High Courts24 Nov 1993
State of Karnataka Vs Bhojappa Hanamanthappa and others
Karnataka High Court · (1994) CriLJ 1543 : (1994) ILR (Kar) 364 : (1996) 5 KarLJ 137
Penal Code, 1860 (IPC) — Section 302, 307, 504
COURT ARCHIVE
Karnataka High Court judgments, 1993
345 judgments · page 3 of 18
High Courts23 Nov 1993
V. Radhakrishnaih Setty and Sons Vs Commissioner of Commercial Taxes and another
Karnataka High Court · (1994) 94 STC 226
Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 6 B
High Courts23 Nov 1993
State of Karnataka Vs Krishnappa
Karnataka High Court · (1994) ILR (Kar) 89 : (1993) 4 KarLJ 680
Penal Code, 1860 (IPC) — Section 307, 326
High Courts22 Nov 1993
Venkataramanaswamy Vs Ramakrishnappa
Karnataka High Court · (1994) ILR (Kar) 268
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151
High Courts22 Nov 1993
Shah M. Hastimal and Co. and others Vs Commercial Tax Officer, IV Circle, Gandhi Nagar, Bangalore and others
Karnataka High Court · (1994) 93 STC 284
Karnataka Sales Tax Act, 1957 — Section 12 A, 21 (4), 5 (1)
High Courts19 Nov 1993
Jolly Daniel Vs Bangalore University
Karnataka High Court · (1994) ILR (Kar) 571 : (1994) 1 KarLJ 456
High Courts16 Nov 1993
State of Karnataka Vs Rajan and others
Karnataka High Court · (1994) 1 ALT(Cri) 464 : (1994) CriLJ 1042 : (1994) ILR (Kar) 318 : (1994) 1 KarLJ 237
Penal Code, 1860 (IPC) — Section 307, 396, 449
High Courts15 Nov 1993
Mysore Cements Ltd. Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (1994) 93 STC 464
Income Tax Act, 1961 — Section 154, 254 (2)Karnataka Sales Tax Act, 1957 — Section 25 AKarnataka Sales Tax Rules, 1957 — Rule 6 (4) (b) (ff), 6 (4) (ff)
High Courts15 Nov 1993
Mysore Cements Limited Vs Deputy Commissioner of Commercial Taxes (Assessment-V), City Division-II, Bangalore
Karnataka High Court · (1994) 93 STC 464
Central Sales Tax Act, 1956 — Section 2 (h)Karnataka Sales Tax Act, 1957 — Section 25 A
High Courts11 Nov 1993
A.V. Prakash Vs Senior Labour Inspector
Karnataka High Court · (1994) 68 FLR 487 : (1994) ILR (Kar) 150 : (1993) 4 KarLJ 579 : (1994) 2 LLJ 50
Minimum Wages Act, 1948 — Section 22 A
High Courts10 Nov 1993
Kirloskar Electric Company Ltd. and another Vs State of Karnataka and another
Karnataka High Court · (1994) 94 STC 76
Karnataka Sales Tax Act, 1957 — Section 2 (4), 2 (k)
High Courts09 Nov 1993Allowed
Narayanasa Bhimasa Pawar Vs Jawaharlal Shanomiksa Arisiddi
Karnataka High Court · (1995) 1 ALT(Cri) 601 : (1994) 2 ALT(Cri) 67 : (1994) ILR (Kar) 549 : (1994) 1 KarLJ 351
High Courts08 Nov 1993
Manjunath Vs Divisional Commissioner
Karnataka High Court · (1993) ILR (Kar) 3561
Constitution of India, 1950 — Article 226, 227, 228Karnataka Cinemas (Regulation) Act, 1964 — Section 17, 9
High Courts08 Nov 1993
Dr. B. Shivalingaiah Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 242 : (1994) 2 KarLJ 189
Constitution of India, 1950 — Article 226, 227Karnataka Government Rules, 1977 — Rule 15
High Courts04 Nov 1993Allowed
Siddappa Vs Mariyappa
Karnataka High Court · (1994) ILR (Kar) 145 : (1994) 2 KarLJ 207
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47
High Courts04 Nov 1993Allowed
Shivanna Vs Karnataka Secondary Education Examination Board
Karnataka High Court · (1993) ILR (Kar) 3289 : (1993) 4 KarLJ 538
Karnataka Secondary Education Examination Board Act, 1966 — Section 26, 33
High Courts03 Nov 1993Allowed
Shivalingeshwar Oil Mill Vs Chennaveerappa Basalingappa Kaddi
Karnataka High Court · (1994) ILR (Kar) 535 : (1994) 1 KarLJ 465
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Nov 1993Allowed
Sharbappa Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 155 : (1994) 2 KarLJ 172
Karnataka Land Revenue Rules, 1966 — Rule 107
High Courts02 Nov 1993
Consolidated Coffee Ltd. Vs Agricultural Income Tax Officer and another
Karnataka High Court · (1994) 206 ITR 710 : (1994) 38 KarLJ 187
Income Tax Act, 1961 — Section 141Mysore Agricultural Income Tax Act, 1957 — Section 20, 9 (c) 12 (2)
High Courts23 Oct 1993
State of Karanataka Vs Balappa and another
Karnataka High Court · (1999) 2 DMC 559
Penal Code, 1860 (IPC) — Section 304 B, 34, 498A