High Courts24 Jul 1997
Manchegowda Bin Nanjegowda Vs State of Karnataka and Others
Karnataka High Court · (1997) 4 KarLJ 741
Mysore Land Revenue Code, 1888 — Section 58
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,775 of 2,390
High Courts24 Jul 1997
K. Krishnamurthy Bhat Vs The Regional Provident Fund Commissioner, Mangalore
Karnataka High Court · (1997) 7 KarLJ 712
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)(D)
High Courts24 Jul 1997
Vishnu Upendra Shet Govekar Vs Sheshagiri Jivottam Prabhu Desai Boruskar
Karnataka High Court · (1998) 2 CivCC 324 : (1998) ILR (Kar) 1610 : (1998) 3 RCR(Civil) 353
Karnataka Stamp Act, 1957 — Section 34Stamp Act, 1899 — Section 34
High Courts23 Jul 1997
Nucor Wires Limited, Bangalore and Others Vs HMT (International) Limited, Bangalore
Karnataka High Court · (1998) 1 ALT(Cri) 340 : (1998) 1 CivCC 689 : (1998) 91 CompCas 850 : (1997) ILR (Kar) 3239
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Prevention of Food Adulteration Act, 1954 — Section 17 (4)
High Courts23 Jul 1997
M/s. Shashi Agencies, Belgaum and Others Vs The Commissioner of Commercial Taxes in Karnataka, Bangalore and Another
Karnataka High Court · (1997) 43 KarLJ 622
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts23 Jul 1997
B.N. Yagatappa Vs Gadlappa and Others
Karnataka High Court · (1997) 7 KarLJ 377
Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts23 Jul 1997
B. Narayan Vs The General Manager, Bangalore Telephones, Bangalore and Others
Karnataka High Court · AIR 1998 Kar 278 : (1998) 2 CivCC 141 : (1997) ILR (Kar) 2556 : (1998) 2 KarLJ 109 : (1998) 3 RCR(Civil) 656
Telegraph Act, 1885 — Section 7 B, 7 B (2)Telegraph Rules, 1951 — Rule 451 (A)
High Courts23 Jul 1997
The Registrar, Manipal Academy of Higher Education (Deemed University), Manipal, Dakshina Kannada Vs Shaji Sreedharan and Others
Karnataka High Court · (1998) ILR (Kar) 2520 : (1999) 4 KarLJ 389
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Indian Medical Council Act, 1956 — Section 19 A, 20, 33
High Courts23 Jul 1997
Smt. Pushpa Vs N.R. Ramachandran and Others
Karnataka High Court · (1998) 6 KarLJ 703
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 23 (1), 23 (2)
High Courts22 Jul 1997Dismissed
National Insurance Co. Ltd. and Another Vs Basavachari and Another
Karnataka High Court · (1999) ACJ 235 : (1998) ILR (Kar) 1243
High Courts22 Jul 1997
P.G. Nagendra Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1998) 109 STC 143
Karnataka Sales Tax Act, 1957 — Section 12 (5), 20, 21, 22, 22 A
High Courts21 Jul 1997Dismissed
Smt. Chitra Vs Spl. Land Acquisition Officer, Hidkal Dam Project
Karnataka High Court · (1997) ILR (Kar) 2472 : (1997) 4 KarLJ 220
Land Acquisition Act, 1894 — Section 18 (1), 18 (3) (b), 31 (2)
High Courts17 Jul 1997
Smt. Aktharunnisa and Others Vs The Corporation of City of Bangalore and Others
Karnataka High Court · (1997) ILR (Kar) 2303
Karnataka Municipal Corporations Act, 1976 — Section 300, 321, 321 (1), 321 (2), 444
High Courts17 Jul 1997
Bittagowdanahalli Milk Producers'' Co-operative Society Limited, District Hassan and Others Vs The Returning Officer and The Assistant Commissioner, Channarayapatna, District Hassan and Others
Karnataka High Court · (1997) ILR (Kar) 2335 : (1998) 2 KarLJ 158
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 12, 226
High Courts17 Jul 1997
Mysore Sales International Ltd. Vs Member, Central Board of Direct Taxes and Another
Karnataka High Court · (1999) 151 CTR 424 : (1998) 233 ITR 663 : (1998) 101 TAXMAN 614
Income Tax Act, 1961 — Section 116, 119 (2) (b)Limitation Act, 1963 — Section 5
High Courts17 Jul 1997
George Oakes Co. Vs V.S. Govindarajan (dead) represented by Legal Representatives and Others
Karnataka High Court · (1999) ACJ 219
High Courts17 Jul 1997
K.L. Mallikarjunaiah Vs The Deputy Commissioner, Hassan District, Hassan and Others
Karnataka High Court · (1997) 07 KAR CK 0009
Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 4 (2)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 43 (g) (4)
High Courts17 Jul 1997
Umavathi and Others Vs Sunanda and Others
Karnataka High Court · (1998) ILR (Kar) 2329 : (1998) 6 KarLJ 591
High Courts17 Jul 1997Dismissed
Sadashivan Vs The Chief Secretary to Government of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 3011
Karnataka Public Works Departmental Code — Section 206, 206 (a)
High Courts16 Jul 1997
Abdul Gafoor (Deceased) by L.Rs and Another Vs Abdul Samadh and Others
Karnataka High Court · (1998) 5 KarLJ 56
Principles of Muhammadan Law — Section 147, 148, 149, 360Transfer of Property Act, 1882 — Section 7