High Courts23 Feb 1995
Dr. Mrs. V. Ambujakshi Vs Bangalore University and others
Karnataka High Court · AIR 1995 Kar 369 : (1995) 2 KarLJ 191
Karnataka State Universities Act, 1976 — Section 12 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,859 of 2,390
High Courts23 Feb 1995
United India Insurance Co. Ltd. Vs Patramma
Karnataka High Court · (1996) ACJ 427 : (1995) 71 FLR 780 : (1995) ILR (Kar) 2086
High Courts22 Feb 1995
United India Insurance Co. Ltd. Vs Smt. Patramma and Another
Karnataka High Court · (1995) 3 KarLJ 653
High Courts22 Feb 1995
N.P. Amrutesh and another Vs State of Karnataka and others
Karnataka High Court · AIR 1995 Kar 290 : (1996) 6 KarLJ 464
Constitution of India, 1950 — Article 226Emblems and Names (Prevnetion of Improper Use) Act, 1950 — Section 3, 4
High Courts22 Feb 1995
S. Ramanatha Guptha and another Vs S. Venkatachalapathy and others
Karnataka High Court · AIR 1996 Kar 8 : (1995) ILR (Kar) 1434 : (1995) 2 KarLJ 366
High Courts22 Feb 1995
State of Karnataka Vs Sririyappa alias Sree Ram
Karnataka High Court · (1995) 2 ALT(Cri) 617 : (1995) CriLJ 2304 : (1995) ILR (Kar) 972 : (1995) 3 KarLJ 189
Penal Code, 1860 (IPC) — Section 324, 326
High Courts22 Feb 1995
Thippanna and Another Vs Hanumantha and Others
Karnataka High Court · (1996) ACJ 231 : (1995) 3 KarLJ 641
High Courts22 Feb 1995
R.S. Shyamala and other Vs G. Rajasekhar and other
Karnataka High Court · AIR 1995 Kar 228 : (1995) 2 DMC 273 : (1995) ILR (Kar) 938 : (1995) 3 KarLJ 170
Hindu Marriage Act, 1955 — Section 10, 13, 13 (1) (iii)
High Courts22 Feb 1995
C. Gargaiah Vs The Deity Sri Shani Mahatama
Karnataka High Court · AIR 1995 Kar 287 : (1995) 2 CivCC 364 : (1995) ILR (Kar) 942 : (1995) 3 KarLJ 175
Civil Procedure Code, 1908 (CPC) — Order 36 Rule 10A, 115
High Courts22 Feb 1995Dismissed
Shivanna Vs Rajasekharaiah
Karnataka High Court · (1995) ILR (Kar) 668 : (1995) 3 KarLJ 181
Civil Procedure Code, 1908 (CPC) — Section 115, 151Karnataka Rent Control Act, 1961 — Section 19 (3), 19 (3) (a)Karnataka Rent Control Rules, 1961 — Rule 8, 8 (1)
High Courts22 Feb 1995Dismissed
Dr. Mrs. V. Ambujakshi Vs Bangalore University
Karnataka High Court · (1995) ILR (Kar) 1310
Karnataka State Universities Act, 1976 — Section 12 (3)
High Courts22 Feb 1995
Thippanna and Others Vs Hanumantha and Others
Karnataka High Court · (1995) 2 ACC 618
High Courts20 Feb 1995
B.R. Baliga and Others Vs Town Municipal Council, Udupi and Another
Karnataka High Court · AIR 1996 Kar 85 : (1995) ILR (Kar) 1542 : (1995) 4 KarLJ 408
Karnataka Municipal Corporations Act, 1976 — Section 505Karnataka Town and Country Planning Act, 1961 — Section 14
High Courts20 Feb 1995
Farhathunnissa Vs Rahimmunnissa
Karnataka High Court · (1995) ILR (Kar) 1153 : (1995) 2 KarLJ 148
High Courts18 Feb 1995Allowed
Akberali Sons Estate Vs The Pen Shop
Karnataka High Court · (1995) ILR (Kar) 1400 : (1995) 6 KarLJ 206
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)Partnership Act, 1932 — Section 15, 6
High Courts17 Feb 1995
M.L. Thukral and another Vs Krone Communication Ltd. and others
Karnataka High Court · (1996) 86 CompCas 648 : (1995) ILR (Kar) 1142 : (1995) 2 KarLJ 107
Companies Act, 1956 — Section 397, 398
High Courts16 Feb 1995
Prof. B.B. Patil Okaly Vs Y.K. Puttasome Gowda and others
Karnataka High Court · AIR 1996 Kar 14 : (1995) ILR (Kar) 816 : (1995) 2 KarLJ 537
Constitution of India, 1950 — Article 226, 316 (1)Evidence Act, 1872 — Section 123
High Courts16 Feb 1995
M.G. Gopinath Vs S.R. Ranka
Karnataka High Court · (1995) 83 CompCas 882(1)
Negotiable Instruments Act, 1881 (NI) — Section 138, 142