High Courts22 Mar 1996Allowed
Ratnakar Amrith Kamath S. Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1996) 5 KarLJ 738 : (1999) 3 LLJ 722
Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 (s), 25 F
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,824 of 2,390
High Courts21 Mar 1996Dismissed
M. Papa Naik Vs Commissioner, City Municipal Council
Karnataka High Court · (1996) ILR (Kar) 1808 : (1996) 3 KarLJ 86
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10, 5, 7, 9
High Courts21 Mar 1996
Mahesh Chemicals, Mangalore Vs The Regional Director, Employees'' State Insurance Corporation, Bangalore
Karnataka High Court · (2000) 7 KarLJ 235
Employees State Insurance (General) Regulations, 1950 — Regulation 102AEmployees State Insurance Act, 1948 — Section 75(1)(G)
High Courts21 Mar 1996
Sri Krishna Devaraya Educational Trust, Bangalore and Another Vs State of Karnataka and Others
Karnataka High Court · (1997) 2 KarLJ 75
Constitution of India, 1950 — Article 30(1)
High Courts21 Mar 1996
Smt. B.S. Gowramma Vs Joint Director of Public Instructions and Others
Karnataka High Court · (1996) ILR (Kar) 3032 : (1996) 6 KarLJ 584
High Courts21 Mar 1996
T. Mahanthesh Vs Additional Commissioner of Commercial Taxes and another
Karnataka High Court · (1996) 103 STC 349
Karnataka Sales Tax Act, 1957 — Section 22 A (1), 5 (1A), 5 (3C)
High Courts19 Mar 1996
M.K. Joseph Vs Union of India and Others
Karnataka High Court · (1997) 4 KarLJ 501
Pension Regulations for Army, 1961 — Regulation 173
High Courts19 Mar 1996
Marian Education Trust (Regd.), Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1996) 3 KarLJ 495
National Council for Teacher Education Act, 1993 — Section 14
High Courts19 Mar 1996
P.V. Sindhur Vs The Asstt. Commissioner of Commercial Taxes, and others
Karnataka High Court · (1996) 03 KAR CK 0023
Karnataka Tax on Entry of Goods Act, 1979 — Section 28 A (1)
High Courts19 Mar 1996
P.V. Sindhur Vs Assistant Commissioner of Commercial Taxes, Haveri and another
Karnataka High Court · AIR 1997 Kar 60 : (1996) 103 STC 536
Karnataka Tax on Entry of Goods Act, 1979 — Section 28 A (1)
High Courts19 Mar 1996
State of Karnataka Vs H.S. Srinivasa Iyengar and others
Karnataka High Court · (1996) 2 ALT(Cri) 12 : (1996) CriLJ 3103 : (1996) ILR (Kar) 1602 : (1996) 2 KarLJ 169
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 114, 323, 34, 432, 498A
High Courts19 Mar 1996
The Indian Oil Corporation Vs Smt. Lakshmi Varma
Karnataka High Court · (1996) ILR (Kar) 2031 : (1996) 3 KarLJ 190
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (I), 21 (4)
High Courts18 Mar 1996Allowed
H.L. Chandregowda Vs Bangalore University
Karnataka High Court · (1996) 74 FLR 2642 : (1996) ILR (Kar) 2378 : (1996) 5 KarLJ 731
Bangalore University Employees Service (Conduct) Rules — Rule 28 (17)
High Courts18 Mar 1996Dismissed
Ashok Foundries Vs The Karnataka State Pollution Control Board and Another
Karnataka High Court · (1996) ILR (Kar) 2491 : (1996) 5 KarLJ 480
Air (Prevention and Control of Pollution) Act, 1981 — Section 39Constitution of India, 1950 — Article 226, 227Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26
High Courts18 Mar 1996
Nitte Education Trust and another Vs Union of India and another
Karnataka High Court · (1997) 89 CompCas 390
Constitution of India, 1950 — Article 30Monopolies and Restrictive Trade Practices Act, 1969 — Section 2 (o), 2 (r)
High Courts18 Mar 1996Allowed
N. Balakrishna Vs Smt. Champa S. Nittoor and Another
Karnataka High Court · (1997) 2 DMC 272 : (1996) ILR (Kar) 3427 : (1996) 7 KarLJ 234
Hindu Marriage Act, 1955 — Section 24
High Courts15 Mar 1996
K.N. Krishnappa Vs T.R. Gopalkrishna Setty by L.rs. and Others
Karnataka High Court · AIR 1997 Kar 152 : (1997) 3 CivCC 663 : (1996) ILR (Kar) 2520 : (1996) 3 KarLJ 703
High Courts15 Mar 1996Allowed
Manjunatha Rao (by LRs.) Vs Land Tribunal, Bhadravathi and Others
Karnataka High Court · (1997) ILR (Kar) 100 : (1997) 2 KarLJ 22
High Courts15 Mar 1996
Secretary, Bangalore Turf Club and others Vs Kishan Srivastava and another
Karnataka High Court · AIR 1996 Kar 306 : (1996) ILR (Kar) 1905 : (1996) 2 KarLJ 680
Constitution of India, 1950 — Article 31, 32, 51 (b)
High Courts15 Mar 1996Dismissed
Shri P. Manjunath Shenoy Vs Smt. Vishalakshi Pai and Others
Karnataka High Court · (1996) ILR (Kar) 2340 : (1996) 5 KarLJ 499
Karnataka Land Reforms Act, 1961 — Section 2 A (18)