COURT ARCHIVE

Karnataka High Court judgments, 1995

622 judgments · page 16 of 32

High Courts04 Aug 1995Dismissed

Raghavendra Ranga Pai Vs Vishwanatha Pai

Karnataka High Court · (1995) ILR (Kar) 2664 : (1995) 6 KarLJ 588

Constitution of India, 1950 — Article 226Madras Shops and Commercial Establishments Act, 1947 — Section 41, 41 (2)

High Courts03 Aug 1995

Mypower Mazdoor Welfare Union Vs Secretary and Commissioner

Karnataka High Court · (1995) ILR (Kar) 3223 : (1995) 5 KarLJ 326

Industrial Disputes Act, 1947 — Section 10

High Courts03 Aug 1995

C.C. Subbaraya Setty Vs C.V. Ananthanarayana Setty and others

Karnataka High Court · AIR 1996 Kar 41 : (1995) ILR (Kar) 2892 : (1996) 1 KarLJ 35

Arbitration Act, 1940 — Section 14 (2), 28, 30, 38

High Courts03 Aug 1995

Doddaraju Vs District and Sessions Judge

Karnataka High Court · (1996) 73 FLR 1231 : (1995) ILR (Kar) 3229 : (1995) 6 KarLJ 301

Constitution of India, 1950 — Article 14, 226

High Courts03 Aug 1995Dismissed

Hanumantha Raju Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 3072 : (1996) 5 KarLJ 719

Contract Act, 1872 — Section 29Karnataka Excise (Amendment) Act, 1994 — Section 24

High Courts02 Aug 1995

Ramesh Vs State of Karnataka

Karnataka High Court · (1995) 1 ALT(Cri) 510 : (1996) ILR (Kar) 85 : (1995) 6 KarLJ 200

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 173, 173 (4)

High Courts01 Aug 1995

Mumtaz Vs Karnataka Electricity Board

Karnataka High Court · (1996) ILR (Kar) 77 : (1995) 5 KarLJ 117

High Courts01 Aug 1995

Harabailu Kariappa and others Vs State of Karnataka

Karnataka High Court · (1996) 2 ALT(Cri) 119 : (1996) CriLJ 321 : (1995) ILR (Kar) 3052 : (1995) 4 KarLJ 169

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34

High Courts01 Aug 1995

Mumtaz (Smt.) Vs Karnataka Electricity Board and Others

Karnataka High Court · (1998) 3 LLJ 410

High Courts31 Jul 1995

Ramu and others Vs Papaiah and others

Karnataka High Court · AIR 1996 Kar 51 : (1995) 4 KarLJ 421

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts31 Jul 1995

Savithramma Vs H. Gurappa Reddy adn others

Karnataka High Court · AIR 1996 Kar 99 : (1995) ILR (Kar) 3389 : (1995) 4 KarLJ 272

Constitution of India, 1950 — Article 137Hindu Succession Act, 1956 — Section 19

High Courts31 Jul 1995

Regional Director, Employees'' State Insurance Corporation Vs Manjog Home and Organisation

Karnataka High Court · (1996) 74 FLR 2561 : (1995) ILR (Kar) 3430 : (1996) 1 KarLJ 80 : (1996) 2 LLJ 286

Employees State Insurance Act, 1948 — Section 39, 39 (5), 75

High Courts28 Jul 1995Dismissed

State of Karnataka Vs Robert D''Silva

Karnataka High Court · (1995) ILR (Kar) 2549 : (1995) 6 KarLJ 120

Karnataka Land Revenue Act, 1964 — Section 75Karnataka Preservation of Trees Act, 1976 — Section 26, 8, 8 (4) (ii)

High Courts28 Jul 1995

Krishnamurthy and Others Vs Smt. Nanjamma

Karnataka High Court · (1995) 5 KarLJ 570

High Courts28 Jul 1995

H. Thirthappa and Another Vs M. Muragendrappa

Karnataka High Court · (1996) 2 KarLJ 361

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8A

High Courts28 Jul 1995

Vithal Mahadev Patil Vs The State

Karnataka High Court · (1996) 2 ALT(Cri) 482 : (1996) CriLJ 1796

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 324

High Courts27 Jul 1995Dismissed

Karnataka Wine Merchants Association Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 2599 : (1995) 4 KarLJ 214

Constitution of India, 1950 — Article 14Karnataka Excise (Sale of Indian and Foreign Liquor) (Amendment) Rules, 1968 — Rule 8, 8 (1), 8AKarnataka Excise Act, 1965 — Section 23, 24

High Courts26 Jul 1995

Irangouda Vs The State of Karnataka and another

Karnataka High Court · AIR 1996 Kar 95 : (1995) ILR (Kar) 2645 : (1995) 5 KarLJ 593

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 67

High Courts26 Jul 1995

M/s. Lakshmi Narasimha Constructions, Bangalore Vs Commissioner of Commercial Taxes (Karnataka), Bangalore and Another

Karnataka High Court · (1997) 42 KarLJ 211

Karnataka Sales Tax Act, 1957 — Section 3A

High Courts26 Jul 1995Allowed

Manjunatha Roller Flour Mills Private Limited Vs Assistant Commissioner of Commercial Taxes and Others

Karnataka High Court · (2003) 133 STC 222

Karnataka Sales Tax Act, 1957 — Section 6 B, 8, 8 A