High Courts08 Nov 1996
Ismail Saval Vs State of Karnataka and another
Karnataka High Court · (1997) 1 ALT(Cri) 523 : (1997) CriLJ 1403 : (1997) ILR (Kar) 728 : (1997) 1 KarLJ 761
Criminal Procedure Code, 1973 (CrPC) — Section 452 (1), 454
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,801 of 2,390
High Courts08 Nov 1996
Hanumanthegowda and Another Vs State of Karnataka
Karnataka High Court · (1997) 1 ALT(Cri) 608 : (1997) ILR (Kar) 719 : (1997) 2 KarLJ 245
Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438, 439Penal Code, 1860 (IPC) — Section 143, 147, 149, 427, 448
High Courts07 Nov 1996
Kasimji Muzumil alias Md. Iqbal Vs C. Yogesh Mallaya and Another
Karnataka High Court · (1998) ACJ 989
High Courts06 Nov 1996
The Oriental Insurance Company Limited, Bangalore and Another Vs H.K. Manjunatha and Another
Karnataka High Court · (1997) 5 KarLJ 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110B
High Courts05 Nov 1996
Laxman Vs State of Karnataka
Karnataka High Court · (1997) 1 ALT(Cri) 578 : (1997) CriLJ 1806 : (1997) ILR (Kar) 129 : (1997) 2 KarLJ 168
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 325
High Courts05 Nov 1996
T.T. Chakravarthy Yuvraj and others Vs Principal, Dr. B.R. Ambedkar Medical College
Karnataka High Court · AIR 1997 Kar 261
Karnataka State Universities Act, 1976 — Section 62, 62, 62 (2) (b), 62 (2) (b)
High Courts04 Nov 1996Dismissed
Shankaragouda Tirakanagouda Hosagoudar @ Belavagi, since dead by his L.Rs. Vs The Land Tribunal and Others
Karnataka High Court · (1997) ILR (Kar) 2317
Karnataka Land Revenue Act, 1964 — Section 48 A
High Courts04 Nov 1996
U.T. Venkata Rao Vs Pakeera Patali and Others
Karnataka High Court · (1997) 5 KarLJ 101
Karnataka Land Reforms Act, 1961 — Section 48A
High Courts04 Nov 1996
State of Karnataka Vs M. Siddappa and another
Karnataka High Court · (1997) 2 ALT(Cri) 351 : (1997) 2 ALT(Cri) 35 : (1997) CriLJ 1610 : (1997) ILR (Kar) 585 : (1997) 1 KarLJ 102
Criminal Procedure Code, 1973 (CrPC) — Section 357 (4)Factories Act, 1948 — Section 101, 92
High Courts04 Nov 1996
Siddeshwar and Co. Vs Employees'' State Insurance Corporation
Karnataka High Court · (1996) 11 KAR CK 0015
Employees State Insurance Act, 1948 — Section 75, 82 (2)
High Courts31 Oct 1996
Lovely Joseph Vs State of Karnataka and others
Karnataka High Court · AIR 1997 Kar 269 : (1997) ILR (Kar) 424
Dentists Act, 1948 — Section 10 A, 10 A (4), 10 B, 10 C
High Courts31 Oct 1996
M/s. Gopalakrishna Textile Mills Private Limited, Bangalore Vs The Regional Provident Fund Commissioner, Bangalore and Another
Karnataka High Court · (1997) 5 KarLJ 181
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts31 Oct 1996
Meenakshi Vs D. Rajashekarappa and Another
Karnataka High Court · (1997) ILR (Kar) 2105
Motor Vehicles Act, 1988 — Section 173
High Courts30 Oct 1996
Kariyappa Gowda Vs B. Narayana Bhat and Others
Karnataka High Court · (1997) 5 KarLJ 472
Karnataka Land Reforms Act, 1961 — Section 48A, 48AKarnataka Land Reforms Rules, 1974 — Rule 17
High Courts30 Oct 1996
S. Krishna Vs State of Karnataka
Karnataka High Court · (1998) CriLJ 785
Penal Code, 1860 (IPC) — Section 376, 511
High Courts30 Oct 1996Allowed
Mohammed Aslam Vs The Regional Transport Authority and Others
Karnataka High Court · (1997) ILR (Kar) 2248
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 80, 87, 87 (1)
High Courts29 Oct 1996Allowed
Rajesab Bandagisab Gennur and Another Vs Siddalingayya Rudrayya Hiremath and Another
Karnataka High Court · (1997) ILR (Kar) 2130
Motor Vehicles Act, 1988 — Section 110 A (1) (c)
High Courts29 Oct 1996Allowed
State of Karnataka Vs Lachamanna
Karnataka High Court · (1997) 2 ALT(Cri) 6 : (1997) ILR (Kar) 1318
Penal Code, 1860 (IPC) — Section 304 II, 324, 88
High Courts28 Oct 1996
The Special Land Acquisition Officer, Upper Krishna Project, Bheemarayanagudi Vs Shivalingayya (Since Deceased) by L.Rs.
Karnataka High Court · (1997) 1 KarLJ 35
Land Acquisition Act, 1894 — Section 20(C)
High Courts28 Oct 1996
The Land Acquisition Officer, Upper Krishna Project, Bheemarayanagudi Vs Gundacharya (Since Deceased) by L.Rs.
Karnataka High Court · (1997) 1 KarLJ 1
Land Acquisition Act, 1894 — Section 20(C)