High Courts12 Mar 1993
Reserve Bank of India, Bangalore Vs C.S. Satya Kumari
Karnataka High Court · (1993) ILR (Kar) 1167 : (1993) 2 LLJ 900
COURT ARCHIVE
Karnataka High Court judgments, 1993
345 judgments · page 15 of 18
High Courts11 Mar 1993Allowed
Karnataka Electricity Board Vs Oriental Timber Industries
Karnataka High Court · (1993) ILR (Kar) 2072
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 6 Rule 17, 100
High Courts10 Mar 1993Allowed
Maruthi Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 1158 : (1993) 1 KarLJ 627
Constitution of India, 1950 — Article 226Karnataka Excise (Tapping of Trees) Rules, 1991 — Rule 3, 3 (4)
High Courts09 Mar 1993Dismissed
Bhima Vs Taluka Executive Magistrate
Karnataka High Court · (1993) ILR (Kar) 1504 : (1993) 2 KarLJ 47
Karnataka Debt Relief (Amendment ) Act, 1981 — Section 5, 5 (1)Limitation Act, 1963 — Section 5
High Courts09 Mar 1993Dismissed
Javeeda Sherieff Vs Mohd. Hafeez
Karnataka High Court · (1993) 2 DMC 157 : (1993) ILR (Kar) 1124 : (1993) 1 KarLJ 622
Civil Procedure Code, 1908 (CPC) — Section 24Family Courts Act, 1984 — Section 7
High Courts08 Mar 1993
Corporation Bank Vs Lalitha H. Holla and others
Karnataka High Court · (1997) 88 CompCas 403 : (1993) 37 KarLJ 501
Transfer of Property Act, 1882 — Section 96
High Courts08 Mar 1993
Appropriate Authority and others Vs Mass Traders Private Limited and others
Karnataka High Court · (1993) 111 CTR 294 : (1993) ILR (Kar) 1018
Constitution of India, 1950 — Article 226, 32Income Tax Act, 1961 — Section 269 UD, 269 UD (1)
High Courts08 Mar 1993
Appropriate Authority Vs Mass Traders Private Ltd.
Karnataka High Court · (1993) 111 CTR 294 : (1993) ILR (Kar) 1018
Income Tax Act, 1961 — Section 269 UD (1)
High Courts05 Mar 1993
Vengamma Trust Vs State of Karnataka and others
Karnataka High Court · (1994) 93 STC 207
Constitution of India, 1950 — Article 286
High Courts05 Mar 1993Allowed
B.G. Sathyanarayana Setty Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 1097 : (1993) 1 KarLJ 573
Essential Commodities Act, 1955 — Section 14, 7
High Courts04 Mar 1993
Gokak Mills (Division of Gokak Patel Volkart Limited), Gokak and Another Vs Workmen of Gokak Mills and Another
Karnataka High Court · (1993) 2 KarLJ 74
Industrial Disputes Act, 1947 — Section 9A
High Courts04 Mar 1993
Ashok Gramodyoga Sahakara Sangha Ltd. Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1993) 90 STC 491
Karnataka Sales Tax Act, 1957 — Section 20, 20 (5), 22Karnataka Sales Tax Rules, 1957 — Rule 25B
High Courts03 Mar 1993
Maniram Industrial Enterprises Vs B.R. Sreeram
Karnataka High Court · (1994) ILR (Kar) 658 : (1994) 2 KarLJ 692
Civil Procedure Code, 1908 (CPC) — Section 151, 153
High Courts01 Mar 1993
Appropriate Authority and others Vs Mass Traders Pvt. Ltd. and others
Karnataka High Court · (1997) 89 CompCas 242 : (1993) 202 ITR 741 : (1993) 37 KarLJ 316
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 UD, 269 UL (1)
High Courts26 Feb 1993Dismissed
Agricultural Produce Market Committee Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 1317 : (1993) 1 KarLJ 653
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 20, 54
High Courts26 Feb 1993
K. Ramesh Babu Vs State of Karnataka
Karnataka High Court · (1993) 2 ALT(Cri) 427 : (1994) CriLJ 358 : (1993) 2 KarLJ 569 : (1994) 3 RCR(Criminal) 364
Criminal Procedure Code, 1973 (CrPC) — Section 350, 482, 485 a, 66
High Courts26 Feb 1993
Kariyappa Vs Deputy Commissioner
Karnataka High Court · (1993) ILR (Kar) 1323 : (1993) 2 KarLJ 105
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 117
High Courts24 Feb 1993Allowed
Venkatesh @ Seena Vs State
Karnataka High Court · (1993) ILR (Kar) 1218 : (1992) 2 KarLJ 16
Penal Code, 1860 (IPC) — Section 395
High Courts23 Feb 1993
M. Krishnappa Vs Chief Officer
Karnataka High Court · (1993) ILR (Kar) 814 : (1993) 1 KarLJ 583
Karnataka Municipalities Act, 1964 — Section 47, 47 (2), 47 (3)
High Courts23 Feb 1993
Mangalore University Vs Dr. C. Kusumakara Hebbar
Karnataka High Court · (1993) ILR (Kar) 827 : (1993) 1 KarLJ 569
Karnataka State Universities Act, 1976 — Section 49, 50, 51 A, 51 B