High Courts22 Feb 1995
C. Gargaiah Vs The Deity Sri Shani Mahatama
Karnataka High Court · AIR 1995 Kar 287 : (1995) 2 CivCC 364 : (1995) ILR (Kar) 942 : (1995) 3 KarLJ 175
Civil Procedure Code, 1908 (CPC) — Order 36 Rule 10A, 115
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 27 of 32
High Courts22 Feb 1995Dismissed
Shivanna Vs Rajasekharaiah
Karnataka High Court · (1995) ILR (Kar) 668 : (1995) 3 KarLJ 181
Civil Procedure Code, 1908 (CPC) — Section 115, 151Karnataka Rent Control Act, 1961 — Section 19 (3), 19 (3) (a)Karnataka Rent Control Rules, 1961 — Rule 8, 8 (1)
High Courts22 Feb 1995Dismissed
Dr. Mrs. V. Ambujakshi Vs Bangalore University
Karnataka High Court · (1995) ILR (Kar) 1310
Karnataka State Universities Act, 1976 — Section 12 (3)
High Courts22 Feb 1995
Thippanna and Others Vs Hanumantha and Others
Karnataka High Court · (1995) 2 ACC 618
High Courts20 Feb 1995
B.R. Baliga and Others Vs Town Municipal Council, Udupi and Another
Karnataka High Court · AIR 1996 Kar 85 : (1995) ILR (Kar) 1542 : (1995) 4 KarLJ 408
Karnataka Municipal Corporations Act, 1976 — Section 505Karnataka Town and Country Planning Act, 1961 — Section 14
High Courts20 Feb 1995
Farhathunnissa Vs Rahimmunnissa
Karnataka High Court · (1995) ILR (Kar) 1153 : (1995) 2 KarLJ 148
High Courts18 Feb 1995Allowed
Akberali Sons Estate Vs The Pen Shop
Karnataka High Court · (1995) ILR (Kar) 1400 : (1995) 6 KarLJ 206
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)Partnership Act, 1932 — Section 15, 6
High Courts17 Feb 1995
M.L. Thukral and another Vs Krone Communication Ltd. and others
Karnataka High Court · (1996) 86 CompCas 648 : (1995) ILR (Kar) 1142 : (1995) 2 KarLJ 107
Companies Act, 1956 — Section 397, 398
High Courts16 Feb 1995
Prof. B.B. Patil Okaly Vs Y.K. Puttasome Gowda and others
Karnataka High Court · AIR 1996 Kar 14 : (1995) ILR (Kar) 816 : (1995) 2 KarLJ 537
Constitution of India, 1950 — Article 226, 316 (1)Evidence Act, 1872 — Section 123
High Courts16 Feb 1995
M.G. Gopinath Vs S.R. Ranka
Karnataka High Court · (1995) 83 CompCas 882(1)
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 Feb 1995Allowed
Sharada Bai Vs Managing Director, KSRTC
Karnataka High Court · (1995) ACJ 1212 : (1995) 2 CivCC 527 : (1995) ILR (Kar) 1320
High Courts16 Feb 1995
Sunitha Chemicals Pvt. Ltd. Vs Canara Bank and Syndicate Bank
Karnataka High Court · (1995) ILR (Kar) 779 : (1995) 6 KarLJ 198
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts16 Feb 1995
Venkataraman Ganapayya Hegde Vs Assistant Commissioner
Karnataka High Court · (1995) ILR (Kar) 781 : (1995) 3 KarLJ 243
Karnataka Land Reforms Act, 1961 — Section 118, 53
High Courts15 Feb 1995
New India Assurance Co. Ltd. Vs Ravindra Nair
Karnataka High Court · (1997) 1 ACC 165
High Courts14 Feb 1995
State of Karnataka Vs K.S. Manjunathachari and others
Karnataka High Court · (1995) 02 KAR CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts14 Feb 1995
Channabasappa Vs Karnataka Electricity Board and Another
Karnataka High Court · (1995) 2 KarLJ 1
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49Electricity Supply (Amendment) Regulations, 1981 — Regulation 35(D)
High Courts14 Feb 1995
The Spl. Land Acquisition Officer, for Minor Irrigation Project, Gulbarga Vs Tukkareddy
Karnataka High Court · AIR 1996 Kar 26 : (1995) ILR (Kar) 2073 : (1995) 3 KarLJ 531
Land Acquisition Act, 1894 — Section 15 (2), 18
High Courts10 Feb 1995Allowed
Gundappa Vs Divisional Commissioner
Karnataka High Court · (1995) 4 KarLJ 646
Karnataka Municipal Act, 1964 — Section 306, 306 (1), 306 (2)
High Courts10 Feb 1995
B.C. Raju Vs Karnataka Housing Board and others
Karnataka High Court · AIR 1995 Kar 356 : (1995) ILR (Kar) 1104 : (1995) 2 KarLJ 11
Constitution of India, 1950 — Article 299Karnataka Housing Board Act, 1962 — Section 15, 15 (3), 15 (4)