High Courts11 Apr 1996
Hanamantha Gavadu Patil Vs Land Tribunal, Khanapur and Others
Karnataka High Court · (1997) 2 KarLJ 464
Karnataka Land Reforms Act, 1961 — Section 45Karnataka Land Reforms Rules, 1974 — Rule 19
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,822 of 2,390
High Courts10 Apr 1996Allowed
N. Balasubramanian Vs Can Bank Financial Services Ltd.
Karnataka High Court · (1996) 74 FLR 2047 : (1996) ILR (Kar) 2385 : (1996) 5 KarLJ 511
Securities Contracts (Regulation) Act, 1956 — Section 21, 22 (ii)
High Courts10 Apr 1996Allowed
Pushpanjali Touring Talkies Vs Entertainment Tax Officer
Karnataka High Court · (1996) ILR (Kar) 1967 : (1997) 42 KarLJ 11
Karnataka Entertainment Tax Act, 1958 — Section 6 A (3), 6 A (4)
High Courts10 Apr 1996
K. Dhanapal Vs Management of Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · (1997) 1 KarLJ 385
Karnataka State Road Transport Corporation Servants (Conduct and Discipline) Regulations, 1971 — Regulation 23
High Courts10 Apr 1996
D.R. Sadashiva Murthy and Others Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 353
Constitution of India, 1950 — Article 226
High Courts09 Apr 1996
Karnataka Board of Wakf Vs Land Tribunal, Belgaum and Others
Karnataka High Court · (1996) 3 KarLJ 305
Karnataka Land Reforms Act, 1961 — Section 48AWaqf Act, 1954 — Section 36A(Ii)
High Courts09 Apr 1996
B. Raghavendra Vs Excise Commissioner, Bangalore and Others
Karnataka High Court · (1997) 2 KarLJ 313
Contract Act, 1872 — Section 56Karnataka Excise Act, 1965 — Section 21
High Courts09 Apr 1996
Smt.ANNAPURNA Vs K. Narayan and Another
Karnataka High Court · (1996) 3 KarLJ 242
Criminal Procedure Code, 1973 (CrPC) — Section 202Evidence Act, 1872 — Section 45
High Courts09 Apr 1996
Venkatraghavan Vs B.L.D.E. Associations, Vachana Pitamaha, Dr. P.G. Halakatti College of Engineering and Technology, Bijapur and Others
Karnataka High Court · (1997) 1 KarLJ 350
Constitution of India, 1950 — Article 226
High Courts09 Apr 1996Allowed
Hotel Bheema Vs The Telecom District Engineer and Another
Karnataka High Court · (1996) ILR (Kar) 3072 : (1996) 7 KarLJ 273
Telegraph Rules, 1951 — Rule 443
High Courts08 Apr 1996Dismissed
Rajatha Enterprises Vs Commissioner, Corporation of City of Bangalore
Karnataka High Court · (1996) ILR (Kar) 1772 : (1996) 6 KarLJ 1
Constitution of India, 1950 — Article 265Karnataka Municipal Corporations Act, 1976 — Section 66
High Courts08 Apr 1996
Dr. Ganapathi Narayan Sabhahit and Others Vs Shivaram Narayan Bhat and Others
Karnataka High Court · (1996) 3 KarLJ 58
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1
High Courts08 Apr 1996
Manipal Institute of Technology, Manipal and another Vs Principal Secretary to Government, Education Department, Bangalore and others
Karnataka High Court · AIR 1997 Kar 114 : (1997) 4 KarLJ 329
Karnataka Educational Institution (Prohibition of Capitation Fee) Act, 1984 — Section 10, 2 (g)Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 12B
High Courts08 Apr 1996
Smt. Meera Mukund Vs Lokanath and Others
Karnataka High Court · (1997) 5 KarLJ 519
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Apr 1996
Claude Pinto and Others Vs M.V. Shankar Bhat and Another
Karnataka High Court · AIR 1996 Kar 366 : (1996) 2 CivCC 609 : (1996) ILR (Kar) 2229 : (1996) 3 KarLJ 342
High Courts04 Apr 1996
Subbe Gowda and others Vs P.S. Saldana
Karnataka High Court · (1997) 1 ALT(Cri) 24 : (1997) CriLJ 1037 : (1996) 3 KarLJ 124 : (1997) 2 RCR(Criminal) 575
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 203Penal Code, 1860 (IPC) — Section 143, 144, 149, 307, 427
High Courts03 Apr 1996
Combined Industries Limited Vs State of Karnataka
Karnataka High Court · (1999) 112 STC 229
Karnataka Sales Tax Act, 1957 — Section 12 A, 9 (2)
High Courts02 Apr 1996
Kum. Rukmi B. Ray Vs The Commissioner for Public Instructions and others
Karnataka High Court · AIR 1996 Kar 394 : (1996) 3 KarLJ 663
High Courts02 Apr 1996
Chamundi Hotels Pvt. Ltd. and Another Vs Appropriate Authority and Others
Karnataka High Court · (1996) ILR (Kar) 2882 : (1997) 225 ITR 590 : (1997) 42 KarLJ 18
Income Tax Act, 1961 — Section 269 UC, 269 UL (3)Urban Land (Ceiling and Regulation) Act, 1976 — Section 4 (1) (b)
High Courts02 Apr 1996
MRF Limited Vs Commissioner of Commercial Taxes and another
Karnataka High Court · (1997) 105 STC 68
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 5, 5 B, 5 C, 6 D, 6 D (1)