High Courts17 Nov 1997
Smt. Parvati Vs Hallur Halappa
Karnataka High Court · (1999) ACJ 705 : (1998) ILR (Kar) 1374
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 5 of 40
High Courts17 Nov 1997
National Education Society, Shimoga and Another Vs B.N. Krishna Murthy
Karnataka High Court · (1998) 4 KarLJ 725
Constitution of India, 1950 — Article 311
High Courts14 Nov 1997
State of Karnataka Vs N. Somashekar
Karnataka High Court · (1998) ILR (Kar) 53 : (1998) 1 KarLJ 551
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Penal Code, 1860 (IPC) — Section 201, 302, 304, 341, 506
High Courts14 Nov 1997
Smt. T. Bhagyalakshmi Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 478 : (1998) 1 KarLJ 731
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), 151Karnataka Panchayat Raj Act, 1993 — Section 48 (4)
High Courts13 Nov 1997
Smt. Famida Begum And Others Vs The Karnataka State Road Transport Corporation, Bangalore And Others
Karnataka High Court · (2000) 3 KarLJ 622
Constitution of India, 1950 — Article 226
High Courts13 Nov 1997
H. Narayana Gowda Vs H.M. Munihanumappa and Others
Karnataka High Court · (1997) 7 KarLJ 405
Karnataka Land Grant Rules, 1969 — Rule 9(1)(I)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(L), 4
High Courts12 Nov 1997
Dharmoji Devendra Kadabi Vs Assistant Commissioner, Belgaum and Others
Karnataka High Court · (1998) ILR (Kar) 1030 : (1999) 6 KarLJ 297
Karnataka Land Revenue Act, 1964 — Section 127, 128, 136 (3)
High Courts11 Nov 1997
Vali Siddappa and others, etc. Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 1879 : (1998) ILR (Kar) 1796
Criminal Procedure Code, 1973 (CrPC) — Section 196, 196 (2)Penal Code, 1860 (IPC) — Section 153 A, 295 A, 505 (1)
High Courts11 Nov 1997Dismissed
Mehatha Silk Centre and Another Vs Sampathraj and Others
Karnataka High Court · (1998) ILR (Kar) 3186
Evidence Act, 1872 — Section 116
High Courts10 Nov 1997Allowed
N. Swamy alias Puttaswamy Vs The State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 606
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 411
High Courts07 Nov 1997
The Diocese of Mysore of the Roman Catholic Church, Mysore Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 627 : (1998) 6 KarLJ 89
Constitution of India, 1950 — Article 25 (1), 26 (b)Kannada Development Authority Act, 1994 — Section 15
High Courts07 Nov 1997
The Ideal Homes Co-operative Building Society Limited, Bangalore Vs The Karnataka Appellate Tribunal, Bangalore and others
Karnataka High Court · (1998) 1 KarLJ 359
Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts07 Nov 1997Allowed
Panchaksharappa Tatappa Vs The Chief Officer
Karnataka High Court · (1998) ILR (Kar) 1206
High Courts07 Nov 1997
K.B. Kariyappa Vs N.G.E.F. Limited, Bangalore and Others
Karnataka High Court · (1998) 1 KarLJ 673
Constitution of India, 1950 — Article 14, 16
High Courts06 Nov 1997
Srikantadatta Narasimharaja Wodeyar, Mysore Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 960 : (1998) 2 KarLJ 587
Constitution of India, 1950 — Article 14, 21, 291, 300A, 31A (b)Land Acquisition Act, 1894 — Section 4 (1)
High Courts06 Nov 1997
B.M. Kalanaika Vs The Deputy Commissioner, Mysore District, Mysore and Others
Karnataka High Court · (1998) 4 KarLJ 620
High Courts06 Nov 1997
Shivaleela and Others Vs Rudrayya and Others
Karnataka High Court · (1998) ILR (Kar) 904 : (1998) 6 KarLJ 640
Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (1), 35 (2)
High Courts05 Nov 1997
Chandrasekhar Vs K.V. Nagendra and Others
Karnataka High Court · (1998) ILR (Kar) 1125 : (1998) 1 KarLJ 688
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 105, 70Transfer of Property Act, 1882 — Section 54
High Courts05 Nov 1997
M/s. Metalloy-N-Steel Corporation, Bangalore Vs M.A. Sridhara
Karnataka High Court · (1998) 2 ALD(Cri) 602 : (1998) 2 ALT(Cri) 439 : (1999) 1 CivCC 133 : (1999) 98 CompCas 198 : (1998) ILR (Kar) 402 : (1998) 4 KarLJ 717 : (1999) 2 RCR(Criminal) 141
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c), 139
High Courts05 Nov 1997
Parappa Vs Nandarayappa and Others
Karnataka High Court · (1998) 6 KarLJ 557
Constitution of India, 1950 — Article 226, 227Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 16 (1) (a), 17 (2), 20