COURT ARCHIVE

Karnataka High Court judgments, 1995

622 judgments · page 1 of 32

High Courts22 Dec 1995Allowed

Chickrangaiah Vs State of Karnataka and Others

Karnataka High Court · (1996) ILR (Kar) 3577 : (1996) 7 KarLJ 846

Karnataka Housing Board Act, 1962 — Section 18, 19, 20, 24, 24 (2)Land Acquisition Act, 1894 — Section 4 (1), 6

High Courts22 Dec 1995

Mahabir Enterprises and another Vs Commissioner of Commercial Taxes and another

Karnataka High Court · (1996) ILR (Kar) 1632

Karnataka Sales Tax Act, 1957 — Section 5 (3) (A), 8 A

High Courts22 Dec 1995

Dr. Satish J. Shah Vs Commissioner of Profession Taxes, Karnataka, Commercial Tax Department, Gandhinagar, Bangalore

Karnataka High Court · (1996) 41 KarLJ 225

Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3(2)

High Courts22 Dec 1995

Kavitha Sales Corporation Vs Joint Commissioner of Commercial Taxes

Karnataka High Court · (1996) ILR (Kar) 2203

Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 15

High Courts22 Dec 1995

Mysore Thermo Electric (P) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1996) ILR (Kar) 2605 : (1996) 221 ITR 504 : (1996) 41 KarLJ 242

Income Tax Act, 1961 — Section 256 (1), 41 (1)

High Courts22 Dec 1995Dismissed

Mascot Agro-Chemicals (P) Ltd. Vs The Assistant Collector Customs

Karnataka High Court · (1996) 56 ECC 53 : (1996) ILR (Kar) 2086 : (1996) 7 KarLJ 209

Customs Act, 1962 — Section 27, 27 (1)Limitation Act, 1963 — Section 113

High Courts21 Dec 1995

Mysore Thermo Electric (P.) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1996) 89 TAXMAN 558

High Courts21 Dec 1995

Bharat Electronics Ltd. Vs Labour Court and others

Karnataka High Court · (1996) ILR (Kar) 1395 : (1996) 5 KarLJ 94

Industrial Disputes Act, 1947 — Section 10 (1), 33 (2) (b)

High Courts21 Dec 1995

1(1)dr. Bheemappa Havanur, (2) Fakeerappa and (3) Ashok Havanur Vs State of Karnataka by Sub-inspector of Police, P.J. Extension, Davanagere and Others

Karnataka High Court · (1996) 1 KarLJ 508

Constitution of India, 1950 — Article 342Penal Code, 1860 (IPC) — Section 181

High Courts21 Dec 1995

V. Manjunath Vs Assistant Commissioner, Bangalore North Sub-division and Another

Karnataka High Court · (1997) 2 KarLJ 456

Karnataka Panchayat Raj Act, 1993 — Section 49

High Courts21 Dec 1995

Joint R.T.O. Alwaye Vs Joshi

Karnataka High Court · (1996) 2 ACC 383

Motor Vehicles Act, 1988 — Section 41, 44Motor Vehicles Rules, 1989 — Rule 47

High Courts20 Dec 1995

Arya Bhavan Vs State of Karnataka

Karnataka High Court · (1996) ILR (Kar) 1262

Factories Act, 1948 — Section 15

High Courts20 Dec 1995

State of Karnataka Vs Diyanath Ali Khan

Karnataka High Court · (1996) 1 ALT(Cri) 404 : (1996) CriLJ 1383 : (1996) ILR (Kar) 573 : (1996) 1 KarLJ 412

Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 397, 401Penal Code, 1860 (IPC) — Section 307

High Courts19 Dec 1995Dismissed

Zulfkar Khan Vs Vice Chancellor, Gulbarga University

Karnataka High Court · (1996) ILR (Kar) 239 : (1995) 6 KarLJ 365

Karnataka State Universities Act, 1976 — Section 27, 37, 38, 39

High Courts19 Dec 1995Allowed

Nainappa Setty Palya Bank Colony Society Vs Bangalore Development Authority

Karnataka High Court · (1996) ILR (Kar) 1723 : (1996) 5 KarLJ 792

Bangalore Development Authority Act, 1976 — Section 32

High Courts19 Dec 1995

Sanghvi Vs State of Karnataka

Karnataka High Court · (1996) ILR (Kar) 384

High Courts19 Dec 1995

P.R. Chindak and another Vs Deputy Commissioner of Commercial Taxes (Administration), Belgaum Division, Belgaum

Karnataka High Court · (1996) ILR (Kar) 2873 : (1996) 41 KarLJ 652

Karnataka Sales Tax Act, 1957 — Section 15

High Courts19 Dec 1995

Neelakantappa Vishwanathappa Vs Deputy Commissioner of Commercial Taxes (Admn.), Davanagere Division, Davanagere

Karnataka High Court · (1996) ILR (Kar) 700

Karnataka Sales Tax Act, 1957 — Section 15

High Courts18 Dec 1995

Gururaja Stores Vs Deputy Commissioner of Commercial Taxes (Admn.)

Karnataka High Court · (1996) ILR (Kar) 2601

Karnataka Sales Tax Act, 1957 — Section 15

High Courts18 Dec 1995Dismissed

Thippaiah Vs The Deputy Commissioner and Others

Karnataka High Court · (1996) ILR (Kar) 2361 : (1995) 6 KarLJ 691

Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 4 (2)