High Courts05 Aug 1992Dismissed
Narasegowda Vs HMT Employees House Building Co-operative Society Ltd.
Karnataka High Court · (1992) ILR (Kar) 3564
Karnataka Co-operative Societies Act, 1959 — Section 118, 125, 70
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,913 of 2,390
High Courts05 Aug 1992
Workmen of Bharat Heavy Electricals Ltd. Vs Union of India and others
Karnataka High Court · (1992) ILR (Kar) 2689 : (1992) 3 KarLJ 610 : (1993) 1 LLJ 833
Employees State Insurance Act, 1948 — Section 2 (9), 95Employees State Insurance Rules, 1950 — Rule 50Industrial Disputes Act, 1947 — Section 2 (1), 2 (s) (4)
High Courts05 Aug 1992
J.S.A. Raghava Reddy and Others Vs Appropriate Authority and Others
Karnataka High Court · (1993) 110 CTR 95
Income Tax Act, 1961 — Section 269 UC
High Courts05 Aug 1992
Chief Commissioner of Income Tax (Administration) Vs Machine Tool Corporation of India Ltd.
Karnataka High Court · (1992) 108 CTR 110 : (1992) ILR (Kar) 3304 : (1993) 201 ITR 101 : (1993) 67 TAXMAN 363
Income Tax Act, 1961 — Section 119, 139 (5)256 (2), 32, 34, 34 (1)
High Courts04 Aug 1992
Smt. Pushpalatha Vs Karnataka State Road Transport Corporation and another
Karnataka High Court · (1992) 3 KarLJ 492 : (1993) 2 LLJ 1061
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19
High Courts03 Aug 1992
M. Yellappa Vs The State of Karnataka
Karnataka High Court · (1993) 1 ALT(Cri) 174 : (1993) CriLJ 388 : (1993) ILR (Kar) 977 : (1992) 3 KarLJ 763
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 176Evidence Act, 1872 — Section 21, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 307
High Courts03 Aug 1992
Dena Bank, Mangalore Vs M/s. Bhikhabhai Prabhudas Parekh and Co., Mangalore and Others
Karnataka High Court · (1992) 4 KarLJ 38
Karnataka Land Revenue Act, 1964 — Section 156Karnataka Sales Tax Act, 1957 — Section 13(3)(A)
High Courts31 Jul 1992
Smt. Usha R. Shetty and others Vs Radeesh Rubber Pvt. Ltd. and another
Karnataka High Court · (1995) 84 CompCas 602 : (1992) ILR (Kar) 2782 : (1992) 3 KarLJ 604
Companies Act, 1956 — Section 433, 433 (1), 536 (2)
High Courts31 Jul 1992
George Albuquerque Vs Employees State Insurance Corporation
Karnataka High Court · (1993) 1 ALT(Cri) 661 : (1992) ILR (Kar) 2607 : (1992) 3 KarLJ 561
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees State Insurance Act, 1948 — Section 40, 85 (1)
High Courts30 Jul 1992Dismissed
Rangaswamy Vs State of Karnataka
Karnataka High Court · (1992) 07 KAR CK 0031
Karnataka Land Acquisition Rules, 1965 — Rule 3Land Acquisition (Mysore Extension and Amendment) Rules, 1961 — Rule 3Land Acquisition Act, 1894 — Section 4, 4 (1), 45, 6
High Courts30 Jul 1992
Sri K. Rangaswamy Vs State of Karnataka and Others
Karnataka High Court · AIR 1993 Kar 51
Karnataka Land Acquisition Rules, 1965 — Rule 3Land Acquisition Act, 1894 — Section 4, 45, 5 A, 6
High Courts29 Jul 1992Allowed
Dena Bank Vs Bhikhabhai Prabhudas Parekh and Co.
Karnataka High Court · (1992) ILR (Kar) 2659
Karnataka Land Revenue Act, 1964 — Section 156, 158 (1), 161, 190 (c)Karnataka Sales Tax Act, 1957 — Section 13 (3) (a), 15 (2A)Partnership Act, 1932 — Section 25
High Courts29 Jul 1992
R. Jayamma Vs Karnataka Electricity Board and Another
Karnataka High Court · (1992) ILR (Kar) 3416 : (1992) 3 KarLJ 570 : (1993) 1 LLJ 587
Constitution of India, 1950 — Article 14, 15, 16, 217
High Courts29 Jul 1992
Vijaya Bank Officers Congress and Others Vs Vijaya Bank
Karnataka High Court · (1992) 4 KarLJ 700 : (1993) 2 LLJ 28
Constitution of India, 1950 — Article 12, 14, 14, 16
High Courts29 Jul 1992
Commissioner of Income Tax Vs Manickbag Garage
Karnataka High Court · (1993) 67 TAXMAN 19
High Courts29 Jul 1992Dismissed
Special Land Acquisition Officer Vs Deputy Chief Engineer
Karnataka High Court · (1992) ILR (Kar) 2799
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 60Land Acquisition Act, 1894 — Section 26
High Courts28 Jul 1992Dismissed
P.C. Sriramulu Vs T.P. Sathyanarayan
Karnataka High Court · (1992) ILR (Kar) 2794
Karnataka Stamp Act, 1957 — Section 72 (1)Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2 (22), 49 (a)
High Courts28 Jul 1992
P.C. Sriramulu Vs T.P. Sathyanarayan and others
Karnataka High Court · (1993) 2 CivCC 330 : (1995) 83 CompCas 569 : (1992) 3 KarLJ 557
Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2 (22)
High Courts28 Jul 1992Dismissed
BDA Breweries and Distilleries Ltd. Vs Shree Durga Distillery
Karnataka High Court · (2002) 25 PTC 704
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts27 Jul 1992
Sri Koggu alias Narayana Sheety Vs 9th Land Tribunal and Others
Karnataka High Court · AIR 1993 Kar 73
Karnataka Land Reforms Act, 1961 — Section 15, 45