COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,875 of 2,390

High Courts01 Aug 1994

Gururaj Gurunath Govind Rao Mutalik Desai Vs The State of Karnataka

Karnataka High Court · AIR 1995 Kar 267 : (1994) ILR (Kar) 2341 : (1994) 4 KarLJ 441

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Revenue Act, 1964 — Section 57

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High Courts01 Aug 1994

R. Rajendra Reddy Vs M/s Sujaya Feeds

Karnataka High Court · (1995) 2 CivCC 126 : (1995) CriLJ 1427 : (1994) ILR (Kar) 2423 : (1994) 4 KarLJ 159 : (1995) 1 RCR(Criminal) 490

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts29 Jul 1994Allowed

Kothari Intergroup Ltd. Vs Baldev

Karnataka High Court · (1994) ILR (Kar) 2456 : (1994) 3 KarLJ 538

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151

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High Courts29 Jul 1994Dismissed

Karnataka Electricity Board Employees Union Vs Karnataka Electricity Board and Another

Karnataka High Court · (1994) 4 KarLJ 452 : (1995) 2 LLJ 399

Constitution of India, 1950 — Article 14, 16

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High Courts29 Jul 1994

Bangalore Water Supply and Sewerage Board Vs Workmen and others

Karnataka High Court · (1995) 1 KarLJ 113

Bangalore Water Supply and Sewerage Act, 1964 — Section 16Constitution of India, 1950 — Article 14Payment of Bonus Act, 1965 — Section 32

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High Courts29 Jul 1994Dismissed

Karnataka Electricity Board Employees Union Vs Karnataka Electricity Board

Karnataka High Court · (1994) ILR (Kar) 2771 : (1995) 2 LLJ 399

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 19 (2)

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High Courts29 Jul 1994

Ramachandra Vs A.R. Vijendra

Karnataka High Court · (1994) ILR (Kar) 2437 : (1994) 3 KarLJ 517

Factories Act, 1948 — Section 92

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High Courts29 Jul 1994

Bangalore Water Supply and Sewerage Board Vs Workmen

Karnataka High Court · (1994) ILR (Kar) 2794

Constitution of India, 1950 — Article 14Payment of Bonus Act, 1965 — Section 32, 32 (iv), 32 (v) (c)

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High Courts28 Jul 1994

Commissioner of Income Tax Vs Kalburgi Wine Distributors

Karnataka High Court · (1998) 230 ITR 159

Income Tax Act, 1961 — Section 40 (b)

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High Courts28 Jul 1994

M.K. Kuruvilla Vs The District Registrar, Bangalore, and another

Karnataka High Court · AIR 1995 Kar 177 : (1994) ILR (Kar) 3055 : (1994) 4 KarLJ 657

Constitution of India, 1950 — Article 226Karnataka Stamp Act, 1957 — Section 45 A

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High Courts27 Jul 1994

Chandrahasa N. Shanbhag Vs Union of India and Others

Karnataka High Court · (1995) 1 ACC 116 : (1995) ACJ 267 : (1994) ILR (Kar) 2848 : (1994) 3 KarLJ 156

Employees State Insurance Act, 1948 — Section 2 (11)

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High Courts27 Jul 1994

Banavasi Vyavasaya Seva Sahakari Sangh Ltd. Vs N.C. Bapat

Karnataka High Court · (1994) ILR (Kar) 2496 : (1994) 3 KarLJ 508 : (1995) 1 LLJ 520

Industrial Disputes Act, 1947 — Section 10 (4A), 12 (5)

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High Courts27 Jul 1994

P. Lankesh and another Vs H. Shivappa and another

Karnataka High Court · (1996) 1 ALT(Cri) 231 : (1994) CriLJ 3510 : (1994) ILR (Kar) 2410 : (1994) 4 KarLJ 295 : (1995) 1 RCR(Criminal) 298

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179Penal Code, 1860 (IPC) — Section 500

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High Courts27 Jul 1994

Dorai and another Vs State of Karnataka

Karnataka High Court · (1994) CriLJ 2987 : (1994) ILR (Kar) 2391 : (1994) 4 KarLJ 492

Criminal Procedure Code, 1898 (CrPC) — Section 167 (2), 309, 437Penal Code, 1860 (IPC) — Section 302, 34, 394

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High Courts27 Jul 1994

1janab A. Rizwanulla Shariff @ Gauver Vs State of Karnataka and Others

Karnataka High Court · (1994) 3 KarLJ 240

Constitution of India, 1950 — Article 245Karnataka Panchayat Raj Act, 1993 — Section 4

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High Courts27 Jul 1994Dismissed

B.P. Sadashivaiah Vs Parvathamma

Karnataka High Court · (1994) ILR (Kar) 2671 : (1994) 3 KarLJ 529

Transfer of Property Act, 1882 — Section 44

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High Courts27 Jul 1994

Damodar Narayana Naik Gardikar Vs State of Karnataka and others

Karnataka High Court · AIR 1995 Kar 225 : (1996) 7 KarLJ 179

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4 (1), 4 (2)

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High Courts27 Jul 1994Dismissed

Girdharilal Vs Pratap Rai Mehta

Karnataka High Court · (1994) ILR (Kar) 2418 : (1994) 5 KarLJ 503

Criminal Procedure Code, 1973 (CrPC) — Section 203, 398, 401, 482

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High Courts27 Jul 1994Dismissed

Nagareswara Setty Vs Prabhakar Setty

Karnataka High Court · (1994) ILR (Kar) 2826 : (1994) 4 KarLJ 476

Arbitration Act, 1940 — Section 20, 41, 8

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High Courts26 Jul 1994Allowed

Sridevi Vs Syndicate Bank

Karnataka High Court · (1994) ILR (Kar) 2983

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