High Courts16 Oct 1992
Commissioner of Income Tax Vs Pandavapura Sahakara Sakkare Karkhane Ltd.
Karnataka High Court · (1993) 109 CTR 203 : (1993) 201 ITR 56 : (1993) 37 KarLJ 21 : (1993) 67 TAXMAN 512
Income Tax Act, 1961 — Section 145
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,908 of 2,390
High Courts15 Oct 1992
Commissioner of Wealth Tax Vs C.P. Appanna
Karnataka High Court · (1993) 109 CTR 225 : (1993) 202 ITR 678 : (1993) 67 TAXMAN 181
General Clauses Act, 1897 — Section 13 (2)Wealth Tax Act, 1957 — Section 27 (1), 5 (1) (xviia)
High Courts15 Oct 1992
K.N. Subba Reddy Vs State of Karnataka and others
Karnataka High Court · AIR 1993 Kar 66
Constitution of India, 1950 — Article 226, 282
High Courts15 Oct 1992
Commissioner of Income Tax Vs Shankaranarayana Hotels (P.) Ltd.
Karnataka High Court · (1993) 109 CTR 196 : (1993) 201 ITR 138 : (1993) 37 KarLJ 120 : (1993) 67 TAXMAN 520
Income Tax Act, 1961 — Section 22, 28, 56 (2), 56 (2) (iii)
High Courts14 Oct 1992
Shaban Abdul Rahiman Vs The Union of India and others
Karnataka High Court · (1993) CriLJ 1515 : (1992) 40 ECC 422 : (1992) ILR (Kar) 3286 : (1992) 4 KarLJ 227
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 5 AConstitution of India, 1950 — Article 141, 21, 22 (5)Customs Act, 1962 — Section 108
High Courts14 Oct 1992
Dr. A. Sadananda Kamath Vs Special Deputy Commissioner, Dakshina Kannada, Mangalore and Others
Karnataka High Court · (1993) 1 KarLJ 29
Karnataka Rent Control Act, 1961 — Section 10A
High Courts13 Oct 1992Allowed
Seetarama Shetty Vs Visweswarayya Iron and Steel Ltd.
Karnataka High Court · (1992) ILR (Kar) 3392
Civil Procedure Code, 1908 (CPC) — Section 141, 9Specific Relief Act, 1963 — Section 34, 47
High Courts12 Oct 1992Allowed
N. Narayanaswamy Vs Assistant Registrar of Co-operative Societies
Karnataka High Court · (1992) ILR (Kar) 3620 : (1992) 4 KarLJ 658
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 105, 29 B, 30
High Courts09 Oct 1992
The Secretary, Agricultural Produce Market Committee Vs M/s Cashew Trading Co. and others
Karnataka High Court · (1993) CriLJ 749 : (1992) ILR (Kar) 3391 : (1992) 4 KarLJ 226
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 56, 63 (b) (2)
High Courts09 Oct 1992
The Assistant Charity Commissioner, Camp, Belgaum Vs K. Shamrao and others
Karnataka High Court · (1993) CriLJ 901 : (1993) ILR (Kar) 45 : (1993) 1 KarLJ 20
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227, 228Contempt of Courts Act, 1971 — Section 2, 3
High Courts09 Oct 1992
Commissioner of Income Tax Vs Faruk Anvar Co.
Karnataka High Court · (1993) 109 CTR 57 : (1993) 199 ITR 433 : (1993) 37 KarLJ 16
Income Tax Act, 1961 — Section 143 (3), 144 B, 147 B, 35 B
High Courts09 Oct 1992
Manjunatha Shetty Vs S. Susheela Thimmegowda
Karnataka High Court · AIR 1993 Kar 49 : (1992) ILR (Kar) 3798 : (1992) 4 KarLJ 350
Karnataka Rent Control Act, 1961 — Section 16, 17, 18 (2) (b)
High Courts09 Oct 1992Allowed
R. Rama Reddy Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 3421 : (1992) 4 KarLJ 266
Karnataka Motor Vehicles Rules, 1989 — Rule 151, 151 (2), 151 (3) (d), 2 (35)
High Courts09 Oct 1992Allowed
Veerabhadrappa Vs Mayappa
Karnataka High Court · (1993) ILR (Kar) 161
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104, 151
High Courts08 Oct 1992
Suresh A. Lal Vs State of Karnataka and Another
Karnataka High Court · (1992) 4 KarLJ 316
Karnataka Rent Control Act, 1961 — Section 21A(2)
High Courts25 Sept 1992
Special Land Acquisition Officer Vs Nagappa Krishnappa Dandina
Karnataka High Court · (1992) ILR (Kar) 3652 : (1992) 4 KarLJ 571
Land Acquisition Act, 1894 — Section 4 (1)
High Courts25 Sept 1992
Meenakshamma Vs M.C. Nanjundappa and Others
Karnataka High Court · AIR 1993 Kar 12 : (1993) 1 DMC 97 : (1992) 4 KarLJ 146
Hindu Succession Act, 1956 — Section 6
High Courts25 Sept 1992
S.K. Kanta Vs Quamarul Islam and Others
Karnataka High Court · (1992) 4 KarLJ 270
Representation of The People Act, 1951 — Section 81
High Courts25 Sept 1992
The Employees'' State Insurance Corporation, Bangalore Vs Sri B.S. Narayana Rao
Karnataka High Court · (1993) CriLJ 255 : (1992) ILR (Kar) 3380 : (1993) 3 RCR(Criminal) 29
Employees State Insurance Act, 1948 — Section 2 (17), 44 (1), 85 (e)Essential Commodities Act, 1955 — Section 10
High Courts25 Sept 1992
Bommegowda Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 3148
Constitution of India, 1950 — Article 162, 226, 40Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 287 (2), 39, 40, 44 (2), 8 (1) (c)