High Courts18 Jun 1996
Sadat Ali Khan Zai Vs Bangalore University
Karnataka High Court · (1997) ILR (Kar) 43
Karnataka State Universities Act, 1976 — Section 51 B
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,818 of 2,390
High Courts18 Jun 1996
Devamma Aithappa and Another Vs S.B. Nagarajaiah and Others
Karnataka High Court · (1996) 2 ACC 531 : (1997) ACJ 704 : (1996) ILR (Kar) 2494 : (1996) 5 KarLJ 483
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts18 Jun 1996
Central Food Technological Research Institute Education Society Vs Mrs. Shanthi Gnanasundaram and Another
Karnataka High Court · (1996) ILR (Kar) 3338 : (1996) 7 KarLJ 184
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6, 7, 8
High Courts17 Jun 1996
J. Rama Vs Vijaya Bank
Karnataka High Court · (1997) 1 CivCC 86 : (1996) ILR (Kar) 2910 : (1996) 3 KarLJ 648
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 151Limitation Act, 1963 — Section 136
High Courts17 Jun 1996
Advocates'' Association Vs Chief Minister, Government of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 221
Advocates Act, 1961 — Section 29, 30, 33, 34, 35Constitution of India, 1950 — Article 202, 226
High Courts17 Jun 1996
C. Channarayappa Vs Smt. Rangamma and Another
Karnataka High Court · (1996) 3 KarLJ 230
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts17 Jun 1996
Sunshine Tubes Pvt. Ltd. Vs Customs and another
Karnataka High Court · (1997) 57 ECC 136 : (1997) 91 ELT 296 : (1996) ILR (Kar) 2644 : (1996) 6 KarLJ 643
Central Excise Act, 1944 — Section 35 FSick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts17 Jun 1996Dismissed
The Asst. Commr. and LAO Vs Kappe Erappa and Another
Karnataka High Court · (1997) ILR (Kar) 440 : (1997) 1 KarLJ 128
Land Acquisition Act, 1894 — Section 12 (2), 18, 23 (1A)
High Courts17 Jun 1996Allowed
R. Pampapathi Vs Senior Inspector of Motor Vehicles, RTO
Karnataka High Court · (1996) ILR (Kar) 3480 : (1996) 7 KarLJ 625
Constitution of India, 1950 — Article 301, 304Motor Vehicles Act, 1988 — Section 2 (28), 39
High Courts14 Jun 1996Dismissed
B.S. Deshpande Vs M.R. Mathad
Karnataka High Court · (1996) ILR (Kar) 2826 : (1996) 3 KarLJ 537
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (C), 50 (2)
High Courts14 Jun 1996
Kirloskar Proprietary Ltd. and others Vs Kirloskar Dimensions Pvt. Ltd. and others
Karnataka High Court · AIR 1997 Kar 1 : (1999) 96 CompCas 726 : (1996) ILR (Kar) 2957 : (1996) 5 KarLJ 446
Trade and Merchandise Marks Act, 1958 — Section 14, 30, 34, 35
High Courts14 Jun 1996Allowed
C.P. Mahadeva Setty Vs Ningamma
Karnataka High Court · (1996) ILR (Kar) 3206 : (1996) 6 KarLJ 679
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27
High Courts14 Jun 1996Allowed
Ananda Transport Co. Vs State of Karnataka and Another
Karnataka High Court · (1996) ILR (Kar) 2805 : (1996) 6 KarLJ 306
Karnataka Motor Vehicles Taxation Act, 1957 — Section 19Karnataka Municipalities Act, 1964 — Section 94 (1) (b) (iii)
High Courts14 Jun 1996
C.H. Krishnamurthy Vs Manjappa and Another
Karnataka High Court · (1997) 1 CivCC 141
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Jun 1996
R.L. Meharwade Vs Garuda Chit Trading and Others
Karnataka High Court · (1996) ILR (Kar) 2466 : (1996) 3 KarLJ 235
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 90
High Courts13 Jun 1996Dismissed
Bapu Dada Patil Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 3290 : (1996) 7 KarLJ 215
Karnataka Panchayat Raj Act, 1993 — Section 44, 49
High Courts13 Jun 1996
M. Subramanian Vs M/s. Nachiappa Borewell Services, Bangalore and Others
Karnataka High Court · (1997) 1 KarLJ 363
Arbitration Act, 1940 — Section 34
High Courts13 Jun 1996Allowed
Sri Durga Lodge Vs Director of Telecommunications
Karnataka High Court · (1997) ILR (Kar) 463 : (1997) 4 KarLJ 350
High Courts13 Jun 1996Dismissed
S. Nagaraj Vs State of Karnataka and Others
Karnataka High Court · (1996) 2 ACC 666 : (1999) ILR (Kar) 1102 : (1996) 6 KarLJ 743
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Motor Vehicles Rules, 1989 — Rule 113 (5)Motor Vehicles Act, 1988 — Section 93, 93 (2) (c)
High Courts12 Jun 1996Allowed
B.K. Kollappa Vs State of Karnataka and Another
Karnataka High Court · (1996) ILR (Kar) 2800 : (1996) 6 KarLJ 301
Karnataka Treasure Trove Act, 1962 — Section 10, 11, 12, 13, 15