High Courts05 Oct 1994
S. Manohar Vs E.K. Govindaraja Setty
Karnataka High Court · (1994) ILR (Kar) 3246 : (1995) 1 KarLJ 81
Easements Act, 1882 — Section 63
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 7 of 22
High Courts05 Oct 1994
B.T. Sakku Vs The Commissioner, Bangalore Development Authority, Bangalore and Another
Karnataka High Court · AIR 1995 Kar 192 : (1994) ILR (Kar) 3267 : (1995) 1 KarLJ 361
Bangalore Development Authority Act, 1976 — Section 17 (5), 29Karnataka Municipal Corporations Act, 1976 — Section 321, 507
High Courts05 Oct 1994
State of Karnataka Vs Veeranagouda Mallikarjunagouda
Karnataka High Court · AIR 1995 Kar 361 : (1995) ILR (Kar) 990 : (1994) 5 KarLJ 266
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts03 Oct 1994Dismissed
Ashok K. Babu Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 161 : (1995) 1 KarLJ 279
Karnataka Housing Board Scheme — Rule 4
High Courts03 Oct 1994
Parameshwaraiah Vs Deputy Commissioner
Karnataka High Court · (1994) ILR (Kar) 3464 : (1995) 4 KarLJ 650
Karnataka Municipalities Act, 1964 — Section 57, 59
High Courts30 Sept 1994Dismissed
Khalsa Medical and Educational Trust Vs Union of India (UOI)
Karnataka High Court · (1994) ILR (Kar) 3211 : (1994) 5 KarLJ 204 : (1995) 1 RCR(Criminal) 247
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 173, 210Karnataka Ayurvedic Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 — Section 34, 37, 38
High Courts30 Sept 1994
Wipro Infotech Ltd. Vs C.E.G.A.T.
Karnataka High Court · (1994) 48 ECC 223 : (1995) 56 ECR 443 : (1995) 75 ELT 266 : (1994) ILR (Kar) 3224 : (1994) 5 KarLJ 217
Central Excise Act, 1944 — Section 35, 35 F
High Courts30 Sept 1994
A.M. Eshwarachar Vs Executive Engineer (Electrical)
Karnataka High Court · (1994) ILR (Kar) 3461 : (1995) 4 KarLJ 705 : (1995) 1 LLJ 1065
High Courts29 Sept 1994
Ashraf alias Lal Basha and others Vs Inspector of Police, Railway Protection Force, Harihar
Karnataka High Court · (1995) CriLJ 182 : (1994) ILR (Kar) 3434 : (1995) 4 KarLJ 655
Criminal Procedure Code, 1973 (CrPC) — Section 4, 438
High Courts29 Sept 1994
Bhagawandas Vs Roasene Jerome D'' Souza
Karnataka High Court · (1995) ILR (Kar) 440 : (1995) 4 KarLJ 582
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 100
High Courts29 Sept 1994
H.S. Manjunath and another Vs State of Karnataka and another
Karnataka High Court · (1995) 1 ALT(Cri) 226 : (1995) CriLJ 179 : (1994) ILR (Kar) 3302 : (1995) 1 KarLJ 50
Criminal Procedure Code, 1973 (CrPC) — Section 437 (3), 438
High Courts28 Sept 1994Dismissed
Chandra and Co. Vs Director of Municipal Administration
Karnataka High Court · (1994) ILR (Kar) 3059 : (1994) 4 KarLJ 648
Karnataka Municipalities Act, 1964 — Section 57, 58, 80 (3)
High Courts28 Sept 1994
M. Ravindra Vs Chairman, Coffee Board
Karnataka High Court · (1995) 70 FLR 663 : (1994) ILR (Kar) 3746 : (1995) 4 KarLJ 675 : (1995) 2 LLJ 1162
High Courts28 Sept 1994Allowed
Cement Corporation of India Ltd. Vs Additional Civil Judge
Karnataka High Court · (1995) ILR (Kar) 291 : (1995) 5 KarLJ 84
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts28 Sept 1994
Govindarajulu Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1994) ILR (Kar) 3418 : (1995) 2 KarLJ 339 : (1995) 2 LLJ 573
Road Transport Corporations Act, 1950 — Section 34, 45
High Courts28 Sept 1994
Prabhu Vs L.I.C. of India
Karnataka High Court · (1995) ILR (Kar) 155 : (1995) 4 KarLJ 546
High Courts27 Sept 1994
Venkataramana Reddy Vs Regional Transport Authority
Karnataka High Court · (1995) ILR (Kar) 287 : (1995) 5 KarLJ 80
Motor Vehicles Act, 1988 — Section 72, 72 (2)
High Courts27 Sept 1994
Dr. N.M. Prasad Vs Director, Sri Jayadeva Institute of Cardiology and another
Karnataka High Court · AIR 1995 Kar 243 : (1994) ILR (Kar) 2909 : (1995) 1 KarLJ 452
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts27 Sept 1994
New Hope Granites Vs Shri Lokanath, The Deputy Conservator of Forest, Bangalore and another
Karnataka High Court · (1994) ILR (Kar) 2936 : (1995) 1 KarLJ 56
High Courts27 Sept 1994
Mangalore Satish Beedi Works Vs State of Karnataka
Karnataka High Court · (1995) 2 ALT(Cri) 14 : (1995) 1 ALT(Cri) 401 : (1994) 48 ECC 167 : (1994) 74 ELT 823 : (1994) ILR (Kar) 3458 : (1995) 1 KarLJ 156