High Courts06 Nov 1992Dismissed
Lakshmikanth Vs Motilal
Karnataka High Court · (1993) ILR (Kar) 149
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Karnataka Societies Registration Act, 1960 — Section 15
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 5 of 24
High Courts05 Nov 1992
The Divisional Controller, K.S.R.T.C., Hubli and another Vs Gangadhar Shanbag
Karnataka High Court · AIR 1993 Kar 82 : (1992) ILR (Kar) 3787
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 12, 300AKarnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 16, 2 (e), 7 (1)
High Courts04 Nov 1992
H.S. Anantharamiah Vs Central Board of Direct Taxes
Karnataka High Court · (1992) ILR (Kar) 3608
Income Tax Act, 1961 — Section 119 (2) (b)
High Courts04 Nov 1992
Commissioner of Income Tax Vs Hotel Ayodya
Karnataka High Court · (1993) 109 CTR 106 : (1993) 201 ITR 1002 : (1993) 37 KarLJ 140 : (1993) 67 TAXMAN 144
Income Tax Act, 1961 — Section 32 A, 32 A (1), 80 J, 80 J (1)
High Courts04 Nov 1992
H.S. Anantharamaiah Vs Central Board of Direct Taxes and others
Karnataka High Court · (1993) 109 CTR 353 : (1993) 201 ITR 526 : (1993) 69 TAXMAN 291
Income Tax Act, 1961 — Section 119, 119 (2) (b)
High Courts04 Nov 1992
S. Mageshwari Vs Assistant Commissioner of Income Tax and another
Karnataka High Court · (1993) 109 CTR 301 : (1993) 201 ITR 472 : (1993) 37 KarLJ 137 : (1993) 67 TAXMAN 497
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 139 (8), 147, 246, 264
High Courts04 Nov 1992
Commissioner of Income Tax Vs Siddaganga Oil Extractions Pvt. Ltd.
Karnataka High Court · (1993) 109 CTR 119 : (1993) 201 ITR 968 : (1993) 67 TAXMAN 426
Income Tax Act, 1961 — Section 28, 29, 32, 32 A, 80 HH
High Courts04 Nov 1992
Commissioner of Income Tax Vs Shaan Finance (P.) Ltd.
Karnataka High Court · (1993) 109 CTR 209 : (1992) 109 CTR 209 : (1993) 199 ITR 409 : (1993) 37 KarLJ 108 : (1993) 67 TAXMAN 213
Income Tax Act, 1961 — Section 32 A, 32 A (2) (b) (iii), 33 (1) (b) (B)
High Courts04 Nov 1992
Shaw Wallace and Co. Ltd. Vs State of Karnataka
Karnataka High Court · (1993) 91 STC 45
Karnataka Sales Tax Act, 1957 — Section 2 (1), 2 (1) (v), 5, 5 (1), 5 (3) (a)
High Courts04 Nov 1992Allowed
Patel Enterprises Vs M.P. Ahuja
Karnataka High Court · (1992) ILR (Kar) 3772
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27, Order 43 Rule 1
High Courts04 Nov 1992Allowed
Saraswathi Ammal Vs V.C. Lingam
Karnataka High Court · (1993) ILR (Kar) 427 : (1993) 1 KarLJ 196
Specific Relief Act, 1963 — Section 16, 20
High Courts04 Nov 1992Allowed
Mageshwari Vs Assistant Commissioner of Income Tax
Karnataka High Court · (1992) ILR (Kar) 3603
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139 (8), 164, 217
High Courts02 Nov 1992Dismissed
Vittala Vyavasaya Seva Sahakari Sangha Niyamitha Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 1131 : (1992) 2 KarLJ 109
Karnataka Co-operative Societies Act, 1959 — Section 121, 29 (1), 54
High Courts30 Oct 1992Allowed
Peer Mohammed Siddique Vs Union of India (UOI)
Karnataka High Court · (1992) 40 ECC 413 : (1992) ILR (Kar) 3484 : (1992) 4 KarLJ 378
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (i)Constitution of India, 1950 — Article 21, 22 (5)
High Courts29 Oct 1992
A.S. Nasiruddin Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1994) 94 STC 399
Central Sales Tax Act, 1956 — Section 8 (1), 8 (4)Karnataka Sales Tax Act, 1957 — Section 20, 20 (5), 21, 22, 22 (4)
High Courts29 Oct 1992
Shivalingaiah and Others; Manchegowda and Others Vs State of Karnataka; State of Karnataka
Karnataka High Court · (1992) 4 KarLJ 471
Penal Code, 1860 (IPC) — Section 324
High Courts28 Oct 1992Allowed
State of Karnataka Vs M.S. Shivananda
Karnataka High Court · (1993) ILR (Kar) 1829
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 6 (1) (b)
High Courts28 Oct 1992Dismissed
K.P. Ramesh Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 1767 : (1993) 2 KarLJ 358
Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 15, 15A, 63, 64, 67
High Courts27 Oct 1992
Oriental Insurance Co. Ltd. Vs Raju
Karnataka High Court · (1994) 2 ACC 89
Workmens Compensation Act, 1923 — Section 30
High Courts27 Oct 1992Allowed
Oriental Insurance Co. Ltd. Vs Raju and Others
Karnataka High Court · (1994) ACJ 191 : (1994) 2 LLJ 1038
Workmens Compensation Act, 1923 — Section 30