High Courts22 Oct 1993Dismissed
Venu Vs Assistant Regional Transport Officer
Karnataka High Court · (1994) 1 ACC 257 : (1993) ILR (Kar) 3387
Karnataka Motor Vehicles Rules, 1989 — Rule 151, 49Motor Vehicles Act, 1988 — Section 52
COURT ARCHIVE
Karnataka High Court judgments, 1993
345 judgments · page 4 of 18
High Courts22 Oct 1993
Harikumar Vs State of Karnataka
Karnataka High Court · (1995) 1 ALT(Cri) 25 : (1994) 1 DMC 356 : (1993) ILR (Kar) 3035 : (1994) 3 KarLJ 335
Constitution of India, 1950 — Article 21Dowry Prohibition Act, 1961 — Section 3, 4, 8 A
High Courts22 Oct 1993
Commissioner of Wealth Tax Vs Annayyappa and Sons
Karnataka High Court · (1994) 116 CTR 175 : (1994) 206 ITR 509 : (1994) 74 TAXMAN 604
Wealth Tax Act, 1957 — Section 25, 25 (2)
High Courts22 Oct 1993
Tata Consulting Engineers and another Vs Union of India and others
Karnataka High Court · (1994) 118 CTR 449 : (1994) ILR (Kar) 913 : (1994) 206 ITR 237 : (1994) 38 KarLJ 28 : (1994) 77 TAXMAN 156
Income Tax Act, 1961 — Section 269 UC, 269 UE (2)
High Courts22 Oct 1993
Cheekere Kariyappa Poovaiah Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2959 : (1994) 4 KarLJ 165
Coorg Land and Revenue Regualtions, 1899 — Regulation 167, 167 (1), 42, 45, 47 (1)Karnataka Land Revenue Act, 1964 — Section 101, 70, 99
High Courts20 Oct 1993Dismissed
Bhoruka Power Corporation Ltd. Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 205 : (1993) 4 KarLJ 584
Electricity (Supply) Act, 1948 — Section 49
High Courts20 Oct 1993Allowed
Dr. J. Navneethan Vs Director (Maintenance)
Karnataka High Court · (1993) ILR (Kar) 3404 : (1993) 4 KarLJ 544
Karnataka Rent Control Act, 1961 — Section 2 (7), 2 (e), 21Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 4, 5
High Courts19 Oct 1993Dismissed
Gurupadayya Vs Ashalata
Karnataka High Court · (1994) 1 DMC 62 : (1994) ILR (Kar) 259 : (1993) 4 KarLJ 372
Hindu Adoption and Maintenance Act, 1956 — Section 20, 20 (1), 20 (3)
High Courts19 Oct 1993Dismissed
Ramesh Patil Vs Lakshamma
Karnataka High Court · (1993) ILR (Kar) 3617 : (1993) 4 KarLJ 381
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Evidence Act, 1872 — Section 33
High Courts19 Oct 1993
G. Raghavendra Babu Vs Karnataka Secondary Education Examination Board and others
Karnataka High Court · AIR 1994 Kar 207 : (1993) ILR (Kar) 3130 : (1993) 4 KarLJ 534
Mysore Secondary Education Examination Act, 1966 — Section 26, 26 (2)
High Courts19 Oct 1993Allowed
Sathischandra and Co. Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 218 : (1994) 1 KarLJ 469
Karnataka Excise (Excise Duties) (Amendment) Rules, 1985 — Rule 4
High Courts18 Oct 1993
A. Bhaskar and another etc. Vs State of Karnataka and others, etc.
Karnataka High Court · AIR 1994 Kar 209 : (1993) ILR (Kar) 3103 : (1993) 4 KarLJ 275
Bangalore Development Authority Act, 1976 — Section 36Karnataka Land Revenue Act, 1964 — Section 95Urban Land (Ceiling and Regulation) Act, 1976 — Section 26, 28
High Courts14 Oct 1993Dismissed
Electronic Enterprises Vs Karnataka Power Corporation Ltd
Karnataka High Court · (1994) ILR (Kar) 125 : (1994) 1 KarLJ 590
Constitution of India, 1950 — Article 14, 19 (1), 226
High Courts14 Oct 1993
State of Karanataka Vs Babu alias Venkatesh
Karnataka High Court · (1994) 1 ALT(Cri) 521 : (1994) CriLJ 651 : (1993) ILR (Kar) 3585 : (1994) 1 KarLJ 203
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439 (2)
High Courts14 Oct 1993
M. Usha Ramaprasad Vs Indian Trade Promotion Organisation, New Delhi and another
Karnataka High Court · (1994) ILR (Kar) 1318 : (1994) 2 KarLJ 179
High Courts13 Oct 1993Allowed
Deccan Enterprises Vs Commissioner
Karnataka High Court · (1993) ILR (Kar) 3280 : (1994) 1 KarLJ 227
Karnataka Municipal Corporations Act, 1976 — Section 303, 304
High Courts13 Oct 1993
Nnjunda and others Vs Court of the 1st Additional District Judge and others
Karnataka High Court · AIR 1994 Kar 141
Constitution of India, 1950 — Article 26Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (e) (iv)
High Courts13 Oct 1993
J. Dayanand Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 3093 : (1994) 2 KarLJ 641
Karnataka Medical Colleges (Selection of Candidates for Admission to First MBBS) Rules, 1987 — Rule 11, 9, 9 (5)
High Courts12 Oct 1993Allowed
Gowri Industries Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 3153 : (1993) 4 KarLJ 604
Constitution of India, 1950 — Article 14, 19 (1) (g), 246, 47Industries (Development and Regulation) Act, 1951 — Section 18 G
High Courts12 Oct 1993Dismissed
Sadanandaiah Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 3119
Constitution of India, 1950 — Article 14Karnataka Urban Development Authorities Act, 1987 — Section 2, 3 (3), 3 (4), 5