COURT ARCHIVE

Karnataka High Court judgments, 1997

784 judgments · page 36 of 40

High Courts31 Jan 1997

Rajagopalachari S. Vs Bellary Spinning and Weaving Co. Ltd. and another

Karnataka High Court · (1998) CriLJ 1122

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 378 (3)Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1-A), 14 A (1), 17 (6)

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High Courts31 Jan 1997Dismissed

Sri Francis Ravi Kiran David Vs State of Karnataka

Karnataka High Court · (1998) ILR (Kar) 844

Karnataka Land Reforms Act, 1961 — Section 79 B

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High Courts31 Jan 1997Dismissed

Amaravathi Wines Vs Deputy Commissioner of Commercial Taxes and Another

Karnataka High Court · (1997) ILR (Kar) 875

Constitution of India, 1950 — Article 14, 19 (1) (g), 245, 246Karnataka Sales Tax Act, 1957 — Section 3 A, 5 (1A), 8 A

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High Courts31 Jan 1997

Assistant Collector of Cus., Karwar Vs State

Karnataka High Court · (1997) 92 ELT 66 : (1997) ILR (Kar) 1913

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1) (a), 12 (1) (b), 4 (1)

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High Courts30 Jan 1997

KEC International Limited and another Vs State of Karnataka and others

Karnataka High Court · (1997) 105 STC 192

Central Sales Tax Act, 1956 — Section 14, 15, 4, 5, 9Constitution of India, 1950 — Article 286 (1), 366 (29A)Karnataka Sales Tax Act, 1957 — Section 19 A

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High Courts30 Jan 1997

C. Doddasiddaiah and Others Vs D. Siddaiah and Others

Karnataka High Court · (1997) 3 CivCC 709 : (1997) ILR (Kar) 900 : (1997) 2 KarLJ 407

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 4, 151

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High Courts30 Jan 1997

H.K. Ramakrishna Iyengar Vs Smt. R. Kamalabai

Karnataka High Court · (1998) 1 CivCC 155 : (1997) 4 KarLJ 87

Evidence Act, 1872 — Section 74(2)Karnataka Rent Control Act, 1961 — Section 21(1)(H), 21(1)(P)

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High Courts30 Jan 1997

Asia L.P.G. Pvt. Ltd. Vs State of Karnataka and others

Karnataka High Court · (1999) ILR (Kar) 1632 : (1997) 107 STC 29

Karnataka Sales Tax Act, 1957 — Section 21, 21 (4)

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High Courts30 Jan 1997

Sri Abhinav Sona N. and Others Vs Special Officer, Common Entrance Test Cell

Karnataka High Court · (1997) ILR (Kar) 1368 : (1997) 3 KarLJ 153

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High Courts29 Jan 1997

Assistant Commissioner of Commercial Taxes, V Circle, Bangalore and others Vs J.P. Kumar and Co. and others

Karnataka High Court · (1997) ILR (Kar) 914

Central Sales Tax Act, 1956 — Section 14 (i) (iii)Karnataka Sales Tax Act, 1957 — Section 5 (1), 8

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High Courts29 Jan 1997

Vijay V. Vs Regional Transport Authority, Bangalore

Karnataka High Court · (1997) 3 KarLJ 146

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 81(2), 82

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High Courts29 Jan 1997

Prabhu Jattappa Pujari and another Vs State of Karnataka

Karnataka High Court · (1998) CriLJ 146 : (1997) 3 KarLJ 400

Penal Code, 1860 (IPC) — Section 302, 304 III, 324, 34

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High Courts29 Jan 1997

Ishwara Naik Vs The State of Karnataka

Karnataka High Court · (1998) ILR (Kar) 986

Penal Code, 1860 (IPC) — Section 302, 304 II, 34

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High Courts28 Jan 1997

Adevappa Nagappa Anagolkar Vs State of Karnataka

Karnataka High Court · (1997) 2 ALT(Cri) 743 : (1998) CriLJ 584 : (1997) 2 DMC 569 : (1997) 3 KarLJ 561

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts28 Jan 1997

Savitha Enterprises and others Vs K. Ravindranath Shetty

Karnataka High Court · (1997) 2 ALT(Cri) 251 : (1997) 3 CivCC 715 : (1998) 94 CompCas 163 : (1997) 3 KarLJ 271

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts28 Jan 1997Allowed

Vilas Vs Hasimapeer and Others

Karnataka High Court · (1998) 2 ACC 71 : (1999) ACJ 422 : AIR 1998 Kar 11 : (1998) 1 CivCC 372 : (1997) 4 KarLJ 311

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, Order 32 Rule 12 (4)

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High Courts27 Jan 1997

Ashok Hegde Vs Jathin V. Attawan

Karnataka High Court · (1997) 2 ALT(Cri) 912 : (1997) 2 CivCC 239 : (1997) CriLJ 3691 : (1997) 3 KarLJ 208 : (1997) 4 RCR(Criminal) 530

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138 (b), 138 (c), 142, 142 (b)

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High Courts27 Jan 1997

K. Venkatesh Vs The Special Officer, Common Entrance Test Cell, Bangalore and Another

Karnataka High Court · (1997) 3 KarLJ 126

Constitution of India, 1950 — Article 226Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 12(I)(C)

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High Courts27 Jan 1997

M/s. Sri Hari Cinema, Dandeli, North Canara District Vs Entertainment Tax Officer, Dharwad and Another

Karnataka High Court · (1997) 42 KarLJ 492

Constitution of India, 1950 — Article 226Karnataka Entertainments Tax Act, 1958 — Section 4A

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High Courts27 Jan 1997

Sri Beerappa Vs State of Karnataka

Karnataka High Court · (1998) 1 ALT(Cri) 236 : (1998) 1 DMC 275 : (1997) ILR (Kar) 3149 : (1997) 3 KarLJ 493

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304 (1)

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