High Courts18 Jun 1993
Syndicate Bank Vs Devendra Karkera
Karnataka High Court · AIR 1994 Kar 1 : (1993) 4 KarLJ 323
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Contract Act, 1872 — Section 171
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,895 of 2,390
High Courts18 Jun 1993
Mallika Metal Foundry Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1994) 95 STC 27
Karnataka Sales Tax Act, 1957 — Section 12 A, 21, 22 A
High Courts16 Jun 1993Dismissed
Dyamappa Vs Appanna Bhovi
Karnataka High Court · (1993) ILR (Kar) 1894 : (1993) 2 KarLJ 540
Constitution of India, 1950 — Article 14, 19, 226Karnataka Land Reforms Act, 1961 — Section 107, 138Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4
High Courts14 Jun 1993
Zaheera Banu Kareem Vs Gomathi Bai G. Kamath
Karnataka High Court · (1994) ILR (Kar) 662
Civil Procedure Code, 1908 (CPC) — Section 64Mysore Land Revenue Code, 1888 — Section 54Transfer of Property Act, 1882 — Section 43
High Courts09 Jun 1993
Y. Mahesh Vs Mysore Urban Development Authority
Karnataka High Court · (1993) ILR (Kar) 1791 : (1993) 3 KarLJ 411
Constitution of India, 1950 — Article 226, 32Karnataka Urban Development Authorities Act, 1987 — Section 15, 19, 35, 36Land Acquisition Act, 1894 — Section 50 (2)
High Courts08 Jun 1993Dismissed
Thore Salappa Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 3072 : (1993) 4 KarLJ 552
Bangalore Development Authority Act, 1976 — Section 18, 63
High Courts08 Jun 1993Dismissed
Vijay Mahanthesh Vidyavardhak Sangh Vs Karnataka University
Karnataka High Court · (1993) ILR (Kar) 1910 : (1992) 2 KarLJ 388
Constitution of India, 1950 — Article 14, 15, 226Karnataka State Universities Act, 1976 — Section 53, 53 (2), 53 (3), 53 (4)
High Courts07 Jun 1993Dismissed
Dr. S.B. Amarkhed Vs Basangouda
Karnataka High Court · (1993) ILR (Kar) 2734 : (1993) 3 KarLJ 448
Constitution of India, 1950 — Article 19 (1) (a)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 44 (3), 61Representation of the Peoples Act, 1951 — Section 123, 135 A, 81
High Courts07 Jun 1993
The Special Land Acquisition Officer Vs Dattatraya Nagesh Wader and Another
Karnataka High Court · (1994) 2 ACC 338
Land Acquisition Act, 1894 — Section 18
High Courts04 Jun 1993Dismissed
National Insurance Co. Ltd. Vs Balawwa
Karnataka High Court · (1993) 2 ACC 463 : (1993) ACJ 815 : (1993) ILR (Kar) 1843 : (1993) 2 KarLJ 406 : (1994) 1 LLJ 433
Workmens Compensation Act, 1923 — Section 3, 4
High Courts04 Jun 1993
United India Insurance Co. Ltd. Vs Kashimsab and others
Karnataka High Court · (1993) 2 ACC 627 : (1993) ACJ 946 : (1994) 80 CompCas 576 : (1993) ILR (Kar) 1991 : (1992) 2 KarLJ 559 : (1994) 1 LLJ 500
Motor Vehicles Act, 1939 — Section 95, 96Workmens Compensation Act, 1923 — Section 30, 30 (1), 30 (1) (a)
High Courts04 Jun 1993
Smt. Roopa Reddy Vs Prabhakar Reddy
Karnataka High Court · AIR 1994 Kar 12 : (1993) 2 DMC 274 : (1993) ILR (Kar) 2212 : (1993) 2 KarLJ 599
Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 19 (1)Hindu Marriage Act, 1955 — Section 13 B
High Courts03 Jun 1993
Chanda Sab Vs Jamshed Khan and others
Karnataka High Court · AIR 1993 Kar 338 : (1993) ILR (Kar) 2197 : (1993) 2 KarLJ 638
Civil Procedure Code, 1908 (CPC) — Section 144Transfer of Property Act, 1882 — Section 52
High Courts03 Jun 1993
Popular Bone Mills Vs State of Karnataka
Karnataka High Court · (1993) 91 STC 334
Karnataka Sales Tax Act, 1957 — Section 5 (3) (b)
High Courts01 Jun 1993
Mrs. Laxmi Bai and others Vs Kamalaksha G. Nayak and others
Karnataka High Court · AIR 1994 Kar 174 : (1993) ILR (Kar) 1936 : (1993) 2 KarLJ 419
Civil Procedure Code, 1908 (CPC) — Section 115, 15, 21Karnataka Civil Courts Act, 1964 — Section 17Karnataka Civil Courts Laws (Amendment) Act, 1989 — Section 4, 4 (1) (b)
High Courts01 Jun 1993
P.E. Narayanaswamy Vs The Chairman and the Managing Director, Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · (1993) 2 KarLJ 379
Contempt of Courts Act, 1971 — Section 11
High Courts01 Jun 1993
P.E. Narayana Swamy Vs The Chairman and The Managing Director, Karnataka State Road Transport Corporation
Karnataka High Court · (1993) 06 KAR CK 0005
High Courts31 May 1993Dismissed
P. Venkatesh Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 2226 : (1994) 3 KarLJ 376
Constitution of India, 1950 — Article 173
High Courts31 May 1993Dismissed
Karnataka Electricity Board Vs B. Harish Malya
Karnataka High Court · (1993) ILR (Kar) 1771 : (1993) 2 KarLJ 361
Constitution of India, 1950 — Article 226
High Courts31 May 1993
Ganganarasaiah Vs State of Karnataka and Others
Karnataka High Court · (1993) 2 KarLJ 385
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226