High Courts09 Sept 1997
Yallappa (deceased) by L.Rs and Others Vs Murahari (deceased) by L.Rs and Others
Karnataka High Court · (1997) ILR (Kar) 3207 : (1998) 5 KarLJ 673
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,769 of 2,390
High Courts09 Sept 1997Allowed
Rangaiah Vs Pattanaika and Others
Karnataka High Court · (1998) ILR (Kar) 916
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 103
High Courts09 Sept 1997
Commissioner of Income Tax Vs A.P. Matpadi and Bros.
Karnataka High Court · (1998) 145 CTR 115 : (1998) 230 ITR 160
Income Tax Act, 1961 — Section 40 (b)
High Courts09 Sept 1997
The Divisional Controller, Now The General Manager, Karnataka State Road Transport Corporation And Bangalore Transport Service, Bangalore Vs J.D. Sigamany And Another
Karnataka High Court · (1999) ACJ 977 : AIR 1998 Kar 274 : (1998) ILR (Kar) 1488 : (1998) 4 KarLJ 733
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 151
High Courts09 Sept 1997
M.T. Joy Vs State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 857 : (1998) 4 KarLJ 742
Karnataka Forest Act, 1963 — Section 62, 62 (2), 65, 71 A, 71 CKarnataka Forest Rules, 1969 — Rule 127, 127A, 127A (1), 127A (2)
High Courts08 Sept 1997
Puttarudrappa Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 141
Land Acquisition Act, 1894 — Section 4 (1), 6, 6 (1)
High Courts08 Sept 1997
Ravi @ Rudragouda and Another Vs Smt. Lakkavva and Others
Karnataka High Court · (1998) 1 KarLJ 121
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Sept 1997
S. Narasimhaiah Vs Abdul Razak Alias Papa Saheb
Karnataka High Court · (1998) 1 CivCC 350 : (1997) 4 KarLJ 623
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts08 Sept 1997
H.P. Abdul Khadar Vs Hammad Beary and Others
Karnataka High Court · (1998) ILR (Kar) 889 : (1998) 1 KarLJ 539
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Reforms Act, 1961 — Section 121 A, 38
High Courts08 Sept 1997
Muniyappa alias Annayappa (Deceased) by L.Rs and Another Vs The Land Tribunal and Another
Karnataka High Court · (1999) 4 KarLJ 112
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 29, 5
High Courts08 Sept 1997
Bharat Earth Movers Limited, Bangalore Vs Y. Krishnappa and others
Karnataka High Court · (1999) 4 KarLJ 118
Land Acquisition Act, 1894 — Section 4 (1), 48, 5 A, 6
High Courts08 Sept 1997
Mishrimal Sonaji Oswal Vs State of Karnataka and Another
Karnataka High Court · (1999) 4 KarLJ 125
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)Land Acquisition Act, 1894 — Section 4 (1), 5 A
High Courts08 Sept 1997
M.D. Narayan Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 572
Bangalore City Planning Area Zonal Regulations (Amendment and Validation) Act, 1996 — Section 2, 3, 4Constitution of India, 1950 — Article 13, 14, 141, 245, 371
High Courts08 Sept 1997Dismissed
S. Narasimhaiah Vs Abdul Razak alias Papa Saheb
Karnataka High Court · (1997) 09 KAR CK 0011
High Courts04 Sept 1997Allowed
G. Jagadish and Another Vs B.S. Ganesha Rao
Karnataka High Court · (1998) ILR (Kar) 1067
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h), 21 (1) (p)
High Courts04 Sept 1997
National Insurance Co., Ltd. Vs Smt. Shantabai and Others
Karnataka High Court · (1999) ACJ 391 : (1998) ILR (Kar) 3707
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 95, 96
High Courts03 Sept 1997
D.S. Ramachandra Reddy Vs Union of India (UOI) and Others
Karnataka High Court · (1998) ILR (Kar) 368
Motor Vehicles Act, 1988 — Section 130, 130 (1)Penal Code, 1860 (IPC) — Section 186, 189
High Courts03 Sept 1997
M/s. Linge Gowda Detective And Security Chamber (Private) Limited, Bangalore Vs The Authority Under The Minimum Wages Act And Labour Officer, Davanagere And Others
Karnataka High Court · (1998) ILR (Kar) 1715 : (1998) 1 KarLJ 81
Minimum Wages Act, 1948 — Section 2 (e), 2 (i)
High Courts03 Sept 1997
M. Puttaswamy Vs The District Magistrate, Mysore
Karnataka High Court · (1998) 2 KarLJ 141
Karnataka Cinemas (Regulation) Act, 1964 — Section 14Karnataka Land Revenue Act, 1964 — Section 95(2)
High Courts02 Sept 1997
Muniyappa Vs The Deputy Commissioner, Kolar and Others
Karnataka High Court · (1997) 7 KarLJ 497
Evidence Act, 1872 — Section 64Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue Code, 1888 — Section 58