High Courts28 Feb 1997Allowed
V. Channanarasimhaiah Vs Additional Tahsildar, Bangalore North Taluk and Others
Karnataka High Court · (1997) ILR (Kar) 924 : (1997) 3 KarLJ 101
Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7, 7 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,789 of 2,390
High Courts28 Feb 1997
Dr. H.P. Prabhuawamy and Others Vs Jayadeva Institute of Cardiology and Others
Karnataka High Court · (1997) ILR (Kar) 833
Karnataka Societies Registration Act, 1960 — Section 10, 10 (2)
High Courts28 Feb 1997
Praveen Corporation Vs Commissioner of Commercial Taxes and another
Karnataka High Court · (1997) 107 STC 290
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 20, 5 (3), 8
High Courts28 Feb 1997
Smt. M.V. Parvathavardhana Vs M.V. Ganesh Prasad and Others
Karnataka High Court · (1999) 4 KarLJ 322
Companies Act, 1956 — Section 582, 583Partnership Act, 1932 — Section 42, 43, 47, 48
High Courts28 Feb 1997Dismissed
Universal Transformers Vs The Asst. Commissioner of Commercial Taxes and Others
Karnataka High Court · (1997) ILR (Kar) 1402
Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 6 B
High Courts26 Feb 1997
M/s. Suma Traders, Bangalore Vs The Chairman, Karnataka State Pollution Control Board, Bangalore and Others
Karnataka High Court · (1997) 3 KarLJ 436
Air (Prevention and Control of Pollution) Act, 1981 — Section 31A, 5(2)(A)
High Courts26 Feb 1997Dismissed
State Bank of India Vs Bangalore Sheet Metal Associates and Others
Karnataka High Court · AIR 1998 Kar 65 : (2000) 102 CompCas 175
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 11A (1)
High Courts26 Feb 1997
M/s. Suma Traders Vs Chairman Karnataka State Pollution Control Board, Bangalore and others
Karnataka High Court · AIR 1998 Kar 8
High Courts25 Feb 1997
State of Karnataka Vs Hanumanthegowda and Others
Karnataka High Court · (1998) 2 KarLJ 683
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113 A, 113 BPenal Code, 1860 (IPC) — Section 304 B
High Courts25 Feb 1997
Karnataka State Financial Corporation Vs Sun Canning (P.) Ltd. and others
Karnataka High Court · AIR 1998 Kar 151 : (1998) 94 CompCas 123 : (1997) 3 KarLJ 61
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19State Financial Corporations Act, 1951 — Section 31, 32Transfer of Property Act, 1882 — Section 69
High Courts25 Feb 1997
State of Karnataka Vs Hanumanthegowda and others
Karnataka High Court · (1997) CriLJ 4285
Evidence Act, 1872 — Section 113 A, 113 BPenal Code, 1860 (IPC) — Section 304 B, 498A
High Courts24 Feb 1997Allowed
Y.R. Mahadev Vs K. Dayalan
Karnataka High Court · (1997) 02 KAR CK 0065
High Courts24 Feb 1997
Narayan Thimmanna Bhat and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 3 KarLJ 296
Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Land Reforms Rules, 1974 — Rule 17
High Courts24 Feb 1997Dismissed
Deshmukha Enterprises and Others Vs Government of Karnataka
Karnataka High Court · (1997) 2 ALT(Cri) 705 : (1997) ILR (Kar) 2327 : (1997) 4 KarLJ 286
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24 (3), 29 (1) (a), 3 (K)
High Courts22 Feb 1997
Hire Masudi Inam (Jamia Masjid), Shiraguppa and Others Vs The Land Tribunal, Shiraguppa and Others
Karnataka High Court · (1997) ILR (Kar) 961
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 133, 48 A, 48 C
High Courts21 Feb 1997
J.K. Marattukalam Vs Maratt Rubber Ltd.
Karnataka High Court · (1998) 91 CompCas 556 : (1997) CriLJ 4187 : (1997) 3 KarLJ 422
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 258, 482
High Courts21 Feb 1997Dismissed
Neelakanteshwara Motor Service Vs Karnataka State Appellate Tribunal and Others
Karnataka High Court · (1997) 02 KAR CK 0040
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57 (8), 68 (FF)Motor Vehicles Act, 1988 — Section 104, 80 (3)
High Courts21 Feb 1997
The Common Entrance Test Cell, Government of Karnataka, Bangalore and Others Vs Abhinava Sona N. and Others
Karnataka High Court · (1999) 4 KarLJ 459
Constitution of India, 1950 — Article 14, 15Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 10 (3A)
High Courts21 Feb 1997
Gajendran E. Vs Regional Provident Fund Commissioner, Banglore
Karnataka High Court · (1997) 3 KarLJ 670
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A
High Courts20 Feb 1997Dismissed
P. Ravidas Kamath Vs Syndicate Bank
Karnataka High Court · (1997) ILR (Kar) 1696
Penal Code, 1860 (IPC) — Section 120 B, 34, 420Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 5 (1) (d), 5 (2)