High Courts19 Aug 1997
J. Rajanna Setty Vs Patel Thimmegowda
Karnataka High Court · AIR 1998 Kar 86 : (1998) 79 FLR 907 : (1998) ILR (Kar) 1825 : (1998) 1 KarLJ 79 : (1998) 1 RCR(Civil) 238
Negotiable Instruments Act, 1881 (NI) — Section 20
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,772 of 2,390
High Courts18 Aug 1997
Miranda Education Society (Registered), Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2000) 3 KarLJ 202
Advocates Act, 1961 — Section 49, 7Karnataka State Universities Act, 1976 — Section 53, 53 (5)
High Courts14 Aug 1997Allowed
K. Barkathulla Khan Vs C.N. Rudramurthy
Karnataka High Court · (1998) ILR (Kar) 1247
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 14 Rule 1, Order 14 Rule 4, Order 20 Rule12Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 108
High Courts14 Aug 1997
N.S. Satyanarayana Vs Thimmappa and Another
Karnataka High Court · (1999) 1 CivCC 68 : (1999) ILR (Kar) 383 : (1998) 5 KarLJ 128
High Courts13 Aug 1997
Karnataka Electricity Board Vs Bharath Conductors
Karnataka High Court · (1997) ILR (Kar) 2687
Electricity (Supply) Act, 1948 — Section 76 (2)Electricity Act, 1910 — Section 19 (1), 52
High Courts13 Aug 1997Allowed
Ex. Naik, M.S. Pemmaiah Vs Union of India (UOI) and Others
Karnataka High Court · (1998) ILR (Kar) 151
Constitution of India, 1950 — Article 14, 16, 21Pension Regulations — Article 173, 7
High Courts13 Aug 1997
State Bank of Mysore, Bangalore Vs Smt. Saroja Shivakumar
Karnataka High Court · (1998) 79 FLR 181 : (1997) ILR (Kar) 2791 : (1998) 1 KarLJ 10
High Courts13 Aug 1997Allowed
Smt. Swayamprabha Vs The House Rent and Accommodation Controller and Others
Karnataka High Court · (1997) ILR (Kar) 2440 : (1997) 4 KarLJ 725
Karnataka Rent Control Act, 1961 — Section 4, 5, 8
High Courts12 Aug 1997
Paras Light House Vs State of Karnataka and another
Karnataka High Court · (1998) 108 STC 85
Karnataka Sales Tax Act, 1957 — Section 28 A (4), 28 A (7)
High Courts12 Aug 1997
M. Maheshan Vs State of Karnataka and Others
Karnataka High Court · (1999) CriLJ 247 : (1999) 4 KarLJ 500
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 93Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 17
High Courts11 Aug 1997Dismissed
Hubli-Dharwad Municipal Corporation Vs Dr. W.O. Airan since deceased by his L.Rs.
Karnataka High Court · (1998) ILR (Kar) 2820
Karnataka Municipal Corporations Act, 1976 — Section 2 (31)
High Courts11 Aug 1997
A. Rajendra Naidu Vs Bangalore Development Authority, Bangalore and Others
Karnataka High Court · (1997) ILR (Kar) 2844 : (1999) 1 KarLJ 16
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 5Bangalore Development Authority Act, 1976 — Section 63, 65
High Courts11 Aug 1997
Cyril D''souza Vs Ponkra Mugera and Others
Karnataka High Court · (1998) 1 KarLJ 659
Constitution of India, 1950 — Article 215, 226Contract Act, 1872 — Section 23Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1)
High Courts11 Aug 1997
Smt. Parvathi Vs The Assistant Commissioner, Haveri Sub-Division, Haveri and Another
Karnataka High Court · (1997) ILR (Kar) 3230 : (1998) 1 KarLJ 399
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (1)Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts11 Aug 1997
S.R. Bhat Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 153 : (1998) 2 KarLJ 92
Karnataka Motor Vehicles Rules, 1989 — Rule 230 (1)Motor Vehicles Act, 1988 — Section 129
High Courts08 Aug 1997
Bolegowda Vs The District Magistrate, Bangalore Rural District and Another
Karnataka High Court · (1998) 1 KarLJ 25
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 60, 62
High Courts07 Aug 1997
Bagi Beedi Factory, Hubli Vs The Appellate Authority under the Payment of Gratuity Act and Joint Labour Commissioner, Bangalore and Others
Karnataka High Court · (1997) ILR (Kar) 2896
Beedi and Cigar Workers (Condition of Employment) Act, 1966 — Section 2 (f) (i)Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 1 (3) (b), 2 (e)
High Courts07 Aug 1997
Smt. Siddalingamma Vs M.R. Shanmugaswamy and Another
Karnataka High Court · (1998) 4 KarLJ 247
Karnataka Land Reforms Act, 1961 — Section 48 A, 48 A (3)
High Courts07 Aug 1997
M/s. Bagi Beedi Factory, Hubli Vs The Appellate Authority Under the Payment of Gratuity Act and Joint Labour Commissioner, Bangalore and Others
Karnataka High Court · (1998) 1 KarLJ 304
Beedi and Cigar Workers (Condition of Employment) Act, 1966 — Section 2 (f) (i), 28, 37, 38, 39Payment of Gratuity Act, 1972 — Section 2 (e)
High Courts07 Aug 1997
Sreenivas Gowda Vs State of Karnataka and Others
Karnataka High Court · (1997) 4 KarLJ 657
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Limitation Act, 1963 — Article 65Mysore Land Revenue Code, 1888 — Section 70