High Courts19 Apr 1993Dismissed
State Vs N. Somasekhar
Karnataka High Court · (1993) 2 ALT(Cri) 214 : (1993) ILR (Kar) 1527 : (1992) 2 KarLJ 227
Criminal Procedure Code, 1898 (CrPC) — Section 482Evidence Act, 1872 — Section 154
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,897 of 2,390
High Courts19 Apr 1993
Indo Nissin Foods Ltd. Vs Union of India
Karnataka High Court · (1993) 43 ECC 174 : (1993) 49 ECR 48 : (1993) 68 ELT 292 : (1993) ILR (Kar) 1548
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 25, 27, 27 B
High Courts16 Apr 1993
Jyothi Home Industries Vs Regional Provident Fund Commissioner
Karnataka High Court · (1993) ILR (Kar) 1714
Employees Provident Fund Scheme, 1952 — Section 26 (1), 26 (1) (a)Employees State Insurance Act, 1948 — Section 1 (3), 2 (9)
High Courts16 Apr 1993Allowed
Sree Visalam Chit Fund Ltd. Vs K. Raja Reddy
Karnataka High Court · (1993) ILR (Kar) 1361 : (1993) 2 KarLJ 663
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, 2 (9)
High Courts16 Apr 1993
Jyothi Home Industries etc. Vs Regional Provident Fund Commissioner
Karnataka High Court · (1993) 2 KarLJ 475 : (1994) 1 LLJ 49
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 (2)Employees State Insurance Act, 1948 — Section 2 (9)
High Courts15 Apr 1993
Union of India Vs Muniswamappa and Others
Karnataka High Court · (1993) 2 KarLJ 431
Land Acquisition Act, 1894 — Section 6(1)(Ii)
High Courts15 Apr 1993
G.B. Mallapur and Another Vs State of Karnataka
Karnataka High Court · (1993) 2 KarLJ 428
Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts15 Apr 1993
Smt. Sakamma and another Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1994) ACJ 1266 : (1994) 79 CompCas 478
Motor Vehicles Act, 1939 — Section 110 B, 168
High Courts15 Apr 1993Dismissed
Smt. Sakamma and Another Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1994) 1 ACC 112 : (1995) 84 CompCas 688 : (1993) ILR (Kar) 1959
Motor Vehicles (Amendment) Act, 1988 — Section 168Motor Vehicles Act, 1939 — Section 110 B
High Courts13 Apr 1993
Commissioner, Corporation of the City of Bangalore, Bangalore and Others Vs S. Ranganayaki Setlur and Another
Karnataka High Court · (1993) 2 KarLJ 521
High Courts12 Apr 1993Allowed
Balasubramanya Vs Srikanth
Karnataka High Court · (1993) ILR (Kar) 2356 : (1993) 2 KarLJ 584
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 170, 200, 202Penal Code, 1860 (IPC) — Section 149, 395
High Courts08 Apr 1993
Gayathri Vs Ramesh
Karnataka High Court · (1993) 2 DMC 197 : (1993) ILR (Kar) 1857 : (1993) 2 KarLJ 447
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126Family Courts Act, 1984 — Section 7, 7 (2) (a)
High Courts08 Apr 1993Allowed
H.S. Uma Vs G.K. Sumanth Arya
Karnataka High Court · (1993) 2 DMC 174 : (1993) ILR (Kar) 1774 : (1993) 2 KarLJ 529
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 9 (1)Hindu Marriage Act, 1955 — Section 15, 23 (2)
High Courts07 Apr 1993
Ramappa Basappa Palled Vs Smt. Basava
Karnataka High Court · (1993) ILR (Kar) 1865 : (1993) 2 KarLJ 573
High Courts07 Apr 1993
Sipani Fibres Vs State of Karnataka
Karnataka High Court · (1993) 91 STC 261
Karnataka Sales Tax Act, 1957 — Section 5 A, 5 A (2) (iii)
High Courts07 Apr 1993
M. Manohar and another Vs T.R. Mills Pvt. Ltd. and others
Karnataka High Court · (1996) 86 CompCas 570 : (1993) ILR (Kar) 1382 : (1992) 3 KarLJ 399
Companies Act, 1956 — Section 397, 398, 483
High Courts07 Apr 1993Dismissed
Girijamma Shedthi Vs Kalyani Shedthi
Karnataka High Court · (1993) 2 DMC 231 : (1993) ILR (Kar) 2261 : (1993) 3 KarLJ 337
Malabar Marriage Act, 1896 — Section 15, 2, 3
High Courts02 Apr 1993Allowed
K. Sardar Vs Canara Bank
Karnataka High Court · (1993) ILR (Kar) 1881 : (1993) 2 KarLJ 498
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 77, 115Sale of Goods Act, 1930 — Section 64
High Courts02 Apr 1993
Dr. V.S. Prabhu and Another Vs R.D. Mujumdar and Others
Karnataka High Court · (1993) 2 KarLJ 1
Contract Act, 1872 — Section 170
High Courts02 Apr 1993
Vignyan Industries Limited Vs State of Karnataka
Karnataka High Court · (1994) 92 STC 270
Income Tax Act, 1961 — Section 154Karnataka Sales Tax Act, 1957 — Section 25 A, 8 A