High Courts21 Sept 1993
Karnataka State Road Transport Corporation Vs B.T. Somasekharaiah
Karnataka High Court · (1994) ACJ 657 : (1994) 68 FLR 402 : (1993) ILR (Kar) 3318
COURT ARCHIVE
Karnataka High Court judgments, 1993
345 judgments · page 6 of 18
High Courts17 Sept 1993
Wipro Ltd. Vs Regional Provident Fund Commissioner
Karnataka High Court · (1994) 68 FLR 347 : (1993) ILR (Kar) 3237 : (1994) 1 KarLJ 174 : (1995) 1 LLJ 120
Constitution of India, 1950 — Article 226, 32Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16 (1) (d)
High Courts16 Sept 1993
Smt. Ratna V. Kushnoor Vs State of Karnataka and another
Karnataka High Court · AIR 1994 Kar 94 : (1993) ILR (Kar) 3506 : (1994) 1 KarLJ 220
Consumer Protection Act, 1986 — Section 10, 10 (2), 10 (3)Karnataka Consumer Protection Rules, 1988 — Rule 3 (5)
High Courts16 Sept 1993
Controller of Estate Duty Vs S. Venkatasubbaraj. (Accountable Person of Late S. Narayanappa)
Karnataka High Court · (1994) 116 CTR 493 : (1994) 206 ITR 630 : (1994) 73 TAXMAN 666
Estate Duty Act, 1953 — Section 2 (15), 64 (1), 9
High Courts16 Sept 1993Dismissed
Karnataka State Handicrafts Development Corporation Scheduled Castes and Scheduled Tribes Employees Association Vs Karnataka State Handicrafts Development Corporation Ltd.
Karnataka High Court · (1994) 68 FLR 696 : (1993) ILR (Kar) 3523 : (1993) 4 KarLJ 402
Constitution of India, 1950 — Article 16 (4), 335
High Courts15 Sept 1993
Machettira Machaiah and others Vs Machettira Kariappa and another
Karnataka High Court · AIR 1994 Kar 52 : (1993) ILR (Kar) 2673 : (1993) 4 KarLJ 353
Coorg Land and Revenue Regualtions, 1899 — Regulation 127Karnataka Land Revenue Act, 1964 — Section 202, 79 (2)
High Courts14 Sept 1993
K. Premananda Pai Vs K. Gopalakrishna Pai
Karnataka High Court · (1993) ILR (Kar) 3284 : (1994) 1 KarLJ 138
Arbitration Act, 1940 — Section 20, 41 (b), 8
High Courts10 Sept 1993
Management of South Central Railway Vs Mahaboob Sab
Karnataka High Court · (1993) ILR (Kar) 2807 : (1993) 4 KarLJ 335
Administrative Tribunals Act, 1985 — Section 14, 28Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 1993
M/s Malnad Construction Co., Shimoga and others Vs State of Karnataka and others
Karnataka High Court · (1994) 1 ALT(Cri) 119 : (1994) CriLJ 645 : (1993) ILR (Kar) 3082 : (1993) 3 KarLJ 440
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 120 B, 420, 471
High Courts10 Sept 1993Allowed
Basheer Ahmed Sherif Vs Mohammed Yousuff
Karnataka High Court · (1993) ILR (Kar) 3542 : (1993) 4 KarLJ 235
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts09 Sept 1993Dismissed
Pundalika Shenoy Vs Canara High School Association
Karnataka High Court · (1993) ILR (Kar) 2685 : (1994) 1 KarLJ 40
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6, 8, 8 (1)
High Courts08 Sept 1993Dismissed
Nizami Rice Mill Vs Karnataka Electricity Board
Karnataka High Court · (1993) ILR (Kar) 2720 : (1994) 1 KarLJ 77
Constitution of India, 1950 — Article 226Karnataka Electricity Board Supply Regulations, 1988 — Regulation 44, 46, 46.01
High Courts08 Sept 1993
M. Mohan Shet Vs State of Karnataka and others
Karnataka High Court · (1994) 121 CTR 29 : (1993) ILR (Kar) 2906 : (1994) 206 ITR 174 : (1993) 4 KarLJ 737 : (1994) 77 TAXMAN 399
Income Tax Act, 1961 — Section 230 A, 230 A (1)
High Courts08 Sept 1993
Reserve Bank of India and Union of India and another Vs Jacqueline Chandani and others
Karnataka High Court · (1996) 86 CompCas 231 : (1996) 54 ECC 56 : (1994) 2 KarLJ 298
Foreign Exchange Regulation Act, 1973 (FERA) — Section 14, 19 (1) (e), 8
High Courts08 Sept 1993
State of Karnataka Vs Dundamada Shetty
Karnataka High Court · (1993) ILR (Kar) 2605 : (1994) 3 KarLJ 378
Constitution of India, 1950 — Article 254 (1), 254 (2)Karnataka Land Revenue Act, 1964 — Section 70Mines and Mineral (Development and Regulation) Act, 1957 — Section 4, 4 (1) 4 (3)
High Courts08 Sept 1993
Bangalore Club Vs Regional Director, ESIC
Karnataka High Court · (1994) 2 ACC 319 : (1994) 68 FLR 406 : (1993) ILR (Kar) 3307 : (1993) 4 KarLJ 431 : (1994) 2 LLJ 780
Employees State Insurance Act, 1948 — Section 2 (12), 75
High Courts08 Sept 1993
T.S. Rukmini Vs T.S. Channabasavaiah
Karnataka High Court · (1994) ACJ 600 : (1993) ILR (Kar) 2874 : (1994) 1 KarLJ 283
High Courts07 Sept 1993Dismissed
Shankarappa Veerabasappa Bannihatti Vs Deputy Commissioner
Karnataka High Court · (1993) ILR (Kar) 2780 : (1994) 1 KarLJ 293
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 5Land Acquisition Act, 1894 — Section 11 A, 6
High Courts07 Sept 1993
Shanakarappa Veerabasappa Bannihatti Vs The Deputy Commissioner Dharwad District and others
Karnataka High Court · AIR 1994 Kar 97
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (4)Land Acquisition Act, 1894 — Section 11 A
High Courts06 Sept 1993Dismissed
Dada and Co. Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 3476 : (1994) 1 KarLJ 58
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 15, 15 A