COURT ARCHIVE

Karnataka High Court judgments, 1994

427 judgments · page 5 of 22

High Courts10 Nov 1994

Siddharth Kejriwal Vs Regional Director, ESI Corporation

Karnataka High Court · (1995) 70 FLR 471 : (1994) ILR (Kar) 3484 : (1995) 1 KarLJ 194 : (1995) 1 LLJ 734

Criminal Procedure Code, 1973 (CrPC) — Section 472, 482Employees State Insurance Act, 1948 — Section 85 (a), 85 (g)

High Courts10 Nov 1994

Siddharth Kejriwal Vs Employees'' State Insurance Corporation

Karnataka High Court · (1997) 90 CompCas 496

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Employees State Insurance Act, 1948 — Section 2 (17)

High Courts09 Nov 1994Dismissed

Doddakka Vs Assistant Commissioner

Karnataka High Court · (1994) ILR (Kar) 3453 : (1995) 1 KarLJ 265

Karnataka Land Revenue Act, 1964 — Section 129 (4), 136 (2)

High Courts09 Nov 1994

Dollaiah Vs Deputy Commissioner

Karnataka High Court · (1994) ILR (Kar) 3456 : (1995) 1 KarLJ 525

Karnataka Land Revenue Act, 1964 — Section 95, 95 (5)

High Courts09 Nov 1994

E.N. Srinivas Vs Bangalore University

Karnataka High Court · (1994) ILR (Kar) 3469 : (1995) 1 KarLJ 159

High Courts09 Nov 1994

B.G. Karikannanavar Vs Managing Director, Karnataka State Road Transport Corporation and Others

Karnataka High Court · (1995) 1 KarLJ 672 : (1995) 2 LLJ 982

Constitution of India, 1950 — Article 226, 227

High Courts09 Nov 1994Dismissed

Parvathi Vs Daji Ramu Ghatage

Karnataka High Court · (1995) ILR (Kar) 881 : (1994) 5 KarLJ 277

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15

High Courts09 Nov 1994

Beerappa Ganapu Gowda Vs Deputy Commissioner

Karnataka High Court · (1994) ILR (Kar) 3438 : (1995) 4 KarLJ 690

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4 (1), 6

High Courts08 Nov 1994Allowed

M. Puttaranganaika Vs Director of Municipal Administration

Karnataka High Court · (1995) ILR (Kar) 135 : (1994) 5 KarLJ 454

Karnataka Municipalities Act, 1964 — Section 42 (10)

High Courts07 Nov 1994

Commissioner of Income Tax Vs Bharat Earth Movers Ltd.

Karnataka High Court · (1995) 123 CTR 276 : (1994) ILR (Kar) 3238 : (1995) 217 ITR 515 : (1995) 211 ITR 515 : (1996) 41 KarLJ 508

Income Tax Act, 1961 — Section 256 (1)

High Courts07 Nov 1994

Commissioner of Income Tax Vs Bharat Earth Movers Limited

Karnataka High Court · (1996) 41 KarLJ 508

Income Tax Act, 1961 — Section 37

High Courts31 Oct 1994

M/s. Safeguard Packaging Systems Vs State of Karnataka and others

Karnataka High Court · AIR 1995 Kar 336 : (1995) ILR (Kar) 315 : (1995) 2 KarLJ 442

Karnataka Stamp Act, 1957 — Section 45 A, 45 A (1)

High Courts28 Oct 1994

M.I. Metal Sections Pvt. Ltd. Vs Collector of C. Excise, Bangalore

Karnataka High Court · (1994) 48 ECC 165 : (1995) 75 ELT 470 : (1994) ILR (Kar) 3242 : (1994) 5 KarLJ 228

Constitution of India, 1950 — Article 226

High Courts28 Oct 1994Allowed

Ansa Anthony Vs Management of St.Anne''s Girls High School

Karnataka High Court · (1994) ILR (Kar) 3656 : (1995) 4 KarLJ 369

Constitution of India, 1950 — Article 30 (1)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6

High Courts27 Oct 1994

Sri Neelakanteshwar Oil Industries Vs State of Karnataka and another

Karnataka High Court · (1995) ILR (Kar) 52

Karnataka Sales Tax Act, 1957 — Section 8 A

High Courts27 Oct 1994

M. Ranganarasaiah Vs State of Karnataka and others

Karnataka High Court · (1994) ILR (Kar) 3595 : (1995) 1 KarLJ 281

Constitution of India, 1950 — Article 14, 309, 311 (1)Karnataka Lokayukta Act, 1984 — Section 14Penal Code, 1860 (IPC) — Section 161

High Courts26 Oct 1994

K.S.R.T.C. Staff and Workers Federation Vs KSRTC

Karnataka High Court · (1994) ILR (Kar) 3764

High Courts26 Oct 1994Allowed

K.S.R.T.C. Staff and Workers Federation Vs K.S.R.T.C.

Karnataka High Court · (1995) 4 KarLJ 669 : (1995) 2 LLJ 1200

High Courts26 Oct 1994

Prabhu Chawla and others Vs A.U. Sheriff

Karnataka High Court · (1996) 1 ALT(Cri) 42 : (1995) CriLJ 1922 : (1995) ILR (Kar) 39 : (1995) 4 KarLJ 131

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 500

High Courts26 Oct 1994Dismissed

Rame Gowda Vs Assistant Commissioner

Karnataka High Court · (1995) ILR (Kar) 259

Karnataka Land Grant Rules, 1969 — Rule 9, 9 (1) (i)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (e), 4, 5