High Courts05 Feb 1997
Sanna Palaiah Alias Palaiah Vs Soncha Boraiah and Another
Karnataka High Court · (1997) 3 KarLJ 66
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 35 of 40
High Courts05 Feb 1997
T.P.G. Nambiar and Others Vs The Ragistrar of Companies, Karnataka, Bangalore
Karnataka High Court · (1998) 3 KarLJ 612
Companies Act, 1956 — Section 161, 166, 168, 17, 209Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 1997
District Muslim Welfare and Education Society Vs District Registar of Societies and others
Karnataka High Court · AIR 1997 Kar 383 : (1997) 3 KarLJ 94
Karnataka Societies Registration Act, 1960 — Section 25, 25 (1)
High Courts05 Feb 1997Dismissed
Sanna Palaiah alias Palaiah Vs Soncha Boraiah and another
Karnataka High Court · AIR 1998 Kar 87
High Courts05 Feb 1997
Mallikarjun Vs The Managing Director, Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · (1999) 4 KarLJ 364
K.S.R.T.C. (Cadre and Recruitment) Regulations, 1982 — Regulation 3A
High Courts04 Feb 1997
Smt. P. Vijayalakshmi Vs V.P. Gopalakrishna Bhat
Karnataka High Court · AIR 1997 Kar 243 : (1997) 2 DMC 200 : (1997) ILR (Kar) 1198 : (1997) 3 KarLJ 150
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60
High Courts04 Feb 1997Dismissed
Kishore Vs Ahmed and Others
Karnataka High Court · (1997) ILR (Kar) 1983
Madras Aliyasanthana Act, 1949 — Section 29 (1)
High Courts03 Feb 1997
Fathima Begum Vs Karnataka State Transport Authority and Another
Karnataka High Court · (1998) 1 ACC 506 : AIR 1998 Kar 119
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 217 (b), 72, 74, 76, 79
High Courts03 Feb 1997Allowed
Sri A. Thippaiah by his LR''s Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 70 : (1997) ILR (Kar) 1391 : (1997) 4 KarLJ 225
Karnataka Urban Development Authorities Act, 1987 — Section 15Land Acquisition Act, 1894 — Section 3 (f), 3 (f) (iii), 4 (1), 6 (1)
High Courts03 Feb 1997
Puttappa Honnappa Talavar Vs The Deputy Commissioner, Dharwad District, Dharwad and Others
Karnataka High Court · (1997) 3 KarLJ 136
Constitution of India, 1950 — Article 21
High Courts03 Feb 1997Disposed Off
Puttappa Honnappa Talavar Vs Deputy Commissioner and Others
Karnataka High Court · AIR 1998 Kar 10
High Courts03 Feb 1997
Shabeera Hafijasab Inamadar and Others Vs State of Karnataka
Karnataka High Court · (1999) 1 ALT(Cri) 142 : (1998) ILR (Kar) 592 : (1998) 4 KarLJ 600
Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts31 Jan 1997
DR. S. REDDAPPA and Others Vs UNION OF INDIA and Others
Karnataka High Court · (1998) 149 CTR 521
Finance Act, 1990 — Section 2Income Tax Act, 1961 — Section 119, 234 A, 234 B, 234 C
High Courts31 Jan 1997
Sri Mohamed Ziaulla Vs Mrs. Sorgra Begum and Another
Karnataka High Court · (1997) ILR (Kar) 1378
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 137, 138
High Courts31 Jan 1997
Dr. S. Reddappa and Others Vs Union of India and Others
Karnataka High Court · (1997) ILR (Kar) 758 : (1998) 232 ITR 62
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139 (1), 142 (1), 143, 144, 147
High Courts31 Jan 1997
H.K. Shivanna Vs State of Karnataka
Karnataka High Court · (1997) 2 ALT(Cri) 181 : (1997) ILR (Kar) 1888
Criminal Procedure Code, 1973 (CrPC) — Section 211, 464, 465Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 302, 34, 392
High Courts31 Jan 1997
M. Ashraf Vs Union of India and Others
Karnataka High Court · (1997) 3 KarLJ 395
Constitution of India, 1950 — Article 14, 19(1)(G), 21Motor Vehicles Act, 1988 — Section 115
High Courts31 Jan 1997Dismissed
Mathew Yohannan Vs Smt. Saramma
Karnataka High Court · (1997) 2 DMC 635 : (1997) 2 DMC 453 : (1997) 3 KarLJ 177
Divorce Act, 1869 — Section 11
High Courts31 Jan 1997
S. Rajagopalachari Vs M/s Bellary Spinning and Weaving Company Ltd. and another
Karnataka High Court · (1997) 4 KarLJ 627
Criminal Procedure Code, 1973 (CrPC) — Section 278 (3), 357Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 A (a)
High Courts31 Jan 1997
S. Rajagopalachari Vs Bellary Spinning and Weaving Co. Ltd. and another
Karnataka High Court · (1997) 4 KarLJ 627
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 378 (3)Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 A (1), 17