High Courts22 Dec 1993Dismissed
Siddaramaiah Vs Anwari Basavaraj Patil
Karnataka High Court · (1994) ILR (Kar) 552 : (1994) 2 KarLJ 268
Constitution of India, 1950 — Article 102, 328Representation of the Peoples Act, 1951 — Section 100 (1) (a)
COURT ARCHIVE
Karnataka High Court judgments, 1993
334 judgments · page 1 of 17
High Courts22 Dec 1993
Vasudeva Pai and Sons Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 726
Karnataka Sales Tax Act, 1957 — Section 6 B, 8 A
High Courts22 Dec 1993
V. Verghese and another Vs Deputy Commissioner of Income Tax and another
Karnataka High Court · (1994) 121 CTR 146 : (1994) ILR (Kar) 11 : (1994) 210 ITR 511 : (1994) 76 TAXMAN 12
Income Tax Act, 1961 — Section 295, 37 (1)
High Courts22 Dec 1993
Tungabhadra Sugar Works Ltd. Vs State of Karnataka and others
Karnataka High Court · (1994) ILR (Kar) 283
Constitution of India, 1950 — Article 133Karnataka Sales Tax Act, 1957 — Section 12 AA, 3
High Courts22 Dec 1993
Union of India Vs Modern Mills Ltd.
Karnataka High Court · (1994) 45 ECC 135 : (1994) 53 ECR 426 : (1994) 72 ELT 246
Central Excise Rules, 1944 — Rule 57K, 57P
High Courts22 Dec 1993
Southern Herbals Ltd. Vs Director of Income Tax (Investigation) and others
Karnataka High Court · (1994) 207 ITR 55
Income Tax Act, 1961 — Section 132 (1), 132 (1) (c)
High Courts22 Dec 1993Dismissed
A.S. Pattabhiraman Vs State Bank of India
Karnataka High Court · (1994) ILR (Kar) 834 : (1994) 2 KarLJ 213
Constitution of India, 1950 — Article 14, 16, 162, 226, 311State Bank of India Officers Service Rules, 1992 — Rule 47, 7.1, 7.2
High Courts22 Dec 1993
Raletronics Ltd. Vs Union of India
Karnataka High Court · (1994) 45 ECC 116 : (1994) 71 ELT 26
Central Excise Act, 1944 — Section 11 A, 18, 22Central Excise Rules, 1944 — Rule 2 (ii) (k), 209A, 4
High Courts17 Dec 1993
Bangalore Club Vs Senior Labour Inspector, VIII Circle, Bangalore
Karnataka High Court · (1994) ILR (Kar) 277 : (1994) 1 KarLJ 365 : (1994) 2 LLJ 47
Karnataka Shops and Commercial Establishments Act, 1961 — Section 2 (e), 2 (i), 3 (2)
High Courts17 Dec 1993
Karnataka State Financial Corporation Vs Associated Engineers
Karnataka High Court · (1997) 88 CompCas 375 : (1994) ILR (Kar) 540 : (1994) 2 KarLJ 241
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts16 Dec 1993
Sri Basaveshwar Co-operative Society Vs Special Land Acquisition Officer
Karnataka High Court · (1994) ILR (Kar) 195 : (1994) 1 KarLJ 354
Land Acquisition Act, 1894 — Section 23 (1A), 4 (1)
High Courts15 Dec 1993Dismissed
M.G. Automobiles Vs Raja Rao
Karnataka High Court · (1994) 1 ACC 422 : (1994) ACJ 497 : (1994) ILR (Kar) 656 : (1994) 1 KarLJ 383
Motor Vehicles (Amendment) Act, 1988 — Section 149, 171Motor Vehicles Act, 1939 — Section 110 CC, 96 (1)
High Courts15 Dec 1993Dismissed
State of Karnataka Vs R.S. Shetty and Co.
Karnataka High Court · (1994) ILR (Kar) 654 : (1994) 1 KarLJ 454
Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 34
High Courts14 Dec 1993
A.C.C. Sports Club, Wadi, Gulbarga Vs State of Karnataka and Another
Karnataka High Court · (1994) 38 KarLJ 136
Karnataka Entertainments Tax Act, 1958 — Section 4
High Courts14 Dec 1993
Karnataka Bank Vs T. Gopalakrishna Rao
Karnataka High Court · (1994) 68 FLR 881 : (1994) ILR (Kar) 230 : (1994) 1 KarLJ 304
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 80Constitution of India, 1950 — Article 311
High Courts14 Dec 1993Dismissed
Pushpanjali Touring Talkies Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 427
Evidence Act, 1872 — Section 103, 104, 106Karnataka Entertainment Tax (Amendement) Act, 1990 — Section 4 A (6)
High Courts10 Dec 1993Dismissed
State Vs G. Radhakrishna
Karnataka High Court · (1994) 2 ALT(Cri) 218 : (1994) ILR (Kar) 497 : (1994) 2 KarLJ 174
Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts10 Dec 1993
H.N. Nanjegowda Vs Union of India (UOI)
Karnataka High Court · (1994) ILR (Kar) 936
Constitution of India, 1950 — Article 164 (2), 226, 356
High Courts10 Dec 1993
Assistant Executive Engineer Vs Sunanda
Karnataka High Court · (1994) 2 ACC 455 : (1995) ACJ 218 : (1994) 68 FLR 686 : (1994) ILR (Kar) 515
Employees Compensation Act, 1923 — Section 2 (1) (n), 30
High Courts10 Dec 1993
Premkumar Vs State of Karnataka and others
Karnataka High Court · (1994) 2 ALT(Cri) 155 : (1994) CriLJ 3641 : (1994) ILR (Kar) 580
Penal Code, 1860 (IPC) — Section 212, 309Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3 (3), 3 (4), 4