High Courts02 Apr 1996
CHAMUNDI HOTELS PVT. LTD. and Another Vs APPROPRIATE AUTHORITY and Others
Karnataka High Court · (1997) 139 CTR 220
Income Tax Act, 1961 — Section 269 UC, 269 UL (3)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,823 of 2,390
High Courts29 Mar 1996
National Insurance Co. Ltd. Vs Lakshmi and Others
Karnataka High Court · (1997) ACJ 7 : (1999) 95 CompCas 423 : (1996) ILR (Kar) 2955 : (1996) 3 KarLJ 443
Motor Vehicles Act, 1988 — Section 157, 157 (1), 157 (2)
High Courts29 Mar 1996Dismissed
H. Ibrahim and Others Vs The State and Others
Karnataka High Court · (1996) ILR (Kar) 3324
Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 11, 8Karnataka Municipal Corporations Act, 1976 — Section 3, 3 (1)
High Courts29 Mar 1996Dismissed
H. Ibrahim Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 1982 : (1996) 5 KarLJ 678
Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 8Karnataka Municipal Corporations Act, 1976 — Section 3, 3 (1), 9
High Courts29 Mar 1996
National Insurance Co. Ltd. Vs Smt. Lakshmi and others
Karnataka High Court · (1997) ACJ 7 : (1999) 95 CompCas 423 : (1996) ILR (Kar) 2955 : (1996) 3 KarLJ 443
Motor Vehicles Act, 1988 — Section 157, 157 (1)
High Courts29 Mar 1996Allowed
Ankappa Vs Management of K.S.R.T.C. Bangalore
Karnataka High Court · (1996) ILR (Kar) 3050 : (1996) 7 KarLJ 264
Industrial Employment (Standing Orders) Act, 1946 — Section 13 BKarnataka State Road Transport Corporation (C and D) Regulation Rules, 1971 — Rule 22BRoad Transport Corporations Act, 1950 — Section 45
High Courts27 Mar 1996Dismissed
State of Karnataka Vs Varadashankar Chinnappa Javalgi
Karnataka High Court · (1996) ILR (Kar) 3693 : (1996) 7 KarLJ 818
Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 14, 15 (1), 16 (4), 340, 341
High Courts27 Mar 1996
Anasuya and Others Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 3336 : (1996) 6 KarLJ 254
High Courts27 Mar 1996
1mallana Gouda Vs State of Karnataka and Others
Karnataka High Court · (1996) 3 KarLJ 504
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 226
High Courts26 Mar 1996
Kwality Biscuits Ltd. Vs Asstt. Commr. of Central Excise, Division-I
Karnataka High Court · (2000) 123 ELT 356
Central Excise Act, 1944 — Section 35, 35 FCentral Excise Rules, 1944 — Rule 230
High Courts26 Mar 1996
Muniyappa Vs Ramaiah
Karnataka High Court · AIR 1996 Kar 321 : (1997) 3 CivCC 91 : (1996) ILR (Kar) 1883 : (1996) 2 KarLJ 563
High Courts26 Mar 1996
Commissioner of Income Tax Vs Hindustan Machine Tools Ltd.
Karnataka High Court · (1998) 229 ITR 191
Income Tax Act, 1961 — Section 80 HH, 80 J
High Courts25 Mar 1996
Ashok Anaraj Jain and another Vs State of Karnataka
Karnataka High Court · (1997) CriLJ 1261 : (1996) ILR (Kar) 1615 : (1996) 2 KarLJ 278
Criminal Procedure Code, 1973 (CrPC) — Section 468 (1)
High Courts25 Mar 1996Allowed
Gundappa Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1817 : (1996) 6 KarLJ 359
Land Acquisition Act, 1894 — Section 18, 4 (1), 54 (1)
High Courts25 Mar 1996
State of Karnataka Vs Shaw Wallace and Company Ltd.
Karnataka High Court · (1998) 110 STC 506
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 A, 12 A (1A)
High Courts22 Mar 1996Allowed
State of Karnataka Vs Nagaraja
Karnataka High Court · (1997) CriLJ 696 : (1996) ILR (Kar) 1947 : (1996) 7 KarLJ 813
Criminal Procedure Code, 1973 (CrPC) — Section 229, 304 A, 377
High Courts22 Mar 1996Allowed
M. Krishnagouda Vs Authorised Officer and Superintendent of Excise
Karnataka High Court · (1996) ILR (Kar) 1951 : (1996) 3 KarLJ 179
Karnataka Excise Act, 1965 — Section 2 (18) (b), 43 A, 43 B
High Courts22 Mar 1996
Valmiki Education Society and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1997 Kar 16 : (1996) ILR (Kar) 2459 : (1996) 5 KarLJ 550
High Courts22 Mar 1996
The State Vs Nagaraj
Karnataka High Court · (1996) 2 ALT(Cri) 33 : (1996) CriLJ 3361 : (1996) ILR (Kar) 1611 : (1996) 2 KarLJ 178
Criminal Procedure Code, 1973 (CrPC) — Section 167 (5), 258
High Courts22 Mar 1996Allowed
S. Rathnakar Amrith Kamath Vs K.S.R.T.C.
Karnataka High Court · (1996) 74 FLR 1903 : (1996) ILR (Kar) 1874
Constitution of India, 1950 — Article 41, 43Industrial Disputes Act, 1947 — Section 10 (1) (d), 25, 25 F