COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,883 of 2,390

High Courts23 Feb 1994

Master Strips (Pvt.) Limited Vs Deputy Commissioner of Commercial Taxes (Administration) and another

Karnataka High Court · (1995) 99 STC 216

Central Sales Tax Act, 1956 — Section 14, 15Karnataka Sales Tax Act, 1957 — Section 21 (4)

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High Courts23 Feb 1994

Mrs. Shazdah Begum Shushtary and others Vs The Karnataka Board of Wakfs, Bangalore and others

Karnataka High Court · AIR 1995 Kar 155 : (1994) ILR (Kar) 749 : (1994) 3 KarLJ 315

Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1954 — Section 36 A, 45

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High Courts23 Feb 1994Allowed

Oriental Insurance Co. Ltd. Vs Syaribai

Karnataka High Court · (1994) 2 ACC 688 : (1995) ACJ 663 : (1994) ILR (Kar) 2031 : (1994) 3 KarLJ 151

Insurance Act, 1938 — Section 64 (V) (B)

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High Courts22 Feb 1994

Pundalikaprabhu Vs Addtional Land Tribunal

Karnataka High Court · (1994) ILR (Kar) 1053 : (1994) 2 KarLJ 475

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High Courts21 Feb 1994

Ramesh Vs State of Karnataka

Karnataka High Court · (1994) CriLJ 3798 : (1993) 1 KarLJ 406

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302

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High Courts18 Feb 1994

Syndicate Bank Vs R. Veeranna and athers

Karnataka High Court · (1995) 82 CompCas 179(1) : (1994) ILR (Kar) 1129 : (1994) 2 KarLJ 79

Banking (Regulation) Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts17 Feb 1994Dismissed

Karnataka State Cable T.V. and Dish Operators Welfare Association Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 741 : (1994) 38 KarLJ 295

Constitution of India, 1950 — Article 301, 304Karnataka Entertainment Tax Act, 1958 — Section 4 (c)

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High Courts16 Feb 1994

Veneer Mills Vs Additional Commissioner of Commercial Taxes, Mysore Zone, Mysore

Karnataka High Court · (1993) ILR (Kar) 735

Karnataka Sales Tax Act, 1957 — Section 22 A

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High Courts16 Feb 1994

M/s. Veneer Mills Vs The Additional Commissioner of Commercial Taxes, Mysore

Karnataka High Court · AIR 1995 Kar 104 : (1994) ILR (Kar) 735

Karnataka Sales Tax Act, 1957 — Section 22 AKarnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 14, 15

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High Courts16 Feb 1994Allowed

Narayanaswamy Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 817

Karnataka Land Reforms Act, 1961 — Section 107, 107 (1) (v)

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High Courts15 Feb 1994

B. Krishnappa Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 962 : (1994) 2 KarLJ 680

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High Courts14 Feb 1994Allowed

Sapan Shankar Vs Director of Technical Education

Karnataka High Court · (1994) ILR (Kar) 611 : (1994) 2 KarLJ 14

Karnataka Selection of The Candidates for Admission to Engineering, Medical, Pharmacy, Dental and Nursing Courses Rules, 1993 — Rule 10, 12, 6

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High Courts11 Feb 1994Allowed

Land Acquisition Officer Vs Ramachander

Karnataka High Court · (1994) ILR (Kar) 630 : (1994) 2 KarLJ 462

Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 28 A

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High Courts09 Feb 1994

Bank of India, Regional Office, Bangalore Vs D. Padmanabhudu and Another

Karnataka High Court · (1994) 2 KarLJ 425 : (1995) 1 LLJ 233

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High Courts09 Feb 1994Dismissed

B.V. Gopalakrishna Rao Vs P. Susheela Bai

Karnataka High Court · (1995) 1 DMC 12

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 5 (1)

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High Courts09 Feb 1994Allowed

Airbus Industrie Vs Laura Howell Linton

Karnataka High Court · (1994) ILR (Kar) 1370 : (1994) 5 KarLJ 63

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20 (b), 20 (c)

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High Courts08 Feb 1994

Balakrishna Tuljansa Magaji Kondi and others Vs State of Karnataka and others

Karnataka High Court · AIR 1994 Kar 344 : (1994) ILR (Kar) 768 : (1994) 3 KarLJ 470

Constitution of India, 1950 — Article 14Karnataka Municipal Corporations Act, 1976 — Section 11, 11 (5)

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High Courts07 Feb 1994

Smt. Nirmala and Others Vs Smt Rukminibai and Others

Karnataka High Court · AIR 1994 Kar 247 : (1994) ILR (Kar) 1078 : (1994) 2 KarLJ 62

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 18Hindu Succession Act, 1956 — Section 10

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High Courts07 Feb 1994

Union of India and others Vs Smt. Vidya R. Bijur and others

Karnataka High Court · (1994) ILR (Kar) 593 : (1994) 209 ITR 803

Income Tax Act, 1961 — Section 269 U, 269 UD

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High Courts04 Feb 1994

State of Karnataka Vs H.B. Devidas and Another

Karnataka High Court · (1994) 2 KarLJ 46

Penal Code, 1860 (IPC) — Section 376

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