High Courts15 Apr 1994
B.N. Vishveswariah and Others Vs Usha Subbarao
Karnataka High Court · (1994) 4 KarLJ 241
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 17 of 22
High Courts15 Apr 1994
Balangouda Patil Vs S.M. Korabu, Assistant Director of Agriculture, Bijapur and Another
Karnataka High Court · (1994) 2 KarLJ 677
Penal Code, 1860 (IPC) — Section 500
High Courts15 Apr 1994
Annappa Reddy Vs S. Suresh
Karnataka High Court · AIR 1995 Kar 119 : (1994) ILR (Kar) 1933 : (1994) 4 KarLJ 510
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, 151Limitation Act, 1963 — Section 134
High Courts15 Apr 1994
Laxmi and others Vs Seethamma and others
Karnataka High Court · AIR 1994 Kar 368 : (1994) 3 KarLJ 19
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (4) (b), 151
High Courts15 Apr 1994
State of Karnataka, etc. Vs H.S. Revanasiddappa, etc.
Karnataka High Court · (1994) 2 ALT(Cri) 477 : (1994) CriLJ 2928 : (1994) ILR (Kar) 1542 : (1994) 2 KarLJ 482
Criminal Procedure Code, 1973 (CrPC) — Section 320, 321, 482Penal Code, 1860 (IPC) — Section 307, 326, 380
High Courts15 Apr 1994
Vishveswaraiah Vs Usha Subbarao
Karnataka High Court · (1994) 2 DMC 360 : (1994) ILR (Kar) 1295
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 12
High Courts15 Apr 1994Dismissed
Management of VISL Vs Presiding Officer and Another
Karnataka High Court · (1994) 3 KarLJ 110 : (1995) 1 LLJ 196
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25 F
High Courts15 Apr 1994
Smt. Mangala Vs Smt. Jayabai and others
Karnataka High Court · AIR 1994 Kar 276 : (1994) 2 DMC 214 : (1994) ILR (Kar) 1282 : (1994) 3 KarLJ 481
Hindu Minority and Guardianship Act, 1956 — Section 12, 6Transfer of Property Act, 1882 — Section 49
High Courts15 Apr 1994Dismissed
G. Gangappa Vs H.S. Rajanna
Karnataka High Court · (1994) ILR (Kar) 2036 : (1994) 2 KarLJ 708
Karnataka Money Lenders Act, 1961 — Section 11, 11 (2), 11 (3), 11 (4)
High Courts13 Apr 1994
Tracstar Investments Pvt. Ltd. Vs Deputy Commissioner of Commercial Taxes (Assessment)-I, Bangalore Division and another
Karnataka High Court · (1994) ILR (Kar) 1181
Karnataka Sales Tax Act, 1957 — Section 12 B, 14
High Courts13 Apr 1994
Basappa Dattu Hegade Vs State of Karnataka
Karnataka High Court · (1994) 2 ALT(Cri) 678 : (1994) CriLJ 1602 : (1994) 2 DMC 653 : (1994) 2 KarLJ 538
Evidence Act, 1872 — Section 113 APenal Code, 1860 (IPC) — Section 306, 498A
High Courts13 Apr 1994Allowed
M.L. Nagaraj Vs State of Karnataka
Karnataka High Court · (1996) 2 ALT(Cri) 33 : (1994) ILR (Kar) 1588 : (1995) 1 KarLJ 576
Karnataka Co-operative Societies Act, 1959 — Section 26, 30
High Courts12 Apr 1994
Sha Jetmal Vs The General Manager, Southern Railways and another
Karnataka High Court · AIR 1995 Kar 219 : (1994) ILR (Kar) 1524 : (1994) 2 KarLJ 628
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 20
High Courts06 Apr 1994
K.D.S. Williams Vs Management of Hindustan Machine Tools Ltd.
Karnataka High Court · (1994) ILR (Kar) 1423 : (1994) 2 KarLJ 499
Industrial Disputes Act, 1947 — Section 10, 10 (1) (c), 33 (2) (b)
High Courts06 Apr 1994
Irappa Vs Management of M/s Karnataka State Construction Corporation Ltd.
Karnataka High Court · (1994) ILR (Kar) 1429 : (1995) 4 KarLJ 708
High Courts06 Apr 1994
Joselyn Manikya Vs Management of Hindustan Aeronantics Ltd.
Karnataka High Court · (1994) ILR (Kar) 1435
High Courts05 Apr 1994Dismissed
Sri Venkateswara Agricultural Farm Vs Karnataka Electricity Board
Karnataka High Court · (1994) ILR (Kar) 1578 : (1995) 1 KarLJ 566
Constitution of India, 1950 — Article 14, 19 (1) (g)Electricity (Supply) Act, 1948 — Section 49, 79 (j)
High Courts05 Apr 1994Allowed
Aswatha Reddy Vs Anjanappa
Karnataka High Court · (1994) ILR (Kar) 1264
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts04 Apr 1994Dismissed
Ramkumar Mills Ltd. Vs Textile Commissioner
Karnataka High Court · (1994) ILR (Kar) 1125 : (1994) 2 KarLJ 578
Constitution of India, 1950 — Article 14, 141, 19 (1) (g)
High Courts30 Mar 1994
R.S. Kalakapur Vs State of Karnataka
Karnataka High Court · (1994) 2 ALT(Cri) 640 : (1994) CriLJ 2696 : (1994) ILR (Kar) 1175 : (1994) 2 KarLJ 505
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 7