High Courts19 Sept 1994
Mysore City Corporation, Mysore Vs Chote Sab
Karnataka High Court · (1995) 1 KarLJ 1
Karnataka Municipal Corporation Act, 1976 — Section 322
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,872 of 2,390
High Courts19 Sept 1994
Dr. H. Hanumanthappa Vs M. Krishnamurthy
Karnataka High Court · (1995) 1 KarLJ 439
Karnataka Rent Control Act, 1961 — Section 21(1)(P)
High Courts19 Sept 1994Dismissed
K.S.R.T.C. Vs Vasthanna
Karnataka High Court · (1995) ILR (Kar) 591 : (1994) 5 KarLJ 258
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 104
High Courts16 Sept 1994Allowed
B. Vasanthy Urs Vs Shahtajkhan
Karnataka High Court · (1994) ILR (Kar) 3124 : (1994) 4 KarLJ 585
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 29Karnataka Rent Control Act, 1961 — Section 29
High Courts15 Sept 1994
Gurumurthy Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3014 : (1994) 4 KarLJ 654 : (1995) 1 LLJ 365
High Courts15 Sept 1994Allowed
Gandhinagar Citizens'' Association Vs Bangalore City Muncipal Corporation
Karnataka High Court · (1994) ILR (Kar) 3310 : (1994) 4 KarLJ 607
High Courts14 Sept 1994
Smt. Salma Begum Vs Commissioner, Bangalore Development Authority and Another
Karnataka High Court · (1995) 1 KarLJ 431
Karnataka Municipal Corporation Act, 1976 — Section 301(1)
High Courts12 Sept 1994Dismissed
M. Hanumanthappa Vs Executive Director, Kolar District Milk Co-operative Producers Society Union Ltd.
Karnataka High Court · (1994) ILR (Kar) 3725 : (1994) 5 KarLJ 54
Constitution of India, 1950 — Article 12, 226Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts09 Sept 1994
Navodaya Education Trust Vs State of of Karnataka and another
Karnataka High Court · AIR 1995 Kar 98
Karnataka State Universities Act, 1976 — Section 53, 53 (10a)
High Courts07 Sept 1994
M. Subramanya Shastri and etc. Vs Dr. Chandrasekhara Shastri and others
Karnataka High Court · AIR 1995 Kar 115 : (1994) ILR (Kar) 3002 : (1994) 5 KarLJ 196
Civil Procedure Code, 1908 (CPC) — Section 151, 24
High Courts07 Sept 1994Dismissed
Executive Engineer Vs B.T. Patil and Sons
Karnataka High Court · (1994) ILR (Kar) 2888 : (1994) 4 KarLJ 641
Arbitration Act, 1940 — Section 20
High Courts06 Sept 1994Dismissed
Management of State Bank of India Vs V.M. Mahapurush
Karnataka High Court · (1994) ILR (Kar) 2728 : (1994) 4 KarLJ 689 : (1995) 1 LLJ 644
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts02 Sept 1994Dismissed
Basappa Shivalingappa Revadigar Vs Karnataka Bank Ltd.
Karnataka High Court · (1994) ILR (Kar) 3010
High Courts02 Sept 1994Dismissed
Steel Suppliers Vs Joint Commissioner of Commercial Taxes (Admn.)
Karnataka High Court · (1994) ILR (Kar) 3175
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 15 (1), 16, 16 (1)
High Courts02 Sept 1994
Satischandra and Co. Vs Deputy Commissioner of Commercial Taxes (Assts.) II, Mangalore
Karnataka High Court · (1994) ILR (Kar) 2716
Karnataka Sales Tax Act, 1957 — Section 6 B
High Courts02 Sept 1994Dismissed
Steel Suppliers Vs Jt. Commissioner of Commercial Taxes (Admn.)
Karnataka High Court · (2003) 133 STC 444
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 12 (1), 15 (1)
High Courts01 Sept 1994Dismissed
Basavaraj Vs Kajjari Vyavasaya Seva Sahakara Sangha Ltd.
Karnataka High Court · (1994) ILR (Kar) 2709 : (1995) 1 KarLJ 44
Karnataka Co-operative Societies Act, 1959 — Section 14 A, 14 A (2)
High Courts31 Aug 1994
State Government Houseless Harijan Employees Association Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2947 : (1995) 1 KarLJ 67
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts31 Aug 1994
L. Nagaraj Vs Corporation of City of Bangalore and Others
Karnataka High Court · (1995) 1 KarLJ 337
High Courts31 Aug 1994Dismissed
Jayanagar 4th T Block Residents Association Vs Gnyana Mandir Trust
Karnataka High Court · (1995) ILR (Kar) 461
Karnataka Town and Country Planning Act, 1961 — Section 12, 15, 15 (1)