High Courts21 Dec 1995
Mysore Thermo Electric (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1996) 89 TAXMAN 558
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,834 of 2,390
High Courts21 Dec 1995
Bharat Electronics Ltd. Vs Labour Court and others
Karnataka High Court · (1996) ILR (Kar) 1395 : (1996) 5 KarLJ 94
Industrial Disputes Act, 1947 — Section 10 (1), 33 (2) (b)
High Courts21 Dec 1995
1(1)dr. Bheemappa Havanur, (2) Fakeerappa and (3) Ashok Havanur Vs State of Karnataka by Sub-inspector of Police, P.J. Extension, Davanagere and Others
Karnataka High Court · (1996) 1 KarLJ 508
Constitution of India, 1950 — Article 342Penal Code, 1860 (IPC) — Section 181
High Courts21 Dec 1995
V. Manjunath Vs Assistant Commissioner, Bangalore North Sub-division and Another
Karnataka High Court · (1997) 2 KarLJ 456
Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts21 Dec 1995
Joint R.T.O. Alwaye Vs Joshi
Karnataka High Court · (1996) 2 ACC 383
Motor Vehicles Act, 1988 — Section 41, 44Motor Vehicles Rules, 1989 — Rule 47
High Courts20 Dec 1995
Arya Bhavan Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1262
Factories Act, 1948 — Section 15
High Courts20 Dec 1995
State of Karnataka Vs Diyanath Ali Khan
Karnataka High Court · (1996) 1 ALT(Cri) 404 : (1996) CriLJ 1383 : (1996) ILR (Kar) 573 : (1996) 1 KarLJ 412
Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 397, 401Penal Code, 1860 (IPC) — Section 307
High Courts19 Dec 1995Dismissed
Zulfkar Khan Vs Vice Chancellor, Gulbarga University
Karnataka High Court · (1996) ILR (Kar) 239 : (1995) 6 KarLJ 365
Karnataka State Universities Act, 1976 — Section 27, 37, 38, 39
High Courts19 Dec 1995Allowed
Nainappa Setty Palya Bank Colony Society Vs Bangalore Development Authority
Karnataka High Court · (1996) ILR (Kar) 1723 : (1996) 5 KarLJ 792
Bangalore Development Authority Act, 1976 — Section 32
High Courts19 Dec 1995
P.R. Chindak and another Vs Deputy Commissioner of Commercial Taxes (Administration), Belgaum Division, Belgaum
Karnataka High Court · (1996) ILR (Kar) 2873 : (1996) 41 KarLJ 652
Karnataka Sales Tax Act, 1957 — Section 15
High Courts19 Dec 1995
Neelakantappa Vishwanathappa Vs Deputy Commissioner of Commercial Taxes (Admn.), Davanagere Division, Davanagere
Karnataka High Court · (1996) ILR (Kar) 700
Karnataka Sales Tax Act, 1957 — Section 15
High Courts18 Dec 1995
Gururaja Stores Vs Deputy Commissioner of Commercial Taxes (Admn.)
Karnataka High Court · (1996) ILR (Kar) 2601
Karnataka Sales Tax Act, 1957 — Section 15
High Courts18 Dec 1995Dismissed
Thippaiah Vs The Deputy Commissioner and Others
Karnataka High Court · (1996) ILR (Kar) 2361 : (1995) 6 KarLJ 691
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 4 (2)
High Courts15 Dec 1995Dismissed
Sri Basaveshwara Pre-University College Vs State of Karntaka
Karnataka High Court · (1996) ILR (Kar) 227 : (1995) 6 KarLJ 352
High Courts15 Dec 1995
Sumangala Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 235 : (1995) 6 KarLJ 360
Constitution of India, 1950 — Article 341, 342Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment) Rules, 1992 — Rule 4, 6, 7, 9A
High Courts15 Dec 1995
Gujarat Co-operative Milk Marketing Federation Limited Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 2560
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 18 A
High Courts14 Dec 1995Partly Allowed
K.M. Munivenkatappa Vs State of Karnataka and Others
Karnataka High Court · (1996) 2 KarLJ 538 : (1996) 2 LLJ 1023
Constitution of India, 1950 — Article 12, 226
High Courts14 Dec 1995
B. Rajanna Vs State of Karnataka
Karnataka High Court · (1996) 1 ALT(Cri) 436 : (1996) CriLJ 1820 : (1996) ILR (Kar) 766 : (1996) 1 KarLJ 433
Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 262, 263Karnataka Police Act, 1963 — Section 92 (O), 95 (p)
High Courts14 Dec 1995
Munivenkatappa Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 886
Constitution of India, 1950 — Article 12, 226