High Courts19 Nov 1992
Sri Laxmi Bhavan Tiffin Room and Coffee Works Vs State of Karnataka and another
Karnataka High Court · (1993) 90 STC 516
Karnataka Sales Tax Act, 1957 — Section 10 (2), 17, 17 (4), 5 (3) (a)
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 4 of 24
High Courts18 Nov 1992
Bidar Sahakara Sakkare Karkhane Niyamith, Hallikhed (B), Bidar Vs Sugarcane Growers Association, Kapalapur (A) Taluk, Bidar and Others
Karnataka High Court · (1993) 1 KarLJ 51
Constitution of India, 1950 — Article 226
High Courts17 Nov 1992
Managing Director, KSRTC Vs Shankarappa
Karnataka High Court · (1993) 1 ACC 703 : (1993) ILR (Kar) 324 : (1993) 1 KarLJ 46
Motor Vehicles Act, 1939 — Section 110 A
High Courts16 Nov 1992
The Krishi Mattu Ksheera Utpadaka Vividhoddesha Sahakari Sangh Niyamit Bakkal and Another Vs Sohanlal
Karnataka High Court · AIR 1993 Kar 20
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Co-operative Societies Act, 1959 — Section 125Karnataka High Court Act, 1961 — Section 7
High Courts16 Nov 1992
Paragounda Vs Bhimappa and others
Karnataka High Court · AIR 1993 Kar 103 : (1992) 4 KarLJ 652
Motor Vehicles Act, 1939 — Section 31, 94, 95
High Courts16 Nov 1992
Paragounda Vs Bhimappa
Karnataka High Court · (1992) ILR (Kar) 3709
Motor Vehicles Act, 1939 — Section 31, 95, 96
High Courts13 Nov 1992
Hukkeri Taluka Primary Co-operative Agriculture and Rural Development Bank Ltd. Vs Karnataka State Co-operative Agricultural and Rural Development Bank Ltd. and another
Karnataka High Court · (1995) 82 CompCas 620 : (1993) ILR (Kar) 676 : (1993) 1 KarLJ 492
Karnataka Co-operative Societies Act, 1959 — Section 20 (2), 20 (2) (b) (iv)
High Courts12 Nov 1992
Managing Director, Karnataka State Co-operative Marketing Federation Ltd. Vs K. Muniswamy Raju
Karnataka High Court · (1993) ILR (Kar) 666 : (1993) 1 KarLJ 338
Arbitration Act, 1940 — Section 34, 41 (b)
High Courts12 Nov 1992Dismissed
A.K. Subbaiah Vs Karnataka Legislature Secretariat
Karnataka High Court · (1993) ILR (Kar) 1137 : (1993) 1 KarLJ 638
High Courts12 Nov 1992
New India Assurance Co. Ltd. Vs Chandy Joseph and others
Karnataka High Court · (1994) 80 CompCas 778 : (1993) 1 KarLJ 326
Motor Vehicles (Amendment) Act, 1988 — Section 173Motor Vehicles Act, 1939 — Section 95 (2)
High Courts12 Nov 1992Allowed
Corporation Bank Vs Mohandas Baliga
Karnataka High Court · (1993) ILR (Kar) 201 : (1993) 1 KarLJ 308
Bankers Books Evidence Act, 1891 — Section 4Contract Act, 1872 — Section 133, 134, 135, 139, 141Evidence Act, 1872 — Section 34
High Courts12 Nov 1992Dismissed
Mahendra Labs Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 3629
High Courts12 Nov 1992
New India Assurance Co. Ltd. Vs Chandy Joseph and Others
Karnataka High Court · (1994) 2 ACC 82 : (1994) 1 ACC 406
Motor Vehicles Act, 1988 — Section 110 D, 173, 95 (2) (b) (i)
High Courts09 Nov 1992Dismissed
Karnataka State Road Transport Corporation Vs Gowramma
Karnataka High Court · (1993) ACJ 1204 : (1993) ILR (Kar) 24
Criminal Procedure Code, 1973 (CrPC) — Section 34Motor Vehicles Act, 1988 — Section 140, 171
High Courts09 Nov 1992
Vishna Reddy Vs Land Tribunal, Haveri and Others
Karnataka High Court · (1993) 1 KarLJ 61
Karnataka Land Reforms Act, 1961 — Section 48
High Courts09 Nov 1992
Assistant Collector of Customs Vs Associate Lumbers (P.) Ltd.
Karnataka High Court · (1993) 41 ECC 230 : (1993) 63 ELT 605 : (1992) ILR (Kar) 3720 : (1993) 1 KarLJ 39
Customs Act, 1962 — Section 128, 129 A, 130 E
High Courts09 Nov 1992
Management of Mysore Kirloskar Ltd. Vs Mahaboob Beigh
Karnataka High Court · (1992) ILR (Kar) 3615 : (1992) 4 KarLJ 644
Industrial Disputes Act, 1947 — Section 36
High Courts07 Nov 1992
The Special Land Acquisition Officer (NHW) Dharwad Vs Kallangouda and others etc.
Karnataka High Court · AIR 1994 Kar 112 : (1993) 1 KarLJ 33
High Courts Act, 1950 — Section 7Land Acquisition Act, 1894 — Section 11, 18, 25, 9 (2)
High Courts07 Nov 1992
The Special Land Acquisition Officer (NHW), Dharwad Vs Kallangouda and others
Karnataka High Court · AIR 1993 Kar 197
Karnataka High Court Act, 1961 — Section 7Land Acquisition Act, 1894 — Section 11, 18, 25, 9
High Courts06 Nov 1992
Commissioner of Income Tax Vs H.K. Patil
Karnataka High Court · (1993) 110 CTR 74 : (1993) 202 ITR 30 : (1993) 37 KarLJ 158 : (1993) 67 TAXMAN 502
Income Tax Act, 1961 — Section 256 (1)Sale of Goods Act, 1930 — Section 19