COURT ARCHIVE

Karnataka High Court judgments, 1993

345 judgments · page 7 of 18

High Courts03 Sept 1993Dismissed

Mallangouda Shankaragouda Desai Vs Dr. Murigeppa Channaveerappa Modi

Karnataka High Court · (1993) ILR (Kar) 2690 : (1994) 1 KarLJ 518

Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 84 AKarnataka Land Reforms Act, 1961 — Section 142

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High Courts03 Sept 1993Allowed

Kodava Samaj Vs District Registrar

Karnataka High Court · (1993) ILR (Kar) 2715

Karnataka Societies Registration Act, 1960 — Section 25, 25 (1), 25 (2) (c)

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High Courts02 Sept 1993

Sir M. Visveswaraya Education Trust (Regd.), Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1993) 3 KarLJ 425

Karnataka State Universities Act, 1976 — Section 53

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High Courts01 Sept 1993

Venugopal Vs District Magistrate

Karnataka High Court · (1993) ILR (Kar) 3603 : (1993) 3 KarLJ 416

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 109 (2), 6Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 107

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High Courts01 Sept 1993

Chandrika Apartments Pvt. Ltd. Vs Union of India and Others

Karnataka High Court · (1994) ILR (Kar) 1412 : (1994) 206 ITR 272 : (1994) 38 KarLJ 125 : (1994) 77 TAXMAN 555

Income Tax Act, 1961 — Section 269 UC, 269 UD

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High Courts01 Sept 1993

CHANDRIKA APARTMENTS PVT. LTD. Vs UNION OF INDIA and Others

Karnataka High Court · (1996) 130 CTR 414

Income Tax Act, 1961 — Section 269 UC, 269 UD (1)

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High Courts27 Aug 1993Allowed

Raghurama Shetty Vs Karnataka Bank Ltd.

Karnataka High Court · (1994) ILR (Kar) 1648 : (1994) 2 KarLJ 683

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64

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High Courts27 Aug 1993

Rainbow Enterprises Vs India Brewery and Distillery Ltd.

Karnataka High Court · (1995) 82 CompCas 74(1) : (1994) 38 KarLJ 25

Companies Act, 1956 — Section 433 (e), 434 (1) (a)

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High Courts25 Aug 1993

B.S. Narayanaswamy Vs The Deputy Commissioner for Transports, Mysore and another

Karnataka High Court · (1994) 1 ACC 53 : AIR 1994 Kar 118 : (1993) 3 KarLJ 292

Karnataka Motor Vehicles Taxation (First Amendment) Rules, 1985 — Rule 34, 4A

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High Courts25 Aug 1993Dismissed

Laxminarayana Adiga Vs Ramakrishna Adiga

Karnataka High Court · (1993) ILR (Kar) 2593

Karnataka Land Reforms Act, 1961 — Section 130, 41

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High Courts25 Aug 1993

State of Karnataka and others Vs Sri Veerahanuman Enterprises, Davangere and others

Karnataka High Court · AIR 1994 Kar 103 : (1993) ILR (Kar) 2680 : (1994) 1 KarLJ 209

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High Courts25 Aug 1993

B.K. Kanavi Vs State of Karnataka and Another

Karnataka High Court · (1993) 3 KarLJ 326

Constitution of India, 1950 — Article 226, 311 (2)

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High Courts24 Aug 1993Dismissed

Subbanna Shetty Vs Sarojini

Karnataka High Court · (1994) ACJ 457 : (1993) ILR (Kar) 3061 : (1994) 1 KarLJ 131

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High Courts24 Aug 1993

Srinivas Desai Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 2523 : (1993) 3 KarLJ 393

Constitution of India, 1950 — Article 14Grant-in-Aid Code Rules — Rule 7, 8, 9

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High Courts24 Aug 1993

K. Subbanna Shetty Vs Sarojini and Others

Karnataka High Court · (1995) 1 ACC 437 : (1994) ACJ 457

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High Courts20 Aug 1993

Pavi Electrical Industries Vs B.D.K. Alloy Pvt. Ltd.

Karnataka High Court · (1993) ILR (Kar) 3412 : (1993) 3 KarLJ 306

Arbitration Act, 1940 — Section 14, 30, 37

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High Courts20 Aug 1993

A.K. Subbaiah Vs Sri Ramakrishna Hegde and others

Karnataka High Court · AIR 1994 Kar 35 : (1993) ILR (Kar) 2528 : (1993) 4 KarLJ 205

Bombay Industrial Relations Act, 1946 — Section 86 BConstitution of India, 1950 — Article 192, 226, 361

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High Courts20 Aug 1993Dismissed

Gopal Ahuja Vs Sanman Distributors Private Ltd.

Karnataka High Court · (1993) ILR (Kar) 3275 : (1994) 1 KarLJ 142

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, 115

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High Courts19 Aug 1993

Laxminarayana Rao, Mangalore Vs Janardhana Shettigara

Karnataka High Court · AIR 1994 Kar 105 : (1993) ILR (Kar) 3204 : (1994) 1 KarLJ 45

Civil Procedure Code, 1908 (CPC) — Section 47Karnataka Small Causes Courts Act, 1964 — Section 8, 9

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High Courts19 Aug 1993Allowed

Ashok Kumar Vs Registrar

Karnataka High Court · (1993) ILR (Kar) 3472 : (1993) 3 KarLJ 390

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