COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,768 of 2,390

High Courts15 Sept 1997

Sri Rajiv Gandhi College of Dental Sciences, Bangalore and another Vs The Registrar, Rajiv Gandhi University of Health Sciences, Bangalore and Another

Karnataka High Court · (1999) 4 KarLJ 446

Dentists Act, 1948 — Section 10 AKarnataka State Universities Act, 1976 — Section 53 (5)Rajiv Gandhi University of Health Sciences Act, 1994 — Section 43, 5

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High Courts15 Sept 1997

Calicut Trading Co. Vs Deputy Commissioner of Commercial Taxes, Intelligence, Mysore Zone, Mysore

Karnataka High Court · (1999) ILR (Kar) 2320 : (1998) 110 STC 195

Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 A, 20, 23 (1)

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High Courts15 Sept 1997

State of Karnataka and Another Vs Venkatesha Education Soceity (Registered), Bangalore and Another

Karnataka High Court · (1999) 4 KarLJ 381

Constitution of India, 1950 — Article 226Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 10 (3A) (c)

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High Courts15 Sept 1997

Management of the Mysore Coffee Processing Co-op. Society Ltd., Mysore Vs Presiding Officer, Labour Court, Mysore and Another

Karnataka High Court · (1997) 09 KAR CK 0081

Industrial Disputes Act, 1947 — Section 11 A, 33, 33 (1)

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High Courts15 Sept 1997

B.V. Veerabadrappa Vs State

Karnataka High Court · (1998) 1 KarLJ 118

Criminal Procedure Code, 1973 (CrPC) — Section 386, 387Penal Code, 1860 (IPC) — Section 143, 147, 148, 324, 427

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High Courts15 Sept 1997

The Management of the Mysore Coffee Processing Co-Operative Society Limited, Mysore Vs The Presiding Officer, Labour Court, Mysore and Another

Karnataka High Court · (1998) ILR (Kar) 18 : (1998) 1 KarLJ 1

Industrial Disputes Act, 1947 — Section 11 A, 33

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High Courts15 Sept 1997

B.V. Veerabadrappa Vs The State

Karnataka High Court · (1998) 1 ALT(Cri) 430 : (1998) CriLJ 1171

Criminal Procedure Code, 1973 (CrPC) — Section 386, 387Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324

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High Courts12 Sept 1997

Krishna Subbarao Naik and Another Vs Palani Swami and Others

Karnataka High Court · (2000) 1 ACC 36

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High Courts12 Sept 1997

Krishna Subbarao Naik and another Vs Palani Swamy and others

Karnataka High Court · (1998) ACJ 841 : AIR 1998 Kar 214 : (1998) 92 CompCas 146 : (1997) ILR (Kar) 3122 : (1997) 4 KarLJ 574

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High Courts12 Sept 1997

Karnataka State Road Transport Corporation, Bangalore Vs M.S.R. Marulasiddappa and Another

Karnataka High Court · (1998) 4 KarLJ 55

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High Courts12 Sept 1997

The National Insurance Co. Ltd. Vs Smt. Sarojini

Karnataka High Court · (2000) ACJ 126 : (1998) ILR (Kar) 2583

Motor Vehicles Act, 1988 — Section 140

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High Courts12 Sept 1997

Syed Gafar Vs The Divisional Commissioner, Bangalore Division, Bangalore and Others

Karnataka High Court · (1998) ILR (Kar) 375 : (1998) 4 KarLJ 610

Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Act, 1964 — Section 10, 17, 18, 5, 5 (3)

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High Courts11 Sept 1997Allowed

G.H. Chengalarayappa and Others Vs G. Chengalarayappa

Karnataka High Court · (1998) ILR (Kar) 4031

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High Courts11 Sept 1997

R.N. Nanjundappa Vs The President of India and Others

Karnataka High Court · (1999) 4 KarLJ 199

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High Courts11 Sept 1997

The Managing Director, Karnataka State Road Transport Corporation, Bangalore Vs Parvathamma and Others

Karnataka High Court · (1998) 4 KarLJ 380

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High Courts11 Sept 1997Allowed

Smt. Rathna Vs M.P. Ramachandra

Karnataka High Court · (1998) 1 CivCC 334 : (1998) 1 DMC 318 : (1997) ILR (Kar) 3144 : (1997) 4 KarLJ 735

Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 19, 25, 25 (1), 26, 27

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High Courts10 Sept 1997Allowed

K. Manikyaraja Ballal Vs State of Karnataka

Karnataka High Court · (1998) ILR (Kar) 992

Constitution of India, 1950 — Article 341, 342, 366, 366 (24)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

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High Courts10 Sept 1997