High Courts19 Aug 1992Allowed
K.S. Shivadevamma Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (1992) ILR (Kar) 3740
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 11 of 24
High Courts17 Aug 1992
Syndicate Bank Vs B.A. Bhat
Karnataka High Court · (1992) ILR (Kar) 3107 : (1992) 3 KarLJ 537 : (1993) 1 LLJ 152
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 142, 144, 309
High Courts14 Aug 1992
Bhimappa Ramappa Ghasti Vs Arjan Laxman Ghasti
Karnataka High Court · (1992) ILR (Kar) 3594 : (1993) 2 KarLJ 179
Karnataka Village Offices Abolition Act, 1961 — Section 4
High Courts13 Aug 1992
Special Land Acquisition Officer Vs Kallangouda
Karnataka High Court · (1993) ILR (Kar) 1
Land Acquisition Act, 1894 — Section 11, 18, 25
High Courts13 Aug 1992
Maideen Sab Vs State of Karnataka
Karnataka High Court · (1993) CriLJ 1430 : (1993) 1 KarLJ 431
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 314, 404
High Courts11 Aug 1992Allowed
Abdul Subhan Vs Khyroonibi
Karnataka High Court · (1992) ILR (Kar) 2823 : (1992) 3 KarLJ 666
High Courts11 Aug 1992
Sri. C.S. Sathya Vs State of Karnataka
Karnataka High Court · (1994) CriLJ 1954 : (1993) 1 KarLJ 56
Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 201, 461, 465Penal Code, 1860 (IPC) — Section 499, 500
High Courts11 Aug 1992
Gulabjan Vs The Sub-inspector of Police and others
Karnataka High Court · (1993) CriLJ 738 : (1992) ILR (Kar) 3436
Constitution of India, 1950 — Article 134A, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 154, 167
High Courts11 Aug 1992
Subhash K. Shah Vs K. Shankar Bhat
Karnataka High Court · (1993) CriLJ 1296 : (1993) ILR (Kar) 353 : (1992) 4 KarLJ 693
Criminal Procedure Code, 1973 (CrPC) — Section 386, 397, 401, 401 (3), 439Penal Code, 1860 (IPC) — Section 500, 501
High Courts11 Aug 1992Dismissed
Rangaiah Vs Managing Director, Tumkur Co-operative Milk Producers Societies Union Ltd.
Karnataka High Court · (1992) ILR (Kar) 3784
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 2 (d-1), 28 A
High Courts10 Aug 1992
Hindustan Aeronautics Limited, Bangalore Vs Muniswamy Reddy deceased by L.Rs. 1(a) M. Narayana Reddy and others
Karnataka High Court · AIR 1993 Kar 77
Land Acquisition Act, 1894 — Section 23, 28, 34, 4 (1)
High Courts10 Aug 1992Dismissed
Hindustan Aeronautics Ltd. Vs Muniswamy Reddy
Karnataka High Court · (1992) ILR (Kar) 3319
Land Acquisition Act, 1894 — Section 28, 34
High Courts07 Aug 1992
Syed Kaleem Vs M/s Mysore Lakshmi Beedi Works and another
Karnataka High Court · (1993) 1 ALT(Cri) 64 : (1993) CriLJ 232 : (1992) ILR (Kar) 2614 : (1992) 3 KarLJ 581
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120 A, 120 B, 420, 478, 480Trade and Merchandise Marks Act, 1958 — Section 105, 106, 77, 78, 79
High Courts07 Aug 1992Dismissed
Racha Naika Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 2930 : (1992) 3 KarLJ 616
Karnataka Land Reforms Act, 1961 — Section 121 A, 2 (34), 4
High Courts07 Aug 1992Dismissed
Madiwalappa Shivappa Badiger Vs Sri Sukshetra Sri Somanathmath Shivappa Muttya Committee
Karnataka High Court · (1992) ILR (Kar) 2644 : (1992) 3 KarLJ 563
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 115
High Courts06 Aug 1992Allowed
Pushpaiatha Vs Vice-Chairman and Managing Director, KSRTC
Karnataka High Court · (1992) ILR (Kar) 2685
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19
High Courts06 Aug 1992
Commissioner of Income Tax Vs Bangalore Arrack Co.
Karnataka High Court · (1992) 108 CTR 57 : (1993) 201 ITR 25
Income Tax Act, 1961 — Section 37 (1)
High Courts05 Aug 1992Dismissed
Narasegowda Vs HMT Employees House Building Co-operative Society Ltd.
Karnataka High Court · (1992) ILR (Kar) 3564
Karnataka Co-operative Societies Act, 1959 — Section 118, 125, 70
High Courts05 Aug 1992
Workmen of Bharat Heavy Electricals Ltd. Vs Union of India and others
Karnataka High Court · (1992) ILR (Kar) 2689 : (1992) 3 KarLJ 610 : (1993) 1 LLJ 833
Employees State Insurance Act, 1948 — Section 2 (9), 95Employees State Insurance Rules, 1950 — Rule 50Industrial Disputes Act, 1947 — Section 2 (1), 2 (s) (4)
High Courts05 Aug 1992
J.S.A. Raghava Reddy and Others Vs Appropriate Authority and Others
Karnataka High Court · (1993) 110 CTR 95
Income Tax Act, 1961 — Section 269 UC