High Courts17 Jan 1992
B.V. Aswathiah and Brothers Vs Commissioner of Income Tax
Karnataka High Court · (1992) 198 ITR 108
Income Tax Act, 1961 — Section 265 (1), 41 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 23 of 24
High Courts17 Jan 1992
M/s. Nath Seeds Limited, Aurangabad and Another Vs State of Karnataka and Others
Karnataka High Court · (1992) 2 KarLJ 67
Constitution of India, 1950 — Article 254(2)Karnataka Cotton Control Act, 1964 — Section 3
High Courts17 Jan 1992
State of Karnataka Vs Laxman Yamanappa Dalawai
Karnataka High Court · (1992) CriLJ 2833 : (1992) ILR (Kar) 747 : (1992) 2 KarLJ 57
Criminal Procedure Code, 1973 (CrPC) — Section 209, 228, 229, 347, 377Penal Code, 1860 (IPC) — Section 408
High Courts17 Jan 1992Allowed
Ananda Rao Vs State
Karnataka High Court · (1992) ILR (Kar) 1786 : (1992) 2 KarLJ 97
Criminal Procedure Code, 1973 (CrPC) — Section 397 (2), 61, 62, 65, 87
High Courts17 Jan 1992Allowed
P.J. Thomas Vs Narayanaswami Palani
Karnataka High Court · (1992) ILR (Kar) 561 : (1992) 2 KarLJ 27
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51
High Courts17 Jan 1992
J.P. Sinha Vs Indian Telephone Industries Ltd.
Karnataka High Court · (1992) 65 FLR 663 : (1992) ILR (Kar) 538 : (1992) 2 KarLJ 15 : (1992) 2 LLJ 543
Constitution of India, 1950 — Article 19 (1) (e), 21, 226, 227, 311Customs Act, 1962 — Section 110, 124
High Courts16 Jan 1992
Sri M.R.K. Rau and others Vs Corporation of the City of Bangalore
Karnataka High Court · AIR 1992 Kar 411 : (1992) ILR (Kar) 1107 : (1992) 2 KarLJ 283
Constitution of India, 1950 — Article 12Specific Relief Act, 1963 — Section 38, 39, 40, 40 (1)
High Courts16 Jan 1992
Hindustan Machine Tools Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1993) 109 CTR 297 : (1992) 197 ITR 18
Income Tax Act, 1961 — Section 256 (1), 256 (1), 32, 32
High Courts16 Jan 1992Dismissed
Mohanraj Vs Violet Chandra
Karnataka High Court · (1992) 2 DMC 5 : (1992) ILR (Kar) 846 : (1992) 2 KarLJ 269
Special Marriage Act, 1954 — Section 10, 27, 39
High Courts16 Jan 1992Allowed
Oriental General Insurance Co. Vs Rukmini Bai
Karnataka High Court · (1993) 1 ACC 106 : (1993) ACJ 335 : (1992) ILR (Kar) 2189 : (1992) 2 KarLJ 572
Motor Vehicles Act, 1939 — Section 95 (1)
High Courts14 Jan 1992Allowed
M. Jayaram Vs House rent and Accommodation Controller
Karnataka High Court · (1992) ILR (Kar) 1915 : (1992) 2 KarLJ 1
Karnataka Rent Control Act, 1961 — Section 10 A, 4, 5
High Courts14 Jan 1992
L. Eswar Vs E. Raghupathi Naidu and others
Karnataka High Court · AIR 1992 Kar 403
Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h)
High Courts14 Jan 1992
The State of Karnataka Vs Shivappa
Karnataka High Court · (1992) CriLJ 3264 : (1992) 3 KarLJ 49
Criminal Procedure Code, 1973 (CrPC) — Section 149, 313Penal Code, 1860 (IPC) — Section 161, 165 A
High Courts14 Jan 1992
Hikkalliah Vs K.S. Gopala Bhatta and Others
Karnataka High Court · (1992) 2 KarLJ 6
Karnataka Land Reforms Act, 1961 — Section 48A
High Courts14 Jan 1992Allowed
Karnataka Board of Wakfs Vs Hazrath Attulla Shah Dhargah
Karnataka High Court · (1992) ILR (Kar) 586 : (1992) 2 KarLJ 36
Waqf Act, 1954 — Section 5 (2), 6 (1)
High Courts13 Jan 1992
Aruna and Co. Vs First Income Tax Officer
Karnataka High Court · (1992) 196 ITR 831
Income Tax Act, 1961 — Section 184, 185
High Courts10 Jan 1992Dismissed
R. Kuppuraj Vs Bharath Gold Mines Ltd.
Karnataka High Court · (1992) ILR (Kar) 554 : (1993) 2 KarLJ 322
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Jan 1992
Workmen of Vanivtlas Cooperative Sugar Factory Vs Secretary to Government of Karnataka and Others
Karnataka High Court · (1994) 3 KarLJ 288
Industrial Disputes Act, 1947 — Section 25
High Courts10 Jan 1992Allowed
Ukay Pharma Vs State Bank of India
Karnataka High Court · (1992) ILR (Kar) 892 : (1992) 2 KarLJ 195
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4
High Courts09 Jan 1992Dismissed
Karnataka Electricity Board Vs N.R. Pawar
Karnataka High Court · (1992) ILR (Kar) 584 : (1992) 2 KarLJ 14
Electricity (Supply) Act, 1948 — Section 5Karnataka Electricity Supply Regulations, 1988 — Regulation 44.07