High Courts04 Sept 1995
Shrimanthrao Vs Shamrao and Others
Karnataka High Court · (1996) 2 KarLJ 409
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,845 of 2,390
High Courts04 Sept 1995
Commercial Tax Officer, IV Circle, Davangere, Chitradurga District Vs Hallur Halappa and Company, Davangere, Chitradurga District
Karnataka High Court · (1996) 41 KarLJ 503
Karnataka Sales Tax Act, 1957 — Section 8A
High Courts01 Sept 1995Allowed
Ramachandrachar Vs Commissioner, Mysore City Corporation
Karnataka High Court · (1996) ILR (Kar) 1494 : (1996) 2 KarLJ 312
Karnataka Municipal Corporations Act, 1976 — Section 229, 301, 302, 320, 321
High Courts01 Sept 1995Dismissed
Irawwa Vs Krishnaji Venkatesh Naik
Karnataka High Court · (1996) ILR (Kar) 1321 : (1996) 2 KarLJ 285
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Karnataka Land Revenue Act, 1964 — Section 140, 61, 62
High Courts01 Sept 1995Dismissed
Karigowda Vs Ningegowda and Others
Karnataka High Court · (1996) 2 CivCC 287
High Courts31 Aug 1995Dismissed
State of Karnataka Vs Adiveppa Ningappa Ranekkanavar
Karnataka High Court · (1995) ILR (Kar) 2782 : (1995) 6 KarLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 465Penal Code, 1860 (IPC) — Section 326
High Courts31 Aug 1995
S.G. Gundegowda alias Moganna Vs State
Karnataka High Court · (1996) CriLJ 852 : (1995) ILR (Kar) 3525 : (1996) 1 KarLJ 150 : (1996) 1 RCR(Criminal) 416
Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 134
High Courts30 Aug 1995Dismissed
Chairman, CBEC and Others Vs Davangere Cotton Mills Davangere Cotton Mills Vs Chairman, CBEC and Others
Karnataka High Court · (1996) 63 ECR 244 : (1995) ILR (Kar) 2690 : (1995) 5 KarLJ 277
Central Excise Act, 1944 — Section 11 A, 11 A (1), 11 A (2)Constitution of India, 1950 — Article 226
High Courts30 Aug 1995
Anantha Ramrao Vs Town Municipal Council, Devadurga, District Raichur and Another
Karnataka High Court · (1996) 2 KarLJ 365
Karnataka Municipalities Act, 1964 — Section 284
High Courts30 Aug 1995Allowed
Union of India (UOI) Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2706
Constitution of India, 1950 — Article 226Sugarcane (Control) Order, 1966 — Clauses 2, Clauses 5
High Courts30 Aug 1995
Jayamma (Smt.) Vs General Manager (Personnel), Karnataka Silk Industries Corporation Limited and Another
Karnataka High Court · (1996) 74 FLR 2407 : (1996) 2 KarLJ 373
Constitution of India, 1950 — Article 226
High Courts28 Aug 1995
M/s. Bangalore Water Supply and Sewerage Board, Bangalore Vs State of Karnataka
Karnataka High Court · (1999) 46 KarLJ 1
Karnataka Sales Tax Act, 1957 — Section 2(1)(T)
High Courts28 Aug 1995
B.S. Ghosh Vs Bharat Electronics Ltd.
Karnataka High Court · (1995) 08 KAR CK 0024
High Courts25 Aug 1995
Harish Vs University of Agricultural Sciences
Karnataka High Court · (1996) ILR (Kar) 499 : (1996) 2 KarLJ 451
Constitution of India, 1950 — Article 19 (1), 21University of Agricultural Sciences Act, 1963 — Section 13, 13 (2)
High Courts25 Aug 1995
Mahadevaiah Vs State of Karnataka and others
Karnataka High Court · (1996) CriLJ 2677 : (1996) ILR (Kar) 447 : (1996) 2 KarLJ 269
Constitution of India, 1950 — Article 21
High Courts25 Aug 1995
K. Shivaram, XIII Addl. Judge Vs Vimala, Proprietrix and another
Karnataka High Court · (1996) CriLJ 3353 : (1995) ILR (Kar) 2735 : (1995) 5 KarLJ 37
Contempt of Courts Act, 1971 — Section 15 (2), 6
High Courts24 Aug 1995Allowed
Shripad Narayan Hegde Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2679 : (1996) 5 KarLJ 641
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4, 5Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3 (2)
High Courts24 Aug 1995
The State of Karnataka (Kanakagiri P.S.) Vs Doragal Kanakappa
Karnataka High Court · (1996) 1 ALT(Cri) 605 : (1996) CriLJ 599 : (1995) ILR (Kar) 2777 : (1995) 4 KarLJ 158
Criminal Procedure Code, 1973 (CrPC) — Section 329Penal Code, 1860 (IPC) — Section 307
High Courts24 Aug 1995
New India Assurance Co. Ltd. and Others Vs Nagarathna and Others
Karnataka High Court · (1997) ACJ 376 : AIR 1996 Kar 396 : (1996) ILR (Kar) 3041 : (1996) 6 KarLJ 77
Motor Vehicles Act, 1988 — Section 85, 85 (2)