High Courts04 Apr 1997
M. Saleem Amjad Vs State of Karnataka and Another
Karnataka High Court · (1998) 4 KarLJ 88
Constitution of India, 1950 — Article 14Karnataka Rules, 1993 — Rule 2 (4), 4 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,785 of 2,390
High Courts04 Apr 1997
R.M. Khot and Another Vs The special Land Acquisition Officer-Cum-Assistant Commissioner, Chikodi, Belgaum District
Karnataka High Court · (1998) 4 KarLJ 27
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 110, 114, 141, 53Land Acquisition Act, 1894 — Section 23 (1-A), 4 (1)
High Courts04 Apr 1997
Management of Mysore Panels and Boards Pvt. Ltd., Thandavapura, Mysore Vs Regional Provident Fund Commissioner, Bangalore and another
Karnataka High Court · (1997) 3 KarLJ 618
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 1 (3) (b), 7 A
High Courts04 Apr 1997
Anantha Bhakta Vs R. Kannan and Another
Karnataka High Court · (1997) 04 KAR CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 177, 410Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts04 Apr 1997
John D''souza, Bangalore Vs Karnataka State Road Transport Corpn. and another
Karnataka High Court · (1998) 2 LLJ 385
Industrial Disputes Act, 1947 — Section 10, 11 A
High Courts04 Apr 1997Dismissed
C.K. Seetharam Vs Jayalakshmamma and Others
Karnataka High Court · (1998) 2 ACC 7 : (1999) ACJ 1569
Industrial Disputes Act, 1947 — Section 17 BMotor Vehicles Act, 1988 — Section 147, 147 (1) (b), 147 (1) (b) (i)
High Courts04 Apr 1997Dismissed
Manager, United India Insurance Co. Ltd. Vs Hanamantha Rangappa Nayak and Others
Karnataka High Court · (1998) 2 ACC 778 : (1998) ACJ 1333
Motor Vehicles Act, 1988 — Section 10, 149 (2) (a) (ii), 173
High Courts03 Apr 1997
H.T. Annaji Vs The District Magistrate and the Deputy Commissioner, Hassan and Others
Karnataka High Court · (1998) 4 KarLJ 75
Constitution of India, 1950 — Article 19 (1) (a)Karnataka Police Act, 1963 — Section 31 (1) (b), 31 B, 31 D
High Courts02 Apr 1997
M/s. Mallappa Mineral Industries, Hunsur Vs State of Karnataka
Karnataka High Court · (1999) 47 KarLJ 331
Karnataka Sales Tax Act, 1957 — Section 23(1), 5(3)(A)
High Courts02 Apr 1997
H.R. Venugopal Vs The Regional Transport Officer. Bangalore West
Karnataka High Court · (1997) 7 KarLJ 680
Motor Vehicles Act, 1988 — Section 52, 52(1)
High Courts01 Apr 1997
Kolar District Cooperative Central Bank Ltd. Vs Rama Rao and another
Karnataka High Court · (1998) 79 FLR 390 : (1997) ILR (Kar) 1271 : (1997) 3 KarLJ 375
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11 AKarnataka Co-operative Societies Act, 1959 — Section 70
High Courts01 Apr 1997
K. Raghavan Vs M.S. Zahed
Karnataka High Court · (1997) 3 KarLJ 703
Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts01 Apr 1997
L.P. Cardoza and Others Vs Agricultural Income Tax Officer and Others
Karnataka High Court · (1998) 144 CTR 474 : (1997) 227 ITR 421
Income Tax Act, 1961 — Section 189 (1)Mysore Agricultural Income Tax Act, 1957 — Section 26 (4), 27
High Courts01 Apr 1997Dismissed
Can Bank Financial Services Ltd. Vs Regional Provident Fund Commissioner
Karnataka High Court · (1997) 3 KarLJ 361 : (1998) 1 LLJ 92
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 7 A
High Courts01 Apr 1997
Laxmanrao B. Jahagirdar Vs The Telecom District Manager, Gulbarga and Another
Karnataka High Court · AIR 1998 Kar 67 : (1998) 3 KarLJ 674
Telegraph Act, 1885 — Section 4 (1)
High Courts01 Apr 1997Allowed
Ramakrishna Vs The Vice Chancellor, University of Agricultural Sciences
Karnataka High Court · (1998) ILR (Kar) 2119 : (1997) 4 KarLJ 118
High Courts31 Mar 1997Allowed
Defence Colony Co-operative Housing Society Ltd., Bangalore Vs Lt. Col. B.J. Shantharaj and another
Karnataka High Court · AIR 1998 Kar 20
High Courts31 Mar 1997
Defence Colony Co-operative Housing Society Limited, Bangalore Vs Lt. Col. B.J. Shantharaj
Karnataka High Court · (1997) 3 KarLJ 622
Limitation Act, 1963 — Section 14
High Courts31 Mar 1997
Webbs Sales and Service (Private) Limited, Bangalore Vs Bharat Petroleum Corporation Limited, Bangalore and Others
Karnataka High Court · (1997) 3 KarLJ 355
Contempt of Courts Act, 1971 — Section 15(1)Karnataka High Court Act, 1961 — Section 4
High Courts31 Mar 1997
N. Prasanna Vs Commissioner of Gift Tax
Karnataka High Court · (1997) 142 CTR 314 : (1997) ILR (Kar) 2661 : (1997) 228 ITR 427
Gift Tax Act, 1958 — Section 15 (3), 256 (1), 5 (1) (xiv)Income Tax Act, 1961 — Section 45, 48