COURT ARCHIVE

Karnataka High Court judgments, 1993

345 judgments · page 12 of 18

High Courts23 Apr 1993

Vijaya Bank Vs S. Bhathija and another

Karnataka High Court · AIR 1994 Kar 123 : (1995) 82 CompCas 161(1) : (1994) 79 CompCas 478b : (1993) ILR (Kar) 2035 : (1992) 2 KarLJ 609

Banking (Regulation) Act, 1949 — Section 21 ACivil Procedure Code, 1908 (CPC) — Section 151, 152

High Courts23 Apr 1993

T. Manjunath Vs Director-general and Inspector General of Police, State of Karnataka, Bangalore and Another

Karnataka High Court · (1993) 2 KarLJ 416

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167(2)

High Courts23 Apr 1993

Smt. P. Ramadevi Vs Sri C.B. Saikrishna and others

Karnataka High Court · (1994) 1 ACC 84 : (1993) ACJ 1072 : AIR 1994 Kar 8 : (1993) ILR (Kar) 1834 : (1993) 3 KarLJ 519

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110 CC, 110 D

High Courts23 Apr 1993

Sri Vinayaka Oil Industries Vs State of Karnataka

Karnataka High Court · (1994) 45 ECC 13 : (1993) 91 STC 253

Karnataka Sales Tax Act, 1957 — Section 6

High Courts23 Apr 1993Allowed

State of Karnataka Vs Eastern Medicals

Karnataka High Court · (1993) ILR (Kar) 1401 : (1992) 2 KarLJ 164

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, 80Evidence Act, 1872 — Section 114

High Courts22 Apr 1993

Karnataka Bank Ltd. Vs A.B. Datar and others

Karnataka High Court · (1994) 79 CompCas 417 : (1993) 2 KarLJ 230

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1R, 151Companies Act, 1956 — Section 190, 190 (2), 284

High Courts22 Apr 1993

Chandra Reddy and Others Vs State of Karnataka and Others

Karnataka High Court · (1993) 2 KarLJ 622

Karnataka Land Reforms (Amendment) Act, 1990 — Section 94A

High Courts22 Apr 1993

Robert Fernandes and Others Vs Louis Fernandes and Others

Karnataka High Court · (1993) 3 KarLJ 173

High Courts22 Apr 1993

Union of India (UOI) Vs Muniswamappa

Karnataka High Court · (1993) ILR (Kar) 1745 : (1992) 2 KarLJ 431

Land Acquisition Act, 1894 — Section 4 (1), 6 (1)

High Courts22 Apr 1993

Shantha and Others Vs Channabasappa Dyamappa Gadadavar and Another

Karnataka High Court · (1993) ACJ 850

Motor Vehicles Act, 1988 — Section 140

High Courts22 Apr 1993

Shantha @ Shantabai Annappa Gadivaddar and Others Vs Channabasappa Dyamappa Gadidavar and Another

Karnataka High Court · (1993) 2 ACC 536

Motor Vehicles Act, 1988 — Section 140

High Courts22 Apr 1993

S. Nagaraj Vs S.V. Swaminathan

Karnataka High Court · (1993) 2 DMC 241 : (1993) ILR (Kar) 1531 : (1993) 2 KarLJ 118

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115Transfer of Property Act, 1882 — Section 69 A

High Courts21 Apr 1993

State Bank of Mysore Vs M/s. S.M. Essence Distilleries Pvt. Ltd. and others

Karnataka High Court · AIR 1993 Kar 359 : (1993) ILR (Kar) 2016

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Transfer of Property Act, 1882 — Section 58

High Courts21 Apr 1993Dismissed

Chanabasappa Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 1785 : (1993) 2 KarLJ 381

Karnataka Land Reforms Act, 1961 — Section 112 A (u), 48 AKarnataka Land Reforms Rules, 1974 — Rule 44 (1) (c)

High Courts20 Apr 1993Dismissed

Dr. B.N. Prashanth Vs Chairman, Graduate Entrance Test Committee

Karnataka High Court · (1993) ILR (Kar) 1391 : (1996) 5 KarLJ 279

Constitution of India, 1950 — Article 14Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 5 (3), 6, 7

High Courts20 Apr 1993

Janab Ghouse Khan Shirani Vs Siraj Ahmed @ Haji

Karnataka High Court · (1993) 2 KarLJ 552

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts20 Apr 1993

Khaja Education Society and others Vs The State of Karnataka and another

Karnataka High Court · AIR 1993 Kar 306 : (1993) ILR (Kar) 1283 : (1993) 2 KarLJ 129

Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 30Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14, 14 (i), 2 (a), 2 (e), 3

High Courts19 Apr 1993Dismissed

State Vs N. Somasekhar

Karnataka High Court · (1993) 2 ALT(Cri) 214 : (1993) ILR (Kar) 1527 : (1992) 2 KarLJ 227

Criminal Procedure Code, 1898 (CrPC) — Section 482Evidence Act, 1872 — Section 154

High Courts19 Apr 1993

Indo Nissin Foods Ltd. Vs Union of India

Karnataka High Court · (1993) 43 ECC 174 : (1993) 49 ECR 48 : (1993) 68 ELT 292 : (1993) ILR (Kar) 1548

Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 25, 27, 27 B

High Courts16 Apr 1993

Jyothi Home Industries Vs Regional Provident Fund Commissioner

Karnataka High Court · (1993) ILR (Kar) 1714

Employees Provident Fund Scheme, 1952 — Section 26 (1), 26 (1) (a)Employees State Insurance Act, 1948 — Section 1 (3), 2 (9)