High Courts08 Sept 1995
Ravindranath Vs Chairman and Managing Director, M.E.I. Ltd.
Karnataka High Court · (1996) ILR (Kar) 454
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 12 of 32
High Courts08 Sept 1995Dismissed
Jayanthilal Sampathraj Jain Vs Noor Mohamed
Karnataka High Court · (1995) ILR (Kar) 2794 : (1995) 6 KarLJ 84
Civil Procedure Code, 1908 (CPC) — Section 11, 151Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h), 21 (1) (p)Karnataka Rent Control Rules, 1961 — Rule 35
High Courts07 Sept 1995
M/s. Sushil Industries, Baikampady, Mangalore and Another Vs The Additional Assistant Commissioner of Commercial Taxes (Assessments), Mangalore and Others
Karnataka High Court · (1997) 42 KarLJ 120
Karnataka Sales Tax Act, 1957 — Section 5(1), 5A(1)
High Courts07 Sept 1995
The Assistant Commissioner, Shimoga Sub. Divn. Shimoga and another Vs M.R. Ramachandrappa and another
Karnataka High Court · AIR 1996 Kar 160 : (1995) 4 KarLJ 460
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts06 Sept 1995
Jain Industrial Corporation and another Vs Commercial Tax Officer
Karnataka High Court · (1995) ILR (Kar) 3092
Karnataka Sales Tax Act, 1957 — Section 38 (4), 6 B
High Courts05 Sept 1995Dismissed
Hutchegowda Vs Smt. Jayamma and Another
Karnataka High Court · (1997) 3 CivCC 344 : (1996) ILR (Kar) 1711 : (1996) 2 KarLJ 751
Transfer of Property Act, 1882 — Section 122, 123, 5
High Courts05 Sept 1995
M. Abbas, Dakshina Kannada Vs The State of Karnataka, Dakshina Kannada
Karnataka High Court · (1996) 2 ALT(Cri) 228 : (1996) CriLJ 317 : (1995) ILR (Kar) 2784 : (1995) 5 KarLJ 641
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 392, 3944
High Courts05 Sept 1995
C.H. Suresh Vs Karnataka State Road Transport Corpn., Bangalore and Others
Karnataka High Court · (1996) 74 FLR 2413 : (1995) 4 KarLJ 457
High Courts04 Sept 1995Allowed
N.S. Rama Rao Vs Regional Transport Authority
Karnataka High Court · (1997) 1 ACC 130 : (1996) ILR (Kar) 117 : (1995) 5 KarLJ 293
Motor Vehicles Act, 1988 — Section 89, 89 (b), 90
High Courts04 Sept 1995
Shrimanthrao Vs Shamrao and Others
Karnataka High Court · (1996) 2 KarLJ 409
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6
High Courts04 Sept 1995
Commercial Tax Officer, IV Circle, Davangere, Chitradurga District Vs Hallur Halappa and Company, Davangere, Chitradurga District
Karnataka High Court · (1996) 41 KarLJ 503
Karnataka Sales Tax Act, 1957 — Section 8A
High Courts01 Sept 1995Allowed
Ramachandrachar Vs Commissioner, Mysore City Corporation
Karnataka High Court · (1996) ILR (Kar) 1494 : (1996) 2 KarLJ 312
Karnataka Municipal Corporations Act, 1976 — Section 229, 301, 302, 320, 321
High Courts01 Sept 1995Dismissed
Irawwa Vs Krishnaji Venkatesh Naik
Karnataka High Court · (1996) ILR (Kar) 1321 : (1996) 2 KarLJ 285
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Karnataka Land Revenue Act, 1964 — Section 140, 61, 62
High Courts01 Sept 1995Dismissed
Karigowda Vs Ningegowda and Others
Karnataka High Court · (1996) 2 CivCC 287
High Courts31 Aug 1995Dismissed
State of Karnataka Vs Adiveppa Ningappa Ranekkanavar
Karnataka High Court · (1995) ILR (Kar) 2782 : (1995) 6 KarLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 465Penal Code, 1860 (IPC) — Section 326
High Courts31 Aug 1995
S.G. Gundegowda alias Moganna Vs State
Karnataka High Court · (1996) CriLJ 852 : (1995) ILR (Kar) 3525 : (1996) 1 KarLJ 150 : (1996) 1 RCR(Criminal) 416
Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 134
High Courts30 Aug 1995Dismissed
Chairman, CBEC and Others Vs Davangere Cotton Mills Davangere Cotton Mills Vs Chairman, CBEC and Others
Karnataka High Court · (1996) 63 ECR 244 : (1995) ILR (Kar) 2690 : (1995) 5 KarLJ 277
Central Excise Act, 1944 — Section 11 A, 11 A (1), 11 A (2)Constitution of India, 1950 — Article 226
High Courts30 Aug 1995
Anantha Ramrao Vs Town Municipal Council, Devadurga, District Raichur and Another
Karnataka High Court · (1996) 2 KarLJ 365
Karnataka Municipalities Act, 1964 — Section 284
High Courts30 Aug 1995Allowed
Union of India (UOI) Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2706
Constitution of India, 1950 — Article 226Sugarcane (Control) Order, 1966 — Clauses 2, Clauses 5