High Courts12 Jun 1996Dismissed
K.N. Subba Reddy Vs State of Karnataka and Another
Karnataka High Court · (1997) ILR (Kar) 172
Constitution of India, 1950 — Article 163 (1), 164 (1), 226, 361
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,819 of 2,390
High Courts12 Jun 1996Dismissed
Dyamappa B. Talawar Vs State of Karnataka
Karnataka High Court · (1997) ILR (Kar) 480
Karnataka Housing Board Act, 1962 — Section 18, 33 (2)Karnataka Urban Development Authorities Act, 1987 — Section 70Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts12 Jun 1996
K. Upendra Naik Vs Deputy Commissioner, Shimoga
Karnataka High Court · (1997) 2 KarLJ 391
Essential Commodities Act, 1955 — Section 6A(3)Karnataka Rice Procurement (Levy) Order, 1981 — Clause 3(A)
High Courts12 Jun 1996
Advocates'' Association, Bangalore Vs The Chief Minister, Government of Karnataka, Bangalore and Others
Karnataka High Court · AIR 1997 Kar 18 : (1997) 1 KarLJ 474
Advocates Act, 1961 — Section 29, 30, 32, 33, 35
High Courts12 Jun 1996
Smt. Munichinnamma Vs State Bank of Mysore and another
Karnataka High Court · (1996) ILR (Kar) 2906 : (1996) 3 KarLJ 644
High Courts12 Jun 1996Allowed
Gundu Pralhad Patil and Others Vs Balu Shahu Vajantri and Another
Karnataka High Court · (1996) 06 KAR CK 0013
Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 49
High Courts11 Jun 1996Allowed
Ninge Gowda Vs Sahadevan
Karnataka High Court · (1996) ILR (Kar) 2462 : (1996) 3 KarLJ 226
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts11 Jun 1996
Muninagaiah Vs State of Karnataka and others
Karnataka High Court · (1996) ILR (Kar) 2637 : (1997) 42 KarLJ 129
High Courts10 Jun 1996Dismissed
Siddegowda and Others Vs The District Magistrate, Mandya and Others
Karnataka High Court · (1996) ILR (Kar) 3432 : (1996) 7 KarLJ 826
Constitution of India, 1950 — Article 226, 227Karnataka Cinemas (Regulation) Rules, 1971 — Rule 111G, 111J, 3 (18)
High Courts10 Jun 1996
L.J. Prakash and Another Vs The State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 3076 : (1996) 6 KarLJ 90
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 102, 98
High Courts08 Jun 1996Dismissed
D.S. Jayaram Vs The Commercial Tax Officer
Karnataka High Court · (1996) ILR (Kar) 2512
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Economic Offences (Inapplicability of Limitation) Act, 1981 — Section 2Karnataka Sales Tax Act, 1957 — Section 12 B (1), 29 (1) (g) (a)
High Courts06 Jun 1996
The Headquarters Assistant, the Deputy Commissioner''s Office, Mysore and Others Vs The Vendi Chand Hasthimal and Company, Mysore and Others
Karnataka High Court · (1997) 5 KarLJ 493
Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2(E)
High Courts06 Jun 1996Allowed
Workmen, Manipal Power Press Vs P.O. Industrial Tribunal
Karnataka High Court · (1998) 3 LLJ 258
Industrial Disputes Act, 1947 — Section 10 (4)
High Courts05 Jun 1996
Satyanarayana Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 710
Karnataka Land Reforms Act, 1961 — Section 63, 66
High Courts05 Jun 1996
Devesh Sandeep Associates and Others Vs Regional Provident Fund Commissioner, Bangalore
Karnataka High Court · (1996) 3 KarLJ 683 : (1997) 1 LLJ 1167
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 2 A, 7 A
High Courts05 Jun 1996Dismissed
Yaka International Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 2405 : (1996) 5 KarLJ 469
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2 (a), 6, 6 (1)
High Courts05 Jun 1996Dismissed
Indian Medical Association and Another Vs State of Karnataka and Another
Karnataka High Court · (1996) ILR (Kar) 3021 : (1997) 42 KarLJ 48
Constitution of India, 1950 — Article 14
High Courts04 Jun 1996
Special Land Acquisition Officer, B.R. Project, Davangere Vs V.KENCHAPPA
Karnataka High Court · (1996) 3 KarLJ 724
Land Acquisition Act, 1894 — Section 4(1)
High Courts04 Jun 1996
Smt. Doddamma Vs Asstt. Commissioner and Others
Karnataka High Court · (1997) ILR (Kar) 571
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (1)
High Courts04 Jun 1996
P.M. Khode Vs The State Bank of India and Others
Karnataka High Court · (1997) ILR (Kar) 1236
Constitution of India, 1950 — Article 226State Bank of India (Supervising Staff) Service Rules, 1975 — Rule 32 (4), 41 (1), 42 (2)