High Courts17 Aug 1993
Chikkamarakka and Others Vs State of Karnataka and Others
Karnataka High Court · (1994) 1 KarLJ 561
Land Acquisition (Amendment) Act, 1984 — Section 11A
COURT ARCHIVE
Karnataka High Court judgments, 1993
345 judgments · page 8 of 18
High Courts17 Aug 1993
Ajit Kumar Iddya Vs Institute of Chartered Accountants of India and others
Karnataka High Court · (1994) 80 CompCas 197 : (1993) ILR (Kar) 3135 : (1994) 1 KarLJ 91
Chartered Accountants Act, 1949 — Section 22 ACompanies Act, 1956 — Section 190, 225
High Courts17 Aug 1993
Nandi Dall Industries Vs State of Karnataka and others
Karnataka High Court · (1993) ILR (Kar) 3148 : (1993) 3 KarLJ 199
Wealth Tax Act, 1957 — Section 5 (1) (xxi)
High Courts16 Aug 1993Allowed
Fathimabi Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2712 : (1993) 3 KarLJ 387
Karnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 3, 4, 6
High Courts16 Aug 1993
Vijayakumar Shankarayya Sardar Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2586
Karnataka Land Reforms Act, 1961 — Section 79, 79 A, 79 B, 79 C
High Courts13 Aug 1993
Nandihalli Patil Akkihalappa and Another Vs Neelakantana Goudra Channdana Gouda
Karnataka High Court · (1994) 1 KarLJ 34
Evidence Act, 1872 — Section 92
High Courts13 Aug 1993Allowed
Geetha Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2897 : (1993) 3 KarLJ 300
Constitution of India, 1950 — Article 14Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 1 (1), 3 (1) (b)
High Courts13 Aug 1993
M/s. Sri Radhakrishna Khandasari Sugar Mills Vs The Karnataka Electricity Board and others
Karnataka High Court · AIR 1994 Kar 204 : (1993) ILR (Kar) 2706 : (1993) 3 KarLJ 382
Electricity (Supply) Act, 1948 — Section 59
High Courts13 Aug 1993
T.B. Guddalli Vs Registrar of Co-operative Societies in Karnataka, Bangalore and others
Karnataka High Court · AIR 1994 Kar 66 : (1993) ILR (Kar) 2367 : (1993) 3 KarLJ 180
Karnataka Co-operative Societies Act, 1959 — Section 28 A, 28 A (4)Karnataka High Court Act, 1961 — Section 7
High Courts11 Aug 1993
Jwalamala Plast Private Ltd. Vs Karnataka State Financial Corporation and another
Karnataka High Court · (1996) 85 CompCas 281 : (1993) ILR (Kar) 2446 : (1993) 3 KarLJ 312
State Financial Corporations Act, 1951 — Section 10, 17, 24, 29, 3
High Courts10 Aug 1993Allowed
Karnataka Weights and Measures Licence Holders Association Vs Controller of Legal Metrology
Karnataka High Court · (1993) ILR (Kar) 2894 : (1994) 1 KarLJ 224
Karnataka Standards of Weights and Measures (Enforcement) Rules, 1988 — Rule 17, 17 (2)
High Courts06 Aug 1993Dismissed
Bharat Kumar Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1993) ILR (Kar) 3591
Motor Vehicles Act, 1988 — Section 59, 72 (2)Motor Vehicles Rules, 1989 — Rule 82 (2)
High Courts06 Aug 1993
Mahaveer Drug House Vs Asst. Commissioner of Commercial Taxes (Assessments-II), Gandhi Nagar, Bangalore and another
Karnataka High Court · (1994) 93 STC 51
Income Tax Act, 1961 — Section 263Karnataka Sales Tax Act, 1957 — Section 12 A, 12 B, 21
High Courts06 Aug 1993Dismissed
Ilyas Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 1596
Criminal Procedure Code, 1898 (CrPC) — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 37
High Courts04 Aug 1993Allowed
Shivaram Jayavant Siddarkar Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2891 : (1994) 1 KarLJ 12
Karnataka Town and Country Planning Act, 1961 — Section 69, 69 (2)
High Courts02 Aug 1993
Vyasya Bank Ltd. Vs M. Namadeva Pai
Karnataka High Court · (1993) ILR (Kar) 3217 : (1994) 2 LLJ 954
Constitution of India, 1950 — Article 136, 226
High Courts02 Aug 1993
Nagendrappa Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2361 : (1994) 3 KarLJ 320
Constitution of India, 1950 — Article 226High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 13, 17, 21
High Courts29 Jul 1993Allowed
Krishnappa Vs Yeshodamma
Karnataka High Court · (1994) 1 CivCC 49 : (1993) ILR (Kar) 3375 : (1993) 3 KarLJ 309
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 (3), Order 22 Rule 4 (3)
High Courts28 Jul 1993
Karnataka State Road Transport Corporation Vs Various Private Operators (Transport)
Karnataka High Court · (1994) 1 ACC 511
Motor Vehicles Act, 1939 — Section 45, 68 C, 68 D (2)
High Courts28 Jul 1993Allowed
Karnataka State Road Transport Corporation Vs Narayana Rao
Karnataka High Court · (1993) ILR (Kar) 2274
Constitution of India, 1950 — Article 14, 19 (1) (g)Motor Vehicles Act, 1939 — Section 42, 45, 46, 48, 68 C