COURT ARCHIVE

Karnataka High Court judgments, 1992

474 judgments · page 22 of 24

High Courts29 Jan 1992

State of Karnataka Vs Thimmanaika

Karnataka High Court · (1993) 2 ALT(Cri) 661 : (1992) ILR (Kar) 667 : (1992) 2 KarLJ 363

Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 337Penal Code, 1860 (IPC) — Section 279, 304 A, 337

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High Courts29 Jan 1992

The Govt. of Karnataka and another Vs Paramanna and others

Karnataka High Court · AIR 1992 Kar 237 : (1992) ILR (Kar) 739

Karnataka Civil Courts (Amendment) Act, 1964 — Section 4Karnataka Civil Courts Act, 1964 — Section 17, 19

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High Courts28 Jan 1992Allowed

Indian Bank Vs Court of Small Causes

Karnataka High Court · (1992) ILR (Kar) 663 : (1992) 2 KarLJ 42

Karnataka Civil Practice Rules, 1967 — Rule 100 (1), 100 (d) (i)

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High Courts28 Jan 1992

Smt. Tahseem Banu Vs The Union of India and another

Karnataka High Court · (1992) CriLJ 3431 : (1992) ILR (Kar) 859 : (1992) 2 KarLJ 44

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)

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High Courts28 Jan 1992

State of Karnataka Vs Jatti

Karnataka High Court · (1993) 1 ALT(Cri) 321 : (1992) CriLJ 3835 : (1993) ILR (Kar) 987 : (1992) 2 KarLJ 505

Criminal Procedure Code, 1973 (CrPC) — Section 27, 313, 334, 353, 355Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 324, 436, 84

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High Courts28 Jan 1992

State of Karnataka and Another Vs Laxminarayana Madyastha

Karnataka High Court · (1993) 2 ACC 715

Karnataka Motor Vehicle Taxation Act, 1957 — Section 12 (1) (a), 3 (1)

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High Courts27 Jan 1992Dismissed

State of Karnataka Vs Channakeshawa Medicals

Karnataka High Court · (1992) ILR (Kar) 3004

Drugs and Cosmetics Act, 1940 — Section 18 A, 18 C, 27

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High Courts24 Jan 1992Allowed

S.G. Poddar Vs B. Leelavathi

Karnataka High Court · (1992) ILR (Kar) 1757 : (1992) 2 KarLJ 105

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (f), 21 (1) (h)

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High Courts24 Jan 1992

Goutam and others Vs State of Karnataka and another

Karnataka High Court · (1992) CriLJ 2897 : (1992) ILR (Kar) 1772 : (1992) 2 KarLJ 114

Criminal Procedure Code, 1973 (CrPC) — Section 155, 156 (3), 176, 187, 190Penal Code, 1860 (IPC) — Section 323, 34, 504

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High Courts23 Jan 1992

State of Karnataka Vs Harijan Dharma and another

Karnataka High Court · (1992) CriLJ 2840 : (1992) 2 KarLJ 85

Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 332Probation of Offenders Act, 1958 — Section 4, 6

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High Courts23 Jan 1992

M. Manohar and Another Vs T.R. Mills and Others

Karnataka High Court · (1992) 2 KarLJ 635

Evidence Act, 1872 — Section 63

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High Courts23 Jan 1992Dismissed

International Coach Builders Ltd. (In Liquidation) Vs Karnataka State Financial Corporation

Karnataka High Court · (1993) 76 CompCas 119 : (1992) ILR (Kar) 2207 : (1993) 2 KarLJ 367

Companies Act, 1956 — Section 529, 529 AState Financial Corporations Act, 1951 — Section 2 (c), 29, 46 B

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High Courts22 Jan 1992

Sikka-N-Sikka Engineers Private Ltd. Vs Cargo Transports

Karnataka High Court · (1992) ILR (Kar) 1421 : (1992) 2 KarLJ 196

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 34Limitation Act, 1963 — Article 113

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High Courts21 Jan 1992

Karibasappa Sivalingappa Nalawadad Vs Tirukappa Nagappa Sortur

Karnataka High Court · (1992) ILR (Kar) 2916 : (1992) 2 KarLJ 574

Karnataka Land Reforms Act, 1961 — Section 112 B, 24, 48 A

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High Courts21 Jan 1992Dismissed

Employees of National Textile Corporation (APKK and M) Ltd. Vs Regional Director, ESIC

Karnataka High Court · (1992) ILR (Kar) 852

Employees State Insurance Act, 1948 — Section 2, 2 (9), 88, 90, 91 A

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High Courts21 Jan 1992Dismissed

Employees of National Textile Corporation (APKK and M) Ltd. Vs Regional Director, ESI Corporation and Another

Karnataka High Court · (1992) 65 ELT 816 : (1992) 2 KarLJ 273 : (1999) 3 LLJ 395

Employees State Insurance Act, 1948 — Section 2 (9), 82 (2), 88, 90, 91 A

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High Courts21 Jan 1992Dismissed

Pandurang Ganpat Aundkar Vs Anant Hari Gaurav

Karnataka High Court · (1992) ILR (Kar) 1751 : (1992) 2 KarLJ 93

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (a), 21 (1) (h), 21 (1) (j), 21 (1) (k)

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High Courts20 Jan 1992

Union of India Vs Southern Asbestos Cement Ltd.

Karnataka High Court · (1992) 60 ELT 185

Central Excise Act, 1944 — Section 11 B, 12 C, 12 D, 4 (4) (d) (ii)

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High Courts20 Jan 1992

Asstt. Collr. of C. Ex., Davanagere Vs Southern Asbestos Cement Ltd.

Karnataka High Court · (1995) 75 ELT 227 : (1992) ILR (Kar) 595 : (1992) 2 KarLJ 25

Central Excise Act, 1944 — Section 11 B, 12 C, 12 D, 2, 4 (4)

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High Courts20 Jan 1992

Smt. Jacintha Kamath Vs K. Padmanabha Kamath

Karnataka High Court · AIR 1992 Kar 372 : (1992) 1 DMC 574 : (1992) ILR (Kar) 1233 : (1992) 2 KarLJ 286

Foreign Marriage Act, 1969 — Section 18Hindu Marriage Act, 1955 — Section 10, 13, 13 (1), 2, 28

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