High Courts14 Mar 1996
Registrar General, High Court of Karnataka, Bangalore Vs M. Gautam Machaiah and others
Karnataka High Court · (1996) CriLJ 3035 : (1996) ILR (Kar) 1233 : (1996) 2 KarLJ 183
Contempt of Courts Act, 1971 — Section 2 (c) (i)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,825 of 2,390
High Courts14 Mar 1996
Wuna Amrutha Rao and Another Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 595
Constitution of India, 1950 — Article 226Grant-In-Aid Code for Pre-University Education, 1969 — Rule 12A
High Courts13 Mar 1996
Smt. Jayashree J. Shenoy Vs State of Karnataka and Others
Karnataka High Court · (1997) ILR (Kar) 711
Constitution of India, 1950 — Article 300AKarnataka Municipal Corporations Act, 1976 — Section 323 (1), 444
High Courts12 Mar 1996
R. Venkatesham Chetty Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 204
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3(3)
High Courts12 Mar 1996
Dr. Naren V. Nimbal Vs Gulbarga University, Gulbarga
Karnataka High Court · (1997) 1 KarLJ 380
Constitution of India, 1950 — Article 226
High Courts12 Mar 1996
M. Venkatesh and Others Vs Hindustan Machine Tools Ltd.
Karnataka High Court · (1996) ILR (Kar) 2477 : (1996) 6 KarLJ 238
High Courts11 Mar 1996Dismissed
St. Marina''s Social Welfare Association (Regd.) Vs Commissioner for Public Instruction
Karnataka High Court · (1996) ILR (Kar) 1932 : (1996) 3 KarLJ 488
Constitution of India, 1950 — Article 19 (1) (g), 226, 26, 30
High Courts11 Mar 1996Allowed
G. Padmanabha Shenoy Vs Canara Bank
Karnataka High Court · (1996) 74 FLR 2659 : (1996) ILR (Kar) 1750 : (1996) 3 KarLJ 387
Canara Bank Officers Service Regulations, 1979 — Regulation 19 (1)
High Courts11 Mar 1996Dismissed
Murugendra Shikshana Samstha Vs Commr. for Public Instructions and Others
Karnataka High Court · (1997) ILR (Kar) 436
Karnataka Education Act, 1983 — Section 36 (7)
High Courts11 Mar 1996
B. Hanumanthappa Vs Management of Karnataka State Road Transport Corporation, Shanthinagar, Bangalore and Another
Karnataka High Court · (1997) 1 KarLJ 65
Road Transport Corporations Act, 1950 — Section 13B
High Courts11 Mar 1996
Anjaneya Vidya Samsthe (Regd.) (Sc and St Institution), Anekonda, Davangere, Chitradurga District and Another Vs State of Karnataka and Others
Karnataka High Court · (1996) 3 KarLJ 705
Constitution of India, 1950 — Article 226
High Courts11 Mar 1996
S.P. Raghunath Vs The Karnataka State Small Industries Development Corporation Limited and Others
Karnataka High Court · (1996) 6 KarLJ 347
Constitution of India, 1950 — Article 14
High Courts11 Mar 1996Allowed
Ameerjan Vs The Regional Transport Officer, Mandya
Karnataka High Court · (1996) ILR (Kar) 1768 : (1996) 3 KarLJ 186
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269 UDKarnataka Motor Vehicles Taxation Act, 1957 — Section 8 B
High Courts08 Mar 1996
Mrs. Rose Mary Vs Chairman-cum-managing Director, Bharat Electronics Limited, Jalahalli, Bangalore and Another
Karnataka High Court · (1996) 3 KarLJ 440
Constitution of India, 1950 — Article 226
High Courts08 Mar 1996
Darshini Shikshana Samasthe (Registered), Sringeri, Chikmagalur District Vs State of Karnataka (Education Department) and Others
Karnataka High Court · (1997) 1 KarLJ 510
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 58
High Courts08 Mar 1996Dismissed
H.N. Nanje Gowda Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 1649 : (1996) 3 KarLJ 39
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18Constitution of India, 1950 — Article 19 (1), 19 (1) (a), 21Karnataka Industrial Area Development Act, 1966 — Section 28 (1)
High Courts08 Mar 1996Allowed
Vidya Jagruthi Trust Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1937 : (1996) 3 KarLJ 203
Constitution of India, 1950 — Article 45Grant-in-Aid Code Rules — Rule 10 (3), 10 (4), 11B
High Courts07 Mar 1996Allowed
C.M. Sameer Khan Vs Bangalore Institute of Technology and Others
Karnataka High Court · (1997) ILR (Kar) 973 : (1997) 2 KarLJ 26
High Courts07 Mar 1996
The High Court of Karnataka Vs Prof. P.N. Shetty
Karnataka High Court · (1996) CriLJ 2957 : (1996) 1 KarLJ 397 : (1996) 2 RCR(Criminal) 13
Contempt of Courts Act, 1971 — Section 12, 12 (1)
High Courts07 Mar 1996
M/s. Aravinda Parimala Works, Mysore and Others Vs Employees'' State Insurance Corporation, Binnypet, Bangalore
Karnataka High Court · (1996) 3 KarLJ 518
Employees State Insurance Act, 1948 — Section 85(A)