Ron, Dharwad District and Others
Karnataka High Court · (1997) 3 KarLJ 306
Karnataka Land Reforms Act, 1961 — Section 48A
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 30 of 40
High Courts20 Mar 1997
Falma Laboratories Pvt. Ltd. Vs State of Karnataka and others
Karnataka High Court · AIR 1997 Kar 321 : (1997) 106 STC 442
Constitution of India, 1950 — Article 213, 226General Clauses Act, 1897 — Section 3 (31)
High Courts20 Mar 1997Dismissed
O. Dyamappa Vs Apanna Bhovi and Others
Karnataka High Court · (1997) ILR (Kar) 1283 : (1997) 3 KarLJ 683
Constitution of India, 1950 — Article 38, 39 (b), 46Contract Act, 1872 — Section 23Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4, 5
High Courts19 Mar 1997
Registrar General, High Court of Karnataka Vs Advocate N. Vasudevan
Karnataka High Court · (1998) CriLJ 2291 : (1998) ILR (Kar) 3399
Constitution of India, 1950 — Article 19Contempt of Courts Act, 1971 — Section 5
High Courts18 Mar 1997Allowed
The Modern Mills Limited Vs The Deputy Commissioner Dharwar
Karnataka High Court · (1998) 1 ALT(Cri) 84 : (1997) ILR (Kar) 1194 : (1997) 4 KarLJ 345
Essential Commodities Act, 1955 — Section 3, 6 C (2), 7
High Courts18 Mar 1997
A. Jayaram Vs State of Karnataka Represented by Director of Pre-university Education and Another - Represent
Karnataka High Court · (1997) 4 KarLJ 307
Constitution of India, 1950 — Article 14
High Courts18 Mar 1997
State of Karnataka Vs Mahantappa and others
Karnataka High Court · (1997) 2 ALT(Cri) 775 : (1998) CriLJ 238 : (1998) ILR (Kar) 817 : (1997) 3 KarLJ 713
Penal Code, 1860 (IPC) — Section 149, 201, 307, 436, 449
High Courts17 Mar 1997
C. Linge Gowda Vs Union of India
Karnataka High Court · (1998) 2 ACC 469 : (1998) ACJ 701 : (1998) 6 KarLJ 552
Railways Act, 1989 — Section 124, 124 (A), 129, 2 (30)
High Courts17 Mar 1997
Basaralli Chandrashekar Vs Y. Chandrappa
Karnataka High Court · (1998) 2 KarLJ 694
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)Karnataka Rent Control Rules, 1961 — Rule 35
High Courts17 Mar 1997
K. Shantharah Vs M.L. Nagaraj and Others
Karnataka High Court · (1997) ILR (Kar) 2796
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30, 30 A
High Courts17 Mar 1997
G. Jagannatha Pillai and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 126
Water (Prevention and Control of Pollution) Act, 1974 — Section 17, 4 (2), 4 (2) (a), 5 (1), 6 (f)
High Courts17 Mar 1997
Uma Pragathi Vidya Samsthe (Registered), Kyathsandra, Tumkur District and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 537
Karnataka Secondary Education Examination Board Act, 1966 — Section 17 (3)
High Courts13 Mar 1997Allowed
T. Veerendra Pal Vs The KSRTC
Karnataka High Court · (1999) ACJ 56 : (1997) ILR (Kar) 1011
High Courts13 Mar 1997Dismissed
Sri Gajanana Motor Transport Co. Vs The Secretary, Regional Transport Authority and Another
Karnataka High Court · (1998) 2 ACC 542 : (1997) ILR (Kar) 3045
Motor Vehicles Act, 1988 — Section 72, 74, 76, 79, 87
High Courts12 Mar 1997Dismissed
Nataraj Ukkund Vs Karnataka State Transport Appellate Tribunal, Bangalore and another
Karnataka High Court · AIR 1998 Kar 58
High Courts12 Mar 1997
Mohamed Kasim Bawa Vs Enforcement Officers, Employees'' Provident Funds, Manglore
Karnataka High Court · (1997) 4 KarLJ 596 : (1998) 1 LLJ 68
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1-A)Penal Code, 1860 (IPC) — Section 499
High Courts12 Mar 1997
Nataraj Ukkund Vs The Karnataka State Transport Appellate Tribunal, Bangalore and Another
Karnataka High Court · (1997) 7 KarLJ 300
Motor Vehicles Act, 1988 — Section 217(2)(B)
High Courts12 Mar 1997
M/s Silk Import and Export Inc. Vs M/s Exim Aides Silk Exporter and another
Karnataka High Court · (1997) ILR (Kar) 2595
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 173, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 418, 420
High Courts11 Mar 1997Allowed
N. Mudappa Vs The Secretary, Regional Transport Authority and Another
Karnataka High Court · (1998) 1 ACC 657 : AIR 1998 Kar 61 : (1997) ILR (Kar) 3167
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Motor Vehicles Act, 1988 — Section 72 (2), 72 (2) (XXII)
High Courts11 Mar 1997
K.B.K. Somayajulu Vs The Bharath Earth Movers Limited, Bangalore and Another
Karnataka High Court · (1997) 4 KarLJ 141
Constitution of India, 1950 — Article 14, 226