COURT ARCHIVE

Karnataka High Court judgments, 1992

474 judgments · page 16 of 24

High Courts23 Apr 1992

State of Karnataka Vs Atmendra Ganapati Hegde and another

Karnataka High Court · (1993) 1 ALT(Cri) 453 : (1992) CriLJ 2809 : (1992) 3 KarLJ 707

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 235 (2), 313, 428Penal Code, 1860 (IPC) — Section 114, 302, 34

High Courts16 Apr 1992Allowed

M. Govindaraju Vs Air Officer Commanding-in-Chief

Karnataka High Court · (1992) ILR (Kar) 3023 : (1992) 2 KarLJ 524

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Specific Relief Act, 1963 — Section 41 (f)

High Courts16 Apr 1992

Bharat Fritz Werner Ltd. Vs Commissioner of Commercial Taxes

Karnataka High Court · (1992) ILR (Kar) 1585

Karnataka Sales Tax Act, 1957 — Section 12 A, 5 (1)Sale of Goods Act, 1930 — Section 2 (7)

High Courts16 Apr 1992Dismissed

Yallurkar Kisan Sidray Vs Returning Officer

Karnataka High Court · (1993) ILR (Kar) 1671 : (1992) 3 KarLJ 423

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 7 Rule 11Representation of the Peoples Act, 1951 — Section 83, 83 (1), 86

High Courts13 Apr 1992

Commissioner of Income Tax Vs H.M.T. Ltd. (No. 1) H.M.T. Ltd. (No. 1) Vs Commissioner of Income Tax

Karnataka High Court · (1993) 203 ITR 811 : (1994) 77 TAXMAN 380

Income Tax Act, 1961 — Section 32 (1) (2), 354, 80 J

High Courts10 Apr 1992

Bangalore Wire Rod Mills Vs Union of India

Karnataka High Court · (1992) 61 ELT 37 : (1992) ILR (Kar) 1609

Customs Act, 1962 — Section 12, 15, 17, 18, 2 (38)

High Courts10 Apr 1992

R. Venkategowda Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 1447 : (1992) 3 KarLJ 137

Constitution of India, 1950 — Article 171Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 160, 272

High Courts10 Apr 1992

P. Madhavan Nair and others Vs K. Ravindran Unni

Karnataka High Court · AIR 1993 Kar 203 : (1992) 2 KarLJ 517

Divorce Act, 1869 — Section 41, 42Guardian and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 26, 4

High Courts10 Apr 1992Dismissed

Madhavan Nair Vs Ravindran Unni

Karnataka High Court · (1992) ILR (Kar) 2197

Guardian and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 26, 4

High Courts09 Apr 1992

L. Krishnegowda and Others Vs State of Karnataka and Others

Karnataka High Court · (1992) 2 KarLJ 404

Karnataka Co-operative Societies Act, 1959 — Section 53A

High Courts09 Apr 1992Dismissed

Narayana Reddy Vs Bangalore Development Authority

Karnataka High Court · (1992) ILR (Kar) 2328

Bangalore Development Authority Act, 1976 — Section 35, 38

High Courts08 Apr 1992

Chennappa Vs The State of Karnataka and others

Karnataka High Court · AIR 1993 Kar 188 : (1993) ILR (Kar) 1589

Government Grants Act, 1895 — Section 2, 3Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 (1) (b)Transfer of Property Act, 1882 — Section 111 (g), 114, 51

High Courts08 Apr 1992

Tiffany''s Bar and Restaurant Vs Regional Director, E.S.I.C.

Karnataka High Court · (1992) 65 FLR 909 : (1992) ILR (Kar) 2999 : (1992) 4 KarLJ 625 : (1993) 1 LLJ 830

Employees State Insurance Act, 1948 — Section 2, 2 (2), 2 (9), 82

High Courts07 Apr 1992

Mrs. Pinto Voilet Mariene Vs Cantonment Board, Belgaum and Others

Karnataka High Court · (1992) 2 KarLJ 494

Constitution of India, 1950 — Article 226

High Courts07 Apr 1992

Sangamesha Vs State of Karnataka and Another

Karnataka High Court · (1992) 2 KarLJ 340

Karnataka Exhibition of Films On Television Screen Through Video Cassette Recorder (Regulation) Rules, 1984 — Rule 4

High Courts07 Apr 1992Dismissed

Yellappa Surendra Halagi Vs Karnataka Appellate Tribunal (Rev)

Karnataka High Court · (1992) ILR (Kar) 2152 : (1992) 2 KarLJ 341

Civil Procedure Code, 1908 (CPC) — Section 54

High Courts02 Apr 1992Allowed

United India Insurance Co. Vs Kalavathi

Karnataka High Court · (1992) ACJ 888 : (1992) ILR (Kar) 2403 : (1992) 3 KarLJ 121

Motor Vehicles Act, 1939 — Section 64 VB

High Courts02 Apr 1992Allowed

P.K. Asha Vs Bangalore University

Karnataka High Court · (1992) ILR (Kar) 2862 : (1992) 2 KarLJ 557

Evidence Act, 1872 — Section 115Karnataka State Universities Act, 1976 — Section 57

High Courts02 Apr 1992

United India Insurance Co. Vs Smt. Kalavati and Others

Karnataka High Court · (1992) 2 ACC 424

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Motor Vehicles Act, 1939 — Section 64 VB

High Courts01 Apr 1992

B.R. Mulani Vs Dr. A.B. Aswathanarayana

Karnataka High Court · (1992) ILR (Kar) 2224

Evidence Act, 1872 — Section 92