COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,882 of 2,390

High Courts09 Mar 1994

Subramanian Bharathi S. Vs Registrar (Evaluation), Bangalore University

Karnataka High Court · AIR 1995 Kar 7 : (1994) ILR (Kar) 1038 : (1994) 2 KarLJ 149

Constitution of India, 1950 — Article 226, 227Karnataka State Universities Act, 1976 — Section 38

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High Courts09 Mar 1994

Commissioner of Income Tax Vs S. Kannan

Karnataka High Court · (1994) 118 CTR 318 : (1994) 210 ITR 585 : (1996) 40 KarLJ 33 : (1994) 74 TAXMAN 353

Income Tax Act, 1961 — Section 2 (24) (iv), 256 (1)

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High Courts09 Mar 1994

United India Insurance Co. Ltd. Vs H.B. Siddappa and another

Karnataka High Court · (1994) ACJ 863 : AIR 1994 Kar 338 : (1994) ILR (Kar) 891 : (1994) 4 KarLJ 372

Motor Vehicles Act, 1988 — Section 149, 149 (2) (a)Workmens Compensation Act, 1923 — Section 66

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High Courts08 Mar 1994

The Vijaya College Trust Vs The Kumta Co-operative Arecanut Sales Society Limited and another

Karnataka High Court · AIR 1995 Kar 35 : (1994) ILR (Kar) 1137 : (1994) 2 KarLJ 102

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 96Evidence Act, 1872 — Section 114

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High Courts08 Mar 1994

Suresh Kumar Manchanda Vs Prakash Roadlines Ltd. and others

Karnataka High Court · (1996) 87 CompCas 102 : (1994) 4 KarLJ 393

Companies Act, 1956 — Section 108, 155

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High Courts07 Mar 1994

Shankar Mahadev Sasane Vs Returning Officer

Karnataka High Court · (1994) ILR (Kar) 1029 : (1994) 2 KarLJ 514

Karnataka Co-operative Societies Act, 1959 — Section 70 A, 70 A (2)

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High Courts04 Mar 1994

Soma Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 872 : (1994) 2 KarLJ 430

Constitution of India, 1950 — Article 226, 227

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High Courts03 Mar 1994

Miss. Rafia Shaheen and etc. Vs State of Karnataka and others

Karnataka High Court · AIR 1994 Kar 295 : (1994) ILR (Kar) 753 : (1994) 2 KarLJ 404

Constitution of India, 1950 — Article 15 (4), 16 (4)

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High Courts03 Mar 1994Dismissed

Vokkaligara Sangha Vs Pradeep

Karnataka High Court · (1994) ILR (Kar) 1653 : (1994) 2 KarLJ 688

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts03 Mar 1994

Karnataka Minerals and Mfg. Co. Ltd. Vs Asstt. C.C. and C.E.

Karnataka High Court · (2005) 184 ELT 356

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 278 B

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High Courts02 Mar 1994Dismissed

Karnataka Wine Merchants Association Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 903 : (1994) 2 KarLJ 570

Constitution of India, 1950 — Article 47Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5

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High Courts02 Mar 1994

The Associated Cos. Ltd. Vs State of Karnataka and another

Karnataka High Court · AIR 1995 Kar 182 : (1994) ILR (Kar) 1059

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 80

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High Courts01 Mar 1994

Oriental Insurance Co. Ltd. Vs Rukminibai and Another

Karnataka High Court · (1995) 1 ACC 31

Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1939 — Section 110 D

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High Courts01 Mar 1994

Dr. N.M. Prasad Vs Director, Sri Jayadeva Institute of Cardiology and Another

Karnataka High Court · AIR 1994 Kar 309 : (1994) ILR (Kar) 1215

Constitution of India, 1950 — Article 15, 15 (4), 46

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High Courts01 Mar 1994

The Oriental Insurance Co. Ltd. Vs Smt. Rukminibai and others

Karnataka High Court · (1994) ACJ 811 : AIR 1995 Kar 18 : (1994) ILR (Kar) 861 : (1994) 2 KarLJ 138

Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1939 — Section 110 D

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High Courts01 Mar 1994

P.C. Dental College, Bangalore Vs The Dental Council of India, New Delhi and others

Karnataka High Court · AIR 1994 Kar 282 : (1994) ILR (Kar) 1201

Constitution of India, 1950 — Article 226, 32Dentists (Amendment) Act, 1993 — Section 10 A (5), 10 C (1)

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High Courts01 Mar 1994

Aftab Abdul Rehman Chatriwala Vs State of Karnataka and others

Karnataka High Court · (1995) 2 ALT(Cri) 28 : (1994) CriLJ 2771 : (1994) 46 ECC 283 : (1994) ILR (Kar) 1409 : (1994) 2 KarLJ 422

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Smugglers and Foreign Exchange Manipulators Forfeiture of Property) Act, 1976 — Section 6 (1)

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High Courts25 Feb 1994Dismissed

National Insurance Co. Ltd. Vs Sarojini and Others

Karnataka High Court · (1994) 2 ACC 423 : (1994) ACJ 781 : (1994) 2 KarLJ 53

Fatal Accidents Act, 1855 — Section 1 AMotor Vehicles Act, 1988 — Section 140

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High Courts24 Feb 1994Dismissed

Syndicate Bank Vs R.S.R. Engineering Works

Karnataka High Court · (1994) ILR (Kar) 1095 : (1994) 2 KarLJ 96

Partnership Act, 1932 — Section 32 (2), 45

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High Courts23 Feb 1994Allowed

Nirmala Vs Nemichand Tavanappa Kudachi

Karnataka High Court · (1994) 2 DMC 395 : (1994) ILR (Kar) 1068 : (1994) 2 KarLJ 87

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