High Courts10 Sept 1992
C. Subramani Vs Assistant Commissioner of Income Tax and another
Karnataka High Court · (1994) 116 CTR 434 : (1993) 202 ITR 347
Income Tax Act, 1961 — Section 139 (8), 273 A
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 9 of 24
High Courts10 Sept 1992
Shree Mahabaleswara Auto Industries Pvt. Ltd. Vs State of Karnataka and another
Karnataka High Court · (1992) ILR (Kar) 3412 : (1993) 201 ITR 285 : (1992) 3 KarLJ 755
Constitution of India, 1950 — Article 14, 19 (1) (g), 276, 276 (1)
High Courts09 Sept 1992
N.C. Patil Vs Deputy Commissioner, Chitradurga and Others
Karnataka High Court · (1992) 4 KarLJ 319
Karnataka Rent Control Act, 1961 — Section 10A
High Courts08 Sept 1992
Siddalingappa and others Vs State
Karnataka High Court · (1993) CriLJ 397
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 109, 302, 324, 34, 353
High Courts08 Sept 1992
Appropriate Authority and others Vs J.S.A. Raghava Reddy and others
Karnataka High Court · (1993) 110 CTR 96 : (1992) ILR (Kar) 3268 : (1993) 199 ITR 508 : (1993) 68 TAXMAN 253
Gift Tax Act, 1958 — Section 2 (xvii)Income Tax Act, 1961 — Section 230 A, 269 UCRegistration Act, 1908 — Section 7
High Courts08 Sept 1992Dismissed
Government of Karnataka Vs K. Sudhakar Reddy
Karnataka High Court · (1992) ILR (Kar) 3276
Arbitration Act, 1940 — Section 17
High Courts08 Sept 1992
Krishna Reddy Vs Management of K.S.R.T.C. and Others
Karnataka High Court · (1992) ILR (Kar) 3265 : (1993) 2 LLJ 1048
K.S.R.T.C. Servants (Conduct and Discipline) Regulations, 1971 — Regulation 35 (1)
High Courts08 Sept 1992
Siddalingappa and Others Vs State of Karnataka
Karnataka High Court · (1992) 4 KarLJ 728
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts07 Sept 1992
H.Y. Jadhav Vs Commissioner of Commercial Taxes in Karnataka Gandhinagar, Bangalore and another
Karnataka High Court · (1994) 94 STC 205
Karnataka Sales Tax Act, 1957 — Section 12 (3), 21
High Courts07 Sept 1992Dismissed
Balamma Vs Srinivas
Karnataka High Court · (1993) 2 DMC 133 : (1993) ILR (Kar) 1061
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Hindu Marriage Act, 1955 — Section 9Karnataka Civil Services Rules, 1974 — Rule 208, 294
High Courts04 Sept 1992Dismissed
Bagalkot Udyog Ltd. Vs Union of India (UOI)
Karnataka High Court · (1992) ILR (Kar) 2966 : (1993) 4 KarLJ 7
High Courts04 Sept 1992Allowed
An Advocate Vs Disciplinary Committee
Karnataka High Court · (1992) ILR (Kar) 2816 : (1993) 2 KarLJ 318
Advocates Act, 1961 — Section 36, 36 A, 36 B (1)
High Courts02 Sept 1992Dismissed
Malakajappa Andanappa Hampiholi Vs State Bank of India
Karnataka High Court · (1992) ILR (Kar) 3705 : (1992) 4 KarLJ 218
Karnataka Civil Courts Act, 1964 — Section 17
High Courts02 Sept 1992Dismissed
Anandrao Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 169
Criminal Procedure Code, 1973 (CrPC) — Section 321, 465Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 427
High Courts02 Sept 1992
Sri T. Anandrao Vs The State of Karnataka and others
Karnataka High Court · (1993) 1 ALT(Cri) 622 : (1993) CriLJ 1012 : (1992) 4 KarLJ 548
Criminal Procedure Code, 1973 (CrPC) — Section 321, 397, 465Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 427
High Courts02 Sept 1992
Chikka Thimmegowda Vs National Insurance Co. Ltd. and Others
Karnataka High Court · (1992) ILR (Kar) 2836 : (1992) 3 KarLJ 669 : (1993) 1 LLJ 709
Constitution of India, 1950 — Article 14, 16General Insurance (Emergency Provisions) Act, 1971 — Section 15, 2, 3
High Courts27 Aug 1992Allowed
Barafwala Vs Assistant Executive Engineer (Elec)
Karnataka High Court · (1992) ILR (Kar) 3312
High Courts27 Aug 1992
Special Land Acquisition Officer, Mysore Vs A.L. Srikantaraj Urs
Karnataka High Court · (1992) 3 KarLJ 748
Land Acquisition Act, 1894 — Section 54(1)
High Courts26 Aug 1992
Oriental Insurance Co. Ltd. Vs Hazira Begum
Karnataka High Court · (1994) ILR (Kar) 2879
Motor Vehicles Act, 1988 — Section 10, 96 (2) (b) (ii)
High Courts26 Aug 1992
K.K. Aurora Vs President, S.K.F. (India) Employees'' Union, Bangalore
Karnataka High Court · (1992) 4 KarLJ 546
Criminal Procedure Code, 1973 (CrPC) — Section 205