High Courts30 Sept 1997
Smt. Shanthamma Vs Special Deputy Commissioner, Mysore and Others
Karnataka High Court · (1998) 4 KarLJ 253
COURT ARCHIVE
Karnataka High Court judgments, 1997
784 judgments · page 8 of 40
High Courts30 Sept 1997
M/s. Sudarshan Trading Company Limited, Tumkur Vs Veeranna and Others
Karnataka High Court · (1998) ILR (Kar) 159 : (1998) 1 KarLJ 282
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 5, 151Companies Act, 1956 — Section 458 A, 466 (2)Limitation Act, 1963 — Section 5
High Courts30 Sept 1997
Sudarshan Trading Co. Ltd. Vs Veeranna and others, Shilton Blocks and others and T.A. Ramprasadam and others
Karnataka High Court · (1998) 91 CompCas 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 9 Rule 3, Order 9 Rule 4, 151Companies Act, 1956 — Section 458 A, 466 (2) (b)Limitation Act, 1963 — Section 5
High Courts29 Sept 1997
RCC Builders Vs Additional Commissioner of Commercial Taxes, Belgaum Zone
Karnataka High Court · (1998) 110 STC 575
Constitution of India, 1950 — Article 366 (29A)Karnataka Sales Tax Act, 1957 — Section 17 (6), 22 A, 24 (1)
High Courts29 Sept 1997
Workmen, Bangalore Water Supply and Sewerage Board Vs Bangalore Water Supply and Sewerage Board and Others
Karnataka High Court · (1999) 4 KarLJ 574
Land Acquisition Act, 1894 — Section 20, 21, 22Payment of Bonus Act, 1965 — Section 24, 24 A, 32 (iv), 32 (v) (c)
High Courts29 Sept 1997
M/s. M.D.I. Employees'' Association, Panambur, Mangalore Vs Union of India and Others
Karnataka High Court · (1999) 4 KarLJ 177
Constitution of India, 1950 — Article 14, 16, 21, 225, 38
High Courts29 Sept 1997
Shivamoni Steel Tubes Limited Vs Joint Commissioner Of Commercial Taxes (Vigilance), Gandhinagar, Bangalore
Karnataka High Court · (1998) 111 STC 385
Central Sales Tax Act, 1956 — Section 15 (c), 8 (2A)Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts26 Sept 1997
Gnana Jyothi T.C.H. College, Belur, Hassan District and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 99 : (1997) ILR (Kar) 3124 : (1998) 1 KarLJ 417
Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 36, 7
High Courts26 Sept 1997
Satish Rice Industries, Shikaripura, Shimoga and Others Vs State of Karnataka and Others
Karnataka High Court · (1998) 1 KarLJ 273
Essential Commodities Act, 1955 — Section 3Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2 (a), 65 (2)
High Courts26 Sept 1997
Annaiah Vs Subbaramaiah and Others
Karnataka High Court · (1998) ILR (Kar) 1039 : (1998) 6 KarLJ 159
Karnataka Land Reforms Act, 1961 — Section 121 A, 48 AKarnataka Land Revenue Act, 1964 — Section 133
High Courts25 Sept 1997
B. Seenaiah and Co. Vs Deputy Commissioner of Commercial Taxes (Assts.), Dharwad and others
Karnataka High Court · (1998) ILR (Kar) 1178
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 206 C, 44 ACKarnataka Sales Tax Act, 1957 — Section 19 A, 5 B
High Courts25 Sept 1997
Kathyayini Hotels Pvt. Ltd. Vs Deputy Commissioner of Commercial Taxes (Assessments) V, Bangalore and another
Karnataka High Court · (1998) ILR (Kar) 1020
Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 17 (4) (i)
High Courts24 Sept 1997
K. Shriman Narayana Vs S. Mariyappa and another
Karnataka High Court · (1998) CriLJ 1300 : (1997) 4 KarLJ 670
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 129, 215
High Courts23 Sept 1997
General Beedi Works, Puttur and Another Vs Provident Funds Inspector, Mangalore
Karnataka High Court · (1998) 1 LLJ 983
Criminal Procedure Code, 1973 (CrPC) — Section 397Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 AIndustrial Disputes Act, 1947 — Section 17 B
High Courts23 Sept 1997
M/s. General Beedi Works, Puttur, Dakshina Kannada District and Another Vs Provident Funds Inspector, Mangalore Division, Balmatta, Mangalore
Karnataka High Court · (2000) 2 KarLJ 86
Criminal Procedure Code, 1973 (CrPC) — Section 397, 468, 472Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 A, 17 B
High Courts23 Sept 1997
Dr. Bhasker Acharya and others Vs Chandrashekar Shervegar
Karnataka High Court · (1998) 2 ALT(Cri) 183 : (1998) CriLJ 1005 : (1998) ILR (Kar) 910 : (2000) 1 RCR(Criminal) 366
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304 A, 337, 338, 420, 88
High Courts23 Sept 1997
M/s. Shanbhag Restaurant, Hubli Vs Deputy Commissioner of Commercial Taxes, Assessment-ii, Hubli
Karnataka High Court · (1998) 44 KarLJ 575
Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts23 Sept 1997
Hazaran Bee and Others Vs Mohammed Rasheed Mohammed Taha and Others
Karnataka High Court · (1998) ACJ 1219
High Courts22 Sept 1997Allowed
Smt. Sakamma and Others Vs Sri Rangaiah, since deceased by his L.Rs. and Others
Karnataka High Court · (1998) ILR (Kar) 672
Criminal Procedure Code, 1973 (CrPC) — Section 14 (1), 14 (2)Hindu Succession Act, 1956 — Section 145
High Courts22 Sept 1997Dismissed
Kommi Pradeep Babu Vs Union of India (UOI) and Others
Karnataka High Court · AIR 1998 Kar 128 : (1998) ILR (Kar) 365 : (1997) 4 KarLJ 608
Constitution of India, 1950 — Article 226Dentists Act, 1948 — Section 10 A, 10 A (2), 10 B, 10 CKarnataka State Universities Act, 1976 — Section 53 (5)