COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,780 of 2,390

High Courts26 Jun 1997

Karnataka State Road Transport Corporation, Bangalore Vs Karnataka State Transport Authority, Bangalore and Another

Karnataka High Court · (1998) ILR (Kar) 1117 : (1998) 6 KarLJ 152

Motor Vehicles Act, 1988 — Section 47, 48, 58, 71, 72

High Courts26 Jun 1997

New India Assurance Co. Ltd. Vs V.L. Venugopal and Another

Karnataka High Court · (1999) ACJ 1255

High Courts26 Jun 1997

Smt. Parvati @ Baby and Others Vs Hollur Hallappa and Others

Karnataka High Court · (1998) 1 ACC 689 : (1999) ACJ 344 : (1998) 79 FLR 716 : (1997) ILR (Kar) 2376

Fatal Accidents Act, 1855 — Section 1 A, 2Motor Vehicles Act, 1939 — Section 110 A, 110 BMotor Vehicles Act, 1988 — Section 168

High Courts26 Jun 1997

Thopamma and Others Vs National Insurance Co. Ltd. and Others

Karnataka High Court · (1998) ILR (Kar) 1648

High Courts25 Jun 1997

Karnataka Electricity Board Vs ACCE, Mysore

Karnataka High Court · (1998) 59 ECC 243 : (1997) 73 ECR 486 : (1998) 97 ELT 57

Central Excise Act, 1944 — Section 11 BCentral Excise Rules, 1944 — Rule 173B, 233B

High Courts25 Jun 1997

The Special Land Acquisition Officer, Kalinadi Project, Dandeli Vs Soma Badaku Gouda

Karnataka High Court · (1998) ILR (Kar) 433 : (2000) 3 KarLJ 62

Land Acquisition Act, 1894 — Section 12 (2), 18, 18 (3) (b)

High Courts24 Jun 1997Allowed

K. Divyananda Vs N. Shiva and Others

Karnataka High Court · (1999) 1 ACC 419 : (1999) ACJ 37 : AIR 1998 Kar 106

Road Regulations, 1989 — Regulation 9

High Courts24 Jun 1997Allowed

G.R. Nagaraj and Another Vs Bangalore Mahanagar Palike and Another

Karnataka High Court · (1997) ILR (Kar) 3083 : (1997) 4 KarLJ 348

Karnataka Municipal Corporations Act, 1976 — Section 231

High Courts24 Jun 1997Allowed

A.C. Siddappa Vs The State of Karnataka

Karnataka High Court · (1998) ILR (Kar) 880

Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 10 (3)Karnataka Land Revenue Act, 1964 — Section 91, 93

High Courts24 Jun 1997

J.R. Ramamurthy Vs Kannada Vishwavidyalaya, Hampi and Others

Karnataka High Court · (1997) ILR (Kar) 2158

Constitution of India, 1950 — Article 226Kannada University Act, 1991 — Section 13, 14 (4), 23 (19)Karnataka Universities Act, 1976 — Section 12

High Courts24 Jun 1997Allowed

Mypower Mazdoor Welfare Union Vs The Secretary and Commissioner and Another

Karnataka High Court · (1996) 73 FLR 1742 : (1997) ILR (Kar) 2071

Industrial Disputes Act, 1947 — Section 10, 10 (1), 12 (5)

High Courts24 Jun 1997

N.M. Subhas Vs Karnataka Power Corporation Limited, Bangalore

Karnataka High Court · (1999) 4 KarLJ 376

Constitution of India, 1950 — Article 226, 229 (2), 234

High Courts23 Jun 1997Dismissed

Hotel Janatha Vs Commissioner of Commercial Taxes

Karnataka High Court · (2003) 133 STC 593

Karnataka Sales Tax (Amendment) Act, 1983 — Section 43 (8A)Karnataka Sales Tax Act, 1957 — Section 12 (3), 17 (4), 17 (4) (i), 21

High Courts23 Jun 1997

S.N. Guggari and Company Vs Commissioner of Commercial Taxes in Karnataka, Gandhinagar, Bangalore

Karnataka High Court · (1998) 110 STC 426

Karnataka Sales Tax Act, 1957 — Section 11 (1), 2 (u-2), 23 (1), 5 (5), 6 B

High Courts23 Jun 1997

Mysore Kirloskar Ltd. Vs State of Karnataka

Karnataka High Court · (1997) 107 STC 601

Central Sales Tax Act, 1956 — Section 18 (2)Karnataka Sales Tax Act, 1957 — Section 12 B (3)

High Courts20 Jun 1997

M/s. Pals Industries Limited, Bangalore Vs The District Registrar (Detection of under valuation of Stamps), Bangalore

Karnataka High Court · (1999) ILR (Kar) 322 : (2000) 3 KarLJ 48

Karnataka Industrial Area Development Act, 1966 — Section 43Karnataka Stamp Act, 1957 — Section 45 ATransfer of Property Act, 1882 — Section 54

High Courts20 Jun 1997

Chandra Poojari Vs State of Karnataka

Karnataka High Court · (1998) CriLJ 53 : (1997) 4 KarLJ 81 : (1998) 3 RCR(Criminal) 373

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 448, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (x)

High Courts20 Jun 1997

M/s Visva Cement Products Vs Karnataka State Financial Corporation, Gadag

Karnataka High Court · (1998) 1 ALT(Cri) 176 : (1998) 1 CivCC 40 : (1997) CriLJ 4598 : (1997) 4 KarLJ 23 : (1998) 1 RCR(Criminal) 593

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204 (2), 311, 465, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts20 Jun 1997

A.M. Shankare Gowda Vs Agricultural Income Tax Officer and Another

Karnataka High Court · (1997) ILR (Kar) 3202 : (1998) 230 ITR 880

Mysore Agricultural Income Tax Act, 1957 — Section 30 (1), 30 (2)

High Courts20 Jun 1997Dismissed

Hanumanthappa Vs Bhimappa and Others

Karnataka High Court · (1998) ILR (Kar) 838

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 133Karnataka Land Revenue Act, 1964 — Section 133