High Courts10 Jun 1994
Canara Bank Vs Krishna Tubewells
Karnataka High Court · (1994) ILR (Kar) 1822
Mysore Court-fees and Suits Valuation Act, 1958 — Section 49
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,879 of 2,390
High Courts07 Jun 1994
Kallappa Rama Londa Vs Shivappa Nagappa Aparaj and others
Karnataka High Court · AIR 1995 Kar 238 : (1994) ILR (Kar) 3666 : (1995) 1 KarLJ 351
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)
High Courts07 Jun 1994
Javeed Ahmed Khan and etc. Vs Syed Ali
Karnataka High Court · AIR 1994 Kar 331 : (1994) ILR (Kar) 1619 : (1995) 1 KarLJ 594
Karnataka Municipal Corporations Act, 1976 — Section 322Karnataka Municipalities Act, 1964 — Section 313Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (h)
High Courts01 Jun 1994
Karnataka State Road Transport Corporation, Bangalore Vs Tribunal and others
Karnataka High Court · AIR 1995 Kar 103 : (1994) ILR (Kar) 1697
High Courts31 May 1994
S. Narayana Rao Vs R. Narasinga Rao (deceased by LRs)
Karnataka High Court · AIR 1995 Kar 11 : (1994) ILR (Kar) 1947 : (1994) 2 KarLJ 650
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 May 1994
Smt. Jayanthi R. Padukone Vs I.C.D.S. Ltd.
Karnataka High Court · (1995) 82 CompCas 179 : (1995) 39 KarLJ 48
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 316, 397, 398
High Courts04 May 1994
Mrs. Jayanthi R. Padukone Vs M/s. I.C.D.S. Ltd. and others
Karnataka High Court · AIR 1994 Kar 354 : (1994) ILR (Kar) 1715 : (1994) 3 KarLJ 216
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1913 — Section 397, 398Specific Relief Act, 1963 — Section 41
High Courts22 Apr 1994
Muniyappa Vs State of Karnataka and Others
Karnataka High Court · (1994) 4 KarLJ 552
Karnataka Land Reforms Act, 1961 — Section 48A
High Courts22 Apr 1994
Deity Sri Shanimahatma Swamy and another Vs Sri C. Gangaiah
Karnataka High Court · AIR 1994 Kar 303 : (1994) 4 KarLJ 11
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts22 Apr 1994
Hubli Manekattuva Sahakari Sangha Ltd. Vs Deputy Registrar of Co-operative Societies
Karnataka High Court · (1994) ILR (Kar) 1913 : (1994) 4 KarLJ 288
Constitution of India, 1950 — Article 226Co-operative Societies Act, 1957 — Section 73 (3)Karnataka Cooperative Societies Rules, 1960 — Rule 8
High Courts21 Apr 1994
M.D. Muthu and Others Vs Rev. D.P. Shettian
Karnataka High Court · (1996) ILR (Kar) 3663 : (1996) 7 KarLJ 859
High Courts21 Apr 1994Allowed
K.M. Munireddy Vs B.K. Lakshmaiah
Karnataka High Court · (1994) ILR (Kar) 1740 : (1994) 4 KarLJ 99
Evidence Act, 1872 — Section 62, 64
High Courts21 Apr 1994
Krishnabai Vs Krishnarao Janantrao Desai and others
Karnataka High Court · AIR 1995 Kar 172 : (1994) ILR (Kar) 1468 : (1994) 4 KarLJ 384
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 151, 54
High Courts21 Apr 1994
Gangadhara Murthy Vs State
Karnataka High Court · (1994) ILR (Kar) 1244
Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49, 50, 56, 57
High Courts21 Apr 1994
B.K. Idinabba Vs The Land Acquisition Officer and Another
Karnataka High Court · AIR 1995 Kar 49 : (1994) ILR (Kar) 1229 : (1994) 4 KarLJ 263
Land Acquisition Act, 1894 — Section 18, 30
High Courts21 Apr 1994Dismissed
Devikarani Vs Venkatesha Sastry
Karnataka High Court · (1994) ILR (Kar) 1444 : (1994) 5 KarLJ 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 35 A
High Courts20 Apr 1994Dismissed
Azmathulla Khan Vs Thankamma Mathews
Karnataka High Court · (1994) ILR (Kar) 1665
Transfer of Property Act, 1882 — Section 53 A
High Courts20 Apr 1994
Venkataswamy Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 1559 : (1995) 4 KarLJ 247
Constitution of India, 1950 — Article 398
High Courts19 Apr 1994
Cashmir Fernandes Vs Sri B.A. Rahiman and others
Karnataka High Court · AIR 1995 Kar 375 : (1994) ILR (Kar) 1963 : (1994) 2 KarLJ 622
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48, 48 (1), 48 A
High Courts19 Apr 1994Dismissed
T. Govindaraju Vs State of Karnataka
Karnataka High Court · (1995) CriLJ 1491 : (1995) 1 KarLJ 584
Criminal Procedure Code, 1973 (CrPC) — Section 163Penal Code, 1860 (IPC) — Section 120 B, 302, 471