High Courts27 Jan 1997Allowed
K. Venkatesh Vs The Special Officer, Common Entrance Test Cell, Bangalore and another
Karnataka High Court · AIR 1998 Kar 102
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 37 of 40
High Courts27 Jan 1997Allowed
Dongrichand Hanjrimal Jain Vs Shah Trilokchand
Karnataka High Court · (1997) ILR (Kar) 1119 : (1997) 2 KarLJ 399
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1 (4), 115
High Courts27 Jan 1997
High Court of Karnataka Vs Chinen Das and others
Karnataka High Court · (1997) CriLJ 4249
Penal Code, 1860 (IPC) — Section 500
High Courts24 Jan 1997Allowed
Smt. P. Vasanthi Vs Smt. Vimala Martin and Another
Karnataka High Court · (1997) 2 CivCC 449 : (1997) ILR (Kar) 1127 : (1997) 3 KarLJ 736
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11D
High Courts24 Jan 1997
Suresh Vs Lokeshagouda and Others
Karnataka High Court · (1999) ACJ 165 : AIR 1998 Kar 17 : (1997) 3 KarLJ 216
Motor Vehicles Act, 1988 — Section 155, 173Succession Act, 1925 — Section 306
High Courts24 Jan 1997
Shanoor Begum Vs Rukn-ul-Mulk S. Abdul Wajid (deceased by LRs) and another
Karnataka High Court · AIR 1997 Kar 199
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (2), Order 21 Rule 97, 151, 54
High Courts24 Jan 1997
N. Muniswamy Vs State
Karnataka High Court · (1997) ILR (Kar) 1700 : (1997) 3 KarLJ 211
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts24 Jan 1997Allowed
Shrishailappa Vs C.P. Malashetti and Others
Karnataka High Court · (1997) 1 CivCC 674 : (1997) ILR (Kar) 543 : (1997) 2 KarLJ 302
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Jan 1997Allowed
The A.P.M.C. Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 723
Land Acquisition Act, 1894 — Section 15 A, 4 (1), 48 (1), 6 (1)
High Courts22 Jan 1997
M/s. J.P. Distilleries Private Limited, Bangalore and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 1 KarLJ 388
Karnataka Excise (Distillery and Warehouse) Rules, 1968 — Rule 71 (1)Karnataka Excise Act, 1965 — Section 7 (1)
High Courts22 Jan 1997
M/s. Almine Shine Industries, Bangalore Vs Assistant Commissioner of Commercial Taxes, District Circle-5, Bangalore and Another
Karnataka High Court · (1999) 47 KarLJ 300
Karnataka Sales Tax Act, 1957 — Section 5B
High Courts22 Jan 1997Dismissed
K.M. Hussain Saheb and Co. Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 956
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)
High Courts21 Jan 1997
Karnataka Handloom Development Corporation Ltd., Bangalore Vs Regional Provident Fund Commissioner, Karnataka, Bangalore
Karnataka High Court · (1997) 3 KarLJ 262 : (1999) 1 LLJ 557
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A
High Courts21 Jan 1997
Vithappagouda and Others Vs State of Karnataka
Karnataka High Court · (1997) 3 KarLJ 459
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 141, 201, 300
High Courts21 Jan 1997
B.S. Suresh Vs The State of Karnataka and others
Karnataka High Court · AIR 1997 Kar 355 : (1997) 3 KarLJ 180
Constitution of India, 1950 — Article 14Karnataka Minor Mineral Concession Rules, 1994 — Rule 6, 8-A
High Courts21 Jan 1997
Gopalakrishnan Vs R.T.O. Alleppey
Karnataka High Court · (1997) 2 ACC 44
Motor Vehicles Act, 1988 — Section 52Motor Vehicles Rules, 1963 — Rule 269
High Courts21 Jan 1997Dismissed
Smt. Sakamma Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 1482 : (1997) 2 KarLJ 490
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 17 (1)
High Courts20 Jan 1997
Mahadev Venkagouda Vs State of Karnataka and Others
Karnataka High Court · (1997) 3 KarLJ 206
Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Land Reforms Rules, 1974 — Rule 17
High Courts20 Jan 1997
Shivappa Urf Kariyappa Vs Smt. Gangawwa and Others
Karnataka High Court · (1997) 3 KarLJ 195
Evidence Act, 1872 — Section 3Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Land Reforms Rules, 1974 — Rule 17
High Courts20 Jan 1997
Smt. Gangawwa Vs Kenchappa and Others
Karnataka High Court · (1997) 3 KarLJ 205
Karnataka Land Reforms Act, 1961 — Section 48A