High Courts31 Mar 1997
Vijendra Kamath Vs The State of Karnataka
Karnataka High Court · (1998) ILR (Kar) 1661
Constitution of India, 1950 — Article 12, 14, 226
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,786 of 2,390
High Courts31 Mar 1997
Smt. Kamala Vs S.R. Varadaraja Setty
Karnataka High Court · (1998) ACJ 387 : (1998) 6 KarLJ 166
Workmens Compensation Act, 1923 — Section 2 (1) (n), 2 (n), 30
High Courts31 Mar 1997
Kamala (Smt) Vs Varadaraja Setty S.R.
Karnataka High Court · (1998) 1 LLJ 79
Workmens Compensation Act, 1923 — Section 2 (n), 30, 4 (a)
High Courts31 Mar 1997Dismissed
V.S. Narayanan Vs Sri B.G. Sridhar and Another
Karnataka High Court · (1997) 2 ALT(Cri) 836 : (1997) ILR (Kar) 2759
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 188, 195, 195 (1) (a), 20Penal Code, 1860 (IPC) — Section 34, 420, 436, 465, 468
High Courts27 Mar 1997
The Mysore Kirloskar Limited, Harihar Vs Regional Provident Fund Commissioner in Karnataka, Bangalore
Karnataka High Court · (1997) 5 KarLJ 639
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(F)
High Courts27 Mar 1997
Airflow Transport (India) Pvt. Ltd. Vs Rao Bahadur B.P. Annaswamy Mudaliar and others
Karnataka High Court · AIR 1997 Kar 365 : (1997) 3 KarLJ 333
Karnataka Rent Control Act, 1961 — Section 2 (7), 21 (1) (h), 21 (1) (j)
High Courts27 Mar 1997Dismissed
Sri Chunchaiah since dead by LRs. Vs Union Bank of India and Another
Karnataka High Court · (1997) 3 CivCC 717 : (1997) ILR (Kar) 1535 : (1997) 3 KarLJ 298
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 4, Order 33 Rule 5
High Courts25 Mar 1997
Aslam Sirdar Ahmed Bepari Vs Mohamed Ghouse Kutbuddin Dharwadkar and Another
Karnataka High Court · (1998) 2 ACC 660 : (1998) ACJ 836 : (1998) 4 KarLJ 95
Workmens Compensation Act, 1923 — Section 2 (1) (n), 22, 30
High Courts25 Mar 1997Allowed
Lingappa Police Patil Vs The Registrar of Societies
Karnataka High Court · (1997) ILR (Kar) 3127
Constitution of India, 1950 — Article 14, 21, 226General Clauses Act, 1897 — Section 24, 31, 6Karnataka Societies Registration Act, 1960 — Section 19, 2 (b), 6, 9
High Courts24 Mar 1997Allowed
Miss Deepa V. Gajare and others Vs Pre University Board, Bangalore and another
Karnataka High Court · AIR 1998 Kar 53
High Courts24 Mar 1997
Deepa V. Gajare and Others Vs Pre-university Board, Bangalore and Another
Karnataka High Court · (1997) 4 KarLJ 207
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts24 Mar 1997
M/s. Pragathi Printers, Shimoga Vs City Municipal Council, Shimoga
Karnataka High Court · AIR 1998 Kar 167 : (1997) ILR (Kar) 3302 : (1998) 4 RCR(Civil) 489
Karnataka Municipalities (Amendment) Act, 1984 — Section 5, 94 (1), 95
High Courts24 Mar 1997Dismissed
Mysore Minerals and Gas Co. Vs Assistant Executive Engineer
Karnataka High Court · (1997) ILR (Kar) 1965 : (1997) 3 KarLJ 525
Karnataka Electricity Supply Regulations, 1988 — Regulation 39, 44
High Courts21 Mar 1997
Thungabhadra Steel Products Ltd. Vs Union of India and Others
Karnataka High Court · (1997) 58 ECC 26 : (1998) 98 ELT 334 : (1997) ILR (Kar) 1301 : (1997) 3 KarLJ 601
Central Excise Act, 1944 — Section 2 (d), 2 (f)New Central Excise Tariff Rule, 1985 — Rule 2A
High Courts21 Mar 1997
Smt. Parvathamma Vs A. Muniyappa and others
Karnataka High Court · AIR 1997 Kar 370 : (1998) 2 CivCC 547 : (1997) 4 KarLJ 95
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 41 Rule 25, Order 41 Rule 27Evidence Act, 1872 — Section 45, 47, 67, 68
High Courts21 Mar 1997
Chikka Kukkegowda Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 1753 : (1998) 1 KarLJ 142
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43G, 43-JMysore Land Revenue Code, 1888 — Section 233
High Courts21 Mar 1997
Karnataka State Industrial Investment and Development Corporation Limited Vs M/s. Shivmoni Steel Tubes Limited and Others
Karnataka High Court · AIR 1997 Kar 280 : (1998) 94 CompCas 1 : (1997) ILR (Kar) 1165 : (1997) 3 KarLJ 1
Companies Act, 1956 — Section 456, 457, 537State Financial Corporations Act, 1951 — Section 29, 46 B
High Courts21 Mar 1997
State Vs Santanam
Karnataka High Court · (1998) CriLJ 3045
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 117Penal Code, 1860 (IPC) — Section 279, 304 A, 337
High Courts21 Mar 1997Allowed
Ramalingappa Vs Gajendra Rao
Karnataka High Court · (1997) 03 KAR CK 0009
High Courts21 Mar 1997
National Insurance Co. Ltd. Vs Smt. Rasheeda and Another
Karnataka High Court · (1998) ACJ 1404 : (1997) ILR (Kar) 2697
Motor Vehicles Act, 1988 — Section 140, 146, 147, 147 (i) (b) (ii), 166 (1)