COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,902 of 2,390

High Courts08 Jan 1993

Kadamba Sugar Industries Pvt. Ltd. and others Vs Devru Ganapathi Hedge Bhairi and others

Karnataka High Court · AIR 1993 Kar 288 : (1993) ILR (Kar) 679 : (1993) 1 KarLJ 285

Contract Act, 1872 — Section 140Transfer of Property Act, 1882 — Section 100, 52, 74, 91

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High Courts06 Jan 1993Allowed

Pedda Reddy Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 551 : (1993) 1 KarLJ 328

Mysore Land Revenue Rules, 1960 — Rule 43 (8) (a)

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High Courts06 Jan 1993

1kanoria Industries Limited, Bagalkot Vs Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · (1993) 1 KarLJ 160

Constitution of India, 1950 — Article 14

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High Courts04 Jan 1993

Karnataka Steel and Wire Products Ltd. (In Liquidation) Vs Kohinoor Rolling Shutters and Engineering Works (P.) Ltd. Premier Commercial Bankers (In Liquidation) Vs Shivaram Durga Naik

Karnataka High Court · (1993) 78 CompCas 96(1) : (1993) 77 CompCas 179 : (1993) ILR (Kar) 293 : (1993) 1 KarLJ 212

Companies Act, 1956 — Section 446, 446 (2) (b), 458 A

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High Courts04 Jan 1993Allowed

Chowdappa Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 1482 : (1993) 1 KarLJ 271

Karnataka Village Offices Abolition Act, 1961 — Section 5, 5 (1), 5 (3)

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High Courts22 Dec 1992

G. Moorthy Vs State of Karnataka

Karnataka High Court · (1993) ILR (Kar) 367 : (1993) 1 KarLJ 376

Constitution of India, 1950 — Article 14, 19 (1) (g), 73

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High Courts18 Dec 1992

M/s Shriram Transport Finance Co. Ltd. Vs Shri R. Khaishiulla Khan and others

Karnataka High Court · (1993) 1 KarLJ 62

Contract Act, 1872 — Section 148, 176Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 451, 457, 482Motor Vehicles Act, 1988 — Section 39, 41

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High Courts18 Dec 1992

Majidkhan Vs The State of Karnataka

Karnataka High Court · (1993) CriLJ 907 : (1993) 1 KarLJ 176

Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 313, 465Penal Code, 1860 (IPC) — Section 361, 366, 376, 41

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High Courts18 Dec 1992

Bhoruka Finance Corporation Vs Union of India and others

Karnataka High Court · (1993) 110 CTR 56 : (1993) ILR (Kar) 344 : (1993) 202 ITR 723 : (1993) 37 KarLJ 365 : (1993) 67 TAXMAN 257

Income Tax Act, 1961 — Section 269 UC (3), 269 UD (1)

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High Courts18 Dec 1992

M/s. Sri Lakshmi Venkateshwara Traders, Bangalore Vs Secretary, Agricultural Produce Marketing Committee, Bangalore and Another

Karnataka High Court · (1993) 1 KarLJ 252

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High Courts18 Dec 1992

Shriram Transport Finance Co. Ltd. Vs Khaishiulla Khan

Karnataka High Court · (1993) CriLJ 1069 : (1993) ILR (Kar) 61 : (1993) 2 RCR(Criminal) 175

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Motor Vehicles Act, 1988 — Section 2 (30)Penal Code, 1860 (IPC) — Section 23, 24, 379

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High Courts17 Dec 1992

Jeevaraj Vs Collector of Customs

Karnataka High Court · (1993) 64 ELT 374 : (1993) 1 KarLJ 169

Customs Act, 1962 — Section 110, 110 (2), 124, 124 (4), 124 (a)Gold (Control) Act, 1968 — Section 79

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High Courts17 Dec 1992

Jeevaraj and another Vs Collector of Customs and Central Excise and others

Karnataka High Court · (1994) 80 CompCas 478 : (1993) 41 ECC 348 : (1993) 46 ECR 601 : (1993) 64 ELT 374 : (1993) 1 KarLJ 167

Customs Act, 1962 — Section 110, 110 (2), 124Gold (Control) Act, 1968 — Section 79

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High Courts16 Dec 1992

Kum. L. Usharani and others Vs D.S. Lakshmaiah

Karnataka High Court · (1993) 1 ALT(Cri) 500 : (1993) CriLJ 982 : (1993) 1 DMC 269 : (1993) ILR (Kar) 661 : (1993) 1 KarLJ 130

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts15 Dec 1992

K.R. Balasubramanyan Vs Bellary Spinning and Weaving Co. Ltd. and another

Karnataka High Court · (1995) 83 CompCas 585 : (1993) ILR (Kar) 509 : (1993) 1 KarLJ 303

Companies (Court) Rules, 1959 — Rule 67Companies Act, 1956 — Section 391, 391 (1), 391 (2), 433 (e)

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High Courts14 Dec 1992Allowed

Lurdha Swamy Vs Shanthamma

Karnataka High Court · (1993) ILR (Kar) 505 : (1993) 1 KarLJ 331

Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (d), 21 (1) (h)

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High Courts11 Dec 1992Allowed

Bangalore Water Supply and Sewarage Board Vs Dr. T.K. Puttaswamy Gowda

Karnataka High Court · (1993) ILR (Kar) 278 : (1993) 1 KarLJ 122

Bangalore Water Supply and Sewerage Act, 1964 — Section 12, 88, 88 (1), 88 (1) (f)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 11 (14), 8, 9 (2)

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High Courts11 Dec 1992

Dandappa Rudrappa Hampali and others Vs Renukappa alias Revanappa and others

Karnataka High Court · AIR 1993 Kar 148 : (1993) ILR (Kar) 1182 : (1993) 1 KarLJ 138

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High Courts11 Dec 1992

Gokuldas Exports Vs Commissioner of Income Tax

Karnataka High Court · (1993) 110 CTR 47 : (1993) 200 ITR 401 : (1993) 67 TAXMAN 219

Income Tax Act, 1961 — Section 35 B, 35 B (1) (b)

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High Courts11 Dec 1992

Commissioner of Income Tax Vs R.M. Muthaiah

Karnataka High Court · (1993) 110 CTR 153 : (1993) 202 ITR 508 : (1993) 67 TAXMAN 222

Income Tax Act, 1961 — Section 4, 5, 90 A

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