High Courts09 Dec 1992
State of Karnataka Vs M/s Kannika Stores, Mysore and others
Karnataka High Court · (1993) 1 KarLJ 48
Drugs and Cosmetics Act, 1940 — Section 18 A, 18 C
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 2 of 24
High Courts09 Dec 1992
Shankara Textile Mills Limited, Davangere Vs State of Karnataka and Others
Karnataka High Court · (1993) 2 KarLJ 67
Karnataka Land Reforms Act, 1961 — Section 79B
High Courts09 Dec 1992
P. Gopala Shastry Vs Food Corporation of India and Others
Karnataka High Court · (1993) ILR (Kar) 328 : (1993) 1 KarLJ 111 : (1993) 1 LLJ 1076
High Courts08 Dec 1992Allowed
Uma S. Godbole Vs Deputy Commissioner
Karnataka High Court · (1993) ILR (Kar) 1134 : (1992) 2 KarLJ 111
Karnataka Rent Control Act, 1961 — Section 10 A, 21 (1) (h)
High Courts08 Dec 1992Allowed
Bangalore Development Authority Vs R. Ramachandran
Karnataka High Court · (1993) ILR (Kar) 116 : (1993) 1 KarLJ 1
Bangalore Development Authority Act, 1976 — Section 17, 17 (5), 4, 4 (1)Land Acquisition (Amendment) Act, 1991 — Section 16Specific Relief Act, 1963 — Section 38
High Courts04 Dec 1992
Karnataka Pawn Brokers'' Association (Regd.) and another Vs State of Karnataka and another
Karnataka High Court · (1994) 94 STC 243
Karnataka Sales Tax Act, 1957 — Section 10, 12 (1), 2 (1), 2 (1) (k), 2 (1) (t)
High Courts04 Dec 1992
Mangalore Municipal Market Welfare Society and another Vs The Corporation of the City of Mangalore and others
Karnataka High Court · AIR 1993 Kar 220
Constitution of India, 1950 — Article 14, 16, 19, 19 (1) (g), 21Evidence Act, 1872 — Section 115Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 370
High Courts04 Dec 1992
Commissioner of Income Tax Vs Madanlal and Co.
Karnataka High Court · (1993) 110 CTR 101 : (1993) 202 ITR 360 : (1993) 37 KarLJ 416 : (1993) 69 TAXMAN 398
Income Tax Act, 1961 — Section 121, 123, 124, 125, 256
High Courts04 Dec 1992
G.V. Aswathanarayana Vs Central Bank of India
Karnataka High Court · (1993) ILR (Kar) 19
Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6 (7)
High Courts04 Dec 1992
Commissioner of Income Tax Vs M.S.P. Rajes
Karnataka High Court · (1994) 81 CompCas 19 : (1993) 109 CTR 370 : (1993) 202 ITR 646 : (1993) 69 TAXMAN 461
Companies Act, 1956 — Section 349Income Tax Act, 1961 — Section 256 (1), 263
High Courts04 Dec 1992
G.V. Aswathanarayana Vs Central Bank of India and others
Karnataka High Court · (1993) 1 KarLJ 231 : (1993) 1 LLJ 1136
Constitution of India, 1950 — Article 14, 16, 21, 39A
High Courts04 Dec 1992Dismissed
Mangalore Municipal Market Welfare Society Vs Corporation of the City of Mangalore
Karnataka High Court · (1993) ILR (Kar) 86 : (1993) 1 KarLJ 84
Constitution of India, 1950 — Article 14, 19, 21, 226Karnataka Municipal Corporations Act, 1976 — Section 369, 370
High Courts03 Dec 1992
Mrs. Sudha Shivarame Gowda Vs State of Karnataka
Karnataka High Court · (1993) CriLJ 1533 : (1993) ILR (Kar) 733 : (1993) 1 KarLJ 506
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 172 (1), 50, 57Penal Code, 1860 (IPC) — Section 120 B, 143, 147, 148, 302
High Courts01 Dec 1992
S. Halappa Vs Assistant Commissioner, Shimoga Sub-division, Shimoga and Others
Karnataka High Court · (1993) 1 KarLJ 82
Constitution of India, 1950 — Article 226
High Courts30 Nov 1992Allowed
A.R. Kavi Vs Karnataka Agro Industries Corporation Ltd.
Karnataka High Court · (1993) ILR (Kar) 264
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts30 Nov 1992
A.R. Kavi Vs Karnataka Agro Industrial Corporation Ltd. and Others
Karnataka High Court · (1993) 1 KarLJ 353 : (1993) 2 LLJ 320
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts27 Nov 1992
Commissioner of Income Tax Vs Gayathri Women Welfare Association
Karnataka High Court · (1993) 110 CTR 68 : (1993) 203 ITR 389 : (1993) 37 KarLJ 112 : (1993) 67 TAXMAN 528
Income Tax Act, 1961 — Section 11, 12 A, 2 (15), 256
High Courts27 Nov 1992
Commissioner of Wealth Tax Vs Prakashi Talkies Pvt. Ltd.
Karnataka High Court · (1993) 110 CTR 87 : (1993) 202 ITR 121
Finance (Amendment) Act, 1988 — Section 87Finance Act, 1983 — Section 40 (3) (vi)
High Courts27 Nov 1992
Miland Exports Private Ltd. Vs A.V. Venkatanarayana and others
Karnataka High Court · (1994) 80 CompCas 521 : (1992) 4 KarLJ 758
Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 483
High Courts27 Nov 1992Dismissed
Miland Exports Private Ltd. Vs A.V. Venktanarayana
Karnataka High Court · (1993) ILR (Kar) 26
Companies Act, 1956 — Section 483Company Court Rules, 1959 — Rule 96