High Courts14 Nov 1995
K. Krishnachari Vs Smt. Malathi
Karnataka High Court · (1995) 6 KarLJ 157
Civil Procedure Code, 1908 (CPC) — Section 153
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 6 of 32
High Courts14 Nov 1995
K.R. Shashidara K.A.S. and etc. Vs Shivaram Puttaraya
Karnataka High Court · (1996) 1 ALT(Cri) 324 : (1996) CriLJ 1267 : (1996) ILR (Kar) 109 : (1996) 1 KarLJ 372
Criminal Procedure Code, 1973 (CrPC) — Section 203, 362Penal Code, 1860 (IPC) — Section 143, 144, 148
High Courts14 Nov 1995
Hucharaya Swamy and another Vs Canara Bank and others
Karnataka High Court · (1996) 2 KarLJ 713 : (1996) 3 LLJ 252
Constitution of India, 1950 — Article 226
High Courts13 Nov 1995
N.G. Vasu and Others Vs K.G. Rajashekaraiah and Another
Karnataka High Court · (1996) 1 CivCC 408 : (1996) 1 KarLJ 342
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts13 Nov 1995
Syed Tanveer Hussain Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 216 : (1995) 6 KarLJ 348
Karnataka Scheduled Castes and Scheduled Tribes and Other Backward Classes (Reservation of Appointment) Rules, 1993 — Rule 7, 8
High Courts10 Nov 1995Partly Allowed
G.T. Raju Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1996) 1 KarLJ 215 : (1996) 2 LLJ 181
High Courts10 Nov 1995
Associated Cement Companies Limited Vs Union of India
Karnataka High Court · (1996) 88 ELT 348
Central Excise Act, 1944 — Section 11 A, 11 A (1)Constitution of India, 1950 — Article 226
High Courts09 Nov 1995Dismissed
Muniswamy Reddy and Ningamma Trust Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 3299 : (1995) 6 KarLJ 553
Bangalore Development Authority Act, 1976 — Section 13 (2) (h)
High Courts09 Nov 1995
Little Kingdom Vs Puttanna Mandal
Karnataka High Court · (1996) ILR (Kar) 120 : (1996) 1 KarLJ 284
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h)
High Courts09 Nov 1995Dismissed
Abdul Basheer Vs Rudraswamy
Karnataka High Court · (1995) ILR (Kar) 3628
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 21 (1) (b) (d), 21 (1) (b) (o), 21 (1) (h)
High Courts08 Nov 1995Dismissed
Shanaz Begum Vs Rehana Begum
Karnataka High Court · (1995) ILR (Kar) 3622 : (1996) 1 KarLJ 137
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts08 Nov 1995Allowed
Jayathirth Ramacharya Gudi Vs Bindumadhavacharaya Srinivasacharaya Gudi
Karnataka High Court · (1996) ILR (Kar) 941 : (1996) 1 KarLJ 124
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 7, 115
High Courts08 Nov 1995Allowed
Swamy B.N. and Others Vs State of Karnataka and Others
Karnataka High Court · (1999) 3 LLJ 1169
Constitution of India, 1950 — Article 226
High Courts08 Nov 1995Allowed
Rudrappa Vs Special Deputy Commissioner
Karnataka High Court · (1995) ILR (Kar) 3313 : (1996) 5 KarLJ 59
Constitution of India, 1950 — Article 19 (1) (f), 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts08 Nov 1995
B.N. Swamy Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1295 : (1996) 2 KarLJ 142
Constitution of India, 1950 — Article 226
High Courts07 Nov 1995Allowed
Venkataramaiah Setty Vs Puttamma
Karnataka High Court · (1996) ILR (Kar) 549
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 151, 92
High Courts07 Nov 1995
Sikhandarsaheb and Another Vs Husenasaheb
Karnataka High Court · (1996) 1 KarLJ 257
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts07 Nov 1995Dismissed
Narayana Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 3569
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 29
High Courts06 Nov 1995Allowed
Channamallikarjuna Shivacharya Guru Pawadayya Swami Hiremath Vs R.S. Patil
Karnataka High Court · (1996) ILR (Kar) 678 : (1996) 1 KarLJ 352
Bombay Public Trust Act, 1950 — Section 22, 22 (1), 22 (2)