High Courts23 Feb 1993
M. Krishnappa Vs Chief Officer
Karnataka High Court · (1993) ILR (Kar) 814 : (1993) 1 KarLJ 583
Karnataka Municipalities Act, 1964 — Section 47, 47 (2), 47 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,900 of 2,390
High Courts23 Feb 1993
Mangalore University Vs Dr. C. Kusumakara Hebbar
Karnataka High Court · (1993) ILR (Kar) 827 : (1993) 1 KarLJ 569
Karnataka State Universities Act, 1976 — Section 49, 50, 51 A, 51 B
High Courts18 Feb 1993
E.S.I.C Vs Nirmala Chemical Industries and others
Karnataka High Court · (1993) 1 ACC 614 : (1993) ILR (Kar) 1244 : (1993) 1 KarLJ 451 : (1993) 2 LLJ 308
Employees State Insurance Act, 1948 — Section 74 (1), 74 (3), 75, 75 (3)
High Courts18 Feb 1993
Bhoruka Aluminium Ltd. Vs Union of India
Karnataka High Court · (1993) 43 ECC 40 : (1993) ECR 531 : (1993) 67 ELT 276 : (1993) ILR (Kar) 1150 : (1993) 2 KarLJ 84
Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 226
High Courts18 Feb 1993Allowed
Syed Younus Ali Vs Principal, Kendriya Vidyalaya
Karnataka High Court · (1993) ILR (Kar) 1252 : (1993) 1 KarLJ 639
Constitution of India, 1950 — Article 12, 14, 16Kendriya Vidyalaya Sangathan (Appointment, Promotion, Seniority Etc) Rules, 1971 — Rule 41, 9
High Courts17 Feb 1993
Mysore Agro Service Centre Vs State of Karnataka
Karnataka High Court · (1993) 90 STC 401
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts16 Feb 1993Dismissed
State of Karnataka Vs Saraswathi Education Society
Karnataka High Court · (1993) ILR (Kar) 862 : (1993) 2 KarLJ 12
Constitution of India, 1950 — Article 14, 19, 21Grant-in-Aid Code Rules — Rule 10 (4), 12
High Courts16 Feb 1993Dismissed
State of Karnataka Vs Noble Saint Education Society
Karnataka High Court · (1993) ILR (Kar) 834 : (1993) 2 KarLJ 19
Constitution of India, 1950 — Article 29, 30Grant-in-Aid Code Rules — Rule 11, 12, 9, 9 (ii)
High Courts15 Feb 1993
S.R. Ujjankop Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 1949 : (1994) 3 KarLJ 325
Constitution of India, 1950 — Article 14, 33Karnataka Engineering Colleges & Technical Institutes (Selection of Candidates for Admission) Rules, 1986 — Rule 2G
High Courts12 Feb 1993
N. Subramanya Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1997) 43 KarLJ 390
Karnataka Sales Tax Act, 1957 — Section 28A(4)
High Courts12 Feb 1993
Kundanmal Ganeshmal and Brothers Vs State of Karnataka and another
Karnataka High Court · (1995) 96 STC 149
Karnataka Sales Tax Act, 1957 — Section 5 (1)
High Courts11 Feb 1993
Ranjeet Trading Co. Vs Commercial Tax Officer, Challakere Circle, Chitradurga District and others
Karnataka High Court · (1994) 94 STC 134
Sale of Goods Act, 1930 — Section 2 (6)
High Courts11 Feb 1993
Ambika Industries Vs State of Karnataka
Karnataka High Court · (1994) 92 STC 82
Income Tax Act, 1961 — Section 264Karnataka Sales Tax Act, 1957 — Section 25 A
High Courts10 Feb 1993
Sushil Vasudev Vs Kwality Frozen Foods Pvt. Ltd.
Karnataka High Court · (1993) ILR (Kar) 1222 : (1993) 1 KarLJ 609
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Feb 1993
Mysore Electro Chemical Works Ltd. Vs G.K. Parmashiv and others
Karnataka High Court · (1993) 76 CompCas 130 : (1993) ILR (Kar) 1051 : (1993) 1 KarLJ 577
Companies Act, 1956 — Section 392
High Courts09 Feb 1993Dismissed
M.L. Lakshmi Bai Vs Kendaganna Swamy
Karnataka High Court · (1993) 2 DMC 542 : (1993) ILR (Kar) 2597 : (1993) 3 KarLJ 401
Hindu Adoption and Maintenance Act, 1956 — Section 16
High Courts09 Feb 1993
B. Nagaraju Vs Karnataka State Road Transport Corporation and another
Karnataka High Court · (1993) ILR (Kar) 1008 : (1993) 2 KarLJ 97 : (1993) 2 LLJ 527
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 25
High Courts09 Feb 1993Allowed
All India Vijaya Bank SC/ST Employees Association Vs Vijaya Bank
Karnataka High Court · (1993) ILR (Kar) 792 : (1993) 1 KarLJ 596
Constitution of India, 1950 — Article 14, 16
High Courts04 Feb 1993
Coorg Tea Co. Ltd. Vs State of Karnataka
Karnataka High Court · (1994) 208 ITR 473 : (1993) 37 KarLJ 337
Mysore Agricultural Income Tax Act, 1957 — Section 37
High Courts04 Feb 1993
Karnataka Leasing and Commercial Corporation Ltd. and another Vs Smt. Lalitha Holla
Karnataka High Court · (1998) 93 CompCas 433
Companies Act, 1956 — Section 433 (e), 433 (f), 557