COURT ARCHIVE

Karnataka High Court judgments, 1997

784 judgments · page 38 of 40

High Courts20 Jan 1997

Magarahole Budakattu Hakku Sthapana Samithi and others Vs State of Karnataka and others

Karnataka High Court · AIR 1997 Kar 288

Forest (Conservation) Act, 1980 — Section 2, 2 (i)Wild Life (Protection) Act, 1972 — Section 20, 353

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High Courts17 Jan 1997

Sri Muninarasaiah Vs T.C. Anjanappa

Karnataka High Court · (1997) 2 ALT(Cri) 573 : (1997) ILR (Kar) 1971

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 395, 395 (2)

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High Courts17 Jan 1997

K.S. Panchapakesan and Others Vs State of Karnataka and Another

Karnataka High Court · (1998) 4 KarLJ 676

Constitution of India, 1950 — Article 226Karnataka Housing Board (Allotment) Regulations, 1983 — Regulation 11, 2(M)Karnataka Housing Board Act, 1962 — Section 84

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High Courts17 Jan 1997

M/s B.T. and F.C. (Pvt.) Ltd., Bangalore Vs Karnataka State Pollution Control Board, Bangalore

Karnataka High Court · (1997) 2 ALT(Cri) 622 : (1997) ILR (Kar) 2244 : (1997) 3 KarLJ 199

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High Courts17 Jan 1997

State of Karnataka by Circle Inspector of Police, Madikeri Vs P.K. Elungu Alias Papa and Others

Karnataka High Court · (1997) 7 KarLJ 278

Evidence Act, 1872 — Section 114, 3, 9

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High Courts17 Jan 1997

Sri Muniyappa and Others Vs State of Karnataka and Another

Karnataka High Court · AIR 1998 Kar 57 : (1997) ILR (Kar) 1058 : (1997) 3 KarLJ 80

Land Acquisition Act, 1894 — Section 18, 18 (3) (b)

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High Courts17 Jan 1997

Smt. Shashi Sharma alias Seema Vs Praveen Sharma and Another

Karnataka High Court · (1998) 2 DMC 254 : (1997) ILR (Kar) 609 : (1998) 2 KarLJ 671

Constitution of India, 1950 — Article 136, 19 (1), 226Family Courts Act, 1984 — Section 110 B, 92 A, 92 A (1)

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High Courts16 Jan 1997

Sonic Electrochem Pvt. Ltd. Vs Commissioner of Commercial Taxes, Karnataka, Bangalore

Karnataka High Court · (1997) 107 STC 283

Karnataka Sales Tax Act, 1957 — Section 3 A

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High Courts16 Jan 1997Allowed

M. Muniyappa and Another Vs State of Karnataka and Others

Karnataka High Court · (1997) 01 KAR CK 0026

Karnataka Panchayat Raj Act, 1993 — Section 49Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47 (3)

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High Courts16 Jan 1997

Dr. Sandhya Upadhyaya Vs State of Karnataka and Others

Karnataka High Court · (1998) 4 KarLJ 178

Constitution of India, 1950 — Article 142 (1), 144Karnataka State Universities Act, 1976 — Section 38 (4), 39

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High Courts15 Jan 1997

Commissioner of Income Tax Vs Srinivasa TEXTILE PROCESSING LTD.

Karnataka High Court · (2002) 177 CTR 10

Income Tax Act, 1961 — Section 37 (3A)

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High Courts15 Jan 1997

Dr. H. Singh Khalsa Vs B.L. Narendra and Another

Karnataka High Court · (1999) 1 ALT(Cri) 176 : (1998) CriLJ 768 : (1998) 6 KarLJ 464

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High Courts15 Jan 1997Allowed

Nandi Printers Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (2001) 122 STC 164

Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 15 A

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High Courts15 Jan 1997

Smt. Vijaya N. Rai Vs State of Karnataka and Others

Karnataka High Court · (1997) 3 KarLJ 252

Karnataka Contract Carriages (Acquisition) (Amendment) Ordinance, 1996 — Section 20Motor Vehicles Act, 1988 — Section 88(8)

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High Courts13 Jan 1997Dismissed

Oriental Insurance Co. Ltd. Vs Shivalingamma and Others

Karnataka High Court · (1999) ACJ 1484

Insurance Act, 1938 — Section 64 UCMotor Vehicles Act, 1988 — Section 140, 141, 147, 149, 163 B

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High Courts13 Jan 1997Dismissed

Basappa and Another Vs State of Karnataka

Karnataka High Court · (1998) 1 CivCC 65

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High Courts13 Jan 1997

The Executive Engineer (Electrical), Karnatka Electricity Board, Hubli Vs A.B. Shanthagiri and Another

Karnataka High Court · (1998) 79 FLR 519 : (1998) 4 KarLJ 263

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25 F

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High Courts13 Jan 1997

Basappa and Another Vs State of Karnataka by Honnali Police Station

Karnataka High Court · (1997) 2 KarLJ 46

Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 188

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High Courts10 Jan 1997Dismissed

Zee Telefilms Limited and Others Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 1071

Constitution of India, 1950 — Article 12, 14, 19 (1) (a), 19 (2)

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High Courts10 Jan 1997

Muniswamy Gowda H. Vs Management of Ksrtc and another

Karnataka High Court · (1997) ILR (Kar) 509

Constitution of India, 1950 — Article 141, 144Industrial Employment (Standing Orders) Act, 1946 — Section 13 BRoad Transport Corporations Act, 1950 — Section 3, 34 (1), 45 (2) (c)

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