COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,797 of 2,390

High Courts01 Jan 1997

C.R. Sathisha Vs Muniswamy and others

Karnataka High Court · (1999) ACJ 822 : AIR 1997 Kar 358 : (1997) ILR (Kar) 2546 : (1997) 3 KarLJ 550

Motor Vehicles Act, 1939 — Section 110 A, 110 DMotor Vehicles Act, 1988 — Section 147 (2)

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High Courts01 Jan 1997

Smt. Vasanthi Devi Vs Vijaya Bank, Ashok Nagar Branch, Mangalore

Karnataka High Court · (1997) ILR (Kar) 738 : (1997) 2 KarLJ 331 : (1997) 2 LLJ 1004

Civil Procedure Code, 1908 (CPC) — Section 60 (1)Pensions Act, 1871 — Section 11, 3, 4

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High Courts20 Dec 1996

K.M. Balakrishna Vs The State of Karnataka

Karnataka High Court · (1997) ILR (Kar) 1946

Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 300, 302, 304 II

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High Courts20 Dec 1996

C.C.I. and E., Bangalore Vs Microsign Engineering Products

Karnataka High Court · (1997) 94 ELT 308

Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120 B, 420

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High Courts20 Dec 1996

South Indian Bank Limited, Mangalore Vs Dr. Manjayya Shetty and Another

Karnataka High Court · (1997) 2 KarLJ 86

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts20 Dec 1996

Nagashree M. Rathnappa Vs State of Karnataka and Others

Karnataka High Court · (1997) 7 KarLJ 125

Constitution of India, 1950 — Article 15(4)Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 12(4)

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High Courts20 Dec 1996

M/s. Shimoga Steels Limited, Mysore Vs Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · (1997) 2 KarLJ 295

Electricity (Supply) Act, 1948 — Section 79(J)

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High Courts20 Dec 1996

Gururaja Joshi Vs Chief Secretary to Govt. of Karnataka and others

Karnataka High Court · (1997) CriLJ 2830 : (1997) 2 KarLJ 616

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 14, 9 (1), 9 (4)

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High Courts20 Dec 1996

Miss. Vijay Letchumy and Another Vs Kasturba Medical College, Manipal and Others

Karnataka High Court · (1996) 12 KAR CK 0011

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High Courts20 Dec 1996

A. Christian Vs Union of India (UOI) and Another

Karnataka High Court · (1997) 2 CivCC 598 : (1997) ILR (Kar) 549

Electricity Act, 1910 — Section 24Telegraph Rules, 1951 — Rule 443

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High Courts20 Dec 1996

M/s. Chauson Cement and Chemical Corporation, Bangalore Vs The Director, Department of Mines and Geology, Bangalore and Another

Karnataka High Court · (1997) 5 KarLJ 339

Constitution of India, 1950 — Article 162Karnataka Minor Mineral Concession Rules, 1969 — Rule 3(2), 3(A)

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High Courts20 Dec 1996Allowed

Sri Kempanna and Others Vs State of Karnataka

Karnataka High Court · (1997) ILR (Kar) 2002

Criminal Procedure Code, 1973 (CrPC) — Section 154 (1), 157, 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)

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High Courts19 Dec 1996Dismissed