High Courts18 Oct 1994
Smt. Vrishendramani Vs K. Venugopal Rai
Karnataka High Court · AIR 1995 Kar 230 : (1994) ILR (Kar) 3127 : (1995) 1 KarLJ 241
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, 115, 146, 2 (11)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,870 of 2,390
High Courts18 Oct 1994
Navodaya Education Trust, Raichur Vs State of Karnataka and another
Karnataka High Court · AIR 1995 Kar 149 : (1994) ILR (Kar) 3171 : (1995) 1 KarLJ 320
Constitution of India, 1950 — Article 226Karnataka Universities Act, 1956 — Section 53, 53 (5)
High Courts18 Oct 1994Allowed
Leelamma Samuel Vs Francis
Karnataka High Court · (1994) ILR (Kar) 3143
Karnataka Stamp Act, 1957 — Section 30 (c), 34Transfer of Property Act, 1882 — Section 105
High Courts17 Oct 1994
Gayathri Vs Managing Director, Ksrtc
Karnataka High Court · (1995) 70 FLR 661 : (1994) ILR (Kar) 3752 : (1995) 2 KarLJ 335 : (1995) 2 LLJ 1148
Constitution of India, 1950 — Article 21
High Courts17 Oct 1994Allowed
State of Karnataka Vs Shivanand Shankarappa Kulli
Karnataka High Court · (1995) 1 ALT(Cri) 714 : (1994) ILR (Kar) 3168 : (1995) 1 KarLJ 494
Criminal Procedure Code, 1973 (CrPC) — Section 167 (5), 258
High Courts11 Oct 1994
State of Karnataka Vs Pragathi T.T.I.
Karnataka High Court · (1994) ILR (Kar) 3234 : (1994) 4 KarLJ 581
Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 18Karnataka High Court Act, 1961 — Section 10 (iv) (a)
High Courts07 Oct 1994Dismissed
Estate Officer, University of Agricultural Sciences Vs Savitramma and Others
Karnataka High Court · (1995) ACJ 71
Motor Vehicles Act, 1988 — Section 110 D
High Courts07 Oct 1994
Smt. Sangeetha S. Chugh Vs Ram Narayan V. and others
Karnataka High Court · AIR 1995 Kar 112 : (1995) 1 DMC 44 : (1994) ILR (Kar) 3318 : (1994) 4 KarLJ 696
Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 13 (1) (i), 23
High Courts07 Oct 1994
Brigadier M.S. Oberoi Vs Union of India (UOI)
Karnataka High Court · (1994) ILR (Kar) 3313 : (1994) 5 KarLJ 49
Army Act, 1950 — Section 19Constitution of India, 1950 — Article 226
High Courts06 Oct 1994Allowed
D.R. Kodandarama Reddy Vs Deputy Commissioner
Karnataka High Court · (1995) ILR (Kar) 303 : (1995) 1 KarLJ 344
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 5 A, 5 A (2), 6 (1)
High Courts05 Oct 1994
S. Manohar Vs E.K. Govindaraja Setty
Karnataka High Court · (1994) ILR (Kar) 3246 : (1995) 1 KarLJ 81
Easements Act, 1882 — Section 63
High Courts05 Oct 1994
B.T. Sakku Vs The Commissioner, Bangalore Development Authority, Bangalore and Another
Karnataka High Court · AIR 1995 Kar 192 : (1994) ILR (Kar) 3267 : (1995) 1 KarLJ 361
Bangalore Development Authority Act, 1976 — Section 17 (5), 29Karnataka Municipal Corporations Act, 1976 — Section 321, 507
High Courts05 Oct 1994
State of Karnataka Vs Veeranagouda Mallikarjunagouda
Karnataka High Court · AIR 1995 Kar 361 : (1995) ILR (Kar) 990 : (1994) 5 KarLJ 266
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts03 Oct 1994Dismissed
Ashok K. Babu Vs State of Karnataka
Karnataka High Court · (1995) ILR (Kar) 161 : (1995) 1 KarLJ 279
Karnataka Housing Board Scheme — Rule 4
High Courts03 Oct 1994
Parameshwaraiah Vs Deputy Commissioner
Karnataka High Court · (1994) ILR (Kar) 3464 : (1995) 4 KarLJ 650
Karnataka Municipalities Act, 1964 — Section 57, 59
High Courts30 Sept 1994Dismissed
Khalsa Medical and Educational Trust Vs Union of India (UOI)
Karnataka High Court · (1994) ILR (Kar) 3211 : (1994) 5 KarLJ 204 : (1995) 1 RCR(Criminal) 247
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 173, 210Karnataka Ayurvedic Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 — Section 34, 37, 38
High Courts30 Sept 1994
Wipro Infotech Ltd. Vs C.E.G.A.T.
Karnataka High Court · (1994) 48 ECC 223 : (1995) 56 ECR 443 : (1995) 75 ELT 266 : (1994) ILR (Kar) 3224 : (1994) 5 KarLJ 217
Central Excise Act, 1944 — Section 35, 35 F
High Courts30 Sept 1994
A.M. Eshwarachar Vs Executive Engineer (Electrical)
Karnataka High Court · (1994) ILR (Kar) 3461 : (1995) 4 KarLJ 705 : (1995) 1 LLJ 1065
High Courts29 Sept 1994
Ashraf alias Lal Basha and others Vs Inspector of Police, Railway Protection Force, Harihar
Karnataka High Court · (1995) CriLJ 182 : (1994) ILR (Kar) 3434 : (1995) 4 KarLJ 655
Criminal Procedure Code, 1973 (CrPC) — Section 4, 438
High Courts29 Sept 1994
Bhagawandas Vs Roasene Jerome D'' Souza
Karnataka High Court · (1995) ILR (Kar) 440 : (1995) 4 KarLJ 582
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 100