High Courts11 Mar 1992Allowed
Chairman-cum-Managing Director, BGML Vs Hanuman
Karnataka High Court · (1993) 1 ACC 669 : (1992) ILR (Kar) 1819 : (1992) 2 KarLJ 132 : (1995) 3 LLJ 98
Workmens Compensation Act, 1923 — Section 3 A, 30, 4 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 19 of 24
High Courts10 Mar 1992Allowed
Dr. M. Munireddy Vs Kidwai Memorial Institute of Oncology
Karnataka High Court · (1992) ILR (Kar) 2359 : (1992) 3 KarLJ 232
Bangalore University Regulations — Regulation 2 (1) (c)Constitution of India, 1950 — Article 226
High Courts10 Mar 1992
K.B. Udde Gowda Vs State of Karnataka and Another
Karnataka High Court · (1992) 2 KarLJ 129
Karnataka Land Grant Rules, 1969 — Rule 4(2)
High Courts10 Mar 1992
Basappa Vs Siddagangamma
Karnataka High Court · (1992) 2 DMC 167 : (1992) ILR (Kar) 1798 : (1992) 2 KarLJ 357
Hindu Adoption and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 11, 18, 25
High Courts09 Mar 1992
CHIEF COMMISSIONER (ADMAN.) AND COMMISSIONER OF Income Tax Vs BHARATH EARTH MOVERS LTD.
Karnataka High Court · (1994) 205 ITR 445
Income Tax Act, 1961 — Section 256 (2)
High Courts09 Mar 1992
Chief Commissioner (Adman.) and Commissioner of Income Tax Vs Bharath Earth Movers Ltd.
Karnataka High Court · (1994) 205 ITR 445
Income Tax Act, 1961 — Section 256 (1)
High Courts06 Mar 1992
Cement Corporation of India Ltd. Vs Begambee
Karnataka High Court · (1992) 65 FLR 216 : (1992) ILR (Kar) 1643
Workmens Compensation Act, 1923 — Section 30, 5
High Courts06 Mar 1992Allowed
Cement Corporation of India Ltd. Vs Bagambee
Karnataka High Court · (1994) ACJ 312 : (1994) 3 LLJ 728
Workmens Compensation Act, 1923 — Section 4 (1), 4 (1) (a), 5
High Courts06 Mar 1992
Cement Corporation of India Vs Smt. Begambee''and Others
Karnataka High Court · (1992) 2 ACC 582
Workmens Compensation Act, 1923 — Section 30 (1) (a)
High Courts04 Mar 1992Dismissed
Oriental Insurance Co. Vs Veronica Obrin
Karnataka High Court · (1992) ILR (Kar) 1640
Motor Vehicles Act, 1939 — Section 110 AA, 96 (2)
High Courts04 Mar 1992
Syndicate Bank Vs A.K. Ahmed Bawa
Karnataka High Court · (1993) 77 CompCas 372 : (1992) ILR (Kar) 2016 : (1992) 2 KarLJ 498
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts04 Mar 1992Dismissed
Oriental Insurance Co. Ltd. Vs Veronica Obrin (Smt.) and Others
Karnataka High Court · (1993) ACJ 758 : (1992) 65 FLR 221 : (1992) 3 KarLJ 80 : (1999) 3 LLJ 430
Motor Vehicles Act, 1939 — Section 96 (2)
High Courts04 Mar 1992Allowed
Sgt. Jeevan Kumar Vs Union of India (UOI)
Karnataka High Court · (1992) ILR (Kar) 1027 : (1992) 2 KarLJ 408
Air Force Act, 1950 — Section 189 (2) (a), 19, 20, 22, 24Air Force Rules, 1969 — Rule 13, 14, 15 (2) (g) (ii)Constitution of India, 1950 — Article 20
High Courts04 Mar 1992Dismissed
V. Shanmugam Vs K. Rathnaiah Setty
Karnataka High Court · (1992) ILR (Kar) 1735 : (1992) 3 KarLJ 27
Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (j), 21 (p)
High Courts03 Mar 1992
Oriental Insurance Co. Ltd. Vs Smt. Irawwa and others
Karnataka High Court · (1993) 76 CompCas 830(1) : (1992) 3 KarLJ 62
Motor Vehicles Act, 1988 — Section 140, 147, 147 (1), 147 (2), 173
High Courts03 Mar 1992
Prashi and Others Vs Syndicate Bank and Others
Karnataka High Court · AIR 1993 Kar 63 : (1992) ILR (Kar) 1113 : (1992) 4 KarLJ 642
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43AMysore Court-fees and Suits Valuation Act, 1958 — Section 49
High Courts03 Mar 1992Dismissed
Srikanta Datta Narasimharaja Wodiyar Vs Enforcement Officer
Karnataka High Court · (1992) 3 KarLJ 74 : (1993) 3 LLJ 153
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204 (1)Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1-A), 14 A, 14 AC
High Courts28 Feb 1992
K. Shivalingaiah Vs B.V. Chandrashekara Gowda and others
Karnataka High Court · AIR 1993 Kar 29 : (1992) 2 KarLJ 536
Evidence Act, 1872 — Section 63Karnataka Money Lenders Act, 1961 — Section 11, 6, 6 (4), 7, 7 (1)
High Courts28 Feb 1992Allowed
K. Shivalingaiah Vs B.V. Chandrasekhara Gowda
Karnataka High Court · (1992) ILR (Kar) 1996
Karnataka Money Lenders Act, 1961 — Section 5 (2), 6 (4), 7 (1)