COURT ARCHIVE

Karnataka High Court judgments, 1995

622 judgments · page 21 of 32

High Courts22 Jun 1995Dismissed

Munimasthaiah Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 2323 : (1996) 1 KarLJ 57

Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 4Karnataka Urban Development Authorities Act, 1987 — Section 17

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High Courts21 Jun 1995Dismissed

Vijayakumar Vs Dr. H.S. Hanumanthappa

Karnataka High Court · (1995) ILR (Kar) 2872 : (1995) 4 KarLJ 634

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High Courts21 Jun 1995

Venkatesh and Another Vs State of Karnataka and Others

Karnataka High Court · (1997) 1 KarLJ 109

Limitation Act, 1963 — Section 5

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High Courts21 Jun 1995Dismissed

National Insurance Co. Ltd. Vs Tarabai

Karnataka High Court · (1995) ACJ 1067 : (1995) ILR (Kar) 2364 : (1995) 3 KarLJ 556

Motor Vehicles Act, 1988 — Section 140, 140 (1), 166

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High Courts21 Jun 1995Dismissed

Nagaraja Shetty Vs Krishna

Karnataka High Court · (1996) 2 CivCC 456 : (1996) ILR (Kar) 1156

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High Courts21 Jun 1995Allowed

State Bank of Mysore Vs R. Keshavamurthy Naidu

Karnataka High Court · (1995) ILR (Kar) 2957 : (1995) 5 KarLJ 516

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 6 Rule 17

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High Courts20 Jun 1995

Bhanu Liquor Shop Vs State of Karnataka and Others

Karnataka High Court · (2000) 5 KarLJ 512

Karnataka Excise Act, 1965 — Section 23 (c), 71

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High Courts20 Jun 1995

Vysya Bank Ltd. Vs General Secretary, All India Vysya Bank Employees'' Union, Bangalore and Others

Karnataka High Court · (1994) 1 KarLJ 15 : (1996) 1 LLJ 420

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17 B

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High Courts19 Jun 1995Dismissed

Srikanth Vs Karnataka Electricity Board and Others

Karnataka High Court · (1996) 2 LLJ 560

Constitution of India, 1950 — Article 16

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High Courts19 Jun 1995Dismissed

Srikanth Vs Chief Engineer, Karnataka Electricity Board

Karnataka High Court · (1995) ILR (Kar) 2271 : (1995) 5 KarLJ 296

Constitution of India, 1950 — Article 16

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High Courts19 Jun 1995

M.H. Channabasappa Vs Special Tahsildar for Land Reforms, Sagar and Others

Karnataka High Court · (1995) 3 KarLJ 289

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts19 Jun 1995

The State Vs Jattappa

Karnataka High Court · AIR 1996 Kar 93 : (1995) 4 KarLJ 492

Land Acquisition Act, 1894 — Section 18, 4 (1)

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High Courts16 Jun 1995

Gopalakrishna Vs Karnataka Soaps and Detergents Ltd.

Karnataka High Court · (1995) ILR (Kar) 2929

Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 4 (1), 4 (6), 4 (i)

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High Courts15 Jun 1995Dismissed

Ratnavathiamma Vs Prabhakar Rai

Karnataka High Court · (1995) ILR (Kar) 2048 : (1995) 3 KarLJ 256

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 14, 21 (1) (f), 21 (1) (h)

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High Courts15 Jun 1995

Lakshmipathi Vs Karnataka Legal Aid Board

Karnataka High Court · (1995) ILR (Kar) 2316 : (1995) 5 KarLJ 61

Karnataka Legal Aid Board Act, 1981 — Section 13

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High Courts14 Jun 1995Dismissed

Karnataka State Junior Doctors Association Vs Post Graduate Selection Committee

Karnataka High Court · (1995) ILR (Kar) 2166 : (1996) 1 KarLJ 65

Constitution of India, 1950 — Article 14, 15Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 10, 11, 7A, 9 (3)

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High Courts14 Jun 1995Allowed

Syndicate Bank Vs M.T. Sethumadhavan and Another

Karnataka High Court · (1995) 06 KAR CK 0003

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High Courts13 Jun 1995

The Regional Director, E.S.I. Corporation, Bangalore and Another Vs The Management of M/s Thermit Alloys Pvt. Ltd. and Another

Karnataka High Court · (1996) 2 ACC 498 : (1995) 71 FLR 783 : (1995) ILR (Kar) 1998

Employees State Insurance Act, 1948 — Section 2 (22)

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High Courts13 Jun 1995

A.B. Vorkady Vs Union Bank of India and Another

Karnataka High Court · AIR 1996 Kar 79 : (1996) 73 FLR 960 : (1995) ILR (Kar) 2532 : (1995) 3 KarLJ 383

Civil Procedure Code, 1908 (CPC) — Section 60, 60 (1) (I)General Clauses Act, 1897 — Section 3 (31)

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High Courts13 Jun 1995

Employees'' State Insurance Corporation Vs Thermit Alloys Pvt. Ltd.

Karnataka High Court · (1996) 2 ACC 498 : (1995) 71 FLR 783 : (1995) ILR (Kar) 1998

Employees State Insurance Act, 1948 — Section 2 (22)Industrial Disputes Act, 1947 — Section 12 (3)

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