High Courts29 Nov 1995
Gurumhurthy Reddy Vs A.K.N. Nayak and Others
Karnataka High Court · (1995) 11 KAR CK 0075
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 4 of 32
High Courts29 Nov 1995Allowed
Rangappa Vs K. Ramachandra Murthy
Karnataka High Court · (1996) ILR (Kar) 134 : (1996) 1 KarLJ 213
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts29 Nov 1995Allowed
Lalitabai Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1285 : (1995) 6 KarLJ 239
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44, 44 (1)
High Courts29 Nov 1995
Gurumurthy Reddy Vs A.K.N. Nayak and Others
Karnataka High Court · (1997) 3 CivCC 511 : (1997) 1 KarLJ 86
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Contempt of Courts Act, 1971 — Section 10
High Courts29 Nov 1995Dismissed
Jamal Khan Vs Mujahid Ahamed
Karnataka High Court · (1996) ILR (Kar) 146 : (1996) 1 KarLJ 241
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1) (D), 21 (1) (h)
High Courts28 Nov 1995
Chowdappa Vs Chinnappiah and Another
Karnataka High Court · (1996) 1 KarLJ 422
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts27 Nov 1995Allowed
Raju Vs Common Entrance Test Cell
Karnataka High Court · (1996) ILR (Kar) 74 : (1995) 6 KarLJ 195
High Courts27 Nov 1995
K.H. Srinivasa Vs K.S. Eshwarappa
Karnataka High Court · (1996) 1 KarLJ 632
Representation of The People Act, 1951 — Section 123(1)(A)
High Courts27 Nov 1995Dismissed
Muddukrishna Vs Rudranamma
Karnataka High Court · (1996) ILR (Kar) 569
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (t)
High Courts27 Nov 1995
Shivaji Education Society Vs The Commissioner of Public Instruction
Karnataka High Court · (1996) ILR (Kar) 2114 : (1996) 5 KarLJ 27
Grant-in-Aid Code Rules — Rule 16 (7), 59Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 182, 184
High Courts27 Nov 1995Allowed
Hanumanna Vs Machappa
Karnataka High Court · (1995) ILR (Kar) 3507 : (1996) 1 KarLJ 359
Karnataka Land Grant Rules, 1969 — Rule 43 (2), 43A (3)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 A
High Courts27 Nov 1995Allowed
Sri Subramanya Sri Devara Bhandram Vs Srinivasa Rao
Karnataka High Court · (1996) 2 CivCC 76 : (1996) ILR (Kar) 1485
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Specific Relief Act, 1963 — Section 37, 38, 41
High Courts27 Nov 1995Dismissed
Veterinary Council of India Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 67 : (1995) 6 KarLJ 580
Constitution of India, 1950 — Article 252Veterinary Council Act, 1984 — Section 22, 66, 66 (1), 66 (2) (n)
High Courts24 Nov 1995Dismissed
Swati Jain Vs University of Mysore
Karnataka High Court · (1996) ILR (Kar) 1455 : (1995) 6 KarLJ 537
Constitution of India, 1950 — Article 226
High Courts24 Nov 1995
B.M. Shivakumar Vs State of Karnataka and another
Karnataka High Court · (1996) ILR (Kar) 397 : (1996) 41 KarLJ 1
Coffee Act, 1942 — Section 25, 25 A, 26
High Courts24 Nov 1995Dismissed
Jogy Augustine Vs Bangalore University
Karnataka High Court · (1996) ILR (Kar) 389 : (1995) 6 KarLJ 662
Bangalore University Regulations Relating to Admissions — Regulation 1, 2Karnataka State Universities Act, 1976 — Section 39
High Courts23 Nov 1995Allowed
Karnataka State SC and ST Primary School Teachers Association Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 64 : (1996) 2 KarLJ 134
Karnataka Secondary Education Examination Board Act, 1966 — Section 15, 15 (a), 15 (b)Karnataka Secondary Education Examination Board First Regulations, 1966 — Regulation 57A, 57A (2)
High Courts22 Nov 1995
Indian Aluminium Company Limited Vs Karnataka Electricity Board, Cauvery Bhavan, Bangalore and Others
Karnataka High Court · (1996) 5 KarLJ 1
Electricity (Supply) Act, 1948 — Section 49
High Courts22 Nov 1995
Gopal Industries Vs Commercial Tax Officer, V. Circle, Hubli and another
Karnataka High Court · (1995) ILR (Kar) 3502
Karnataka Sales Tax Act, 1957 — Section 12 A, 8 A
High Courts21 Nov 1995
Shetty Leasing (India) Ltd. and another Vs Union of India and another
Karnataka High Court · (1996) ILR (Kar) 2329 : (1996) 40 KarLJ 237
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286, 366Karnataka Sales Tax Act, 1957 — Section 50 C