COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,809 of 2,390

High Courts21 Aug 1996

K.B. Nagendra and Another Vs S.P. Raghunath and Another

Karnataka High Court · (1996) ILR (Kar) 2701 : (1996) 6 KarLJ 284

Constitution of India, 1950 — Article 14, 16, 226Karnataka State Small Industries Development Corporation Ltd. (Cadre and Recruitment) Rules — Rule 13

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High Courts21 Aug 1996

Doulatraj Vs State of Karnataka and Others

Karnataka High Court · (1999) 4 KarLJ 57

Constitution of India, 1950 — Article 226, 286 (2)Karnataka Land Revenue Act, 1964 — Section 95Karnataka Town and Country Planning Act, 1961 — Section 10, 11, 12, 13 (3), 14

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High Courts20 Aug 1996

R. Narayana Setty Construction Company (Private) Limited, Bangalore Vs The Director of Agricultural Produce Market Committee in Karnataka, Bangalore and Others

Karnataka High Court · (1997) 5 KarLJ 158

Constitution of India, 1950 — Article 226

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High Courts20 Aug 1996

Akki Shivamma and Another Vs Bemmanaguddi Shankarappa and Others

Karnataka High Court · (1997) 1 KarLJ 395

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25

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High Courts20 Aug 1996

M/s. Basaveshwara Oil Mill, Gangavati, Raichur District and Another Vs Chief Electrical Inspector, Government of Karnataka and Another

Karnataka High Court · (1997) 1 KarLJ 207

Electricity Act, 1910 — Section 26(6)

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High Courts20 Aug 1996

I.T.C. Ltd. Vs Presiding Officer, II Additional Labour Court and Another

Karnataka High Court · (1997) 1 LLJ 589

Industrial Disputes Act, 1947 — Section 10 (4) (A), 17 B

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High Courts20 Aug 1996

Ningabhat (Deceased) by L.Rs. and Another Vs Ramachandra Lakshman Rao Irani

Karnataka High Court · (1997) 2 KarLJ 236

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, 34

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High Courts20 Aug 1996

M. Narasimhamurthy and Others Vs State of Karnataka and Others

Karnataka High Court · (1996) ILR (Kar) 3403 : (1996) 7 KarLJ 496

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, 114, 151

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High Courts20 Aug 1996

The Malleswaram Ladies Association(R) Vs H.N. Channaiah

Karnataka High Court · (1996) ILR (Kar) 3409 : (1996) 7 KarLJ 26

Karnataka Educational Institutions (Discipline and Control) Act, 1975 — Section 6 (1), 8

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High Courts19 Aug 1996

Balachandra Alias Balu Vs State of Karnataka

Karnataka High Court · (1997) 1 ALT(Cri) 336 : (1997) CriLJ 1883 : (1997) 1 KarLJ 372

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts19 Aug 1996

Dr. Saraswathi and Another Vs University of Mysore and Another

Karnataka High Court · (1997) 1 KarLJ 527

Constitution of India, 1950 — Article 226

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High Courts19 Aug 1996

M/s. Vinod Basavaraj Bhimalli, Coconut Merchants, Gulbarga and Another Vs State of Karnataka and Others

Karnataka High Court · (1997) 5 KarLJ 515

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2(28), 6(2)

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High Courts19 Aug 1996

Vishnudas M. Bhat (Deceased) by L.Rs. Vs Govindray M. Bhat

Karnataka High Court · (1997) 1 KarLJ 718

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts19 Aug 1996

Sri Satyanarayan Coconut Company, Gulbarga Vs State of Karnataka and Others

Karnataka High Court · (1997) 5 KarLJ 511

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2(28), 6(2)

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High Courts19 Aug 1996Dismissed

R.M.S. Telephone Employees'' H.B. Co-op. Society Ltd. Vs Government of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 75

Land Acquisition Act, 1894 — Section 4 (1), 48 (1), 6 (1)

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High Courts16 Aug 1996

Special Land Acquisition Officer, K.H.B., Bangalore Vs S.V. Durgappa (Since Deceased) by L.Rs. and Others

Karnataka High Court · (1997) 5 KarLJ 25

Civil Procedure Code, 1908 (CPC) — Section 100, 99Land Acquisition Act, 1894 — Section 18

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High Courts16 Aug 1996Allowed

Kantamani Balramayya Vs Yelamanchili Gopal Rao

Karnataka High Court · (1997) ILR (Kar) 1993

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, 100

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High Courts14 Aug 1996

Dr. Y.B. Yalwar Vs State of Karnataka and Others

Karnataka High Court · (1996) ILR (Kar) 3012 : (1997) 1 KarLJ 152

Constitution of India, 1950 — Article 12State Financial Corporations Act, 1951 — Section 23, 48

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High Courts14 Aug 1996Allowed

United India Insurance Co. Ltd. Vs K.N. Thipperudraiah and Others

Karnataka High Court · (1997) 1 ACC 627 : (1997) ACJ 878 : (1997) ILR (Kar) 292 : (1997) 2 KarLJ 343

Employees State Insurance Act, 1948 — Section 2 (8), 51 C, 53, 61Motor Vehicles Act, 1939 — Section 110 A

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High Courts13 Aug 1996

Neeraj Kaul Vs Kuvempu University and Others

Karnataka High Court · (1996) ILR (Kar) 3130 : (1996) 7 KarLJ 84

Indian Medical Council Act, 1956 — Section 33Karnataka State Universities Rules, 1976 — Rule 2

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