COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,811 of 2,390

High Courts06 Aug 1996

S. Mahesha Vs The Bangalore Development Authority, Bangalore and Another

Karnataka High Court · (1999) 4 KarLJ 54

Bangalore Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1984 — Rule 6 (3)Karnataka General Clauses Act, 1899 — Section 27

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High Courts06 Aug 1996

The Secretary, Departmental Examination Board, Karnataka Electricity Board, Bangalore Vs P.R. Kulkarni and Another

Karnataka High Court · (1999) 4 KarLJ 189

Constitution of India, 1950 — Article 16, 226

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High Courts06 Aug 1996Dismissed

B. Shamasundar and Others Vs University of Mysore

Karnataka High Court · (1996) ILR (Kar) 2533 : (1996) 6 KarLJ 628

Constitution of India, 1950 — Article 14, 16, 226Karnataka State Universities Act, 1976 — Section 2 (7), 2 (8), 49

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High Courts06 Aug 1996Dismissed

M.G. Achappa Vs The Prescribed Officer, Gonikoppal Grama Panchayat and Others

Karnataka High Court · (1996) ILR (Kar) 2546 : (1996) 5 KarLJ 555

Constitution of India, 1950 — Article 243OKarnataka General Clauses Act, 1899 — Section 21, 30

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High Courts06 Aug 1996Allowed

Syndicate Bank Vs A.V. Angadi and Others

Karnataka High Court · (1997) ILR (Kar) 1042 : (1997) 2 KarLJ 572

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6Contract Act, 1872 — Section 55

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High Courts05 Aug 1996Dismissed

Medical Officer, Govt. Ayurvedic Dispensary and Another Vs Mysore Dist. Central Co-op. Wholesale Stores

Karnataka High Court · (1997) ILR (Kar) 808

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Karnataka Small Causes Courts Amendment Act, 1976 — Section 8

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High Courts05 Aug 1996

Madhya Pradesh Electricity Board Vs The Manager Vijaya Bank and another

Karnataka High Court · (1997) ILR (Kar) 1357

Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 141

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High Courts05 Aug 1996

Sri G. C. Prabhuswamy Vs Special Deputy Commissioner, Tumkur and others

Karnataka High Court · AIR 1997 Kar 253 : (1997) ILR (Kar) 192 : (1997) 1 KarLJ 261

Constitution of India, 1950 — Article 226Mysore State Religious and Charitable Institutions Act, 1927 — Section 35

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High Courts05 Aug 1996

Ranga Venkataswamy Mulla Vs Prabhakar Hanumant Chavan and Others

Karnataka High Court · (1997) 2 KarLJ 316

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

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High Courts02 Aug 1996Allowed

Kamat Hotel Vs Karnataka Electricity Board and Another

Karnataka High Court · (1997) 2 CivCC 225 : (1997) 2 KarLJ 525 : (1997) 4 RCR(Civil) 348

Electricity Act, 1910 — Section 26 (6), 28 (6)

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High Courts02 Aug 1996

Irappa Bhimappa Shirol Vs The Taluk Agricultural Produce Co-operative Marketing Society Limited, Bijapur and Another

Karnataka High Court · (1997) 4 KarLJ 429

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High Courts01 Aug 1996

Motyappa Vs The Deputy Commissioner, Shimoga and Another

Karnataka High Court · (1997) 5 KarLJ 574

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4

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High Courts01 Aug 1996

The Land Acquisition Officer and Assistant Commissioner, Belgaum Vs Ramachandra Yallappa Gavade Alias Patil

Karnataka High Court · (1997) 5 KarLJ 232

Land Acquisition Act, 1894 — Section 54(2)Limitation Act, 1963 — Section 5

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High Courts31 Jul 1996Dismissed

Mysore Sugar Company Ltd. Vs B.T. Krishnamurthy

Karnataka High Court · (1997) 75 FLR 316 : (1996) ILR (Kar) 3584 : (1996) 7 KarLJ 839

Workmens Compensation Act, 1923 — Section 2 (1) (g), 4 (1) (c) (ii)

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High Courts31 Jul 1996Allowed

Smt. Shameemunnisa Vs The State of Karnataka and Others

Karnataka High Court · (1996) ILR (Kar) 3127 : (1996) 6 KarLJ 157

Constitution of India, 1950 — Article 162Karnataka Secondary Education Examination Board Act, 1966 — Section 15, 26

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High Courts31 Jul 1996

Litha Thomas and Others Vs The Secretary, Department of Health and Family Welfare, Government of Karnataka, Bangalore and Others

Karnataka High Court · (1997) 4 KarLJ 527

Constitution of India, 1950 — Article 254Indian Nursing Council Act, 1947 — Section 16

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High Courts31 Jul 1996

K. Ravikumar Vs State of Karnataka and Others

Karnataka High Court · (1997) 1 KarLJ 554

Karnataka State Universities Act, 1976 — Section 15(2)

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High Courts31 Jul 1996

Smt. Shyamala Bai and Others Vs Smt. Saraswathi Bai and Others

Karnataka High Court · (1996) ILR (Kar) 3091 : (1996) 5 KarLJ 709

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 115, 2 (2), 96

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High Courts30 Jul 1996

M. Nagendrappa Vs Commercial Tax Officer, Harapanahalli

Karnataka High Court · (1997) 1 ALT(Cri) 885 : (1997) CriLJ 164 : (1997) ILR (Kar) 507 : (1996) 103 STC 551

Criminal Procedure Code, 1973 (CrPC) — Section 421Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)

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High Courts30 Jul 1996

M. Nagendrappa Vs Commercial Tax Officer

Karnataka High Court · (1997) ILR (Kar) 507(1)

Criminal Procedure Code, 1973 (CrPC) — Section 421Karnataka Sales Tax Act, 1957 — Section 13, 13 (3) (b)

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