High Courts21 Jul 1995
Rajagopalaiah Vs Chief Officer
Karnataka High Court · (1995) ILR (Kar) 2451 : (1995) 4 KarLJ 570
Karnataka Municipalities Act, 1964 — Section 179, 180, 87 (f), 87 (i)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,850 of 2,390
High Courts20 Jul 1995Dismissed
P. Surendra Vs Hummeera Banu
Karnataka High Court · (1995) ILR (Kar) 2537 : (1995) 3 KarLJ 516
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151
High Courts20 Jul 1995
Jagannatha Vs P.S. Sridhara Murthy
Karnataka High Court · (1995) ILR (Kar) 3219
High Courts18 Jul 1995Allowed
Ramakrishna Vs Special Land Acquisition Officer
Karnataka High Court · (1995) ILR (Kar) 2965 : (1995) 3 KarLJ 512
Civil Procedure Code, 1908 (CPC) — Section 21 (3)
High Courts18 Jul 1995Dismissed
Mrs. Christine George Vs Bank of India
Karnataka High Court · (1995) ILR (Kar) 2963 : (1995) 5 KarLJ 518
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83 (3)
High Courts18 Jul 1995
A. Rudra Goud Vs Official Receiver, Bellary
Karnataka High Court · (1996) 2 KarLJ 649
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3)
High Courts18 Jul 1995Dismissed
Samiulla Shariff Vs Khizer Ahamed
Karnataka High Court · (1995) ILR (Kar) 2460 : (1995) 3 KarLJ 509
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, 47Karnataka Rent Control Act, 1961 — Section 21 (1) (a) (f), 21 (1) (f), 21 (1) (h)
High Courts17 Jul 1995
Cheluvamma Poojarthi Vs Birmanna Poojary
Karnataka High Court · (1996) 2 KarLJ 514
Karnataka Land Reforms Act, 1961 — Section 132, 38
High Courts17 Jul 1995Allowed
Manmatha Rao Vs M.K. Ahuja
Karnataka High Court · (1995) ILR (Kar) 2959 : (1995) 3 KarLJ 518
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22 (1), Order 21 Rule 22 (3)
High Courts17 Jul 1995Allowed
Gulabi Poojarthi Vs Shobha
Karnataka High Court · (1995) ILR (Kar) 2961 : (1995) 3 KarLJ 514
Karnataka Panchayat Raj Act, 1993 — Section 15, 20
High Courts15 Jul 1995Dismissed
Sharana Gowda Vs Narayana
Karnataka High Court · (1995) 07 KAR CK 0059
High Courts14 Jul 1995Dismissed
Sandur Noorsab (Since deceased) by LRs. and Others Vs H. Abdul Basith Sab (Since deceased) by LRs. and Others
Karnataka High Court · (1995) 07 KAR CK 0066
High Courts14 Jul 1995Allowed
Dr. M.V. Shetty Memorial Trust Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2188 : (1995) 6 KarLJ 37
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14 (1)
High Courts14 Jul 1995
M. Chandrashekaraiah Vs State of Karnataka and Others
Karnataka High Court · (1996) 2 KarLJ 644
Administrative Tribunals Act, 1985 — Section 15, 28Penal Code, 1860 (IPC) — Section 498A
High Courts14 Jul 1995Dismissed
Darshan Vs State of Karnataka
Karnataka High Court · (1996) ILR (Kar) 1241
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 17, 4 (1)
High Courts14 Jul 1995
Sandur Noorsab (Since Deceased) by L.Rs. and Others Vs H. Abdul Basith Sab (Since Deceased) by L.Rs. and Others
Karnataka High Court · (1997) 3 CivCC 603 : (1996) 3 KarLJ 751
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 6 Rule 17
High Courts14 Jul 1995
Smt. Parvathamma Vs The Chief Secretary and others
Karnataka High Court · (1995) 2 ACC 665 : (1996) ACJ 1091 : (1995) CriLJ 4148 : (1995) ILR (Kar) 2424 : (1995) 6 KarLJ 8 : (1995) 3 RCR(Criminal) 760
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 176
High Courts14 Jul 1995Dismissed
Prathima S. Bhat Vs Uppinangadi Grama Panchayath
Karnataka High Court · (1995) ILR (Kar) 2476 : (1995) 6 KarLJ 136
High Courts14 Jul 1995
M.V. Mahesh Vs The State of Karnataka
Karnataka High Court · (1996) CriLJ 771 : (1995) ILR (Kar) 2752 : (1995) 5 KarLJ 712
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jul 1995Allowed
Ebrahim Vs Returning Officer
Karnataka High Court · (1995) ILR (Kar) 2181 : (1995) 6 KarLJ 470
Constitution of India, 1950 — Article 226Karnataka Cooperative Societies Rules, 1960 — Rule 14 (2), 14 (3)