High Courts08 Sept 1993
Bangalore Club Vs Regional Director, ESIC
Karnataka High Court · (1994) 2 ACC 319 : (1994) 68 FLR 406 : (1993) ILR (Kar) 3307 : (1993) 4 KarLJ 431 : (1994) 2 LLJ 780
Employees State Insurance Act, 1948 — Section 2 (12), 75
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,891 of 2,390
High Courts08 Sept 1993
T.S. Rukmini Vs T.S. Channabasavaiah
Karnataka High Court · (1994) ACJ 600 : (1993) ILR (Kar) 2874 : (1994) 1 KarLJ 283
High Courts07 Sept 1993Dismissed
Shankarappa Veerabasappa Bannihatti Vs Deputy Commissioner
Karnataka High Court · (1993) ILR (Kar) 2780 : (1994) 1 KarLJ 293
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 5Land Acquisition Act, 1894 — Section 11 A, 6
High Courts07 Sept 1993
Shanakarappa Veerabasappa Bannihatti Vs The Deputy Commissioner Dharwad District and others
Karnataka High Court · AIR 1994 Kar 97
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (4)Land Acquisition Act, 1894 — Section 11 A
High Courts06 Sept 1993Dismissed
Dada and Co. Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 3476 : (1994) 1 KarLJ 58
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 15, 15 A
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
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)
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
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
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
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)
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
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)
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
High Courts25 Aug 1993Dismissed
Laxminarayana Adiga Vs Ramakrishna Adiga
Karnataka High Court · (1993) ILR (Kar) 2593
Karnataka Land Reforms Act, 1961 — Section 130, 41
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
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)
High Courts24 Aug 1993Dismissed
Subbanna Shetty Vs Sarojini
Karnataka High Court · (1994) ACJ 457 : (1993) ILR (Kar) 3061 : (1994) 1 KarLJ 131
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
High Courts24 Aug 1993
K. Subbanna Shetty Vs Sarojini and Others
Karnataka High Court · (1995) 1 ACC 437 : (1994) ACJ 457