High Courts28 Jun 1995Dismissed
Radhamma Vs Lakshmamma K. Murthy
Karnataka High Court · (1995) ILR (Kar) 3249 : (1995) 4 KarLJ 145
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,853 of 2,390
High Courts27 Jun 1995Allowed
Rajappa Vs Somappa
Karnataka High Court · (1995) ILR (Kar) 3275 : (1995) 6 KarLJ 737
Civil Procedure Code, 1908 (CPC) — Section 100Mysore Village Panchayats and Local Boards Act, 1959 — Section 50, 50 (1)
High Courts26 Jun 1995Dismissed
Karigowda Vs Safdar Ali
Karnataka High Court · (1995) ILR (Kar) 3260 : (1995) 4 KarLJ 293
Karnataka General Clauses Act, 1899 — Section 6Karnataka Rent Control (Amendment) Act, 1983 — Section 21, 21 (1)Transfer of Property Act, 1882 — Section 106
High Courts26 Jun 1995
The State of Karnataka Vs Revappa alias Mudakappa
Karnataka High Court · (1996) CriLJ 182 : (1995) ILR (Kar) 2139 : (1995) 3 KarLJ 451
Penal Code, 1860 (IPC) — Section 302, 304
High Courts23 Jun 1995
K.S. Narayana Shetty Vs K.R. Radhakrishna Shetty
Karnataka High Court · (1995) 4 KarLJ 495
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Jun 1995
Industrial Finance Corporation of India Ltd. and Others Vs Ganga Phosphors and Chemicals Ltd.
Karnataka High Court · AIR 1996 Kar 136 : (1995) 3 KarLJ 544
Industrial Finance Corporation Act, 1948 — Section 30, 30 (7), 30 (8)Transfer of Property Act, 1882 — Section 69
High Courts23 Jun 1995Allowed
Subbarayadu Vs Ramanna
Karnataka High Court · (1996) 2 CivCC 427 : (1996) ILR (Kar) 747 : (1996) 2 KarLJ 281
Civil Procedure Code, 1908 (CPC) — Section 100, 100 (5)Specific Relief Act, 1963 — Section 16 (1) (c)
High Courts22 Jun 1995
B. Venkata Reddy and others Vs High Court of Karnataka and others
Karnataka High Court · (1996) CriLJ 909 : (1995) ILR (Kar) 1954 : (1995) 5 KarLJ 318
Constitution of India, 1950 — Article 215, 226
High Courts22 Jun 1995
R. Narayanappa (Dead) by L.Rs. Vs N. Nagappa and Others
Karnataka High Court · (1995) 5 KarLJ 637
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts22 Jun 1995Allowed
Puttegowda @ Ajjegowda Vs Ramegowda
Karnataka High Court · (1996) ILR (Kar) 465 : (1996) 5 KarLJ 306
Easements Act, 1882 — Section 13Specific Relief Act, 1963 — Section 34, 41
High Courts22 Jun 1995Dismissed
Munimasthaiah Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 2323 : (1996) 1 KarLJ 57
Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 4Karnataka Urban Development Authorities Act, 1987 — Section 17
High Courts21 Jun 1995Dismissed
Vijayakumar Vs Dr. H.S. Hanumanthappa
Karnataka High Court · (1995) ILR (Kar) 2872 : (1995) 4 KarLJ 634
High Courts21 Jun 1995
Venkatesh and Another Vs State of Karnataka and Others
Karnataka High Court · (1997) 1 KarLJ 109
Limitation Act, 1963 — Section 5
High Courts21 Jun 1995Dismissed
National Insurance Co. Ltd. Vs Tarabai
Karnataka High Court · (1995) ACJ 1067 : (1995) ILR (Kar) 2364 : (1995) 3 KarLJ 556
Motor Vehicles Act, 1988 — Section 140, 140 (1), 166
High Courts21 Jun 1995Dismissed
Nagaraja Shetty Vs Krishna
Karnataka High Court · (1996) 2 CivCC 456 : (1996) ILR (Kar) 1156
High Courts21 Jun 1995Allowed
State Bank of Mysore Vs R. Keshavamurthy Naidu
Karnataka High Court · (1995) ILR (Kar) 2957 : (1995) 5 KarLJ 516
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 6 Rule 17
High Courts20 Jun 1995
Bhanu Liquor Shop Vs State of Karnataka and Others
Karnataka High Court · (2000) 5 KarLJ 512
Karnataka Excise Act, 1965 — Section 23 (c), 71
High Courts20 Jun 1995
Vysya Bank Ltd. Vs General Secretary, All India Vysya Bank Employees'' Union, Bangalore and Others
Karnataka High Court · (1994) 1 KarLJ 15 : (1996) 1 LLJ 420
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17 B
High Courts19 Jun 1995Dismissed
Srikanth Vs Karnataka Electricity Board and Others
Karnataka High Court · (1996) 2 LLJ 560
Constitution of India, 1950 — Article 16
High Courts19 Jun 1995Dismissed
Srikanth Vs Chief Engineer, Karnataka Electricity Board
Karnataka High Court · (1995) ILR (Kar) 2271 : (1995) 5 KarLJ 296
Constitution of India, 1950 — Article 16