High Courts12 Feb 1997
Dr. K.T. Shivaiah Vs The Chairman, Bangalore Development Authority and Others
Karnataka High Court · (1999) 4 KarLJ 64
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 34 of 40
High Courts12 Feb 1997
M/s. Sarda Vegetable Oil Limited, Bellary Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 338
Karnataka Sales Tax Act, 1957 — Section 6Karnataka Sales Tax Rules, 1957 — Rule 6(4)(F)
High Courts12 Feb 1997
State of Karnataka Vs M/s. Vishu Saw Mill and Timber Merchant, Nipani, Belgaum District
Karnataka High Court · (1999) 47 KarLJ 401
Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts11 Feb 1997
Sri N. Ramachandra Gowda and another Vs Union of India and others
Karnataka High Court · AIR 1997 Kar 238 : (1998) ILR (Kar) 1704 : (1997) 4 KarLJ 128
Major Port Trusts Act, 1963 — Section 3, 3 (1), 3 (1) (c) (i) (1)
High Courts11 Feb 1997
Shri Narayana Guru English Medium School, Alake, Kudroli, Mangalore Vs Regional Provident Fund Commissioner, Mangalore
Karnataka High Court · (1997) 3 KarLJ 312
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 APenal Code, 1860 (IPC) — Section 193, 196, 228
High Courts07 Feb 1997
Udupi-puttur Sri Laxmi Venkatesh Temple, Dakshina Kannada Vs Profession Tax Officer, II Circle, Udupi and Another
Karnataka High Court · (1997) 42 KarLJ 485
Constitution of India, 1950 — Article 226Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 2(H)
High Courts07 Feb 1997
M/s. South India Cements Limited, Malkhed, Gulbarga Vs Deputy Commissioner of Commercial Taxes, East Zone (Intelligence), Gulbarga and Another
Karnataka High Court · (1997) 42 KarLJ 460
Karnataka Sales Tax Act, 1957 — Section 28(3)
High Courts07 Feb 1997
R.G. Prasad Vs State of Karnataka and Others
Karnataka High Court · (1997) 3 KarLJ 546
Karnataka Municipal Corporation Act, 1976 — Section 353
High Courts07 Feb 1997
Authorised Officer and Dy. Conservator of Forests, Bagalakot Vs Ramakrishnappa Kedarba Urankar
Karnataka High Court · (1997) CriLJ 4695 : (1997) 3 KarLJ 304
Karnataka Forest Act, 1963 — Section 104, 86, 87Penal Code, 1860 (IPC) — Section 379, 411
High Courts07 Feb 1997Dismissed
Yellappa and Others Vs Secretary, Govt. of Karnataka
Karnataka High Court · (1997) ILR (Kar) 2018
Karnataka Land Grant Rules, 1969 — Rule 9, 9 (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2)
High Courts07 Feb 1997Dismissed
B. Javarayagouda Vs The State of Karnataka
Karnataka High Court · (1997) ILR (Kar) 1153
Constitution of India, 1950 — Article 243C, 243D, 243E, 245Karnataka Panchayat Raj Act, 1993 — Section 138, 148, 177, 186
High Courts06 Feb 1997Dismissed
Mysore City Etc. Kerosene Hawkers Sangha Vs State
Karnataka High Court · (1997) ILR (Kar) 796
High Courts06 Feb 1997Allowed
Sri Durga Lodge Vs The Director of Telecommunication
Karnataka High Court · (1997) ILR (Kar) 2101 : (1997) 4 KarLJ 697
High Courts06 Feb 1997
P.A. Verghese and others Vs Maa Communications Pvt. Ltd.
Karnataka High Court · (1997) ILR (Kar) 1747
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts06 Feb 1997Dismissed
P.A. Verghese Vs Campion Business Associates Pvt. Ltd. and Others
Karnataka High Court · (1997) 2 CivCC 711 : (1997) ILR (Kar) 1747 : (1998) 1 RCR(Criminal) 522
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts06 Feb 1997
Purushothama Devadiga Vs Smt. Thangamma and Others
Karnataka High Court · (1999) ACJ 470
Motor Vehicles Act, 1939 — Section 95 (2)Motor Vehicles Act, 1988 — Section 147 (D) (b) (ii)
High Courts06 Feb 1997Dismissed
New India Assurance Co. Ltd. Vs Kannan and Others
Karnataka High Court · (1998) 2 ACC 675 : (1998) ACJ 222
Motor Vehicles Act, 1939 — Section 94, 94 (1)Motor Vehicles Act, 1988 — Section 146
High Courts06 Feb 1997
State Vs Shamansaheb Meerasaheb Multani and Others
Karnataka High Court · (1999) 1 ALT(Cri) 31 : (1998) 1 DMC 411 : (1997) ILR (Kar) 3339 : (1998) 4 KarLJ 586
Penal Code, 1860 (IPC) — Section 302, 304, 304 B, 498A
High Courts06 Feb 1997
Furquania Academy Trust Vs The General Manager Telephones(E)
Karnataka High Court · (1997) ILR (Kar) 2418 : (1997) 3 KarLJ 406
Telegraph Act, 1885 — Section 78
High Courts05 Feb 1997Allowed
ACE Designers Ltd. and Another Vs Commissioner of Central Excise and Another
Karnataka High Court · (1997) 58 ECC 89 : (1997) ILR (Kar) 731
Central Excise Rules, 1944 — Rule 174, 174 (9)Constitution of India, 1950 — Article 226