High Courts13 Jan 1994
Joshi Vs Assistant Commissioner
Karnataka High Court · (1994) ILR (Kar) 530 : (1994) 1 KarLJ 524
Karnataka Land Reforms Act, 1961 — Section 15
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,885 of 2,390
High Courts12 Jan 1994Allowed
Pushpavathi Bai Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 524 : (1994) 1 KarLJ 542
Karnataka Land Reforms Act, 1961 — Section 67 (2)
High Courts10 Jan 1994
K.A. Gundu Rao and others Vs Shri Ramanarayana Avadhani and others
Karnataka High Court · AIR 1994 Kar 217 : (1994) ILR (Kar) 642 : (1994) 1 KarLJ 340
Partnership Act, 1932 — Section 48, 48 (b) (iii)
High Courts07 Jan 1994
D. Srinivasan Vs Union of India (UOI)
Karnataka High Court · (1994) 2 ACC 451
Railways Act, 1890 — Section 82 A
High Courts07 Jan 1994
Sri D. Srinivasa Vs Union of India
Karnataka High Court · (1994) ACJ 1151 : AIR 1995 Kar 223 : (1994) ILR (Kar) 486 : (1994) 1 KarLJ 335
Railway Claims Tribunal Act, 1987 — Section 82 A, 82 A (1)
High Courts07 Jan 1994Dismissed
Mahenderkumar Pawankumar Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 304 : (1994) 2 KarLJ 357
Karnataka Essential Commodities Licensing Order, 1986 — Section 6 A
High Courts06 Jan 1994
M/s. Prominent Road Carriers, Bangalore Vs Commissioner of Commercial Taxes in Karnataka,bangalore and Another
Karnataka High Court · (1996) 40 KarLJ 284
Karnataka Sales Tax Act, 1957 — Section 28A(4)
High Courts05 Jan 1994
Dr. Tammanna Gowda Vs The Deputy Commissioner, Gulbarga and another
Karnataka High Court · AIR 1994 Kar 188 : (1994) ILR (Kar) 944 : (1994) 1 KarLJ 315
Treasure Trove Act, 1878 — Section 8, 8 (1) (a)
High Courts05 Jan 1994Dismissed
Ramachandra Vs Sundaram Setty
Karnataka High Court · (1995) ILR (Kar) 1813 : (1996) 5 KarLJ 583
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts03 Jan 1994
H.B. Vittala Kamath Vs Krishna Motor Service, Shimoga and others
Karnataka High Court · AIR 1994 Kar 181 : (1994) ILR (Kar) 473 : (1994) 1 KarLJ 529
Arbitration Act, 1940 — Section 20Partnership Act, 1932 — Section 69
High Courts03 Jan 1994
Tammanna and etc. Vs State of Karnataka and others
Karnataka High Court · AIR 1994 Kar 290 : (1994) ILR (Kar) 308 : (1994) 1 KarLJ 325
Constitution of India, 1950 — Article 14, 15Karnataka Co-operative Societies Act, 1959 — Section 29
High Courts22 Dec 1993Dismissed
Siddaramaiah Vs Anwari Basavaraj Patil
Karnataka High Court · (1994) ILR (Kar) 552 : (1994) 2 KarLJ 268
Constitution of India, 1950 — Article 102, 328Representation of the Peoples Act, 1951 — Section 100 (1) (a)
High Courts22 Dec 1993
Vasudeva Pai and Sons Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 726
Karnataka Sales Tax Act, 1957 — Section 6 B, 8 A
High Courts22 Dec 1993
V. Verghese and another Vs Deputy Commissioner of Income Tax and another
Karnataka High Court · (1994) 121 CTR 146 : (1994) ILR (Kar) 11 : (1994) 210 ITR 511 : (1994) 76 TAXMAN 12
Income Tax Act, 1961 — Section 295, 37 (1)
High Courts22 Dec 1993
Tungabhadra Sugar Works Ltd. Vs State of Karnataka and others
Karnataka High Court · (1994) ILR (Kar) 283
Constitution of India, 1950 — Article 133Karnataka Sales Tax Act, 1957 — Section 12 AA, 3
High Courts22 Dec 1993
Union of India Vs Modern Mills Ltd.
Karnataka High Court · (1994) 45 ECC 135 : (1994) 53 ECR 426 : (1994) 72 ELT 246
Central Excise Rules, 1944 — Rule 57K, 57P
High Courts22 Dec 1993
Southern Herbals Ltd. Vs Director of Income Tax (Investigation) and others
Karnataka High Court · (1994) 207 ITR 55
Income Tax Act, 1961 — Section 132 (1), 132 (1) (c)
High Courts22 Dec 1993Dismissed
A.S. Pattabhiraman Vs State Bank of India
Karnataka High Court · (1994) ILR (Kar) 834 : (1994) 2 KarLJ 213
Constitution of India, 1950 — Article 14, 16, 162, 226, 311State Bank of India Officers Service Rules, 1992 — Rule 47, 7.1, 7.2
High Courts22 Dec 1993
Raletronics Ltd. Vs Union of India
Karnataka High Court · (1994) 45 ECC 116 : (1994) 71 ELT 26
Central Excise Act, 1944 — Section 11 A, 18, 22Central Excise Rules, 1944 — Rule 2 (ii) (k), 209A, 4
High Courts17 Dec 1993
Bangalore Club Vs Senior Labour Inspector, VIII Circle, Bangalore
Karnataka High Court · (1994) ILR (Kar) 277 : (1994) 1 KarLJ 365 : (1994) 2 LLJ 47
Karnataka Shops and Commercial Establishments Act, 1961 — Section 2 (e), 2 (i), 3 (2)