High Courts21 Jul 1994
The Karnataka Housing Board and others Vs M/s. Vaijanath Tubewells Ltd. Gulbarga
Karnataka High Court · AIR 1995 Kar 126 : (1994) ILR (Kar) 2370 : (1994) 3 KarLJ 604
Arbitration Act, 1940 — Section 33, 39 (1) (iv)
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 13 of 22
High Courts21 Jul 1994
Mrs. Anjalina D''Souza Vs The Laxmi Vilas Bank Ltd. and others
Karnataka High Court · AIR 1995 Kar 30 : (1994) ILR (Kar) 2360 : (1994) 3 KarLJ 78
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115 (2)
High Courts21 Jul 1994
S. Bhaskar Vs Gulbarga University
Karnataka High Court · (1994) ILR (Kar) 2873 : (1994) 3 KarLJ 258
High Courts21 Jul 1994Dismissed
T.B. Guddahalli Vs State of Karnataka
Karnataka High Court · (1994) 07 KAR CK 0001
Karnataka Co-operative Societies Act, 1959 — Section 121, 28 A (4)Karnataka Cooperative Societies Rules, 1960 — Rule 3
High Courts18 Jul 1994
V. Verghese and Another Vs Deputy Commissioner of Income Tax, Special Range, Belgaum and Another
Karnataka High Court · (1995) 39 KarLJ 8
Income Tax Rules, 1962 — Rule 9A
High Courts18 Jul 1994
Pathange Poultry Farm Vs Commissioner of Income Tax
Karnataka High Court · (1994) 07 KAR CK 0010
High Courts18 Jul 1994Allowed
S. Shivashankar Vs Commissioner, Corporation of the City of Bangalore
Karnataka High Court · (1994) ILR (Kar) 2661 : (1994) 4 KarLJ 1
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 114, 443
High Courts18 Jul 1994Dismissed
Thuluvanur Venkataramana Vs Assistant Commissioner
Karnataka High Court · (1994) ILR (Kar) 2136 : (1994) 3 KarLJ 76
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5 A
High Courts15 Jul 1994Allowed
Karnataka State Judicial Employees'' House Building Co-operative Society Ltd. Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2115 : (1994) 3 KarLJ 124
Karnataka Registration (Amendment) Act, 1976 — Section 22 A
High Courts15 Jul 1994
Sumithra K. Vs State of Karnataka and Others
Karnataka High Court · (1995) 70 FLR 743 : (1994) 3 KarLJ 132 : (1995) 1 LLJ 242
High Courts14 Jul 1994
1r. Neelakanta Rao Vs Bangalore City Corporation and Another
Karnataka High Court · (1994) 3 KarLJ 209
High Courts14 Jul 1994
K. Lakshminarayana Sastry Vs The Land Acquisition Officer
Karnataka High Court · AIR 1995 Kar 217 : (1994) ILR (Kar) 2119 : (1994) 3 KarLJ 70
Land Acquisition Act, 1894 — Section 12 (2), 18, 18 (2)
High Courts13 Jul 1994
Mysore Surgical Cotton (P.) Ltd. Vs Karnataka State Financial Corporation Feroz Asgar Ali Vs Mysore Surgical Cotton Co. (P.) Ltd. and another
Karnataka High Court · (1999) 96 CompCas 86
Companies Act, 1956 — Section 449, 529
High Courts12 Jul 1994Dismissed
Laxminarayan Flour Mills and Another Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (1994) ILR (Kar) 2216 : (1994) 95 STC 612
Constitution of India, 1950 — Article 141Karnataka Sales Tax Act, 1957 — Section 6 B
High Courts12 Jul 1994
Mahboob Pasha Vs A.R. Viswanatha Chetty and others
Karnataka High Court · AIR 1994 Kar 350 : (1994) ILR (Kar) 2353 : (1994) 4 KarLJ 319
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts11 Jul 1994
Regional Provident Fund Commissioner Vs Wipro Ltd.
Karnataka High Court · (1994) ILR (Kar) 2127 : (1995) 4 KarLJ 254 : (1996) 1 LLJ 423
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (d), 7 A
High Courts08 Jul 1994
Oriental Insurance Co. Ltd. Vs Dharma Gowda Dharma
Karnataka High Court · (1994) ACJ 1007 : (1994) ILR (Kar) 2282 : (1994) 3 KarLJ 264
Civil Procedure Code, 1908 (CPC) — Section 100Employees Compensation Act, 1923 — Section 30 (1), 30 A
High Courts08 Jul 1994
1shanta Vs State of Karnataka and Another
Karnataka High Court · (1994) 3 KarLJ 128
Penal Code, 1860 (IPC) — Section 177
High Courts08 Jul 1994Allowed
Dr. (Mrs.) Preeti G. Joshi Vs National Institute of Mental Health and Neurosciences
Karnataka High Court · (1994) ILR (Kar) 2107 : (1994) 3 KarLJ 571
Constitution of India, 1950 — Article 14, 16
High Courts08 Jul 1994Dismissed
Mukundlal Manchanda Vs Prakash Roadlines Ltd.
Karnataka High Court · (1994) ILR (Kar) 1990
Companies Act, 1956 — Section 108, 155