High Courts10 Jul 1996Dismissed
Ram Estate Vs Corporation Bank and Others
Karnataka High Court · (1996) ILR (Kar) 3541 : (1996) 7 KarLJ 574
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,815 of 2,390
High Courts09 Jul 1996
Corporation of City of Mysore Vs Public Interest Litigation Association (Regd.) Mysore City and others
Karnataka High Court · AIR 1997 Kar 70 : (1997) 1 KarLJ 70
Civil Procedure Code, 1908 (CPC) — Section 11Karnataka Municipal Corporations Act, 1976 — Section 15, 2
High Courts09 Jul 1996
Sri Anna Rao and Others Vs Sri Gundareddy and Others
Karnataka High Court · (1997) ILR (Kar) 1998
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 25
High Courts09 Jul 1996
Smt. Iravva and Others Vs The Assistant Commissioner, Dharward Division and LAO and Another
Karnataka High Court · (1996) ILR (Kar) 3492 : (1996) 7 KarLJ 394
Land Acquisition Act, 1894 — Section 28 (A), 28 (A) (1)
High Courts08 Jul 1996
Mrs. Agnes Miranda Vs Louis D''Souza and Others
Karnataka High Court · (1996) 07 KAR CK 0098
High Courts08 Jul 1996
Hubert Lobo Vs The Presiding Officer, Labour Court, Mangalore and Others
Karnataka High Court · (1997) 4 KarLJ 524
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 18A (3)
High Courts08 Jul 1996Allowed
The Oriental Insurance Co. Ltd. Vs Chikkegowda and Others
Karnataka High Court · (1997) ILR (Kar) 1980
Motor Vehicles Act, 1988 — Section 149
High Courts08 Jul 1996
Sharanagouda and Another Vs State of Karnataka and Another
Karnataka High Court · (1997) 1 KarLJ 390
Constitution of India, 1950 — Article 31A
High Courts08 Jul 1996
Mrs. Agnes Miranda Vs Louis D''souza and Others
Karnataka High Court · (1997) 3 CivCC 84 : (1997) 1 KarLJ 79
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 67
High Courts08 Jul 1996
M.R. Narahari Pandit Vs Veenadevi Jalan and Another
Karnataka High Court · (1996) 07 KAR CK 0020
High Courts05 Jul 1996Allowed
Management of Sandoz (India) Ltd. Vs C.C. Joseph and Another
Karnataka High Court · (1998) 3 LLJ 672
Industrial Disputes Act, 1947 — Section 10 (1), 12 (3), 18 (3), 2 A
High Courts05 Jul 1996
Devesh Sandeep Associates and Others Vs Regional Provident Fund Commissioner
Karnataka High Court · (1996) ILR (Kar) 3651
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 2 A, 7 AIndustrial Disputes Act, 1947 — Section 25 E
High Courts05 Jul 1996
K. Nagaraju Vs The Deputy Commissioner, Chickmagalur District, Chickmagalur and Others
Karnataka High Court · (1997) 4 KarLJ 427
Constitution of India, 1950 — Article 226
High Courts05 Jul 1996Dismissed
J. Suresh Vs Corporation of City of Bangalore
Karnataka High Court · (1996) ILR (Kar) 2430 : (1996) 6 KarLJ 380
Karnataka Municipal Corporations Rules, 1977 — Rule 9Karnataka Rent Control Act, 1961 — Section 14, 14 (6)
High Courts05 Jul 1996
The Management of J.G. Co-operavtive Hospital Ltd. Vs S.S. Chougula
Karnataka High Court · (1998) ILR (Kar) 2238
Industrial Disputes Act, 1947 — Section 10, 11 A, 33
High Courts05 Jul 1996Dismissed
S. Venkatappa by LRs. Vs D.N. Purushotham Rao
Karnataka High Court · (1996) ILR (Kar) 3226 : (1996) 6 KarLJ 161
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 14 (1)
High Courts05 Jul 1996
Karnataka Electricity Board, Bangalore Vs Sandur Manganese and Iron Ores Limited and another
Karnataka High Court · AIR 1997 Kar 62 : (1996) 3 KarLJ 1
Electricity (Supply) Act, 1948 — Section 49 (3), 59, 61
High Courts04 Jul 1996Allowed
B.M. Manjunatha Gupta Vs M.G. Shivanagouda and Others
Karnataka High Court · (1997) 1 CivCC 566
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts03 Jul 1996
Gangadharappa and Others Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 2415 : (1996) 3 KarLJ 240
Criminal Procedure Code, 1973 (CrPC) — Section 389 (3), 482
High Courts03 Jul 1996
The Management of Motor Industries Company Limited Vs The Presiding Officer and Another
Karnataka High Court · (1997) ILR (Kar) 1865
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11