High Courts27 Jul 1992Dismissed
Koggu alias Narayana Shetty Vs 9th Land Tribunal
Karnataka High Court · (1992) ILR (Kar) 2717 : (1992) 3 KarLJ 653
Karnataka Land Reforms Act, 1961 — Section 15
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,914 of 2,390
High Courts27 Jul 1992Dismissed
Commissioner of Income Tax Vs Mansaram Sukhdev Gunj
Karnataka High Court · (1993) 66 TAXMAN 474
High Courts24 Jul 1992
Karnataka Pawn Brokers'' Association (Regd.) and another Vs State of Karnataka and another
Karnataka High Court · (1992) ILR (Kar) 2639
Karnataka Sales Tax Act, 1957 — Section 11, 12, 12 (2), 2 (1) (f-2) (ii), 5 (5)
High Courts23 Jul 1992
Mysore Industrial Supplies, Bangalore Vs The Assistant Commissioner of Commercial Taxes-cum-entry Tax (Assessment-i), Bangalore and Another
Karnataka High Court · (2005) 58 KarLJ 142
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts23 Jul 1992Dismissed
Dr. M.V. Ramanna Vs M.N. Nagappa
Karnataka High Court · (1993) ILR (Kar) 1514 : (1992) 3 KarLJ 729
Civil Procedure Code, 1908 (CPC) — Section 96Karnataka Rent Control Act, 1961 — Section 14, 16, 4 (2)
High Courts22 Jul 1992
Sabanagouda Shivanagouda Goudar Vs Special Land Acquisition Officer
Karnataka High Court · (1993) ILR (Kar) 349 : (1992) 4 KarLJ 717
Constitution of India, 1950 — Article 21Land Acquisition Act, 1894 — Section 28 A, 6
High Courts21 Jul 1992
K.M. Muniswamy Reddy Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 2543 : (1992) 3 KarLJ 301
Constitution of India, 1950 — Article 19 (1), 21Karnataka Police Act, 1963 — Section 21 (g), 54, 55, 56, 65
High Courts21 Jul 1992Allowed
Leena Fernandes Vs Planning Authority
Karnataka High Court · (1992) ILR (Kar) 3068 : (1992) 3 KarLJ 355
Karnataka Town and Country Planning Act, 1961 — Section 14, 76 K, 76 K (1)
High Courts21 Jul 1992
Commissioner of Income Tax Vs H.M.T. Ltd.
Karnataka High Court · (1992) 07 KAR CK 0029
High Courts21 Jul 1992
State of Karnataka Vs Ganapathy Raman
Karnataka High Court · (1992) 87 STC 329
Karnataka Sales Tax Act, 1957 — Section 12, 12 (4), 29 (1), 5 (1), 5 (3A)
High Courts21 Jul 1992
Bharath Kumar D. Bhatia Vs Commissioner of Income Tax
Karnataka High Court · (1992) 65 TAXMAN 282
High Courts21 Jul 1992Allowed
Raichur District Rice Millers Association Vs State of Karnataka
Karnataka High Court · (1993) ILR (Kar) 1171 : (1992) 3 KarLJ 320
Essential Commodities Act, 1955 — Section 16 (1), 3
High Courts21 Jul 1992
State of Karnataka Vs Tarur Education Society
Karnataka High Court · (1992) ILR (Kar) 2415
High Courts16 Jul 1992Allowed
P.S. Pillaswamy Vs Karnataka Silk Marketing Board Limited
Karnataka High Court · (1992) 07 KAR CK 0036
High Courts16 Jul 1992
P.S. Pillaswamy Vs M/s. Karnataka Silk Marketing Hoard Limited, Bangalore
Karnataka High Court · (1992) 3 KarLJ 554
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts16 Jul 1992Dismissed
Mohammed Jalaludin Vs House Rent and Accommodation Controller
Karnataka High Court · (1992) ILR (Kar) 2379 : (1992) 3 KarLJ 24
Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 5
High Courts15 Jul 1992
Sri Krishnapur Mutt, Udupi Vs N. Vijayendra Shetty and Another
Karnataka High Court · (1992) 3 KarLJ 326
Karnataka Town and Country Planning Act, 1961 — Section 14
High Courts13 Jul 1992
M.J. Exports Pvt. Ltd. Vs Joint Chief Controller of Imports and Exports
Karnataka High Court · (1992) ILR (Kar) 2656 : (1992) 3 KarLJ 579
Criminal Procedure Code, 1973 (CrPC) — Section 11, 18, 2
High Courts13 Jul 1992Dismissed
M.J. Exports Pvt. Ltd. and Another Vs Joint Chief Controller of Imports and Exports and Others
Karnataka High Court · (1992) 40 ECC 446
Criminal Procedure Code, 1973 (CrPC) — Section 11, 177, 18, 2
High Courts09 Jul 1992
Ralectronics Limited Vs Assistant Collector of Central Excise
Karnataka High Court · (1992) 40 ECC 399 : (1993) 46 ECR 521 : (1993) 67 ELT 810 : (1992) ILR (Kar) 3427
Central Excise Act, 1944 — Section 11 A, 11 A (1)