COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,777 of 2,390

High Courts10 Jul 1997

S.B. Halli Vs Vyavasaya Seva Sahakari Sangha, Sasanur Village, Bijapur District and Another

Karnataka High Court · (1998) 2 ALT(Cri) 355 : (1998) 4 KarLJ 92

Constitution of India, 1950 — Article 20 (3)Criminal Procedure Code, 1973 (CrPC) — Section 91, 93, 94Karnataka Co-operative Societies Act, 1959 — Section 109 (1)

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High Courts10 Jul 1997

Mysore Sugar Company Ltd., Mandya Vs C. Mariyachari

Karnataka High Court · (1997) 07 KAR CK 0100

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High Courts10 Jul 1997

Hanumappa Vs Honnappa and Others

Karnataka High Court · (1998) 1 KarLJ 630

Constitution of India, 1950 — Article 226Mysore Land Revenue Code, 1888 — Section 70

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High Courts10 Jul 1997

The Mysore Sugar Company Limited, Mandya Vs C. Mariyachari

Karnataka High Court · (1997) 07 KAR CK 0069

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High Courts10 Jul 1997

S.B. Halli Vs Vyavasaya Seva Sahakari Sangha Sasanur and another

Karnataka High Court · (1998) CriLJ 763 : (1998) 3 RCR(Criminal) 17 : (1998) 3 RCR(Criminal) 18

Criminal Procedure Code, 1973 (CrPC) — Section 91, 93, 94Penal Code, 1860 (IPC) — Section 464

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High Courts10 Jul 1997

Shivayya Basayya Mathad Vs Vijaya Bank and another

Karnataka High Court · (1998) 1 CivCC 282 : (1998) 94 CompCas 16 : (1998) ILR (Kar) 386 : (1997) 4 KarLJ 401

Civil Procedure Code, 1908 (CPC) — Section 60, 60 (1) (b)

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High Courts09 Jul 1997

State of Karnataka and Another Vs B.Y. Patil and Another

Karnataka High Court · (1999) 4 KarLJ 441

Industrial Disputes Act, 1947 — Section 2 (j)

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High Courts09 Jul 1997Allowed

Mahabalinga Maniyani Vs The State of Karnataka and Others

Karnataka High Court · (1998) ILR (Kar) 318

Karnataka Land Reforms Act, 1961 — Section 43, 44, 44 (2) (g), 77 (2)

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High Courts09 Jul 1997

Yashwant Bhoopal and Others Vs State of Karnataka and Another

Karnataka High Court · (1997) 07 KAR CK 0032

Karnataka Land Reforms Act, 1961 — Section 122, 122 A, 67

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High Courts09 Jul 1997

K. Gangadhar Vs The Regional Transport Officer

Karnataka High Court · (1997) ILR (Kar) 2825

Motor Vehicles Act, 1988 — Section 2 (25)

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High Courts09 Jul 1997

Punajanoor Gram Panchayath and Others Vs The State Transport Authority in Karnataka, Bangalore and Others

Karnataka High Court · (1998) 3 KarLJ 632

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High Courts08 Jul 1997

K. Pandarinathan Vs V. Raju and Another

Karnataka High Court · (1998) 2 ALD(Cri) 295 : (1998) 1 ALT(Cri) 293 : (1998) CriLJ 1128 : (1998) 2 KarLJ 144

Criminal Procedure Code, 1973 (CrPC) — Section 2 (w), 2 (x), 204, 88Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Jul 1997

State of Karnataka Vs K.A. Neelavva

Karnataka High Court · AIR 1998 Kar 235 : (1997) ILR (Kar) 2198 : (1998) 1 KarLJ 32

Constitution of India, 1950 — Article 226, 51-A (g)Karnataka High Court Act, 1961 — Section 4Karnataka Preservation of Trees Act, 1976 — Section 8, 8 (4)

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High Courts08 Jul 1997

M/s. Paparam Bricks and Tiles, Hinkal, Mysore Vs Hinkal Village Panchayat, Mysore and Another

Karnataka High Court · (1997) ILR (Kar) 2878

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 304

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High Courts08 Jul 1997

K. Pandarinathan Vs V. Raju and another

Karnataka High Court · (1998) 3 CivCC 5 : (1997) ILR (Kar) 2560 : (1998) 3 RCR(Criminal) 5 : (1998) 3 RCR(Criminal) 35

Criminal Procedure Code, 1973 (CrPC) — Section 2 (w), 204, 88Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Jul 1997

Basavegowda Vs Smt. Nanjamma and Others

Karnataka High Court · (1998) 2 KarLJ 81

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 43 (8), 5

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High Courts08 Jul 1997

Commissioner of Income Tax Vs Mysodet (P) Ltd.

Karnataka High Court · (1998) 233 ITR 674

Income Tax Act, 1961 — Section 256 (2), 37, 37 (3), 40 (c)Income Tax Rules, 1962 — Rule 6B

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High Courts08 Jul 1997

United India Insurance Company Ltd. Vs Smt. Paraveen and Others

Karnataka High Court · (1998) 2 ACC 220

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High Courts08 Jul 1997

Kirloskar Electric Co. Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1998) 146 CTR 373 : (1998) 146 CTR 361 : (1997) ILR (Kar) 2415 : (1997) 228 ITR 676

Income Tax Act, 1961 — Section 143 (3), 256 (1), 40 (a) (ii)

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High Courts07 Jul 1997Allowed

Balwant Singh and Another Vs Daulat Singh (Dead) by Lrs. and Others

Karnataka High Court · (1998) ILR (Kar) 707

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