COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,843 of 2,390

High Courts26 Sept 1995

S.A. Jalaluddin Vs Bangalore Development Authority and another

Karnataka High Court · AIR 1996 Kar 156 : (1995) ILR (Kar) 3321 : (1995) 5 KarLJ 651

Bangalore Development Authority Act, 1976 — Section 36Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11 A

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High Courts25 Sept 1995Allowed

Parameshwarappa Vs State of Karnataka

Karnataka High Court · (1996) ILR (Kar) 252 : (1996) 5 KarLJ 256

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High Courts25 Sept 1995Dismissed

State of Karnataka Vs Gurubasappa Basappa Sajjan

Karnataka High Court · (1996) ILR (Kar) 1175

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 235Karnataka State Servants (Determination of Age) Act, 1974 — Section 4, 5, 6

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High Courts21 Sept 1995Allowed

Bangalore University Vs P.K. Asha

Karnataka High Court · (1995) ILR (Kar) 2999 : (1995) 6 KarLJ 455

Constitution of India, 1950 — Article 226

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High Courts21 Sept 1995Dismissed

National Insurance Co. Ltd. Vs Smt. Leelavathi and Others

Karnataka High Court · (1997) ACJ 644 : (1996) ILR (Kar) 2867 : (1996) 5 KarLJ 442

Motor Vehicles Act, 1939 — Section 96 (2)

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High Courts20 Sept 1995Dismissed

Bharat Fritz Werner (P) Ltd. Vs Channawwa

Karnataka High Court · (1996) ACJ 945 : (1995) ILR (Kar) 3520 : (1996) 5 KarLJ 289

Motor Vehicles Act, 1939 — Section 95 (2), 95 (2) (b), 95 (2) (c)

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High Courts19 Sept 1995Dismissed

Chitti Babu Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 3109

Karnataka General Clauses Act, 1899 — Section 10, 6

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High Courts19 Sept 1995

Commissioner of Income Tax Vs Gogte Minerals

Karnataka High Court · (1996) 130 CTR 11 : (1995) ILR (Kar) 3358 : (1996) 220 ITR 29

Income Tax Act, 1961 — Section 256 (1)Mineral Conservation and Development Rules, 1988 — Rule 34

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High Courts19 Sept 1995Allowed

The Special Land Acquisition Officer, UKP Vs Malakajayya Mallayya

Karnataka High Court · (1996) ILR (Kar) 1639 : (1996) 5 KarLJ 379

Land Acquisition Act, 1894 — Section 12 (2), 18 (2), 18 (3) (b)

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High Courts18 Sept 1995Allowed

Ramaiah Vs Lakshmana Gowda

Karnataka High Court · (1995) ILR (Kar) 2967

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204 (2)

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High Courts18 Sept 1995Dismissed

Mohammed Immam Hussain Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 2821 : (1995) 5 KarLJ 603

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High Courts18 Sept 1995Allowed

General Manager, Wheel and Axle Plant and Another Vs State of Karnataka

Karnataka High Court · (1995) 5 KarLJ 605 : (1996) 1 LLJ 943

Criminal Procedure Code, 1973 (CrPC) — Section 197Factories Act, 1948 — Section 92Penal Code, 1860 (IPC) — Section 21

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High Courts18 Sept 1995

Smt. Neelagangawa Vs Ningana Gowda

Karnataka High Court · (1996) 2 KarLJ 436

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts18 Sept 1995

Basanagouda Channabasanagouda Patil Vs State of Karnataka

Karnataka High Court · (1996) CriLJ 631 : (1995) ILR (Kar) 3124 : (1995) 4 KarLJ 454

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 408, 409

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High Courts18 Sept 1995

Nagaraj alias Kumar alias Anand alias Selvam Vs State of Karnataka

Karnataka High Court · (1996) CriLJ 2901 : (1996) ILR (Kar) 2

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 302, 34, 376

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High Courts18 Sept 1995Allowed

General Manager, Wheel and Axle Plant Vs State of Karnataka

Karnataka High Court · (1996) 1 ALT(Cri) 377 : (1995) ILR (Kar) 2818

Criminal Procedure Code, 1898 (CrPC) — Section 197Factories Act, 1948 — Section 92

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High Courts15 Sept 1995

Solidaire India Limited, Bangalore Vs State of Karnataka and Another

Karnataka High Court · (1999) 47 KarLJ 278

Constitution of India, 1950 — Article 14, 301, 303(1), 304(A)Karnataka Sales Tax Act, 1957 — Section 8A

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High Courts15 Sept 1995

Krishnappa Vs State of Karnataka

Karnataka High Court · (1995) 5 KarLJ 240

Evidence Act, 1872 — Section 118

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High Courts14 Sept 1995

Paduthota Ramachandra and others etc. Vs Union of India and another

Karnataka High Court · AIR 1996 Kar 282 : (1995) ILR (Kar) 2712 : (1995) 5 KarLJ 356

Constitution of India, 1950 — Article 15 (4), 16 (4), 226, 341, 341 (1)

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High Courts14 Sept 1995Dismissed

State of Karnataka Vs Mahantappa and Others

Karnataka High Court · (1997) 2 ALT(Cri) 775 : (1996) ILR (Kar) 2730 : (1996) 5 KarLJ 381

Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)

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