High Courts21 Feb 1994
Ramesh Vs State of Karnataka
Karnataka High Court · (1994) CriLJ 3798 : (1993) 1 KarLJ 406
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 20 of 22
High Courts18 Feb 1994
Syndicate Bank Vs R. Veeranna and athers
Karnataka High Court · (1995) 82 CompCas 179(1) : (1994) ILR (Kar) 1129 : (1994) 2 KarLJ 79
Banking (Regulation) Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Section 96
High Courts17 Feb 1994Dismissed
Karnataka State Cable T.V. and Dish Operators Welfare Association Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 741 : (1994) 38 KarLJ 295
Constitution of India, 1950 — Article 301, 304Karnataka Entertainment Tax Act, 1958 — Section 4 (c)
High Courts16 Feb 1994
Veneer Mills Vs Additional Commissioner of Commercial Taxes, Mysore Zone, Mysore
Karnataka High Court · (1993) ILR (Kar) 735
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts16 Feb 1994
M/s. Veneer Mills Vs The Additional Commissioner of Commercial Taxes, Mysore
Karnataka High Court · AIR 1995 Kar 104 : (1994) ILR (Kar) 735
Karnataka Sales Tax Act, 1957 — Section 22 AKarnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 14, 15
High Courts16 Feb 1994Allowed
Narayanaswamy Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 817
Karnataka Land Reforms Act, 1961 — Section 107, 107 (1) (v)
High Courts15 Feb 1994
B. Krishnappa Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 962 : (1994) 2 KarLJ 680
High Courts14 Feb 1994Allowed
Sapan Shankar Vs Director of Technical Education
Karnataka High Court · (1994) ILR (Kar) 611 : (1994) 2 KarLJ 14
Karnataka Selection of The Candidates for Admission to Engineering, Medical, Pharmacy, Dental and Nursing Courses Rules, 1993 — Rule 10, 12, 6
High Courts11 Feb 1994Allowed
Land Acquisition Officer Vs Ramachander
Karnataka High Court · (1994) ILR (Kar) 630 : (1994) 2 KarLJ 462
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 28 A
High Courts09 Feb 1994
Bank of India, Regional Office, Bangalore Vs D. Padmanabhudu and Another
Karnataka High Court · (1994) 2 KarLJ 425 : (1995) 1 LLJ 233
High Courts09 Feb 1994Dismissed
B.V. Gopalakrishna Rao Vs P. Susheela Bai
Karnataka High Court · (1995) 1 DMC 12
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 5 (1)
High Courts09 Feb 1994Allowed
Airbus Industrie Vs Laura Howell Linton
Karnataka High Court · (1994) ILR (Kar) 1370 : (1994) 5 KarLJ 63
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20 (b), 20 (c)
High Courts08 Feb 1994
Balakrishna Tuljansa Magaji Kondi and others Vs State of Karnataka and others
Karnataka High Court · AIR 1994 Kar 344 : (1994) ILR (Kar) 768 : (1994) 3 KarLJ 470
Constitution of India, 1950 — Article 14Karnataka Municipal Corporations Act, 1976 — Section 11, 11 (5)
High Courts07 Feb 1994
Smt. Nirmala and Others Vs Smt Rukminibai and Others
Karnataka High Court · AIR 1994 Kar 247 : (1994) ILR (Kar) 1078 : (1994) 2 KarLJ 62
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 18Hindu Succession Act, 1956 — Section 10
High Courts07 Feb 1994
Union of India and others Vs Smt. Vidya R. Bijur and others
Karnataka High Court · (1994) ILR (Kar) 593 : (1994) 209 ITR 803
Income Tax Act, 1961 — Section 269 U, 269 UD
High Courts04 Feb 1994
State of Karnataka Vs H.B. Devidas and Another
Karnataka High Court · (1994) 2 KarLJ 46
Penal Code, 1860 (IPC) — Section 376
High Courts03 Feb 1994
N. Narasimhaiah Vs State of Karnataka and others
Karnataka High Court · AIR 1994 Kar 224 : (1994) ILR (Kar) 955 : (1994) 2 KarLJ 33
Land Acquisition Act, 1894 — Section 11, 11 A, 18
High Courts02 Feb 1994
Pakeera Moolya Vs Mari Bhat
Karnataka High Court · (1994) ILR (Kar) 809 : (1994) 3 KarLJ 281
Karnataka Land Reforms Act, 1961 — Section 48 A (1)
High Courts01 Feb 1994
Indian Engineering Institution Vs The President, The District Consumer''s Redressal Forum and others
Karnataka High Court · AIR 1994 Kar 329
Constitution of India, 1950 — Article 226, 227
High Courts01 Feb 1994
Indian Engineering Institution Vs The President, The District Consumers'' Redressal Forum and others
Karnataka High Court · (1996) 6 KarLJ 459
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5