High Courts20 Mar 1995
Jade Basappa Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (1995) ILR (Kar) 2474 : (1995) 6 KarLJ 130
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,857 of 2,390
High Courts20 Mar 1995
Manipal Industries Ltd. Vs Fertiliser Corporation of India Ltd.
Karnataka High Court · AIR 1996 Kar 355 : (1996) ILR (Kar) 425 : (1995) 5 KarLJ 559
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149, 49Sale of Goods Act, 1930 — Section 61, 61 (2)
High Courts20 Mar 1995
Karnataka Theatres Ltd. Vs S. Venkatesan and another, etc. etc.
Karnataka High Court · AIR 1996 Kar 18 : (1995) 3 KarLJ 267
Companies Act, 1913 — Section 111, 111 (4)Constitution of India, 1950 — Article 15
High Courts20 Mar 1995
Sri Venkateshwara Vidyalaya Vs Shamantha
Karnataka High Court · (1996) 1 KarLJ 200
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 50
High Courts20 Mar 1995
Karnataka Theatres Ltd. Vs S. Venkatesan and another
Karnataka High Court · (1995) 83 CompCas 882 : (1995) ILR (Kar) 1530
Companies Act, 1956 — Section 11 (4), 111Constitution of India, 1950 — Article 226
High Courts17 Mar 1995
T.J. Mariyappa Vs Chief Secretary to Government of Karnataka
Karnataka High Court · (1995) ILR (Kar) 1394 : (1995) 3 KarLJ 427
Constitution of India, 1950 — Article 14, 16
High Courts17 Mar 1995
State of Karnataka Vs Nagappa
Karnataka High Court · (1995) ILR (Kar) 1361 : (1995) 2 KarLJ 28
Criminal Procedure Code, 1973 (CrPC) — Section 193, 220, 494Penal Code, 1860 (IPC) — Section 312, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3, 6
High Courts17 Mar 1995Allowed
Sripal Vs Adappa Babu Mogadum
Karnataka High Court · (1995) ILR (Kar) 1464 : (1995) 2 KarLJ 216
High Courts16 Mar 1995
Gangadharappa Vs Basavaraj
Karnataka High Court · AIR 1996 Kar 155 : (1996) 1 DMC 194 : (1995) ILR (Kar) 2642 : (1995) 5 KarLJ 134
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151Constitution of India, 1950 — Article 20 (3)
High Courts16 Mar 1995
Kanchanaganga Chemical Industries Vs Mysore Chipboards Ltd.
Karnataka High Court · (1998) 91 CompCas 646 : (1995) ILR (Kar) 977 : (1995) 2 KarLJ 85
Companies Act, 1956 — Section 433, 434
High Courts16 Mar 1995Dismissed
Payappa Jakkappa Waghe Vs Jayapal Shripal Badanekai
Karnataka High Court · (1995) ILR (Kar) 1413 : (1995) 6 KarLJ 107
Easements Act, 1882 — Section 15, 42
High Courts15 Mar 1995Allowed
Seetharam Vs Regional Transport Authority
Karnataka High Court · (1995) ILR (Kar) 1353
Karnataka Motor Vehicles Rules, 1989 — Rule 65Motor Vehicles Act, 1988 — Section 2 (30), 51, 66
High Courts15 Mar 1995
Brindavan Bangle Stores Vs Assistant Commissioner of Commercial Taxes, XIII Addl. Circle, Bangalore and another
Karnataka High Court · (1995) ILR (Kar) 1391
High Courts14 Mar 1995
Smt. D.P. Divakar and Others Vs The Chairman/Personnel Managing Director and Others
Karnataka High Court · (1997) 1 ACC 72
Payment of Gratuity Act, 1972 — Section 73 A
High Courts14 Mar 1995Dismissed
Jingra Moolya Vs Balakrishna
Karnataka High Court · (1995) ILR (Kar) 1825 : (1995) 6 KarLJ 449
Karnataka Land Reforms Act, 1961 — Section 132, 133, 48 AKarnataka Land Reforms Rules, 1974 — Rule 19, 42
High Courts14 Mar 1995
Mrs. D.P. Divakar Vs Chairman/Personel Managing Director, Kudremukh Iron and Ore Company Ltd.
Karnataka High Court · (1996) 2 ACC 62 : (1996) ACJ 7 : (1995) ILR (Kar) 2302 : (1995) 4 KarLJ 346
Workmens Compensation Act, 1923 — Section 11 A, 73 A
High Courts13 Mar 1995
State of Karnataka Vs Mahadeva and others
Karnataka High Court · (1995) 2 ALT(Cri) 182 : (1995) CriLJ 2741 : (1995) ILR (Kar) 1291 : (1995) 2 KarLJ 100
Penal Code, 1860 (IPC) — Section 143, 147, 148, 302
High Courts13 Mar 1995Allowed
Chandrappa Vs Subramanya
Karnataka High Court · (1995) ILR (Kar) 1555
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts13 Mar 1995Allowed
Sushila Vs Assistant Commissioner
Karnataka High Court · (1995) ILR (Kar) 1729
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)
High Courts10 Mar 1995Dismissed
Secretary, Bangalore Turf Club Vs Prakash Srivatsava
Karnataka High Court · (1995) ILR (Kar) 1566 : (1995) 2 KarLJ 201
Constitution of India, 1950 — Article 134