High Courts05 Jul 1995
A.V. Laxman Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2331 : (1995) 6 KarLJ 620
Karnataka Town and Country Planning Act, 1961 — Section 15, 16, 18, 81 B
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,852 of 2,390
High Courts05 Jul 1995Allowed
Ramesh Govind Kulkarni Vs Karnataka Appellate Tribunal
Karnataka High Court · (1995) ILR (Kar) 2063 : (1995) 5 KarLJ 202
Karnataka Co-operative Societies Act, 1959 — Section 105, 119Limitation Act, 1963 — Section 12 (2), 14, 4, 5
High Courts05 Jul 1995Allowed
Mallikarjun Co-operative Housing Society Ltd. Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2230 : (1995) 6 KarLJ 46
Karnataka Land Reforms Act, 1961 — Section 118 (1A), 48 A
High Courts05 Jul 1995
Anjanappa Vs Byrappa
Karnataka High Court · (1995) ILR (Kar) 2495 : (1995) 5 KarLJ 459
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 227Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 4, 5, 6, 9 A
High Courts04 Jul 1995
B. Narayana Murthy and Others Vs B. Venkateshalu and Others
Karnataka High Court · (1996) 1 DMC 16 : (1995) 4 KarLJ 553
Evidence Act, 1872 — Section 114 (3)
High Courts04 Jul 1995Allowed
Vokkaligara Sannappa Vs Vokkaligara Annaiah
Karnataka High Court · (1996) 1 CivCC 159 : (1995) ILR (Kar) 3286 : (1996) 1 KarLJ 25
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10 (2), Order 26 Rule 9, 100Evidence Act, 1872 — Section 35
High Courts04 Jul 1995Allowed
Vishnu Vs Deputy Commissioner for Transport
Karnataka High Court · (1995) ILR (Kar) 2177 : (1995) 4 KarLJ 504
Criminal Procedure Code, 1973 (CrPC) — Section 4Karnataka Motor Vehicles Taxation Act, 1957 — Section 12, 12 A, 12 B
High Courts04 Jul 1995
Mohammed Jahir Vs Nazrath Fatima
Karnataka High Court · (1995) 2 ALT(Cri) 675 : (1995) CriLJ 3822 : (1996) 1 DMC 184 : (1995) ILR (Kar) 2259 : (1995) 3 KarLJ 279
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Jul 1995Allowed
Ramaiah Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2419 : (1995) 5 KarLJ 208
Constitution of India, 1950 — Article 226, 227
High Courts04 Jul 1995
Narayana Murthy Vs Venkateshalu
Karnataka High Court · (1995) ILR (Kar) 2876
Evidence Act, 1872 — Section 114 (3)
High Courts03 Jul 1995
Narasamma Vs Arjun M. Menda
Karnataka High Court · (1996) ILR (Kar) 136 : (1995) 5 KarLJ 574
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6, 151Karnataka Stamp Act, 1957 — Section 34
High Courts30 Jun 1995
Corporation of the City of Bangalore Vs Venkatapathy Setty
Karnataka High Court · (1995) ILR (Kar) 2615 : (1995) 4 KarLJ 238
Karnataka Municipal Corporations Act, 1976 — Section 320 (2), 444
High Courts30 Jun 1995
And 3rd July, 1995 Dr. Jacob Lazarus Chelly Vs Dokka Samuel
Karnataka High Court · (1995) 5 KarLJ 692
Transfer of Property Act, 1882 — Section 54
High Courts30 Jun 1995
Hanamanth Ramanna alias Ramachandra Vs State of Karnataka
Karnataka High Court · (1995) CriLJ 4218 : (1995) ILR (Kar) 2158 : (1995) 3 KarLJ 461
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302
High Courts29 Jun 1995
Dr. H.J. Gurunath Vs Cauvery Grameena Bank, Mysore and another
Karnataka High Court · (1995) 06 KAR CK 0024
Constitution of India, 1950 — Article 14
High Courts29 Jun 1995
Narayan Nilakantasa Bhute Vs Laxman Chinnusa Meharawade and Another
Karnataka High Court · (1995) 6 KarLJ 639
Easements Act, 1882 — Section 4
High Courts29 Jun 1995
Venkappa Kannappa Chowdari Vs State of Karnataka
Karnataka High Court · (1996) CriLJ 15 : (1995) ILR (Kar) 2149 : (1995) 6 KarLJ 544
Criminal Procedure Code, 1898 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 85
High Courts29 Jun 1995
H.J. Gurnath (Dr.) Vs Chairman and the Disciplinary Authority, Cauvery Grameena Bank, Mysore and Another
Karnataka High Court · (1995) ILR (Kar) 2933 : (1996) 1 KarLJ 84
Constitution of India, 1950 — Article 14
High Courts29 Jun 1995
Vimala Vs Narayanaswamy
Karnataka High Court · (1995) ILR (Kar) 3376
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 124
High Courts28 Jun 1995Dismissed
Shivappa Vs Keriyamma
Karnataka High Court · (1996) ILR (Kar) 263 : (1995) 5 KarLJ 415
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 99Karnataka Land Revenue Act, 1964 — Section 132, 132 (2)