High Courts24 Aug 1995
Hubli Opticals Vs Assistant Commissioner of Commercial Taxes, V Circle, Hubli
Karnataka High Court · (1995) ILR (Kar) 3104
Karnataka Sales Tax Act, 1957 — Section 6 B, 8 A
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,846 of 2,390
High Courts24 Aug 1995Allowed
Assistant Commercial Tax Officer and Another Vs Ruby Traders
Karnataka High Court · (2003) 133 STC 175
Karnataka Sales Tax Act, 1957 — Section 28 A, 28 A (4)
High Courts24 Aug 1995
New India Assurance Co. Ltd. Vs Nagarathna and Others
Karnataka High Court · (1997) 1 ACC 648
Motor Vehicles Act, 1939 — Section 95, 95 (2)
High Courts24 Aug 1995
The Assistant Commissioner and Land Acquisition Officer, Gulbarga Vs Chandrashekar Balgundgi
Karnataka High Court · AIR 1996 Kar 110 : (1995) ILR (Kar) 2732 : (1996) 1 KarLJ 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts23 Aug 1995Dismissed
Virupakshaiah @ Veeraiah Vs Shivaputrappa Basappa Golappanavar
Karnataka High Court · (1995) ILR (Kar) 2865 : (1996) 5 KarLJ 53
Transfer of Property Act, 1882 — Section 106, 107
High Courts23 Aug 1995Allowed
Nagaraju Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 442
High Courts23 Aug 1995Dismissed
Thulahalli Kotrabasappa Vs Pujari Rangappa
Karnataka High Court · (1995) 08 KAR CK 0011
High Courts22 Aug 1995Allowed
Dr. Vageesh Ayyar Vs Post Graduate Selection Committee
Karnataka High Court · (1996) ILR (Kar) 633 : (1995) 6 KarLJ 394
Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 7A (5)
High Courts22 Aug 1995
Gopalakrishna Bhat Vs Chairman, Coffee Board
Karnataka High Court · (1996) ILR (Kar) 90 : (1995) 4 KarLJ 32
Army Act, 1950 — Section 164
High Courts22 Aug 1995
Neelamanavar Nagamma Vs Neelagallu Veeranna (Dead) by L.Rs. and Others
Karnataka High Court · (1996) 2 KarLJ 654
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100
High Courts22 Aug 1995Dismissed
Krishnappa Vs Deputy Commissioner
Karnataka High Court · (1996) ILR (Kar) 556 : (1995) 5 KarLJ 585
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts21 Aug 1995
Arun Manikchand Shah and others Vs State of Karnataka and others
Karnataka High Court · (1995) ILR (Kar) 3080 : (1996) 41 KarLJ 137
Constitution of India, 1950 — Article 14, 19 (1) (g), 254Karnataka Tax on Entry of Goods Act, 1979 — Section 4 B
High Courts21 Aug 1995
Sajid Vs State of Karnataka
Karnataka High Court · (1996) CriLJ 1465 : (1996) ILR (Kar) 38 : (1996) 5 KarLJ 781
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302
High Courts21 Aug 1995
Arun Manikchand Shah and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1996 Kar 386
Constitution of India, 1950 — Article 14, 19 (1) (g), 304 (a)Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 4 B, 4 EMotor Vehicles Act, 1988 — Section 39
High Courts18 Aug 1995
Sri Vinayaka Agency and others Vs State of Karnataka and others
Karnataka High Court · (1995) ILR (Kar) 2853
Karnataka Sales Tax Act, 1957 — Section 3 A, 8 A (1) (b)
High Courts18 Aug 1995
J. Alexander, I.A.S. Vs State of Karnataka
Karnataka High Court · (1996) CriLJ 592 : (1995) ILR (Kar) 2578 : (1995) 4 KarLJ 227
Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173 (2)Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts17 Aug 1995Allowed
Jnanachandra Kuloor Vs Seethu Hengsu
Karnataka High Court · (1995) ILR (Kar) 2823 : (1995) 4 KarLJ 156
Karnataka Land Reforms Act, 1961 — Section 133
High Courts17 Aug 1995
Syed Mustapha Kamal Pasha and another Vs Dr. H.A. Ramachandra Gowda and others
Karnataka High Court · AIR 1996 Kar 91 : (1996) 1 CivCC 666 : (1995) ILR (Kar) 3122 : (1995) 4 KarLJ 508
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts16 Aug 1995Partly Allowed
Rangadas Naik Vs State of Karnataka
Karnataka High Court · (1997) ACJ 1392 : (1996) ILR (Kar) 975 : (1996) 2 KarLJ 191
Constitution of India, 1950 — Article 227, 227 (1)Motor Vehicles Act, 1988 — Section 165, 165 (1), 165 (3)
High Courts16 Aug 1995
Panchappa Siddaramappa Kalburgi Vs Joint Registrar of Co-operative Societies, Belgaum Division, Belgaum and Others
Karnataka High Court · (1995) 5 KarLJ 268
Karnataka Co-operative Societies Act, 1959 — Section 126A