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
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,893 of 2,390
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
High Courts27 Jul 1993
Bharat Tobacco Trading Co. Vs Labour Officer
Karnataka High Court · (1993) ILR (Kar) 3378 : (1993) 3 KarLJ 219
Industrial Disputes Act, 1947 — Section 33 (c)Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 5, 7 CKarnataka Industrial Establishments (National and Festival Holidays) Rules, 1964 — Rule 10, 10C
High Courts26 Jul 1993Dismissed
Dondusa Nemasa Baddi Vs State of Karnataka
Karnataka High Court · (1993) 2 ALT(Cri) 557 : (1993) ILR (Kar) 2420 : (1993) 3 KarLJ 203
Criminal Procedure Code, 1973 (CrPC) — Section 439Karnataka Excise Act, 1965 — Section 34Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 20, 37
High Courts26 Jul 1993
Papabai Vs Assistant Commissioner
Karnataka High Court · (1993) ILR (Kar) 3293 : (1994) 1 KarLJ 577
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11 (1), Order 33 Rule 11 (2), 35
High Courts23 Jul 1993Allowed
Muttamma Vs Nagamma
Karnataka High Court · (1993) ILR (Kar) 2352 : (1993) 3 KarLJ 351
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 96Karnataka Land Revenue Act, 1964 — Section 61
High Courts23 Jul 1993Dismissed
Ramachandrappa Vs Nagarathna Bai
Karnataka High Court · (1993) ILR (Kar) 2511 : (1993) 3 KarLJ 192
Karnataka Rent Control Act, 1961 — Section 29 (1), 29 (3), 29 (4)
High Courts23 Jul 1993
Shellya Plastics Industry Pvt. Ltd. Vs Union of India (UOI)
Karnataka High Court · (2004) 174 ELT 431
Central Excise Act, 1944 — Section 37 B
High Courts22 Jul 1993
Fahimunnisa Vs Additional Secry., Regional Transport Authority
Karnataka High Court · (1994) 1 ACC 129
Motor Vehicles Act, 1939 — Section 48 (3), 72 (2), 74 (3) (a)
High Courts15 Jul 1993
Bangalore Wood Industries Vs Asst. Commissioner of Commercial Taxes (Assessment), Hassan and another
Karnataka High Court · (1994) 92 STC 603
Income Tax Act, 1961 — Section 52 (2)Karnataka Sales Tax Act, 1957 — Section 5, 6
High Courts15 Jul 1993
Bola Raghavendra Kamath and Sons Vs Joint Commissioner of Commercial Taxes (Vigilance) and another
Karnataka High Court · (1994) 92 STC 87
Karnataka Sales Tax Act, 1957 — Section 21, 22 A, 8 A (3A)
High Courts14 Jul 1993
S.M. Sadanandaiah Vs State of Karnataka and Others
Karnataka High Court · (1993) 3 KarLJ 52
Karnataka Urban Development Authorities Act, 1987 — Section 3(3)(I)
High Courts14 Jul 1993
State of Karnataka Vs M. Madhvaraj
Karnataka High Court · (1993) 91 STC 572
Karnataka Sales Tax Act, 1957 — Section 5 (3), 5 B
High Courts14 Jul 1993Dismissed
Mohammed @ Podiya Vs Assistant Commissioner
Karnataka High Court · (1993) ILR (Kar) 2306 : (1993) 3 KarLJ 331
Karnataka Land Reforms Act, 1961 — Section 55, 61
High Courts13 Jul 1993
Happy Home Builders (Karnataka) Pvt. Ltd. Vs Delite Enterprises
Karnataka High Court · (1993) ILR (Kar) 2558 : (1994) 1 KarLJ 103
Income Tax Act, 1961 — Section 230 A
High Courts12 Jul 1993
E.P. Rajan Vs State of Karnataka and another
Karnataka High Court · (1993) CriLJ 3490 : (1994) 46 ECC 225 : (1993) ILR (Kar) 2250 : (1993) 3 KarLJ 364
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iv)Customs Act, 1962 — Section 123
High Courts12 Jul 1993Dismissed
Muniswamy Vs Deputy Commissioner
Karnataka High Court · (1993) ILR (Kar) 2108 : (1993) 3 KarLJ 346
Constitution of India, 1950 — Article 19 (1) (f) 31, 31AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5