High Courts05 Jan 1995
K.N. Suryanarayana Setty Vs K. Sattarkhan and others
Karnataka High Court · AIR 1995 Kar 252 : (1995) ILR (Kar) 521 : (1995) 2 KarLJ 551
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,864 of 2,390
High Courts05 Jan 1995
Ramachandra and Others Vs K. Sundaram Setty
Karnataka High Court · (1995) 6 KarLJ 99
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts05 Jan 1995Allowed
Gangamma Vs Veeranna
Karnataka High Court · (1995) ILR (Kar) 1812
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts05 Jan 1995Allowed
Sree Ranga Enterprises Vs Rainbow Cosmetics Pvt. Ltd.
Karnataka High Court · (1995) ILR (Kar) 533 : (1995) 6 KarLJ 577
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts04 Jan 1995
Shri Anandappa Vs Sri M.C. Kittur and Others
Karnataka High Court · AIR 1996 Kar 295 : (1995) ILR (Kar) 740 : (1995) 3 KarLJ 149
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (5), 115Constitution of India, 1950 — Article 122
High Courts04 Jan 1995Allowed
Mahadevappa Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 902 : (1995) 3 KarLJ 162
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15
High Courts03 Jan 1995
M/s. K.V. Shetty and Company Vs Karnataka Power Corporation Limited, ìbangalore and Others
Karnataka High Court · (1995) 2 KarLJ 502
Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 33
High Courts03 Jan 1995Dismissed
Ramaiah Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 1597
Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 9 (1), 91 (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts03 Jan 1995Dismissed
Hanumakka Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 1168 : (1995) 2 KarLJ 117
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 24, 25
High Courts02 Jan 1995Allowed
Shankrappa Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 897 : (1995) 3 KarLJ 422
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 45, 48 A
High Courts23 Dec 1994
K. Janardhan Hotel Vs Commissioner of Commercial Taxes and another
Karnataka High Court · (1995) ILR (Kar) 342
Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (3A)
High Courts23 Dec 1994Allowed
Kannan Vs District Magistrate
Karnataka High Court · (1995) ILR (Kar) 1336
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) (Amendement) Rules, 1990 — Rule 28, 28 (2), 30Karnataka Cinemas (Regulation) Act, 1964 — Section 10, 11, 6, 8
High Courts22 Dec 1994Dismissed
E.S. Rajan Vs R. Mohan
Karnataka High Court · (1995) ILR (Kar) 492 : (1994) 5 KarLJ 357
Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16 (C)
High Courts22 Dec 1994Partly Allowed
Bangalore Water Supply and Sewerage Board Vs Bangalore Water Supply and Sewerage Board Employees'' Association and Another
Karnataka High Court · (1996) 1 LLJ 801
High Courts22 Dec 1994
S. Jayarama Reddy and Another Vs Assistant Commissioner of Commercial Taxes, 22nd Circle, Bangalore and Another
Karnataka High Court · (1999) 47 KarLJ 255
Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(N)
High Courts22 Dec 1994
C.H. Narayana Vs Bharat Heavy Electricals Ltd., Bangalore and Others
Karnataka High Court · (1995) ILR (Kar) 680 : (1995) 2 KarLJ 381 : (1996) 1 LLJ 569
High Courts22 Dec 1994
Bangalore Water Supply and Sewerage Board Vs General Secretary, BWSSBE Association
Karnataka High Court · (1995) ILR (Kar) 688(1) : (1994) 5 KarLJ 347
High Courts21 Dec 1994Dismissed
K.P. Shenoy Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 510 : (1996) 5 KarLJ 227
Constitution of India, 1950 — Article 19 (1) (c)Karnataka Co-operative Societies Act, 1959 — Section 28 A (2), 29 D
High Courts20 Dec 1994
Sri Sreeshyla Mallikarjuna Rice and Flour Mills Vs Tahsildar
Karnataka High Court · (1995) ILR (Kar) 1164 : (1995) 2 KarLJ 297
Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 132 (2)
High Courts19 Dec 1994Allowed
Delhi- Haryana Transport Corporation Vs Tata Tea Ltd.
Karnataka High Court · (1995) 1 ACC 486 : (1995) ILR (Kar) 928
Karnataka Small Causes Courts Act, 1964 — Section 8Limitation Act, 1963 — Section 14