COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,826 of 2,390

High Courts07 Mar 1996Dismissed

Smt. S.V. Kunhima Vs B.N. Viswanath

Karnataka High Court · (1996) ILR (Kar) 1853 : (1996) 2 KarLJ 726

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 18Karnataka Rent Control Act, 1961 — Section 21 (1) (b)Transfer of Property Act, 1882 — Section 108

High Courts07 Mar 1996

Gnanajyothi Vidya Samsthe (Regd.) Vs State of Karnataka

Karnataka High Court · (1997) ILR (Kar) 351

Constitution of India, 1950 — Article 226, 227

High Courts06 Mar 1996Allowed

Baburao Ganpatro Tirmalle Vs Bhimappa Venkappa Kandakur

Karnataka High Court · (1996) ILR (Kar) 1565 : (1996) 2 KarLJ 32

Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)Tamil Nadu Buildings (Lease & Rent Control) Act, 1960 — Section 14 (1) (b)

High Courts05 Mar 1996

A.D. Narayanappa and Another Vs Muniyappa and Others

Karnataka High Court · (1997) ILR (Kar) 206 : (1997) 1 KarLJ 182

Penal Code, 1860 (IPC) — Section 97, 99

High Courts03 Mar 1996

N. Venkoba Rao Vs B.K. Shreenivasa Iyengar and others

Karnataka High Court · (1997) 88 CompCas 195 : (1996) 7 KarLJ 89

Companies Act, 1956 — Section 11 (4), 587, 590

High Courts01 Mar 1996

Bapuji Grameena Vikas Samithi (R) Vs State of Karnataka and another

Karnataka High Court · AIR 1997 Kar 55 : (1997) 1 KarLJ 632

Criminal Procedure Code, 1973 (CrPC) — Section 164Karnataka State Universities Act, 1976 — Section 53, 56, 56 (6)

High Courts01 Mar 1996Dismissed

Gnyana Mandir Trust and Others Vs State of Karnataka and Another

Karnataka High Court · (1997) ILR (Kar) 155 : (1997) 2 KarLJ 99

Constitution of India, 1950 — Article 14, 15 (4), 16, 19 (1), 19 (1) (g)

High Courts01 Mar 1996Allowed

Patel Veerabasappa Vs Basamma

Karnataka High Court · (1996) ILR (Kar) 1435 : (1996) 2 KarLJ 102

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Village Offices Abolition Act, 1961 — Section 4, 5, 5 (1)

High Courts29 Feb 1996Dismissed

Shekhar Institute of Commerce Vs The Commissioner of Public Instruction and Others

Karnataka High Court · (1996) ILR (Kar) 2374 : (1996) 3 KarLJ 373

Constitution of India, 1950 — Article 226Grant-in-Aid Code Rules — Rule 6, 7

High Courts29 Feb 1996Dismissed

Ramangouda Hanumantha Patil Vs High Court of Karnataka

Karnataka High Court · (1996) ILR (Kar) 1730

Constitution of India, 1950 — Article 14, 16, 233, 234, 309

High Courts29 Feb 1996

M/s. Instruments Incorporated Vs M/s. Industrial Cables (India) Ltd. and others

Karnataka High Court · AIR 1996 Kar 360 : (1997) 1 CivCC 108 : (1996) ILR (Kar) 1893 : (1996) 3 KarLJ 422

High Courts29 Feb 1996

Loretta Social and Educational Society, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1997) 2 KarLJ 607

Karnataka Education Act, 1983 — Section 32

High Courts29 Feb 1996

Kanoria Industries Ltd. Vs State of Karnataka

Karnataka High Court · (1996) ILR (Kar) 1558 : (1996) 7 KarLJ 638 : (1997) 1 LLJ 95

Industrial Disputes Act, 1947 — Section 10 (1), 10 (B)

High Courts28 Feb 1996

Khoday Ribbon Carbon and Allied Industries Vs State of Karnataka

Karnataka High Court · (1996) ILR (Kar) 1154 : (1996) 6 KarLJ 756

Karnataka Excise (Denatured Spirit and Denatured Spirituous Preparations) Rules, 1967 — Rule 11 (1), 12 (1), 15 (1), 17A, 9 (1)

High Courts27 Feb 1996

Jayalaxmi Industries Vs Deputy Commissioner of Commercial Taxes (Assessments), Tumkur

Karnataka High Court · (1996) ILR (Kar) 1474 : (1996) 41 KarLJ 260

Central Excise Act, 1944 — Section 5 (3)Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12 (10)

High Courts27 Feb 1996

State of Karnataka Vs Lambadi Chandranaik

Karnataka High Court · (1996) CriLJ 2732 : (1996) ILR (Kar) 1600 : (1996) 2 KarLJ 157

Penal Code, 1860 (IPC) — Section 324, 34, 354, 379, 506

High Courts27 Feb 1996

H. Sarvothama Rao Vs Regional Transport Officer, Hassan and Others

Karnataka High Court · (1996) 3 KarLJ 436

Karnataka Motor Vehicles Taxation Act, 1957 — Section 2(F)Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 11(B)Motor Vehicles Act, 1988 — Section 50(1)(A)

High Courts26 Feb 1996Dismissed

Smt. Jaya Suri Vs Deputy Commissioner for Transports, Bangalore Division

Karnataka High Court · (1996) ILR (Kar) 1765 : (1996) 3 KarLJ 626

Karnataka Motor Vehicles Taxation Act, 1957 — Section 15

High Courts26 Feb 1996

T. Anthonidas Alias T.A. Das Vs S.P. Mariyappa

Karnataka High Court · (1996) 3 KarLJ 329

Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 107

High Courts26 Feb 1996

Al-ameen Progressive Education Society, Azama Nagar, Belgaum Vs State of Karnataka and Another

Karnataka High Court · (1997) 1 KarLJ 248

Constitution of India, 1950 — Article 226Grant-In-Aid Code for Teachers Training Institutions, 1969 — Rule 39(A)