High Courts06 Jul 1993Allowed
Mangalore R.K. Beedies Vs Mohammed Hanif
Karnataka High Court · (1993) ILR (Kar) 2393 : (1993) 3 KarLJ 37
Trade and Merchandise Marks Act, 1958 — Section 105, 106, 27 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1993
345 judgments · page 10 of 18
High Courts06 Jul 1993Dismissed
Thammannegowda Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2097 : (1993) 3 KarLJ 231
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts30 Jun 1993
Naganagowda Veeranagouda Patil Vs Leela Basappa Kagganagi
Karnataka High Court · (1994) 1 ACC 153 : (1993) ILR (Kar) 2382 : (1993) 3 KarLJ 86
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts30 Jun 1993Dismissed
Karnataka Breweries and Distilleries Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2117 : (1993) 3 KarLJ 126
Constitution of India, 1950 — Article 14, 213, 47Karnataka Excise Act, 1965 — Section 16 B, 2 (2)
High Courts30 Jun 1993
Mahalakshmi Flour Mills Vs Union of India
Karnataka High Court · (1993) 44 ECC 121 : (1993) 68 ELT 328 : (1993) ILR (Kar) 2228 : (1993) 3 KarLJ 94
Constitution of India, 1950 — Article 226
High Courts29 Jun 1993
Y. Moideen Kunhi and Co. and others Vs Income Tax Officer and others
Karnataka High Court · (1993) 204 ITR 29 : (1993) 37 KarLJ 437 : (1993) 71 TAXMAN 177
Income Tax Act, 1961 — Section 127, 127 (2)
High Courts28 Jun 1993Dismissed
Oriental Insurance Co. Ltd. Vs Karimsa Ameersab Pathan
Karnataka High Court · (1993) 2 ACC 600 : (1993) ACJ 1244 : (1993) ILR (Kar) 2115
Motor Vehicles Act, 1939 — Section 110 AA, 92 A
High Courts27 Jun 1993Dismissed
Bandyamma Vs Assistant Commissioner
Karnataka High Court · (1993) ILR (Kar) 2694b : (1994) 1 KarLJ 1
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts25 Jun 1993
M/s. Muddureshwara Mining Industries Vs P.G.R. Scindia and others
Karnataka High Court · AIR 1993 Kar 346 : (1993) ILR (Kar) 1967 : (1993) 3 KarLJ 108
Constitution of India, 1950 — Article 226Mines and Mineral (Development and Regulation) Act, 1957 — Section 15
High Courts25 Jun 1993
Farm House Biscuit Company Pvt. Ltd. Vs Commissioner of Commercial Taxes, Karnataka and another
Karnataka High Court · (1994) 92 STC 161
Karnataka Sales Tax Act, 1957 — Section 12 B, 12 B (3)
High Courts24 Jun 1993
Vokkaligara Kalappa (Dead) by L.Rs. Vs Parvathamma (Dead) by L.Rs.
Karnataka High Court · (1993) 4 KarLJ 340
Hindu Succession Act, 1956 — Section 14
High Courts23 Jun 1993
A.N. Ananda Kumar Vs Institute of Chartered Accountants of India
Karnataka High Court · (1993) ILR (Kar) 2054 : (1993) 3 KarLJ 506
Chartered Accountants (Amendment) Regulations, 1988 — Regulation 12 (2), 12 (3), 12 (4), 203Chartered Accountants Regulations, 1964 — Regulation 32B (1)Constitution of India, 1950 — Article 226, 227
High Courts23 Jun 1993
The Oriental Insurance Co. Ltd. Vs Goramma and Others
Karnataka High Court · (1994) 1 ACC 5
Motor Vehicles Act, 1939 — Section 95, 95 (2) (b) (i)
High Courts23 Jun 1993
The Oriental Insurance Co. Ltd. Vs Gowramma and others
Karnataka High Court · (1994) ACJ 63 : AIR 1994 Kar 29 : (1993) ILR (Kar) 2004 : (1993) 3 KarLJ 355
Motor Vehicles Act, 1939 — Section 95 (2) (b), 95 (2) (b) (i)
High Courts23 Jun 1993Dismissed
Panalal Jain Vs Brhmadev Sharma
Karnataka High Court · (1993) ILR (Kar) 3359 : (1996) 5 KarLJ 271
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h)
High Courts22 Jun 1993
Navaneethamma and Others Vs Smt. Adamma
Karnataka High Court · (1993) 3 KarLJ 252
High Courts18 Jun 1993
Syndicate Bank Vs Devendra Karkera
Karnataka High Court · AIR 1994 Kar 1 : (1993) 4 KarLJ 323
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Contract Act, 1872 — Section 171
High Courts18 Jun 1993
Mallika Metal Foundry Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1994) 95 STC 27
Karnataka Sales Tax Act, 1957 — Section 12 A, 21, 22 A
High Courts16 Jun 1993Dismissed
Dyamappa Vs Appanna Bhovi
Karnataka High Court · (1993) ILR (Kar) 1894 : (1993) 2 KarLJ 540
Constitution of India, 1950 — Article 14, 19, 226Karnataka Land Reforms Act, 1961 — Section 107, 138Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4
High Courts14 Jun 1993
Zaheera Banu Kareem Vs Gomathi Bai G. Kamath
Karnataka High Court · (1994) ILR (Kar) 662
Civil Procedure Code, 1908 (CPC) — Section 64Mysore Land Revenue Code, 1888 — Section 54Transfer of Property Act, 1882 — Section 43