High Courts25 Sept 1992Allowed
Special Land Acquisition Officer Vs V.G. Kulkarni
Karnataka High Court · (1992) ILR (Kar) 3501 : (1992) 4 KarLJ 415
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,909 of 2,390
High Courts25 Sept 1992Allowed
Meenakshamma Vs Nanjundappa
Karnataka High Court · (1992) ILR (Kar) 3523
Hindu Succession Act, 1956 — Section 6
High Courts24 Sept 1992Allowed
Vinayaka Bhat Vs State
Karnataka High Court · (1993) ILR (Kar) 176
Criminal Procedure Code, 1973 (CrPC) — Section 313Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1), 34 (1)
High Courts24 Sept 1992
A.S. Vinayaka Bhat Vs State
Karnataka High Court · (1993) CriLJ 1020 : (1992) 4 KarLJ 478
Criminal Procedure Code, 1973 (CrPC) — Section 313Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1), 3 (1)Motor Vehicles Act, 1988 — Section 34 (1)
High Courts24 Sept 1992Allowed
Ranoji Rao Vs Srinivasa Rao
Karnataka High Court · (1993) 1 DMC 129 : (1992) ILR (Kar) 3449 : (1992) 4 KarLJ 486
High Courts24 Sept 1992Dismissed
Gangoji Rao Salanke Vs State
Karnataka High Court · (1993) ILR (Kar) 782
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 279, 304 A, 337
High Courts23 Sept 1992
Smt. Kamalabai and others Vs Vithal Prasad Co. (Pvt.) Ltd.
Karnataka High Court · (1993) 77 CompCas 231 : (1992) ILR (Kar) 3691
Companies Act, 1956 — Section 108, 108 (1), 111, 111 (2), 155
High Courts23 Sept 1992Dismissed
B.H. Rangaswamy and B.H. Jalajakshi Vs Mysore Arts and Wood Works
Karnataka High Court · (1992) ILR (Kar) 3632 : (1992) 4 KarLJ 521
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (d), 21 (1) (f), 21 (1) (h), 21 (1) (i)
High Courts22 Sept 1992Allowed
Food Corporation of India Vs Central Co-operative Wholesale Stores Ltd.
Karnataka High Court · (1992) ILR (Kar) 3443
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1
High Courts22 Sept 1992
Chaya Vs K.G. Channappa Gowda
Karnataka High Court · (1993) CriLJ 767 : (1993) 2 RCR(Criminal) 189
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts18 Sept 1992
S. Sumitra Vs The State and others
Karnataka High Court · AIR 1993 Kar 108
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Mysore Religious and Charitable Institutions Act, 1927 — Section 21
High Courts18 Sept 1992
A.V. Dharmasingh and others Vs The State of Karnataka
Karnataka High Court · (1993) CriLJ 94 : (1992) ILR (Kar) 3137 : (1992) 4 KarLJ 336
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20, 37, 41 58
High Courts18 Sept 1992Allowed
S. Sumitra Vs State
Karnataka High Court · (1992) ILR (Kar) 3049 : (1992) 4 KarLJ 360
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 1992Allowed
Mahadev Satappa Kumbar Vs Shankar Ramegowda Patil
Karnataka High Court · (1993) ILR (Kar) 79 : (1992) 4 KarLJ 126
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Karnataka Debt Relief Act, 1976 — Section 3, 4, 5 (6), 7, 8
High Courts18 Sept 1992Dismissed
Kalappa Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 776 : (1993) 1 KarLJ 334
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 301, 302, 34
High Courts17 Sept 1992Allowed
Ramakrishna Hegde Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 3028
Constitution of India, 1950 — Article 191 (1) (a), 192, 192 (1), 192 (2), 226Mysore Legislature (Prevention of Disqualifications) Act, 1951 — Section 2
High Courts17 Sept 1992Dismissed
M.R. Sannaramegowda Vs University of Mysore
Karnataka High Court · (1993) ILR (Kar) 454
Constitution of India, 1950 — Article 14, 16Karnataka State Universities Act, 1976 — Section 2 (7), 2 (8), 2 (9)
High Courts17 Sept 1992
Synchron Machine Tools P. Ltd. and others Vs U.M. Suresh Rao
Karnataka High Court · (1994) 79 CompCas 868 : (1992) ILR (Kar) 3329 : (1992) 4 KarLJ 490
Companies Act, 1956 — Section 169, 210, 397, 398, 433 (f)
High Courts17 Sept 1992
Ramakrishna Hegde Vs The State of Karnataka and Others
Karnataka High Court · AIR 1993 Kar 54 : (1992) 4 KarLJ 324
Constitution of India, 1950 — Article 191 (1) (a), 192, 226, 361