High Courts12 Jan 1995
Lakshmaiah Vs Superintending Engineer (Elecl), KEB
Karnataka High Court · (1995) ILR (Kar) 696
Constitution of India, 1950 — Article 14Indian Electricity Rules, 1956 — Rule 2A, 4B
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 31 of 32
High Courts12 Jan 1995Dismissed
Vishnu Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 631 : (1995) 6 KarLJ 95
Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 29 (1), 29 (2)
High Courts11 Jan 1995Allowed
Smt. Sofia Begum and Others Vs General Manager, South Central Railway
Karnataka High Court · (1995) 2 ACC 443 : (1995) ACJ 433 : (1995) 3 KarLJ 146 : (1995) 2 LLJ 1158
Railways Act, 1989 — Section 128, 128 (1)
High Courts11 Jan 1995
Sri. R. Patrigowda Vs State of Karnataka and others
Karnataka High Court · AIR 1995 Kar 372 : (1995) ILR (Kar) 910 : (1995) 2 KarLJ 602
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 66, 76
High Courts11 Jan 1995
Smt. Sofia Bebum and Others Vs General Manager, South Central Railway
Karnataka High Court · (1995) ILR (Kar) 582
Railways Act, 1989 — Section 128, 128 (1)
High Courts11 Jan 1995
Saibanna Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (1995) ILR (Kar) 1137 : (1995) 2 KarLJ 54
High Courts10 Jan 1995
Aruna Bai Vs Surendra Babu
Karnataka High Court · (1995) 2 ALT(Cri) 510 : (1995) 2 CivCC 291 : (1995) CriLJ 1904 : (1995) ILR (Kar) 601 : (1995) 3 KarLJ 142 : (1995) 3 RCR(Criminal) 513
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jan 1995
Sangopantha Traymbakro Patil Vs Special Land Acquisition Officer
Karnataka High Court · (1995) ILR (Kar) 1132 : (1995) 2 KarLJ 81
Civil Procedure Code, 1908 (CPC) — Section 149
High Courts09 Jan 1995
Rangappa Vs Krishnamurthy
Karnataka High Court · (1995) 2 CivCC 334 : (1995) ILR (Kar) 968 : (1995) 2 KarLJ 591
High Courts06 Jan 1995
State of Karnataka Vs Neelakantha Sakreppa Sankannavar
Karnataka High Court · (1995) 2 ALT(Cri) 223 : (1995) CriLJ 1815 : (1995) ILR (Kar) 381 : (1995) 3 KarLJ 1
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 309
High Courts06 Jan 1995Dismissed
G. Subramanya Udupa Vs D. Ramappa
Karnataka High Court · (1995) ILR (Kar) 540 : (1995) 3 KarLJ 152
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts05 Jan 1995
K.N. Suryanarayana Setty Vs K. Sattarkhan and others
Karnataka High Court · AIR 1995 Kar 252 : (1995) ILR (Kar) 521 : (1995) 2 KarLJ 551
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts05 Jan 1995
Ramachandra and Others Vs K. Sundaram Setty
Karnataka High Court · (1995) 6 KarLJ 99
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts05 Jan 1995Allowed
Gangamma Vs Veeranna
Karnataka High Court · (1995) ILR (Kar) 1812
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts05 Jan 1995Allowed
Sree Ranga Enterprises Vs Rainbow Cosmetics Pvt. Ltd.
Karnataka High Court · (1995) ILR (Kar) 533 : (1995) 6 KarLJ 577
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts04 Jan 1995
Shri Anandappa Vs Sri M.C. Kittur and Others
Karnataka High Court · AIR 1996 Kar 295 : (1995) ILR (Kar) 740 : (1995) 3 KarLJ 149
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (5), 115Constitution of India, 1950 — Article 122
High Courts04 Jan 1995
Smt. A.E. Dakshayanamma Vs Karnataka Appellate Tribunal and others
Karnataka High Court · AIR 1995 Kar 341 : (1995) ILR (Kar) 264 : (1995) 3 KarLJ 11
Karnataka Land Grant Rules, 1969 — Rule 25Karnataka Land Revenue Act, 1964 — Section 24
High Courts04 Jan 1995Allowed
Mahadevappa Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 902 : (1995) 3 KarLJ 162
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15
High Courts03 Jan 1995
M/s. K.V. Shetty and Company Vs Karnataka Power Corporation Limited, ìbangalore and Others
Karnataka High Court · (1995) 2 KarLJ 502
Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 33
High Courts03 Jan 1995Dismissed
Ramaiah Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 1597
Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 9 (1), 91 (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5