High Courts07 Nov 1994
Commissioner of Income Tax Vs Bharat Earth Movers Limited
Karnataka High Court · (1996) 41 KarLJ 508
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,869 of 2,390
High Courts31 Oct 1994
M/s. Safeguard Packaging Systems Vs State of Karnataka and others
Karnataka High Court · AIR 1995 Kar 336 : (1995) ILR (Kar) 315 : (1995) 2 KarLJ 442
Karnataka Stamp Act, 1957 — Section 45 A, 45 A (1)
High Courts28 Oct 1994
M.I. Metal Sections Pvt. Ltd. Vs Collector of C. Excise, Bangalore
Karnataka High Court · (1994) 48 ECC 165 : (1995) 75 ELT 470 : (1994) ILR (Kar) 3242 : (1994) 5 KarLJ 228
Constitution of India, 1950 — Article 226
High Courts28 Oct 1994Allowed
Ansa Anthony Vs Management of St.Anne''s Girls High School
Karnataka High Court · (1994) ILR (Kar) 3656 : (1995) 4 KarLJ 369
Constitution of India, 1950 — Article 30 (1)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6
High Courts27 Oct 1994
Sri Neelakanteshwar Oil Industries Vs State of Karnataka and another
Karnataka High Court · (1995) ILR (Kar) 52
Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts27 Oct 1994
M. Ranganarasaiah Vs State of Karnataka and others
Karnataka High Court · (1994) ILR (Kar) 3595 : (1995) 1 KarLJ 281
Constitution of India, 1950 — Article 14, 309, 311 (1)Karnataka Lokayukta Act, 1984 — Section 14Penal Code, 1860 (IPC) — Section 161
High Courts26 Oct 1994
K.S.R.T.C. Staff and Workers Federation Vs KSRTC
Karnataka High Court · (1994) ILR (Kar) 3764
High Courts26 Oct 1994Allowed
K.S.R.T.C. Staff and Workers Federation Vs K.S.R.T.C.
Karnataka High Court · (1995) 4 KarLJ 669 : (1995) 2 LLJ 1200
High Courts26 Oct 1994
Prabhu Chawla and others Vs A.U. Sheriff
Karnataka High Court · (1996) 1 ALT(Cri) 42 : (1995) CriLJ 1922 : (1995) ILR (Kar) 39 : (1995) 4 KarLJ 131
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 500
High Courts26 Oct 1994Dismissed
Rame Gowda Vs Assistant Commissioner
Karnataka High Court · (1995) ILR (Kar) 259
Karnataka Land Grant Rules, 1969 — Rule 9, 9 (1) (i)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (e), 4, 5
High Courts25 Oct 1994Allowed
Kantappa Vs Krishnabai
Karnataka High Court · (1994) ILR (Kar) 3676 : (1995) 1 KarLJ 521
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts25 Oct 1994
Kantappa Suttar Vs Devaroa Suttar and others
Karnataka High Court · AIR 1995 Kar 213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Oct 1994
Mysore Paper Mills Officers Association Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3759 : (1995) 4 KarLJ 665 : (1995) 2 LLJ 228
Constitution of India, 1950 — Article 19, 19 (1)
High Courts21 Oct 1994Allowed
Muniyallappa Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 255 : (1994) 5 KarLJ 391
Karnataka Land Revenue Act, 1964 — Section 84, 94 A, 94 A (5)Karnataka Land Revenue Rules, 1966 — Rule 105, 108G, 108G (1)
High Courts21 Oct 1994
Selvaraj Vs K.M. Nandagopal
Karnataka High Court · (1995) 70 FLR 918 : (1995) ILR (Kar) 163 : (1996) 1 LLJ 323
High Courts21 Oct 1994Allowed
Jayanthi R. Rai Vs Paul D''silva
Karnataka High Court · (1994) ILR (Kar) 3519 : (1995) 1 KarLJ 102
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Specific Relief Act, 1963 — Section 20
High Courts20 Oct 1994Dismissed
Manjunatha Gowda Vs Director General of Central Reserve Police Force and Others
Karnataka High Court · (1995) 70 FLR 659 : (1995) 1 KarLJ 341 : (1995) 2 LLJ 985
High Courts20 Oct 1994Dismissed
Manjunatha Gowda Vs Director General of Central Reserve Police Force
Karnataka High Court · (1994) ILR (Kar) 3756
High Courts20 Oct 1994Allowed
B. Harischandra Vs Academy of General Education
Karnataka High Court · (1995) ILR (Kar) 10 : (1995) 4 KarLJ 118
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20AEvidence Act, 1872 — Section 114, 114 (F)
High Courts19 Oct 1994Dismissed
Sha Vindichand Hastimal and Co. Vs Central Bank of India
Karnataka High Court · (1994) ILR (Kar) 3517 : (1995) 1 KarLJ 191
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115, 151