High Courts19 Jun 1995
M.H. Channabasappa Vs Special Tahsildar for Land Reforms, Sagar and Others
Karnataka High Court · (1995) 3 KarLJ 289
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,854 of 2,390
High Courts19 Jun 1995
The State Vs Jattappa
Karnataka High Court · AIR 1996 Kar 93 : (1995) 4 KarLJ 492
Land Acquisition Act, 1894 — Section 18, 4 (1)
High Courts16 Jun 1995
Gopalakrishna Vs Karnataka Soaps and Detergents Ltd.
Karnataka High Court · (1995) ILR (Kar) 2929
Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 4 (1), 4 (6), 4 (i)
High Courts15 Jun 1995Dismissed
Ratnavathiamma Vs Prabhakar Rai
Karnataka High Court · (1995) ILR (Kar) 2048 : (1995) 3 KarLJ 256
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 14, 21 (1) (f), 21 (1) (h)
High Courts15 Jun 1995
Lakshmipathi Vs Karnataka Legal Aid Board
Karnataka High Court · (1995) ILR (Kar) 2316 : (1995) 5 KarLJ 61
Karnataka Legal Aid Board Act, 1981 — Section 13
High Courts14 Jun 1995Dismissed
Karnataka State Junior Doctors Association Vs Post Graduate Selection Committee
Karnataka High Court · (1995) ILR (Kar) 2166 : (1996) 1 KarLJ 65
Constitution of India, 1950 — Article 14, 15Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 10, 11, 7A, 9 (3)
High Courts14 Jun 1995Allowed
Syndicate Bank Vs M.T. Sethumadhavan and Another
Karnataka High Court · (1995) 06 KAR CK 0003
High Courts13 Jun 1995
The Regional Director, E.S.I. Corporation, Bangalore and Another Vs The Management of M/s Thermit Alloys Pvt. Ltd. and Another
Karnataka High Court · (1996) 2 ACC 498 : (1995) 71 FLR 783 : (1995) ILR (Kar) 1998
Employees State Insurance Act, 1948 — Section 2 (22)
High Courts13 Jun 1995
A.B. Vorkady Vs Union Bank of India and Another
Karnataka High Court · AIR 1996 Kar 79 : (1996) 73 FLR 960 : (1995) ILR (Kar) 2532 : (1995) 3 KarLJ 383
Civil Procedure Code, 1908 (CPC) — Section 60, 60 (1) (I)General Clauses Act, 1897 — Section 3 (31)
High Courts13 Jun 1995
Employees'' State Insurance Corporation Vs Thermit Alloys Pvt. Ltd.
Karnataka High Court · (1996) 2 ACC 498 : (1995) 71 FLR 783 : (1995) ILR (Kar) 1998
Employees State Insurance Act, 1948 — Section 2 (22)Industrial Disputes Act, 1947 — Section 12 (3)
High Courts13 Jun 1995
Vorkady Vs United Bank of India
Karnataka High Court · AIR 1996 Kar 79 : (1996) 73 FLR 960 : (1995) ILR (Kar) 2532 : (1995) 3 KarLJ 383
Civil Procedure Code, 1908 (CPC) — Section 60 (1) (I)
High Courts08 Jun 1995
D. S. Jayaram Vs Commercial Tax Officer, South Circle-11, Bangalore
Karnataka High Court · (1996) 103 STC 397
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Sales Tax Act, 1957 — Section 29 (1) (g) (a)
High Courts08 Jun 1995
State of Karnataka Vs Nagesh alias Ramesh
Karnataka High Court · (1995) CriLJ 3816 : (1995) ILR (Kar) 2030 : (1995) 5 KarLJ 510
Penal Code, 1860 (IPC) — Section 392
High Courts05 Jun 1995
Karnataka State Road Transport Corporation Vs N.H. Thippe Swamy
Karnataka High Court · (1996) 74 FLR 2281 : (1996) 3 LLJ 104
Industrial Disputes Act, 1947 — Section 10 (1), 10 (4A), 2 A
High Courts05 Jun 1995
Karnataka State Road Transport Corporation Vs N.H. Thippa Swamy
Karnataka High Court · (1995) 71 FLR 613 : (1995) ILR (Kar) 1719 : (1995) 3 KarLJ 631
Industrial Disputes Act, 1947 — Section 10 (1), 10 (4A), 9 C
High Courts02 Jun 1995
The State of Karnataka Vs Surendra alias Sony alias Anantha Padmanabha Bhat
Karnataka High Court · (1996) 1 ALT(Cri) 83 : (1995) CriLJ 3824 : (1995) ILR (Kar) 2022 : (1995) 3 KarLJ 622
Penal Code, 1860 (IPC) — Section 302
High Courts01 Jun 1995
Jyothi Home Industries Vs Presiding Officer, Labour Court
Karnataka High Court · (1995) 71 FLR 706 : (1995) ILR (Kar) 1922 : (1995) 5 KarLJ 100 : (1996) 3 LLJ 105
Industrial Disputes Act, 1947 — Section 11 APenal Code, 1860 (IPC) — Section 341, 342, 426
High Courts31 May 1995
Hanumantha Gowda Vs Devaraju
Karnataka High Court · (1996) ACJ 1253 : (1995) 71 FLR 722 : (1995) ILR (Kar) 1916
Employees Compensation Act, 1923 — Section 2 (1)Motor Vehicles Act, 1988 — Section 149
High Courts31 May 1995Allowed
Shyamsunder D. Chugh Vs Ram Narayan
Karnataka High Court · (1995) ILR (Kar) 2036
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 151Karnataka Civil Practice Rules, 1967 — Rule 224Karnataka Small Causes Courts Act, 1964 — Section 21 (3) (a), 21 (3) (b)
High Courts21 Apr 1995Allowed
Wilfred Vs Maniyar
Karnataka High Court · (1995) 2 ACC 517 : (1995) ACJ 673 : (1995) ILR (Kar) 1908 : (1995) 3 KarLJ 591
Motor Vehicles Act, 1988 — Section 166, 166 (3), 166 (4), 217 (1)