High Courts20 Jun 1997
The Asst. Commissioner Vs Smt. Kamalabai Kom Laxman Metri
Karnataka High Court · AIR 1998 Kar 147 : (1997) ILR (Kar) 2063 : (1997) 3 KarLJ 673
Land Acquisition Act, 1894 — Section 23, 24, 4, 54 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,781 of 2,390
High Courts19 Jun 1997
Muniswamy Vs State of Karnataka and Others
Karnataka High Court · AIR 1998 Kar 281 : (1998) 1 KarLJ 607
Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (1)Land Grant (Amendment) Rules, 1938 — Rule 43 (8)
High Courts19 Jun 1997
New India Assurance Co. Ltd. Vs Eregouda and Others
Karnataka High Court · (1998) 1 ACC 618 : (1998) ACJ 1381 : (1997) ILR (Kar) 3040
High Courts18 Jun 1997
Chikkamuniyappareddy Memorial Trust, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2460
Bangalore Development Authority (Amendment) Act, 1993 — Section 81Constitution of India, 1950 — Article 14Indian Trust Act, 1882 — Section 3
High Courts18 Jun 1997
Kariyaiah Vs Cheluvaiah and Others
Karnataka High Court · (1998) 1 KarLJ 522
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Jun 1997
Chikodi Large Size Multi-Purpose Co-operative Society Limited, Chikodi, District Belgaum and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 3163
Indian Trust Act, 1882 — Section 20Karnataka Co-operative Societies Act, 1959 — Section 30 B, 57 (2), 58
High Courts17 Jun 1997
Commissioner of Income Tax Vs Motor Industries Co.
Karnataka High Court · (1997) ILR (Kar) 2678 : (1998) 229 ITR 126
Income Tax Act, 1961 — Section 143 (3), 214, 244 (1A), 246, 256 (1)
High Courts17 Jun 1997
Babu and another Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 16 : (1997) 4 KarLJ 238
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2), 167 (2) (a)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Jun 1997
Ataulla and another Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 913
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439, 54Penal Code, 1860 (IPC) — Section 307, 309, 324, 326, 327
High Courts17 Jun 1997
Giriyaiah (deceased) By L.Rs Vs Singaraiah and Others
Karnataka High Court · (1997) 06 KAR CK 0031
Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
High Courts16 Jun 1997
Commissioner of Income Tax Vs Woodlands Hotel (P) Ltd.
Karnataka High Court · (1999) 151 CTR 576 : (1998) 233 ITR 224 : (1999) 105 TAXMAN 501
Bonus Act — Section 15Income Tax Act, 1961 — Section 256 (1), 32 A (2) (iii)
High Courts16 Jun 1997
Siddeshwara Industries Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1999) 112 STC 486
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 3Constitution of India, 1950 — Article 12Karnataka Sales Tax Act, 1957 — Section 5, 8 A
High Courts16 Jun 1997
Ws Tele Systems Ltd. Vs Additional Commissioner of Commercial Taxes in Karnataka, Zone-II, Bangalore and another
Karnataka High Court · (1997) 107 STC 568
Karnataka Sales Tax Act, 1957 — Section 22 A (1), 28 A (2), 28 A (4)
High Courts13 Jun 1997
Smt. Bharatiben Verma and another Vs N.G. Lokanath Singh
Karnataka High Court · (1998) CriLJ 17
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 190 (1) (a), 202 (1)Penal Code, 1860 (IPC) — Section 420, 465
High Courts13 Jun 1997Allowed
Sri Abdul Majeed and Another Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2478 : (1997) 4 KarLJ 590
Constitution of India, 1950 — Article 19, 31Karnataka Land Revenue Act, 1964 — Section 195 (1), 79 (2)
High Courts13 Jun 1997
K. Devadas Shetty Vs Dr. J.R. Pais
Karnataka High Court · (1997) 2 ALT(Cri) 925 : (1998) 3 CivCC 171 : (1998) CriLJ 290 : (1997) ILR (Kar) 2883 : (1998) 3 RCR(Criminal) 105
Criminal Procedure Code, 1973 (CrPC) — Section 195, 198, 199, 200, 473Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts13 Jun 1997Dismissed
Amalpur Gram Panchayat Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2078
Constitution of India, 1950 — Article 243QKarnataka Municipal Corporations Act, 1976 — Section 3, 4Karnataka Panchayat Raj Act, 1993 — Section 4 (2)
High Courts12 Jun 1997
K.R. Rajalakshmi Devi (Deceased) by L.Rs Vs K.R. Chandrasekhar
Karnataka High Court · (1998) 3 KarLJ 634
Constitution of India, 1950 — Article 136Succession Act, 1925 — Section 59, 63
High Courts12 Jun 1997
Sri K. Kunhambu Vs Commercial Tax Officer
Karnataka High Court · (1998) ILR (Kar) 411
Karnataka Sales Tax Act, 1957 — Section 12 (5), 12 (6) (b), 20, 22, 22 A
High Courts12 Jun 1997
Management of Hindustan Aeronautics Limited, Aircraft Division, Bangalore and Another Vs A. Kannan
Karnataka High Court · (1998) 4 KarLJ 663
Constitution of India, 1950 — Article 141, 144, 226Industrial Disputes Act, 1947 — Section 2 (k), 33 C