High Courts30 Nov 1992
A.R. Kavi Vs Karnataka Agro Industrial Corporation Ltd. and Others
Karnataka High Court · (1993) 1 KarLJ 353 : (1993) 2 LLJ 320
Criminal Procedure Code, 1973 (CrPC) — Section 173
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,904 of 2,390
High Courts27 Nov 1992
Commissioner of Income Tax Vs Gayathri Women Welfare Association
Karnataka High Court · (1993) 110 CTR 68 : (1993) 203 ITR 389 : (1993) 37 KarLJ 112 : (1993) 67 TAXMAN 528
Income Tax Act, 1961 — Section 11, 12 A, 2 (15), 256
High Courts27 Nov 1992
Commissioner of Wealth Tax Vs Prakashi Talkies Pvt. Ltd.
Karnataka High Court · (1993) 110 CTR 87 : (1993) 202 ITR 121
Finance (Amendment) Act, 1988 — Section 87Finance Act, 1983 — Section 40 (3) (vi)
High Courts27 Nov 1992
Miland Exports Private Ltd. Vs A.V. Venkatanarayana and others
Karnataka High Court · (1994) 80 CompCas 521 : (1992) 4 KarLJ 758
Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 483
High Courts27 Nov 1992Dismissed
Miland Exports Private Ltd. Vs A.V. Venktanarayana
Karnataka High Court · (1993) ILR (Kar) 26
Companies Act, 1956 — Section 483Company Court Rules, 1959 — Rule 96
High Courts27 Nov 1992
Chief Commissioner of Income Tax Vs H.M.T. (International) Ltd.
Karnataka High Court · (1993) 109 CTR 387 : (1993) 203 ITR 573 : (1993) 37 KarLJ 85 : (1993) 67 TAXMAN 421
Income Tax Act, 1961 — Section 35 B, 35 B (1)
High Courts26 Nov 1992Dismissed
Vikrant Tyres Ltd. Vs Income Tax Officer
Karnataka High Court · (1993) 70 TAXMAN 423
High Courts26 Nov 1992
Commissioner of Income Tax Vs H.M.T. Limited (No. 3)
Karnataka High Court · (1993) 109 CTR 392 : (1993) 203 ITR 820 : (1993) 67 TAXMAN 506
Income Tax Act, 1961 — Section 32 (1) (ii)Transfer of Property Act, 1882 — Section 105
High Courts26 Nov 1992
Collector of Central Excise Vs Mysore Lamp Works Ltd.
Karnataka High Court · (1993) 42 ECC 38 : (1993) 45 ECR 303 : (1993) 64 ELT 193 : (1992) ILR (Kar) 3735
Central Duties of Excise (Retrospective Exemption) Act, 1986 — Section 2Constitution of India, 1950 — Article 226, 227
High Courts26 Nov 1992
M. Muniswamy Vs State of Karnataka
Karnataka High Court · (1993) 1 KarLJ 72
Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1947 — Section 5(1)(D)
High Courts26 Nov 1992
Vikrant Tyres Ltd. Vs First Income Tax Officer
Karnataka High Court · (1993) 115 CTR 210 : (1993) ILR (Kar) 402 : (1993) 202 ITR 454 : (1993) 37 KarLJ 196
Income Tax Act, 1961 — Section 146, 155, 156, 220 (2), 250Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts26 Nov 1992Dismissed
Karnataka Pawn Brokers'' Association Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 240
Karnataka Pawn Brokers Act, 1961 — Section 11, 12, 20Karnataka Sales Tax Act, 1957 — Section 2 (1), 2 (1) (k), 2 (1) (t), 3 A
High Courts24 Nov 1992
Smt. Nanda Kishori Vs S.B. Shivaprakash
Karnataka High Court · AIR 1993 Kar 87 : (1994) 2 DMC 295 : (1992) 4 KarLJ 663
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts24 Nov 1992
British Physical Laboratories India Ltd. Vs B.M. Shama Rao
Karnataka High Court · (1993) ILR (Kar) 414 : (1993) 1 KarLJ 102
Constitution of India, 1950 — Article 14Karnataka Rent Control Act, 1961 — Section 21, 21 (1), 31
High Courts24 Nov 1992Allowed
Nanda Kishori Vs Shivaprakash
Karnataka High Court · (1994) 1 DMC 75 : (1993) ILR (Kar) 179
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts24 Nov 1992Dismissed
Masood Sab Vs Doddanna and Others
Karnataka High Court · (1992) 11 KAR CK 0013
High Courts24 Nov 1992Dismissed
Deputy General Manager Vs Kamappa
Karnataka High Court · (1993) 1 ACC 636 : (1993) ACJ 539 : (1993) ILR (Kar) 584 : (1993) 1 KarLJ 80
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts20 Nov 1992Allowed
C.B. Nanjundappa Vs Chief Secretary, Zilla Parishad
Karnataka High Court · (1992) ILR (Kar) 3732 : (1993) 1 KarLJ 54
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 69
High Courts20 Nov 1992
G.A. Purushotham Vs E.S.I. Corporation
Karnataka High Court · (1993) ILR (Kar) 651 : (1993) 1 KarLJ 397 : (1993) 2 LLJ 283
Constitution of India, 1950 — Article 141Employees State Insurance Act, 1948 — Section 85
High Courts20 Nov 1992
Titanide Coating (P) Ltd. Vs Assistant Collector of Customs
Karnataka High Court · (1993) 42 ECC 28 : (1993) 67 ELT 260 : (1993) 1 KarLJ 367
Central Excise Act, 1944 — Section 11 ACustoms Act, 1962 — Section 110, 111, 113, 17, 2 (43)