COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,905 of 2,390

High Courts20 Nov 1992

Mangalore Chemicals and Fertilisers Ltd. Vs Deputy Commissioner of Commercial Taxes, Mangalore Division, Mangalore and others

Karnataka High Court · (1992) 4 KarLJ 760 : (1993) 89 STC 265

Karnataka Sales Tax Act, 1957 — Section 8 A

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High Courts20 Nov 1992Dismissed

Sree Gajanana Motor Transport Co. Ltd. Vs State of Karnataka

Karnataka High Court · (1993) 2 ACC 6 : (1993) ILR (Kar) 30 : (1993) 1 KarLJ 344

Constitution of India, 1950 — Article 14Karnataka Motor Vehicles Taxation (Amendment) Act, 1987 — Article 301

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High Courts20 Nov 1992

Commissioner of Income Tax Vs M. Vinoda Rao and others

Karnataka High Court · (1993) 109 CTR 334 : (1993) 200 ITR 50 : (1993) 68 TAXMAN 96

Income Tax Act, 1961 — Section 147, 40 b, 60 63, 64 (1) (vii), 64 (2)

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High Courts20 Nov 1992

Commissioner of Income Tax Vs H.S. Shivarudrappa

Karnataka High Court · (1993) 109 CTR 362 : (1993) 200 ITR 1 : (1993) 37 KarLJ 146 : (1993) 67 TAXMAN 387

Income Tax Act, 1961 — Section 41, 41 (2), 45 (5) (b)

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High Courts19 Nov 1992

K.C. Setty Vs Additional Commercial Tax Officer and others

Karnataka High Court · (1993) 1 KarLJ 133 : (1993) 89 STC 535

Constitution of India, 1950 — Article 286, 366Karnataka Sales Tax Act, 1957 — Section 12, 2 (1) (t)

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High Courts19 Nov 1992

Sri Laxmi Bhavan Tiffin Room and Coffee Works Vs State of Karnataka and another

Karnataka High Court · (1993) 90 STC 516

Karnataka Sales Tax Act, 1957 — Section 10 (2), 17, 17 (4), 5 (3) (a)

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High Courts18 Nov 1992

Bidar Sahakara Sakkare Karkhane Niyamith, Hallikhed (B), Bidar Vs Sugarcane Growers Association, Kapalapur (A) Taluk, Bidar and Others

Karnataka High Court · (1993) 1 KarLJ 51

Constitution of India, 1950 — Article 226

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High Courts17 Nov 1992

Managing Director, KSRTC Vs Shankarappa

Karnataka High Court · (1993) 1 ACC 703 : (1993) ILR (Kar) 324 : (1993) 1 KarLJ 46

Motor Vehicles Act, 1939 — Section 110 A

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High Courts16 Nov 1992

The Krishi Mattu Ksheera Utpadaka Vividhoddesha Sahakari Sangh Niyamit Bakkal and Another Vs Sohanlal

Karnataka High Court · AIR 1993 Kar 20

Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Co-operative Societies Act, 1959 — Section 125Karnataka High Court Act, 1961 — Section 7

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High Courts16 Nov 1992

Paragounda Vs Bhimappa and others

Karnataka High Court · AIR 1993 Kar 103 : (1992) 4 KarLJ 652

Motor Vehicles Act, 1939 — Section 31, 94, 95

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High Courts16 Nov 1992

Paragounda Vs Bhimappa

Karnataka High Court · (1992) ILR (Kar) 3709

Motor Vehicles Act, 1939 — Section 31, 95, 96

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High Courts13 Nov 1992

Hukkeri Taluka Primary Co-operative Agriculture and Rural Development Bank Ltd. Vs Karnataka State Co-operative Agricultural and Rural Development Bank Ltd. and another

Karnataka High Court · (1995) 82 CompCas 620 : (1993) ILR (Kar) 676 : (1993) 1 KarLJ 492

Karnataka Co-operative Societies Act, 1959 — Section 20 (2), 20 (2) (b) (iv)

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High Courts12 Nov 1992

Managing Director, Karnataka State Co-operative Marketing Federation Ltd. Vs K. Muniswamy Raju

Karnataka High Court · (1993) ILR (Kar) 666 : (1993) 1 KarLJ 338

Arbitration Act, 1940 — Section 34, 41 (b)

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High Courts12 Nov 1992Dismissed

A.K. Subbaiah Vs Karnataka Legislature Secretariat

Karnataka High Court · (1993) ILR (Kar) 1137 : (1993) 1 KarLJ 638

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High Courts12 Nov 1992

New India Assurance Co. Ltd. Vs Chandy Joseph and others

Karnataka High Court · (1994) 80 CompCas 778 : (1993) 1 KarLJ 326

Motor Vehicles (Amendment) Act, 1988 — Section 173Motor Vehicles Act, 1939 — Section 95 (2)

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High Courts12 Nov 1992Allowed

Corporation Bank Vs Mohandas Baliga

Karnataka High Court · (1993) ILR (Kar) 201 : (1993) 1 KarLJ 308

Bankers Books Evidence Act, 1891 — Section 4Contract Act, 1872 — Section 133, 134, 135, 139, 141Evidence Act, 1872 — Section 34

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High Courts12 Nov 1992Dismissed

Mahendra Labs Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 3629

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High Courts12 Nov 1992

New India Assurance Co. Ltd. Vs Chandy Joseph and Others

Karnataka High Court · (1994) 2 ACC 82 : (1994) 1 ACC 406

Motor Vehicles Act, 1988 — Section 110 D, 173, 95 (2) (b) (i)

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High Courts09 Nov 1992Dismissed

Karnataka State Road Transport Corporation Vs Gowramma

Karnataka High Court · (1993) ACJ 1204 : (1993) ILR (Kar) 24

Criminal Procedure Code, 1973 (CrPC) — Section 34Motor Vehicles Act, 1988 — Section 140, 171

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High Courts09 Nov 1992

Vishna Reddy Vs Land Tribunal, Haveri and Others

Karnataka High Court · (1993) 1 KarLJ 61

Karnataka Land Reforms Act, 1961 — Section 48

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