High Courts31 May 1993Allowed
Karnataka Elecy. Board Vs B. Harish Malya
Karnataka High Court · (1994) 1 LLJ 823
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,896 of 2,390
High Courts13 May 1993
Sarojamma Vs Shankar
Karnataka High Court · (1993) ILR (Kar) 2427
Civil Procedure Code, 1908 (CPC) — Section 11Karnataka Rent Control Act, 1961 — Section 44, 44 (2), 44 (3)Transfer of Property Act, 1882 — Section 108
High Courts13 May 1993Dismissed
V. Gokulkrishna Vs M.C. Nanaiah
Karnataka High Court · (1993) ILR (Kar) 1615 : (1993) 2 KarLJ 259
Constitution of India, 1950 — Article 134A, 226, 299
High Courts23 Apr 1993
Vijaya Bank Vs S. Bhathija and another
Karnataka High Court · AIR 1994 Kar 123 : (1995) 82 CompCas 161(1) : (1994) 79 CompCas 478b : (1993) ILR (Kar) 2035 : (1992) 2 KarLJ 609
Banking (Regulation) Act, 1949 — Section 21 ACivil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts23 Apr 1993
T. Manjunath Vs Director-general and Inspector General of Police, State of Karnataka, Bangalore and Another
Karnataka High Court · (1993) 2 KarLJ 416
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts23 Apr 1993
Smt. P. Ramadevi Vs Sri C.B. Saikrishna and others
Karnataka High Court · (1994) 1 ACC 84 : (1993) ACJ 1072 : AIR 1994 Kar 8 : (1993) ILR (Kar) 1834 : (1993) 3 KarLJ 519
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110 CC, 110 D
High Courts23 Apr 1993
Sri Vinayaka Oil Industries Vs State of Karnataka
Karnataka High Court · (1994) 45 ECC 13 : (1993) 91 STC 253
Karnataka Sales Tax Act, 1957 — Section 6
High Courts23 Apr 1993Allowed
State of Karnataka Vs Eastern Medicals
Karnataka High Court · (1993) ILR (Kar) 1401 : (1992) 2 KarLJ 164
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, 80Evidence Act, 1872 — Section 114
High Courts22 Apr 1993
Karnataka Bank Ltd. Vs A.B. Datar and others
Karnataka High Court · (1994) 79 CompCas 417 : (1993) 2 KarLJ 230
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1R, 151Companies Act, 1956 — Section 190, 190 (2), 284
High Courts22 Apr 1993
Chandra Reddy and Others Vs State of Karnataka and Others
Karnataka High Court · (1993) 2 KarLJ 622
Karnataka Land Reforms (Amendment) Act, 1990 — Section 94A
High Courts22 Apr 1993
Robert Fernandes and Others Vs Louis Fernandes and Others
Karnataka High Court · (1993) 3 KarLJ 173
High Courts22 Apr 1993
Union of India (UOI) Vs Muniswamappa
Karnataka High Court · (1993) ILR (Kar) 1745 : (1992) 2 KarLJ 431
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts22 Apr 1993
Shantha and Others Vs Channabasappa Dyamappa Gadadavar and Another
Karnataka High Court · (1993) ACJ 850
Motor Vehicles Act, 1988 — Section 140
High Courts22 Apr 1993
Shantha @ Shantabai Annappa Gadivaddar and Others Vs Channabasappa Dyamappa Gadidavar and Another
Karnataka High Court · (1993) 2 ACC 536
Motor Vehicles Act, 1988 — Section 140
High Courts22 Apr 1993
S. Nagaraj Vs S.V. Swaminathan
Karnataka High Court · (1993) 2 DMC 241 : (1993) ILR (Kar) 1531 : (1993) 2 KarLJ 118
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115Transfer of Property Act, 1882 — Section 69 A
High Courts21 Apr 1993
State Bank of Mysore Vs M/s. S.M. Essence Distilleries Pvt. Ltd. and others
Karnataka High Court · AIR 1993 Kar 359 : (1993) ILR (Kar) 2016
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Transfer of Property Act, 1882 — Section 58
High Courts21 Apr 1993Dismissed
Chanabasappa Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 1785 : (1993) 2 KarLJ 381
Karnataka Land Reforms Act, 1961 — Section 112 A (u), 48 AKarnataka Land Reforms Rules, 1974 — Rule 44 (1) (c)
High Courts20 Apr 1993Dismissed
Dr. B.N. Prashanth Vs Chairman, Graduate Entrance Test Committee
Karnataka High Court · (1993) ILR (Kar) 1391 : (1996) 5 KarLJ 279
Constitution of India, 1950 — Article 14Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 5 (3), 6, 7
High Courts20 Apr 1993
Janab Ghouse Khan Shirani Vs Siraj Ahmed @ Haji
Karnataka High Court · (1993) 2 KarLJ 552
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts20 Apr 1993
Khaja Education Society and others Vs The State of Karnataka and another
Karnataka High Court · AIR 1993 Kar 306 : (1993) ILR (Kar) 1283 : (1993) 2 KarLJ 129
Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 30Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14, 14 (i), 2 (a), 2 (e), 3