High Courts31 Jan 1996Dismissed
Lalitha Kemparaj Urs Vs K.S. Devapal
Karnataka High Court · (1996) ILR (Kar) 1419 : (1996) 1 KarLJ 545
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,830 of 2,390
High Courts30 Jan 1996Dismissed
Associated Cement Companies Ltd. Vs Government of Karnataka
Karnataka High Court · (2004) 166 ELT 437 : (1999) ILR (Kar) 2910 : (1997) 42 KarLJ 113
Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 8 (5)
High Courts30 Jan 1996Dismissed
National Insurance Co. Ltd. Vs Moses Dindannavar
Karnataka High Court · (1996) 2 ACC 325 : (1996) ACJ 938 : (1995) ILR (Kar) 965 : (1996) 2 KarLJ 80
High Courts30 Jan 1996
India Trade Promotion Organisation and Another Vs Smt. M. Usha Ramaprasad
Karnataka High Court · (1996) ILR (Kar) 3474 : (1996) 7 KarLJ 619
High Courts30 Jan 1996
Combined Industries Limited Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 822
Central Sales Tax Act, 1956 — Section 12 (5), 9 (2)Karnataka Sales Tax Act, 1957 — Section 23 (1)
High Courts29 Jan 1996
Surendra Babu Vs State of Karnataka and others
Karnataka High Court · AIR 1996 Kar 339 : (1996) ILR (Kar) 1797 : (1996) 3 KarLJ 168
High Courts25 Jan 1996Allowed
Suja T. Zacharia Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1309 : (1996) 7 KarLJ 545
High Courts25 Jan 1996
Shamarao Jahagirdar Vs University of Agricultural Sciences
Karnataka High Court · (1996) ILR (Kar) 1306 : (1996) 2 KarLJ 266
High Courts25 Jan 1996
Sri Ramachandra High School and Another Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 2179 : (1996) 5 KarLJ 692
High Courts25 Jan 1996
State Vs Ajjikuttira Poovaiah
Karnataka High Court · (1996) CriLJ 1940 : (1996) ILR (Kar) 1101 : (1996) 2 KarLJ 229
Arms Act, 1959 — Section 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 34
High Courts24 Jan 1996
Hasanamba Education Trust (R) Vs Mysore University
Karnataka High Court · (1996) ILR (Kar) 1834 : (1996) 5 KarLJ 728
High Courts24 Jan 1996Allowed
Tajusab Herur Vs Regional Transport Officer
Karnataka High Court · (1996) ILR (Kar) 1289 : (1996) 2 KarLJ 524
Motor Vehicles Act, 1988 — Section 88 (14)
High Courts24 Jan 1996Allowed
Bangalore Development Authority Vs Dr. H.S. Hanumanthappa
Karnataka High Court · (1996) ILR (Kar) 642 : (1996) 7 KarLJ 1
Bangalore Development Authority Act, 1976 — Section 27Constitution of India, 1950 — Article 14, 19, 226, 300AUrban Land (Ceiling and Regulation) Act, 1976 — Section 19 (1), 20
High Courts24 Jan 1996
Karnataka Bank Ltd. Vs Manjunatha Flour Mills
Karnataka High Court · (1996) 7 KarLJ 46
Civil Procedure Code, 1908 (CPC) — Section 122, 123, 152Karnataka High Court Rules, 1959 — Rule 14
High Courts24 Jan 1996
Anil kumar and Others Vs The Director of Technical Education in Karnataka and Others
Karnataka High Court · (1996) ILR (Kar) 2766 : (1996) 6 KarLJ 575
High Courts23 Jan 1996Allowed
B. Venkateshallu Vs Deputy Commissioner and Others
Karnataka High Court · (1996) ILR (Kar) 3462 : (1996) 7 KarLJ 607
Karnataka Panchayat Raj Act, 1993 — Section 128 (2), 129 (2), 133
High Courts23 Jan 1996
Smt. Pillamma and others Vs P. Rangaraju
Karnataka High Court · AIR 1996 Kar 330 : (1996) 1 CivCC 476 : (1996) ILR (Kar) 706 : (1996) 1 KarLJ 447
High Courts23 Jan 1996
Samatha Vidya Samsthe, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1996) 2 KarLJ 77
High Courts23 Jan 1996Allowed
Mrs. Mary Joyce Poonacha Vs K.T. Plantations Private Limited
Karnataka High Court · (1996) ILR (Kar) 833 : (1996) 1 KarLJ 498
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4A, Order 22 Rule 5Registration Act, 1908 — Section 72
High Courts23 Jan 1996Partly Allowed
Nagarathna S. Murthy Vs Padma Prakash Shetty
Karnataka High Court · (1996) ILR (Kar) 841 : (1996) 2 KarLJ 153
Mysore Court-fees and Suits Valuation Act, 1958 — Section 40, 40 (a)