High Courts03 Jun 1996Allowed
Workmen of Manipal Power Press Vs Presiding Officer, Industrial Tribunal
Karnataka High Court · (1997) ILR (Kar) 448
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10 (4)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,820 of 2,390
High Courts31 May 1996Dismissed
Government of Karnataka and Others Vs M.B. Patil and Another
Karnataka High Court · (1997) 1 CivCC 102
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 43 Rule 1, Order 43 Rule 1U, 80
High Courts31 May 1996Dismissed
State of Karnataka Vs Marimalladevaru
Karnataka High Court · (1997) ILR (Kar) 559
Limitation Act, 1963 — Section 5
High Courts30 May 1996Dismissed
A.N. Sangameswara Vs The State of Karnataka and Others
Karnataka High Court · (1996) 3 KarLJ 531
Constitution of India, 1950 — Article 14, 16 (1), 226, 299 (1), 299 (2)
High Courts30 May 1996Dismissed
Shankar Rao Vs Khaja Shabeeruddin, since dead by L.Rs. and Others
Karnataka High Court · (1996) ILR (Kar) 2774 : (1996) 3 KarLJ 715
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21, 21 (1), 3 (r)
High Courts30 May 1996
A.R. Khaleel Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 327
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2(28)
High Courts30 May 1996
Bhagathram and Sons Vs Commercial Tax Officer, XXII Circle, Gandhinagar, Bangalore and another
Karnataka High Court · (1997) ILR (Kar) 492
Karnataka Sales Tax Act, 1957 — Section 25 A
High Courts29 May 1996Allowed
Jeevajyothi Ashrama Vs B.P. Ramamanohara and Others
Karnataka High Court · (1997) 1 CivCC 487
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts29 May 1996
Sree Jagadish Colour Company Vs Commissioner of Commercial Taxes, Karnataka and others
Karnataka High Court · (1996) ILR (Kar) 2052
Karnataka Sales Tax Act, 1957 — Section 12 (2), 3 A, 3 A (2)
High Courts27 May 1996Dismissed
Bharat Textiles and Proofing Industries Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1972 : (1996) 41 KarLJ 615
Karnataka Sales Tax Act, 1957 — Section 18 AA
High Courts27 May 1996
B. Narendra and Others Vs Shanti Vardhak Education Society''s Rural Engineering College, Bhalki, Bidar District and Others
Karnataka High Court · (1997) 7 KarLJ 6
Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 4(2)Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 2
High Courts27 May 1996
Super Market Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1969
Karnataka Sales Tax Act, 1957 — Section 5 (1)
High Courts19 May 1996Allowed
Jeevajyothi Ashrama Vs B.P. Ramamanohara and Others
Karnataka High Court · (1996) ILR (Kar) 2352 : (1996) 3 KarLJ 213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151
High Courts19 Apr 1996Dismissed
Chandrashekar S. Salimath Vs Director of Collegiate Education of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 2921 : (1996) 7 KarLJ 552
Constitution of India, 1950 — Article 14, 16
High Courts19 Apr 1996
Karnataka State Road Transport Corporation Vs R. Sethuram and Another
Karnataka High Court · (1996) ILR (Kar) 2257 : (1997) 1 LLJ 803
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts19 Apr 1996
Shidramayya and Others Vs Rachayya
Karnataka High Court · (1996) 3 KarLJ 708
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Apr 1996Allowed
Noorulla Amin Musuba and Others Vs Chandru Sheniyar Naik
Karnataka High Court · (1996) ILR (Kar) 2693 : (1996) 6 KarLJ 275
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1 (5), Order 14 Rule 3, Order 32 Rule 2Transfer of Property Act, 1882 — Section 108 (f)
High Courts19 Apr 1996
Karnataka Liberal Education Society, Belgaum Vs State of Karnataka and others
Karnataka High Court · AIR 1997 Kar 93 : (1996) ILR (Kar) 2144 : (1996) 5 KarLJ 616
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 49 (1), 49 (2)
High Courts19 Apr 1996
Hotel Bheema Vs Telecom District Engineer, Devangere and Another
Karnataka High Court · (1996) 04 KAR CK 0012
High Courts19 Apr 1996
Karnataka State Road Transport Corporation Vs R. Sethuram and another
Karnataka High Court · (1996) 2 ACC 524 : (1996) ACJ 1022 : AIR 1996 Kar 380 : (1996) 3 KarLJ 293 : (1997) 1 LLJ 803