COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,841 of 2,390

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)

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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)

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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

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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)

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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

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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)

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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)

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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

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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)

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High Courts16 Oct 1995Dismissed

Nagendra Sinha and Sons Vs Commissioner of Income Tax

Karnataka High Court · (1996) 85 TAXMAN 262

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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

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High Courts13 Oct 1995Dismissed

K. Subba Rao Vs M/s. Laxminarayana Complex

Karnataka High Court · AIR 1996 Kar 127

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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)

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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)

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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

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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)

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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)

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High Courts11 Oct 1995

M.S. Prithviraj Vs Mukesh Reddy

Karnataka High Court · (1995) 5 KarLJ 213

Civil Procedure Code, 1908 (CPC) — Section 115

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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

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High Courts11 Oct 1995Dismissed

Sreenivasulu S. Vs LIC Housing finance Ltd.

Karnataka High Court · (1998) 3 LLJ 406

Constitution of India, 1950 — Article 12

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