COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,788 of 2,390

High Courts11 Mar 1997Allowed

N. Mudappa Vs The Secretary, Regional Transport Authority and Another

Karnataka High Court · (1998) 1 ACC 657 : AIR 1998 Kar 61 : (1997) ILR (Kar) 3167

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Motor Vehicles Act, 1988 — Section 72 (2), 72 (2) (XXII)

High Courts11 Mar 1997

K.B.K. Somayajulu Vs The Bharath Earth Movers Limited, Bangalore and Another

Karnataka High Court · (1997) 4 KarLJ 141

Constitution of India, 1950 — Article 14, 226

High Courts11 Mar 1997

Venkataramana Bhatta (Since Deceased) by L.Rs. Vs P.N. Balasubrahmanya Setty and Another

Karnataka High Court · (1997) 3 KarLJ 29

Karnataka Rent Control Act, 1961 — Section 31

High Courts11 Mar 1997

Naganagouda Veeranagouda Patil and another Vs Malatesh H. Kulkarni

Karnataka High Court · (1997) 2 ALT(Cri) 521 : (1998) CriLJ 1707 : (1997) ILR (Kar) 2091 : (1997) 4 KarLJ 150

Criminal Procedure Code, 1973 (CrPC) — Section 200, 465, 482

High Courts10 Mar 1997

K.M. Afzal Vs Union of India and Others

Karnataka High Court · (1997) 3 KarLJ 187

Constitution of India, 1950 — Article 226

High Courts06 Mar 1997Dismissed

Khoday Distilleries Ltd. and Others Vs The State of Karnataka and Others

Karnataka High Court · AIR 1998 Kar 1 : (1997) ILR (Kar) 1419

Bangalore Development Authority Act, 1976 — Section 15, 17 (2), 19 (1), 35, 36Constitution of India, 1950 — Article 254Land Acquisition Act, 1894 — Section 10, 4, 5, 9

High Courts05 Mar 1997

Mysore Press (P) Ltd. Vs Workmen of Mysore Press (P) Ltd.

Karnataka High Court · (1997) ILR (Kar) 941 : (1997) 3 KarLJ 19

High Courts05 Mar 1997Dismissed

Veerappa Gadigeppa Konnur Vs Bijapur Grameena Bank and Others

Karnataka High Court · (1997) ILR (Kar) 778 : (1997) 3 KarLJ 319

Constitution of India, 1950 — Article 16, 311 (2)Government of India Act, 1935 — Section 240 (3)Staff Service Regulation, 1983 — Regulation 8 (1), 8 (3)

High Courts05 Mar 1997

S. Sivanesan Vs State of Karnataka

Karnataka High Court · (1999) 47 KarLJ 356

Karnataka Sales Tax Act, 1957 — Section 22

High Courts05 Mar 1997

K.L. Ravikumar Vs State of Karnataka and Others

Karnataka High Court · (1997) 03 KAR CK 0007

Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 20, 24Motor Vehicles Act, 1988 — Section 88 (8)

High Courts04 Mar 1997Dismissed

Anand Vs Regional Transport Officer, Dharwad

Karnataka High Court · (1997) 03 KAR CK 0063

High Courts04 Mar 1997Allowed

Siddapur Taluk Agricultural Produce Co-operative Marketing Society Ltd. Vs State of Karnataka

Karnataka High Court · (1997) ILR (Kar) 2889

Karnataka Co-operative Societies Act, 1959 — Section 30 B, 40, 57 (4)

High Courts04 Mar 1997

Managing Committee, Masjid-e-idgah, Mysore and Another Vs State of Karnataka and Others

Karnataka High Court · (1997) 4 KarLJ 599

Waqf Act, 1995 — Section 112, 65

High Courts04 Mar 1997

Ganaba Kashinath Gaonkar and Others Vs The Chief Secretary, State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 1329

Forest (Conservation) Act, 1980 — Section 2, 2 (i)Karnataka Minor Mineral Concession Rules, 1994 — Rule 56 (1)

High Courts03 Mar 1997

Smt. Lalithamma and Another Vs Agricultural Engineer, Karnataka Agro Industries Corporation, Dharwad and Others

Karnataka High Court · (1999) 1 ACC 175 : (1998) ACJ 477 : (1999) 1 CivCC 225 : (1998) 2 DMC 503 : (1998) 4 KarLJ 172

Hindu Marriage Act, 1955 — Section 12, 16, 16 (2)Workmens Compensation Act, 1923 — Section 10, 2 (1) (d), 3, 4

High Courts03 Mar 1997

Athar Parvez Vs The Gulbarga University, Gulbarga

Karnataka High Court · (1997) 3 KarLJ 75

Constitution of India, 1950 — Article 226

High Courts03 Mar 1997Dismissed

R. Abbaiah Reddy Vs Special Land Acquisition Officer and Others

Karnataka High Court · (1997) ILR (Kar) 792 : (1997) 3 KarLJ 140

Constitution of India, 1950 — Article 226

High Courts01 Mar 1997Dismissed

K. Dhalipathi Rao Vs Sree Rama Vidyavardhaka Sangha and Others

Karnataka High Court · (1997) ILR (Kar) 825 : (1997) 3 KarLJ 57

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Village Offices Abolition Act, 1961 — Section 3 (2), 5

High Courts28 Feb 1997Dismissed

Universal Transformers Vs Assistant Commissioner of Commercial Taxes and Others

Karnataka High Court · (2003) 133 STC 356

Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 6 B

High Courts28 Feb 1997Allowed

Srinivas Ambaji Kulkarni Vs The Assistant Commissioner

Karnataka High Court · (1997) ILR (Kar) 1183 : (1997) 3 KarLJ 120

Karnataka Land Revenue Act, 1964 — Section 128, 129, 129 A, 130