High Courts08 Dec 1997
Siddanagouda Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 2162 : (1998) 3 RCR(Criminal) 410
Criminal Procedure Code, 1973 (CrPC) — Section 155 (2)Penal Code, 1860 (IPC) — Section 109, 171 (4)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,760 of 2,390
High Courts08 Dec 1997
S. Siddappa and Others Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 2757 : (1998) 5 KarLJ 36
Karnataka Land Revenue Act, 1964 — Section 71, 94 AKarnataka Land Revenue Rules, 1966 — Rule 77
High Courts08 Dec 1997
Narayansa and Others Vs Ramakrishna and Others
Karnataka High Court · (1998) 3 CivCC 133 : (1998) ILR (Kar) 616 : (1998) 6 KarLJ 400
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1 (3), Order 7 Rule 4
High Courts06 Dec 1997
S. Ravichandra Vs Debt Recovery Tribunal, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 1951 : (1998) 5 KarLJ 162
Constitution of India, 1950 — Article 226 (a)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 22
High Courts06 Dec 1997Dismissed
S. Ravichandran Vs Debt Recovery Tribunal and Another
Karnataka High Court · (1997) 90 CompCas 455
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts06 Dec 1997
Kumbara Thimmappa and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 308 : (1998) ILR (Kar) 2182 : (1998) 6 KarLJ 475
Karnataka Irrigation Act, 1965 — Section 15 (1), 15 (2), 16
High Courts05 Dec 1997Allowed
Karnataka State Financial Corporation and Another Vs Venkateswara Matches
Karnataka High Court · (1998) ILR (Kar) 2612
Civil Procedure Code, 1908 (CPC) — Section 9State Financial Corporations Act, 1951 — Section 29, 30
High Courts05 Dec 1997
Dr. R.D. Panathur Vs State of Karnataka
Karnataka High Court · (1998) 2 KarLJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 437 (6)Penal Code, 1860 (IPC) — Section 120 B, 34, 403, 406, 418
High Courts05 Dec 1997
S.H. Taralagatti Vs Union of India and Others
Karnataka High Court · (1998) 2 CivCC 260 : (1998) ILR (Kar) 1050
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts05 Dec 1997
C.N. Krishna Murthy Vs P. Shashidhara Murthy and Others
Karnataka High Court · (1999) ACJ 601 : (1998) ILR (Kar) 2391 : (1998) 4 KarLJ 376
Motor Vehicles Act, 1939 — Section 92 A, 92 A (1), 92 C
High Courts05 Dec 1997
United India Insurance Co. Ltd. Vs Sri Allabax Nahna Sab
Karnataka High Court · (1999) ACJ 572 : (1998) 79 FLR 473 : (1998) ILR (Kar) 1500
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b), 95Workmens Compensation Act, 1923 — Section 4 A, 4 A (3) (a)
High Courts04 Dec 1997
Rama Bommayya Nayak Vs Valaya Todiyal Mohammed and Others
Karnataka High Court · (1999) ACJ 1242
High Courts04 Dec 1997
Jayaraja Hegde Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 105 : (1998) 1 KarLJ 426
Karnataka Land Reforms Act, 1961 — Section 17, 48 A (5A)
High Courts04 Dec 1997
Y. Krishnamurthy Vs Sharanappa
Karnataka High Court · (1998) 2 ALD(Cri) 264 : (1998) 2 ALT(Cri) 273 : (1998) 2 CivCC 144 : (1999) 96 CompCas 205 : (1998) ILR (Kar) 333 : (1998) 2 KarLJ 1 : (1998) 3 RCR(Criminal) 333
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts04 Dec 1997
B. Srinivasaiah Vs The Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · (1998) ILR (Kar) 2287 : (1998) 6 KarLJ 715
Constitution of India, 1950 — Article 226Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 19 (2)
High Courts03 Dec 1997
Arasaiah and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) 5 KarLJ 145
Constitution of India, 1950 — Article 254Indian Medical Council Act, 1956 — Section 10 ALand Acquisition Act, 1894 — Section 5 A, 6
High Courts03 Dec 1997
R. Mahadeva Vs Smt. Madamma (Deceased) By L.Rs.
Karnataka High Court · (1998) 2 KarLJ 148
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 97, Order 21 Rule 99, 151, 161
High Courts03 Dec 1997
Sri Sringeri Nelamau Samsthanam Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 1532 : (1998) 2 KarLJ 621
Constitution of India, 1950 — Article 14Mysore Religious and Charitable Institutions Act, 1927 — Section 66, 72
High Courts03 Dec 1997
D.S. Ramachandra Reddy Vs Union of India and Others
Karnataka High Court · (1998) ILR (Kar) 2696 : (1997) 4 KarLJ 566
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 112, 113, 115, 116, 117Motor Vehicles Rules, 1989 — Rule 139
High Courts02 Dec 1997
Romeo M.F. Aquinas and Others Vs Florina Mothias and Another
Karnataka High Court · (1999) 1 CivCC 639 : (1998) 5 KarLJ 168 : (1999) 3 RCR(Civil) 59