High Courts02 Dec 1997
New India Assurance Company Limited, Bangalore Vs Vithal and Another
Karnataka High Court · (1999) ACJ 561 : (1998) 4 KarLJ 268
Motor Vehicles Act, 1939 — Section 95 (2) (b) (ii)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,761 of 2,390
High Courts02 Dec 1997
S.P. Raghunath Vs The Karnataka State Small Industries Development Corporation Limited, Bangalore and Others
Karnataka High Court · (1998) ILR (Kar) 2449 : (1998) 5 KarLJ 218
High Courts01 Dec 1997
Arif Munewar Vs The Regional Transport Officer, Jayanagar, Bangalore and Others
Karnataka High Court · (1998) 5 KarLJ 131
Karnataka Motor Vehicles Taxation Act, 1957 — Section 4 (1), 9
High Courts01 Dec 1997
T.N. Lakshmaiah Vs State of Karnataka
Karnataka High Court · (1998) 2 ALT(Cri) 26 : (1998) ILR (Kar) 1136 : (1998) 2 KarLJ 661
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts28 Nov 1997
Manjunatha Rao K.V. and others Vs Karnataka Vidyuth Karkhane Ltd. and others
Karnataka High Court · (1998) ILR (Kar) 461
Constitution of India, 1950 — Article 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (2)
High Courts28 Nov 1997
A.K. Suresh Vs Rajendra Peter and Another
Karnataka High Court · (1998) 1 ALT(Cri) 468 : (1998) CriLJ 2164
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 204, 482Penal Code, 1860 (IPC) — Section 324, 341, 381, 448, 506
High Courts28 Nov 1997
Taj Mohammad Khan and Others Vs State of Karnataka and Another
Karnataka High Court · (1998) 2 KarLJ 31
Constitution of India, 1950 — Article 21, 22Evidence Act, 1872 — Section 17, 18, 19, 20, 25Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 67
High Courts28 Nov 1997
A.K. Suresh Vs Rajendra Peter and another
Karnataka High Court · (1998) 1 ALT(Cri) 468 : (1998) CriLJ 2164
Criminal Procedure Code, 1973 (CrPC) — Section 173 (2), 190, 190 (1) (b), 200, 202Penal Code, 1860 (IPC) — Section 324, 341, 408, 420, 448
High Courts28 Nov 1997Allowed
Mrs. Meera Alva Vs Combined Power and Energy Systems Pvt. Ltd.
Karnataka High Court · (1997) 11 KAR CK 0024
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts28 Nov 1997
Om Shanti Silks and another Vs Assistant Commissioner of Commercial Taxes, Challakere, Chitradurga District, Karnataka and another
Karnataka High Court · (1998) 110 STC 449
Income Tax Act, 1961 — Section 119, 119 (2), 52 (2)Karnataka Sales Tax Act, 1957 — Section 12 A, 8 A
High Courts28 Nov 1997
Kareemsaheb Nabeesaheb Nadaf Vs Basavantappa Shankarappa Pattanshetti (Deceased) by L.Rs
Karnataka High Court · (1999) 1 CivCC 106 : (1998) 6 KarLJ 547
Specific Relief Act, 1963 — Section 20
High Courts27 Nov 1997Allowed
Raju Adityan Vs Oriental Insurance Co. Ltd. and Another
Karnataka High Court · (1998) ACJ 488
Motor Vehicles Act, 1988 — Section 168 (1)
High Courts27 Nov 1997Allowed
Sarojini N. Vittal and Others Vs V. Chaniyappa and Others
Karnataka High Court · (1998) ILR (Kar) 1412
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2 (2)Limitation Act, 1963 — Section 132, 148Transfer of Property Act, 1882 — Section 92
High Courts26 Nov 1997
M. Padmanabha Vs Union of India and Others
Karnataka High Court · (1999) ACJ 1355
Karnataka Motor Vehicles Rules, 1989 — Rule 143 (2)
High Courts26 Nov 1997
Classic Colour Lab Vs Deputy Commissioner of Commercial Taxes (Assessments-II), Mysore and others
Karnataka High Court · (1998) 110 STC 269
Constitution of India, 1950 — Article 366 (29A)Karnataka Sales Tax Act, 1957 — Section 25 A, 5 B
High Courts26 Nov 1997
M. Rajesh Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 165 : (1998) ILR (Kar) 1015 : (1998) 6 KarLJ 587
Karnataka State Universities Act, 1976 — Section 62, 62 (2) (b)
High Courts25 Nov 1997
Imamhussain Vs State of Karnataka and Others
Karnataka High Court · (1998) 6 KarLJ 570
Karnataka Land Reforms Act, 1961 — Section 48 A, 94 AKarnataka Land Revenue Rules, 1966 — Rule 108
High Courts25 Nov 1997
United India Insurance Company Limited, Bangalore Vs Khaaja Sab Chand Sab Kakkar and Ohters
Karnataka High Court · (1999) 1 ACC 631 : (1999) ACJ 867 : (1998) 4 KarLJ 162
High Courts24 Nov 1997
Smt. Kathiza and Others Vs The District Magistrate and Deputy Commissioner, Dakshina Kannada, Mangalore and Others
Karnataka High Court · (1998) ILR (Kar) 537 : (1998) 1 KarLJ 162
Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 32Karnataka Motor Vehicles Rules, 1989 — Rule 221A (5)Motor Vehicles Act, 1988 — Section 115
High Courts24 Nov 1997
Dubeer and Co. Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 866
Constitution of India, 1950 — Article 226, 227Karnataka Tax on Entry of Goods Act, 1979 — Section 2 (5), 28 A