COURT ARCHIVE

Karnataka High Court judgments, 1995

622 judgments · page 28 of 32

High Courts10 Feb 1995Dismissed

Manjunath Kashi Kumtakar Vs Jainabi Kom Sayyed Idrus Khazi

Karnataka High Court · (1995) ILR (Kar) 1053 : (1995) 3 KarLJ 114

Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Land Reforms Act, 1961 — Section 132, 142, 84, 85

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High Courts10 Feb 1995Dismissed

Charaka Mathu Gramodyog Sahakar Sangh Vs Shantha Bai

Karnataka High Court · (1995) ILR (Kar) 807 : (1995) 3 KarLJ 126

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106

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High Courts09 Feb 1995

Vimala Devi Vs Venkatesha Murthy

Karnataka High Court · (1995) ILR (Kar) 659 : (1995) 3 KarLJ 193

Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (3)

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High Courts09 Feb 1995

Asgar Ali Khan and others Vs State of Karnataka

Karnataka High Court · (1995) 2 ALT(Cri) 279 : (1995) CriLJ 2302 : (1996) 1 DMC 272 : (1995) ILR (Kar) 636 : (1995) 2 KarLJ 628

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 498A, 506

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High Courts09 Feb 1995

Karnataka Film Industry Development Corporation Ltd. Vs State of Karnataka and Others

Karnataka High Court · AIR 1995 Kar 397 : (1995) ILR (Kar) 1758 : (1995) 39 KarLJ 431

Constitution of India, 1950 — Article 14Karnataka Entertainment Tax Act, 1958 — Section 3 B, 4 A

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High Courts09 Feb 1995

Smt. Venkamma and ohters Vs Deputy Commissioner, Bangalore District and others

Karnataka High Court · AIR 1995 Kar 351 : (1995) ILR (Kar) 607 : (1995) 3 KarLJ 99

Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (2), 3 (4)

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High Courts08 Feb 1995Dismissed

Mallikarjuna Swamy Vs University of Agricultural Sciences

Karnataka High Court · (1995) ILR (Kar) 834 : (1995) 2 KarLJ 482

Public Service Commission Business Rules — Rule 37

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High Courts08 Feb 1995

Kammalapati Brahmarao etc. Vs Gulbarga University and others etc.

Karnataka High Court · AIR 1996 Kar 37 : (1995) ILR (Kar) 824 : (1995) 3 KarLJ 491

Constitution of India, 1950 — Article 21

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High Courts08 Feb 1995

D. Chandrappa Vs Smt. K. Sunanda and others

Karnataka High Court · (1995) 2 ACC 568 : (1996) ACJ 283 : AIR 1995 Kar 384 : (1995) ILR (Kar) 1831 : (1995) 2 KarLJ 455

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High Courts08 Feb 1995

R. Muralidharan Vs Director, National Law School of India University and Another

Karnataka High Court · (1995) ILR (Kar) 843 : (1995) 3 KarLJ 135

Provident Funds Act, 1925 — Section 6, 6 (B)

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High Courts08 Feb 1995

Sitaram and Another Vs The Assistant Commissioner, Jamakhandi and Others

Karnataka High Court · AIR 1996 Kar 141 : (1995) ILR (Kar) 1446

Limitation Act, 1963 — Section 5

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High Courts08 Feb 1995Dismissed

Raju Reddy Vs Commissioner, BDA

Karnataka High Court · (1995) ILR (Kar) 2514 : (1995) 4 KarLJ 475

Constitution of India, 1950 — Article 226Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4, 8Karnataka Urban Development Authorities Act, 1987 — Section 17

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High Courts06 Feb 1995

Oriental Insurance Co. Ltd. Vs Savitha

Karnataka High Court · (1996) ILR (Kar) 435

Motor Vehicles Act, 1939 — Section 110 A

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High Courts03 Feb 1995

Susheela B. Bhakta and Another Vs Karnataka State Road Transport Corporation and Another

Karnataka High Court · (1995) 4 KarLJ 6 : (1998) 3 LLJ 388

Constitution of India, 1950 — Article 14, 16, 16 (2)

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High Courts03 Feb 1995

F.C.S. Amalnathan and others Vs J.S. Victor Basco

Karnataka High Court · AIR 1995 Kar 258 : (1995) 2 CivCC 335 : (1995) 1 DMC 468 : (1995) ILR (Kar) 869 : (1995) 2 KarLJ 518

Succession Act, 1925 — Section 222, 301

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High Courts03 Feb 1995

M/s. Ranjit Commercial Enterprises Vs P.R. Ashokanand Rao

Karnataka High Court · AIR 1996 Kar 1 : (1995) ILR (Kar) 653 : (1995) 3 KarLJ 32

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High Courts03 Feb 1995

Abdul Gani Vs State of Karnataka

Karnataka High Court · (1995) 2 ALT(Cri) 498 : (1995) CriLJ 2248 : (1995) ILR (Kar) 949 : (1995) 3 KarLJ 109

Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts03 Feb 1995

K.S. Prabhakar, K.A.S. Vs M/s Bhandra Shahakari Sakkare Karkhane Niyamit

Karnataka High Court · (1995) 2 ALT(Cri) 397 : (1995) CriLJ 2289 : (1995) ILR (Kar) 855 : (1995) 3 KarLJ 85

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 197Penal Code, 1860 (IPC) — Section 409

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High Courts03 Feb 1995

Susheela B. Bhakta Vs Karnataka State Road Transport Corporation

Karnataka High Court · (1995) ILR (Kar) 551

Constitution of India, 1950 — Article 142 (1), 16 (2), 226

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High Courts03 Feb 1995

V. Radhamma Vs Management of Bharath Matha Watch Assembly Ancillary Unit

Karnataka High Court · (1995) 71 FLR 364 : (1995) ILR (Kar) 605 : (1995) 2 KarLJ 79

Contempt of Courts Act, 1971 — Section 11, 12Industrial Disputes Act, 1947 — Section 17 B

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