High Courts07 Jul 1997
The Empire Publicity Service, Bangalore Vs The Commissioner, Bangalore Mahanagara Palike and Another
Karnataka High Court · (1997) ILR (Kar) 2868
Karnataka Municipal Corporations Act, 1976 — Section 134, 135, 135 (1), 443 (10)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,778 of 2,390
High Courts07 Jul 1997
Nandarayappa Vs Director of Agricultural Produce, Bangalore and Others
Karnataka High Court · (1997) 7 KarLJ 664
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 17
High Courts07 Jul 1997
Suresh Bheemaji Nadgir Vs The Land Tribunal, Hirekerur, Dharwad District and Others
Karnataka High Court · (1997) ILR (Kar) 2301 : (1998) 1 KarLJ 493
High Courts07 Jul 1997
Novelty Dress Manufacturing Company Vs Karnataka Appellate Tribunal and others
Karnataka High Court · (1998) 109 STC 14
Karnataka Sales Tax Act, 1957 — Section 23 (1), 3 A (2), 5 (1)
High Courts04 Jul 1997
Abdul Gani Vs General Manager, Vishweshwaraiah Iron and Still Limited, Bhadravati and another
Karnataka High Court · (1997) ILR (Kar) 2500
Constitution of India, 1950 — Article 14, 21, 226Industrial Disputes Act, 1947 — Section 10, 2 (oo), 25 F, 33
High Courts04 Jul 1997
N. Lokesh Vs Bangalore University and Others
Karnataka High Court · (1997) ILR (Kar) 2253 : (1998) 1 KarLJ 741
Karnataka State Universities Act, 1976 — Section 27 (2) (k), 39 (2) (b), 57
High Courts04 Jul 1997
Dakshina Kannada Bus Operators'' Association (Regd.), Mangalore Vs Union of India and Others
Karnataka High Court · (1997) 7 KarLJ 719
Motor Vehicles Act, 1988 — Section 71, 89(G)
High Courts04 Jul 1997
K. Chandraprakash Shetty Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1997) 7 KarLJ 656
Motor Vehicles Act, 1988 — Section 69
High Courts04 Jul 1997
Krishnaswamy Vs Cauvery Grameena Bank, Mysore and Another
Karnataka High Court · (1998) ILR (Kar) 1047 : (1998) 4 KarLJ 350
Cauvery Grammeena Bank Staff Service Regulations, 1980 — Regulation 17, 19, 30 (1) (e)
High Courts04 Jul 1997
Abdul Gani Vs The General Manager, Vishweshwaraiah Iron And Steel Limited, Bhadravati And Another
Karnataka High Court · (1998) 1 KarLJ 58
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2 (oo), 25 F, 33
High Courts04 Jul 1997Allowed
T. Puttalingaiah and Another Vs Vijaya Bank
Karnataka High Court · AIR 1998 Kar 117 : (1997) ILR (Kar) 3248
Banking (Regulation) Act, 1949 — Section 21 A, 46 (4)
High Courts03 Jul 1997
Sri Jayachamarajendra Housing Co-operative Society Limited, Mysore Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 116
Land Acquisition Act, 1894 — Section 48
High Courts03 Jul 1997
Alankar Bar and Hotel Alankar Vs Karnataka Appellate Tribunal (Sales Tax Unit) and others
Karnataka High Court · (1997) 107 STC 549
Karnataka Sales Tax Act, 1957 — Section 20, 22, 22 A (3)
High Courts03 Jul 1997
Subhash Tukaram Sangaonkar Vs State of Karnataka and Another
Karnataka High Court · (1997) ILR (Kar) 2607 : (1998) 2 KarLJ 26
Karnataka Municipalities Act, 1964 — Section 322, 42 (9)Mysore Town Municipalities Act, 1933 — Section 27 (3)
High Courts03 Jul 1997Allowed
S.N. Srinivas Murthy and Others Vs The Corporation of The City of Bangalore
Karnataka High Court · (1998) ILR (Kar) 101
Karnataka Municipal Corporations Act, 1976 — Section 20, 9
High Courts02 Jul 1997
Chandrappa Vs Assistant Commissioner, Basava Kalyan Sub-Division, District Bidar and Others
Karnataka High Court · (1998) 1 KarLJ 694
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 39
High Courts01 Jul 1997
M/s. Bhandari Forgings, Bangalore Vs The Regional Provident Fund Commissioner, Bangalore
Karnataka High Court · (2000) 4 KarLJ 173
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (d)
High Courts01 Jul 1997
Oriental Insurance Company Ltd., Bangalore Vs Raju and Another
Karnataka High Court · (1998) ACJ 1025 : (1996) 5 KarLJ 115
High Courts30 Jun 1997
Sri Manjunatha Talkies, Mangalore Vs District Magistrate, Raichur and others
Karnataka High Court · AIR 1998 Kar 267
High Courts30 Jun 1997
B.D. Thimmegowda Vs Agricultural Income Tax Officer
Karnataka High Court · (1998) 144 CTR 354 : (1998) 230 ITR 566
Karnataka Agricultural Income Tax (Amendment) Act, 1985 — Section 13, 35