COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,878 of 2,390

High Courts24 Jun 1994

Mallikarjun M. Kalasray Vs The Commissioner, Belgaum Development Authority, Belgaum

Karnataka High Court · AIR 1995 Kar 44 : (1994) ILR (Kar) 2223 : (1994) 3 KarLJ 93

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114

High Courts23 Jun 1994

Geetha B. Rao Vs The Secretary, Karnataka State Transport Authority

Karnataka High Court · (1994) ILR (Kar) 2063 : (1994) 2 KarLJ 703

Motor Vehicles Act, 1988 — Section 83

High Courts23 Jun 1994Dismissed

Shekar Bandu Prabhath Vs Prescribed Officer

Karnataka High Court · (1994) ILR (Kar) 1985 : (1994) 3 KarLJ 1

Karnataka Panchayat Raj Act, 1993 — Section 44, 45, 53 (1), 53 (2)

High Courts23 Jun 1994

Special Land Acquisition Officer Vs Gopal

Karnataka High Court · (1994) ILR (Kar) 1817 : (1994) 2 KarLJ 611

Karnataka High Court (Amendment) Act, 1994 — Section 5

High Courts23 Jun 1994

M.S. Sheshappa Vs State of Karnataka

Karnataka High Court · (1994) 2 ALT(Cri) 541 : (1994) CriLJ 3372 : (1994) ILR (Kar) 2089 : (1994) 3 KarLJ 187

Penal Code, 1860 (IPC) — Section 302, 324, 506

High Courts23 Jun 1994

Geeta B. Rao Vs Secretary, Karnataka State Transport Authority

Karnataka High Court · (1995) 2 ACC 407

Motor Vehicles Act, 1939 — Section 59 (2), 83

High Courts22 Jun 1994Dismissed

Devikarani Roerich Vs K.T. Plantations Pvt. Ltd.

Karnataka High Court · (1994) ILR (Kar) 1788 : (1993) 4 KarLJ 742

Constitution of India, 1950 — Article 226Karnataka Registration Rules, 1965 — Rule 171, 179, 182, 187Registration Act, 1908 — Section 36, 72, 73, 74

High Courts17 Jun 1994

M.G. Malhotra Vs Secretary, State Transport Authority

Karnataka High Court · (1994) ILR (Kar) 2058 : (1994) 3 KarLJ 135

Motor Vehicles Act, 1988 — Section 86

High Courts17 Jun 1994Allowed

Dr. T. Manohar Vs Selection Committee of Post-Graduate Degree and Diploma Course of Medical Education

Karnataka High Court · (1994) ILR (Kar) 2014 : (1994) 3 KarLJ 104

Constitution of India, 1950 — Article 14Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 11, 7

High Courts16 Jun 1994

Brindavan Roller Flour Mills Pvt. Ltd. Vs Joint Commissioner of Commercial Taxes

Karnataka High Court · (1994) ILR (Kar) 2196 : (1995) 39 KarLJ 18

Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 6 B

High Courts15 Jun 1994

Prof. V. Rajagopalan Vs Eranna

Karnataka High Court · (1994) 4 KarLJ 348

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts14 Jun 1994Allowed

H.S. Vasantasenaiah Vs Divisional Controller, KSRTC

Karnataka High Court · (1994) ILR (Kar) 2628 : (1994) 4 KarLJ 334 : (1995) 2 LLJ 835

Constitution of India, 1950 — Article 226

High Courts14 Jun 1994Allowed

B.T. Krishnegowda Vs Karnataka State Co-Operative Apex Bank Ltd. and Others

Karnataka High Court · (1994) 3 KarLJ 548 : (1996) 1 LLJ 193

Constitution of India, 1950 — Article 14, 16, 226Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)

High Courts14 Jun 1994Allowed

Erappa Vs Swamy

Karnataka High Court · (1994) ILR (Kar) 2124

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 309

High Courts14 Jun 1994Dismissed

C.N. Byrappa Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 1906 : (1994) 4 KarLJ 485

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 39

High Courts14 Jun 1994Allowed

Krishnegowda Vs Karnataka State Co-operative Apex Bank Ltd.

Karnataka High Court · (1994) ILR (Kar) 2008

Constitution of India, 1950 — Article 12, 226Karnataka Co-operative Societies Act, 1959 — Section 40, 54, 70

High Courts13 Jun 1994

Gokak Mills, Gokak Falls and Another Vs Commissioner for Workmen''s Compensation, Belgaum and Others

Karnataka High Court · (1994) ACJ 1099 : (1994) ILR (Kar) 1982 : (1994) 3 KarLJ 164

Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 7 (7)Workmens Compensation Act, 1923 — Section 30

High Courts13 Jun 1994

Lipton India Limited and another Vs State of Karnataka and others

Karnataka High Court · (1994) ILR (Kar) 1848

Karnataka Sales Tax Act, 1957 — Section 12 B (2), 3 (2), 8 A

High Courts10 Jun 1994

Canara Bank, Ankali Vs M/s. Krishna Tubewells, Ankali and others

Karnataka High Court · AIR 1995 Kar 107 : (1994) 2 KarLJ 664

Mysore Court-fees and Suits Valuation Act, 1958 — Section 49

High Courts10 Jun 1994Dismissed

Govindaraja Naicker Vs Sapthagiri Complex

Karnataka High Court · (1994) ILR (Kar) 1832

Partnership Act, 1932 — Section 69 (2)