High Courts25 Nov 1994
K.S.R.T.C. Vs John D''souza
Karnataka High Court · (1995) ILR (Kar) 405 : (1995) 2 KarLJ 305
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,867 of 2,390
High Courts24 Nov 1994
S.D. Dandagi Vs Secretary, KEB
Karnataka High Court · (1995) ILR (Kar) 401 : (1995) 1 KarLJ 628
High Courts24 Nov 1994
Union of India (UOI) Vs B.M. Krishnamurthy
Karnataka High Court · (1995) ILR (Kar) 347 : (1995) 4 KarLJ 607
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts24 Nov 1994Partly Allowed
V.B. Naidu Vs Director-General, Central Power Research Institute
Karnataka High Court · (1995) 2 KarLJ 390 : (1996) 1 LLJ 544
Constitution of India, 1950 — Article 226
High Courts24 Nov 1994
V.B. Naidu Vs Director General, Central Power Research Institute
Karnataka High Court · (1995) ILR (Kar) 396
Constitution of India, 1950 — Article 226
High Courts24 Nov 1994
B.L. Shankar Vs Chief Election Commissioner
Karnataka High Court · (1995) ILR (Kar) 1027 : (1995) 2 KarLJ 408
Conduct of Election Rules, 1961 — Rule 86Representation of the Peoples Act, 1951 — Section 77
High Courts22 Nov 1994
N. Chandrasekhar Vs Papamma
Karnataka High Court · (1994) ILR (Kar) 3734 : (1995) 4 KarLJ 688
Constitution of India, 1950 — Article 39A
High Courts21 Nov 1994Allowed
Assistant Commissioner and Land Acquisition Officer Vs Kazi Ataulla Haruni
Karnataka High Court · (1995) ILR (Kar) 1 : (1995) 4 KarLJ 109
Constitution of India, 1950 — Article 142Land Acquisition Act, 1894 — Section 18
High Courts18 Nov 1994Dismissed
Anil Kumar Bhandari Vs Union of India (UOI)
Karnataka High Court · (1995) ILR (Kar) 193 : (1995) 1 KarLJ 632
Coffee Act, 1942 — Section 20, 22Coffee Rules, 1955 — Rule 44Constitution of India, 1950 — Article 19 (1) (g)
High Courts18 Nov 1994
Krishna Chandru Pujar Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3742 : (1995) 4 KarLJ 682
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (i), 4 (7)
High Courts18 Nov 1994
Dr. M.M. Nirmala Vs New Mangalore Port Trust
Karnataka High Court · (1994) ILR (Kar) 3770 : (1995) 4 KarLJ 660
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 13
High Courts18 Nov 1994
State of Karnataka Vs M/s Naveena Constructions, Gulbarga and another
Karnataka High Court · (1994) ILR (Kar) 3638 : (1995) 1 KarLJ 324
Arbitration Act, 1940 — Section 39Limitation Act, 1963 — Section 29, 5
High Courts18 Nov 1994Allowed
C. Muniyappa Vs Assistant Commissioner
Karnataka High Court · (1994) ILR (Kar) 3652 : (1994) 5 KarLJ 169
Karnataka Land Revenue Act, 1964 — Section 129 (4), 136 (2)
High Courts18 Nov 1994
Indi Vs Executive Engineer (Elec), Keb
Karnataka High Court · (1995) ILR (Kar) 674 : (1994) 5 KarLJ 543
Constitution of India, 1950 — Article 226
High Courts18 Nov 1994
T. Venkatesh Vs Mysore Electrical Industries Ltd.
Karnataka High Court · (1995) 70 FLR 920 : (1995) ILR (Kar) 166 : (1996) 1 LLJ 266
High Courts17 Nov 1994
Prithviraj Annasaheb Patil Vs Annasaheb Narayanarao Patil
Karnataka High Court · (1995) ILR (Kar) 310 : (1994) 5 KarLJ 395
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 41 Rule 27, 151
High Courts17 Nov 1994Allowed
Karnataka Electricity Board Engineers Association Vs Karnataka Electricity Board
Karnataka High Court · (1995) ILR (Kar) 391 : (1995) 2 KarLJ 197
High Courts17 Nov 1994
Saraswathi Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3739 : (1994) 5 KarLJ 230
Karnataka Excise Act, 1965 — Section 63
High Courts16 Nov 1994
Venkataswamy Vs Managing Director, Ksrtc
Karnataka High Court · (1995) ILR (Kar) 325
High Courts16 Nov 1994
B.G. Gangadharappa Vs Tahsildar
Karnataka High Court · (1995) 2 ALT(Cri) 523 : (1995) CriLJ 2820 : (1994) ILR (Kar) 3509 : (1995) 1 KarLJ 258 : (1995) 3 RCR(Criminal) 610
Registration of Births and Deaths Act, 1969 — Section 13 (3)