COURT ARCHIVE

Karnataka High Court judgments, 1992

474 judgments · page 18 of 24

High Courts23 Mar 1992

Karnataka State Bar Council and Others Vs Sri. H. Subramanya Jois and Others

Karnataka High Court · AIR 1993 Kar 7 : (1992) ILR (Kar) 1377 : (1992) 2 KarLJ 152

Advocates Act, 1961 — Section 35 (1), 36 BBar Council of India Rules, 1961 — Rule 17 (1), 17 (2)

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High Courts21 Mar 1992

Bharath Kumar D. Bhatia Vs Commissioner of Income Tax

Karnataka High Court · (1993) 199 ITR 190

Income Tax Act, 1961 — Section 256 (2)

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High Courts21 Mar 1992

Commissioner of Income Tax Vs H.M.T. Ltd.

Karnataka High Court · (1992) 108 CTR 215 : (1993) 199 ITR 235 : (1993) 37 KarLJ 153

Income Tax Act, 1961 — Section 28, 29, 32 A, 35, 70

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High Courts20 Mar 1992

Papanna Vs Madappa and Others

Karnataka High Court · AIR 1993 Kar 24 : (1992) 2 KarLJ 527

Karnataka Registration Rules, 1965 — Rule 71 (i) (d)Rattigans Digest of Customary Law — Article 49

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High Courts20 Mar 1992

K.M. Kamath Vs Commissioner of Commercial Taxes in Karnataka

Karnataka High Court · (1992) ILR (Kar) 1583

Central Sales Tax Act, 1956 — Section 8 (1), 8 (1) (b)Karnataka Sales Tax Act, 1957 — Section 5 (2)

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High Courts20 Mar 1992Dismissed

Papanna Vs Madappa

Karnataka High Court · (1992) ILR (Kar) 2026

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High Courts19 Mar 1992

Ratnamma Vs Regional Provident Fund Commissioner

Karnataka High Court · (1992) ILR (Kar) 1792 : (1992) 2 KarLJ 354 : (1992) 2 LLJ 882

Industrial Disputes Act, 1947 — Section 2 (kkk)

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High Courts19 Mar 1992

D.V. Satyanarayana and others Vs Tax Recovery Officer and others

Karnataka High Court · (1992) ILR (Kar) 1224 : (1992) 197 ITR 407 : (1992) 64 TAXMAN 379

Income Tax Act, 1961 — Section 16, 2, 269 UA, 48, 51 and 61

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High Courts18 Mar 1992Allowed

B. Veeranna Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 1683 : (1992) 3 KarLJ 82

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 71, 72, 97 (1)

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High Courts18 Mar 1992Dismissed

Mohan P. Sonu Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 1219 : (1992) 2 KarLJ 245

Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 72, 72 (2)

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High Courts17 Mar 1992

Ramaiah Vs The Special Land Acquisition Officer and Others

Karnataka High Court · (1993) 1 ACC 360

Land Acquisition Act, 1894 — Section 23, 54

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High Courts17 Mar 1992

Ramaiah Vs Special Land Acquisition Officer

Karnataka High Court · (1992) ILR (Kar) 2193 : (1992) 2 KarLJ 670

Land Acquisition Act, 1894 — Section 18, 23, 54Mysore Court-fees and Suits Valuation Act, 1958 — Section 48

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High Courts13 Mar 1992Allowed

Katkam Ramakrishna Vs City Municipal Council

Karnataka High Court · (1992) ILR (Kar) 1964 : (1992) 2 KarLJ 139

Karnataka Municipalities Act, 1964 — Section 187

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High Courts13 Mar 1992

Nirmal Agency Vs Commercial Tax Officer, XIV Circle, Bangalore and another

Karnataka High Court · (1992) ILR (Kar) 1215

Sale of Goods Act, 1930 — Section 2 (7)

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High Courts13 Mar 1992

Karigouda Chanabasanagouda Patil and Others Vs State of Karnataka and Others

Karnataka High Court · (1992) 2 KarLJ 145

Karnataka Co-operative Societies Act, 1959 — Section 30A

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High Courts12 Mar 1992

Reserve Bank of India, Bangalore; Smt. C.S. Sathya Kumari Vs Smt. C.S. Sathya Kumari; Manager, Reserve Bank of India, Bangalore

Karnataka High Court · (1993) 2 KarLJ 9

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High Courts12 Mar 1992Dismissed

Management of Nippani Urban Co-operative Bank Ltd. Vs Workmen

Karnataka High Court · (1992) 65 FLR 213 : (1992) ILR (Kar) 1211 : (1992) 2 KarLJ 136

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High Courts11 Mar 1992

Bharat Gold Mines Ltd. Vs Hanuman and others

Karnataka High Court · (1992) ACJ 1155 : (1992) 65 FLR 271 : (1993) 2 LLJ 313

Workmens Compensation Act, 1923 — Section 2, 3 (1), 30

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High Courts11 Mar 1992Dismissed

Annamma Vs Pattamma

Karnataka High Court · (1993) 2 DMC 559 : (1993) ILR (Kar) 755

Mysore Hindu Women Right to Property Act, 1933 — Section 4, 6 (2)

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High Courts11 Mar 1992

Bharath Gold Mines Ltd. Vs Hanuman and Others

Karnataka High Court · (1994) 1 ACC 439

Workmens Compensation Act, 1923 — Section 30

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