High Courts23 Jan 1996Allowed
State of Karnataka Vs P. Siddalingappa
Karnataka High Court · (1996) ILR (Kar) 1641 : (1996) 3 KarLJ 522
Karnataka Municipal Corporations Act, 1976 — Section 82, 82 (1), 84, 85, 86
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,831 of 2,390
High Courts22 Jan 1996Dismissed
H.N. Srinivasa Babu Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1794 : (1996) 3 KarLJ 31
Karnataka Panchayat Raj Act, 1993 — Section 44, 47
High Courts19 Jan 1996
Sandeep Singh Vs University of Mysore and Others
Karnataka High Court · (1996) ILR (Kar) 1695 : (1996) 3 KarLJ 151
Karnataka State Universities Act, 1976 — Section 74 (3)
High Courts19 Jan 1996
The High Court of Karnataka Vs Prof. P.N. Shetty
Karnataka High Court · (1996) CriLJ 1747 : (1996) ILR (Kar) 685 : (1996) 2 KarLJ 137
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts19 Jan 1996
Karnataka Vidya Vardhaka Samithi, Alawandi, Koppal Taluk, Raichur District Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 176
Grant-In-Aid Code for Collegiate Education, 1969 — Rule 16(B)(V)
High Courts19 Jan 1996Dismissed
Prabhu Sales Vs The Commercial Tax Officer and Others
Karnataka High Court · (1997) ILR (Kar) 592
Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 5 (3) (c)
High Courts19 Jan 1996Dismissed
Ravi Narayan and Others Vs B.W.S.S.B.
Karnataka High Court · (1996) ILR (Kar) 3063 : (1996) 7 KarLJ 270
Bangalore Water Supply and Sewerage Act, 1964 — Section 2 (15), 2 (3)
High Courts19 Jan 1996Dismissed
Smt. Ammajamma Vs Smt. Mahadevamma and Another
Karnataka High Court · (1996) ILR (Kar) 3499 : (1996) 6 KarLJ 139
Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 22, 22 (1), 22 (2)
High Courts18 Jan 1996
Dattatraya Ganesh Bhat Vs Mrs. Surender Kumari
Karnataka High Court · (1996) 1 KarLJ 561
Hindu Adoptions and Maintenance Act, 1956 — Section 1
High Courts18 Jan 1996
Smt. Saroja Shivakumar Vs State Bank of Mysore
Karnataka High Court · (1996) ILR (Kar) 2655 : (1996) 6 KarLJ 384
Payment of Gratuity Act, 1972 — Section 4 (6)
High Courts18 Jan 1996Dismissed
Bhojaraja Vs State Bank of Mysore
Karnataka High Court · (1996) ILR (Kar) 1592 : (1996) 2 KarLJ 630
Constitution of India, 1950 — Article 226
High Courts17 Jan 1996Allowed
Smt. Arathi and Laxmikanth A. Bhat Vs (NIL)
Karnataka High Court · (1996) 2 DMC 491 : (1996) ILR (Kar) 2091 : (1996) 2 KarLJ 640
Hindu Marriage Act, 1955 — Section 19, 19 (ii)
High Courts17 Jan 1996
Karnataka Electricity Board, Bangalore Vs G.R. Lakshmaiah and Others
Karnataka High Court · (1997) 2 KarLJ 591
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79(C)
High Courts17 Jan 1996Allowed
Mallikarjuna Swamy and Others Vs Bangalore University and Others
Karnataka High Court · (1996) ILR (Kar) 2455 : (1996) 5 KarLJ 637
High Courts17 Jan 1996Allowed
M. Venkataramaiah and Others Vs The State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 2879 : (1996) 5 KarLJ 579
Karnataka Excise (Possession, Transport, Import and Export of Intoxicants) Rules 1967 — Rule 4Karnataka Excise Act, 1965 — Section 3
High Courts16 Jan 1996
Karnataka Education Society, M.B. Nagar, Dharwar Vs State of Karnataka
Karnataka High Court · (1997) 1 KarLJ 237
Constitution of India, 1950 — Article 226
High Courts16 Jan 1996Dismissed
Krishnappa Vs Kanikaraj
Karnataka High Court · (1996) 1 CivCC 495 : (1996) ILR (Kar) 969
Evidence Act, 1872 — Section 91Stamp Act, 1899 — Section 35
High Courts12 Jan 1996
Vivekananda Education Society, Malleswaram, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1997) 1 KarLJ 244
Karnataka Education Act, 1983 — Section 3
High Courts12 Jan 1996
K.M. Sarpabhushana Swamy Vs Educational Appellate Tribunal, Bellary and ors
Karnataka High Court · (1996) ILR (Kar) 2409 : (1996) 3 KarLJ 331 : (1997) 2 LLJ 316
Constitution of India, 1950 — Article 226
High Courts12 Jan 1996
Shantaveerappa Vs Gangaram Hemajeppa Kalal and Others
Karnataka High Court · (1997) ILR (Kar) 210 : (1996) 3 KarLJ 338
Transfer of Property Act, 1882 — Section 108, 111