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
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,767 of 2,390
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
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
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)
High Courts18 Sept 1997
Kaveriappa and Another Vs Kariyappa and Others
Karnataka High Court · (1999) ACJ 528 : (1998) 4 KarLJ 372
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
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
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
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)
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
High Courts18 Sept 1997
Venkataramana Rao Vs P. Ramachandra Rao and others
Karnataka High Court · (1997) 09 KAR CK 0008
Hindu Succession Act, 1956 — Section 15, 16, 16 (3), 18
High Courts17 Sept 1997
E.C. Mascarenhas Vs Stella Dumont
Karnataka High Court · (1998) ILR (Kar) 664 : (1998) 4 KarLJ 728
Citizenship Act, 1955 — Section 5Citizenship Rules — Rule 16AKarnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h)
High Courts17 Sept 1997
Basappa Vs Gangadhar Ganapayya Shetty
Karnataka High Court · (1997) 7 KarLJ 385
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52Karnataka Rent Control Act, 1961 — Section 3(R)
High Courts17 Sept 1997
Mysore Cements Ltd. Vs State of Karnataka and another
Karnataka High Court · (1998) 110 STC 200
Karnataka Sales Tax Act, 1957 — Section 12 (1), 12 (5), 5 (3-D)
High Courts17 Sept 1997
S.N. Nagendra and Another Vs Huchaiah and Another
Karnataka High Court · (1997) 4 KarLJ 558
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts17 Sept 1997
Packwel Associates Vs Union of India
Karnataka High Court · (1998) 98 ELT 601
Central Excise Act, 1944 — Section 35 FImports and Exports (Control) Act, 1947 — Section 4 M
High Courts16 Sept 1997
M/s. Senapathy Whitelay Limited, Ramanagaram Vs Puttaswamy and others
Karnataka High Court · (1999) 4 KarLJ 216
Industrial Disputes Act, 1947 — Section 10 (1), 10 (4-A)
High Courts16 Sept 1997
National Insurance Company, Bangalore Vs Thimmareddy and Another
Karnataka High Court · (1998) 1 ACC 414 : (1999) ACJ 399 : (1998) 4 KarLJ 66
Motor Vehicles Act, 1988 — Section 147 (1)
High Courts16 Sept 1997
Mahadevappa alias Mudakappa Vs Basangouda Bhimanagouda Patil and Others
Karnataka High Court · (1998) 1 ALT(Cri) 325 : (1998) 1 KarLJ 665
Criminal Procedure Code, 1973 (CrPC) — Section 200, 249, 300 (5), 369Penal Code, 1860 (IPC) — Section 151, 34, 449, 504, 506
High Courts16 Sept 1997
Shivamurthayya Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 3233 : (1998) 1 KarLJ 264
Karnataka Land Reforms Act, 1961 — Section 44, 45 (3), 48 A (5), 77