High Courts07 Sept 1994Dismissed
Executive Engineer Vs B.T. Patil and Sons
Karnataka High Court · (1994) ILR (Kar) 2888 : (1994) 4 KarLJ 641
Arbitration Act, 1940 — Section 20
COURT ARCHIVE
Karnataka High Court judgments, 1994
427 judgments · page 9 of 22
High Courts06 Sept 1994Dismissed
Management of State Bank of India Vs V.M. Mahapurush
Karnataka High Court · (1994) ILR (Kar) 2728 : (1994) 4 KarLJ 689 : (1995) 1 LLJ 644
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts02 Sept 1994Dismissed
Basappa Shivalingappa Revadigar Vs Karnataka Bank Ltd.
Karnataka High Court · (1994) ILR (Kar) 3010
High Courts02 Sept 1994Dismissed
Steel Suppliers Vs Joint Commissioner of Commercial Taxes (Admn.)
Karnataka High Court · (1994) ILR (Kar) 3175
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 15 (1), 16, 16 (1)
High Courts02 Sept 1994
Satischandra and Co. Vs Deputy Commissioner of Commercial Taxes (Assts.) II, Mangalore
Karnataka High Court · (1994) ILR (Kar) 2716
Karnataka Sales Tax Act, 1957 — Section 6 B
High Courts02 Sept 1994Dismissed
Steel Suppliers Vs Jt. Commissioner of Commercial Taxes (Admn.)
Karnataka High Court · (2003) 133 STC 444
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 12 (1), 15 (1)
High Courts01 Sept 1994Dismissed
Basavaraj Vs Kajjari Vyavasaya Seva Sahakara Sangha Ltd.
Karnataka High Court · (1994) ILR (Kar) 2709 : (1995) 1 KarLJ 44
Karnataka Co-operative Societies Act, 1959 — Section 14 A, 14 A (2)
High Courts31 Aug 1994
State Government Houseless Harijan Employees Association Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2947 : (1995) 1 KarLJ 67
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts31 Aug 1994
L. Nagaraj Vs Corporation of City of Bangalore and Others
Karnataka High Court · (1995) 1 KarLJ 337
High Courts31 Aug 1994Dismissed
Jayanagar 4th T Block Residents Association Vs Gnyana Mandir Trust
Karnataka High Court · (1995) ILR (Kar) 461
Karnataka Town and Country Planning Act, 1961 — Section 12, 15, 15 (1)
High Courts30 Aug 1994Dismissed
V.K. Gopal Vs H.M.T. Limited
Karnataka High Court · (1994) ILR (Kar) 3018 : (1995) 1 KarLJ 15
Constitution of India, 1950 — Article 226
High Courts30 Aug 1994Dismissed
B. Balachandra Rai Vs Indian Telephone Industries Ltd.
Karnataka High Court · (1994) ILR (Kar) 3047 : (1994) 4 KarLJ 411
Indian Telephone Industries Conduct, Discipline and Appeal Rules, 1975 — Rule 22 (1), 22 (2)Penal Code, 1860 (IPC) — Section 120 B, 420
High Courts29 Aug 1994
Mallappa Sangappa Desai Vs Laxmanappa Basappa Whoti
Karnataka High Court · (1995) 1 CivCC 19 : (1998) 92 CompCas 337 : (1994) ILR (Kar) 2689 : (1994) 4 KarLJ 356 : (1994) 3 RCR(Criminal) 627
Criminal Procedure Code, 1898 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Aug 1994Allowed
Basappa Sangappa Kori Vs Nenamall
Karnataka High Court · (1995) 1 ACC 266 : (1995) ACJ 536 : (1994) ILR (Kar) 3406 : (1995) 1 KarLJ 144
Contract Act, 1872 — Section 124
High Courts26 Aug 1994
Oriental Insurance Co. Ltd. Vs Hazira Begum and Others
Karnataka High Court · (1995) ACJ 236
Employees Compensation Act, 1923 — Section 2 (1) (n), 30Motor Vehicles Act, 1988 — Section 2 (23), 4 A
High Courts26 Aug 1994Allowed
H.V. Venkatesh Vs Election Officer 2835
Karnataka High Court · (1994) ILR (Kar) 2835 : (1994) 4 KarLJ 680
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 15, 15 (3), 17
High Courts26 Aug 1994
United Breweries Ltd. Vs Assistant Commissioner of Income Tax and others
Karnataka High Court · (1995) 126 CTR 39 : (1994) ILR (Kar) 3441 : (1995) 211 ITR 256 : (1995) 83 TAXMAN 263
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 29, 47
High Courts25 Aug 1994Allowed
State of Karnataka Vs M. Raju
Karnataka High Court · (1994) ILR (Kar) 3244
Criminal Procedure Code, 1973 (CrPC) — Section 167 (5)
High Courts25 Aug 1994
Jabhiulla Vs The Chief Engineer Karnataka Electricity Board and another
Karnataka High Court · (1994) ILR (Kar) 2622 : (1994) 4 KarLJ 278
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 12
High Courts25 Aug 1994
Shaik Mohiddin Vs Section Officer, Karnataka Electricity Board, Kaiwara
Karnataka High Court · (1995) 1 ALT(Cri) 438 : (1994) CriLJ 3689 : (1994) ILR (Kar) 2513 : (1994) 4 KarLJ 147
Contempt of Courts Act, 1971 — Section 10, 11, 12