High Courts18 Nov 1994
Dr. M.M. Nirmala Vs New Mangalore Port Trust
Karnataka High Court · (1994) ILR (Kar) 3770 : (1995) 4 KarLJ 660
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 13
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 4 of 22
High Courts18 Nov 1994
State of Karnataka Vs M/s Naveena Constructions, Gulbarga and another
Karnataka High Court · (1994) ILR (Kar) 3638 : (1995) 1 KarLJ 324
Arbitration Act, 1940 — Section 39Limitation Act, 1963 — Section 29, 5
High Courts18 Nov 1994Allowed
C. Muniyappa Vs Assistant Commissioner
Karnataka High Court · (1994) ILR (Kar) 3652 : (1994) 5 KarLJ 169
Karnataka Land Revenue Act, 1964 — Section 129 (4), 136 (2)
High Courts18 Nov 1994
Indi Vs Executive Engineer (Elec), Keb
Karnataka High Court · (1995) ILR (Kar) 674 : (1994) 5 KarLJ 543
Constitution of India, 1950 — Article 226
High Courts18 Nov 1994
T. Venkatesh Vs Mysore Electrical Industries Ltd.
Karnataka High Court · (1995) 70 FLR 920 : (1995) ILR (Kar) 166 : (1996) 1 LLJ 266
High Courts17 Nov 1994
Prithviraj Annasaheb Patil Vs Annasaheb Narayanarao Patil
Karnataka High Court · (1995) ILR (Kar) 310 : (1994) 5 KarLJ 395
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 41 Rule 27, 151
High Courts17 Nov 1994Allowed
Karnataka Electricity Board Engineers Association Vs Karnataka Electricity Board
Karnataka High Court · (1995) ILR (Kar) 391 : (1995) 2 KarLJ 197
High Courts17 Nov 1994
Saraswathi Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3739 : (1994) 5 KarLJ 230
Karnataka Excise Act, 1965 — Section 63
High Courts16 Nov 1994
Venkataswamy Vs Managing Director, Ksrtc
Karnataka High Court · (1995) ILR (Kar) 325
High Courts16 Nov 1994
B.G. Gangadharappa Vs Tahsildar
Karnataka High Court · (1995) 2 ALT(Cri) 523 : (1995) CriLJ 2820 : (1994) ILR (Kar) 3509 : (1995) 1 KarLJ 258 : (1995) 3 RCR(Criminal) 610
Registration of Births and Deaths Act, 1969 — Section 13 (3)
High Courts15 Nov 1994Allowed
V. Venkatesh Vs Karnataka Silk Industrial Corporation Ltd.
Karnataka High Court · (1995) 2 LLJ 1243
High Courts15 Nov 1994
Shashtha Industries Vs Additional Deputy Commissioner of Commercial Taxes (Assts.), Hassan
Karnataka High Court · (1995) ILR (Kar) 65
Central Sales Tax Act, 1956 — Section 9 (3)Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts15 Nov 1994
Hira Sugar Employees Co-op. Consumers Stores Ltd., Belgaum Vs P.P. Korvekar and Others
Karnataka High Court · (1995) 70 FLR 914 : (1995) ILR (Kar) 127 : (1994) 5 KarLJ 447 : (1995) 1 LLJ 1158
Industrial Disputes Act, 1947 — Section 2 (s)
High Courts15 Nov 1994
D. Padmanabhudu Vs Bank of India and Another
Karnataka High Court · (1995) 1 LLJ 1076
Industrial Disputes Act, 1947 — Section 11 A
High Courts15 Nov 1994
F. Abdul Khader Vs Karnataka State Road Transport Corpn. and Another
Karnataka High Court · (1995) 2 KarLJ 371
High Courts15 Nov 1994
Syndicate Bank Vs M. Jeevandar Kumar
Karnataka High Court · (1994) ILR (Kar) 3603 : (1995) 1 KarLJ 268
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts15 Nov 1994
V. Venkatesh Vs Management, Karnataka Silk Industries Corporation Ltd.
Karnataka High Court · (1995) ILR (Kar) 175
High Courts14 Nov 1994
K.N. Hanumantharayappa Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3737 : (1995) 4 KarLJ 686
Land Acquisition Act, 1894 — Section 28 A
High Courts11 Nov 1994Dismissed
Sri Kasi Viswanatha Trust Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 473
Constitution of India, 1950 — Article 19 (1) (g)Grant-in-aid Code for Primary Teacher Training Institutions in Mysore State — Rule 7Karnataka Prohibition of Admission of Students to the Unrecognised and Unaffiliated Educational Institutions Act, 1992 — Section 3, 4 (2)
High Courts11 Nov 1994Allowed
Gavi Sidde Gowda Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 113 : (1994) 5 KarLJ 253
Karnataka Land Grant Rules, 1969 — Rule 25Limitation Act, 1963 — Section 27