COURT ARCHIVE

Karnataka High Court judgments, 1993

345 judgments · page 17 of 18

High Courts02 Feb 1993

Loharu Steel Industries Ltd. Vs Collector of Central Excise

Karnataka High Court · (1993) 66 ELT 179 : (1993) ILR (Kar) 567 : (1993) 1 KarLJ 443

Central Excise Act, 1944 — Section 11 AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 131 (3), 131 (5)

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High Courts28 Jan 1993

Mamatha Vs Vishnu Auto Finances

Karnataka High Court · (1993) ILR (Kar) 1276

Limitation Act, 1963 — Section 22

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High Courts28 Jan 1993

Ramesh and Another Vs State of Karnataka

Karnataka High Court · (1993) 1 KarLJ 406

Penal Code, 1860 (IPC) — Section 448

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High Courts27 Jan 1993Dismissed

K. Rajagopala Gowda Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 562 : (1993) 1 KarLJ 440

Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (4), 3 (5)Land Acquisition Act, 1894 — Section 11, 11 A

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High Courts22 Jan 1993

Gurappa Reddy Vs Kalappa Reddy

Karnataka High Court · (1993) ILR (Kar) 1350 : (1993) 2 KarLJ 90

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 96

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High Courts22 Jan 1993

Madhur Trading Co. and others Vs State of Karnataka and others

Karnataka High Court · (1993) ILR (Kar) 594

Central Sales Tax Act, 1956 — Section 5, 6

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High Courts22 Jan 1993

Muniswamy @ Gogga (Dead) by Legal Representative Vs State of Karnataka and Others

Karnataka High Court · (1993) 1 KarLJ 498

Karnataka Village Offices Abolition Act, 1961 — Section 4

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High Courts22 Jan 1993

P.V. Pai, B.R. Shetty, Biyar Rubbers Pvt. Ltd. and Smt. Lasha B. Shetty Vs R.L. Rinawma, Deputy Commissioner of Income Tax

Karnataka High Court · (1993) 200 ITR 717

Income Tax Act, 1961 — Section 276 C, 277

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High Courts22 Jan 1993Dismissed

Shabib Jan Vs Commissioner of Commercial Taxes

Karnataka High Court · (1993) ILR (Kar) 587

Karnataka Sales Tax Act, 1957 — Section 6

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High Courts22 Jan 1993

P.V. Pai, B.R. Shetty, Biyar Rubbers Pvt. Ltd. and Smt. Asha B. Shetty Vs R.L. Rinawma, Deputy Commissioner of Income Tax

Karnataka High Court · (1993) 78 CompCas 312 : (1993) 115 CTR 292 : (1993) ILR (Kar) 709

Income Tax Act, 1961 — Section 276 C, 277, 278, 278 B

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High Courts21 Jan 1993Allowed

Annapurna Industries and Another Vs Syndicate Bank and Others

Karnataka High Court · (1993) 01 KAR CK 0006

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High Courts20 Jan 1993

M/s. Annapurna Industries and another Vs Syndicate Bank and others

Karnataka High Court · AIR 1993 Kar 279 : (1993) ILR (Kar) 1081 : (1993) 1 KarLJ 519

Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 67 A

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High Courts18 Jan 1993Partly Allowed

K.V. Sridhar Adiga Vs Commissioner for Religious and Charitable Endowments

Karnataka High Court · (1993) ILR (Kar) 554 : (1993) 1 KarLJ 493

Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 103, 3, 49

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High Courts18 Jan 1993

Nitco Construction Materials (P.) Ltd. Vs Shree Venkateswara Engineering Contractors and others

Karnataka High Court · (1994) 79 CompCas 80 : (1993) ILR (Kar) 729 : (1993) 1 KarLJ 404

Civil Procedure Code, 1908 (CPC) — Section 20 (c)

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High Courts18 Jan 1993

1canara High School Association, Mangalore Vs State of Karnataka and Another

Karnataka High Court · (1994) 1 KarLJ 198

Constitution of India, 1950 — Article 30

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High Courts13 Jan 1993Allowed

Vaijinath Vs State of Karnataka

Karnataka High Court · (1993) 1 ALT(Cri) 417 : (1993) ILR (Kar) 543 : (1993) 1 KarLJ 234

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts12 Jan 1993

Venugopal Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 1312

Court Fees Act, 1870 — Section 6 (3), 6 (4)High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 36, 7

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High Courts12 Jan 1993

Chamundi Chemicals and Fertilisers Ltd. (In Liquidation) Vs M.C. Cherian and others

Karnataka High Court · (1993) 77 CompCas 1 : (1993) ILR (Kar) 620 : (1993) 1 KarLJ 412

Companies Act, 1956 — Section 542, 543, 543 (1)

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High Courts08 Jan 1993Dismissed

Dynamatic Hydraulics Ltd. Vs Dr. N.K. Bhagwan

Karnataka High Court · (1993) ILR (Kar) 484 : (1993) 1 KarLJ 259

Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (f) (h), 50 (1)

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High Courts08 Jan 1993Allowed

B.K. Harish Vs Commissioner, Corporation of the City of Bangalore

Karnataka High Court · (1993) ILR (Kar) 519 : (1993) 1 KarLJ 238

Karnataka Municipal Corporations Act, 1976 — Section 176, 176 (1), 369

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