COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,858 of 2,390

High Courts10 Mar 1995

M/s. Karnataka Ball Bearing Corporation Ltd. Vs M/s. Dolphin Fisheries and Trading Pvt. Ltd. and others

Karnataka High Court · AIR 1995 Kar 330 : (1995) 83 CompCas 544 : (1995) ILR (Kar) 784 : (1995) 3 KarLJ 577

Companies Act, 1956 — Section 446 (2), 446 (2) (b)Constitution of India, 1950 — Article 141Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15 (1), 19

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High Courts10 Mar 1995

The Karnataka Wakf Board Vs State of Karnataka and others

Karnataka High Court · AIR 1996 Kar 55 : (1995) ILR (Kar) 3031 : (1995) 4 KarLJ 326

Karnataka Land Revenue Act, 1964 — Section 67 (2)Waqf Act, 1954 — Section 26

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High Courts10 Mar 1995

Karnataka State Road Transport Corporation Vs John D''souza and another

Karnataka High Court · (1995) ILR (Kar) 2292 : (1995) 4 KarLJ 361

Industrial Disputes Act, 1947 — Section 12

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High Courts09 Mar 1995

Chinnamma and others Vs N. Nagaraj and others

Karnataka High Court · AIR 1996 Kar 11 : (1995) ILR (Kar) 1561 : (1995) 2 KarLJ 232

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High Courts09 Mar 1995

State of Karnataka and another Vs Hanumanthappa Kariyappa Talawar and another

Karnataka High Court · (1995) 2 ALT(Cri) 298 : (1995) CriLJ 2711 : (1995) ILR (Kar) 1280 : (1995) 2 KarLJ 158

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100

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High Courts08 Mar 1995

Tulasamma Vs Srinivasan

Karnataka High Court · (1995) ILR (Kar) 1328 : (1995) 2 KarLJ 300

Karnataka Land Reforms Act, 1961 — Section 133

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High Courts07 Mar 1995

Rangaraj Vs House Rent and Accommodation Controller

Karnataka High Court · (1995) ILR (Kar) 1316 : (1995) 3 KarLJ 505

Karnataka Rent Control Act, 1961 — Section 3 (a), 4

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High Courts07 Mar 1995

Smt. Lakshmamma, alias Lakkamma Vs Sombegowda and others

Karnataka High Court · AIR 1995 Kar 326 : (1995) 2 CivCC 293 : (1995) ILR (Kar) 1119 : (1995) 2 KarLJ 228

Registration Act, 1908 — Section 17, 49

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High Courts06 Mar 1995

R. Jagadeesh Kumar Vs P. Srinivasan and others

Karnataka High Court · AIR 1995 Kar 420 : (1995) 83 CompCas 677 : (1995) ILR (Kar) 954 : (1995) 2 KarLJ 218

Securities Contracts (Regulation) Act, 1956 — Section 9 (4)

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High Courts05 Mar 1995Dismissed

Nagaraj Vs Kalluramma

Karnataka High Court · (1995) ILR (Kar) 1114 : (1995) 4 KarLJ 1

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 103Karnataka Land Revenue Act, 1964 — Section 136 (2)

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High Courts02 Mar 1995

Revanasiddappa Jeqargi and others Vs Malkajappa

Karnataka High Court · AIR 1995 Kar 366 : (1995) 2 CivCC 523 : (1995) ILR (Kar) 1440 : (1995) 2 KarLJ 94

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 12, 12 (1)

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High Courts01 Mar 1995

Sri B.G. Somayaji and another Vs Karnataka Bank Ltd. and another

Karnataka High Court · AIR 1995 Kar 344 : (1995) 83 CompCas 649b : (1995) 3 KarLJ 71

Companies Act, 1956 — Section 169, 173

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High Courts01 Mar 1995

The Management of Kalpana Theatre, etc. Vs B.S. Ravishankar and others

Karnataka High Court · AIR 1995 Kar 426 : (1995) ILR (Kar) 768 : (1995) 2 KarLJ 460

Constitution of India, 1950 — Article 226, 227

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High Courts28 Feb 1995

Tajappa Virupaxappa Ritti Vs General Manager, KSRTC

Karnataka High Court · (1996) 2 ACC 412 : (1995) ILR (Kar) 2227 : (1995) 3 KarLJ 419

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High Courts24 Feb 1995

Manish Plastics Vs Commissioner of Commercial Taxes in Karnataka and another

Karnataka High Court · (1995) ILR (Kar) 1734 : (1995) 39 KarLJ 372

Central Sales Tax Act, 1956 — Section 8 (2-A)

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High Courts24 Feb 1995

Oriental Insurance Co. Ltd. Vs Mohammed Haneef

Karnataka High Court · (1995) 2 ACC 393 : (1997) ACJ 461 : (1995) 71 FLR 726 : (1995) ILR (Kar) 1450 : (1995) 6 KarLJ 696

Employees Compensation Act, 1923 — Section 4, 4 (1) (a), 4 (1) (b), 4 (1) (c) (i)

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High Courts24 Feb 1995

P.N. Parthasarthy and others Vs G.K. Srinivasa Rao

Karnataka High Court · (1995) 2 ALT(Cri) 560 : (1995) CriLJ 3406 : (1995) ILR (Kar) 1584 : (1995) 3 KarLJ 203

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Penal Code, 1860 (IPC) — Section 467, 472, 473

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High Courts24 Feb 1995

Union Home Products Ltd. Vs Union of India and another

Karnataka High Court · (1995) 129 CTR 217 : (1995) ILR (Kar) 2366 : (1995) 215 ITR 758 : (1995) 39 KarLJ 393

Income Tax Act, 1961 — Section 234 A, 234 B, 234 C

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High Courts24 Feb 1995Allowed

Prem Rice Mill Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 1605 : (1995) 3 KarLJ 38

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65Karnataka Rice Procurement (Levy) Order, 1984 — Clauses 3, Clauses 4, Clauses 7

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High Courts23 Feb 1995

Master Strips (Pvt.) Ltd. Vs Deputy Commissioner of Commercial Taxes

Karnataka High Court · (1995) ILR (Kar) 1800

Central Sales Tax Act, 1956 — Section 14, 15, 21 (4)

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