High Courts26 Jul 1994
Shree Raghavendra Enterprises, Hubli Vs Deputy Commissioner of Commercial Taxes, Assessments, Hubli
Karnataka High Court · (1995) 39 KarLJ 72
Karnataka Sales Tax Act, 1957 — Section 12D(1)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,876 of 2,390
High Courts26 Jul 1994
Proprietor, Radhakrishna Estate Vs Mary
Karnataka High Court · (1995) ACJ 49 : (1995) 70 FLR 211 : (1994) ILR (Kar) 3111 : (1994) 4 KarLJ 610 : (1995) 1 LLJ 695
Industrial Disputes Act, 1947 — Section 33 C (2)Workmens Compensation Act, 1923 — Section 30
High Courts26 Jul 1994
Rudraswamy Vs Deputy Commissioner
Karnataka High Court · (1994) ILR (Kar) 2958
Karnataka Land Revenue Act, 1964 — Section 95, 95 (5)
High Courts26 Jul 1994
The Proprietor Vs Mary
Karnataka High Court · (1995) 1 ACC 125
Workmens Compensation Act, 1923 — Section 30
High Courts22 Jul 1994
Manipal Academy of Higher Education (A Deemed ti be University), Municipal Vs State of Karnataka and others etc.
Karnataka High Court · AIR 1995 Kar 273 : (1994) ILR (Kar) 2159 : (1994) 3 KarLJ 578
Constitution of India, 1950 — Article 29, 30Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 12, 12 A
High Courts22 Jul 1994
K. Puttaswamy Vs State of Karnataka
Karnataka High Court · (1997) 2 ALT(Cri) 647 : (1994) ILR (Kar) 3065 : (1995) 1 KarLJ 395
Constitution of India, 1950 — Article 118, 226, 93
High Courts21 Jul 1994Dismissed
B.V. Subbachari Vs B.K. Joyappa
Karnataka High Court · (1994) ILR (Kar) 2505 : (1994) 4 KarLJ 364
Karnataka Land Reforms Act, 1961 — Section 133
High Courts21 Jul 1994
H. Raghavendrachar Vs The Registrar, Karnataka University, Dharwad and Another
Karnataka High Court · AIR 1995 Kar 91 : (1994) ILR (Kar) 3530 : (1994) 4 KarLJ 538
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Jul 1994
The Karnataka Housing Board and others Vs M/s. Vaijanath Tubewells Ltd. Gulbarga
Karnataka High Court · AIR 1995 Kar 126 : (1994) ILR (Kar) 2370 : (1994) 3 KarLJ 604
Arbitration Act, 1940 — Section 33, 39 (1) (iv)
High Courts21 Jul 1994
Mrs. Anjalina D''Souza Vs The Laxmi Vilas Bank Ltd. and others
Karnataka High Court · AIR 1995 Kar 30 : (1994) ILR (Kar) 2360 : (1994) 3 KarLJ 78
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115 (2)
High Courts21 Jul 1994
S. Bhaskar Vs Gulbarga University
Karnataka High Court · (1994) ILR (Kar) 2873 : (1994) 3 KarLJ 258
High Courts21 Jul 1994Dismissed
T.B. Guddahalli Vs State of Karnataka
Karnataka High Court · (1994) 07 KAR CK 0001
Karnataka Co-operative Societies Act, 1959 — Section 121, 28 A (4)Karnataka Cooperative Societies Rules, 1960 — Rule 3
High Courts18 Jul 1994
V. Verghese and Another Vs Deputy Commissioner of Income Tax, Special Range, Belgaum and Another
Karnataka High Court · (1995) 39 KarLJ 8
Income Tax Rules, 1962 — Rule 9A
High Courts18 Jul 1994
Pathange Poultry Farm Vs Commissioner of Income Tax
Karnataka High Court · (1994) 07 KAR CK 0010
High Courts18 Jul 1994Allowed
S. Shivashankar Vs Commissioner, Corporation of the City of Bangalore
Karnataka High Court · (1994) ILR (Kar) 2661 : (1994) 4 KarLJ 1
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 114, 443
High Courts18 Jul 1994Dismissed
Thuluvanur Venkataramana Vs Assistant Commissioner
Karnataka High Court · (1994) ILR (Kar) 2136 : (1994) 3 KarLJ 76
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5 A
High Courts15 Jul 1994Allowed
Karnataka State Judicial Employees'' House Building Co-operative Society Ltd. Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2115 : (1994) 3 KarLJ 124
Karnataka Registration (Amendment) Act, 1976 — Section 22 A
High Courts15 Jul 1994
Sumithra K. Vs State of Karnataka and Others
Karnataka High Court · (1995) 70 FLR 743 : (1994) 3 KarLJ 132 : (1995) 1 LLJ 242
High Courts14 Jul 1994
1r. Neelakanta Rao Vs Bangalore City Corporation and Another
Karnataka High Court · (1994) 3 KarLJ 209
High Courts14 Jul 1994
K. Lakshminarayana Sastry Vs The Land Acquisition Officer
Karnataka High Court · AIR 1995 Kar 217 : (1994) ILR (Kar) 2119 : (1994) 3 KarLJ 70
Land Acquisition Act, 1894 — Section 12 (2), 18, 18 (2)