High Courts25 Aug 1994Dismissed
Geetha Vs Thimmaiah
Karnataka High Court · (1994) ILR (Kar) 2703
Karnataka Co-operative Societies Act, 1959 — Section 73, 74
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 10 of 22
High Courts25 Aug 1994
Bhatkal Urban Co-operative Bank Ltd. Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2525 : (1994) 4 KarLJ 303
High Courts25 Aug 1994Dismissed
C.Y. Parthasarathy Vs Syndicate of the Mysore University
Karnataka High Court · (1994) ILR (Kar) 2603 : (1994) 4 KarLJ 702
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts24 Aug 1994
M.C. Bhat Vs Syndicate Bank
Karnataka High Court · (1995) ILR (Kar) 86 : (1995) 1 KarLJ 468 : (1996) 1 LLJ 210
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120 B, 420Syndicate Bank Officers (Conditions of Service) Rules, 1966 — Rule 35J
High Courts20 Aug 1994
Mallappa Sangappa Desai Vs Laxmanappa Basappa Whoti
Karnataka High Court · (1994) 08 KAR CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Aug 1994
Rathnavathi Vs Assistant Executive Engineer
Karnataka High Court · (1994) ILR (Kar) 3699 : (1995) 4 KarLJ 694
Karnataka Municipal Corporations Act, 1976 — Section 320 (1), 320 (2), 436, 462
High Courts18 Aug 1994
Syed Sadiq Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3710 : (1995) 4 KarLJ 715
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Reforms Act, 1961 — Section 121 A
High Courts17 Aug 1994
Airwings Private Ltd. Vs Viktoria Air Cargo Gmbh.
Karnataka High Court · (1995) 82 CompCas 447
Companies Act, 1956 — Section 433 (e), 434
High Courts17 Aug 1994
Laxmappa Vs Election Officer Ranebennur and Others
Karnataka High Court · (1995) 1 KarLJ 289
Karnataka Panchayat Raj Act, 1993 — Section 15
High Courts17 Aug 1994
Airwings Private Limited Vs Viktoria Air Cargo Gmbh Langer Kornweg
Karnataka High Court · AIR 1995 Kar 69 : (1994) ILR (Kar) 2560 : (1994) 5 KarLJ 124
Companies Act, 1956 — Section 433, 433 (C), 433 (e)
High Courts17 Aug 1994Allowed
S.V. Venkataswamy Vs Assistant Commissioner
Karnataka High Court · (1994) ILR (Kar) 3101 : (1994) 4 KarLJ 591
Constitution of India, 1950 — Article 226
High Courts12 Aug 1994
Sayyad Badruddin Sayyad Murtuza Saheb Fatehpur and others Vs Karnataka State Board of Wakfs, Bangalore and another
Karnataka High Court · AIR 1995 Kar 151 : (1994) ILR (Kar) 2681 : (1994) 4 KarLJ 632
Evidence Act, 1872 — Section 110Waqf Act, 1954 — Section 4, 5 (1), 6 (1)
High Courts12 Aug 1994
V. N. Samant Vs K.G.N. Traders and another
Karnataka High Court · (1994) CriLJ 3115 : (1994) ILR (Kar) 2991
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142 (b)Penal Code, 1860 (IPC) — Section 420
High Courts12 Aug 1994
Karnataka Handloom Development Corporation Ltd. Vs Addl. Deputy Commissioner of Commercial Taxes
Karnataka High Court · (1994) ILR (Kar) 2697
Karnataka Sales Tax Act, 1957 — Section 22 (3A)
High Courts12 Aug 1994
V.N. Samant Vs M/s K.G.N. Traders and another
Karnataka High Court · (1995) 1 CivCC 134 : (1998) 91 CompCas 612 : (1994) 4 KarLJ 418 : (1994) 3 RCR(Criminal) 660
Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
High Courts11 Aug 1994
Durvasa and others Vs Chandrakala
Karnataka High Court · (1995) 2 ALT(Cri) 97 : (1994) CriLJ 3765 : (1994) ILR (Kar) 2429 : (1995) 4 KarLJ 263 : (1995) 1 RCR(Criminal) 426
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 109, 494
High Courts10 Aug 1994Allowed
T.L. Channegowda Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3092 : (1994) 4 KarLJ 564
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 70
High Courts09 Aug 1994
1chikka Huchaiah and Another Vs Assistant Commissioner, Bangalore Sub-division, Bangalore
Karnataka High Court · (1994) 3 KarLJ 626
Karnataka Village Offices Abolition Act, 1961 — Section 5(3)
High Courts09 Aug 1994
M. Mubarak Ali Vs Controller, of Examination, Bangalore University and Another
Karnataka High Court · AIR 1995 Kar 42 : (1994) ILR (Kar) 2859 : (1994) 4 KarLJ 352
High Courts09 Aug 1994
C. Narayana Reddy Vs Management of Ajantha Theatre
Karnataka High Court · (1994) ILR (Kar) 2483 : (1994) 4 KarLJ 36
Industrial Disputes Act, 1947 — Section 2 (s)