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)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,842 of 2,390
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
High Courts28 Sept 1995Partly Allowed
Special Land Acquisition Officer Vs Rachanna
Karnataka High Court · (1996) ILR (Kar) 673 : (1996) 5 KarLJ 343
Land Acquisition Act, 1894 — Section 18 (3) (b)
High Courts28 Sept 1995Dismissed
The State of Karnataka Vs Vimalchand and Others
Karnataka High Court · (1996) ILR (Kar) 1840 : (1996) 41 KarLJ 264
Civil Procedure Code, 1908 (CPC) — Section 100, 80Karnataka Sales Tax Act, 1957 — Section 33, 34, 35
High Courts27 Sept 1995Allowed
Nagappa Vs General Manager KSRTC
Karnataka High Court · (1996) ACJ 921 : (1996) ILR (Kar) 1231
High Courts27 Sept 1995Allowed
Manjanna Vs K.S.R.T.C.
Karnataka High Court · (1996) ILR (Kar) 724 : (1995) 6 KarLJ 653
Road Transport Corporations Act, 1950 — Section 34
High Courts27 Sept 1995Allowed
Karnataka State Road Transport Corporation Vs Anantharam Singh
Karnataka High Court · (1997) ACJ 346 : (1996) ILR (Kar) 1088
High Courts27 Sept 1995
L. Shreedevi and Another (Minors) by Guardian Father Vs State of Karnataka and Another
Karnataka High Court · (1996) ILR (Kar) 868 : (1996) 2 KarLJ 222
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226
High Courts27 Sept 1995
Assistant Collector of Central Excise Vs Mysore Snack Food Ltd.
Karnataka High Court · (2005) 184 ELT 337
Central Excise Act, 1944 — Section 11 BConstitution of India, 1950 — Article 226
High Courts26 Sept 1995
Venkatesh Babu Vs State of Karnataka and Others
Karnataka High Court · (1996) 5 KarLJ 47
Constitution of India, 1950 — Article 164