High Courts08 Mar 1994
Suresh Kumar Manchanda Vs Prakash Roadlines Ltd. and others
Karnataka High Court · (1996) 87 CompCas 102 : (1994) 4 KarLJ 393
Companies Act, 1956 — Section 108, 155
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 19 of 22
High Courts07 Mar 1994
Shankar Mahadev Sasane Vs Returning Officer
Karnataka High Court · (1994) ILR (Kar) 1029 : (1994) 2 KarLJ 514
Karnataka Co-operative Societies Act, 1959 — Section 70 A, 70 A (2)
High Courts04 Mar 1994
Soma Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 872 : (1994) 2 KarLJ 430
Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 1994
Miss. Rafia Shaheen and etc. Vs State of Karnataka and others
Karnataka High Court · AIR 1994 Kar 295 : (1994) ILR (Kar) 753 : (1994) 2 KarLJ 404
Constitution of India, 1950 — Article 15 (4), 16 (4)
High Courts03 Mar 1994Dismissed
Vokkaligara Sangha Vs Pradeep
Karnataka High Court · (1994) ILR (Kar) 1653 : (1994) 2 KarLJ 688
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts03 Mar 1994
Karnataka Minerals and Mfg. Co. Ltd. Vs Asstt. C.C. and C.E.
Karnataka High Court · (2005) 184 ELT 356
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 278 B
High Courts02 Mar 1994Dismissed
Karnataka Wine Merchants Association Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 903 : (1994) 2 KarLJ 570
Constitution of India, 1950 — Article 47Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5
High Courts02 Mar 1994
The Associated Cos. Ltd. Vs State of Karnataka and another
Karnataka High Court · AIR 1995 Kar 182 : (1994) ILR (Kar) 1059
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 80
High Courts01 Mar 1994
Oriental Insurance Co. Ltd. Vs Rukminibai and Another
Karnataka High Court · (1995) 1 ACC 31
Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1939 — Section 110 D
High Courts01 Mar 1994
Dr. N.M. Prasad Vs Director, Sri Jayadeva Institute of Cardiology and Another
Karnataka High Court · AIR 1994 Kar 309 : (1994) ILR (Kar) 1215
Constitution of India, 1950 — Article 15, 15 (4), 46
High Courts01 Mar 1994
The Oriental Insurance Co. Ltd. Vs Smt. Rukminibai and others
Karnataka High Court · (1994) ACJ 811 : AIR 1995 Kar 18 : (1994) ILR (Kar) 861 : (1994) 2 KarLJ 138
Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1939 — Section 110 D
High Courts01 Mar 1994
P.C. Dental College, Bangalore Vs The Dental Council of India, New Delhi and others
Karnataka High Court · AIR 1994 Kar 282 : (1994) ILR (Kar) 1201
Constitution of India, 1950 — Article 226, 32Dentists (Amendment) Act, 1993 — Section 10 A (5), 10 C (1)
High Courts01 Mar 1994
Aftab Abdul Rehman Chatriwala Vs State of Karnataka and others
Karnataka High Court · (1995) 2 ALT(Cri) 28 : (1994) CriLJ 2771 : (1994) 46 ECC 283 : (1994) ILR (Kar) 1409 : (1994) 2 KarLJ 422
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Smugglers and Foreign Exchange Manipulators Forfeiture of Property) Act, 1976 — Section 6 (1)
High Courts25 Feb 1994Dismissed
National Insurance Co. Ltd. Vs Sarojini and Others
Karnataka High Court · (1994) 2 ACC 423 : (1994) ACJ 781 : (1994) 2 KarLJ 53
Fatal Accidents Act, 1855 — Section 1 AMotor Vehicles Act, 1988 — Section 140
High Courts24 Feb 1994Dismissed
Syndicate Bank Vs R.S.R. Engineering Works
Karnataka High Court · (1994) ILR (Kar) 1095 : (1994) 2 KarLJ 96
Partnership Act, 1932 — Section 32 (2), 45
High Courts23 Feb 1994Allowed
Nirmala Vs Nemichand Tavanappa Kudachi
Karnataka High Court · (1994) 2 DMC 395 : (1994) ILR (Kar) 1068 : (1994) 2 KarLJ 87
High Courts23 Feb 1994
Master Strips (Pvt.) Limited Vs Deputy Commissioner of Commercial Taxes (Administration) and another
Karnataka High Court · (1995) 99 STC 216
Central Sales Tax Act, 1956 — Section 14, 15Karnataka Sales Tax Act, 1957 — Section 21 (4)
High Courts23 Feb 1994
Mrs. Shazdah Begum Shushtary and others Vs The Karnataka Board of Wakfs, Bangalore and others
Karnataka High Court · AIR 1995 Kar 155 : (1994) ILR (Kar) 749 : (1994) 3 KarLJ 315
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1954 — Section 36 A, 45
High Courts23 Feb 1994Allowed
Oriental Insurance Co. Ltd. Vs Syaribai
Karnataka High Court · (1994) 2 ACC 688 : (1995) ACJ 663 : (1994) ILR (Kar) 2031 : (1994) 3 KarLJ 151
Insurance Act, 1938 — Section 64 (V) (B)
High Courts22 Feb 1994
Pundalikaprabhu Vs Addtional Land Tribunal
Karnataka High Court · (1994) ILR (Kar) 1053 : (1994) 2 KarLJ 475