High Courts20 Nov 1995Partly Allowed
Jitendra Kumar Yadav Vs Union of India (UOI) and Others
Karnataka High Court · (1996) ILR (Kar) 1679 : (1995) 6 KarLJ 669
Constitution of India, 1950 — Article 12
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,838 of 2,390
High Courts20 Nov 1995
Ganga Bovi Vs Shankar Seva Samithi (Regd.), Tumkur
Karnataka High Court · (1996) 1 KarLJ 238
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Nov 1995Dismissed
Special Land Acquisition Officer Vs Fakirappa Yallappa Pujari
Karnataka High Court · (1996) ILR (Kar) 951 : (1996) 1 KarLJ 265
Land Acquisition (Mysore Extension and Amendment) Act, 1961 — Section 12, 18, 18 (1)
High Courts17 Nov 1995Dismissed
Sujatha Vs Indian Bank
Karnataka High Court · (1996) ILR (Kar) 553 : (1996) 1 KarLJ 310
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151
High Courts17 Nov 1995Dismissed
Shankar Vs Karnataka Land Army Corporation Ltd. and Others
Karnataka High Court · (1996) 1 KarLJ 329 : (1997) 3 LLJ 291
Industrial Disputes Act, 1947 — Section 2 (i), 2 (ii) (g), 2 (s)
High Courts17 Nov 1995
K. Surappa Vs V. Venkatesha Reddy and others
Karnataka High Court · (1997) ACJ 482 : AIR 1996 Kar 258 : (1996) ILR (Kar) 1186 : (1996) 1 KarLJ 534
Motor Vehicles Act, 1988 — Section 96 (2)Representation of the Peoples Act, 1951 — Section 160, 161 (2)
High Courts17 Nov 1995Allowed
B.S. Balaji Vs T. Govindaraju and Another
Karnataka High Court · (1996) 1 CivCC 349
High Courts17 Nov 1995
M/s Pepsico Restaurants International (India) Pvt. Ltd., New Delhi and another Vs Corporation of the City of Bangalore and others
Karnataka High Court · (1996) CriLJ 3113 : (1996) ILR (Kar) 1357 : (1995) 6 KarLJ 243
Constitution of India, 1950 — Article 14, 19Karnataka Municipal Corporations Act, 1976 — Section 423, 44 (1) (e), 444
High Courts17 Nov 1995Dismissed
Shankar Vs Karnataka Land Army Corporation Ltd.
Karnataka High Court · (1996) ILR (Kar) 1407
Constitution of India, 1950 — Article 14, 16
High Courts16 Nov 1995
H. Nagaraj Vs Gulbarga University
Karnataka High Court · AIR 1996 Kar 326 : (1996) ILR (Kar) 220 : (1996) 2 KarLJ 530
Karnataka State Universities Act, 1976 — Section 27, 39
High Courts16 Nov 1995Dismissed
Dr. P. Sashikala Vs Director, Medical Education
Karnataka High Court · (1995) ILR (Kar) 3571 : (1996) 2 KarLJ 140
Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 7, 9 (3)
High Courts16 Nov 1995Allowed
Narayanappa Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 3573 : (1995) 6 KarLJ 315
Karnataka Selection of Candidates for Admission to Teachers Higher Course Rules, 1995 — Rule 3, 4, 4 (i)c
High Courts15 Nov 1995
Commercial Tax Officer, II Circle, Udupi, Dakshina Kannada District Vs M/s. Anitha Cashew Industries, Hebri, Karkala Taluk, Dakshina Kannada District
Karnataka High Court · (1996) 41 KarLJ 499
Karnataka Sales Tax Act, 1957 — Section 8A(1)(B)
High Courts15 Nov 1995
Gurupadappa Vs State of Karnataka
Karnataka High Court · (1995) 6 KarLJ 273
Land Acquisition Act, 1894 — Section 23
High Courts14 Nov 1995
K. Krishnachari Vs Smt. Malathi
Karnataka High Court · (1995) 6 KarLJ 157
Civil Procedure Code, 1908 (CPC) — Section 153
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