COURT ARCHIVE

Karnataka High Court judgments, 1995

622 judgments · page 14 of 32

High Courts21 Aug 1995

Arun Manikchand Shah and others Vs State of Karnataka and others

Karnataka High Court · (1995) ILR (Kar) 3080 : (1996) 41 KarLJ 137

Constitution of India, 1950 — Article 14, 19 (1) (g), 254Karnataka Tax on Entry of Goods Act, 1979 — Section 4 B

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High Courts21 Aug 1995

Sajid Vs State of Karnataka

Karnataka High Court · (1996) CriLJ 1465 : (1996) ILR (Kar) 38 : (1996) 5 KarLJ 781

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302

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High Courts21 Aug 1995

Arun Manikchand Shah and Another Vs State of Karnataka and Others

Karnataka High Court · AIR 1996 Kar 386

Constitution of India, 1950 — Article 14, 19 (1) (g), 304 (a)Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 4 B, 4 EMotor Vehicles Act, 1988 — Section 39

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High Courts18 Aug 1995

Sri Vinayaka Agency and others Vs State of Karnataka and others

Karnataka High Court · (1995) ILR (Kar) 2853

Karnataka Sales Tax Act, 1957 — Section 3 A, 8 A (1) (b)

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High Courts18 Aug 1995

J. Alexander, I.A.S. Vs State of Karnataka

Karnataka High Court · (1996) CriLJ 592 : (1995) ILR (Kar) 2578 : (1995) 4 KarLJ 227

Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173 (2)Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)

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High Courts17 Aug 1995Allowed

Jnanachandra Kuloor Vs Seethu Hengsu

Karnataka High Court · (1995) ILR (Kar) 2823 : (1995) 4 KarLJ 156

Karnataka Land Reforms Act, 1961 — Section 133

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High Courts17 Aug 1995

Syed Mustapha Kamal Pasha and another Vs Dr. H.A. Ramachandra Gowda and others

Karnataka High Court · AIR 1996 Kar 91 : (1996) 1 CivCC 666 : (1995) ILR (Kar) 3122 : (1995) 4 KarLJ 508

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4

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High Courts16 Aug 1995Partly Allowed

Rangadas Naik Vs State of Karnataka

Karnataka High Court · (1997) ACJ 1392 : (1996) ILR (Kar) 975 : (1996) 2 KarLJ 191

Constitution of India, 1950 — Article 227, 227 (1)Motor Vehicles Act, 1988 — Section 165, 165 (1), 165 (3)

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High Courts16 Aug 1995

Panchappa Siddaramappa Kalburgi Vs Joint Registrar of Co-operative Societies, Belgaum Division, Belgaum and Others

Karnataka High Court · (1995) 5 KarLJ 268

Karnataka Co-operative Societies Act, 1959 — Section 126A

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High Courts16 Aug 1995Dismissed

Rajani Vs Management of Syndicate Bank

Karnataka High Court · (1995) ILR (Kar) 2943

Industrial Disputes Act, 1947 — Section 33 (4)

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High Courts16 Aug 1995

N. Krishna Devaraya and others Vs Union of India and others

Karnataka High Court · AIR 1996 Kar 189 : (1995) ILR (Kar) 2845 : (1996) 5 KarLJ 597

Telegraph Act, 1885 — Section 3 (1), 3 (6), 4 (1)Telegraph Rules, 1951 — Rule 2PP

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High Courts16 Aug 1995

M.S. Palaksha and another Vs Union of India and others

Karnataka High Court · AIR 1996 Kar 209 : (1996) ILR (Kar) 1582 : (1996) 2 KarLJ 256

Motor Vehicles (Amendment) Act, 1994 — Section 130, 130 (2)

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High Courts16 Aug 1995Dismissed

Sri. M.B. Byregowda and Others Vs Managing Director, KSRTC and Others

Karnataka High Court · (1997) ILR (Kar) 368

Factories Act, 1948 — Section 51, 52, 54, 61Industrial Disputes Act, 1947 — Section 9 A, 9 BKarnataka Shops and Commercial Establishments Act, 1961 — Section 35, 7

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High Courts16 Aug 1995

Karnataka State Road Transport Corporation Vs Sri. Pauli Govis and another etc.

Karnataka High Court · AIR 1996 Kar 247 : (1996) ILR (Kar) 295 : (1995) 6 KarLJ 177

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 104

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High Courts16 Aug 1995

Subramanya Vs Chairman and Managing Director

Karnataka High Court · (1995) ILR (Kar) 3434

Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19Indian-Bank Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 3

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High Courts16 Aug 1995Partly Allowed