High Courts16 Aug 1995Dismissed
Rajani Vs Management of Syndicate Bank
Karnataka High Court · (1995) ILR (Kar) 2943
Industrial Disputes Act, 1947 — Section 33 (4)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,847 of 2,390
High Courts16 Aug 1995
N. Krishna Devaraya and others Vs Union of India and others
Karnataka High Court · AIR 1996 Kar 189 : (1995) ILR (Kar) 2845 : (1996) 5 KarLJ 597
Telegraph Act, 1885 — Section 3 (1), 3 (6), 4 (1)Telegraph Rules, 1951 — Rule 2PP
High Courts16 Aug 1995
M.S. Palaksha and another Vs Union of India and others
Karnataka High Court · AIR 1996 Kar 209 : (1996) ILR (Kar) 1582 : (1996) 2 KarLJ 256
Motor Vehicles (Amendment) Act, 1994 — Section 130, 130 (2)
High Courts16 Aug 1995Dismissed
Sri. M.B. Byregowda and Others Vs Managing Director, KSRTC and Others
Karnataka High Court · (1997) ILR (Kar) 368
Factories Act, 1948 — Section 51, 52, 54, 61Industrial Disputes Act, 1947 — Section 9 A, 9 BKarnataka Shops and Commercial Establishments Act, 1961 — Section 35, 7
High Courts16 Aug 1995
Karnataka State Road Transport Corporation Vs Sri. Pauli Govis and another etc.
Karnataka High Court · AIR 1996 Kar 247 : (1996) ILR (Kar) 295 : (1995) 6 KarLJ 177
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 104
High Courts16 Aug 1995
Subramanya Vs Chairman and Managing Director
Karnataka High Court · (1995) ILR (Kar) 3434
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19Indian-Bank Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 3
High Courts16 Aug 1995Partly Allowed
S.R. Subramanya Vs Indian Bank and Others
Karnataka High Court · (1995) 5 KarLJ 531 : (1996) 2 LLJ 1143
Constitution of India, 1950 — Article 14, 226
High Courts16 Aug 1995
New India Assurance Co. Ltd. Vs K. Rajanna and Others
Karnataka High Court · (1995) ACJ 1015
Motor Vehicles Act, 1939 — Section 95
High Courts16 Aug 1995Dismissed
Nagendra Rao Vs Indian Bank
Karnataka High Court · (1995) ILR (Kar) 3599 : (1995) 5 KarLJ 332
Conduct and Discipline Regulations — Regulation 24, 3
High Courts11 Aug 1995
State of Kadugodi Police, Bangalore Vs Gulzar Khan
Karnataka High Court · (1996) CriLJ 624 : (1995) ILR (Kar) 2626 : (1995) 6 KarLJ 721
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 302, 341
High Courts11 Aug 1995Allowed
H.S. Nanjundappa Vs C.V. Shashidhara Murthy
Karnataka High Court · (1995) 08 KAR CK 0057
High Courts11 Aug 1995
Smt. Shankarawwa and Another Vs Devendrappa and Another
Karnataka High Court · (1995) 6 KarLJ 133
Karnataka Land Revenue Act, 1964 — Section 128
High Courts09 Aug 1995Allowed
Fathima Unnissa Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 3236 : (1995) 5 KarLJ 660
High Courts09 Aug 1995
Union of India Vs M/s. Property and Finance Private Ltd.
Karnataka High Court · AIR 1996 Kar 264 : (1995) ILR (Kar) 2401 : (1995) 5 KarLJ 247
Constitution of India, 1950 — Article 14, 226
High Courts09 Aug 1995
Samual Vs State of Karnataka
Karnataka High Court · (1996) CriLJ 1165 : (1996) ILR (Kar) 199 : (1996) 5 KarLJ 246
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 304
High Courts09 Aug 1995
Commissioner of Income Tax Vs Janmabhumi Press Trust
Karnataka High Court · (2000) 242 ITR 457
Income Tax Act, 1961 — Section 11
High Courts09 Aug 1995
Shivabai Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 247 : (1995) 5 KarLJ 589
Administrative Tribunals Act, 1985 — Section 15, 15 (1) (c), 28, 29
High Courts09 Aug 1995
COMMISSIONER OF INCOME TAX Vs JANMABHUMI PRESS TRUST
Karnataka High Court · (2000) 162 CTR 261
Income Tax Act, 1961 — Section 11
High Courts08 Aug 1995Dismissed
The Assistant Executive Engineer Vs B.K. Nagaraju
Karnataka High Court · (1995) 08 KAR CK 0076
High Courts08 Aug 1995Dismissed
Narasegowda Vs Assistant Commissioner
Karnataka High Court · (1995) ILR (Kar) 3295
Karnataka Land Revenue Act, 1964 — Section 128, 129