High Courts13 Feb 1992
Sriramapura Co-operative Bank Ltd. Vs Shahar Banu
Karnataka High Court · (1992) ILR (Kar) 838 : (1992) 2 KarLJ 178
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 21 of 24
High Courts13 Feb 1992
Tax Recovery Commissioner and another Vs K. Basavarajappa and others
Karnataka High Court · (1992) 197 ITR 398
Income Tax Act, 1961 — Section 2Transfer of Property Act, 1882 — Section 54
High Courts12 Feb 1992
Sharadamma Vs Jayashree
Karnataka High Court · (1992) 2 DMC 452 : (1992) ILR (Kar) 2277
Payment of Gratuity Act, 1972 — Section 4 (1), 6 (1)Provident Funds Act, 1925 — Section 5
High Courts11 Feb 1992
Smt. Shanthamma and others Vs Smt. Kamalamma and another
Karnataka High Court · (1993) 1 ACC 251 : (1993) ACJ 453 : (1994) 79 CompCas 86 : (1992) 65 FLR 60 : (1992) ILR (Kar) 1258 : (1992) 2 KarLJ 642
Motor Vehicles Act, 1939 — Section 95Workmens Compensation Act, 1923 — Section 22, 4 A, 4 A (3)
High Courts11 Feb 1992Allowed
Bhagirathi Bai Vs Deputy Commissioner
Karnataka High Court · (1992) ILR (Kar) 1731
Karnataka Rent Control Act, 1961 — Section 2 (2)
High Courts10 Feb 1992
Oriental Insurance Co. Ltd. Vs Hanumantappa and others
Karnataka High Court · (1992) ACJ 1083 : (1993) 76 CompCas 411 : (1992) ILR (Kar) 1335 : (1992) 2 KarLJ 183
Motor Vehicles Act, 1939 — Section 110 D, 95Workmens Compensation Act, 1923 — Section 4, 95 (2)
High Courts07 Feb 1992Dismissed
Ammilal Keshavaji Vs Tulasi Bai
Karnataka High Court · (1992) ILR (Kar) 1712
Karnataka Rent Control Act, 1961 — Section 21, 21 (1), 21 (3) (b)
High Courts07 Feb 1992
Falcon Tyres Ltd. Vs Union of India
Karnataka High Court · (1992) 38 ECC 182 : (1992) 60 ELT 116 : (1992) ILR (Kar) 829 : (1992) 2 KarLJ 172
Central Excise Act, 1944 — Section 11 A, 4 (4) (ii)Central Excise Rules, 1944 — Rule 10, 173C (3)
High Courts07 Feb 1992Allowed
K.N. Nagaraj Vs Corporation of the City of Bangalore
Karnataka High Court · (1992) ILR (Kar) 1240 : (1992) 3 KarLJ 501
City of Bangalore Municipal Corporation Act, 1949 — Section 506Karnataka Municipal Corporations (Amendment) Rules, 1987 — Rule 26 (2)Karnataka Municipal Corporations Rules, 1977 — Rule 26 (2)
High Courts07 Feb 1992
Commissioner of Income Tax Vs V.M. Salgaocar and Brothers Pvt. Ltd.
Karnataka High Court · (1992) 198 ITR 738
Income Tax Act, 1961 — Section 17, 36, 40 A, 40 A (5)
High Courts07 Feb 1992Dismissed
Gopala Iyengar Vs Byla Hanumanthaiah
Karnataka High Court · (1992) ILR (Kar) 1150 : (1992) 2 KarLJ 248
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 50
High Courts05 Feb 1992
V.P. Shivanna Vs Smt. Bhadramma
Karnataka High Court · (1993) CriLJ 418 : (1992) 1 DMC 585 : (1992) ILR (Kar) 1183 : (1992) 2 KarLJ 291 : (1993) 2 RCR(Criminal) 184
Criminal Procedure Code, 1973 (CrPC) — Section 125 (3), 436, 460, 465, 61 68Evidence Act, 1872 — Section 114
High Courts05 Feb 1992Dismissed
Udayakumar Vs Chairman, Cauvery Grameena Bank
Karnataka High Court · (1992) ILR (Kar) 863
Constitution of India, 1950 — Article 226Regional Rural Banks Act, 1976 — Section 3 (1)
High Courts04 Feb 1992Allowed
M.R. Vasuki Vs Karnataka Electricity Board
Karnataka High Court · (1992) ILR (Kar) 690 : (1992) 2 KarLJ 223
General Recruitment Rules, 2006 — Rule 17B, 17C
High Courts03 Feb 1992
B.S. Rajput Vs M/s. The Cellar and another
Karnataka High Court · AIR 1993 Kar 9 : (1996) ILR (Kar) 1678 : (1992) 3 KarLJ 725
Interest Act, 1978 — Section 2 (b), 3 (1)
High Courts03 Feb 1992
Sri Shivanna Vs State
Karnataka High Court · (1992) CriLJ 2287 : (1992) ILR (Kar) 2610 : (1992) 2 KarLJ 11
Criminal Procedure Code, 1973 (CrPC) — Section 165 (2), 167 (2), 439General Clauses Act, 1897 — Section 10Penal Code, 1860 (IPC) — Section 302, 323, 324
High Courts03 Feb 1992
Karnataka Elecy. Board, Bangalore Vs Workmen of M/s Amalgamated Electric Co. Ltd. Belgaum and Others
Karnataka High Court · (1992) ILR (Kar) 673 : (1993) 1 LLJ 512
Electricity (Supply) Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts31 Jan 1992
State of Karnataka Vs L.N. Chakrapani and etc. etc.
Karnataka High Court · (1993) CriLJ 1316 : (1992) ILR (Kar) 2725 : (1992) 4 KarLJ 240
Criminal Procedure Code, 1973 (CrPC) — Section 167 (5), 238 250, 307Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 21
High Courts30 Jan 1992
Sri Krishna Spinning and Weaving Mills Ltd. Vs E.S.I. Corpn.
Karnataka High Court · (1992) 65 FLR 150 : (1992) ILR (Kar) 1635 : (1992) 2 KarLJ 638 : (1993) 1 LLJ 1072
Employees State Insurance Act, 1948 — Section 44, 45 A, 45 B, 75, 82 (2)
High Courts30 Jan 1992
Commissioner of Income Tax Vs Ramkumar Mills Pvt. Ltd.
Karnataka High Court · (1992) 108 CTR 436 : (1992) 197 ITR 160
Income Tax Act, 1961 — Section 22, 28