High Courts15 Dec 1995Dismissed
Sri Basaveshwara Pre-University College Vs State of Karntaka
Karnataka High Court · (1996) ILR (Kar) 227 : (1995) 6 KarLJ 352
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 2 of 32
High Courts15 Dec 1995
Sumangala Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 235 : (1995) 6 KarLJ 360
Constitution of India, 1950 — Article 341, 342Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment) Rules, 1992 — Rule 4, 6, 7, 9A
High Courts15 Dec 1995
Gujarat Co-operative Milk Marketing Federation Limited Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 2560
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 18 A
High Courts14 Dec 1995Partly Allowed
K.M. Munivenkatappa Vs State of Karnataka and Others
Karnataka High Court · (1996) 2 KarLJ 538 : (1996) 2 LLJ 1023
Constitution of India, 1950 — Article 12, 226
High Courts14 Dec 1995
B. Rajanna Vs State of Karnataka
Karnataka High Court · (1996) 1 ALT(Cri) 436 : (1996) CriLJ 1820 : (1996) ILR (Kar) 766 : (1996) 1 KarLJ 433
Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 262, 263Karnataka Police Act, 1963 — Section 92 (O), 95 (p)
High Courts14 Dec 1995
Munivenkatappa Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 886
Constitution of India, 1950 — Article 12, 226
High Courts14 Dec 1995
Andhra Bank Vs Sunanda Industrial Chemicals (P.) Ltd.
Karnataka High Court · (1996) ILR (Kar) 183 : (1995) 6 KarLJ 346
Mysore Court-fees and Suits Valuation Act, 1958 — Section 47 (ii), 49 (3)
High Courts13 Dec 1995
N.M. Venkata Reddy Vs Union of India (UOI) and Others
Karnataka High Court · (1997) 2 ACC 204
High Courts13 Dec 1995
Kanthilal D. Gandhi Vs Peddarangappa
Karnataka High Court · (1997) 3 CivCC 206 : (1996) ILR (Kar) 1386 : (1996) 2 KarLJ 83
Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 69 (3)
High Courts13 Dec 1995
Hanumantappa Dyamappa Jadar Vs Mallavva and others
Karnataka High Court · AIR 1996 Kar 183 : (1996) ILR (Kar) 963 : (1996) 1 KarLJ 388
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18 (2)
High Courts13 Dec 1995
United Trading Agency Vs Additional Commissioner of Commercial Taxes, Zone II, Bangalore
Karnataka High Court · (1996) ILR (Kar) 2580
Drugs and Cosmetics Act, 1940 — Section 18, 27 AKarnataka Sales Tax Act, 1957 — Section 12 A, 22 A
High Courts12 Dec 1995Dismissed
Manju Vs Bangalore University
Karnataka High Court · (1996) ILR (Kar) 49 : (1996) 1 KarLJ 321
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 12 (vi)
High Courts12 Dec 1995
Nanjamma Vs Doddamunireddy and Others
Karnataka High Court · (1996) 1 KarLJ 256
Civil Procedure Code, 1908 (CPC) — Section 115(2)
High Courts12 Dec 1995
Thimmegowda Vs Chief Secretary to Government of Karnataka and Others
Karnataka High Court · (1996) 1 CivCC 394 : (1996) 1 KarLJ 313
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts12 Dec 1995
Jogi K. Verghese and Others Vs State of Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 1988 : (1996) 5 KarLJ 568
Constitution of India, 1950 — Article 14, 32Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 3, 5, 5 (1)
High Courts12 Dec 1995
Mohammed Ajmal Vs Assistant Director and others
Karnataka High Court · (1996) 85 CompCas 146
Customs Act, 1962 — Section 124 (a)Foreign Exchange Regulation Act, 1973 (FERA) — Section 38
High Courts12 Dec 1995
Mohammed Ajmal Vs The Assistant Director Enforcement Directorate and others
Karnataka High Court · (1998) 91 CompCas 499(1) : (1996) CriLJ 3644 : (1995) 6 KarLJ 281
Constitution of India, 1950 — Article 19 (1) (f)Foreign Exchange Regulation Act, 1973 (FERA) — Section 38
High Courts12 Dec 1995Dismissed
Nagappa Vs Leelavati and Others
Karnataka High Court · (1996) 1 CivCC 576
High Courts12 Dec 1995Allowed
Thimmegowda Vs Chief Secretary to Govt. of Karnataka and Others
Karnataka High Court · (1995) 12 KAR CK 0005
High Courts11 Dec 1995Dismissed
Azizabi Vs St. Mother Oil Mills
Karnataka High Court · (1996) 1 ALT(Cri) 350 : (1996) ILR (Kar) 546 : (1996) 1 KarLJ 347
Criminal Procedure Code, 1973 (CrPC) — Section 2 (e), 482