High Courts15 Jul 1995Dismissed
Sharana Gowda Vs Narayana
Karnataka High Court · (1995) 07 KAR CK 0059
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 18 of 32
High Courts14 Jul 1995Dismissed
Sandur Noorsab (Since deceased) by LRs. and Others Vs H. Abdul Basith Sab (Since deceased) by LRs. and Others
Karnataka High Court · (1995) 07 KAR CK 0066
High Courts14 Jul 1995Allowed
Dr. M.V. Shetty Memorial Trust Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2188 : (1995) 6 KarLJ 37
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14 (1)
High Courts14 Jul 1995
M. Chandrashekaraiah Vs State of Karnataka and Others
Karnataka High Court · (1996) 2 KarLJ 644
Administrative Tribunals Act, 1985 — Section 15, 28Penal Code, 1860 (IPC) — Section 498A
High Courts14 Jul 1995Dismissed
Darshan Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1241
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 17, 4 (1)
High Courts14 Jul 1995
Sandur Noorsab (Since Deceased) by L.Rs. and Others Vs H. Abdul Basith Sab (Since Deceased) by L.Rs. and Others
Karnataka High Court · (1997) 3 CivCC 603 : (1996) 3 KarLJ 751
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 6 Rule 17
High Courts14 Jul 1995
Smt. Parvathamma Vs The Chief Secretary and others
Karnataka High Court · (1995) 2 ACC 665 : (1996) ACJ 1091 : (1995) CriLJ 4148 : (1995) ILR (Kar) 2424 : (1995) 6 KarLJ 8 : (1995) 3 RCR(Criminal) 760
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 176
High Courts14 Jul 1995Dismissed
Prathima S. Bhat Vs Uppinangadi Grama Panchayath
Karnataka High Court · (1995) ILR (Kar) 2476 : (1995) 6 KarLJ 136
High Courts14 Jul 1995
M.V. Mahesh Vs The State of Karnataka
Karnataka High Court · (1996) CriLJ 771 : (1995) ILR (Kar) 2752 : (1995) 5 KarLJ 712
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jul 1995Allowed
Ebrahim Vs Returning Officer
Karnataka High Court · (1995) ILR (Kar) 2181 : (1995) 6 KarLJ 470
Constitution of India, 1950 — Article 226Karnataka Cooperative Societies Rules, 1960 — Rule 14 (2), 14 (3)
High Courts13 Jul 1995Dismissed
Jaishri Vs Maruthi
Karnataka High Court · (1995) ILR (Kar) 3100 : (1995) 4 KarLJ 638
High Courts13 Jul 1995
Special Land Acquisition Officer, Karanja Project, Bidar and Another Vs Mallikarjun and Others
Karnataka High Court · (1995) 5 KarLJ 41
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 350ALand Acquisition Act, 1894 — Section 11
High Courts13 Jul 1995
Muddarangappa and Another Vs Smt. Gangamma
Karnataka High Court · (1995) 5 KarLJ 488
Specific Relief Act, 1963 — Section 38
High Courts13 Jul 1995
B.C. Raju Vs Commissioner, Karnataka Housing Board and Another
Karnataka High Court · AIR 1996 Kar 84 : (1995) ILR (Kar) 2729 : (1995) 4 KarLJ 500
Constitution of India, 1950 — Article 12, 14, 19 (1) (g)
High Courts12 Jul 1995
Mallikarjunagouda Vs Principal Munsiff
Karnataka High Court · (1995) ILR (Kar) 2595 : (1995) 4 KarLJ 510
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1AKarnataka Panchayat Raj Act, 1993 — Section 15, 16, 17, 18
High Courts12 Jul 1995
Giridhari Balaram Radhakrishnani and another Vs M/s Mahisa Electronics and others
Karnataka High Court · (1995) ILR (Kar) 2010
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2APatents Act, 1970 — Section 104, 24
High Courts12 Jul 1995Allowed
Hanumappa Bhimappa Koujageri Vs Bhimappa Sangappa Asari
Karnataka High Court · (1996) ILR (Kar) 1517 : (1996) 5 KarLJ 67
Civil Procedure Code, 1908 (CPC) — Section 10Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 58, 59, 60
High Courts12 Jul 1995
B.L. Nagaraj and others Vs Dr. Kantha and others
Karnataka High Court · AIR 1996 Kar 82 : (1995) ILR (Kar) 2050 : (1995) 5 KarLJ 519
Transplantation of Human Organs Act, 1994 — Section 9, 9 (3)
High Courts12 Jul 1995Allowed
Usman Sab Vs Dastagir Sab
Karnataka High Court · (1996) ILR (Kar) 484 : (1995) 4 KarLJ 429
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts12 Jul 1995Dismissed
Binny Limited Vs Industrial Tribunal and Others
Karnataka High Court · (1996) 2 LLJ 539
Industrial Disputes Act, 1947 — Section 25 N