High Courts11 Jun 1992
Commissioner of Income Tax Vs M.K. Vaidya
Karnataka High Court · (1997) 224 ITR 186
Income Tax Act, 1961 — Section 119, 17, 17 (2), 17 (2) (iii), 2 (24) (iv)
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 15 of 24
High Courts10 Jun 1992
Shyam Textiles (P.) Ltd. and another Vs Commissioner of Commercial Tax, Karnataka, Bangalore
Karnataka High Court · (1994) 94 STC 349
Karnataka Sales Tax Act, 1957 — Section 22 A, 28 A (4)
High Courts10 Jun 1992
Karnataka Dairy Development Corporation Limited Vs Commissioner of Commercial Taxes in Karnataka and another
Karnataka High Court · (1992) ILR (Kar) 2562
Central Sales Tax Act, 1956 — Section 7, 8, 8 (4) (b)Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts05 Jun 1992
Prabhavati Gangadhar Shanbhag Vs Life Insurance Corporation of India and another
Karnataka High Court · (1993) 1 ACC 326 : (1993) ACJ 125 : (1994) 79 CompCas 625 : (1992) ILR (Kar) 2959
Constitution of India, 1950 — Article 12, 226Insurance Act, 1938 — Section 45
High Courts05 Jun 1992Dismissed
Mundas Laxman and Rudramuniswamy Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 3676
Constitution of India, 1950 — Article 19 (g), 226
High Courts04 Jun 1992
Commissioner of Income Tax Vs Kareem Cascami Ltd.
Karnataka High Court · (1993) 202 ITR 184
Income Tax Act, 1961 — Section 256 (1), 263
High Courts03 Jun 1992
Vittala Nelli Vs Gopalakrishna Nelli
Karnataka High Court · (1992) ILR (Kar) 2768
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Jun 1992
S.B. Sannaswamy Gowda Vs State of Karnataka and Others
Karnataka High Court · (1992) 3 KarLJ 479
Karnataka Co-operative Societies Act, 1959 — Section 29(2)
High Courts28 May 1992
Padmashree S.N. Swamy Vs Smt. Gowramma
Karnataka High Court · AIR 1993 Kar 208 : (1992) 3 KarLJ 244
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58 (c)
High Courts26 May 1992
M/s. R.K. Associates Vs V. Channapa and Others
Karnataka High Court · AIR 1993 Kar 247 : (1992) 2 KarLJ 437
Arbitration Act, 1940 — Section 20, 41, 41 (i)
High Courts26 May 1992
R.K. Associates Vs Channappa
Karnataka High Court · (1992) ILR (Kar) 2340
Arbitration Act, 1940 — Section 20, 41 (1) (b)
High Courts08 May 1992
Dr. Shashibhushan Vs Bata India Ltd.
Karnataka High Court · (1992) ILR (Kar) 2036 : (1992) 2 KarLJ 490
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p), 3 (a)
High Courts24 Apr 1992
Shri Kudli Sringeri Maha Samsthanam Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 1827 : (1992) 3 KarLJ 258
Constitution of India, 1950 — Article 31 (2)Karnataka Inams Abolition Laws (Amendment) Act, 1979 — Section 3 (6), 3 (9), 4 (2)Karnataka Land Reforms Act, 1961 — Section 112, 48 A, 48 C
High Courts24 Apr 1992
D. Saraswathi Vs Rent and Accommodation Controller
Karnataka High Court · (1992) ILR (Kar) 1706 : (1992) 2 KarLJ 400
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 153Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 5, 8
High Courts24 Apr 1992
Prof. A. Lakshmisagar and etc. Vs State of Karnataka and others
Karnataka High Court · AIR 1993 Kar 121 : (1992) 2 KarLJ 369
Bangalore Development Authority Act, 1976 — Section 19 (4), 65Constitution of India, 1950 — Article 14, 21, 226Karnataka Land Revenue Act, 1964 — Section 148, 2 (38), 3, 4, 49
High Courts24 Apr 1992Allowed
Prof. A. Lakshmisagar Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 1529
Constitution of India, 1950 — Article 14, 21, 226Karnataka Land Revenue Act, 1964 — Section 5, 6, 95
High Courts24 Apr 1992
Sangappa Shivarudrappa Bargi and Others Vs State of Karnataka
Karnataka High Court · (1992) 3 KarLJ 449
Penal Code, 1860 (IPC) — Section 302
High Courts23 Apr 1992Allowed
Nitte Education Trust Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 2049
Constitution of India, 1950 — Article 14, 19 (1) (g)
High Courts23 Apr 1992
Secretary, Karnataka Industrial Co-operative Bank Ltd. Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 2980 : (1992) 4 KarLJ 631
Constitution of India, 1950 — Article 226, 227Co-operative Societies Act, 1949 — Section 5 (b), 6Karnataka Co-operative Societies Act, 1959 — Section 30, 30 A, 70
High Courts23 Apr 1992
Nitte Education Trust and another, etc. Vs State of Karnataka and others
Karnataka High Court · AIR 1993 Kar 167 : (1992) 3 KarLJ 160
Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 41Karnataka State Universities Act, 1976 — Section 53