High Courts08 Aug 1995
Smt. Gangamma and Another Vs Krishnappa
Karnataka High Court · (1995) 4 KarLJ 163
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,848 of 2,390
High Courts08 Aug 1995
The Assistant Executive Engineer, No. 1, Maintenance Sub-division, K.R. Sagara, Srirangapatna Taluk and Another Vs B.K. Nagaraju
Karnataka High Court · (1998) 1 CivCC 217 : (1997) 4 KarLJ 420
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts08 Aug 1995
Vishnu Narayan Moger and another Vs The State of Karnataka
Karnataka High Court · (1996) CriLJ 1121 : (1996) ILR (Kar) 185 : (1995) 5 KarLJ 225
Penal Code, 1860 (IPC) — Section 109, 304, 324
High Courts07 Aug 1995Partly Allowed
Anand Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 718 : (1996) 5 KarLJ 400
High Courts07 Aug 1995
N. Rajendra Prasad Bhat Vs The State of Karnataka
Karnataka High Court · (1996) 2 ALT(Cri) 242 : (1996) CriLJ 257 : (1995) ILR (Kar) 2739 : (1995) 6 KarLJ 748
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 392
High Courts07 Aug 1995
Roshanlal Agarwal Vs Dy. Chief Controller of Imports and Exports
Karnataka High Court · (1995) 51 ECC 34 : (1996) 85 ELT 219 : (1995) ILR (Kar) 2463 : (1995) 3 KarLJ 520 : (1995) 3 RCR(Criminal) 521
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Penal Code, 1860 (IPC) — Section 120 B, 420
High Courts07 Aug 1995
State of Karnataka Vs Udayakumar
Karnataka High Court · (1996) CriLJ 19 : (1995) ILR (Kar) 2438 : (1995) 4 KarLJ 313
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 1995
Godrej K. Divecha and Others Vs Corporation of City of Bangalore and Others
Karnataka High Court · (1997) ILR (Kar) 7
Karnataka Town and Country Planning Act, 1961 — Section 12 (2) (iii), 21
High Courts04 Aug 1995
Karnataka State Road Transport Corporation Vs B.M. Patil
Karnataka High Court · (1995) ILR (Kar) 2923 : (1995) 5 KarLJ 665 : (1996) 2 LLJ 536
Industrial Disputes Act, 1947 — Section 11 A
High Courts04 Aug 1995
Yellappa Vs The State of Karnataka
Karnataka High Court · (1996) CriLJ 1071 : (1996) ILR (Kar) 28 : (1995) 6 KarLJ 167
Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 302
High Courts04 Aug 1995Allowed
Leelamma Vs Govindappa
Karnataka High Court · (1996) 1 CivCC 322 : (1996) 1 DMC 82 : (1995) ILR (Kar) 2589 : (1995) 4 KarLJ 448
Hindu Adoption and Maintenance Act, 1956 — Section 25
High Courts04 Aug 1995Dismissed
Raghavendra Ranga Pai Vs Vishwanatha Pai
Karnataka High Court · (1995) ILR (Kar) 2664 : (1995) 6 KarLJ 588
Constitution of India, 1950 — Article 226Madras Shops and Commercial Establishments Act, 1947 — Section 41, 41 (2)
High Courts03 Aug 1995
Mypower Mazdoor Welfare Union Vs Secretary and Commissioner
Karnataka High Court · (1995) ILR (Kar) 3223 : (1995) 5 KarLJ 326
Industrial Disputes Act, 1947 — Section 10
High Courts03 Aug 1995
C.C. Subbaraya Setty Vs C.V. Ananthanarayana Setty and others
Karnataka High Court · AIR 1996 Kar 41 : (1995) ILR (Kar) 2892 : (1996) 1 KarLJ 35
Arbitration Act, 1940 — Section 14 (2), 28, 30, 38
High Courts03 Aug 1995
Doddaraju Vs District and Sessions Judge
Karnataka High Court · (1996) 73 FLR 1231 : (1995) ILR (Kar) 3229 : (1995) 6 KarLJ 301
Constitution of India, 1950 — Article 14, 226
High Courts03 Aug 1995Dismissed
Hanumantha Raju Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 3072 : (1996) 5 KarLJ 719
Contract Act, 1872 — Section 29Karnataka Excise (Amendment) Act, 1994 — Section 24
High Courts02 Aug 1995
Ramesh Vs State of Karnataka
Karnataka High Court · (1995) 1 ALT(Cri) 510 : (1996) ILR (Kar) 85 : (1995) 6 KarLJ 200
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 173, 173 (4)
High Courts01 Aug 1995
Mumtaz Vs Karnataka Electricity Board
Karnataka High Court · (1996) ILR (Kar) 77 : (1995) 5 KarLJ 117
High Courts01 Aug 1995
Harabailu Kariappa and others Vs State of Karnataka
Karnataka High Court · (1996) 2 ALT(Cri) 119 : (1996) CriLJ 321 : (1995) ILR (Kar) 3052 : (1995) 4 KarLJ 169
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Aug 1995
Mumtaz (Smt.) Vs Karnataka Electricity Board and Others
Karnataka High Court · (1998) 3 LLJ 410