High Courts27 Aug 1992
Special Land Acquisition Officer, Mysore Vs A.L. Srikantaraj Urs
Karnataka High Court · (1992) 3 KarLJ 748
Land Acquisition Act, 1894 — Section 54(1)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,911 of 2,390
High Courts26 Aug 1992
Oriental Insurance Co. Ltd. Vs Hazira Begum
Karnataka High Court · (1994) ILR (Kar) 2879
Motor Vehicles Act, 1988 — Section 10, 96 (2) (b) (ii)
High Courts26 Aug 1992
K.K. Aurora Vs President, S.K.F. (India) Employees'' Union, Bangalore
Karnataka High Court · (1992) 4 KarLJ 546
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts26 Aug 1992
Mr. D''souza J. Vs Mr. A. Joseph
Karnataka High Court · AIR 1993 Kar 68
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 47
High Courts26 Aug 1992
Mysore Ammonia (P) Ltd. Vs State of Karnataka and another
Karnataka High Court · (1993) 90 STC 439
Karnataka Sales Tax Act, 1957 — Section 21 (2), 22 A
High Courts26 Aug 1992
J. Laxman Bhat Vs Narayana Nayak and Others
Karnataka High Court · (1992) 4 KarLJ 21
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21(1)(J)
High Courts26 Aug 1992Dismissed
D''Souza Vs Joseph
Karnataka High Court · (1992) ILR (Kar) 2972
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts26 Aug 1992
Hindustan Aeronautics Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1994) 119 CTR 391 : (1994) 206 ITR 338
Income Tax Act, 1961 — Section 32
High Courts26 Aug 1992
Thibbaiah Vs Desigowda
Karnataka High Court · (1993) ILR (Kar) 973 : (1992) 3 KarLJ 745
Karnataka Civil Courts (Amendment) Act, 1989 — Section 4Mysore Court-fees and Suits Valuation Act, 1958 — Section 35, 35 (2), 50
High Courts25 Aug 1992Dismissed
C. Narayanaswamy Vs State of Karnataka
Karnataka High Court · (1995) 82 CompCas 493(1) : (1992) ILR (Kar) 3539 : (1992) 4 KarLJ 388
Karnataka Co-operative Societies Act, 1959 — Section 14 A
High Courts24 Aug 1992
C. Narayanaswamy and others Vs State of Karnataka and others
Karnataka High Court · (1993) 77 CompCas 402
Karnataka Co-operative Societies Act, 1959 — Section 14 A, 15 (2), 30 A
High Courts24 Aug 1992
Sangappa Vs State of Karnataka
Karnataka High Court · (1992) 4 KarLJ 11
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 279
High Courts21 Aug 1992Dismissed
Kariyamma Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (1992) ILR (Kar) 2807
Civil Procedure Code, 1908 (CPC) — Section 146, 47Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 214, 214 (1), 214 (2)
High Courts21 Aug 1992Dismissed
Satish Dattatri Vs University of Mysore
Karnataka High Court · (1992) ILR (Kar) 2706 : (1992) 3 KarLJ 594
High Courts21 Aug 1992Allowed
Suggulammagudda Mining Co. Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 2761 : (1992) 3 KarLJ 590
Forest (Conservation) Act, 1980 — Section 2Mineral Concession Rules, 1960 — Rule 24A, 24A (6)
High Courts21 Aug 1992
The Proposed Dharwad District Ex-Servicemen''s Co-operative Society Ltd. Vs State of Karnataka and others
Karnataka High Court · AIR 1993 Kar 117 : (1992) 3 KarLJ 659
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Co-operative Societies Act, 1959 — Section 4, 40, 6, 7
High Courts21 Aug 1992
Smt. Kariyamma and others etc. Vs The Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · AIR 1993 Kar 321 : (1992) 3 KarLJ 573
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 10, Order 22 Rule 12, 146, 47Succession Act, 1925 — Section 214 (2)Wealth Tax Act, 1957 — Section 2 m
High Courts21 Aug 1992
The State of Karnataka Vs Mohammed Sharif
Karnataka High Court · (1993) CriLJ 747 : (1992) 4 KarLJ 237
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 326, 409Probation of Offenders Act, 1958 — Section 4, 6
High Courts21 Aug 1992Allowed
Basavaraj Patil Vs Hyderabad Karnataka Education Society
Karnataka High Court · (1992) ILR (Kar) 2940 : (1992) 3 KarLJ 736
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6, 8
High Courts20 Aug 1992Dismissed
Dinakar Vs District Magistrate
Karnataka High Court · (1992) ILR (Kar) 3255
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 324