High Courts28 Mar 1995
Management of Samyuktha Karnataka (Loka Shikshana Trust) Vs T.S. Ranganna and Others
Karnataka High Court · (1995) ILR (Kar) 1663 : (1995) 3 KarLJ 258
Industrial Disputes Act, 1947 — Section 25 FF
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 24 of 32
High Courts27 Mar 1995
Triyambak Venkatesh Hebsur Vs Dharmaraddi Fakiraddi Khyadad
Karnataka High Court · AIR 1996 Kar 92 : (1995) ILR (Kar) 1816 : (1995) 5 KarLJ 132
High Courts27 Mar 1995
Pandit Ramachandra Harihar and Another Vs State of Karnataka and Others
Karnataka High Court · (1995) 3 KarLJ 333
Motor Vehicles Act, 1988 — Section 192A
High Courts27 Mar 1995
Tilakraj Bhaktavarmal Vs Commissioner of Income Tax and another
Karnataka High Court · (1995) 128 CTR 341 : (1995) ILR (Kar) 1932 : (1995) 216 ITR 621
Income Tax Act, 1961 — Section 273 A, 273 A (1)Wealth Tax Act, 1957 — Section 18 (2A), 18 B
High Courts27 Mar 1995Dismissed
Meenakshamma Vs Hanumanthappa
Karnataka High Court · (1996) ACJ 914 : (1996) ILR (Kar) 161 : (1996) 5 KarLJ 242
High Courts27 Mar 1995Dismissed
Hanumanthappa Sannappa Myadeneri Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 1867 : (1995) 2 KarLJ 472
Karnataka Land Revenue Act, 1964 — Section 70
High Courts24 Mar 1995Dismissed
Alex D'' Souza Vs Dinoysius Mohan Pinto
Karnataka High Court · (1995) ILR (Kar) 1123 : (1995) 3 KarLJ 286
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10 (2)
High Courts24 Mar 1995Dismissed
Venkataramaiah Vs Chief Election Commissioner
Karnataka High Court · (1995) ILR (Kar) 1821 : (1995) 3 KarLJ 433
Constitution of India, 1950 — Article 226, 324Karnataka Panchayat Raj Act, 1993 — Section 19, 19 (1) (d)
High Courts23 Mar 1995
Amco Batteries Vs S. Rammohan
Karnataka High Court · (1995) 03 KAR CK 0034
Industrial Disputes Act, 1947 — Section 10 (4A), 2 (k), 2 A
High Courts21 Mar 1995
L.N. Prakash Vs United India Insurance Co. and others
Karnataka High Court · (1995) 2 ACC 500 : (1996) ACJ 217 : AIR 1996 Kar 75 : (1995) ILR (Kar) 1946 : (1995) 2 KarLJ 434
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228
High Courts20 Mar 1995
The State of Karnataka Vs Shabuddin
Karnataka High Court · (1995) 2 ALT(Cri) 328 : (1995) CriLJ 3237 : (1995) ILR (Kar) 1507 : (1995) 2 KarLJ 168
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 307
High Courts20 Mar 1995
Jade Basappa Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (1995) ILR (Kar) 2474 : (1995) 6 KarLJ 130
High Courts20 Mar 1995
Manipal Industries Ltd. Vs Fertiliser Corporation of India Ltd.
Karnataka High Court · AIR 1996 Kar 355 : (1996) ILR (Kar) 425 : (1995) 5 KarLJ 559
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149, 49Sale of Goods Act, 1930 — Section 61, 61 (2)
High Courts20 Mar 1995
Karnataka Theatres Ltd. Vs S. Venkatesan and another, etc. etc.
Karnataka High Court · AIR 1996 Kar 18 : (1995) 3 KarLJ 267
Companies Act, 1913 — Section 111, 111 (4)Constitution of India, 1950 — Article 15
High Courts20 Mar 1995
Sri Venkateshwara Vidyalaya Vs Shamantha
Karnataka High Court · (1996) 1 KarLJ 200
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 50
High Courts20 Mar 1995
Karnataka Theatres Ltd. Vs S. Venkatesan and another
Karnataka High Court · (1995) 83 CompCas 882 : (1995) ILR (Kar) 1530
Companies Act, 1956 — Section 11 (4), 111Constitution of India, 1950 — Article 226
High Courts17 Mar 1995
T.J. Mariyappa Vs Chief Secretary to Government of Karnataka
Karnataka High Court · (1995) ILR (Kar) 1394 : (1995) 3 KarLJ 427
Constitution of India, 1950 — Article 14, 16
High Courts17 Mar 1995
State of Karnataka Vs Nagappa
Karnataka High Court · (1995) ILR (Kar) 1361 : (1995) 2 KarLJ 28
Criminal Procedure Code, 1973 (CrPC) — Section 193, 220, 494Penal Code, 1860 (IPC) — Section 312, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3, 6
High Courts17 Mar 1995Allowed
Sripal Vs Adappa Babu Mogadum
Karnataka High Court · (1995) ILR (Kar) 1464 : (1995) 2 KarLJ 216
High Courts16 Mar 1995
Gangadharappa Vs Basavaraj
Karnataka High Court · AIR 1996 Kar 155 : (1996) 1 DMC 194 : (1995) ILR (Kar) 2642 : (1995) 5 KarLJ 134
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151Constitution of India, 1950 — Article 20 (3)