High Courts30 Aug 1994Dismissed
V.K. Gopal Vs H.M.T. Limited
Karnataka High Court · (1994) ILR (Kar) 3018 : (1995) 1 KarLJ 15
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,873 of 2,390
High Courts30 Aug 1994Dismissed
B. Balachandra Rai Vs Indian Telephone Industries Ltd.
Karnataka High Court · (1994) ILR (Kar) 3047 : (1994) 4 KarLJ 411
Indian Telephone Industries Conduct, Discipline and Appeal Rules, 1975 — Rule 22 (1), 22 (2)Penal Code, 1860 (IPC) — Section 120 B, 420
High Courts29 Aug 1994
Mallappa Sangappa Desai Vs Laxmanappa Basappa Whoti
Karnataka High Court · (1995) 1 CivCC 19 : (1998) 92 CompCas 337 : (1994) ILR (Kar) 2689 : (1994) 4 KarLJ 356 : (1994) 3 RCR(Criminal) 627
Criminal Procedure Code, 1898 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Aug 1994Allowed
Basappa Sangappa Kori Vs Nenamall
Karnataka High Court · (1995) 1 ACC 266 : (1995) ACJ 536 : (1994) ILR (Kar) 3406 : (1995) 1 KarLJ 144
Contract Act, 1872 — Section 124
High Courts26 Aug 1994
Oriental Insurance Co. Ltd. Vs Hazira Begum and Others
Karnataka High Court · (1995) ACJ 236
Employees Compensation Act, 1923 — Section 2 (1) (n), 30Motor Vehicles Act, 1988 — Section 2 (23), 4 A
High Courts26 Aug 1994Allowed
H.V. Venkatesh Vs Election Officer 2835
Karnataka High Court · (1994) ILR (Kar) 2835 : (1994) 4 KarLJ 680
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 15, 15 (3), 17
High Courts26 Aug 1994
United Breweries Ltd. Vs Assistant Commissioner of Income Tax and others
Karnataka High Court · (1995) 126 CTR 39 : (1994) ILR (Kar) 3441 : (1995) 211 ITR 256 : (1995) 83 TAXMAN 263
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 29, 47
High Courts25 Aug 1994Allowed
State of Karnataka Vs M. Raju
Karnataka High Court · (1994) ILR (Kar) 3244
Criminal Procedure Code, 1973 (CrPC) — Section 167 (5)
High Courts25 Aug 1994
Jabhiulla Vs The Chief Engineer Karnataka Electricity Board and another
Karnataka High Court · (1994) ILR (Kar) 2622 : (1994) 4 KarLJ 278
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 12
High Courts25 Aug 1994
Shaik Mohiddin Vs Section Officer, Karnataka Electricity Board, Kaiwara
Karnataka High Court · (1995) 1 ALT(Cri) 438 : (1994) CriLJ 3689 : (1994) ILR (Kar) 2513 : (1994) 4 KarLJ 147
Contempt of Courts Act, 1971 — Section 10, 11, 12
High Courts25 Aug 1994Dismissed
Geetha Vs Thimmaiah
Karnataka High Court · (1994) ILR (Kar) 2703
Karnataka Co-operative Societies Act, 1959 — Section 73, 74
High Courts25 Aug 1994
Bhatkal Urban Co-operative Bank Ltd. Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2525 : (1994) 4 KarLJ 303
High Courts25 Aug 1994Dismissed
C.Y. Parthasarathy Vs Syndicate of the Mysore University
Karnataka High Court · (1994) ILR (Kar) 2603 : (1994) 4 KarLJ 702
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts24 Aug 1994
M.C. Bhat Vs Syndicate Bank
Karnataka High Court · (1995) ILR (Kar) 86 : (1995) 1 KarLJ 468 : (1996) 1 LLJ 210
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120 B, 420Syndicate Bank Officers (Conditions of Service) Rules, 1966 — Rule 35J
High Courts20 Aug 1994
Mallappa Sangappa Desai Vs Laxmanappa Basappa Whoti
Karnataka High Court · (1994) 08 KAR CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Aug 1994
Rathnavathi Vs Assistant Executive Engineer
Karnataka High Court · (1994) ILR (Kar) 3699 : (1995) 4 KarLJ 694
Karnataka Municipal Corporations Act, 1976 — Section 320 (1), 320 (2), 436, 462
High Courts18 Aug 1994
Syed Sadiq Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3710 : (1995) 4 KarLJ 715
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Reforms Act, 1961 — Section 121 A
High Courts17 Aug 1994
Airwings Private Ltd. Vs Viktoria Air Cargo Gmbh.
Karnataka High Court · (1995) 82 CompCas 447
Companies Act, 1956 — Section 433 (e), 434
High Courts17 Aug 1994
Laxmappa Vs Election Officer Ranebennur and Others
Karnataka High Court · (1995) 1 KarLJ 289
Karnataka Panchayat Raj Act, 1993 — Section 15
High Courts17 Aug 1994
Airwings Private Limited Vs Viktoria Air Cargo Gmbh Langer Kornweg
Karnataka High Court · AIR 1995 Kar 69 : (1994) ILR (Kar) 2560 : (1994) 5 KarLJ 124
Companies Act, 1956 — Section 433, 433 (C), 433 (e)