High Courts01 Apr 1993Dismissed
Rajivi Vs Srinivasa Hegde
Karnataka High Court · (1993) ILR (Kar) 2084 : (1993) 2 KarLJ 451
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h), 3, 3 (r)
COURT ARCHIVE
Karnataka High Court judgments, 1993
345 judgments · page 14 of 18
High Courts31 Mar 1993Dismissed
Lakshminarayana Asranna Vs Dr. K. Gananatha Shetty
Karnataka High Court · (1993) ILR (Kar) 1328 : (1993) 2 KarLJ 112
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 45, 45 (3)
High Courts30 Mar 1993
S.A. Quddus Vs S. Veerappa and others
Karnataka High Court · AIR 1994 Kar 20
Evidence Act, 1872 — Section 33Succession Act, 1925 — Section 63
High Courts30 Mar 1993Dismissed
Dr. K.T. Shivaiah Vs G. Puttaswamy Gowda
Karnataka High Court · (1993) ILR (Kar) 1564 : (1994) 3 KarLJ 360
Constitution of India, 1950 — Article 126, 226Karnataka State T.B. Association Rules — Rule 10D, 12, 19
High Courts29 Mar 1993
S. Sunil Sandeep Vs State of Karnataka
Karnataka High Court · (1994) 1 ALT(Cri) 303 : (1993) CriLJ 2554 : (1993) ILR (Kar) 1331 : (1993) 2 KarLJ 54 : (1993) 3 RCR(Criminal) 433
Arms Act, 1959 — Section 25 (1) (a), 27Penal Code, 1860 (IPC) — Section 392, 397, 84
High Courts28 Mar 1993
Muddeereswara Mining Industries Vs Commissioner of Income Tax Stonecraft Enterprises Vs Commissioner of Income Tax
Karnataka High Court · (1993) 114 CTR 361 : (1993) 204 ITR 550 : (1994) 72 TAXMAN 186
Income Tax Act, 1961 — Section 32 A, 80 HHCC (b (ii)
High Courts26 Mar 1993
Dr. Jose Paul Vs Union of India (UOI)
Karnataka High Court · (1993) ILR (Kar) 2910 : (1993) 4 KarLJ 709
Constitution of India, 1950 — Article 14, 16, 226
High Courts26 Mar 1993
Sadashivanagar Club, Bangalore Vs Nataraj
Karnataka High Court · AIR 1994 Kar 195 : (1993) ILR (Kar) 2313 : (1993) 2 KarLJ 507
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 143
High Courts23 Mar 1993
State of Karnataka Vs G. Lakshman and others
Karnataka High Court · (1993) 2 ALT(Cri) 310 : (1993) CriLJ 2331 : (1993) ILR (Kar) 1430 : (1992) 2 KarLJ 190
Penal Code, 1860 (IPC) — Section 120 B, 24 A, 24 B
High Courts22 Mar 1993Allowed
D.S. Prema Kumari Vs D.S. Srinivasa Murthy
Karnataka High Court · (1995) 1 DMC 149 : (1993) ILR (Kar) 1862 : (1994) 3 KarLJ 445
Civil Procedure Code, 1908 (CPC) — Section 60 (n)
High Courts18 Mar 1993
Mahaboob Ali Mohammed Yakub and Sons Vs State of Karnataka and another
Karnataka High Court · (1993) 90 STC 276
Karnataka Sales Tax Act, 1957 — Section 21, 21 (2)
High Courts18 Mar 1993Allowed
Krishnaswamy Naidu Vs Jagannatha Naidu
Karnataka High Court · (1993) ILR (Kar) 1606 : (1996) 5 KarLJ 181
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100
High Courts17 Mar 1993Dismissed
S. H. Taralagatti Vs Director General, All India Radio
Karnataka High Court · (1995) 1 ALT(Cri) 328 : (1994) ILR (Kar) 3478 : (1995) 1 KarLJ 75
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 340 (1), 482
High Courts16 Mar 1993Allowed
Vijaya Bank Ltd. Vs Ganapathy Filaments
Karnataka High Court · (1993) ILR (Kar) 1427 : (1992) 2 KarLJ 162
Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)
High Courts16 Mar 1993
Valerine Basil Pais and Others Vs Gilbert Willam James Pais and Another
Karnataka High Court · (1993) 2 DMC 150 : (1992) 2 KarLJ 301
Succession Act, 1925 — Section 273, 297
High Courts16 Mar 1993
P.R. Chindak and others Vs Assistant Commissioner of Commercial Taxes (Appeals), Belgaum and others
Karnataka High Court · (1994) 93 STC 139
Karnataka Sales Tax Act, 1957 — Section 12 A
High Courts16 Mar 1993Allowed
Rekha Vishwanath Ganachari Vs Registrar (Evaluation)
Karnataka High Court · (1993) ILR (Kar) 1238 : (1993) 2 KarLJ 5
High Courts15 Mar 1993
Ghatge Patil Transports Ltd. Vs Appropriate Authority and others
Karnataka High Court · (1993) 113 CTR 305 : (1993) ILR (Kar) 1016 : (1993) 202 ITR 887 : (1996) 41 KarLJ 471 : (1993) 70 TAXMAN 397
Income Tax Act, 1961 — Section 269 UD, 269 UD (1)
High Courts15 Mar 1993Dismissed
Krishnappa Setty Vs Ramakrishnappa
Karnataka High Court · (1993) ILR (Kar) 1580
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92
High Courts12 Mar 1993
M/s Visveswaraya Iron and Steel Co. Ltd. Vs M. Chandrappa and another
Karnataka High Court · (1993) 1 KarLJ 633 : (1994) 1 LLJ 555 : (1993) 2 LLJ 198
Industrial Disputes Act, 1947 — Section 17 B, 2 (rr)