High Courts18 Nov 1991Allowed
N. Scmasekhar Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 754
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 201, 302, 506
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,928 of 2,390
High Courts15 Nov 1991
Gadi Narayanappa Vs Lakshmamma
Karnataka High Court · (1992) ILR (Kar) 962 : (1991) 4 KarLJ 187
Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts15 Nov 1991Allowed
K. Radhika Rao Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 1973 : (1991) 3 KarLJ 95
Karnataka Medical Colleges (Selection of Candidates for Admission to First MBBS) Rules, 1987 — Rule 4, 4 (1) (a) (c), 4 (1) (c), 9
High Courts15 Nov 1991
Madaiah Vs Deputy Commissioner, Mysore and Others
Karnataka High Court · (1992) 3 KarLJ 760
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(B)
High Courts14 Nov 1991Dismissed
C.K. Venkatasubba Rao Vs B.K. Ranganath and State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 4395 : (1992) 1 KarLJ 455
Karnataka Lokayukta Act, 1984 — Section 26Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 6
High Courts14 Nov 1991Dismissed
S.I. Vasudevan Vs Chief General Manager
Karnataka High Court · (1991) ILR (Kar) 4389 : (1992) 1 KarLJ 452
Constitution of India, 1950 — Article 226 (2)
High Courts14 Nov 1991Dismissed
Chamundi Roller Flour Mills Ltd. Vs Senior Regional Manager, FCI
Karnataka High Court · (1992) ILR (Kar) 2160 : (1992) 1 KarLJ 579
Constitution of India, 1950 — Article 14, 226
High Courts14 Nov 1991
Macchappa and Another Vs Hanumanna and Others
Karnataka High Court · (1991) 3 KarLJ 758
High Courts14 Nov 1991
B.L. Kalachar and Another Vs Vijaya Bank
Karnataka High Court · (1992) 1 KarLJ 532
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1(1)
High Courts13 Nov 1991
Vasantha Industries Vs Karnataka State Financial Corporation
Karnataka High Court · (1993) 76 CompCas 878b : (1991) ILR (Kar) 4386 : (1992) 1 KarLJ 450
High Courts12 Nov 1991Allowed
Assistant Commissioner and Land Acquisition Officer Vs Secretary, Govt. of India
Karnataka High Court · (1991) ILR (Kar) 4288 : (1992) 1 KarLJ 384
Land Acquisition Act, 1894 — Section 23, 24, 4 (1), 54
High Courts11 Nov 1991
Shivalingaiah and Others Vs State of Karnataka and Another
Karnataka High Court · (1991) 3 KarLJ 123
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts11 Nov 1991
M/s. Vidyaranya Chitra Mandir Vs Union of India and Others
Karnataka High Court · (1991) 3 KarLJ 201
Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 — Section 24Constitution of India, 1950 — Article 14
High Courts11 Nov 1991Dismissed
Regional Transport Officer Vs A. Vinayagam
Karnataka High Court · (1991) ILR (Kar) 4381 : (1992) 1 KarLJ 447
Motor Vehicles Act, 1939 — Section 63 (6)
High Courts08 Nov 1991Allowed
Ashika Vishal Shah Vs Prataprai Manekchand Mehta
Karnataka High Court · (1991) ILR (Kar) 4533 : (1991) 3 KarLJ 371
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115, 42
High Courts08 Nov 1991
Srimathi Kalamma Vs Srimathi Veeramma and others
Karnataka High Court · AIR 1992 Kar 362 : (1992) 1 DMC 564 : (1992) ILR (Kar) 300 : (1991) 3 KarLJ 78
Hindu Succession Act, 1956 — Section 23
High Courts08 Nov 1991
Lingegowda (Dead) by L.Rs. and Others Vs Deputy Commissioner, Chickmagalur and Others
Karnataka High Court · (1991) 3 KarLJ 1
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts08 Nov 1991
M.G. Kalegowda Vs Assistant Commissioner, Chickmagalur and Others
Karnataka High Court · (1992) 2 KarLJ 346
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts08 Nov 1991
Rangaiah Vs State of Karnataka and Others
Karnataka High Court · (1992) 1 KarLJ 581
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts06 Nov 1991Dismissed
L. Ramakrishnappa Vs Presiding Officer
Karnataka High Court · (1991) ILR (Kar) 4421 : (1991) 4 KarLJ 654
Constitution of India, 1950 — Article 226, 227, 329Karnataka Co-operative Societies Act, 1959 — Section 29 C (5)