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
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,766 of 2,390
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)
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
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
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)
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
High Courts22 Sept 1997
Mohammadgouse Mattesab Yavagal Vs Smt. Pramilabai Kom. Ganeshbhat Balihalli
Karnataka High Court · (1998) 5 KarLJ 49
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)
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
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)
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