High Courts06 Aug 1997
Smt. Parvathamma Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 3400 : (1998) 1 KarLJ 752
Karnataka Land Reforms Act, 1961 — Section 67 (1), 67 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,773 of 2,390
High Courts06 Aug 1997
Krishnappa and Another Vs Deputy Commissioner, Bangalore Rural District, Bangalore and Others
Karnataka High Court · (1998) 2 KarLJ 184
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 43 (g) (4), 43JTransfer of Property Act, 1882 — Section 116
High Courts06 Aug 1997
Smt. Shobha Sadanand Ramanakatti Vs Smt. Vasantibai and others
Karnataka High Court · (1998) 1 CivCC 497 : (1998) ILR (Kar) 485 : (1998) 1 KarLJ 107
Specific Relief Act, 1963 — Section 27 (1)Transfer of Property Act, 1882 — Section 3, 53 A
High Courts05 Aug 1997
Smt. G.R. Vinodhkrishna Vs The Regional Transport Officer, Bangalore (South) and Another
Karnataka High Court · (1998) 3 KarLJ 558
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3, 7
High Courts05 Aug 1997
Smt. Hanumakka and Others Vs Bipin Bai and Others
Karnataka High Court · (1998) ACJ 1092 : (1998) ILR (Kar) 249 : (1998) 1 KarLJ 116
High Courts05 Aug 1997
Superintendent, Mechanical and Transport Vs Smt. Seetha Bai and others
Karnataka High Court · AIR 1998 Kar 242
High Courts04 Aug 1997
Avinyl Polymers Pvt. Ltd. Vs State of Karnataka and others
Karnataka High Court · (1998) ILR (Kar) 576
Constitution of India, 1950 — Article 14, 301, 302, 303, 304Karnataka Tax on Entry of Goods Act, 1979 — Section 2 (5), 3 (1)
High Courts04 Aug 1997
C.V. Govindarajulu Vs R.V. Bhaskar and others
Karnataka High Court · (1998) CriLJ 939
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 192, 200, 202, 203Penal Code, 1860 (IPC) — Section 114, 120 (b), 34, 419, 420
High Courts01 Aug 1997
Krishna Foods Private Limited, Bangalore Vs Regional Provident Fund Commissioner in Karnataka, Bangalore
Karnataka High Court · (2000) 3 KarLJ 470
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (b), 2 (f), 7 A, 8 A (1)
High Courts01 Aug 1997
Karnataka State Road Transport Corporation, Bangalore Vs The Road Transport Authority, Mandya and Another
Karnataka High Court · (1997) 4 KarLJ 555
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 71
High Courts01 Aug 1997
M/s. Horticultural Experiment Station, Chittahalli, Coorg and Another Vs The Regional Provident Fund Commissioner, Mangalore
Karnataka High Court · (1997) 7 KarLJ 704
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(B)
High Courts01 Aug 1997Allowed
Sarang Steel Fabricators Vs KEB and Another
Karnataka High Court · AIR 1998 Kar 190
Electricity Act, 1910 — Section 24 (2), 26 (6)
High Courts01 Aug 1997
M. Kempanna and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 7 KarLJ 615
Constitution of India, 1950 — Article 243QKarnataka Municipalities Act, 1964 — Section 3
High Courts31 Jul 1997Allowed
The Assistant Commissioner Vs Jyoteppa
Karnataka High Court · (1998) ILR (Kar) 809
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALand Acquisition Act, 1894 — Section 54 (1)Limitation Act, 1908 — Section 5
High Courts31 Jul 1997
The Management of Modern Mills Limited, Hubli Vs K.P. Shenoy and Another
Karnataka High Court · (1998) 1 KarLJ 127
Industrial Disputes Act, 1947 — Section 10 (1), 33 C (2), 36 A
High Courts31 Jul 1997
C.K. Shive Gowda Vs Kidwai Memorial Institute of Oncology, Bangalore
Karnataka High Court · (1998) ILR (Kar) 271 : (1998) 1 KarLJ 157
Constitution of India, 1950 — Article 14, 16, 162, 226, 320
High Courts31 Jul 1997
S.V. Rajendra Singh Vs M/s Lahari Recording Co. Pvt. Ltd.
Karnataka High Court · (1998) CriLJ 1680 : (1998) 3 RCR(Criminal) 287
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 142, 142 (b)
High Courts31 Jul 1997
S.V. Rajendra Singh Vs Lahari Recording Co. Pvt. Ltd.
Karnataka High Court · (1998) 2 ALD(Cri) 286 : (1998) 93 CompCas 789
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142 (b)
High Courts30 Jul 1997
Rajesh Walia Vs State of Karnataka
Karnataka High Court · (1998) 1 ALT(Cri) 389 : (1998) CriLJ 1490
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 341, 506
High Courts30 Jul 1997
Rajesh Walia Vs State
Karnataka High Court · (1998) 1 KarLJ 124
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 341, 506