High Courts04 Sept 1996Dismissed
Bowring Institute Vs Florale (India) Pvt. Ltd.
Karnataka High Court · (1997) ILR (Kar) 364
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,807 of 2,390
High Courts04 Sept 1996
State of Goa and others Vs State of Karnataka and Others
Karnataka High Court · AIR 1997 Kar 161
Constitution of India, 1950 — Article 146 (1), 146 (3)
High Courts04 Sept 1996
M/s. Shakthivelnagara Gudisalu Nivasigala Kshemabhivrudhi Sangha, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1997) 2 KarLJ 379
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 11
High Courts04 Sept 1996
Kariyappa @ Kariyappa Vs The A.C. Hassan and Others
Karnataka High Court · (1997) ILR (Kar) 1723
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (1)
High Courts04 Sept 1996Dismissed
Shri Saunsthan Mahabaleshwar Dev Gokarn Vs The Charity Commissioner and Another
Karnataka High Court · (1997) ILR (Kar) 1874
Bombay Public Trust Act, 1950 — Section 3
High Courts03 Sept 1996Allowed
O. Vasantha Vs Karnataka Bank Limited
Karnataka High Court · (1996) 09 KAR CK 0071
High Courts03 Sept 1996Dismissed
Smt. K.C. Sathyavathi and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (1998) ILR (Kar) 445
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 (1)
High Courts03 Sept 1996
O. Vasantha Vs Karnataka Bank Limited, Dr. U.P. Mallya Road Branch, Mangalore and Others
Karnataka High Court · (1997) 2 CivCC 592 : (1997) 2 KarLJ 182
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts03 Sept 1996
M/s. Vijaya Steel Rolling Mills Private Limited, Bangalore Vs M/s. Balaji Engineering and Construction Works, Bangalore
Karnataka High Court · (1997) 4 KarLJ 454
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts03 Sept 1996
Shankar Narayan Giri (Dead) Represented by Lalitakumar Ramanarayan Giri, Trustee of Sri Ramachandra Dev Temple, Haliyal Vs Kamalabai Venkatesh Deshpande and Others
Karnataka High Court · (1997) 1 KarLJ 518
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts02 Sept 1996
Naveen S. Chitragar Vs Secretary, Agricultural Produce Market Committee, Dharwad and Another
Karnataka High Court · (1997) 5 KarLJ 585
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4(1)
High Courts02 Sept 1996
Sadashivappa Vs Shivayogappa
Karnataka High Court · AIR 1997 Kar 249
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts02 Sept 1996
Holemutt, Chitradurga Vs Ningappa and Others
Karnataka High Court · (1997) 2 KarLJ 272
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 35B
High Courts30 Aug 1996Dismissed
Prabhakar H. Manjare Vs Indian Telephone Industries Ltd. and Others
Karnataka High Court · (1996) ILR (Kar) 3533 : (1996) 7 KarLJ 591
Industrial Disputes Act, 1947 — Section 10, 33 (2) (b), 33 A, 33 C (2)
High Courts30 Aug 1996Allowed
C.B.C.I. Society for Medical Education and Another Vs Spl. LAO, BDA and Others
Karnataka High Court · (1997) ILR (Kar) 257
Bangalore Development Authority Act, 1976 — Section 17 (1) (3), 19 (1)Land Acquisition Act, 1894 — Section 10, 11 A, 12 (2), 9
High Courts30 Aug 1996
T. Chowdanna Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 1269
Karnataka Land Grant Rules, 1969 — Rule 43-G (4)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (1)
High Courts30 Aug 1996
Smt. Vedavathi Vs Smt. Rohini Bai and Another
Karnataka High Court · (1998) 1 CivCC 44
High Courts29 Aug 1996
Smt. Imambi and Others Vs Abdul Rahiman Saheb
Karnataka High Court · (1997) 1 KarLJ 300
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Small Cause Courts Act, 1964 — Section 18
High Courts29 Aug 1996
M/s. United India Insurance Co. Ltd. and Others Vs Gangawwa and Others
Karnataka High Court · (1997) 75 FLR 439 : (1997) ILR (Kar) 50 : (1997) 1 KarLJ 142 : (1997) 2 LLJ 523
Motor Vehicles Act, 1939 — Section 167, 171Workmens Compensation Act, 1923 — Section 31, 4 A (3)
High Courts29 Aug 1996
T. Ratna Pandyan Vs P. Subramanyam Chetty
Karnataka High Court · (1997) 2 KarLJ 365
Transfer of Property Act, 1882 — Section 109