High Courts20 Jan 1995Dismissed
A.K. Subbaiah Vs Lokayuktha for Karnataka
Karnataka High Court · (1995) ILR (Kar) 620 : (1995) 3 KarLJ 20
Constitution of India, 1950 — Article 226, 227Karnataka Lokayukta Act, 1984 — Section 9, 9 (3)
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 30 of 32
High Courts19 Jan 1995Dismissed
Narayan Punnappa Khilare Vs Sripad Gangadhar Sabannavar
Karnataka High Court · (1995) 2 CivCC 446 : (1995) ILR (Kar) 1173 : (1995) 2 KarLJ 237 : (1995) 2 RCR(Rent) 103
Civil Procedure Code, 1908 (CPC) — Section 10Transfer of Property Act, 1882 — Section 105, 111, 111 (e) (f), 58
High Courts19 Jan 1995Dismissed
Pamma Devadthi Vs Land Tribunal
Karnataka High Court · (1995) ILR (Kar) 920 : (1995) 2 KarLJ 374
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 137, 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 39
High Courts19 Jan 1995
Ramakrishna Vs Management of Bharat Electronics Ltd.
Karnataka High Court · (1995) ILR (Kar) 742 : (1995) 2 KarLJ 112 : (1996) 1 LLJ 592
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1) (c), 73, 73 (1)
High Courts18 Jan 1995Allowed
Kumar Vs Vinod K. Chawla
Karnataka High Court · (1995) ILR (Kar) 640
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Transfer of Property Act, 1882 — Section 106, 107, 116
High Courts18 Jan 1995
Syed Sajjad Peer Quadri Vs Karnataka Board of Wakfs, Bangalore and Another
Karnataka High Court · (1995) 2 KarLJ 491
Waqf Act, 1954 — Section 45
High Courts18 Jan 1995
Syndicate Bank Vs Commercial Tax Officer and others
Karnataka High Court · (1995) ILR (Kar) 1753
Karnataka Sales Tax Act, 1957 — Section 2 (1) (f-2)
High Courts18 Jan 1995Dismissed
Vinayaka Griha Nirmana Sahakara Sangha Ltd. Vs Karnataka Appellate Tribunal
Karnataka High Court · (1995) ILR (Kar) 518 : (1995) 6 KarLJ 573
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts18 Jan 1995Allowed
Lingachari Vs B. Krishnappa and Others
Karnataka High Court · (1996) 1 ACC 234 : (1996) ACJ 533
High Courts17 Jan 1995
Rashtrotthana Parishat, Bangalore Vs Karnataka Electricity Board, Bangalore
Karnataka High Court · (1995) 2 KarLJ 499
Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 30.05
High Courts17 Jan 1995
Sri Bantu and another Vs Sri Annappa and others
Karnataka High Court · (1997) 1 ACC 402 : (1995) ACJ 1158 : AIR 1996 Kar 33 : (1995) ILR (Kar) 2284 : (1995) 6 KarLJ 319
High Courts17 Jan 1995
Ramesh Vs District Magistrate
Karnataka High Court · (1995) ILR (Kar) 1019 : (1995) 2 KarLJ 181
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 85, 85 (1), 85 (iii)
High Courts17 Jan 1995Dismissed
State of Karnataka Vs Mahesha
Karnataka High Court · (1996) 1 ALT(Cri) 275 : (1995) ILR (Kar) 1090
Evidence Act, 1872 — Section 32
High Courts16 Jan 1995
Radhakrishna Vs Mysore Sugar Co. Ltd.
Karnataka High Court · (1995) ILR (Kar) 710 : (1995) 2 KarLJ 607
Constitution of India, 1950 — Article 12, 226
High Courts16 Jan 1995
Karnataka State Financial Corporation Vs Rafiq and another
Karnataka High Court · (1996) 85 CompCas 47 : (1995) ILR (Kar) 932
State Financial Corporations Act, 1951 — Section 29
High Courts16 Jan 1995Dismissed
Chowdaiah Vs Nagaraj
Karnataka High Court · (1995) ILR (Kar) 850
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99Karnataka Rent Control Act, 1961 — Section 21 (1), 3 (r)
High Courts13 Jan 1995
Canara Bank, Khade Bazar Branch, Belgaum Vs M/s. Milan Medicals, and others
Karnataka High Court · AIR 1996 Kar 24 : (1995) 2 CivCC 623 : (1995) 3 KarLJ 251
High Courts13 Jan 1995
Canara Bank Vs Milan Medicals and others
Karnataka High Court · (1999) 95 CompCas 447 : (1995) ILR (Kar) 2214
High Courts13 Jan 1995
Shanthabai and others Vs Shekappa and others
Karnataka High Court · (1995) 2 ACC 506 : (1995) ACJ 974 : (1995) 84 CompCas 796 : (1995) ILR (Kar) 1637 : (1995) 2 KarLJ 268
Motor Vehicles Act, 1988 — Section 95
High Courts12 Jan 1995
B. Muni Reddy Vs Assistant Commissioner of Commercial Taxes, V Circle, Bangalore and another
Karnataka High Court · (1996) 54 ECC 136 : (1995) ILR (Kar) 615
Central Sales Tax Act, 1956 — Section 14, 15