High Courts23 Dec 1994
K. Janardhan Hotel Vs Commissioner of Commercial Taxes and another
Karnataka High Court · (1995) ILR (Kar) 342
Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (3A)
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 1 of 22
High Courts23 Dec 1994Allowed
Kannan Vs District Magistrate
Karnataka High Court · (1995) ILR (Kar) 1336
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) (Amendement) Rules, 1990 — Rule 28, 28 (2), 30Karnataka Cinemas (Regulation) Act, 1964 — Section 10, 11, 6, 8
High Courts22 Dec 1994Dismissed
E.S. Rajan Vs R. Mohan
Karnataka High Court · (1995) ILR (Kar) 492 : (1994) 5 KarLJ 357
Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16 (C)
High Courts22 Dec 1994Partly Allowed
Bangalore Water Supply and Sewerage Board Vs Bangalore Water Supply and Sewerage Board Employees'' Association and Another
Karnataka High Court · (1996) 1 LLJ 801
High Courts22 Dec 1994
S. Jayarama Reddy and Another Vs Assistant Commissioner of Commercial Taxes, 22nd Circle, Bangalore and Another
Karnataka High Court · (1999) 47 KarLJ 255
Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(N)
High Courts22 Dec 1994
C.H. Narayana Vs Bharat Heavy Electricals Ltd., Bangalore and Others
Karnataka High Court · (1995) ILR (Kar) 680 : (1995) 2 KarLJ 381 : (1996) 1 LLJ 569
High Courts22 Dec 1994
Bangalore Water Supply and Sewerage Board Vs General Secretary, BWSSBE Association
Karnataka High Court · (1995) ILR (Kar) 688(1) : (1994) 5 KarLJ 347
High Courts21 Dec 1994Dismissed
K.P. Shenoy Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 510 : (1996) 5 KarLJ 227
Constitution of India, 1950 — Article 19 (1) (c)Karnataka Co-operative Societies Act, 1959 — Section 28 A (2), 29 D
High Courts20 Dec 1994
Sri Sreeshyla Mallikarjuna Rice and Flour Mills Vs Tahsildar
Karnataka High Court · (1995) ILR (Kar) 1164 : (1995) 2 KarLJ 297
Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 132 (2)
High Courts19 Dec 1994Allowed
Delhi- Haryana Transport Corporation Vs Tata Tea Ltd.
Karnataka High Court · (1995) 1 ACC 486 : (1995) ILR (Kar) 928
Karnataka Small Causes Courts Act, 1964 — Section 8Limitation Act, 1963 — Section 14
High Courts19 Dec 1994
Sri Balaji Rice Mill Vs Agricultural Produce Market Committee
Karnataka High Court · (1995) ILR (Kar) 2091 : (1994) 5 KarLJ 306
Constitution of India, 1950 — Article 19 (g), 226, 227Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 132, 66, 67, 8
High Courts16 Dec 1994
Neeminath Vs Corporation Bank
Karnataka High Court · (1995) ILR (Kar) 1810 : (1994) 5 KarLJ 355
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts16 Dec 1994Allowed
Sangavva Vs Jaherabi
Karnataka High Court · (1995) ILR (Kar) 1808 : (1995) 4 KarLJ 733
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Dec 1994
Bharath Kumar Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1995) 1 ACC 553
Karnataka High Court Act, 1961 — Section 4Motor Vehicles Act, 1939 — Section 24 (4)
High Courts16 Dec 1994
Woodlands Hotel (P) Ltd. Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 337
High Courts16 Dec 1994
Bharath Kumar, A. Vs Karnatka State Transport Appellate Tribunal and another
Karnataka High Court · AIR 1995 Kar 264 : (1995) ILR (Kar) 331 : (1995) 4 KarLJ 53
Motor Vehicles Act, 1988 — Section 59, 72 (2)
High Courts16 Dec 1994Dismissed
Dasappa Vs Seetharam
Karnataka High Court · (1995) ILR (Kar) 1683
Specific Relief Act, 1963 — Section 34, 5, 6Transfer of Property Act, 1882 — Section 114 (G)
High Courts15 Dec 1994Dismissed
Kempanna Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 1079 : (1995) 4 KarLJ 180
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 96
High Courts15 Dec 1994
Bangalore Soft Drinks Private Limited Vs State of Karnataka and Another
Karnataka High Court · (2000) 48 KarLJ 368
Karnataka Sales Tax Act, 1957 — Section 2(1)(U1)Karnataka Sales Tax Rules, 1957 — Rule 6(4)(F)
High Courts15 Dec 1994
State of Karnataka Vs H. Koroji Naik and others
Karnataka High Court · (1995) 2 ALT(Cri) 477 : (1995) CriLJ 1964 : (1995) 1 DMC 374 : (1995) ILR (Kar) 368
Penal Code, 1860 (IPC) — Section 302, 34, 498A