High Courts01 Dec 1993
Hyderabad Industries Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1994) 207 ITR 865 : (1994) 38 KarLJ 203
Constitution of India, 1950 — Article 226, 226 (2)Income Tax Act, 1961 — Section 214, 244 (1A)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,887 of 2,390
High Courts01 Dec 1993
The Karnataka Contract Labour and Transport Co-op. Society Ltd. and others etc. Vs The Food Corporation of India, Zonal Office, Madras and others
Karnataka High Court · AIR 1994 Kar 147 : (1993) ILR (Kar) 3417 : (1993) 4 KarLJ 472
Constitution of India, 1950 — Article 12, 14Food Corporation of India Act, 1964 — Section 3
High Courts01 Dec 1993
Nova Granites (India) Ltd. Vs Coach Kraft (Bangalore) Pvt. Ltd.
Karnataka High Court · (1994) ILR (Kar) 52 : (1993) 4 KarLJ 661
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 5 Rule 17, 148 A
High Courts01 Dec 1993Allowed
Vijayakumar Vs State
Karnataka High Court · (1994) 2 ALT(Cri) 99 : (1994) ILR (Kar) 491
Evidence Act, 1872 — Section 25, 26
High Courts30 Nov 1993
G. Narayan Rao Vs Smt. V.R. Nagamani
Karnataka High Court · (1995) 4 KarLJ 59 : (1996) 3 LLJ 1033
Civil Procedure Code, 1908 (CPC) — Section 60Payment of Gratuity Act, 1972 — Section 13
High Courts29 Nov 1993
Ruth Vs Dr. M. Danial
Karnataka High Court · (1994) ILR (Kar) 4 : (1994) 2 KarLJ 347
Divorce Act, 1869 — Section 11, 15
High Courts25 Nov 1993
Prakash Roadlines Ltd. and another Vs Vijaya Kumar Narang
Karnataka High Court · (1995) 84 CompCas 782 : (1994) ILR (Kar) 408 : (1993) 4 KarLJ 561
Civil Procedure Code, 1908 (CPC) — Section 151, 9Companies Act, 1956 — Section 10, 257, 284
High Courts24 Nov 1993
Thomas Vs Lucy
Karnataka High Court · (1994) 2 DMC 49 : (1994) ILR (Kar) 1 : (1994) 2 KarLJ 354
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Divorce Act, 1869 — Section 10, 11
High Courts24 Nov 1993
State of Karnataka Vs Bhojappa Hanamanthappa and others
Karnataka High Court · (1994) CriLJ 1543 : (1994) ILR (Kar) 364 : (1996) 5 KarLJ 137
Penal Code, 1860 (IPC) — Section 302, 307, 504
High Courts23 Nov 1993
V. Radhakrishnaih Setty and Sons Vs Commissioner of Commercial Taxes and another
Karnataka High Court · (1994) 94 STC 226
Karnataka Sales Tax Act, 1957 — Section 5 (3) (a), 6 B
High Courts23 Nov 1993
State of Karnataka Vs Krishnappa
Karnataka High Court · (1994) ILR (Kar) 89 : (1993) 4 KarLJ 680
Penal Code, 1860 (IPC) — Section 307, 326
High Courts22 Nov 1993
Venkataramanaswamy Vs Ramakrishnappa
Karnataka High Court · (1994) ILR (Kar) 268
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151
High Courts22 Nov 1993
Shah M. Hastimal and Co. and others Vs Commercial Tax Officer, IV Circle, Gandhi Nagar, Bangalore and others
Karnataka High Court · (1994) 93 STC 284
Karnataka Sales Tax Act, 1957 — Section 12 A, 21 (4), 5 (1)
High Courts19 Nov 1993
Jolly Daniel Vs Bangalore University
Karnataka High Court · (1994) ILR (Kar) 571 : (1994) 1 KarLJ 456
High Courts16 Nov 1993
State of Karnataka Vs Rajan and others
Karnataka High Court · (1994) 1 ALT(Cri) 464 : (1994) CriLJ 1042 : (1994) ILR (Kar) 318 : (1994) 1 KarLJ 237
Penal Code, 1860 (IPC) — Section 307, 396, 449
High Courts15 Nov 1993
Mysore Cements Ltd. Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (1994) 93 STC 464
Income Tax Act, 1961 — Section 154, 254 (2)Karnataka Sales Tax Act, 1957 — Section 25 AKarnataka Sales Tax Rules, 1957 — Rule 6 (4) (b) (ff), 6 (4) (ff)
High Courts15 Nov 1993
Mysore Cements Limited Vs Deputy Commissioner of Commercial Taxes (Assessment-V), City Division-II, Bangalore
Karnataka High Court · (1994) 93 STC 464
Central Sales Tax Act, 1956 — Section 2 (h)Karnataka Sales Tax Act, 1957 — Section 25 A
High Courts11 Nov 1993
A.V. Prakash Vs Senior Labour Inspector
Karnataka High Court · (1994) 68 FLR 487 : (1994) ILR (Kar) 150 : (1993) 4 KarLJ 579 : (1994) 2 LLJ 50
Minimum Wages Act, 1948 — Section 22 A
High Courts10 Nov 1993
Kirloskar Electric Company Ltd. and another Vs State of Karnataka and another
Karnataka High Court · (1994) 94 STC 76
Karnataka Sales Tax Act, 1957 — Section 2 (4), 2 (k)
High Courts09 Nov 1993Allowed
Narayanasa Bhimasa Pawar Vs Jawaharlal Shanomiksa Arisiddi
Karnataka High Court · (1995) 1 ALT(Cri) 601 : (1994) 2 ALT(Cri) 67 : (1994) ILR (Kar) 549 : (1994) 1 KarLJ 351