COURT ARCHIVE

Karnataka High Court judgments, 1994

427 judgments · page 14 of 22

High Courts07 Jul 1994Allowed

Gowramma Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 2649 : (1994) 4 KarLJ 22

Bangalore Water Supply and Sewerage Act, 1964 — Section 32 (3), 43, 45Constitution of India, 1950 — Article 21, 226Karnataka Municipal Corporations Act, 1976 — Section 186

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High Courts05 Jul 1994

Laxmi Marketing Corporation Vs Karnataka State Electronics Development Corporation Ltd. and another

Karnataka High Court · (1995) 82 CompCas 447(1) : (1994) 3 KarLJ 159

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4

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High Courts05 Jul 1994

M/s. Laxmi Marketing Corporation Vs Karnataka State Electronics Development Corporation Ltd. and another

Karnataka High Court · AIR 1995 Kar 180 : (1994) ILR (Kar) 2277

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4

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High Courts01 Jul 1994

Mohini K. Vs General Manager, Syndicate Bank, Manipal and Others

Karnataka High Court · (1994) ILR (Kar) 2759 : (1994) 3 KarLJ 175 : (1995) 1 LLJ 351

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11 A, 2 (2)

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High Courts01 Jul 1994

Ningaiah Vs Cauvery Gramin Bank, Mysore

Karnataka High Court · (1994) ILR (Kar) 2048 : (1994) 3 KarLJ 140 : (1995) 2 LLJ 389

Constitution of India, 1950 — Article 311

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High Courts30 Jun 1994Dismissed

K.J. Ningegowda Vs Commissioner, Bangalore Development Authority

Karnataka High Court · (1994) ILR (Kar) 2641 : (1994) 3 KarLJ 53

Bangalore Development Authority (Amendment) Act, 1994 — Section 50, 62

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High Courts29 Jun 1994Dismissed

Killick Industries Ltd. Vs Thimmaiah Ramachandran

Karnataka High Court · (1994) ILR (Kar) 1957 : (1994) 3 KarLJ 87

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1)

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High Courts29 Jun 1994

Devilog Systems India Vs Collector of Customs, Bangalore

Karnataka High Court · (1995) 76 ELT 520

Central Excise Act, 1944 — Section 11 ACustoms Act, 1962 — Section 28, 28 (1)

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High Courts29 Jun 1994

A. Devadass Vs Managing Director, Ksrtc

Karnataka High Court · (1994) ILR (Kar) 2489 : (1994) 3 KarLJ 521 : (1995) 2 LLJ 11

Constitution of India, 1950 — Article 226

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High Courts28 Jun 1994Allowed

Basavaraj Fakirappa Manvi Vs Managing Director, KSRTC

Karnataka High Court · (1994) ILR (Kar) 2020 : (1994) 3 KarLJ 60

Constitution of India, 1950 — Article 226, 39A

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High Courts27 Jun 1994

C.M. Udasi Vs State of Karnataka and Others

Karnataka High Court · AIR 1995 Kar 1 : (1994) ILR (Kar) 1971 : (1994) 3 KarLJ 5

Karnataka Co-operative Societies Act, 1959 — Section 29, 53 A

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High Courts24 Jun 1994

G.R. Venkateshwara Reddy Vs Karnataka State Road Transport Corporation, Bangalore and Others

Karnataka High Court · (1994) ILR (Kar) 2736 : (1995) 1 KarLJ 298 : (1995) 1 LLJ 1011

Constitution of India, 1950 — Article 14, 226

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High Courts24 Jun 1994

Mallikarjun M. Kalasray Vs The Commissioner, Belgaum Development Authority, Belgaum

Karnataka High Court · AIR 1995 Kar 44 : (1994) ILR (Kar) 2223 : (1994) 3 KarLJ 93

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114

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High Courts23 Jun 1994

Geetha B. Rao Vs The Secretary, Karnataka State Transport Authority

Karnataka High Court · (1994) ILR (Kar) 2063 : (1994) 2 KarLJ 703

Motor Vehicles Act, 1988 — Section 83

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High Courts23 Jun 1994Dismissed

Shekar Bandu Prabhath Vs Prescribed Officer

Karnataka High Court · (1994) ILR (Kar) 1985 : (1994) 3 KarLJ 1

Karnataka Panchayat Raj Act, 1993 — Section 44, 45, 53 (1), 53 (2)

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High Courts23 Jun 1994

Special Land Acquisition Officer Vs Gopal

Karnataka High Court · (1994) ILR (Kar) 1817 : (1994) 2 KarLJ 611

Karnataka High Court (Amendment) Act, 1994 — Section 5

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High Courts23 Jun 1994

M.S. Sheshappa Vs State of Karnataka

Karnataka High Court · (1994) 2 ALT(Cri) 541 : (1994) CriLJ 3372 : (1994) ILR (Kar) 2089 : (1994) 3 KarLJ 187

Penal Code, 1860 (IPC) — Section 302, 324, 506

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High Courts23 Jun 1994

Geeta B. Rao Vs Secretary, Karnataka State Transport Authority

Karnataka High Court · (1995) 2 ACC 407

Motor Vehicles Act, 1939 — Section 59 (2), 83

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High Courts22 Jun 1994Dismissed

Devikarani Roerich Vs K.T. Plantations Pvt. Ltd.

Karnataka High Court · (1994) ILR (Kar) 1788 : (1993) 4 KarLJ 742

Constitution of India, 1950 — Article 226Karnataka Registration Rules, 1965 — Rule 171, 179, 182, 187Registration Act, 1908 — Section 36, 72, 73, 74

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High Courts17 Jun 1994

M.G. Malhotra Vs Secretary, State Transport Authority

Karnataka High Court · (1994) ILR (Kar) 2058 : (1994) 3 KarLJ 135

Motor Vehicles Act, 1988 — Section 86

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