High Courts09 Jan 1992
A. Basavaraj and Another Vs Kushal Chand and Another
Karnataka High Court · AIR 1992 Kar 393 : (1992) ILR (Kar) 1401 : (1992) 2 KarLJ 232
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,925 of 2,390
High Courts09 Jan 1992
H.S. Sadashiva Vs M.S. Muthappa and others
Karnataka High Court · (1992) CriLJ 2424 : (1992) 2 KarLJ 81
High Courts09 Jan 1992
Wing Commander A.S. Krishna Murthy Vs Madhukar A. Shah
Karnataka High Court · (1992) ILR (Kar) 1987 : (1992) 3 KarLJ 1
Contract Act, 1872 — Section 187
High Courts08 Jan 1992
M.D. Muthu and Others Vs Rev. D.P. Shettian
Karnataka High Court · (1996) ILR (Kar) 3066
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12
High Courts08 Jan 1992
Munisettappa and others Vs Krishnappa and anothers
Karnataka High Court · AIR 1992 Kar 375 : (1992) ILR (Kar) 1174 : (1992) 2 KarLJ 189
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 37, 40
High Courts07 Jan 1992
1m/s. Allied Industries and Steel Rolling Mills Private Limited, Mangalore and Another Vs State of Karnataka and Others
Karnataka High Court · (1996) 40 KarLJ 207
Karnataka Sales Tax Act, 1957 — Section 5(4)
High Courts07 Jan 1992
Muniyamma and others Vs Arathi Cine Enterprises Pvt. Ltd. and others
Karnataka High Court · (1993) 77 CompCas 97 : (1992) ILR (Kar) 1262 : (1992) 2 KarLJ 614
Companies Act, 1956 — Section 108, 108 (1), 111, 155, 155 (2)
High Courts07 Jan 1992Dismissed
Management of Graphite India Ltd. Vs E.S.I. Corporation
Karnataka High Court · (1992) ILR (Kar) 712 : (1992) 2 LLJ 125
Employees State Insurance Act, 1948 — Section 2 (22) (c), 45 A, 75
High Courts07 Jan 1992
M/s Graphite India Ltd. Vs E.S.I. Corpn.
Karnataka High Court · (1992) 2 LLJ 125
Employees State Insurance Act, 1948 — Section 2, 45 A, 75
High Courts07 Jan 1992Allowed
Gangadharan Vs Jagadguru Gangadhar Swamigalu Gurugalad Swamigalu
Karnataka High Court · (1992) ILR (Kar) 579 : (1992) 2 KarLJ 33
Karnataka Rent Control Act, 1961 — Section 10 A, 31 B, 31 C, 4 (2)
High Courts06 Jan 1992
Abdul Jaleel and others Vs Smt. Aishabi and others
Karnataka High Court · AIR 1992 Kar 380 : (1992) ILR (Kar) 1156 : (1992) 2 KarLJ 277
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Waqf Act, 1954 — Section 57
High Courts06 Jan 1992Allowed
Abbubaker Beary Vs Tahsildar
Karnataka High Court · (1992) ILR (Kar) 1779 : (1992) 2 KarLJ 125
Karnataka Land Reforms Act, 1961 — Section 130, 22, 35, 38, 41
High Courts03 Jan 1992Dismissed
Syndicate Bank Vs Vittal Bhat
Karnataka High Court · (1992) ILR (Kar) 991
Civil Procedure Code, 1908 (CPC) — Section 141, 38, 39Karnataka Civil Courts Laws (Amendment) Act, 1989 — Section 4 (1)
High Courts02 Jan 1992Allowed
Yogambika Vs Narsingh
Karnataka High Court · (1992) ILR (Kar) 717
City of Bangalore Improvement (Allotment of Sites) Rules, 1972 — Rule 18Specific Relief Act, 1963 — Section 20
High Courts20 Dec 1991
Asst. Commissioner-cum-Land Acquisition Officer Vs Mallaiah
Karnataka High Court · (1992) ILR (Kar) 704
Land Acquisition Act, 1894 — Section 11, 23 (1A), 4 (1)
High Courts19 Dec 1991
Hanumanumul Baid Vs Ananthapadmanabha
Karnataka High Court · (1992) ILR (Kar) 1133 : (1991) 3 KarLJ 255
Karnataka Stamp Act, 1957 — Section 34Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35
High Courts19 Dec 1991
Mirza Waliulla Baig Vs Jayarama Reddy
Karnataka High Court · (1992) ILR (Kar) 226 : (1991) 3 KarLJ 239
High Courts19 Dec 1991
Saroja Vs Krishnamurthy
Karnataka High Court · (1992) ILR (Kar) 1138 : (1991) 3 KarLJ 248
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p), 21 (4)
High Courts17 Dec 1991
Ismail Khan Vs The State
Karnataka High Court · (1992) CriLJ 3566 : (1991) 4 KarLJ 262 : (1993) 1 RCR(Criminal) 227
Criminal Procedure Code, 1973 (CrPC) — Section 248 (A), 322, 344, 482Karnataka Prevention of Incitement to Refuse or to Defer Payment of Tax Act, 1981 — Section 2Penal Code, 1860 (IPC) — Section 143, 193, 506
High Courts17 Dec 1991
Commissioner of Income Tax Vs Motor Industries Co. Ltd.
Karnataka High Court · (1992) 102 CTR 85 : (1992) ILR (Kar) 345 : (1993) 199 ITR 375
Companies (Profits) Surtax Act, 1964 — Section 1 (iv), 1 (v)