COURT ARCHIVE

Karnataka High Court judgments, 1994

427 judgments · page 12 of 22

High Courts28 Jul 1994

M.K. Kuruvilla Vs The District Registrar, Bangalore, and another

Karnataka High Court · AIR 1995 Kar 177 : (1994) ILR (Kar) 3055 : (1994) 4 KarLJ 657

Constitution of India, 1950 — Article 226Karnataka Stamp Act, 1957 — Section 45 A

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High Courts27 Jul 1994

Chandrahasa N. Shanbhag Vs Union of India and Others

Karnataka High Court · (1995) 1 ACC 116 : (1995) ACJ 267 : (1994) ILR (Kar) 2848 : (1994) 3 KarLJ 156

Employees State Insurance Act, 1948 — Section 2 (11)

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High Courts27 Jul 1994

Banavasi Vyavasaya Seva Sahakari Sangh Ltd. Vs N.C. Bapat

Karnataka High Court · (1994) ILR (Kar) 2496 : (1994) 3 KarLJ 508 : (1995) 1 LLJ 520

Industrial Disputes Act, 1947 — Section 10 (4A), 12 (5)

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High Courts27 Jul 1994

P. Lankesh and another Vs H. Shivappa and another

Karnataka High Court · (1996) 1 ALT(Cri) 231 : (1994) CriLJ 3510 : (1994) ILR (Kar) 2410 : (1994) 4 KarLJ 295 : (1995) 1 RCR(Criminal) 298

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179Penal Code, 1860 (IPC) — Section 500

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High Courts27 Jul 1994

Dorai and another Vs State of Karnataka

Karnataka High Court · (1994) CriLJ 2987 : (1994) ILR (Kar) 2391 : (1994) 4 KarLJ 492

Criminal Procedure Code, 1898 (CrPC) — Section 167 (2), 309, 437Penal Code, 1860 (IPC) — Section 302, 34, 394

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High Courts27 Jul 1994

1janab A. Rizwanulla Shariff @ Gauver Vs State of Karnataka and Others

Karnataka High Court · (1994) 3 KarLJ 240

Constitution of India, 1950 — Article 245Karnataka Panchayat Raj Act, 1993 — Section 4

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High Courts27 Jul 1994Dismissed

B.P. Sadashivaiah Vs Parvathamma

Karnataka High Court · (1994) ILR (Kar) 2671 : (1994) 3 KarLJ 529

Transfer of Property Act, 1882 — Section 44

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High Courts27 Jul 1994

Damodar Narayana Naik Gardikar Vs State of Karnataka and others

Karnataka High Court · AIR 1995 Kar 225 : (1996) 7 KarLJ 179

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4 (1), 4 (2)

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High Courts27 Jul 1994Dismissed

Girdharilal Vs Pratap Rai Mehta

Karnataka High Court · (1994) ILR (Kar) 2418 : (1994) 5 KarLJ 503

Criminal Procedure Code, 1973 (CrPC) — Section 203, 398, 401, 482

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High Courts27 Jul 1994Dismissed

Nagareswara Setty Vs Prabhakar Setty

Karnataka High Court · (1994) ILR (Kar) 2826 : (1994) 4 KarLJ 476

Arbitration Act, 1940 — Section 20, 41, 8

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High Courts26 Jul 1994Allowed

Sridevi Vs Syndicate Bank

Karnataka High Court · (1994) ILR (Kar) 2983

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High Courts26 Jul 1994

Shree Raghavendra Enterprises, Hubli Vs Deputy Commissioner of Commercial Taxes, Assessments, Hubli

Karnataka High Court · (1995) 39 KarLJ 72

Karnataka Sales Tax Act, 1957 — Section 12D(1)

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High Courts26 Jul 1994

Proprietor, Radhakrishna Estate Vs Mary

Karnataka High Court · (1995) ACJ 49 : (1995) 70 FLR 211 : (1994) ILR (Kar) 3111 : (1994) 4 KarLJ 610 : (1995) 1 LLJ 695

Industrial Disputes Act, 1947 — Section 33 C (2)Workmens Compensation Act, 1923 — Section 30

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High Courts26 Jul 1994

Rudraswamy Vs Deputy Commissioner

Karnataka High Court · (1994) ILR (Kar) 2958

Karnataka Land Revenue Act, 1964 — Section 95, 95 (5)

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High Courts26 Jul 1994

The Proprietor Vs Mary

Karnataka High Court · (1995) 1 ACC 125

Workmens Compensation Act, 1923 — Section 30

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High Courts22 Jul 1994

Manipal Academy of Higher Education (A Deemed ti be University), Municipal Vs State of Karnataka and others etc.

Karnataka High Court · AIR 1995 Kar 273 : (1994) ILR (Kar) 2159 : (1994) 3 KarLJ 578

Constitution of India, 1950 — Article 29, 30Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 12, 12 A

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High Courts22 Jul 1994

K. Puttaswamy Vs State of Karnataka

Karnataka High Court · (1997) 2 ALT(Cri) 647 : (1994) ILR (Kar) 3065 : (1995) 1 KarLJ 395

Constitution of India, 1950 — Article 118, 226, 93

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High Courts21 Jul 1994Dismissed

B.V. Subbachari Vs B.K. Joyappa

Karnataka High Court · (1994) ILR (Kar) 2505 : (1994) 4 KarLJ 364

Karnataka Land Reforms Act, 1961 — Section 133

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High Courts21 Jul 1994

Hindustan Machine Tools Ltd. Vs The Nedungadi Bank Ltd.

Karnataka High Court · AIR 1995 Kar 185 : (1994) ILR (Kar) 2441 : (1994) 3 KarLJ 555

Contract Act, 1872 — Section 172Transfer of Property Act, 1882 — Section 100, 58

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High Courts21 Jul 1994

H. Raghavendrachar Vs The Registrar, Karnataka University, Dharwad and Another

Karnataka High Court · AIR 1995 Kar 91 : (1994) ILR (Kar) 3530 : (1994) 4 KarLJ 538

Constitution of India, 1950 — Article 14, 16, 226

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