High Courts01 Apr 1992
Reunion Engineering Co. Private Ltd. Vs Regional Director
Karnataka High Court · (1992) ILR (Kar) 1879 : (1993) 1 LLJ 31
Employees State Insurance Act, 1948 — Section 1 (5), 2 (9) (iii) (b)
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 17 of 24
High Courts01 Apr 1992
Reunion Engg. Co. Pvt. Ltd. Vs E.S.I.C.
Karnataka High Court · (1992) 65 FLR 192 : (1993) 1 LLJ 31
Employees State Insurance Act, 1948 — Section 1 (5), 2 (12), 2 (9), 45 A, 82
High Courts01 Apr 1992Allowed
V.L. Shivappa Vs Director, Agricultural Marketing
Karnataka High Court · (1992) ILR (Kar) 1396 : (1992) 3 KarLJ 118
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 123
High Courts01 Apr 1992Dismissed
M.G. Hanumantha Rao Vs Union of India (UOI)
Karnataka High Court · (1992) ILR (Kar) 1387
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23
High Courts01 Apr 1992
B.R. Mulani Vs Dr. A.B. Aswathanarayana and Others
Karnataka High Court · AIR 1993 Kar 257 : (1992) 3 KarLJ 207
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 55 (4) (a)
High Courts31 Mar 1992Allowed
Hebbal Gangenahalli Layout Vs Corporation of the City of Bangalore
Karnataka High Court · (1992) ILR (Kar) 1344 : (1992) 3 KarLJ 40
Karnataka Municipal Corporations Act, 1976 — Section 398, 505
High Courts30 Mar 1992Allowed
Chairman, BDA Vs Shivanna
Karnataka High Court · (1992) ILR (Kar) 1504 : (1992) 3 KarLJ 96
Bangalore Development Authority Act, 1976 — Section 17, 17 (5)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 39
High Courts30 Mar 1992
Ekanath Vs Assistant Commissioner, Gulbarga and Others
Karnataka High Court · (1992) 2 KarLJ 348
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(3)
High Courts29 Mar 1992
Commissioner of Income Tax Vs Manickbag Garage and another
Karnataka High Court · (1992) 107 CTR 243 : (1992) ILR (Kar) 2827 : (1993) 200 ITR 114
Income Tax Act, 1961 — Section 144 BPartnership Act, 1932 — Section 30
High Courts27 Mar 1992
Booda Poojary Vs Smt. Thoma Poojarthi and others
Karnataka High Court · AIR 1993 Kar 39 : (1992) ILR (Kar) 1359 : (1992) 2 KarLJ 307
Karnataka Land Reforms Act, 1961 — Section 112 (B), 32, 38Karnataka Land Revenue Act, 1964 — Section 34
High Courts27 Mar 1992
K. Rangaswamy Vs State of Karnataka and others
Karnataka High Court · AIR 1992 Kar 337 : (1992) ILR (Kar) 1483 : (1992) 3 KarLJ 89
Land Acquisition Act, 1894 — Section 4, 4 (1), 45, 5 A, 9
High Courts27 Mar 1992
Sri Ramakrishna Theatres Ltd. Vs General Investments and Commercial Corporation Ltd. and others
Karnataka High Court · AIR 1993 Kar 90 : (1992) ILR (Kar) 1296 : (1992) 2 KarLJ 158
Karnataka Rent Control Act, 1961 — Section 14, 15, 18, 20, 21 (1) (h)Transfer of Property Act, 1882 — Section 105, 106, 108
High Courts27 Mar 1992
Commissioner of Income Tax and another Vs Mansaram Sukhdev Gunj
Karnataka High Court · (1992) 107 CTR 31 : (1992) ILR (Kar) 2421 : (1993) 201 ITR 1
Income Tax Act, 1961 — Section 273 A, 273 A (1), 73 A (3)
High Courts27 Mar 1992
Shaw Wallace and Co. Ltd. Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 1494
Karnataka Sales Tax Act, 1957 — Section 3 A, 4, 4 A, 5, 5 (1)
High Courts26 Mar 1992Dismissed
G. Shankaregowda Vs Rathan Singh
Karnataka High Court · (1992) ILR (Kar) 2565 : (1992) 3 KarLJ 378
Representation of the Peoples Act, 1951 — Section 100 (1) (b), 135 A, 83, 86
High Courts26 Mar 1992
Raletronics Ltd. Vs Assistant Collector of Central Excise
Karnataka High Court · (1992) 39 ECC 69 : (1993) 44 ECR 38 : (1992) 60 ELT 388 : (1992) ILR (Kar) 2955 : (1992) 3 KarLJ 86
Central Excise Act, 1944 — Section 11 A, 11 A (1)
High Courts25 Mar 1992
Babu Rao Vs State of Karnataka
Karnataka High Court · (1993) 1 ALT(Cri) 581 : (1993) CriLJ 2310 : (1992) ILR (Kar) 3804 : (1992) 4 KarLJ 563
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b), 42, 50, 57
High Courts25 Mar 1992
Umesh S. Naik Vs Karnataka Food and Civil Supplies Corporation
Karnataka High Court · (1992) ILR (Kar) 2488 : (1992) 3 KarLJ 405 : (1993) 1 LLJ 448
Constitution of India, 1950 — Article 14, 16, 16 (1), 226Industrial Disputes Act, 1947 — Section 25, 25 F
High Courts23 Mar 1992
Karnataka Electricity Board Vs Collector of Central Excise
Karnataka High Court · (1992) 42 ECR 209 : (1992) 60 ELT 390 : (1992) 2 KarLJ 150