High Courts13 Aug 1996
Baby Sebastian Vs Vijaya Bank and others
Karnataka High Court · (1998) 93 CompCas 826 : (1996) ILR (Kar) 3529 : (1996) 7 KarLJ 570
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,810 of 2,390
High Courts13 Aug 1996Allowed
Hoysala Blow Moulders (India) Limited Vs Surath Goods Transport-Service
Karnataka High Court · (1997) 1 CivCC 328
Specific Relief Act, 1908 — Section 40
High Courts12 Aug 1996
B. Raghava Mendon Vs Rama S. Mendon and others
Karnataka High Court · (1997) 1 KarLJ 549
Arbitration Act, 1940 — Section 34
High Courts12 Aug 1996
Malayaiah Vs Smt. G.S. Vasantha Lakshmi and others
Karnataka High Court · (1997) 1 ALT(Cri) 295 : (1997) CriLJ 163 : (1997) 2 DMC 88 : (1997) ILR (Kar) 754 : (1997) 1 KarLJ 232 : (1997) 2 RCR(Criminal) 737
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (4)Hindu Marriage Act, 1955 — Section 13
High Courts12 Aug 1996Dismissed
Sri Vasudeva Rao Vs Smt. Shailaja and Others
Karnataka High Court · (1996) ILR (Kar) 3632 : (1996) 7 KarLJ 689
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 398, 482
High Courts09 Aug 1996
Bangalore University Vs Sheetal Patel and another
Karnataka High Court · (1999) 4 KarLJ 443
Bangalore University Act, 1964 — Section 12 (5)
High Courts09 Aug 1996Dismissed
Grama Seva Pratishthana and Another Vs State of Karnataka and Others
Karnataka High Court · (1998) ILR (Kar) 116
Constitution of India, 1950 — Article 226, 227, 32Karnataka Land Grant Rules, 1969 — Rule 7 (3) (iv)
High Courts08 Aug 1996
M/s. National Co-operative Bank Limited, Bangalore Vs M/s. C.V.S. Trading Company, Bangalore and Others
Karnataka High Court · (1997) 1 KarLJ 514
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts08 Aug 1996
H.G. Shivanandappa Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 312
Land Acquisition Act, 1894 — Section 30
High Courts08 Aug 1996
N.A. Amareshappa and Others Vs State and Others
Karnataka High Court · (1997) 1 KarLJ 463
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 5 (3)Karnataka Agriculture Produce Marketing Committee Act, 1966 — Section 6 (4), 63, 7, 9
High Courts08 Aug 1996
State of Karnataka Vs Benoy Thomas
Karnataka High Court · (1997) 1 ALT(Cri) 792 : (1997) CriLJ 1225 : (1997) ILR (Kar) 186
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 229, 241, 368, 399Penal Code, 1860 (IPC) — Section 304 A
High Courts07 Aug 1996
B.L. Ragini Vs Lohia Machines Ltd.
Karnataka High Court · (1997) 1 CivCC 695 : (1997) ILR (Kar) 553 : (1997) 1 KarLJ 724
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts07 Aug 1996
S. Reddappa Vs Sri Vijaya M.
Karnataka High Court · (1997) 1 ALT(Cri) 365 : (1997) 1 CivCC 248 : (1997) CriLJ 98 : (1997) ILR (Kar) 87 : (1997) 1 KarLJ 291
Criminal Procedure Code, 1973 (CrPC) — Section 200, 247, 256, 302 (1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Aug 1996
Kanoria Industries Limited, Bagalkot Vs Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1997) 2 KarLJ 220
Electricity (Supply) Act, 1948 — Section 59
High Courts06 Aug 1996
Ne Varadaraja Cashew Industries Vs State of Karnataka and others
Karnataka High Court · (1996) ILR (Kar) 3327 : (1997) 42 KarLJ 52
Karnataka Sales Tax Act, 1957 — Section 12 (6) (b), 12 B
High Courts06 Aug 1996Allowed
State of Karnataka Vs Vishwabharathi House Building Co-op. Society Ltd. and Others
Karnataka High Court · (1997) ILR (Kar) 534
Bangalore Development Authority Act, 1976 — Section 69Constitution of India, 1950 — Article 110 (2), 266
High Courts06 Aug 1996
V.B. Daragashetti and Others Vs Chairman, Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1997) 2 KarLJ 121
Electricity (Supply) Act, 1948 — Section 49(5)
High Courts06 Aug 1996Dismissed
Powerflow Ltd. and Another Vs The Addl. Labour Court and Others
Karnataka High Court · (1996) 74 FLR 2273 : (1996) ILR (Kar) 2553
Industrial Disputes Act, 1947 — Section 33 C, 33 C (2)
High Courts06 Aug 1996
Ramanna Alias Rama Sapalya and Another Vs K. Monnappa Sapalya
Karnataka High Court · (1997) 1 KarLJ 307
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Karnataka Land Reforms (Second Amendment and Miscellaneous Provisions) Act, 1974 — Section 4Karnataka Land Reforms Act, 1961 — Section 133
High Courts06 Aug 1996Dismissed
Powerflow Ltd. and Another Vs Addl. Labour Court and Others
Karnataka High Court · (1996) 6 KarLJ 657 : (1998) 3 LLJ 1180
Industrial Disputes Act, 1947 — Section 33 C, 33 C (2)