High Courts11 Jul 1995
Workmen of Bharath Electronics Ltd. Vs Employees State Insurance Corporation
Karnataka High Court · (1995) ILR (Kar) 2539 : (1995) 6 KarLJ 709 : (1996) 2 LLJ 341
Employees State Insurance Act, 1948 — Section 75, 90, 91
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 19 of 32
High Courts11 Jul 1995
Workmen of Bharath Electronics Limited and Another Vs Employees State Insurance Corporation of India and Others
Karnataka High Court · (1997) 2 ACC 423
Employees State Insurance Act, 1948 — Rule 50, 51, 54, 1 (4), 2 (9)
High Courts10 Jul 1995
Smt. Sharadamma and others Vs N. Basappa and others
Karnataka High Court · AIR 1996 Kar 186 : (1995) 5 KarLJ 387
High Courts10 Jul 1995
Shivalingaiah Vs Karnataka State Co-operative Marketing Federation Ltd.
Karnataka High Court · (1995) ILR (Kar) 2938
Penal Code, 1860 (IPC) — Section 409
High Courts07 Jul 1995Dismissed
Mars Constructions Vs Karnataka Bank Ltd.
Karnataka High Court · (1995) ILR (Kar) 2884 : (1995) 6 KarLJ 22
Arbitration Act, 1940 — Section 32
High Courts07 Jul 1995
Gavigowda Vs Kalegowda and others
Karnataka High Court · AIR 1996 Kar 131 : (1995) 5 KarLJ 478
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100
High Courts06 Jul 1995
Basappa Vs The State of Karnataka
Karnataka High Court · (1997) 1 ALT(Cri) 676 : (1996) 2 ALT(Cri) 202 : (1995) CriLJ 4061 : (1995) ILR (Kar) 2266 : (1995) 3 KarLJ 649
Penal Code, 1860 (IPC) — Section 394
High Courts05 Jul 1995Dismissed
Chief Secretary Vs S.S. Prasad
Karnataka High Court · (1995) ILR (Kar) 3576 : (1995) 4 KarLJ 579
High Courts05 Jul 1995
Sri Shanidevara Seva Mandali Vs Commissioner, Bangalore City Corporation
Karnataka High Court · (1995) ILR (Kar) 3579 : (1995) 5 KarLJ 523
Karnataka Municipal Corporations Act, 1976 — Section 321, 321 (1) (i) (a)
High Courts05 Jul 1995
Vasu Agarbathies Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (1995) ILR (Kar) 2054 : (1996) 40 KarLJ 151
Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Rules, 1957 — Rule 20, 22
High Courts05 Jul 1995
A.V. Laxman Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2331 : (1995) 6 KarLJ 620
Karnataka Town and Country Planning Act, 1961 — Section 15, 16, 18, 81 B
High Courts05 Jul 1995Allowed
Ramesh Govind Kulkarni Vs Karnataka Appellate Tribunal
Karnataka High Court · (1995) ILR (Kar) 2063 : (1995) 5 KarLJ 202
Karnataka Co-operative Societies Act, 1959 — Section 105, 119Limitation Act, 1963 — Section 12 (2), 14, 4, 5
High Courts05 Jul 1995Allowed
Mallikarjun Co-operative Housing Society Ltd. Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2230 : (1995) 6 KarLJ 46
Karnataka Land Reforms Act, 1961 — Section 118 (1A), 48 A
High Courts05 Jul 1995
Anjanappa Vs Byrappa
Karnataka High Court · (1995) ILR (Kar) 2495 : (1995) 5 KarLJ 459
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 227Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 4, 5, 6, 9 A
High Courts04 Jul 1995
B. Narayana Murthy and Others Vs B. Venkateshalu and Others
Karnataka High Court · (1996) 1 DMC 16 : (1995) 4 KarLJ 553
Evidence Act, 1872 — Section 114 (3)
High Courts04 Jul 1995Allowed
Vokkaligara Sannappa Vs Vokkaligara Annaiah
Karnataka High Court · (1996) 1 CivCC 159 : (1995) ILR (Kar) 3286 : (1996) 1 KarLJ 25
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10 (2), Order 26 Rule 9, 100Evidence Act, 1872 — Section 35
High Courts04 Jul 1995Allowed
Vishnu Vs Deputy Commissioner for Transport
Karnataka High Court · (1995) ILR (Kar) 2177 : (1995) 4 KarLJ 504
Criminal Procedure Code, 1973 (CrPC) — Section 4Karnataka Motor Vehicles Taxation Act, 1957 — Section 12, 12 A, 12 B
High Courts04 Jul 1995
Mohammed Jahir Vs Nazrath Fatima
Karnataka High Court · (1995) 2 ALT(Cri) 675 : (1995) CriLJ 3822 : (1996) 1 DMC 184 : (1995) ILR (Kar) 2259 : (1995) 3 KarLJ 279
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Jul 1995Allowed
Ramaiah Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2419 : (1995) 5 KarLJ 208
Constitution of India, 1950 — Article 226, 227
High Courts04 Jul 1995
Narayana Murthy Vs Venkateshalu
Karnataka High Court · (1995) ILR (Kar) 2876
Evidence Act, 1872 — Section 114 (3)