COURT ARCHIVE

Karnataka High Court judgments, 1997

784 judgments · page 9 of 40

High Courts22 Sept 1997

M/s India Brewery and Distillery Ltd., Bangalore Vs J. Srinivas

Karnataka High Court · (1998) CriLJ 882 : (1998) 3 RCR(Criminal) 51 : (1998) 3 RCR(Criminal) 50

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 158 (3), 200, 210Penal Code, 1860 (IPC) — Section 34, 406, 408, 409, 420

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High Courts22 Sept 1997

M/s. India Brewery and Distillery Limited, Bangalore Vs J. Srinivas

Karnataka High Court · (1998) ILR (Kar) 110 : (1998) 1 KarLJ 420

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 210Penal Code, 1860 (IPC) — Section 406, 408, 409, 465, 477 A

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High Courts22 Sept 1997Allowed

Smt. Sakamma Vs Sri Rangaiah

Karnataka High Court · (1998) ILR (Kar) 1314

Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 14 (1), 14 (2)

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High Courts22 Sept 1997Allowed

Shree Hanumantha Devaru Vs Munihanumantharayappa and Others

Karnataka High Court · (1998) ILR (Kar) 141 : (1997) 4 KarLJ 754

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 121 A, 48

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High Courts22 Sept 1997

Mohammadgouse Mattesab Yavagal Vs Smt. Pramilabai Kom. Ganeshbhat Balihalli

Karnataka High Court · (1998) 5 KarLJ 49

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High Courts22 Sept 1997

The Bangalore Company, Bangalore and Another Vs T.V. Balasubramanyam and Another

Karnataka High Court · (1998) 1 KarLJ 88

Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h), 29, 50 (1)

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High Courts22 Sept 1997

Smt. G.K. Sowbhagya and Others Vs State of Karnataka and Another

Karnataka High Court · (1999) ILR (Kar) 804 : (1998) 1 KarLJ 612

Constitution of India, 1950 — Article 14, 16, 16 (1), 226Karnataka State Universities Act, 1976 — Section 36

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High Courts22 Sept 1997

Girimallappa and Others Vs The Chairman, Regional Transport Authority, Bellary and Others

Karnataka High Court · AIR 1998 Kar 182 : (1998) 1 KarLJ 320

Motor Vehicles Act, 1988 — Section 117, 96 (2)

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High Courts22 Sept 1997Allowed

M.S. Baliga (since, deceased Toy LRs) and others Vs Mangalore City Corporation and others

Karnataka High Court · AIR 1998 Kar 76

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High Courts19 Sept 1997

Commissioner of Income Tax Vs M.D. Patil

Karnataka High Court · (1997) ILR (Kar) 2922 : (1998) 229 ITR 71

Income Tax Act, 1961 — Section 16 (i), 256 (1)Life Insurance Corporation Act, 1956 — Section 23, 3, 49

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High Courts19 Sept 1997

Smt. B.L.R. Mani Vs The General Manager, Bangalore Telephones and Others

Karnataka High Court · (1997) 4 KarLJ 663

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7 B

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High Courts19 Sept 1997Dismissed

G.S. Ravindra and Others Vs The Chairman, B.D.A. and Others

Karnataka High Court · AIR 1998 Kar 171

Bangalore Development Authority Act, 1976 — Section 72Constitution of India, 1950 — Article 14, 265

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High Courts19 Sept 1997Dismissed

Veeramma Vs The Deputy Commissioner and Others

Karnataka High Court · (1998) ILR (Kar) 1946

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 4 (2), 5

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High Courts19 Sept 1997

Srinivas G. Shet Vs M/s. Manipal Finance Corporation Limited, Manipal

Karnataka High Court · (1997) ILR (Kar) 3238 : (1998) 1 KarLJ 262

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37 (1), Order 21 Rule 39 (1)

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High Courts18 Sept 1997

Kaveriappa and Another Vs Kariyappa and Others

Karnataka High Court · (1999) ACJ 528 : (1998) 4 KarLJ 372

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High Courts18 Sept 1997Dismissed

N. Prabhat Pai Vs Uppinangadi Grama Panchayathi and Others

Karnataka High Court · (1998) ILR (Kar) 1277

Constitution of India, 1950 — Article 226

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High Courts18 Sept 1997

Kumari Renuka Vs The Karnataka Pre-Universkty Board, Bangalore and Another

Karnataka High Court · AIR 1998 Kar 135 : (1997) ILR (Kar) 3179

Karnataka Pre-University Course State Level Examination Rules, 1997 — Rule 2, 29, 29 (4), 7 28

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High Courts18 Sept 1997

M. Kempanna and Others Vs State of Karnataka and Others

Karnataka High Court · (1999) 4 KarLJ 539

Constitution of India, 1950 — Article 243K, 243Q, 327Karnataka Municipalities Act, 1964 — Section 3, 9

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High Courts18 Sept 1997

K. Muthanna Rai Vs Life Insurance Corporation of India, Central Office, Bombay and Another

Karnataka High Court · (1999) 4 KarLJ 550

Constitution of India, 1950 — Article 14, 226Life Insurance Corporation of India (Staff) Regulations, 1960 — Regulation 19 (2)

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High Courts18 Sept 1997

Prof. Babu Mathew and Others Vs Union of India (UOI) and Others

Karnataka High Court · (1998) 94 CompCas 784

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 142, 226, 43A

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