High Courts27 Sept 1994
Karnataka State Road Transport Corporation and Another Vs S. Karisiddappa and Others
Karnataka High Court · (1994) ILR (Kar) 2925 : (1995) 1 KarLJ 6
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 8 of 22
High Courts27 Sept 1994
New Hope Granites Vs Shri Lokanath, the Deputy Conservator of Forest and Another
Karnataka High Court · (1995) CriLJ 1545
High Courts27 Sept 1994Allowed
Gerard Lasrado and Palini M. Lasrado Vs Nil
Karnataka High Court · (1995) 1 DMC 224 : (1995) ILR (Kar) 73 : (1995) 2 KarLJ 326
Special Marriage Act, 1954 — Section 15, 18, 28
High Courts23 Sept 1994Allowed
Robert D''Silva Vs Deputy Commissioner
Karnataka High Court · (1994) ILR (Kar) 3119 : (1994) 4 KarLJ 602
Karnataka Land Revenue Act, 1964 — Section 95 (4)
High Courts23 Sept 1994
S.V. Muniappa and Another and R. Rajashekar and Another Vs Karnataka Slum Clearance Board and Another
Karnataka High Court · (1995) 2 LLJ 284
High Courts22 Sept 1994
Parvathi Chitra Mandir Vs The Entertainment Tax officer and others
Karnataka High Court · AIR 1995 Kar 215 : (1994) ILR (Kar) 2955
Karnataka Entertainment Tax Act, 1958 — Section 4 A, 6 B, 6 C
High Courts21 Sept 1994
Mary Teresa Morris Vs Management of St. Anne''s Educational Society
Karnataka High Court · (1994) ILR (Kar) 3152 : (1995) 1 KarLJ 497
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10 (4) (a), 10 (4) (b)
High Courts21 Sept 1994Dismissed
Khatalsaheb Wd. Khadirsaheb Inamdar Vs Ameersaheb
Karnataka High Court · (1995) 1 DMC 245 : (1995) ILR (Kar) 78 : (1995) 1 KarLJ 663
Evidence Act, 1872 — Section 74, 77
High Courts21 Sept 1994Dismissed
State Vs P.P. Miltan
Karnataka High Court · (1994) ILR (Kar) 3308 : (1994) 4 KarLJ 588
Criminal Procedure Code, 1973 (CrPC) — Section 299
High Courts20 Sept 1994Dismissed
H. Hanumanthappa Vs M. Krishnamurthy
Karnataka High Court · (1994) ILR (Kar) 2895 : (1995) 1 KarLJ 439
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (p)
High Courts19 Sept 1994
Mysore City Corporation, Mysore Vs Chote Sab
Karnataka High Court · (1995) 1 KarLJ 1
Karnataka Municipal Corporation Act, 1976 — Section 322
High Courts19 Sept 1994
Dr. H. Hanumanthappa Vs M. Krishnamurthy
Karnataka High Court · (1995) 1 KarLJ 439
Karnataka Rent Control Act, 1961 — Section 21(1)(P)
High Courts19 Sept 1994Dismissed
K.S.R.T.C. Vs Vasthanna
Karnataka High Court · (1995) ILR (Kar) 591 : (1994) 5 KarLJ 258
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 104
High Courts16 Sept 1994Allowed
B. Vasanthy Urs Vs Shahtajkhan
Karnataka High Court · (1994) ILR (Kar) 3124 : (1994) 4 KarLJ 585
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 29Karnataka Rent Control Act, 1961 — Section 29
High Courts15 Sept 1994
Gurumurthy Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3014 : (1994) 4 KarLJ 654 : (1995) 1 LLJ 365
High Courts15 Sept 1994Allowed
Gandhinagar Citizens'' Association Vs Bangalore City Muncipal Corporation
Karnataka High Court · (1994) ILR (Kar) 3310 : (1994) 4 KarLJ 607
High Courts14 Sept 1994
Smt. Salma Begum Vs Commissioner, Bangalore Development Authority and Another
Karnataka High Court · (1995) 1 KarLJ 431
Karnataka Municipal Corporation Act, 1976 — Section 301(1)
High Courts12 Sept 1994Dismissed
M. Hanumanthappa Vs Executive Director, Kolar District Milk Co-operative Producers Society Union Ltd.
Karnataka High Court · (1994) ILR (Kar) 3725 : (1994) 5 KarLJ 54
Constitution of India, 1950 — Article 12, 226Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts09 Sept 1994
Navodaya Education Trust Vs State of of Karnataka and another
Karnataka High Court · AIR 1995 Kar 98
Karnataka State Universities Act, 1976 — Section 53, 53 (10a)
High Courts07 Sept 1994
M. Subramanya Shastri and etc. Vs Dr. Chandrasekhara Shastri and others
Karnataka High Court · AIR 1995 Kar 115 : (1994) ILR (Kar) 3002 : (1994) 5 KarLJ 196
Civil Procedure Code, 1908 (CPC) — Section 151, 24