High Courts27 Oct 1995
N.M. Viswanath Vs B.V. Nanjundappa Since Dead by L.Rs. and Another
Karnataka High Court · (1995) 5 KarLJ 273
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 8 of 32
High Courts27 Oct 1995
Commissioner of Income Tax Vs Smt. Divya Devi
Karnataka High Court · (1996) 130 CTR 17 : (1995) ILR (Kar) 3329 : (1996) 217 ITR 824 : (1996) 40 KarLJ 547
Income Tax Act, 1961 — Section 256 (1)
High Courts27 Oct 1995
V.M. Salgaocar Bros. (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1996) 130 CTR 1 : (1995) ILR (Kar) 3334 : (1996) 217 ITR 849 : (1996) 41 KarLJ 79
Income Tax Act, 1961 — Section 80 J
High Courts27 Oct 1995
Prof. P.N. Shetty Vs Indian Telephone Industries Ltd. and others
Karnataka High Court · (1995) 10 KAR CK 0003
High Courts20 Oct 1995
Deshaiah Vs Chinnaswamy and Others
Karnataka High Court · AIR 1996 Kar 164 : (1995) ILR (Kar) 3465 : (1995) 5 KarLJ 402
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Village Offices Abolition Act, 1961 — Section 2 (1) (F), 2 (1) (g), 5, 6, 7
High Courts20 Oct 1995
Sri Venkatappa Vs Sri Venkataswami
Karnataka High Court · AIR 1996 Kar 129 : (1995) ILR (Kar) 3461 : (1995) 6 KarLJ 80
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (3)
High Courts19 Oct 1995Dismissed
Shaan Hotel Pvt. Ltd. Vs Chairman and Managing Director, Syndicate Bank
Karnataka High Court · (1995) ILR (Kar) 3428 : (1995) 6 KarLJ 78
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10 (2)
High Courts19 Oct 1995Dismissed
Jayalaxmi Vs Udupi Town Municipal Council
Karnataka High Court · (1995) ILR (Kar) 3426 : (1995) 5 KarLJ 126
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 115, 151Karnataka Muncipalities Act, 1964 — Section 150, 150 (2)
High Courts19 Oct 1995Dismissed
Muralidhar Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 58
Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 2 (1), 9 (2)
High Courts19 Oct 1995
M. Rajasekharaiah Vs State of Karnataka and Others
Karnataka High Court · (1997) 2 KarLJ 116
Constitution of India, 1950 — Article 226
High Courts18 Oct 1995Dismissed
Mohammed Ali Vs Dawood Basha
Karnataka High Court · (1995) ILR (Kar) 3420 : (1995) 6 KarLJ 72
Civil Procedure Code, 1908 (CPC) — Section 115, 2 (14)
High Courts18 Oct 1995
Melagiriyappa and Another Vs Tumalappa and Another
Karnataka High Court · AIR 1996 Kar 150 : (1995) 5 KarLJ 392
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts18 Oct 1995
Hakim and Sons Vs Commercial Tax Officer, XV Circle, Bangalore and others
Karnataka High Court · (1995) ILR (Kar) 3136
Karnataka Sales Tax Act, 1957 — Section 28 (1)
High Courts17 Oct 1995
Paras Jain Vs House Rent and Accommodation Controller
Karnataka High Court · (1995) ILR (Kar) 3127 : (1995) 6 KarLJ 425
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 21 (1) (p), 21 A, 21 A (1), 21 A (2)
High Courts17 Oct 1995Allowed
Padma Bai Vs Anasuya R. Kabady
Karnataka High Court · (1996) ILR (Kar) 97 : (1995) 6 KarLJ 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1, 115
High Courts16 Oct 1995Dismissed
Talari Thippeswamy Vs Doddappa
Karnataka High Court · AIR 1996 Kar 128 : (1996) ILR (Kar) 750 : (1996) 1 KarLJ 89
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, 104, 115 (2)
High Courts16 Oct 1995Dismissed
Nagendra Sinha and Sons Vs Commissioner of Income Tax
Karnataka High Court · (1996) 85 TAXMAN 262
High Courts16 Oct 1995
M.B. Nagendra Simha and Sons Vs Commissioner of Income Tax and Another M. Doreswamachar Vs Commissioner of Income Tax and Another
Karnataka High Court · (1996) 132 CTR 118 : (1995) ILR (Kar) 3202 : (1996) 219 ITR 100 : (1996) 41 KarLJ 280
Income Tax Act, 1961 — Section 215, 217, 273, 273 B
High Courts13 Oct 1995Dismissed
K. Subba Rao Vs M/s. Laxminarayana Complex
Karnataka High Court · AIR 1996 Kar 127
High Courts13 Oct 1995Allowed
Madaiah Vs Satyaji Rao
Karnataka High Court · (1996) ILR (Kar) 1168 : (1996) 2 KarLJ 305
Constitution of India, 1950 — Article 16 (4)