COURT ARCHIVE

Karnataka High Court judgments, 1993

345 judgments · page 18 of 18

High Courts08 Jan 1993

Kadamba Sugar Industries Pvt. Ltd. and others Vs Devru Ganapathi Hedge Bhairi and others

Karnataka High Court · AIR 1993 Kar 288 : (1993) ILR (Kar) 679 : (1993) 1 KarLJ 285

Contract Act, 1872 — Section 140Transfer of Property Act, 1882 — Section 100, 52, 74, 91

High Courts06 Jan 1993Allowed

Karnataka High Court · (1993) ILR (Kar) 551 : (1993) 1 KarLJ 328

Mysore Land Revenue Rules, 1960 — Rule 43 (8) (a)

High Courts06 Jan 1993

Karnataka High Court · (1993) 1 KarLJ 160

Constitution of India, 1950 — Article 14

High Courts04 Jan 1993

Karnataka High Court · (1993) 78 CompCas 96(1) : (1993) 77 CompCas 179 : (1993) ILR (Kar) 293 : (1993) 1 KarLJ 212

Companies Act, 1956 — Section 446, 446 (2) (b), 458 A

High Courts04 Jan 1993Allowed

Karnataka High Court · (1993) ILR (Kar) 1482 : (1993) 1 KarLJ 271

Karnataka Village Offices Abolition Act, 1961 — Section 5, 5 (1), 5 (3)