High Courts13 Jul 1994
Mysore Surgical Cotton (P.) Ltd. Vs Karnataka State Financial Corporation Feroz Asgar Ali Vs Mysore Surgical Cotton Co. (P.) Ltd. and another
Karnataka High Court · (1999) 96 CompCas 86
Companies Act, 1956 — Section 449, 529
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,877 of 2,390
High Courts12 Jul 1994Dismissed
Laxminarayan Flour Mills and Another Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (1994) ILR (Kar) 2216 : (1994) 95 STC 612
Constitution of India, 1950 — Article 141Karnataka Sales Tax Act, 1957 — Section 6 B
High Courts12 Jul 1994
Mahboob Pasha Vs A.R. Viswanatha Chetty and others
Karnataka High Court · AIR 1994 Kar 350 : (1994) ILR (Kar) 2353 : (1994) 4 KarLJ 319
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
High Courts11 Jul 1994
Regional Provident Fund Commissioner Vs Wipro Ltd.
Karnataka High Court · (1994) ILR (Kar) 2127 : (1995) 4 KarLJ 254 : (1996) 1 LLJ 423
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (d), 7 A
High Courts08 Jul 1994
Oriental Insurance Co. Ltd. Vs Dharma Gowda Dharma
Karnataka High Court · (1994) ACJ 1007 : (1994) ILR (Kar) 2282 : (1994) 3 KarLJ 264
Civil Procedure Code, 1908 (CPC) — Section 100Employees Compensation Act, 1923 — Section 30 (1), 30 A
High Courts08 Jul 1994
1shanta Vs State of Karnataka and Another
Karnataka High Court · (1994) 3 KarLJ 128
Penal Code, 1860 (IPC) — Section 177
High Courts08 Jul 1994Allowed
Dr. (Mrs.) Preeti G. Joshi Vs National Institute of Mental Health and Neurosciences
Karnataka High Court · (1994) ILR (Kar) 2107 : (1994) 3 KarLJ 571
Constitution of India, 1950 — Article 14, 16
High Courts08 Jul 1994Dismissed
Mukundlal Manchanda Vs Prakash Roadlines Ltd.
Karnataka High Court · (1994) ILR (Kar) 1990
Companies Act, 1956 — Section 108, 155
High Courts07 Jul 1994Allowed
Gowramma Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 2649 : (1994) 4 KarLJ 22
Bangalore Water Supply and Sewerage Act, 1964 — Section 32 (3), 43, 45Constitution of India, 1950 — Article 21, 226Karnataka Municipal Corporations Act, 1976 — Section 186
High Courts05 Jul 1994
Laxmi Marketing Corporation Vs Karnataka State Electronics Development Corporation Ltd. and another
Karnataka High Court · (1995) 82 CompCas 447(1) : (1994) 3 KarLJ 159
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts05 Jul 1994
M/s. Laxmi Marketing Corporation Vs Karnataka State Electronics Development Corporation Ltd. and another
Karnataka High Court · AIR 1995 Kar 180 : (1994) ILR (Kar) 2277
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts01 Jul 1994
Mohini K. Vs General Manager, Syndicate Bank, Manipal and Others
Karnataka High Court · (1994) ILR (Kar) 2759 : (1994) 3 KarLJ 175 : (1995) 1 LLJ 351
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11 A, 2 (2)
High Courts01 Jul 1994
Ningaiah Vs Cauvery Gramin Bank, Mysore
Karnataka High Court · (1994) ILR (Kar) 2048 : (1994) 3 KarLJ 140 : (1995) 2 LLJ 389
Constitution of India, 1950 — Article 311
High Courts30 Jun 1994Dismissed
K.J. Ningegowda Vs Commissioner, Bangalore Development Authority
Karnataka High Court · (1994) ILR (Kar) 2641 : (1994) 3 KarLJ 53
Bangalore Development Authority (Amendment) Act, 1994 — Section 50, 62
High Courts29 Jun 1994Dismissed
Killick Industries Ltd. Vs Thimmaiah Ramachandran
Karnataka High Court · (1994) ILR (Kar) 1957 : (1994) 3 KarLJ 87
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts29 Jun 1994
Devilog Systems India Vs Collector of Customs, Bangalore
Karnataka High Court · (1995) 76 ELT 520
Central Excise Act, 1944 — Section 11 ACustoms Act, 1962 — Section 28, 28 (1)
High Courts29 Jun 1994
A. Devadass Vs Managing Director, Ksrtc
Karnataka High Court · (1994) ILR (Kar) 2489 : (1994) 3 KarLJ 521 : (1995) 2 LLJ 11
Constitution of India, 1950 — Article 226
High Courts28 Jun 1994Allowed
Basavaraj Fakirappa Manvi Vs Managing Director, KSRTC
Karnataka High Court · (1994) ILR (Kar) 2020 : (1994) 3 KarLJ 60
Constitution of India, 1950 — Article 226, 39A
High Courts27 Jun 1994
C.M. Udasi Vs State of Karnataka and Others
Karnataka High Court · AIR 1995 Kar 1 : (1994) ILR (Kar) 1971 : (1994) 3 KarLJ 5
Karnataka Co-operative Societies Act, 1959 — Section 29, 53 A
High Courts24 Jun 1994
G.R. Venkateshwara Reddy Vs Karnataka State Road Transport Corporation, Bangalore and Others
Karnataka High Court · (1994) ILR (Kar) 2736 : (1995) 1 KarLJ 298 : (1995) 1 LLJ 1011
Constitution of India, 1950 — Article 14, 226