High Courts22 Dec 1992
G. Moorthy Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 367 : (1993) 1 KarLJ 376
Constitution of India, 1950 — Article 14, 19 (1) (g), 73
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 1 of 24
High Courts18 Dec 1992
M/s Shriram Transport Finance Co. Ltd. Vs Shri R. Khaishiulla Khan and others
Karnataka High Court · (1993) 1 KarLJ 62
Contract Act, 1872 — Section 148, 176Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 451, 457, 482Motor Vehicles Act, 1988 — Section 39, 41
High Courts18 Dec 1992
Majidkhan Vs The State of Karnataka
Karnataka High Court · (1993) CriLJ 907 : (1993) 1 KarLJ 176
Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 313, 465Penal Code, 1860 (IPC) — Section 361, 366, 376, 41
High Courts18 Dec 1992
Bhoruka Finance Corporation Vs Union of India and others
Karnataka High Court · (1993) 110 CTR 56 : (1993) ILR (Kar) 344 : (1993) 202 ITR 723 : (1993) 37 KarLJ 365 : (1993) 67 TAXMAN 257
Income Tax Act, 1961 — Section 269 UC (3), 269 UD (1)
High Courts18 Dec 1992
M/s. Sri Lakshmi Venkateshwara Traders, Bangalore Vs Secretary, Agricultural Produce Marketing Committee, Bangalore and Another
Karnataka High Court · (1993) 1 KarLJ 252
High Courts18 Dec 1992
Shriram Transport Finance Co. Ltd. Vs Khaishiulla Khan
Karnataka High Court · (1993) CriLJ 1069 : (1993) ILR (Kar) 61 : (1993) 2 RCR(Criminal) 175
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Motor Vehicles Act, 1988 — Section 2 (30)Penal Code, 1860 (IPC) — Section 23, 24, 379
High Courts17 Dec 1992
Jeevaraj Vs Collector of Customs
Karnataka High Court · (1993) 64 ELT 374 : (1993) 1 KarLJ 169
Customs Act, 1962 — Section 110, 110 (2), 124, 124 (4), 124 (a)Gold (Control) Act, 1968 — Section 79
High Courts17 Dec 1992
Jeevaraj and another Vs Collector of Customs and Central Excise and others
Karnataka High Court · (1994) 80 CompCas 478 : (1993) 41 ECC 348 : (1993) 46 ECR 601 : (1993) 64 ELT 374 : (1993) 1 KarLJ 167
Customs Act, 1962 — Section 110, 110 (2), 124Gold (Control) Act, 1968 — Section 79
High Courts16 Dec 1992
Kum. L. Usharani and others Vs D.S. Lakshmaiah
Karnataka High Court · (1993) 1 ALT(Cri) 500 : (1993) CriLJ 982 : (1993) 1 DMC 269 : (1993) ILR (Kar) 661 : (1993) 1 KarLJ 130
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Dec 1992
K.R. Balasubramanyan Vs Bellary Spinning and Weaving Co. Ltd. and another
Karnataka High Court · (1995) 83 CompCas 585 : (1993) ILR (Kar) 509 : (1993) 1 KarLJ 303
Companies (Court) Rules, 1959 — Rule 67Companies Act, 1956 — Section 391, 391 (1), 391 (2), 433 (e)
High Courts14 Dec 1992Allowed
Lurdha Swamy Vs Shanthamma
Karnataka High Court · (1993) ILR (Kar) 505 : (1993) 1 KarLJ 331
Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (d), 21 (1) (h)
High Courts11 Dec 1992Allowed
Bangalore Water Supply and Sewarage Board Vs Dr. T.K. Puttaswamy Gowda
Karnataka High Court · (1993) ILR (Kar) 278 : (1993) 1 KarLJ 122
Bangalore Water Supply and Sewerage Act, 1964 — Section 12, 88, 88 (1), 88 (1) (f)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 11 (14), 8, 9 (2)
High Courts11 Dec 1992
Dandappa Rudrappa Hampali and others Vs Renukappa alias Revanappa and others
Karnataka High Court · AIR 1993 Kar 148 : (1993) ILR (Kar) 1182 : (1993) 1 KarLJ 138
High Courts11 Dec 1992
Gokuldas Exports Vs Commissioner of Income Tax
Karnataka High Court · (1993) 110 CTR 47 : (1993) 200 ITR 401 : (1993) 67 TAXMAN 219
Income Tax Act, 1961 — Section 35 B, 35 B (1) (b)
High Courts11 Dec 1992
Commissioner of Income Tax Vs R.M. Muthaiah
Karnataka High Court · (1993) 110 CTR 153 : (1993) 202 ITR 508 : (1993) 67 TAXMAN 222
Income Tax Act, 1961 — Section 4, 5, 90 A
High Courts11 Dec 1992Dismissed
B.C. Narayan Vs Vijayanagar Syndicate
Karnataka High Court · (1993) ILR (Kar) 1120 : (1993) 2 KarLJ 103
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Constitution of India, 1950 — Article 141Partnership Act, 1932 — Section 69 (1), 69 (2)
High Courts11 Dec 1992Allowed
Bangaramma Vs Nanjamma
Karnataka High Court · (1993) ILR (Kar) 230 : (1993) 1 KarLJ 116
Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227Karnataka Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 1991 — Section 2 (1)
High Courts10 Dec 1992
A.V. Krishna and others Vs Karnataka Leasing and Commercial Corporation Ltd. and others
Karnataka High Court · (1995) 82 CompCas 493 : (1993) ILR (Kar) 338 : (1993) 2 KarLJ 185
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Companies Act, 1956 — Section 433, 433 (e), 434, 434 (1) (e), 439Mysore Court-fees and Suits Valuation Act, 1958 — Section 6
High Courts10 Dec 1992
S.D. Muniswamy Vs Commissioner of Income Tax
Karnataka High Court · (1993) 202 ITR 399 : (1994) 72 TAXMAN 212
Income Tax Act, 1961 — Section 171, 263
High Courts09 Dec 1992Dismissed
State of Karnataka Vs Kannika Stores
Karnataka High Court · (1994) CriLJ 743 : (1993) ILR (Kar) 57
Drugs and Cosmetics Act, 1940 — Section 18, 18 A, 18 C