High Courts05 Mar 1995Dismissed
Nagaraj Vs Kalluramma
Karnataka High Court · (1995) ILR (Kar) 1114 : (1995) 4 KarLJ 1
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 103Karnataka Land Revenue Act, 1964 — Section 136 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 26 of 32
High Courts02 Mar 1995
Revanasiddappa Jeqargi and others Vs Malkajappa
Karnataka High Court · AIR 1995 Kar 366 : (1995) 2 CivCC 523 : (1995) ILR (Kar) 1440 : (1995) 2 KarLJ 94
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 12, 12 (1)
High Courts01 Mar 1995
Sri B.G. Somayaji and another Vs Karnataka Bank Ltd. and another
Karnataka High Court · AIR 1995 Kar 344 : (1995) 83 CompCas 649b : (1995) 3 KarLJ 71
Companies Act, 1956 — Section 169, 173
High Courts01 Mar 1995
The Management of Kalpana Theatre, etc. Vs B.S. Ravishankar and others
Karnataka High Court · AIR 1995 Kar 426 : (1995) ILR (Kar) 768 : (1995) 2 KarLJ 460
Constitution of India, 1950 — Article 226, 227
High Courts28 Feb 1995
Tajappa Virupaxappa Ritti Vs General Manager, KSRTC
Karnataka High Court · (1996) 2 ACC 412 : (1995) ILR (Kar) 2227 : (1995) 3 KarLJ 419
High Courts24 Feb 1995
Manish Plastics Vs Commissioner of Commercial Taxes in Karnataka and another
Karnataka High Court · (1995) ILR (Kar) 1734 : (1995) 39 KarLJ 372
Central Sales Tax Act, 1956 — Section 8 (2-A)
High Courts24 Feb 1995
Oriental Insurance Co. Ltd. Vs Mohammed Haneef
Karnataka High Court · (1995) 2 ACC 393 : (1997) ACJ 461 : (1995) 71 FLR 726 : (1995) ILR (Kar) 1450 : (1995) 6 KarLJ 696
Employees Compensation Act, 1923 — Section 4, 4 (1) (a), 4 (1) (b), 4 (1) (c) (i)
High Courts24 Feb 1995
P.N. Parthasarthy and others Vs G.K. Srinivasa Rao
Karnataka High Court · (1995) 2 ALT(Cri) 560 : (1995) CriLJ 3406 : (1995) ILR (Kar) 1584 : (1995) 3 KarLJ 203
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Penal Code, 1860 (IPC) — Section 467, 472, 473
High Courts24 Feb 1995
Union Home Products Ltd. Vs Union of India and another
Karnataka High Court · (1995) 129 CTR 217 : (1995) ILR (Kar) 2366 : (1995) 215 ITR 758 : (1995) 39 KarLJ 393
Income Tax Act, 1961 — Section 234 A, 234 B, 234 C
High Courts24 Feb 1995Allowed
Prem Rice Mill Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 1605 : (1995) 3 KarLJ 38
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65Karnataka Rice Procurement (Levy) Order, 1984 — Clauses 3, Clauses 4, Clauses 7
High Courts23 Feb 1995
Master Strips (Pvt.) Ltd. Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (1995) ILR (Kar) 1800
Central Sales Tax Act, 1956 — Section 14, 15, 21 (4)
High Courts23 Feb 1995
Dr. Mrs. V. Ambujakshi Vs Bangalore University and others
Karnataka High Court · AIR 1995 Kar 369 : (1995) 2 KarLJ 191
Karnataka State Universities Act, 1976 — Section 12 (3)
High Courts23 Feb 1995
United India Insurance Co. Ltd. Vs Patramma
Karnataka High Court · (1996) ACJ 427 : (1995) 71 FLR 780 : (1995) ILR (Kar) 2086
High Courts22 Feb 1995
United India Insurance Co. Ltd. Vs Smt. Patramma and Another
Karnataka High Court · (1995) 3 KarLJ 653
High Courts22 Feb 1995
N.P. Amrutesh and another Vs State of Karnataka and others
Karnataka High Court · AIR 1995 Kar 290 : (1996) 6 KarLJ 464
Constitution of India, 1950 — Article 226Emblems and Names (Prevnetion of Improper Use) Act, 1950 — Section 3, 4
High Courts22 Feb 1995
S. Ramanatha Guptha and another Vs S. Venkatachalapathy and others
Karnataka High Court · AIR 1996 Kar 8 : (1995) ILR (Kar) 1434 : (1995) 2 KarLJ 366
High Courts22 Feb 1995
State of Karnataka Vs Sririyappa alias Sree Ram
Karnataka High Court · (1995) 2 ALT(Cri) 617 : (1995) CriLJ 2304 : (1995) ILR (Kar) 972 : (1995) 3 KarLJ 189
Penal Code, 1860 (IPC) — Section 324, 326
High Courts22 Feb 1995
Thippanna and Another Vs Hanumantha and Others
Karnataka High Court · (1996) ACJ 231 : (1995) 3 KarLJ 641
High Courts22 Feb 1995
R.S. Shyamala and other Vs G. Rajasekhar and other
Karnataka High Court · AIR 1995 Kar 228 : (1995) 2 DMC 273 : (1995) ILR (Kar) 938 : (1995) 3 KarLJ 170
Hindu Marriage Act, 1955 — Section 10, 13, 13 (1) (iii)