High Courts16 Jul 1997
M.S.R. Marulasiddappa Vs The Karnataka State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1997) 7 KarLJ 729
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,776 of 2,390
High Courts16 Jul 1997
Kasim Ali Khan Vs Karnataka State Road Transport Corporation, Bangalore and Others
Karnataka High Court · (1998) 1 KarLJ 500
Constitution of India, 1950 — Article 226Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 18, 22, 23 (3)
High Courts16 Jul 1997
State of Karnataka Vs A Citizen of India and Others
Karnataka High Court · (1997) ILR (Kar) 2934 : (1999) 3 KarLJ 363
Constitution of India, 1950 — Article 15 (4), 162, 226, 73Indian Medical Council Act, 1956 — Section 10 A, 10 C, 19 A, 33Karnataka State Universities Act, 1976 — Section 53 (10)
High Courts15 Jul 1997Dismissed
Videocon International Ltd. Vs The State and Others
Karnataka High Court · (1997) ILR (Kar) 2427
Constitution of India, 1950 — Article 14, 226Karnataka Sales Tax Act, 1957 — Section 22 (3A), 5 (3A)
High Courts15 Jul 1997
U. Lingappa Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2873
Karnataka Land Reforms Rules, 1974 — Rule 17, 43
High Courts15 Jul 1997
Dr. Anand David Saldanha Vs K. Rathnaraj Ballal
Karnataka High Court · (1997) 07 KAR CK 0086
Arbitration and Conciliation Act, 1996 — Section 37, 9, 9 (d)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Partnership Act, 1932 — Section 53
High Courts15 Jul 1997
Dr. Anand David Saldanha Vs Dr. K. Rathnaraj Ballal
Karnataka High Court · (1997) 07 KAR CK 0072
Arbitration and Conciliation Act, 1996 — Section 37, 9, 9 (d)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts15 Jul 1997
M/s. Canara Steel Limited, Manipal Vs Union of India and Others
Karnataka High Court · (1998) 1 KarLJ 381
Central Excise Rules, 1944 — Rule 57-AConstitution of India, 1950 — Article 14Customs Tariff Act, 1975 — Section 3
High Courts15 Jul 1997
Consolidated Coffee Ltd. Vs Agricultural Income Tax Officer and Others
Karnataka High Court · (1998) 144 CTR 604
Mysore Agricultural Income Tax Act, 1957 — Section 41, 42 (1)
High Courts15 Jul 1997
Canara Steel Ltd. Vs Union of India and Others
Karnataka High Court · (1998) 98 ELT 81
Central Excise Rules, 1944 — Rule 57ACustoms Tariff Act, 1975 — Section 3, 4
High Courts15 Jul 1997Allowed
C. Narasimhamurthy Vs The State of Karnataka and Another
Karnataka High Court · (1997) 2 ALT(Cri) 682 : (1997) ILR (Kar) 2476
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 302
High Courts14 Jul 1997
National Mineral Development Corporation Limited Vs State of Karnataka and others
Karnataka High Court · AIR 1997 Kar 331 : (1997) ILR (Kar) 2528 : (1997) 4 KarLJ 162
Constitution of India, 1950 — Article 14Forest (Conservation) Act, 1980 — Section 2, 3Mineral Concession Rules, 1960 — Rule 24A (6)
High Courts14 Jul 1997
Smt. B. Pushpalatha Vs K. Mohan
Karnataka High Court · (1998) 93 CompCas 378
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138 (a), 19, 5, 6
High Courts14 Jul 1997
Shaw Wallace and Company Ltd. Vs Deputy Commissioner of Commercial Taxes (Assessments-2), City Division-III
Karnataka High Court · (1997) ILR (Kar) 2730
Bengal Finance (Sales Tax) Act, 1941 — Section 11 (2a)Karnataka Sales Tax Act, 1957 — Section 12 A, 5 (3)
High Courts14 Jul 1997
Lingeshwar and Co. Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (1997) ILR (Kar) 2233
Karnataka Sales Tax Act, 1957 — Section 22 A (3), 6 (B)
High Courts11 Jul 1997
R.V. Krishnappa Vs Karnataka Electricity Board, Bangalore
Karnataka High Court · (1998) 2 KarLJ 116
High Courts11 Jul 1997
Vithal Nagappa Metri Vs State of Karnataka and Others
Karnataka High Court · (1997) 4 KarLJ 231
Karnataka Land Reforms Act, 1961 — Section 108(B)
High Courts11 Jul 1997
Channaveerappa Vs State of Karnataka and Another
Karnataka High Court · AIR 1998 Kar 109 : (1998) 1 KarLJ 97
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Cinemas (Regulation) Act, 1964 — Section 12, 15, 19, 4, 5
High Courts11 Jul 1997
Kanaka Gruha Nirmana Sahakara Sangha Vs Kota Srinivasa Murthy (Since Deceased) by L.Rs. and Others
Karnataka High Court · (1997) ILR (Kar) 2211 : (1998) 1 KarLJ 227
Constitution of India, 1950 — Article 226, 254, 39 (a)Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6, 6 (1-A)
High Courts10 Jul 1997
The Original Insurance Company Limited, Bangalore Vs Peddaiah and Another
Karnataka High Court · (1998) 79 FLR 186 : (1998) 5 KarLJ 318