COURT ARCHIVE

Karnataka High Court judgments, 1995

622 judgments · page 17 of 32

High Courts26 Jul 1995

Manjunatha Roller Flour Mills Private Ltd. Vs Assistant Commissioner of Commercial Taxes

Karnataka High Court · (1995) ILR (Kar) 2196

Karnataka Sales Tax (Ammendment) Act, 1992 — Section 3 A, 8 A (3), 8 A (6)Karnataka Sales Tax Act, 1957 — Section 8 A

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High Courts26 Jul 1995

M/s Karnataka Industrial Co-operative Bank Ltd. Vs G.P. Gopal and Another

Karnataka High Court · (1996) 74 FLR 2395 : (1995) ILR (Kar) 2912 : (1995) 5 KarLJ 49

Industrial Employment (Standing Orders) Act, 1946 — Section 10 A

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High Courts25 Jul 1995

Irappa Basappa Kudachi Vs State of Karnataka and Others

Karnataka High Court · (1996) 2 KarLJ 591

Civil Procedure Code, 1908 (CPC) — Section 80(2), 99

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High Courts25 Jul 1995Dismissed

Sharana Gowda Vs Narayana

Karnataka High Court · (1995) ILR (Kar) 3241 : (1995) 6 KarLJ 307

Limitation Act, 1963 — Section 5

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High Courts25 Jul 1995

Biological E. Ltd. Vs State of Karnataka and another

Karnataka High Court · (1997) 104 STC 234

Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 6 B, 8 A

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High Courts25 Jul 1995Dismissed

Padubidari Vyavasaya Seva Sahakara Sangh Niyamitha Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 2279 : (1995) 4 KarLJ 309

Karnataka Co-operative Societies Act, 1959 — Section 29, 29 (1), 53 A

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High Courts24 Jul 1995

Hindustan Aeronautics Ltd. Vs S. Alfred Slim

Karnataka High Court · (1995) ILR (Kar) 2656 : (1995) 4 KarLJ 561 : (1996) 1 LLJ 1187

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10 (4A), 33 (2) (b)

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High Courts24 Jul 1995

Subhan Khan Vs J.H. Patel and others

Karnataka High Court · AIR 1996 Kar 167 : (1995) 3 KarLJ 559

Constitution of India, 1950 — Article 173Representation of the Peoples Act, 1951 — Section 82, 86, 87

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High Courts24 Jul 1995

Kapoorchand Vs Shanthabai Sindia

Karnataka High Court · (1995) ILR (Kar) 2611 : (1995) 4 KarLJ 445

Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

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High Courts21 Jul 1995

Karnataka State Government Daily Wages Employees Federation Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 2653 : (1995) 5 KarLJ 109 : (1996) 1 LLJ 1168

Industrial Disputes Act, 1947 — Section 10, 12, 2 (K)

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High Courts21 Jul 1995

Rajagopalaiah Vs Chief Officer

Karnataka High Court · (1995) ILR (Kar) 2451 : (1995) 4 KarLJ 570

Karnataka Municipalities Act, 1964 — Section 179, 180, 87 (f), 87 (i)

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High Courts20 Jul 1995Dismissed

P. Surendra Vs Hummeera Banu

Karnataka High Court · (1995) ILR (Kar) 2537 : (1995) 3 KarLJ 516

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151

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High Courts20 Jul 1995

Jagannatha Vs P.S. Sridhara Murthy

Karnataka High Court · (1995) ILR (Kar) 3219

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High Courts18 Jul 1995Allowed

Ramakrishna Vs Special Land Acquisition Officer

Karnataka High Court · (1995) ILR (Kar) 2965 : (1995) 3 KarLJ 512

Civil Procedure Code, 1908 (CPC) — Section 21 (3)

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High Courts18 Jul 1995Dismissed

Mrs. Christine George Vs Bank of India

Karnataka High Court · (1995) ILR (Kar) 2963 : (1995) 5 KarLJ 518

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83 (3)

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High Courts18 Jul 1995

A. Rudra Goud Vs Official Receiver, Bellary

Karnataka High Court · (1996) 2 KarLJ 649

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3)

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High Courts18 Jul 1995Dismissed

Samiulla Shariff Vs Khizer Ahamed

Karnataka High Court · (1995) ILR (Kar) 2460 : (1995) 3 KarLJ 509

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, 47Karnataka Rent Control Act, 1961 — Section 21 (1) (a) (f), 21 (1) (f), 21 (1) (h)

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High Courts17 Jul 1995

Cheluvamma Poojarthi Vs Birmanna Poojary

Karnataka High Court · (1996) 2 KarLJ 514

Karnataka Land Reforms Act, 1961 — Section 132, 38

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High Courts17 Jul 1995Allowed

Manmatha Rao Vs M.K. Ahuja

Karnataka High Court · (1995) ILR (Kar) 2959 : (1995) 3 KarLJ 518

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22 (1), Order 21 Rule 22 (3)

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High Courts17 Jul 1995Allowed

Gulabi Poojarthi Vs Shobha

Karnataka High Court · (1995) ILR (Kar) 2961 : (1995) 3 KarLJ 514

Karnataka Panchayat Raj Act, 1993 — Section 15, 20

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