High Courts10 Dec 1993
H.N. Nanjegowda Vs Union of India (UOI)
Karnataka High Court · (1994) ILR (Kar) 936
Constitution of India, 1950 — Article 164 (2), 226, 356
COURT ARCHIVE
Karnataka High Court judgments, 1993
345 judgments · page 2 of 18
High Courts10 Dec 1993
Assistant Executive Engineer Vs Sunanda
Karnataka High Court · (1994) 2 ACC 455 : (1995) ACJ 218 : (1994) 68 FLR 686 : (1994) ILR (Kar) 515
Employees Compensation Act, 1923 — Section 2 (1) (n), 30
High Courts10 Dec 1993
Premkumar Vs State of Karnataka and others
Karnataka High Court · (1994) 2 ALT(Cri) 155 : (1994) CriLJ 3641 : (1994) ILR (Kar) 580
Penal Code, 1860 (IPC) — Section 212, 309Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3 (3), 3 (4), 4
High Courts10 Dec 1993Dismissed
State of Karnataka Vs Mutha Nayak
Karnataka High Court · (1995) 1 ALT(Cri) 93 : (1994) ILR (Kar) 500 : (1994) 2 KarLJ 186
Criminal Procedure Code, 1973 (CrPC) — Section 293, 294
High Courts10 Dec 1993Dismissed
State Vs Ibrahimsab Maibubsab
Karnataka High Court · (1994) 2 ALT(Cri) 266 : (1994) ILR (Kar) 503 : (1994) 2 KarLJ 176
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts10 Dec 1993
United India Insurance Co. Ltd. Vs Murugan alias Krishnan and another
Karnataka High Court · (1994) 1 ACC 430 : (1994) ACJ 306 : AIR 1994 Kar 192 : (1994) 80 CompCas 242 : (1994) ILR (Kar) 403 : (1994) 2 KarLJ 250
Insurance Act, 1938 — Section 64 VVInsurance Rules, 1939 — Rule 58
High Courts10 Dec 1993
State Vs Radha Krishna
Karnataka High Court · (1994) 2 ACC 557
Penal Code, 1860 (IPC) — Section 279, 304 A, 337
High Courts03 Dec 1993Dismissed
Basappa Girmalla Yadwad Vs Ramappa Firagappa Hadimani
Karnataka High Court · (1994) ILR (Kar) 518 : (1994) 1 KarLJ 548
Civil Procedure Code, 1908 (CPC) — Section 24, 96
High Courts03 Dec 1993
Nectar Beverages Pvt. Ltd. Vs Union of India
Karnataka High Court · (1994) 70 ELT 172
Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21
High Courts03 Dec 1993
Poonam Stone Processing Industries Vs Deputy Commissioner of Commercial Taxes (Admn.), Gulbarga Division, Gulbarga and others
Karnataka High Court · (1994) 94 STC 183
Karnataka Sales Tax Act, 1957 — Section 21 (4), 8 A (1) (b)
High Courts03 Dec 1993Dismissed
Nectar Beverages Pvt. Ltd. Vs Union of India (UOI)
Karnataka High Court · (1994) 45 ECC 107 : (1994) 2 KarLJ 255
Central Excise Act, 1944 — Section 3, 4Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21
High Courts02 Dec 1993Dismissed
Mohamud Abdul Hadi Banavasi Vs Syed Davood Syed Abdul Razak Kazi
Karnataka High Court · (1994) ILR (Kar) 74 : (1993) 4 KarLJ 693
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 11Specific Relief Act, 1963 — Section 10, 14, 34, 36
High Courts01 Dec 1993
Hyderabad Industries Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1994) 207 ITR 865 : (1994) 38 KarLJ 203
Constitution of India, 1950 — Article 226, 226 (2)Income Tax Act, 1961 — Section 214, 244 (1A)
High Courts01 Dec 1993
The Karnataka Contract Labour and Transport Co-op. Society Ltd. and others etc. Vs The Food Corporation of India, Zonal Office, Madras and others
Karnataka High Court · AIR 1994 Kar 147 : (1993) ILR (Kar) 3417 : (1993) 4 KarLJ 472
Constitution of India, 1950 — Article 12, 14Food Corporation of India Act, 1964 — Section 3
High Courts01 Dec 1993
Nova Granites (India) Ltd. Vs Coach Kraft (Bangalore) Pvt. Ltd.
Karnataka High Court · (1994) ILR (Kar) 52 : (1993) 4 KarLJ 661
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 5 Rule 17, 148 A
High Courts01 Dec 1993Allowed
Vijayakumar Vs State
Karnataka High Court · (1994) 2 ALT(Cri) 99 : (1994) ILR (Kar) 491
Evidence Act, 1872 — Section 25, 26
High Courts30 Nov 1993
G. Narayan Rao Vs Smt. V.R. Nagamani
Karnataka High Court · (1995) 4 KarLJ 59 : (1996) 3 LLJ 1033
Civil Procedure Code, 1908 (CPC) — Section 60Payment of Gratuity Act, 1972 — Section 13
High Courts29 Nov 1993
Ruth Vs Dr. M. Danial
Karnataka High Court · (1994) ILR (Kar) 4 : (1994) 2 KarLJ 347
Divorce Act, 1869 — Section 11, 15
High Courts25 Nov 1993
Prakash Roadlines Ltd. and another Vs Vijaya Kumar Narang
Karnataka High Court · (1995) 84 CompCas 782 : (1994) ILR (Kar) 408 : (1993) 4 KarLJ 561
Civil Procedure Code, 1908 (CPC) — Section 151, 9Companies Act, 1956 — Section 10, 257, 284
High Courts24 Nov 1993
Thomas Vs Lucy
Karnataka High Court · (1994) 2 DMC 49 : (1994) ILR (Kar) 1 : (1994) 2 KarLJ 354
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Divorce Act, 1869 — Section 10, 11