High Courts06 Apr 1994
Joselyn Manikya Vs Management of Hindustan Aeronantics Ltd.
Karnataka High Court · (1994) ILR (Kar) 1435
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,881 of 2,390
High Courts05 Apr 1994Dismissed
Sri Venkateswara Agricultural Farm Vs Karnataka Electricity Board
Karnataka High Court · (1994) ILR (Kar) 1578 : (1995) 1 KarLJ 566
Constitution of India, 1950 — Article 14, 19 (1) (g)Electricity (Supply) Act, 1948 — Section 49, 79 (j)
High Courts05 Apr 1994Allowed
Aswatha Reddy Vs Anjanappa
Karnataka High Court · (1994) ILR (Kar) 1264
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts04 Apr 1994Dismissed
Ramkumar Mills Ltd. Vs Textile Commissioner
Karnataka High Court · (1994) ILR (Kar) 1125 : (1994) 2 KarLJ 578
Constitution of India, 1950 — Article 14, 141, 19 (1) (g)
High Courts30 Mar 1994
R.S. Kalakapur Vs State of Karnataka
Karnataka High Court · (1994) 2 ALT(Cri) 640 : (1994) CriLJ 2696 : (1994) ILR (Kar) 1175 : (1994) 2 KarLJ 505
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 7
High Courts30 Mar 1994
IDL Chemicals Ltd. and another Vs Astra Pharmaceuticals Ab and others
Karnataka High Court · (1997) 88 CompCas 649 : (1994) ILR (Kar) 1699 : (1994) 3 KarLJ 493
Companies Act, 1956 — Section 36
High Courts29 Mar 1994
Sujatha Vs Jose Augustine
Karnataka High Court · (1994) 2 DMC 442
Divorce Act, 1869 — Section 18
High Courts29 Mar 1994
G.S. Virupakshappa Vs Sri Hanumantha and Others
Karnataka High Court · AIR 1995 Kar 378 : (1994) ILR (Kar) 1270 : (1995) 2 KarLJ 355
Constitution of India, 1950 — Article 341, 341 (2)Karnataka Land Revenue (Amendment) Rules, 1960 — Rule 43G, 43J, 43L
High Courts29 Mar 1994
K.G. Shenoy Vs Disciplinary Authority
Karnataka High Court · (1994) ILR (Kar) 1550 : (1994) 2 KarLJ 490
High Courts25 Mar 1994
Subbanna Vs State of Karnataka and Others
Karnataka High Court · (1996) 5 KarLJ 190
Constitution of India, 1950 — Article 226
High Courts25 Mar 1994Dismissed
Assistant Commissioner Vs Bhima Shiddappa Naik
Karnataka High Court · (1994) ILR (Kar) 1644
Limitation Act, 1908 — Section 18, 18 (3) (b)
High Courts22 Mar 1994
B.M. Satish and others Vs The Bangalore University and others
Karnataka High Court · AIR 1994 Kar 379 : (1994) ILR (Kar) 1191 : (1994) 2 KarLJ 543
Constitution of India, 1950 — Article 226
High Courts21 Mar 1994Dismissed
Veneer Mills Vs Union of India (UOI)
Karnataka High Court · (1994) ILR (Kar) 1533 : (1995) 1 KarLJ 607
Constitution of India, 1950 — Article 301Destructive Insects and Pests Act, 1914 — Section 3, 3 (3)
High Courts18 Mar 1994
v. VERGHESE AND ANOTHER Vs DEPUTY COMMISSIONER OF Income Tax AND ANOTHER (NO. 2).
Karnataka High Court · (1994) 121 CTR 164 : (1994) 210 ITR 526
Income Tax Act, 1961 — Section 245, 295, 296
High Courts18 Mar 1994
Pathange Poultry Farm Vs Commissioner of Income Tax
Karnataka High Court · (1995) 123 CTR 598 : (1994) ILR (Kar) 2138 : (1994) 210 ITR 668 : (1995) 39 KarLJ 74
Income Tax Act, 1961 — Section 256 (1), 43 (3)
High Courts18 Mar 1994
V. Verghese and another Vs Deputy Commissioner of Income Tax and another
Karnataka High Court · (1994) ILR (Kar) 2185
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 145, 295
High Courts17 Mar 1994Dismissed
Sreenivas Shenoy Vs Vasudeva Shenoy
Karnataka High Court · (1994) ILR (Kar) 1102 : (1994) 2 KarLJ 517
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Reforms Act, 1961 — Section 112, 2 (n), 21 (1) (f), 23 (1)
High Courts16 Mar 1994Allowed
Oriental Insurance Co. Ltd. Vs Srinivasa Setty
Karnataka High Court · (1994) 2 ACC 466 : (1994) ACJ 1140 : (1994) ILR (Kar) 964 : (1994) 2 KarLJ 511
High Courts15 Mar 1994
Dr. B. Radhakrishna Vs Gouramma and others
Karnataka High Court · (1994) 68 FLR 1220 : (1994) ILR (Kar) 1064 : (1994) 2 KarLJ 121 : (1994) 2 LLJ 584
Employees Compensation Act, 1923 — Section 2 (1) (e)
High Courts09 Mar 1994
1r. Neelakanta Rao Vs Bangalore City Corporation and Another
Karnataka High Court · (1994) 3 KarLJ 134
Constitution of India, 1950 — Article 226