COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,930 of 2,390

High Courts11 Oct 1991

United India Insurance Co. Ltd. and others Vs Smt. Kadarbi and others

Karnataka High Court · (1992) ACJ 472 : AIR 1992 Kar 342 : (1993) 76 CompCas 419(1)

Motor Vehicles Act, 1939 — Section 110 AWorkmens Compensation Act, 1923 — Section 3

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High Courts11 Oct 1991

A.A. Kilachand Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 2170 : (1991) 4 KarLJ 705

Criminal Procedure Code, 1973 (CrPC) — Section 2Evidence Act, 1872 — Section 74, 75, 76

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High Courts11 Oct 1991

United India Insurance Co. Ltd. and another Vs Kadarbi and others

Karnataka High Court · (1992) ACJ 472 : (1992) 75 CompCas 308 : (1991) ILR (Kar) 4511 : (1991) 4 KarLJ 275

Motor Vehicles Act, 1939 — Section 110 AA

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High Courts10 Oct 1991

Ramachandra Laxman Doddamani and others Vs Syndicate Bank

Karnataka High Court · (1993) 77 CompCas 244 : (1992) ILR (Kar) 294 : (1991) 3 KarLJ 91

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High Courts10 Oct 1991

Yeshvir Goyal and another Vs Union of India and others

Karnataka High Court · (1993) 199 ITR 119 : (1991) 3 KarLJ 18

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276 C, 277Penal Code, 1860 (IPC) — Section 120 B, 420

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High Courts10 Oct 1991Allowed

Deputy Commissioner Vs Emmanuel Ramapuram

Karnataka High Court · (1992) ILR (Kar) 910 : (1991) 3 KarLJ 297

Coorg Land and Revenue Regualtions, 1899 — Regulation 110, 29, 48Evidence Act, 1872 — Section 114

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High Courts10 Oct 1991Allowed

R. Veeranna Vs Special Deputy Commissioner

Karnataka High Court · (1991) ILR (Kar) 3995 : (1991) 3 KarLJ 534

Karnataka Land Revenue Act, 1964 — Section 202

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High Courts09 Oct 1991

B. Subbaiah Vs The State of Karnataka

Karnataka High Court · (1992) CriLJ 3740 : (1992) 1 KarLJ 419

Constitution of India, 1950 — Article 134ACriminal Procedure Code, 1973 (CrPC) — Section 392, 392, 482

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High Courts09 Oct 1991

B. Sanjeevaiah Vs State of Karnataka and Others

Karnataka High Court · (1991) 3 KarLJ 28

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4

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High Courts09 Oct 1991

Thammegowda Vs Siddegowda

Karnataka High Court · (1991) ILR (Kar) 4506 : (1992) 1 KarLJ 459

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18

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High Courts09 Oct 1991

K. Krishnappa Vs Registrar Evaluation

Karnataka High Court · (1991) ILR (Kar) 4111 : (1992) 1 KarLJ 326

Karnataka State Universities Act, 1976 — Section 37 (f)

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High Courts08 Oct 1991

Bharat Fritz Werner Ltd. Vs Commissioner of Commercial Taxes and another

Karnataka High Court · (1992) 1 KarLJ 576 : (1992) 86 STC 170

Karnataka Sales Tax Act, 1957 — Section 5 (1)Transfer of Property Act, 1882 — Section 3

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High Courts08 Oct 1991

State of Karnataka Vs Firm ''Hotel Nagarjun'' and others

Karnataka High Court · (1992) CriLJ 1697

Criminal Procedure Code, 1973 (CrPC) — Section 239, 397, 401Essential Commodities Act, 1955 — Section 12 A, 6 A, 6 BPenal Code, 1860 (IPC) — Section 120 B, 6 C

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High Courts08 Oct 1991Dismissed

Mukundaiah Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 812 : (1991) 3 KarLJ 117

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts08 Oct 1991

Karnataka Co-operative Consumers Federation and Its Units'' Employees Welfare Union, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1991) 3 KarLJ 12

Karnataka Co-operative Societies Act, 1959 — Section 29(1)

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High Courts08 Oct 1991

C.R. Gowda Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others

Karnataka High Court · (1991) 4 KarLJ 177

Motor Vehicles Act, 1939 — Section 58

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High Courts04 Oct 1991Allowed

National Insurance Co. Ltd. Vs Indirabai

Karnataka High Court · (1992) ACJ 292 : (1991) ILR (Kar) 4229

Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1939 — Section 92 A

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High Courts04 Oct 1991Dismissed

Tejmal Mehta Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 3891 : (1992) 1 KarLJ 336

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)Constitution of India, 1950 — Article 22

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High Courts03 Oct 1991

Rajendrababu and Another Vs State of Karnataka and Others

Karnataka High Court · (1992) 1 KarLJ 542

Land Acquisition Act, 1894 — Section 6(1)

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High Courts03 Oct 1991

Director of Mines and Geology, Bangalore and Another Vs S.A. Rasheed

Karnataka High Court · (1992) 1 KarLJ 364

Karnataka Minor Mineral Concession Rules, 1969 — Rule 9(2)

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