High Courts30 Aug 1995
Jayamma (Smt.) Vs General Manager (Personnel), Karnataka Silk Industries Corporation Limited and Another
Karnataka High Court · (1996) 74 FLR 2407 : (1996) 2 KarLJ 373
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 13 of 32
High Courts28 Aug 1995
M/s. Bangalore Water Supply and Sewerage Board, Bangalore Vs State of Karnataka
Karnataka High Court · (1999) 46 KarLJ 1
Karnataka Sales Tax Act, 1957 — Section 2(1)(T)
High Courts28 Aug 1995
B.S. Ghosh Vs Bharat Electronics Ltd.
Karnataka High Court · (1995) 08 KAR CK 0024
High Courts25 Aug 1995
Harish Vs University of Agricultural Sciences
Karnataka High Court · (1996) ILR (Kar) 499 : (1996) 2 KarLJ 451
Constitution of India, 1950 — Article 19 (1), 21University of Agricultural Sciences Act, 1963 — Section 13, 13 (2)
High Courts25 Aug 1995
Mahadevaiah Vs State of Karnataka and others
Karnataka High Court · (1996) CriLJ 2677 : (1996) ILR (Kar) 447 : (1996) 2 KarLJ 269
Constitution of India, 1950 — Article 21
High Courts25 Aug 1995
K. Shivaram, XIII Addl. Judge Vs Vimala, Proprietrix and another
Karnataka High Court · (1996) CriLJ 3353 : (1995) ILR (Kar) 2735 : (1995) 5 KarLJ 37
Contempt of Courts Act, 1971 — Section 15 (2), 6
High Courts24 Aug 1995Allowed
Shripad Narayan Hegde Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2679 : (1996) 5 KarLJ 641
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4, 5Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3 (2)
High Courts24 Aug 1995
The State of Karnataka (Kanakagiri P.S.) Vs Doragal Kanakappa
Karnataka High Court · (1996) 1 ALT(Cri) 605 : (1996) CriLJ 599 : (1995) ILR (Kar) 2777 : (1995) 4 KarLJ 158
Criminal Procedure Code, 1973 (CrPC) — Section 329Penal Code, 1860 (IPC) — Section 307
High Courts24 Aug 1995
New India Assurance Co. Ltd. and Others Vs Nagarathna and Others
Karnataka High Court · (1997) ACJ 376 : AIR 1996 Kar 396 : (1996) ILR (Kar) 3041 : (1996) 6 KarLJ 77
Motor Vehicles Act, 1988 — Section 85, 85 (2)
High Courts24 Aug 1995
Hubli Opticals Vs Assistant Commissioner of Commercial Taxes, V Circle, Hubli
Karnataka High Court · (1995) ILR (Kar) 3104
Karnataka Sales Tax Act, 1957 — Section 6 B, 8 A
High Courts24 Aug 1995Allowed
Assistant Commercial Tax Officer and Another Vs Ruby Traders
Karnataka High Court · (2003) 133 STC 175
Karnataka Sales Tax Act, 1957 — Section 28 A, 28 A (4)
High Courts24 Aug 1995
New India Assurance Co. Ltd. Vs Nagarathna and Others
Karnataka High Court · (1997) 1 ACC 648
Motor Vehicles Act, 1939 — Section 95, 95 (2)
High Courts24 Aug 1995
The Assistant Commissioner and Land Acquisition Officer, Gulbarga Vs Chandrashekar Balgundgi
Karnataka High Court · AIR 1996 Kar 110 : (1995) ILR (Kar) 2732 : (1996) 1 KarLJ 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts23 Aug 1995Dismissed
Virupakshaiah @ Veeraiah Vs Shivaputrappa Basappa Golappanavar
Karnataka High Court · (1995) ILR (Kar) 2865 : (1996) 5 KarLJ 53
Transfer of Property Act, 1882 — Section 106, 107
High Courts23 Aug 1995Allowed
Nagaraju Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 442
High Courts23 Aug 1995Dismissed
Thulahalli Kotrabasappa Vs Pujari Rangappa
Karnataka High Court · (1995) 08 KAR CK 0011
High Courts22 Aug 1995Allowed
Dr. Vageesh Ayyar Vs Post Graduate Selection Committee
Karnataka High Court · (1996) ILR (Kar) 633 : (1995) 6 KarLJ 394
Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 7A (5)
High Courts22 Aug 1995
Gopalakrishna Bhat Vs Chairman, Coffee Board
Karnataka High Court · (1996) ILR (Kar) 90 : (1995) 4 KarLJ 32
Army Act, 1950 — Section 164
High Courts22 Aug 1995
Neelamanavar Nagamma Vs Neelagallu Veeranna (Dead) by L.Rs. and Others
Karnataka High Court · (1996) 2 KarLJ 654
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100
High Courts22 Aug 1995Dismissed
Krishnappa Vs Deputy Commissioner
Karnataka High Court · (1996) ILR (Kar) 556 : (1995) 5 KarLJ 585
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 49