High Courts28 Feb 1992
Special Deputy Commissioner Vs Akhil Veerashaiva Mandali
Karnataka High Court · (1992) ILR (Kar) 1131 : (1992) 4 KarLJ 624
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 32Limitation Act, 1963 — Section 5
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 20 of 24
High Courts28 Feb 1992
S.V. Bagi Vs State of Karnataka State of Karnataka Vs Veerchand
Karnataka High Court · (1992) ILR (Kar) 1123
Karnataka Sales Tax Act, 1957 — Section 20, 20 (1), 29, 31
High Courts26 Feb 1992Dismissed
Nanjundaswamy Vs Assistant Registrar of Co-operative Societies
Karnataka High Court · (1992) ILR (Kar) 979
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts25 Feb 1992Allowed
Bharati Bhau Vs Bhau
Karnataka High Court · (1992) 2 DMC 23 : (1992) ILR (Kar) 1319
Hindu Marriage Act, 1955 — Section 13, 23 (2)
High Courts25 Feb 1992
I. Armugam Vs Channagiri N. Govindaraj Shetty
Karnataka High Court · AIR 1992 Kar 347 : (1992) ILR (Kar) 1660 : (1992) 2 KarLJ 659
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 74Negotiable Instruments Act, 1881 (NI) — Section 118, 28, 6
High Courts25 Feb 1992
Pandavapura Sahakara Sakkare Kharkhane Ltd. Vs The Presiding Officer, Additional I.T.
Karnataka High Court · (1996) ILR (Kar) 2069
Industrial Employment (Standing Orders) Act, 1946 — Section 13 BKarnataka Co-operative Societies Act, 1959 — Section 129 (2)
High Courts25 Feb 1992Allowed
City Toilet House Vs Commissioner
Karnataka High Court · (1992) ILR (Kar) 1982 : (1992) 2 KarLJ 259
Karnataka Municipal Corporations Act, 1976 — Section 112, 456, 470
High Courts24 Feb 1992
C. Puttaswamy, etc. Vs Smt. Prema, etc.
Karnataka High Court · AIR 1992 Kar 356
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Rule 4, 47 (3), 48, 50, 51Mysore Town Municipalities Act, 1951 — Section 27 (3), 36
High Courts24 Feb 1992
G.M. Chinnaswamy Vs Smt. P.K. Profulla
Karnataka High Court · (1992) 3 KarLJ 186
Specific Relief Act, 1963 — Section 16
High Courts24 Feb 1992Allowed
Chinnaswamy Vs Profulla
Karnataka High Court · (1992) ILR (Kar) 2294
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10 (5), Order 21 Rule 6 (a)Specific Relief Act, 1963 — Section 16, 20
High Courts24 Feb 1992Allowed
National Insurance Co. Ltd. Vs Lachha
Karnataka High Court · (1993) ACJ 97 : (1992) ILR (Kar) 2383 : (1992) 3 KarLJ 7
General Clauses Act, 1897 — Section 6 (e)Motor Vehicles Act, 1988 — Section 166, 166 (3), 217 (1)
High Courts21 Feb 1992
Ennar Refineries Vs Assistant Commissioner of Commercial Taxes-cum-entry Tax (Assessments), Special Circle-I, Sheshadripuram, Bangalore and another
Karnataka High Court · (1992) ILR (Kar) 2779
High Courts19 Feb 1992
New India Assurance Co. Ltd. Vs Raja Naika and another
Karnataka High Court · (1992) ACJ 521 : (1993) 77 CompCas 219 : (1992) 65 FLR 97 : (1992) ILR (Kar) 1325 : (1992) 2 KarLJ 672
Motor Vehicles Act, 1988 — Section 146, 147 (1), 147 (3), 149, 167Workmens Compensation Act, 1923 — Section 3, 30 (1)
High Courts19 Feb 1992Dismissed
Karnataka Electricity Board Vs Narang Plastics Pvt. Ltd.
Karnataka High Court · (1992) ILR (Kar) 974 : (1992) 2 KarLJ 265
Electricity Act, 1910 — Section 26 (6)
High Courts18 Feb 1992Dismissed
K.S.R.T.C Vs Basangoudar
Karnataka High Court · (1992) ILR (Kar) 842
Industrial Disputes Act, 1947 — Section 10, 33 (2) (b)
High Courts18 Feb 1992Dismissed
K.S.R.T.C. Vs Basangoudar
Karnataka High Court · (1993) 3 LLJ 799
Industrial Disputes Act, 1947 — Section 10, 33 (2) (b)
High Courts14 Feb 1992Allowed
Ramu Vs C.H. Ramakrishna
Karnataka High Court · (1992) ILR (Kar) 1894 : (1992) 2 KarLJ 425
Karnataka Rent Control Act, 1961 — Section 11, 21 (1) (h)
High Courts14 Feb 1992
Bapuji Education Society Vs Educational Appellate Tribunal
Karnataka High Court · (1992) ILR (Kar) 999 : (1992) 4 KarLJ 676
Constitution of India, 1950 — Article 309
High Courts13 Feb 1992
Vasanth Guracharya Kadiwal Vs Land Tribunal, Bagalkot and Another
Karnataka High Court · (1994) 3 KarLJ 167
Karnataka Land Reforms Act, 1961 — Section 44(1)