COURT ARCHIVE

Karnataka High Court judgments, 1995

622 judgments · page 11 of 32

High Courts18 Sept 1995Allowed

General Manager, Wheel and Axle Plant and Another Vs State of Karnataka

Karnataka High Court · (1995) 5 KarLJ 605 : (1996) 1 LLJ 943

Criminal Procedure Code, 1973 (CrPC) — Section 197Factories Act, 1948 — Section 92Penal Code, 1860 (IPC) — Section 21

High Courts18 Sept 1995

Smt. Neelagangawa Vs Ningana Gowda

Karnataka High Court · (1996) 2 KarLJ 436

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts18 Sept 1995

Basanagouda Channabasanagouda Patil Vs State of Karnataka

Karnataka High Court · (1996) CriLJ 631 : (1995) ILR (Kar) 3124 : (1995) 4 KarLJ 454

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 408, 409

High Courts18 Sept 1995

Nagaraj alias Kumar alias Anand alias Selvam Vs State of Karnataka

Karnataka High Court · (1996) CriLJ 2901 : (1996) ILR (Kar) 2

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 302, 34, 376

High Courts18 Sept 1995Allowed

General Manager, Wheel and Axle Plant Vs State of Karnataka

Karnataka High Court · (1996) 1 ALT(Cri) 377 : (1995) ILR (Kar) 2818

Criminal Procedure Code, 1898 (CrPC) — Section 197Factories Act, 1948 — Section 92

High Courts15 Sept 1995

Solidaire India Limited, Bangalore Vs State of Karnataka and Another

Karnataka High Court · (1999) 47 KarLJ 278

Constitution of India, 1950 — Article 14, 301, 303(1), 304(A)Karnataka Sales Tax Act, 1957 — Section 8A

High Courts15 Sept 1995

Krishnappa Vs State of Karnataka

Karnataka High Court · (1995) 5 KarLJ 240

Evidence Act, 1872 — Section 118

High Courts14 Sept 1995

Paduthota Ramachandra and others etc. Vs Union of India and another

Karnataka High Court · AIR 1996 Kar 282 : (1995) ILR (Kar) 2712 : (1995) 5 KarLJ 356

Constitution of India, 1950 — Article 15 (4), 16 (4), 226, 341, 341 (1)

High Courts14 Sept 1995Dismissed

State of Karnataka Vs Mahantappa and Others

Karnataka High Court · (1997) 2 ALT(Cri) 775 : (1996) ILR (Kar) 2730 : (1996) 5 KarLJ 381

Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)

High Courts13 Sept 1995

Basith Khan Vs Commissioner of Commercial Taxes

Karnataka High Court · (1996) 101 STC 267

Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (1)

High Courts13 Sept 1995

Kothari Industrial Corporation Ltd. Vs Agricultural Income Tax Officer

Karnataka High Court · (1998) ILR (Kar) 1510 : (1998) 230 ITR 306

Civil Procedure Code, 1908 (CPC) — Section 152Income Tax Act, 1961 — Section 37, 37 (7)

High Courts12 Sept 1995

National Insurance Co. Ltd. Vs Smt. Leelavathi and Others

Karnataka High Court · (1997) 2 ACC 609

Motor Vehicles Act, 1939 — Section 96 (2)

High Courts12 Sept 1995

S.R. Bhagwat Vs The State of Mysore

Karnataka High Court · (1995) ILR (Kar) 2971

Constitution of India, 1950 — Article 309Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 — Section 4 (2), 4 (3), 4 (4), 4 (5)

High Courts12 Sept 1995

Vijaya Bank Vs Commercial Tax Officer, 16th Circle, Bangalore and another

Karnataka High Court · (1997) 107 STC 472

High Courts12 Sept 1995

G. Kuppuswamy and Others Vs State of Karnataka and Another

Karnataka High Court · (1995) 5 KarLJ 618

Constitution (Seventy-Fourth Amendment) Act, 1992 — Article 243Q, 243U, 243Zf

High Courts12 Sept 1995

Rasoolkhan Allabaksha Urf Bakshakhan Jamkhanwale and Another Vs Vajeerkhan and Others

Karnataka High Court · (1995) 09 KAR CK 0005

High Courts11 Sept 1995

God Granites Vs Central Board of Direct Taxes and Others

Karnataka High Court · (1996) 130 CTR 252 : (1996) ILR (Kar) 283 : (1996) 41 KarLJ 640

Income Tax Act, 1961 — Section 143 (1) (a), 80 HHC

High Courts11 Sept 1995Dismissed

Alla Baksh Vs Mohd. Hussain

Karnataka High Court · (1996) ILR (Kar) 1340 : (1996) 2 KarLJ 336

Limitation Act, 1963 — Section 27

High Courts11 Sept 1995

GOD GRANITES Vs CENTRAL BOARD OF DIRECT TAXES and Others

Karnataka High Court · (1996) 218 ITR 298 : (1996) 85 TAXMAN 536

Income Tax Act, 1961 — Section 143 (1) (a), 80 HHC, 80 HHC (1)

High Courts08 Sept 1995

Kajal Kumar Das Vs Kudremukh Iron Ore Co. Ltd. and Others

Karnataka High Court · (1995) 6 KarLJ 295 : (1998) 3 LLJ 724