High Courts28 Sept 1995Partly Allowed
Special Land Acquisition Officer Vs Rachanna
Karnataka High Court · (1996) ILR (Kar) 673 : (1996) 5 KarLJ 343
Land Acquisition Act, 1894 — Section 18 (3) (b)
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 10 of 32
High Courts28 Sept 1995Dismissed
The State of Karnataka Vs Vimalchand and Others
Karnataka High Court · (1996) ILR (Kar) 1840 : (1996) 41 KarLJ 264
Civil Procedure Code, 1908 (CPC) — Section 100, 80Karnataka Sales Tax Act, 1957 — Section 33, 34, 35
High Courts27 Sept 1995Allowed
Nagappa Vs General Manager KSRTC
Karnataka High Court · (1996) ACJ 921 : (1996) ILR (Kar) 1231
High Courts27 Sept 1995Allowed
Manjanna Vs K.S.R.T.C.
Karnataka High Court · (1996) ILR (Kar) 724 : (1995) 6 KarLJ 653
Road Transport Corporations Act, 1950 — Section 34
High Courts27 Sept 1995Allowed
Karnataka State Road Transport Corporation Vs Anantharam Singh
Karnataka High Court · (1997) ACJ 346 : (1996) ILR (Kar) 1088
High Courts27 Sept 1995
L. Shreedevi and Another (Minors) by Guardian Father Vs State of Karnataka and Another
Karnataka High Court · (1996) ILR (Kar) 868 : (1996) 2 KarLJ 222
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226
High Courts27 Sept 1995
Assistant Collector of Central Excise Vs Mysore Snack Food Ltd.
Karnataka High Court · (2005) 184 ELT 337
Central Excise Act, 1944 — Section 11 BConstitution of India, 1950 — Article 226
High Courts26 Sept 1995
Venkatesh Babu Vs State of Karnataka and Others
Karnataka High Court · (1996) 5 KarLJ 47
Constitution of India, 1950 — Article 164
High Courts26 Sept 1995
S.A. Jalaluddin Vs Bangalore Development Authority and another
Karnataka High Court · AIR 1996 Kar 156 : (1995) ILR (Kar) 3321 : (1995) 5 KarLJ 651
Bangalore Development Authority Act, 1976 — Section 36Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11 A
High Courts25 Sept 1995Allowed
Parameshwarappa Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 252 : (1996) 5 KarLJ 256
High Courts25 Sept 1995Dismissed
State of Karnataka Vs Gurubasappa Basappa Sajjan
Karnataka High Court · (1996) ILR (Kar) 1175
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 235Karnataka State Servants (Determination of Age) Act, 1974 — Section 4, 5, 6
High Courts21 Sept 1995
Nalina Vs M.D., Karnataka Government Insurance Department and Another
Karnataka High Court · (1996) ACJ 758
Income Tax Act, 1961 — Section 203
High Courts21 Sept 1995Allowed
Bangalore University Vs P.K. Asha
Karnataka High Court · (1995) ILR (Kar) 2999 : (1995) 6 KarLJ 455
Constitution of India, 1950 — Article 226
High Courts21 Sept 1995Dismissed
National Insurance Co. Ltd. Vs Smt. Leelavathi and Others
Karnataka High Court · (1997) ACJ 644 : (1996) ILR (Kar) 2867 : (1996) 5 KarLJ 442
Motor Vehicles Act, 1939 — Section 96 (2)
High Courts20 Sept 1995Dismissed
Bharat Fritz Werner (P) Ltd. Vs Channawwa
Karnataka High Court · (1996) ACJ 945 : (1995) ILR (Kar) 3520 : (1996) 5 KarLJ 289
Motor Vehicles Act, 1939 — Section 95 (2), 95 (2) (b), 95 (2) (c)
High Courts19 Sept 1995Dismissed
Chitti Babu Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 3109
Karnataka General Clauses Act, 1899 — Section 10, 6
High Courts19 Sept 1995
Commissioner of Income Tax Vs Gogte Minerals
Karnataka High Court · (1996) 130 CTR 11 : (1995) ILR (Kar) 3358 : (1996) 220 ITR 29
Income Tax Act, 1961 — Section 256 (1)Mineral Conservation and Development Rules, 1988 — Rule 34
High Courts19 Sept 1995Allowed
The Special Land Acquisition Officer, UKP Vs Malakajayya Mallayya
Karnataka High Court · (1996) ILR (Kar) 1639 : (1996) 5 KarLJ 379
Land Acquisition Act, 1894 — Section 12 (2), 18 (2), 18 (3) (b)
High Courts18 Sept 1995Allowed
Ramaiah Vs Lakshmana Gowda
Karnataka High Court · (1995) ILR (Kar) 2967
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204 (2)
High Courts18 Sept 1995Dismissed
Mohammed Immam Hussain Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2821 : (1995) 5 KarLJ 603