High Courts17 Sept 1996Allowed
Smt. Anitha Ravi Vs C.B. Ravi
Karnataka High Court · (1997) 3 CivCC 159 : (1997) 1 DMC 687 : (1997) 1 KarLJ 123
Hindu Marriage Act, 1955 — Section 24, 25
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,806 of 2,390
High Courts13 Sept 1996Dismissed
Mahila Jagran Manch Vs The State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 2110
Constitution of India, 1950 — Article 12, 19 (2), 226Penal Code, 1860 (IPC) — Section 292
High Courts12 Sept 1996
S.V. Apparao Vs Vijaya Bank and another
Karnataka High Court · (1997) 88 CompCas 433 : (1997) 2 KarLJ 610
High Courts12 Sept 1996
Smt. Hanumakka and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 4 KarLJ 194
Constitution of India, 1950 — Article 141, 226Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts11 Sept 1996Allowed
Karnataka Board of Wakfs Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 3566 : (1996) 7 KarLJ 585
Karnataka Certain Inam Abolition Act, 1977 — Section 5 (2), 5 (3)Waqf Act, 1954 — Section 6 (1), 6 (2)
High Courts11 Sept 1996
K.R. Tyagi Vs National Textile Corporation Ltd. and another
Karnataka High Court · (1997) 1 LLJ 999
Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 1996
M/s. South Indian Plywood Manufacturers'' Association, Mysore and Others Vs State of Karnataka and Another
Karnataka High Court · (1999) 4 KarLJ 236
Evidence Act, 1872 — Section 115Karnataka Forest Act, 1963 — Section 101, 101 A, 101 B
High Courts10 Sept 1996
Heritage Paper Mills Limited Vs State of Karnataka and Another
Karnataka High Court · (1998) ILR (Kar) 1003
Constitution of India, 1950 — Article 14, 226State Financial Corporations Act, 1951 — Section 29
High Courts10 Sept 1996
O. Geetha and Another Vs Government of Karnataka, Department of Education, Bangalore and Others
Karnataka High Court · (1997) 4 KarLJ 519
Constitution of India, 1950 — Article 226
High Courts10 Sept 1996
Girish Vs The Secretary, Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · (1997) 7 KarLJ 104
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 22
High Courts09 Sept 1996
D.P. Sharma and others Vs Union of India and others
Karnataka High Court · (1999) 4 KarLJ 229
Constitution of India, 1950 — Article 14, 141, 142, 144, 145Criminal Procedure Code, 1973 (CrPC) — Section 100 (4), 451Motor Vehicles (Amendment) Act, 1988 — Section 207, 88 (14) (a)
High Courts09 Sept 1996
G. Ekantappa Vs State of Karnataka and another
Karnataka High Court · (1997) 1 ALT(Cri) 688 : (1997) 2 CivCC 600 : (1998) 93 CompCas 933 : (1998) 93 CompCas 826(1) : (1997) CriLJ 1274 : (1997) ILR (Kar) 1014 : (1997) 2 KarLJ 63 : (1997) 3 RCR(Criminal) 238
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (a), 142
High Courts09 Sept 1996Dismissed
Harisingh Vs Achamma and Another
Karnataka High Court · (1997) 3 CivCC 615 : (1997) ILR (Kar) 255 : (1997) 1 KarLJ 315
Evidence Act, 1872 — Section 154
High Courts09 Sept 1996
Smt. Vasanthi Vs S. Nagarajan
Karnataka High Court · (1997) 2 KarLJ 185
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5(2)
High Courts09 Sept 1996
Syndicate Bank, Zonal Office, Bangalore Vs Nagappa Mavadi (Deceased) by L.Rs.
Karnataka High Court · (1997) 2 KarLJ 354
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13
High Courts09 Sept 1996Dismissed
G.T. Rama Reddy Vs Union of India (UOI) and Others
Karnataka High Court · (1997) ILR (Kar) 361
Telegraph Rules, 1951 — Rule 443
High Courts06 Sept 1996Dismissed
Mohammed Basheer Ahmed Vs Hakeem Noorulla Sherief
Karnataka High Court · (1996) ILR (Kar) 3317 : (1996) 7 KarLJ 38
Karnataka Rent Control Act, 1961 — Section 18 (2), 21 (1) (h), 29 (4)
High Courts05 Sept 1996Dismissed
Hanumanthappa and Another Vs Chandrashekarappa and Others
Karnataka High Court · (1997) 3 CivCC 695 : (1996) ILR (Kar) 3628 : (1996) 7 KarLJ 645
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A
High Courts05 Sept 1996
Sawan Darbar Ashram, Kengeri, Bangalore and Others Vs Alur Gurubasappa and Others
Karnataka High Court · (1997) 2 KarLJ 626
Civil Procedure Code, 1908 (CPC) — Section 92(1)Karnataka Religious and Charitable Institutions Act, 1927 — Section 40
High Courts05 Sept 1996
Basavaraju Vs Secretary, Sahakari Bhandara, Sira Town and Another
Karnataka High Court · (1997) 1 KarLJ 369
Karnataka Co-operative Societies Act, 1959 — Section 101(1)(A)