High Courts30 Nov 1994
B.K. Gopinath Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 123 : (1995) 4 KarLJ 515
Karnataka Land Revenue Act, 1964 — Section 190
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 3 of 22
High Courts29 Nov 1994
Christina Vs Management of K.S.R.T.C. and Others
Karnataka High Court · (1995) ILR (Kar) 422 : (1995) 2 KarLJ 61
Constitution of India, 1950 — Article 226
High Courts29 Nov 1994
M/s Tonesta Electronics and another Vs The Assistant Collector of Central Excise
Karnataka High Court · (1994) ILR (Kar) 3680 : (1995) 4 KarLJ 379
Central Excise Act, 1944 — Section 9 (1) (A), 9 AACriminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Nov 1994
Tonesta Electronics Vs Asstt. Collector of C. Excise, Bangalore
Karnataka High Court · (1995) 2 ALT(Cri) 428 : (1995) 57 ECR 455 : (1995) 75 ELT 456
Central Excise Act, 1944 — Section 9 (1) (a), 9 (1) (b)Criminal Procedure Code, 1898 (CrPC) — Section 197, 482
High Courts29 Nov 1994Allowed
Sri Sri Uttaradhimath Vs Sri Sri Raghavendraswamy Math
Karnataka High Court · (1995) ILR (Kar) 22 : (1995) 4 KarLJ 519
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts28 Nov 1994
Narayan Vs Government of India
Karnataka High Court · (1992) CriLJ 3969 : (1995) ILR (Kar) 269 : (1995) 2 KarLJ 321
Constitution of India, 1950 — Article 226Industrial Disputes Rules, 1957 — Rule 22, 24 (b)
High Courts28 Nov 1994Allowed
Shree Mukambika Finance Vs N. Shankaranarayana Acharya
Karnataka High Court · (1995) ILR (Kar) 536 : (1995) 4 KarLJ 603
High Courts28 Nov 1994Dismissed
Mahadevaiah Vs Scheduled Caste (Harijan) House Building Co-operative Society Ltd.
Karnataka High Court · (1995) ILR (Kar) 1332 : (1995) 5 KarLJ 96
Limitation Act, 1963 — Section 3 (1), 5
High Courts25 Nov 1994
Diploma Engineers Working in Karnataka Power Corporation Vs Karnataka Power Corporation
Karnataka High Court · (1995) ILR (Kar) 416 : (1994) 5 KarLJ 283
High Courts25 Nov 1994Dismissed
Boskails Westminster Deadging by Rosmolenwag Vs New Mangalore Port Trust
Karnataka High Court · (1995) ILR (Kar) 224 : (1994) 5 KarLJ 473
Constitution of India, 1950 — Article 14Major Port Trusts Act, 1963 — Section 34 (1)
High Courts25 Nov 1994
K.S.R.T.C. Vs John D''souza
Karnataka High Court · (1995) ILR (Kar) 405 : (1995) 2 KarLJ 305
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A
High Courts24 Nov 1994
S.D. Dandagi Vs Secretary, KEB
Karnataka High Court · (1995) ILR (Kar) 401 : (1995) 1 KarLJ 628
High Courts24 Nov 1994
Union of India (UOI) Vs B.M. Krishnamurthy
Karnataka High Court · (1995) ILR (Kar) 347 : (1995) 4 KarLJ 607
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts24 Nov 1994Partly Allowed
V.B. Naidu Vs Director-General, Central Power Research Institute
Karnataka High Court · (1995) 2 KarLJ 390 : (1996) 1 LLJ 544
Constitution of India, 1950 — Article 226
High Courts24 Nov 1994
V.B. Naidu Vs Director General, Central Power Research Institute
Karnataka High Court · (1995) ILR (Kar) 396
Constitution of India, 1950 — Article 226
High Courts24 Nov 1994
B.L. Shankar Vs Chief Election Commissioner
Karnataka High Court · (1995) ILR (Kar) 1027 : (1995) 2 KarLJ 408
Conduct of Election Rules, 1961 — Rule 86Representation of the Peoples Act, 1951 — Section 77
High Courts22 Nov 1994
N. Chandrasekhar Vs Papamma
Karnataka High Court · (1994) ILR (Kar) 3734 : (1995) 4 KarLJ 688
Constitution of India, 1950 — Article 39A
High Courts21 Nov 1994Allowed
Assistant Commissioner and Land Acquisition Officer Vs Kazi Ataulla Haruni
Karnataka High Court · (1995) ILR (Kar) 1 : (1995) 4 KarLJ 109
Constitution of India, 1950 — Article 142Land Acquisition Act, 1894 — Section 18
High Courts18 Nov 1994Dismissed
Anil Kumar Bhandari Vs Union of India (UOI)
Karnataka High Court · (1995) ILR (Kar) 193 : (1995) 1 KarLJ 632
Coffee Act, 1942 — Section 20, 22Coffee Rules, 1955 — Rule 44Constitution of India, 1950 — Article 19 (1) (g)
High Courts18 Nov 1994
Krishna Chandru Pujar Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3742 : (1995) 4 KarLJ 682
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (i), 4 (7)