High Courts16 Feb 1995Allowed
Sharada Bai Vs Managing Director, KSRTC
Karnataka High Court · (1995) ACJ 1212 : (1995) 2 CivCC 527 : (1995) ILR (Kar) 1320
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,860 of 2,390
High Courts16 Feb 1995
Sunitha Chemicals Pvt. Ltd. Vs Canara Bank and Syndicate Bank
Karnataka High Court · (1995) ILR (Kar) 779 : (1995) 6 KarLJ 198
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts16 Feb 1995
Venkataraman Ganapayya Hegde Vs Assistant Commissioner
Karnataka High Court · (1995) ILR (Kar) 781 : (1995) 3 KarLJ 243
Karnataka Land Reforms Act, 1961 — Section 118, 53
High Courts15 Feb 1995
New India Assurance Co. Ltd. Vs Ravindra Nair
Karnataka High Court · (1997) 1 ACC 165
High Courts14 Feb 1995
State of Karnataka Vs K.S. Manjunathachari and others
Karnataka High Court · (1995) 02 KAR CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts14 Feb 1995
Channabasappa Vs Karnataka Electricity Board and Another
Karnataka High Court · (1995) 2 KarLJ 1
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49Electricity Supply (Amendment) Regulations, 1981 — Regulation 35(D)
High Courts14 Feb 1995
The Spl. Land Acquisition Officer, for Minor Irrigation Project, Gulbarga Vs Tukkareddy
Karnataka High Court · AIR 1996 Kar 26 : (1995) ILR (Kar) 2073 : (1995) 3 KarLJ 531
Land Acquisition Act, 1894 — Section 15 (2), 18
High Courts10 Feb 1995Allowed
Gundappa Vs Divisional Commissioner
Karnataka High Court · (1995) 4 KarLJ 646
Karnataka Municipal Act, 1964 — Section 306, 306 (1), 306 (2)
High Courts10 Feb 1995
B.C. Raju Vs Karnataka Housing Board and others
Karnataka High Court · AIR 1995 Kar 356 : (1995) ILR (Kar) 1104 : (1995) 2 KarLJ 11
Constitution of India, 1950 — Article 299Karnataka Housing Board Act, 1962 — Section 15, 15 (3), 15 (4)
High Courts10 Feb 1995Dismissed
Manjunath Kashi Kumtakar Vs Jainabi Kom Sayyed Idrus Khazi
Karnataka High Court · (1995) ILR (Kar) 1053 : (1995) 3 KarLJ 114
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Land Reforms Act, 1961 — Section 132, 142, 84, 85
High Courts10 Feb 1995Dismissed
Charaka Mathu Gramodyog Sahakar Sangh Vs Shantha Bai
Karnataka High Court · (1995) ILR (Kar) 807 : (1995) 3 KarLJ 126
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106
High Courts09 Feb 1995
Vimala Devi Vs Venkatesha Murthy
Karnataka High Court · (1995) ILR (Kar) 659 : (1995) 3 KarLJ 193
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (3)
High Courts09 Feb 1995
Asgar Ali Khan and others Vs State of Karnataka
Karnataka High Court · (1995) 2 ALT(Cri) 279 : (1995) CriLJ 2302 : (1996) 1 DMC 272 : (1995) ILR (Kar) 636 : (1995) 2 KarLJ 628
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 498A, 506
High Courts09 Feb 1995
Karnataka Film Industry Development Corporation Ltd. Vs State of Karnataka and Others
Karnataka High Court · AIR 1995 Kar 397 : (1995) ILR (Kar) 1758 : (1995) 39 KarLJ 431
Constitution of India, 1950 — Article 14Karnataka Entertainment Tax Act, 1958 — Section 3 B, 4 A
High Courts09 Feb 1995
Smt. Venkamma and ohters Vs Deputy Commissioner, Bangalore District and others
Karnataka High Court · AIR 1995 Kar 351 : (1995) ILR (Kar) 607 : (1995) 3 KarLJ 99
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (2), 3 (4)
High Courts08 Feb 1995Dismissed
Mallikarjuna Swamy Vs University of Agricultural Sciences
Karnataka High Court · (1995) ILR (Kar) 834 : (1995) 2 KarLJ 482
Public Service Commission Business Rules — Rule 37
High Courts08 Feb 1995
Kammalapati Brahmarao etc. Vs Gulbarga University and others etc.
Karnataka High Court · AIR 1996 Kar 37 : (1995) ILR (Kar) 824 : (1995) 3 KarLJ 491
Constitution of India, 1950 — Article 21
High Courts08 Feb 1995
D. Chandrappa Vs Smt. K. Sunanda and others
Karnataka High Court · (1995) 2 ACC 568 : (1996) ACJ 283 : AIR 1995 Kar 384 : (1995) ILR (Kar) 1831 : (1995) 2 KarLJ 455
High Courts08 Feb 1995
R. Muralidharan Vs Director, National Law School of India University and Another
Karnataka High Court · (1995) ILR (Kar) 843 : (1995) 3 KarLJ 135
Provident Funds Act, 1925 — Section 6, 6 (B)
High Courts08 Feb 1995
Sitaram and Another Vs The Assistant Commissioner, Jamakhandi and Others
Karnataka High Court · AIR 1996 Kar 141 : (1995) ILR (Kar) 1446
Limitation Act, 1963 — Section 5