COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,856 of 2,390

High Courts04 Apr 1995Allowed

Mrs. Asha S. Kini Vs Joint Secretary to Govt. of India, Ministry of Finance, Dept. of Revenue and Others

Karnataka High Court · (1995) CriLJ 3122 : (1995) 3 KarLJ 368

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Constitution of India, 1950 — Article 21, 22 (5)Customs Act, 1962 — Section 110

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High Courts04 Apr 1995

Mrs. Asha S. Kini Vs Joint Secretary to Govt. of India, Ministry of Finance, Dept. of Revenue, New Delhi and others

Karnataka High Court · (1995) 50 ECC 106 : (1995) ILR (Kar) 1641

Constitution of India, 1950 — Article 21, 22Customs Act, 1962 — Section 110

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High Courts04 Apr 1995Dismissed

Gundali Basavanyappa Vs G.S. Basavaraja

Karnataka High Court · (1996) 1 CivCC 303 : (1995) ILR (Kar) 1126 : (1995) 4 KarLJ 629

Easements Act, 1882 — Section 19, 4Transfer of Property Act, 1882 — Section 40

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High Courts03 Apr 1995

Geiminy Steel Tubes Ltd. Vs Deputy Commissioner of Commercial Taxes

Karnataka High Court · (1999) 114 STC 259

Karnataka Sales Tax Act, 1957 — Section 12 A

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High Courts03 Apr 1995

Gemini Steel Tubes Limited Vs Deputy Commissioner of Commercial Taxes

Karnataka High Court · (1999) 47 KarLJ 168

Karnataka Sales Tax Act, 1957 — Section 12A(1)

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High Courts03 Apr 1995Allowed

Nagaratnamma Vs Range Gowda

Karnataka High Court · (1995) ILR (Kar) 1880

Transfer of Property Act, 1882 — Section 58 (d), 76 (h), 77

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High Courts31 Mar 1995Dismissed

Guru Vs Chief Executive Officer

Karnataka High Court · (1995) ILR (Kar) 1655

Karnataka Panchayat Raj Act, 1993 — Section 158, 182, 184 (1), 222, 223

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High Courts30 Mar 1995Allowed

Thimme Gowda Vs Abbas Ali Bohra

Karnataka High Court · (1995) ILR (Kar) 1818 : (1995) 5 KarLJ 130

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts30 Mar 1995

Smt. Wazirabi and Others Vs Abdulgafoor and Others

Karnataka High Court · (1997) 4 KarLJ 418

Karnataka Court Fees and Suits Valuation Act, 1958 — Section 44

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High Courts28 Mar 1995

Management of Samyuktha Karnataka (Loka Shikshana Trust) Vs T.S. Ranganna and Others

Karnataka High Court · (1995) ILR (Kar) 1663 : (1995) 3 KarLJ 258

Industrial Disputes Act, 1947 — Section 25 FF

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High Courts27 Mar 1995

Triyambak Venkatesh Hebsur Vs Dharmaraddi Fakiraddi Khyadad

Karnataka High Court · AIR 1996 Kar 92 : (1995) ILR (Kar) 1816 : (1995) 5 KarLJ 132

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High Courts27 Mar 1995

Pandit Ramachandra Harihar and Another Vs State of Karnataka and Others

Karnataka High Court · (1995) 3 KarLJ 333

Motor Vehicles Act, 1988 — Section 192A

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High Courts27 Mar 1995

Tilakraj Bhaktavarmal Vs Commissioner of Income Tax and another

Karnataka High Court · (1995) 128 CTR 341 : (1995) ILR (Kar) 1932 : (1995) 216 ITR 621

Income Tax Act, 1961 — Section 273 A, 273 A (1)Wealth Tax Act, 1957 — Section 18 (2A), 18 B

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High Courts27 Mar 1995Dismissed

Meenakshamma Vs Hanumanthappa

Karnataka High Court · (1996) ACJ 914 : (1996) ILR (Kar) 161 : (1996) 5 KarLJ 242

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High Courts27 Mar 1995Dismissed

Hanumanthappa Sannappa Myadeneri Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 1867 : (1995) 2 KarLJ 472

Karnataka Land Revenue Act, 1964 — Section 70

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High Courts24 Mar 1995Dismissed

Alex D'' Souza Vs Dinoysius Mohan Pinto

Karnataka High Court · (1995) ILR (Kar) 1123 : (1995) 3 KarLJ 286

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10 (2)

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High Courts24 Mar 1995Dismissed

Venkataramaiah Vs Chief Election Commissioner

Karnataka High Court · (1995) ILR (Kar) 1821 : (1995) 3 KarLJ 433

Constitution of India, 1950 — Article 226, 324Karnataka Panchayat Raj Act, 1993 — Section 19, 19 (1) (d)

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High Courts23 Mar 1995

Amco Batteries Vs S. Rammohan

Karnataka High Court · (1995) 03 KAR CK 0034

Industrial Disputes Act, 1947 — Section 10 (4A), 2 (k), 2 A

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High Courts21 Mar 1995

L.N. Prakash Vs United India Insurance Co. and others

Karnataka High Court · (1995) 2 ACC 500 : (1996) ACJ 217 : AIR 1996 Kar 75 : (1995) ILR (Kar) 1946 : (1995) 2 KarLJ 434

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228

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High Courts20 Mar 1995

The State of Karnataka Vs Shabuddin

Karnataka High Court · (1995) 2 ALT(Cri) 328 : (1995) CriLJ 3237 : (1995) ILR (Kar) 1507 : (1995) 2 KarLJ 168

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 307

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