COURT ARCHIVE

Karnataka High Court judgments, 1994

427 judgments · page 15 of 22

High Courts17 Jun 1994Allowed

Dr. T. Manohar Vs Selection Committee of Post-Graduate Degree and Diploma Course of Medical Education

Karnataka High Court · (1994) ILR (Kar) 2014 : (1994) 3 KarLJ 104

Constitution of India, 1950 — Article 14Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 11, 7

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High Courts16 Jun 1994

Brindavan Roller Flour Mills Pvt. Ltd. Vs Joint Commissioner of Commercial Taxes

Karnataka High Court · (1994) ILR (Kar) 2196 : (1995) 39 KarLJ 18

Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 6 B

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High Courts15 Jun 1994

Prof. V. Rajagopalan Vs Eranna

Karnataka High Court · (1994) 4 KarLJ 348

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts14 Jun 1994Allowed

H.S. Vasantasenaiah Vs Divisional Controller, KSRTC

Karnataka High Court · (1994) ILR (Kar) 2628 : (1994) 4 KarLJ 334 : (1995) 2 LLJ 835

Constitution of India, 1950 — Article 226

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High Courts14 Jun 1994Allowed

B.T. Krishnegowda Vs Karnataka State Co-Operative Apex Bank Ltd. and Others

Karnataka High Court · (1994) 3 KarLJ 548 : (1996) 1 LLJ 193

Constitution of India, 1950 — Article 14, 16, 226Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)

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High Courts14 Jun 1994Allowed

Erappa Vs Swamy

Karnataka High Court · (1994) ILR (Kar) 2124

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 309

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High Courts14 Jun 1994Dismissed

C.N. Byrappa Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 1906 : (1994) 4 KarLJ 485

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 39

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High Courts14 Jun 1994Allowed

Krishnegowda Vs Karnataka State Co-operative Apex Bank Ltd.

Karnataka High Court · (1994) ILR (Kar) 2008

Constitution of India, 1950 — Article 12, 226Karnataka Co-operative Societies Act, 1959 — Section 40, 54, 70

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High Courts13 Jun 1994

Gokak Mills, Gokak Falls and Another Vs Commissioner for Workmen''s Compensation, Belgaum and Others

Karnataka High Court · (1994) ACJ 1099 : (1994) ILR (Kar) 1982 : (1994) 3 KarLJ 164

Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 7 (7)Workmens Compensation Act, 1923 — Section 30

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High Courts13 Jun 1994

Lipton India Limited and another Vs State of Karnataka and others

Karnataka High Court · (1994) ILR (Kar) 1848

Karnataka Sales Tax Act, 1957 — Section 12 B (2), 3 (2), 8 A

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High Courts10 Jun 1994

Canara Bank, Ankali Vs M/s. Krishna Tubewells, Ankali and others

Karnataka High Court · AIR 1995 Kar 107 : (1994) 2 KarLJ 664

Mysore Court-fees and Suits Valuation Act, 1958 — Section 49

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High Courts10 Jun 1994Dismissed

Govindaraja Naicker Vs Sapthagiri Complex

Karnataka High Court · (1994) ILR (Kar) 1832

Partnership Act, 1932 — Section 69 (2)

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High Courts10 Jun 1994

Canara Bank Vs Krishna Tubewells

Karnataka High Court · (1994) ILR (Kar) 1822

Mysore Court-fees and Suits Valuation Act, 1958 — Section 49

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High Courts07 Jun 1994

R. Ramachandra Bhatta Vs Sri Srimath Srirangam Srimath Andavar Ashram, Bangalore

Karnataka High Court · AIR 1995 Kar 24 : (1994) ILR (Kar) 1632 : (1995) 1 KarLJ 616

Transfer of Property Act, 1882 — Section 105

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High Courts07 Jun 1994

Kallappa Rama Londa Vs Shivappa Nagappa Aparaj and others

Karnataka High Court · AIR 1995 Kar 238 : (1994) ILR (Kar) 3666 : (1995) 1 KarLJ 351

Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)

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High Courts07 Jun 1994

Javeed Ahmed Khan and etc. Vs Syed Ali

Karnataka High Court · AIR 1994 Kar 331 : (1994) ILR (Kar) 1619 : (1995) 1 KarLJ 594

Karnataka Municipal Corporations Act, 1976 — Section 322Karnataka Municipalities Act, 1964 — Section 313Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (h)

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High Courts01 Jun 1994

Karnataka State Road Transport Corporation, Bangalore Vs Tribunal and others

Karnataka High Court · AIR 1995 Kar 103 : (1994) ILR (Kar) 1697

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High Courts31 May 1994

S. Narayana Rao Vs R. Narasinga Rao (deceased by LRs)

Karnataka High Court · AIR 1995 Kar 11 : (1994) ILR (Kar) 1947 : (1994) 2 KarLJ 650

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts04 May 1994

Smt. Jayanthi R. Padukone Vs I.C.D.S. Ltd.

Karnataka High Court · (1995) 82 CompCas 179 : (1995) 39 KarLJ 48

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 316, 397, 398

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High Courts04 May 1994

Mrs. Jayanthi R. Padukone Vs M/s. I.C.D.S. Ltd. and others

Karnataka High Court · AIR 1994 Kar 354 : (1994) ILR (Kar) 1715 : (1994) 3 KarLJ 216

Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1913 — Section 397, 398Specific Relief Act, 1963 — Section 41

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