COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,886 of 2,390

High Courts17 Dec 1993

Karnataka State Financial Corporation Vs Associated Engineers

Karnataka High Court · (1997) 88 CompCas 375 : (1994) ILR (Kar) 540 : (1994) 2 KarLJ 241

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts16 Dec 1993

Sri Basaveshwar Co-operative Society Vs Special Land Acquisition Officer

Karnataka High Court · (1994) ILR (Kar) 195 : (1994) 1 KarLJ 354

Land Acquisition Act, 1894 — Section 23 (1A), 4 (1)

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High Courts15 Dec 1993Dismissed

M.G. Automobiles Vs Raja Rao

Karnataka High Court · (1994) 1 ACC 422 : (1994) ACJ 497 : (1994) ILR (Kar) 656 : (1994) 1 KarLJ 383

Motor Vehicles (Amendment) Act, 1988 — Section 149, 171Motor Vehicles Act, 1939 — Section 110 CC, 96 (1)

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High Courts15 Dec 1993Dismissed

State of Karnataka Vs R.S. Shetty and Co.

Karnataka High Court · (1994) ILR (Kar) 654 : (1994) 1 KarLJ 454

Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts14 Dec 1993

A.C.C. Sports Club, Wadi, Gulbarga Vs State of Karnataka and Another

Karnataka High Court · (1994) 38 KarLJ 136

Karnataka Entertainments Tax Act, 1958 — Section 4

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High Courts14 Dec 1993

Karnataka Bank Vs T. Gopalakrishna Rao

Karnataka High Court · (1994) 68 FLR 881 : (1994) ILR (Kar) 230 : (1994) 1 KarLJ 304

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 80Constitution of India, 1950 — Article 311

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High Courts14 Dec 1993Dismissed

Pushpanjali Touring Talkies Vs State of Karnataka

Karnataka High Court · (1994) ILR (Kar) 427

Evidence Act, 1872 — Section 103, 104, 106Karnataka Entertainment Tax (Amendement) Act, 1990 — Section 4 A (6)

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High Courts10 Dec 1993Dismissed

State Vs G. Radhakrishna

Karnataka High Court · (1994) 2 ALT(Cri) 218 : (1994) ILR (Kar) 497 : (1994) 2 KarLJ 174

Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338

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High Courts10 Dec 1993

H.N. Nanjegowda Vs Union of India (UOI)

Karnataka High Court · (1994) ILR (Kar) 936

Constitution of India, 1950 — Article 164 (2), 226, 356

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High Courts10 Dec 1993

Assistant Executive Engineer Vs Sunanda

Karnataka High Court · (1994) 2 ACC 455 : (1995) ACJ 218 : (1994) 68 FLR 686 : (1994) ILR (Kar) 515

Employees Compensation Act, 1923 — Section 2 (1) (n), 30

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High Courts10 Dec 1993

Premkumar Vs State of Karnataka and others

Karnataka High Court · (1994) 2 ALT(Cri) 155 : (1994) CriLJ 3641 : (1994) ILR (Kar) 580

Penal Code, 1860 (IPC) — Section 212, 309Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3 (3), 3 (4), 4

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High Courts10 Dec 1993Dismissed

State of Karnataka Vs Mutha Nayak

Karnataka High Court · (1995) 1 ALT(Cri) 93 : (1994) ILR (Kar) 500 : (1994) 2 KarLJ 186

Criminal Procedure Code, 1973 (CrPC) — Section 293, 294

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High Courts10 Dec 1993Dismissed

State Vs Ibrahimsab Maibubsab

Karnataka High Court · (1994) 2 ALT(Cri) 266 : (1994) ILR (Kar) 503 : (1994) 2 KarLJ 176

Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts10 Dec 1993

United India Insurance Co. Ltd. Vs Murugan alias Krishnan and another

Karnataka High Court · (1994) 1 ACC 430 : (1994) ACJ 306 : AIR 1994 Kar 192 : (1994) 80 CompCas 242 : (1994) ILR (Kar) 403 : (1994) 2 KarLJ 250

Insurance Act, 1938 — Section 64 VVInsurance Rules, 1939 — Rule 58

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High Courts10 Dec 1993

State Vs Radha Krishna

Karnataka High Court · (1994) 2 ACC 557

Penal Code, 1860 (IPC) — Section 279, 304 A, 337

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High Courts03 Dec 1993Dismissed

Basappa Girmalla Yadwad Vs Ramappa Firagappa Hadimani

Karnataka High Court · (1994) ILR (Kar) 518 : (1994) 1 KarLJ 548

Civil Procedure Code, 1908 (CPC) — Section 24, 96

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High Courts03 Dec 1993

Nectar Beverages Pvt. Ltd. Vs Union of India

Karnataka High Court · (1994) 70 ELT 172

Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21

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High Courts03 Dec 1993

Poonam Stone Processing Industries Vs Deputy Commissioner of Commercial Taxes (Admn.), Gulbarga Division, Gulbarga and others

Karnataka High Court · (1994) 94 STC 183

Karnataka Sales Tax Act, 1957 — Section 21 (4), 8 A (1) (b)

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High Courts03 Dec 1993Dismissed

Nectar Beverages Pvt. Ltd. Vs Union of India (UOI)

Karnataka High Court · (1994) 45 ECC 107 : (1994) 2 KarLJ 255

Central Excise Act, 1944 — Section 3, 4Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21

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High Courts02 Dec 1993Dismissed

Mohamud Abdul Hadi Banavasi Vs Syed Davood Syed Abdul Razak Kazi

Karnataka High Court · (1994) ILR (Kar) 74 : (1993) 4 KarLJ 693

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 11Specific Relief Act, 1963 — Section 10, 14, 34, 36

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