High Courts17 Jan 1995
Ramesh Vs District Magistrate
Karnataka High Court · (1995) ILR (Kar) 1019 : (1995) 2 KarLJ 181
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 85, 85 (1), 85 (iii)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,863 of 2,390
High Courts17 Jan 1995Dismissed
State of Karnataka Vs Mahesha
Karnataka High Court · (1996) 1 ALT(Cri) 275 : (1995) ILR (Kar) 1090
Evidence Act, 1872 — Section 32
High Courts16 Jan 1995
Radhakrishna Vs Mysore Sugar Co. Ltd.
Karnataka High Court · (1995) ILR (Kar) 710 : (1995) 2 KarLJ 607
Constitution of India, 1950 — Article 12, 226
High Courts16 Jan 1995
Karnataka State Financial Corporation Vs Rafiq and another
Karnataka High Court · (1996) 85 CompCas 47 : (1995) ILR (Kar) 932
State Financial Corporations Act, 1951 — Section 29
High Courts16 Jan 1995Dismissed
Chowdaiah Vs Nagaraj
Karnataka High Court · (1995) ILR (Kar) 850
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99Karnataka Rent Control Act, 1961 — Section 21 (1), 3 (r)
High Courts13 Jan 1995
Canara Bank, Khade Bazar Branch, Belgaum Vs M/s. Milan Medicals, and others
Karnataka High Court · AIR 1996 Kar 24 : (1995) 2 CivCC 623 : (1995) 3 KarLJ 251
High Courts13 Jan 1995
Canara Bank Vs Milan Medicals and others
Karnataka High Court · (1999) 95 CompCas 447 : (1995) ILR (Kar) 2214
High Courts13 Jan 1995
Shanthabai and others Vs Shekappa and others
Karnataka High Court · (1995) 2 ACC 506 : (1995) ACJ 974 : (1995) 84 CompCas 796 : (1995) ILR (Kar) 1637 : (1995) 2 KarLJ 268
Motor Vehicles Act, 1988 — Section 95
High Courts12 Jan 1995
B. Muni Reddy Vs Assistant Commissioner of Commercial Taxes, V Circle, Bangalore and another
Karnataka High Court · (1996) 54 ECC 136 : (1995) ILR (Kar) 615
Central Sales Tax Act, 1956 — Section 14, 15
High Courts12 Jan 1995
Lakshmaiah Vs Superintending Engineer (Elecl), KEB
Karnataka High Court · (1995) ILR (Kar) 696
Constitution of India, 1950 — Article 14Indian Electricity Rules, 1956 — Rule 2A, 4B
High Courts12 Jan 1995Dismissed
Vishnu Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 631 : (1995) 6 KarLJ 95
Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 29 (1), 29 (2)
High Courts11 Jan 1995Allowed
Smt. Sofia Begum and Others Vs General Manager, South Central Railway
Karnataka High Court · (1995) 2 ACC 443 : (1995) ACJ 433 : (1995) 3 KarLJ 146 : (1995) 2 LLJ 1158
Railways Act, 1989 — Section 128, 128 (1)
High Courts11 Jan 1995
Sri. R. Patrigowda Vs State of Karnataka and others
Karnataka High Court · AIR 1995 Kar 372 : (1995) ILR (Kar) 910 : (1995) 2 KarLJ 602
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 66, 76
High Courts11 Jan 1995
Smt. Sofia Bebum and Others Vs General Manager, South Central Railway
Karnataka High Court · (1995) ILR (Kar) 582
Railways Act, 1989 — Section 128, 128 (1)
High Courts11 Jan 1995
Saibanna Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (1995) ILR (Kar) 1137 : (1995) 2 KarLJ 54
High Courts10 Jan 1995
Aruna Bai Vs Surendra Babu
Karnataka High Court · (1995) 2 ALT(Cri) 510 : (1995) 2 CivCC 291 : (1995) CriLJ 1904 : (1995) ILR (Kar) 601 : (1995) 3 KarLJ 142 : (1995) 3 RCR(Criminal) 513
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jan 1995
Sangopantha Traymbakro Patil Vs Special Land Acquisition Officer
Karnataka High Court · (1995) ILR (Kar) 1132 : (1995) 2 KarLJ 81
Civil Procedure Code, 1908 (CPC) — Section 149
High Courts09 Jan 1995
Rangappa Vs Krishnamurthy
Karnataka High Court · (1995) 2 CivCC 334 : (1995) ILR (Kar) 968 : (1995) 2 KarLJ 591
High Courts06 Jan 1995
State of Karnataka Vs Neelakantha Sakreppa Sankannavar
Karnataka High Court · (1995) 2 ALT(Cri) 223 : (1995) CriLJ 1815 : (1995) ILR (Kar) 381 : (1995) 3 KarLJ 1
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 309
High Courts06 Jan 1995Dismissed
G. Subramanya Udupa Vs D. Ramappa
Karnataka High Court · (1995) ILR (Kar) 540 : (1995) 3 KarLJ 152
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)