High Courts25 Oct 1994Allowed
Kantappa Vs Krishnabai
Karnataka High Court · (1994) ILR (Kar) 3676 : (1995) 1 KarLJ 521
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 6 of 22
High Courts25 Oct 1994
Kantappa Suttar Vs Devaroa Suttar and others
Karnataka High Court · AIR 1995 Kar 213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Oct 1994
Mysore Paper Mills Officers Association Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3759 : (1995) 4 KarLJ 665 : (1995) 2 LLJ 228
Constitution of India, 1950 — Article 19, 19 (1)
High Courts21 Oct 1994Allowed
Muniyallappa Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 255 : (1994) 5 KarLJ 391
Karnataka Land Revenue Act, 1964 — Section 84, 94 A, 94 A (5)Karnataka Land Revenue Rules, 1966 — Rule 105, 108G, 108G (1)
High Courts21 Oct 1994
Selvaraj Vs K.M. Nandagopal
Karnataka High Court · (1995) 70 FLR 918 : (1995) ILR (Kar) 163 : (1996) 1 LLJ 323
High Courts21 Oct 1994Allowed
Jayanthi R. Rai Vs Paul D''silva
Karnataka High Court · (1994) ILR (Kar) 3519 : (1995) 1 KarLJ 102
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Specific Relief Act, 1963 — Section 20
High Courts20 Oct 1994Dismissed
Manjunatha Gowda Vs Director General of Central Reserve Police Force and Others
Karnataka High Court · (1995) 70 FLR 659 : (1995) 1 KarLJ 341 : (1995) 2 LLJ 985
High Courts20 Oct 1994Dismissed
Manjunatha Gowda Vs Director General of Central Reserve Police Force
Karnataka High Court · (1994) ILR (Kar) 3756
High Courts20 Oct 1994Allowed
B. Harischandra Vs Academy of General Education
Karnataka High Court · (1995) ILR (Kar) 10 : (1995) 4 KarLJ 118
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20AEvidence Act, 1872 — Section 114, 114 (F)
High Courts19 Oct 1994Dismissed
Sha Vindichand Hastimal and Co. Vs Central Bank of India
Karnataka High Court · (1994) ILR (Kar) 3517 : (1995) 1 KarLJ 191
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115, 151
High Courts18 Oct 1994
Smt. Vrishendramani Vs K. Venugopal Rai
Karnataka High Court · AIR 1995 Kar 230 : (1994) ILR (Kar) 3127 : (1995) 1 KarLJ 241
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, 115, 146, 2 (11)
High Courts18 Oct 1994
Navodaya Education Trust, Raichur Vs State of Karnataka and another
Karnataka High Court · AIR 1995 Kar 149 : (1994) ILR (Kar) 3171 : (1995) 1 KarLJ 320
Constitution of India, 1950 — Article 226Karnataka Universities Act, 1956 — Section 53, 53 (5)
High Courts18 Oct 1994Allowed
Leelamma Samuel Vs Francis
Karnataka High Court · (1994) ILR (Kar) 3143
Karnataka Stamp Act, 1957 — Section 30 (c), 34Transfer of Property Act, 1882 — Section 105
High Courts17 Oct 1994
Gayathri Vs Managing Director, Ksrtc
Karnataka High Court · (1995) 70 FLR 661 : (1994) ILR (Kar) 3752 : (1995) 2 KarLJ 335 : (1995) 2 LLJ 1148
Constitution of India, 1950 — Article 21
High Courts17 Oct 1994Allowed
State of Karnataka Vs Shivanand Shankarappa Kulli
Karnataka High Court · (1995) 1 ALT(Cri) 714 : (1994) ILR (Kar) 3168 : (1995) 1 KarLJ 494
Criminal Procedure Code, 1973 (CrPC) — Section 167 (5), 258
High Courts11 Oct 1994
State of Karnataka Vs Pragathi T.T.I.
Karnataka High Court · (1994) ILR (Kar) 3234 : (1994) 4 KarLJ 581
Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 18Karnataka High Court Act, 1961 — Section 10 (iv) (a)
High Courts07 Oct 1994Dismissed
Estate Officer, University of Agricultural Sciences Vs Savitramma and Others
Karnataka High Court · (1995) ACJ 71
Motor Vehicles Act, 1988 — Section 110 D
High Courts07 Oct 1994
Smt. Sangeetha S. Chugh Vs Ram Narayan V. and others
Karnataka High Court · AIR 1995 Kar 112 : (1995) 1 DMC 44 : (1994) ILR (Kar) 3318 : (1994) 4 KarLJ 696
Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 13 (1) (i), 23
High Courts07 Oct 1994
Brigadier M.S. Oberoi Vs Union of India (UOI)
Karnataka High Court · (1994) ILR (Kar) 3313 : (1994) 5 KarLJ 49
Army Act, 1950 — Section 19Constitution of India, 1950 — Article 226
High Courts06 Oct 1994Allowed
D.R. Kodandarama Reddy Vs Deputy Commissioner
Karnataka High Court · (1995) ILR (Kar) 303 : (1995) 1 KarLJ 344
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 5 A, 5 A (2), 6 (1)