COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,861 of 2,390

High Courts08 Feb 1995Dismissed

Raju Reddy Vs Commissioner, BDA

Karnataka High Court · (1995) ILR (Kar) 2514 : (1995) 4 KarLJ 475

Constitution of India, 1950 — Article 226Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4, 8Karnataka Urban Development Authorities Act, 1987 — Section 17

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High Courts06 Feb 1995

Oriental Insurance Co. Ltd. Vs Savitha

Karnataka High Court · (1996) ILR (Kar) 435

Motor Vehicles Act, 1939 — Section 110 A

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High Courts03 Feb 1995

Susheela B. Bhakta and Another Vs Karnataka State Road Transport Corporation and Another

Karnataka High Court · (1995) 4 KarLJ 6 : (1998) 3 LLJ 388

Constitution of India, 1950 — Article 14, 16, 16 (2)

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High Courts03 Feb 1995

F.C.S. Amalnathan and others Vs J.S. Victor Basco

Karnataka High Court · AIR 1995 Kar 258 : (1995) 2 CivCC 335 : (1995) 1 DMC 468 : (1995) ILR (Kar) 869 : (1995) 2 KarLJ 518

Succession Act, 1925 — Section 222, 301

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High Courts03 Feb 1995

M/s. Ranjit Commercial Enterprises Vs P.R. Ashokanand Rao

Karnataka High Court · AIR 1996 Kar 1 : (1995) ILR (Kar) 653 : (1995) 3 KarLJ 32

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High Courts03 Feb 1995

Abdul Gani Vs State of Karnataka

Karnataka High Court · (1995) 2 ALT(Cri) 498 : (1995) CriLJ 2248 : (1995) ILR (Kar) 949 : (1995) 3 KarLJ 109

Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts03 Feb 1995

K.S. Prabhakar, K.A.S. Vs M/s Bhandra Shahakari Sakkare Karkhane Niyamit

Karnataka High Court · (1995) 2 ALT(Cri) 397 : (1995) CriLJ 2289 : (1995) ILR (Kar) 855 : (1995) 3 KarLJ 85

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 197Penal Code, 1860 (IPC) — Section 409

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High Courts03 Feb 1995

Susheela B. Bhakta Vs Karnataka State Road Transport Corporation

Karnataka High Court · (1995) ILR (Kar) 551

Constitution of India, 1950 — Article 142 (1), 16 (2), 226

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High Courts03 Feb 1995

V. Radhamma Vs Management of Bharath Matha Watch Assembly Ancillary Unit

Karnataka High Court · (1995) 71 FLR 364 : (1995) ILR (Kar) 605 : (1995) 2 KarLJ 79

Contempt of Courts Act, 1971 — Section 11, 12Industrial Disputes Act, 1947 — Section 17 B

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High Courts03 Feb 1995Allowed

Vasanth Narayana Tikare Vs Joint Director of Land Records

Karnataka High Court · (1995) ILR (Kar) 560 : (1995) 3 KarLJ 481

Karnataka Land Revenue Act, 1964 — Section 127, 129, 136Karnataka Land Revenue Rules, 1966 — Rule 43 (3), 69, 88

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High Courts02 Feb 1995

Katagihalli Anandappa Vs State of Karnataka and Others

Karnataka High Court · (1995) 2 KarLJ 512

Karnataka Panchayat Raj Act, 1993 — Section 45

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High Courts02 Feb 1995

Hanumappa Sawkar Vs Assistant Commissioner

Karnataka High Court · (1995) ILR (Kar) 1014 : (1995) 2 KarLJ 6

Karnataka Land Revenue Act, 1964 — Section 128, 129

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High Courts01 Feb 1995

Canbank Financial Services Ltd. Vs Regional P.F. Commissioner

Karnataka High Court · (1995) 71 FLR 446 : (1995) ILR (Kar) 1064 : (1995) 2 KarLJ 395

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16, 17, 7 A

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High Courts31 Jan 1995

Oriental Insurance Co. Ltd. Vs Tajuddin Abdul Rahim Karanche

Karnataka High Court · (1995) ACJ 837 : (1996) 3 LLJ 1016

Workmens Compensation Act, 1923 — Section 4, 4 (1) (c), 4 (1) (c) (ii)

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High Courts31 Jan 1995

The State of Karnataka and others Vs The Karnataka Appellate Tribunal and others

Karnataka High Court · AIR 1996 Kar 143 : (1995) ILR (Kar) 2483 : (1995) 5 KarLJ 305

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 25, 79 (B), 80

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High Courts30 Jan 1995

Smt. Shankuntala Bhat Vs Ajit Kumar

Karnataka High Court · AIR 1996 Kar 293 : (1995) ILR (Kar) 634 : (1995) 2 KarLJ 599

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (2), 29

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High Courts27 Jan 1995

H. Basha Vs The Urdu Primary School

Karnataka High Court · AIR 1996 Kar 123

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High Courts27 Jan 1995

Mrs. Balkis Khan Vs Sri Shahid Pasha (alias) Syed Pasha and another

Karnataka High Court · AIR 1995 Kar 386 : (1995) ILR (Kar) 647 : (1995) 2 KarLJ 594

General Clauses Act, 1897 — Section 27

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High Courts27 Jan 1995

H. Basha Vs Urdu Primary School, Bangalore

Karnataka High Court · (1995) 2 KarLJ 495

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts27 Jan 1995

M/s. United Paper Machine Process and Service and others Vs Canara Bank

Karnataka High Court · AIR 1995 Kar 328 : (1995) 2 KarLJ 132

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