High Courts07 Feb 1996
Javid Ahmed Shah and etc. Vs Principal, Dr. B.R. Ambedkar Medical College, Bangalore
Karnataka High Court · (1996) ILR (Kar) 2434 : (1996) 3 KarLJ 603
Karnataka State Universities Act, 1976 — Section 62, 62 (b)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,829 of 2,390
High Courts07 Feb 1996
Satyanarayana Gowda Vs B. Rangappa
Karnataka High Court · (1998) 93 CompCas 953 : (1996) ILR (Kar) 1219 : (1996) 2 KarLJ 162
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 200, 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b)
High Courts07 Feb 1996
Javid Ahmed Shah Vs Dr. B.R. Ambedkar Medical College, Bangalore
Karnataka High Court · AIR 1997 Kar 122 : (1997) 2 LLJ 239
Karnataka State Universities Act, 1976 — Section 62, 62 (b)
High Courts07 Feb 1996
Sri Satyanarayana Gowda Vs V.B. Rangappa
Karnataka High Court · (1996) 2 CivCC 87 : (1997) 88 CompCas 433(1) : (1996) CriLJ 2264 : (1996) 3 RCR(Criminal) 415 : (1996) 1 RCR(Criminal) 415
Criminal Procedure Code, 1973 (CrPC) — Section 200, 258, 482, 80Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b)
High Courts07 Feb 1996
Cigimol Varghese and Others, etc. Vs The Secretary, Dept. of Health and Family Welfare, Govt. of Karnataka and Others, etc.
Karnataka High Court · AIR 1997 Kar 196 : (1996) ILR (Kar) 2667 : (1997) 1 KarLJ 627
High Courts07 Feb 1996
Canara Bank Vs Commercial Tax Officer and another
Karnataka High Court · (1996) ILR (Kar) 810 : (1996) 40 KarLJ 467
Banking (Regulation) Act, 1949 — Section 5 (b), 5 (n), 6 (1) (a)Karnataka Sales Tax Act, 1957 — Section 2 (1) (k)
High Courts06 Feb 1996Dismissed
C.B. Ranganathan Vs State Bank of India
Karnataka High Court · (1996) ILR (Kar) 1740 : (1996) 3 KarLJ 408
High Courts06 Feb 1996
T. Sudhakar and Another Vs State of Karnataka and Another
Karnataka High Court · (1997) 4 KarLJ 432
Constitution of India, 1950 — Article 14, 19(1)(G), 298Karnataka Excise (Lease of the Right of Retail Vend of Liquors) Rules, 1969 — Rule 4A(3)
High Courts06 Feb 1996
Shivaji Krishnaji Gouli Vs Karnataka Appellate Tribunal and Others
Karnataka High Court · (1996) 3 KarLJ 511
Constitution of India, 1950 — Article 226
High Courts06 Feb 1996
Monika Pahwa Vs Director of Medical Education
Karnataka High Court · (1996) ILR (Kar) 845 : (1996) 6 KarLJ 365
Dentists Act, 1948 — Section 10 A (1) (b) (ii), 20Karnataka State Universities Act, 1976 — Section 53 (10)
High Courts06 Feb 1996Dismissed
Smt. Lalitha Bai Vs City Corporation of Gulbarga and Others
Karnataka High Court · (1996) ILR (Kar) 2421 : (1996) 3 KarLJ 285
Karnataka Municipal Corporations Act, 1976 — Section 176, 176 (6)
High Courts06 Feb 1996
Ashok Iyer Vs The Pre-university Education Board and Another
Karnataka High Court · (1996) ILR (Kar) 2769 : (1996) 5 KarLJ 563
Constitution of India, 1950 — Article 226
High Courts06 Feb 1996Dismissed
Director, Centre for Social and Cultural Action Vs Regional Transport Officer
Karnataka High Court · (1996) ILR (Kar) 1462 : (1996) 3 KarLJ 281
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3Motor Vehicles Rules, 1989 — Rule 93
High Courts06 Feb 1996
V.M. Govindaswamy by LRs. Vs Shimoga City Municipal Council, Shimoga
Karnataka High Court · (1996) ILR (Kar) 2516 : (1996) 3 KarLJ 324
Karnataka Municipalities Act, 1964 — Section 148 (2), 150 (4), 168
High Courts02 Feb 1996Allowed
Dr. Annapurna Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1166 : (1996) 2 KarLJ 226
High Courts01 Feb 1996
Smt. Sulaika C.K. Vs Karnataka Secondary Education Examination Board, Bangalore and Another
Karnataka High Court · (1997) 1 KarLJ 620
Constitution of India, 1950 — Article 226
High Courts01 Feb 1996
N. Nagappa Vs Sanna Ningegowda and Others
Karnataka High Court · (1996) 2 KarLJ 627
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Land Revenue Act, 1964 — Section 132
High Courts01 Feb 1996
Special Officer and Joint Registrar of Co-operative Societies, Vanivilas Sugar Factory, Hiriyur and Another Vs Workmen of Vanivilas Co-operative Sugar Factory, Hiriyur and Others
Karnataka High Court · (1996) ILR (Kar) 660 : (1996) 2 KarLJ 53 : (1996) 2 LLJ 423
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25 A, 25 K (2)
High Courts31 Jan 1996Allowed
Lakshman and Others Vs Susheela Chand Choudary and Others
Karnataka High Court · (1996) 2 ACC 427 : (1996) ACJ 1265 : (1996) ILR (Kar) 2337 : (1996) 3 KarLJ 570
High Courts31 Jan 1996
L.N. Madali Vs State of Karnataka and others
Karnataka High Court · (2000) 119 STC 411