COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,926 of 2,390

High Courts17 Dec 1991Dismissed

Umar Haji Vs Deputy Commissioner

Karnataka High Court · (1992) ILR (Kar) 2145

Coorg Land and Revenue Regualtions, 1899 — Regulation 10, 10 (4), 122 (2), 123, 123 (4)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

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High Courts16 Dec 1991

Mohammed Haji Alavi Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 623 : (1991) 3 KarLJ 745

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High Courts16 Dec 1991Allowed

K.E.B. Vs T.S. Venkatarangaiah

Karnataka High Court · (1992) ILR (Kar) 219 : (1991) 3 KarLJ 133

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 11 (4)

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High Courts11 Dec 1991

Indo-American Hybrid Seeds and others Vs India Tourism Development Corpn. Ltd. and others

Karnataka High Court · AIR 1992 Kar 414 : (1992) ILR (Kar) 1103 : (1991) 4 KarLJ 237

Interest Act, 1978 — Section 2 (b), 3

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High Courts11 Dec 1991

United Commercial Bank, Bangalore Vs B.M. Mahadeva Babu and another

Karnataka High Court · AIR 1992 Kar 294 : (1994) 80 CompCas 845 : (1991) 4 KarLJ 200

Contract Act, 1872 — Section 128, 133, 134, 139, 141Limitation Act, 1963 — Section 18, 20

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High Courts11 Dec 1991Dismissed

Syed Kareem Vs Zarina Bi

Karnataka High Court · (1992) 1 DMC 536 : (1992) ILR (Kar) 822 : (1991) 4 KarLJ 217

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3 (1) (a), 5

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High Courts10 Dec 1991

Bhaskar Hanamatse Meharwade Vs State of Karnataka

Karnataka High Court · (1992) CriLJ 3985 : (1992) ILR (Kar) 2272

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 216, 468, 473, 482Penal Code, 1860 (IPC) — Section 201, 202, 279, 304 (a)

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High Courts09 Dec 1991Allowed

Parvathibai Vs Dattatreya Janardhan Dhopeshwarkar (delted)

Karnataka High Court · (1992) ILR (Kar) 929 : (1991) 3 KarLJ 708

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), Order 21 Rule 16, 151Registration Act, 1908 — Section 34

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High Courts06 Dec 1991

Smt. Gouri Bi and Others Vs Khemraj and Others

Karnataka High Court · (1992) 1 ACC 583

Motor Vehicles Act, 1988 — Section 110 A, 92 (A), 95 (1) (b) (i), 96 (2) (b) (ii)

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High Courts06 Dec 1991Dismissed

Parvathamma Vs Lokanath

Karnataka High Court · (1992) ILR (Kar) 644

Limitation Act, 1963 — Section 54

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High Courts06 Dec 1991Allowed

Gouri Bi Vs Khemraj

Karnataka High Court · (1992) 1 ACC 583 : (1992) ACJ 623 : (1992) ILR (Kar) 597 : (1991) 3 KarLJ 703

Motor Vehicles Act, 1939 — Section 110 A, 92 A

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High Courts06 Dec 1991

PSI Data Systems Ltd. Vs Presiding Officer

Karnataka High Court · (1992) ILR (Kar) 2163 : (1991) 3 KarLJ 243 : (1993) 1 LLJ 73

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Industrial Disputes Act, 1947 — Section 11, 11 (1), 11 (3), 18, 22

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High Courts05 Dec 1991

Jayakunvar Manilal Shah Vs Syndicate Bank

Karnataka High Court · (1992) ILR (Kar) 1053 : (1992) 2 KarLJ 583

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 7 Rule 7Contract Act, 1872 — Section 127, 144

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High Courts05 Dec 1991

Shri Anwar Abdulla etc. Vs The Union of India and others

Karnataka High Court · (1992) CriLJ 3616 : (1992) ILR (Kar) 353 : (1991) 3 KarLJ 262

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 9Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 104

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High Courts05 Dec 1991