High Courts22 Apr 1994
Muniyappa Vs State of Karnataka and Others
Karnataka High Court · (1994) 4 KarLJ 552
Karnataka Land Reforms Act, 1961 — Section 48A
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 16 of 22
High Courts22 Apr 1994
Deity Sri Shanimahatma Swamy and another Vs Sri C. Gangaiah
Karnataka High Court · AIR 1994 Kar 303 : (1994) 4 KarLJ 11
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts22 Apr 1994
Hubli Manekattuva Sahakari Sangha Ltd. Vs Deputy Registrar of Co-operative Societies
Karnataka High Court · (1994) ILR (Kar) 1913 : (1994) 4 KarLJ 288
Constitution of India, 1950 — Article 226Co-operative Societies Act, 1957 — Section 73 (3)Karnataka Cooperative Societies Rules, 1960 — Rule 8
High Courts22 Apr 1994Dismissed
Kumaravelu Vs Kanakarathnam Chetty
Karnataka High Court · (1994) ILR (Kar) 1477
Karnataka Rent Control Act, 1961 — Section 3 (a) (iii), 31
High Courts21 Apr 1994
M.D. Muthu and Others Vs Rev. D.P. Shettian
Karnataka High Court · (1996) ILR (Kar) 3663 : (1996) 7 KarLJ 859
High Courts21 Apr 1994Allowed
K.M. Munireddy Vs B.K. Lakshmaiah
Karnataka High Court · (1994) ILR (Kar) 1740 : (1994) 4 KarLJ 99
Evidence Act, 1872 — Section 62, 64
High Courts21 Apr 1994
Krishnabai Vs Krishnarao Janantrao Desai and others
Karnataka High Court · AIR 1995 Kar 172 : (1994) ILR (Kar) 1468 : (1994) 4 KarLJ 384
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 151, 54
High Courts21 Apr 1994
Gangadhara Murthy Vs State
Karnataka High Court · (1994) ILR (Kar) 1244
Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49, 50, 56, 57
High Courts21 Apr 1994
B.K. Idinabba Vs The Land Acquisition Officer and Another
Karnataka High Court · AIR 1995 Kar 49 : (1994) ILR (Kar) 1229 : (1994) 4 KarLJ 263
Land Acquisition Act, 1894 — Section 18, 30
High Courts21 Apr 1994Dismissed
Devikarani Vs Venkatesha Sastry
Karnataka High Court · (1994) ILR (Kar) 1444 : (1994) 5 KarLJ 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 35 A
High Courts20 Apr 1994Dismissed
Azmathulla Khan Vs Thankamma Mathews
Karnataka High Court · (1994) ILR (Kar) 1665
Transfer of Property Act, 1882 — Section 53 A
High Courts20 Apr 1994
Venkataswamy Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 1559 : (1995) 4 KarLJ 247
Constitution of India, 1950 — Article 398
High Courts19 Apr 1994
Cashmir Fernandes Vs Sri B.A. Rahiman and others
Karnataka High Court · AIR 1995 Kar 375 : (1994) ILR (Kar) 1963 : (1994) 2 KarLJ 622
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48, 48 (1), 48 A
High Courts19 Apr 1994Dismissed
T. Govindaraju Vs State of Karnataka
Karnataka High Court · (1995) CriLJ 1491 : (1995) 1 KarLJ 584
Criminal Procedure Code, 1973 (CrPC) — Section 163Penal Code, 1860 (IPC) — Section 120 B, 302, 471
High Courts19 Apr 1994Allowed
Times Publishing House Ltd. Vs The Financial Times Ltd.
Karnataka High Court · (1994) ILR (Kar) 2068 : (1995) 1 KarLJ 219
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts18 Apr 1994
Anna Mary Pinto Vs Urban Anthony Lobo
Karnataka High Court · (1994) 2 DMC 260 : (1994) ILR (Kar) 1173 : (1994) 2 KarLJ 481
Divorce Act, 1869 — Section 16, 17
High Courts18 Apr 1994
1pacific Packaging Products, Bangalore Vs Assistant Commissioner of Commercial Taxes, Assessment-vi, Bangalore and Others
Karnataka High Court · (1994) 38 KarLJ 400
Karnataka Sales Tax Act, 1957 — Section 13(3)(B)
High Courts18 Apr 1994
Shreejee Plastics and Vs The Karnataka Electricity Board and Another
Karnataka High Court · AIR 1995 Kar 57 : (1994) ILR (Kar) 1151 : (1994) 3 KarLJ 447
Electricity (Supply) Act, 1948 — Section 39, 44
High Courts15 Apr 1994Dismissed
Workmen of Kampli Co-operative Sugar Factory Ltd. Vs Mgt. of Kampli Co-operative Sugar Factory Ltd. and Others
Karnataka High Court · (1995) 1 LLJ 727
Constitution of India, 1950 — Article 12, 226
High Courts15 Apr 1994
Workmen of the Kampli Co-operative Sugar Factory Ltd. Vs Management of the Kampli Co-operative Sugar Factory Ltd.
Karnataka High Court · (1994) ILR (Kar) 1566 : (1995) 1 KarLJ 554
Constitution of India, 1950 — Article 12, 226