COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,814 of 2,390

High Courts16 Jul 1996Dismissed

Kottaiah Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 474

Constitution of India, 1950 — Article 226, 227, 341Karnataka Land Revenue Act, 1964 — Section 33Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (1)

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High Courts16 Jul 1996

S.R. Dayananda Vs K.S. Nagesh Rao

Karnataka High Court · (1997) 1 CivCC 704

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, 151Karnataka Civil Practice Rules, 1967 — Rule 138

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High Courts15 Jul 1996

Vittalsa Omkarsa Siddling Vs Bhimasa Nagendrasa Pawar

Karnataka High Court · (1997) 1 KarLJ 678

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Evidence Act, 1872 — Section 101

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High Courts15 Jul 1996Allowed

Equipment Vs G.M., Bangalore Telephones and Others

Karnataka High Court · (1997) 2 CivCC 695 : (1997) ILR (Kar) 1005

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High Courts12 Jul 1996Dismissed

B.A. Prabhakar Rai Vs The General Manager, Vijaya Bank and Another

Karnataka High Court · (1996) ILR (Kar) 3228 : (1996) 6 KarLJ 163

Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 311 (2)Criminal Procedure Code, 1973 (CrPC) — Section 465

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High Courts12 Jul 1996

A.P. Somashekar Vs Karnataka State Warehousing Corporation and Another

Karnataka High Court · (1996) ILR (Kar) 3375 : (1996) 7 KarLJ 225

Karnataka Warehouse Act, 1961 — Section 20 (3)

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High Courts12 Jul 1996

A.C. Rangaswamy Vs Smt. D.J. Renuka

Karnataka High Court · (1997) 1 KarLJ 605

Civil Procedure Code, 1908 (CPC) — Section 21Karnataka Small Cause Courts Act, 1964 — Section 8

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High Courts12 Jul 1996

Smt. Perakamma and Others Vs M. Chinnaiah and Others

Karnataka High Court · (1997) 2 KarLJ 260

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

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High Courts12 Jul 1996

S. Suresh Vs Indian Airlines

Karnataka High Court · (1997) 2 LLJ 458

Constitution of India, 1950 — Article 14, 16, 226

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High Courts12 Jul 1996

Babulal Karnawat Vs Union of India (UOI) and Others

Karnataka High Court · (1997) ILR (Kar) 346 : (1997) 1 KarLJ 579

Telegraph Rules, 1951 — Rule 443

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High Courts12 Jul 1996

The Oriental Insurance Co. Ltd. Vs Ravichandran and Others

Karnataka High Court · (1997) 1 ACC 330 : (1998) ACJ 18 : (1997) ILR (Kar) 148

Motor Vehicles Act, 1988 — Section 157

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High Courts11 Jul 1996Allowed

Prathiba Distributors Vs State of Karnataka and Others

Karnataka High Court · (1996) ILR (Kar) 3025

Karnataka Sales Tax Act, 1957 — Section 12 A, 6 B, 8 A

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High Courts11 Jul 1996Allowed

N.H. Anjanappa and Others Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 576

Land Acquisition (Amendment) Act, 1961 — Section 40, 44 ALand Acquisition Act, 1894 — Section 4 (1), 6 (1)

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High Courts11 Jul 1996

M. Shankarappa Vs Inderchand Bafna

Karnataka High Court · (1997) 1 KarLJ 408

Civil Procedure Code, 1908 (CPC) — Section 21(1)

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High Courts11 Jul 1996

Shollapuriyamman Temple Trust (Represented by Trustees), Bangalore Vs Arulmigu Shollapuri Amman Temple Association (R), Bangalore and Others

Karnataka High Court · (1997) 2 KarLJ 309

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts11 Jul 1996

Keshavan V. Chalam Vs Union of India

Karnataka High Court · (1997) 2 KarLJ 33

Constitution of India, 1950 — Article 19(1)(A)

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High Courts11 Jul 1996Allowed

C.N. Ranganath Vs M.R. Thyagaraja

Karnataka High Court · (1996) ILR (Kar) 3595 : (1996) 7 KarLJ 712

Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16 (c), 20

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High Courts10 Jul 1996Dismissed

Moulana Moulvi Kazi Syed Shafiuddin and Asghar Hussain Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 1718

Kazis Act, 1880 — Section 2, 3, 4, 4 (c)

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High Courts10 Jul 1996Allowed

K. Kunhambu and Another Vs Vijaya Bank

Karnataka High Court · (1996) ILR (Kar) 3244 : (1996) 7 KarLJ 94

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 25, 3 (1)

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High Courts10 Jul 1996Allowed

Jayakar Vs The State

Karnataka High Court · (1996) ILR (Kar) 2783 : (1996) 3 KarLJ 747

Criminal Procedure Code, 1973 (CrPC) — Section 231 (2)Evidence Act, 1872 — Section 138Penal Code, 1860 (IPC) — Section 201, 302, 307

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