High Courts14 Oct 1993
State of Karanataka Vs Babu alias Venkatesh
Karnataka High Court · (1994) 1 ALT(Cri) 521 : (1994) CriLJ 651 : (1993) ILR (Kar) 3585 : (1994) 1 KarLJ 203
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,889 of 2,390
High Courts13 Oct 1993Allowed
Deccan Enterprises Vs Commissioner
Karnataka High Court · (1993) ILR (Kar) 3280 : (1994) 1 KarLJ 227
Karnataka Municipal Corporations Act, 1976 — Section 303, 304
High Courts13 Oct 1993
Nnjunda and others Vs Court of the 1st Additional District Judge and others
Karnataka High Court · AIR 1994 Kar 141
Constitution of India, 1950 — Article 26Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (e) (iv)
High Courts13 Oct 1993
J. Dayanand Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 3093 : (1994) 2 KarLJ 641
Karnataka Medical Colleges (Selection of Candidates for Admission to First MBBS) Rules, 1987 — Rule 11, 9, 9 (5)
High Courts12 Oct 1993Dismissed
Sadanandaiah Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 3119
Constitution of India, 1950 — Article 14Karnataka Urban Development Authorities Act, 1987 — Section 2, 3 (3), 3 (4), 5
High Courts11 Oct 1993Allowed
Rama Recreation Association Vs Commissioner of Police
Karnataka High Court · (1993) ILR (Kar) 3357 : (1993) 4 KarLJ 542
Karnataka Police Act, 1963 — Section 2 (14), 2 (15)
High Courts08 Oct 1993Dismissed
Rajendra Pai and Another Vs S. Babu Naidu
Karnataka High Court · (1994) ACJ 950
High Courts07 Oct 1993Allowed
State of Karnataka Vs Gowrawwa
Karnataka High Court · (1993) ILR (Kar) 3469 : (1993) 4 KarLJ 399
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Village Offices Abolition Act, 1961 — Section 8
High Courts06 Oct 1993
I.N. Mahabaleswara Madyasta Vs Karnataka Electricity Board, Bangalore and another
Karnataka High Court · AIR 1994 Kar 74 : (1993) ILR (Kar) 3398 : (1994) 1 KarLJ 214
Electricity (Supply) Act, 1948 — Section 12, 5, 69, 70
High Courts06 Oct 1993
Venkata Rao Vs Narayana
Karnataka High Court · (1994) ILR (Kar) 387 : (1994) 2 KarLJ 361
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts05 Oct 1993Allowed
Banudas Vs Commissioner of Police
Karnataka High Court · (1993) ILR (Kar) 3068 : (1994) 1 KarLJ 169
Constitution of India, 1950 — Article 226Karnataka Police Act, 1963 — Section 2 (14), 2 (15)
High Courts04 Oct 1993Allowed
State of Karnataka Vs Mohammed Illyas
Karnataka High Court · (1993) ILR (Kar) 2812 : (1994) 3 KarLJ 628
Karnataka Motor Vehicles Rules, 1989 — Rule 259 (2), 81AMotor Vehicles Act, 1988 — Section 127 B, 200, 207
High Courts29 Sept 1993
K. Veeresh Babu and etc. Vs Union of India and others
Karnataka High Court · AIR 1994 Kar 56 : (1993) ILR (Kar) 2939 : (1993) 4 KarLJ 769
Constitution of India, 1950 — Article 19 (1) (a), 19 (1) (d), 21Karnataka Motor Vehicles Rules, 1989 — Rule 498AMotor Vehicles Act, 1988 — Section 129, 85 A
High Courts29 Sept 1993Allowed
Krishnamma Vs Syndicate Bank
Karnataka High Court · (1993) ILR (Kar) 3510 : (1993) 4 KarLJ 252
Constitution of India, 1950 — Article 14
High Courts24 Sept 1993
Baba Associates Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 28
Civil Procedure Code, 1908 (CPC) — Section 152, 153Karnataka Sales Tax Act, 1957 — Section 22 (6-A)
High Courts24 Sept 1993Dismissed
Nanjappa Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1993) ILR (Kar) 3531
Karnataka State Road Transport Corporation Cadre and Recruitment Regulations, 1968 — Regulation 15
High Courts23 Sept 1993
Mme. Devikarani Roerich and Another Vs M/s. K.T. Plantations Private Limited, Bangalore and Another
Karnataka High Court · (1993) 4 KarLJ 742
Registration Act, 1908 — Section 17
High Courts23 Sept 1993
Nagappa Vs State of Karnataka and others
Karnataka High Court · AIR 1994 Kar 77 : (1993) ILR (Kar) 3323 : (1993) 4 KarLJ 290
Constitution of India, 1950 — Article 19 (1) (f), 31Karnataka Housing Board Act, 1962 — Section 14, 15, 3
High Courts23 Sept 1993Dismissed
Mme. Devika Rani Roerich Vs K.T. Plantations Pvt. Ltd.
Karnataka High Court · (1994) ILR (Kar) 103
Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 54
High Courts23 Sept 1993Dismissed
Maj. Gen. M.K. Paul Vs Bangalore City Corporation
Karnataka High Court · (1993) ILR (Kar) 2792 : (1994) 2 KarLJ 158
Bangalore Development Authority Act, 1976 — Section 69City of Bangalore Improvement Act, 1945 — Section 29 (ii), 43 (i) (f)