COURT ARCHIVE

Karnataka High Court judgments, 1994

427 judgments · page 21 of 22

High Courts01 Feb 1994Dismissed

Gopalakrishna Sharma Vs Jyothi Nagaram Chick Venkatashamaiah

Karnataka High Court · (1994) ILR (Kar) 821

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Karnataka Rent Control Act, 1961 — Section 21, 30Specific Relief Act, 1963 — Section 41 B

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High Courts01 Feb 1994

J.V. Karkad Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 911 : (1994) 1 KarLJ 522

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High Courts31 Jan 1994

Mithilabai Vs K.S.R.T.C.

Karnataka High Court · (1994) ILR (Kar) 470

High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 36, 7

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High Courts31 Jan 1994

State of Karnataka Vs R. Varadaraju

Karnataka High Court · (1994) 2 ALT(Cri) 319 : (1995) CriLJ 1429 : (1994) ILR (Kar) 635 : (1994) 2 KarLJ 40

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304

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High Courts31 Jan 1994

Survodaya Mills Workers Union Vs State of Karnataka and others

Karnataka High Court · AIR 1994 Kar 256 : (1994) ILR (Kar) 687

Constitution of India, 1950 — Article 14, 21, 32Urban Land (Ceiling and Regulation) Act, 1976 — Section 20 (1) (a), 20 (1) (b), 20 (2)

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High Courts25 Jan 1994Dismissed

Mallappa Bharamappa Madar Vs Basavanthappa

Karnataka High Court · (1994) ILR (Kar) 804 : (1994) 2 KarLJ 116

Karnataka Land Reforms Act, 1961 — Section 26, 48 A

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High Courts25 Jan 1994

Puttaswamy Gouda Vs Rangappa Naik

Karnataka High Court · (1994) 2 ACC 676 : (1994) ACJ 1061 : (1994) ILR (Kar) 1032 : (1994) 2 KarLJ 453

Civil Procedure Code, 1908 (CPC) — Section 2Motor Vehicles Act, 1939 — Section 110 A, 110 A (1)

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High Courts21 Jan 1994

Smt. G. Kalamani Vs The Chief Conservator of Forests in Karnataka and others

Karnataka High Court · AIR 1995 Kar 211 : (1994) ILR (Kar) 951 : (1994) 2 KarLJ 418

Karnataka Forest Act, 1963 — Section 2 (7), 2 (7) (b)Karnataka Forest Rules, 1969 — Rule 144

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High Courts20 Jan 1994

Narayani Rao Vs Commissioner of Commercial Taxes in Karnataka, Bangalore and another

Karnataka High Court · (1994) ILR (Kar) 506

Karnataka Sales Tax Act, 1957 — Section 23

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High Courts20 Jan 1994

Syndicate Bank Vs Jaishree Industries and Others

Karnataka High Court · AIR 1994 Kar 315 : (1994) ILR (Kar) 778 : (1994) 1 KarLJ 482

Negotiable Instruments Act, 1881 (NI) — Section 131, 82

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High Courts19 Jan 1994Dismissed

Nijalingappa Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 1046 : (1995) 1 KarLJ 547

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 116 A, 116 B, 17, 6

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High Courts18 Jan 1994

John Vs Karnataka State Road Transport Corporation

Karnataka High Court · (1994) ILR (Kar) 1337

Constitution of India, 1950 — Article 19 (1) (c), 226Karnataka State Road Transport Corporation Regulations, 1982 — Regulation 13 (4)

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High Courts18 Jan 1994

A.P. John and Others Vs Karnataka State Transport Corpn. and Another

Karnataka High Court · (1994) 2 KarLJ 377 : (1995) 1 LLJ 678

Constitution of India, 1950 — Article 19 (1) (c), 226

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High Courts17 Jan 1994

P.D. Mistry and etc. etc. Vs Commissioner of Police, Bangalore and another, etc. etc.

Karnataka High Court · (1994) CriLJ 1746 : (1994) ILR (Kar) 1324 : (1994) 1 KarLJ 505

Karnataka Police Act, 1963 — Section 2 (14), 31

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High Courts17 Jan 1994

1karnataka Water Pumps Private Limited Vs Joint Commissioner of Commercial Taxes (Administration), Bangalore City Division-i, Bangalore and Another

Karnataka High Court · (1994) 38 KarLJ 399

Karnataka Sales Tax Act, 1957 — Section 21(2)

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High Courts13 Jan 1994

P. Krishna Murthy Vs Commissioner of Income Tax and another

Karnataka High Court · (1995) 126 CTR 434 : (1997) 224 ITR 183

Income Tax Act, 1961 — Section 17 (2) (iv), 40 A (5)

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High Courts13 Jan 1994

Joshi Vs Assistant Commissioner

Karnataka High Court · (1994) ILR (Kar) 530 : (1994) 1 KarLJ 524

Karnataka Land Reforms Act, 1961 — Section 15

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High Courts12 Jan 1994Allowed

Pushpavathi Bai Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 524 : (1994) 1 KarLJ 542

Karnataka Land Reforms Act, 1961 — Section 67 (2)

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High Courts10 Jan 1994

K.A. Gundu Rao and others Vs Shri Ramanarayana Avadhani and others

Karnataka High Court · AIR 1994 Kar 217 : (1994) ILR (Kar) 642 : (1994) 1 KarLJ 340

Partnership Act, 1932 — Section 48, 48 (b) (iii)

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High Courts07 Jan 1994

D. Srinivasan Vs Union of India (UOI)

Karnataka High Court · (1994) 2 ACC 451

Railways Act, 1890 — Section 82 A

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