High Courts13 Oct 1995
K. Subba Rao Vs M/s. Laxminarayana Complex, Mangalore
Karnataka High Court · (1995) 5 KarLJ 124
Civil Procedure Code, 1908 (CPC) — Section 24(1)(B)(Ii)
COURT ARCHIVE
Karnataka High Court judgments, 1995
622 judgments · page 9 of 32
High Courts12 Oct 1995
Indian Aluminium Co. Ltd. Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 3013 : (1996) 1 KarLJ 92
Karnataka Electricty (Tax on Consumption) (Amendment) Act, 1990 — Section 8, 8 A
High Courts12 Oct 1995
Ningappa Lamani Vs Additional Deputy Inspector General of Police, Yelahanka, Bangalore and another
Karnataka High Court · (1996) ILR (Kar) 1274 : (1996) 2 KarLJ 353
Central Civil Services (Temporary Services) Rules, 1965 — Rule 2B, 5, 5 (1)
High Courts12 Oct 1995
A.P. Nagaraj Vs V.R. Krishna
Karnataka High Court · AIR 1996 Kar 202 : (1996) ILR (Kar) 753
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Contract Act, 1872 — Section 23Karnataka Land Grant Rules, 1969 — Rule 9
High Courts12 Oct 1995Dismissed
Subramani Vs Union of India (UOI) S. Vasudeva and B.V. Reddy Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 3139 : (1995) 6 KarLJ 476
Constitution of India, 1950 — Article 12, 14, 226Karnataka Land Acquisition (Extension) (Amendment) Act, 1961 — Section 4 (1), 4 (2)
High Courts11 Oct 1995
M.S. Prithviraj Vs Mukesh Reddy
Karnataka High Court · (1995) 5 KarLJ 213
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Oct 1995Dismissed
Ranganna Vs Chikkanna
Karnataka High Court · (1997) 3 CivCC 104 : (1996) ILR (Kar) 491 : (1996) 5 KarLJ 325
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts11 Oct 1995Dismissed
Sreenivasulu S. Vs LIC Housing finance Ltd.
Karnataka High Court · (1998) 3 LLJ 406
Constitution of India, 1950 — Article 12
High Courts29 Sept 1995Dismissed
Oriental Insurance Co. Ltd. Vs Shanthi and Others
Karnataka High Court · (1996) ACJ 495
Motor Vehicles Act, 1988 — Section 149 (2), 170, 96 (2)
High Courts29 Sept 1995Dismissed
Imtiaz Ahmed Vs Taha Export
Karnataka High Court · (1995) ILR (Kar) 3410 : (1995) 5 KarLJ 436
Civil Procedure Code, 1908 (CPC) — Section 151, 94Karnataka Rent Control Act, 1961 — Section 14, 50Karnataka Rent Control Rules, 1961 — Rule 13, 16, 35
High Courts29 Sept 1995Dismissed
Gundu Rao Vs Gurrajachar
Karnataka High Court · (1996) 1 CivCC 524 : (1995) ILR (Kar) 3196 : (1996) 2 KarLJ 418
Limitation Act, 1963 — Section 61 (a), 61 (b)Transfer of Property Act, 1882 — Section 60
High Courts29 Sept 1995Dismissed
Khathiza Vs District Magistrate
Karnataka High Court · (1996) ILR (Kar) 1197
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 115
High Courts29 Sept 1995
Gopalakrishna Holla and Others Vs Narasimha Bhat, Since Deceased, by L. Rs. and Others
Karnataka High Court · (1995) 4 KarLJ 468
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts29 Sept 1995
J.M. Sohanlal and others Vs Special Land Acquisition Officer, Bangalore
Karnataka High Court · AIR 1996 Kar 171 : (1996) ILR (Kar) 560 : (1996) 5 KarLJ 334
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 30, 31
High Courts29 Sept 1995
Prasad Novelties Vs State and another
Karnataka High Court · (2000) 119 STC 448
Karnataka Sales Tax Act, 1957 — Section 13 (3), 8 A
High Courts29 Sept 1995Dismissed
Rajasekhar Vs Bangalore Development Authority
Karnataka High Court · (1995) ILR (Kar) 3366
Constitution of India, 1950 — Article 226
High Courts29 Sept 1995Dismissed
Lalithamma Vs State of Karnataka
Karnataka High Court · AIR 1996 Kar 112 : (1996) ILR (Kar) 1004 : (1996) 1 KarLJ 1
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20 (1) (b), 21
High Courts28 Sept 1995
Sundaram Industries Ltd. Vs The Regional Provident Fund Commissioner (Karnataka)
Karnataka High Court · (1995) 09 KAR CK 0046
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2 (f), 2 (f) (ii)
High Courts28 Sept 1995Allowed
Shiv Machine Tools Vs Canara Bank
Karnataka High Court · (1996) ILR (Kar) 732 : (1996) 5 KarLJ 406
Contract Act, 1872 — Section 129, 129 (c)
High Courts28 Sept 1995
Webb''s Farm Mechanization (P.) Ltd. and others Vs Official Liquidator and another
Karnataka High Court · AIR 1996 Kar 65 : (1999) 97 CompCas 956 : (1995) ILR (Kar) 2991 : (1995) 5 KarLJ 608
Companies Act, 1956 — Section 391, 394, 484