COURT ARCHIVE

Karnataka High Court judgments, 1994

427 judgments · page 22 of 22

High Courts07 Jan 1994

Sri D. Srinivasa Vs Union of India

Karnataka High Court · (1994) ACJ 1151 : AIR 1995 Kar 223 : (1994) ILR (Kar) 486 : (1994) 1 KarLJ 335

Railway Claims Tribunal Act, 1987 — Section 82 A, 82 A (1)

High Courts07 Jan 1994Dismissed

Karnataka High Court · (1994) ILR (Kar) 304 : (1994) 2 KarLJ 357

Karnataka Essential Commodities Licensing Order, 1986 — Section 6 A

High Courts06 Jan 1994

Karnataka High Court · (1996) 40 KarLJ 284

Karnataka Sales Tax Act, 1957 — Section 28A(4)

High Courts05 Jan 1994

Karnataka High Court · AIR 1994 Kar 188 : (1994) ILR (Kar) 944 : (1994) 1 KarLJ 315

Treasure Trove Act, 1878 — Section 8, 8 (1) (a)

High Courts05 Jan 1994Dismissed

Karnataka High Court · (1995) ILR (Kar) 1813 : (1996) 5 KarLJ 583

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts03 Jan 1994

Karnataka High Court · AIR 1994 Kar 181 : (1994) ILR (Kar) 473 : (1994) 1 KarLJ 529

Arbitration Act, 1940 — Section 20Partnership Act, 1932 — Section 69

High Courts03 Jan 1994

Karnataka High Court · AIR 1994 Kar 290 : (1994) ILR (Kar) 308 : (1994) 1 KarLJ 325

Constitution of India, 1950 — Article 14, 15Karnataka Co-operative Societies Act, 1959 — Section 29