High Courts17 Aug 1994Allowed
S.V. Venkataswamy Vs Assistant Commissioner
Karnataka High Court · (1994) ILR (Kar) 3101 : (1994) 4 KarLJ 591
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,874 of 2,390
High Courts12 Aug 1994
Sayyad Badruddin Sayyad Murtuza Saheb Fatehpur and others Vs Karnataka State Board of Wakfs, Bangalore and another
Karnataka High Court · AIR 1995 Kar 151 : (1994) ILR (Kar) 2681 : (1994) 4 KarLJ 632
Evidence Act, 1872 — Section 110Waqf Act, 1954 — Section 4, 5 (1), 6 (1)
High Courts12 Aug 1994
V. N. Samant Vs K.G.N. Traders and another
Karnataka High Court · (1994) CriLJ 3115 : (1994) ILR (Kar) 2991
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142 (b)Penal Code, 1860 (IPC) — Section 420
High Courts12 Aug 1994
Karnataka Handloom Development Corporation Ltd. Vs Addl. Deputy Commissioner of Commercial Taxes
Karnataka High Court · (1994) ILR (Kar) 2697
Karnataka Sales Tax Act, 1957 — Section 22 (3A)
High Courts12 Aug 1994
V.N. Samant Vs M/s K.G.N. Traders and another
Karnataka High Court · (1995) 1 CivCC 134 : (1998) 91 CompCas 612 : (1994) 4 KarLJ 418 : (1994) 3 RCR(Criminal) 660
Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
High Courts11 Aug 1994
Durvasa and others Vs Chandrakala
Karnataka High Court · (1995) 2 ALT(Cri) 97 : (1994) CriLJ 3765 : (1994) ILR (Kar) 2429 : (1995) 4 KarLJ 263 : (1995) 1 RCR(Criminal) 426
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 109, 494
High Courts10 Aug 1994Allowed
T.L. Channegowda Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 3092 : (1994) 4 KarLJ 564
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 70
High Courts09 Aug 1994
1chikka Huchaiah and Another Vs Assistant Commissioner, Bangalore Sub-division, Bangalore
Karnataka High Court · (1994) 3 KarLJ 626
Karnataka Village Offices Abolition Act, 1961 — Section 5(3)
High Courts09 Aug 1994
M. Mubarak Ali Vs Controller, of Examination, Bangalore University and Another
Karnataka High Court · AIR 1995 Kar 42 : (1994) ILR (Kar) 2859 : (1994) 4 KarLJ 352
High Courts09 Aug 1994
C. Narayana Reddy Vs Management of Ajantha Theatre
Karnataka High Court · (1994) ILR (Kar) 2483 : (1994) 4 KarLJ 36
Industrial Disputes Act, 1947 — Section 2 (s)
High Courts09 Aug 1994Dismissed
Employees State Insurance Corporation Vs D.P. Sharma
Karnataka High Court · (1994) ILR (Kar) 2844 : (1994) 4 KarLJ 284 : (1995) 1 LLJ 872
Employees State Insurance (General) Regulations, 1950 — Regulation 26, 26 (1)Employees State Insurance Act, 1948 — Section 85 (a), 85 (e), 85 (g)
High Courts09 Aug 1994Allowed
L. Narasegowda Vs Hutchappa
Karnataka High Court · (1994) ILR (Kar) 3543 : (1995) 1 KarLJ 513
Constitution of India, 1950 — Article 226, 44Mysore Village Panchayats and Local Boards Act, 1959 — Section 200
High Courts09 Aug 1994
Dasappa Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2863 : (1994) 4 KarLJ 617
Constitution of India, 1950 — Article 226, 243 (o) (b)Karnataka Panchayat Raj Act, 1993 — Section 45 (2)
High Courts05 Aug 1994Dismissed
Parameswaran Vs Bangalore Mahanagara Palike
Karnataka High Court · (1994) ILR (Kar) 2972 : (1994) 4 KarLJ 668
Civil Procedure Code, 1908 (CPC) — Section 91Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 288 A, 288 B, 288 D
High Courts04 Aug 1994
Gangadharayya Vs Basappa and Others
Karnataka High Court · (1995) 1 KarLJ 420
Karnataka Municipalities Act, 1964 — Section 306
High Courts04 Aug 1994Dismissed
K.R. Chamayya Vs Accountant General for Karnataka
Karnataka High Court · (1994) ILR (Kar) 2466 : (1994) 4 KarLJ 42
Constitution of India, 1950 — Article 14, 16, 39DKarnataka Administrative Tribunal Rules, 1986 — Rule 3
High Courts03 Aug 1994
1malige Mallappa Vs Deputy Commissioner, Chitradurga and Others
Karnataka High Court · (1994) 3 KarLJ 205
Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 8Karnataka Panchayat Raj Act, 1993 — Section 45(2)
High Courts03 Aug 1994
Karnataka State Construction Corporation Ltd. Vs Commissioner, Bangalore City Corporation
Karnataka High Court · (1994) ILR (Kar) 2968 : (1994) 4 KarLJ 331
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 143Karnataka Taxation Rules, 1957 — Rule 8, 9
High Courts03 Aug 1994
Gem Travels Vs Syndicate Bank
Karnataka High Court · (1995) ILR (Kar) 3063 : (1995) 4 KarLJ 736
Karnataka High Court Rules, 1959 — Rule 6, 6 (2)
High Courts02 Aug 1994Dismissed
Chickamuniswamy Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2963 : (1994) 4 KarLJ 662
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 4, 4 (2), 4 (3)