High Courts28 Nov 1989
State of Karnataka Vs Sanjiv Mehra and Another
Karnataka High Court · (1990) 79 STC 372
Bengal Municipal Act, 1884 — Section 101
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 3 of 23
High Courts28 Nov 1989Allowed
John Shalex Paints Pvt. Ltd. Vs Assistant Collector of Central Excise and Others
Karnataka High Court · (1990) 26 ECC 183 : (1991) 33 ECR 211
Central Excise Act, 1944 — Section 11 A, 2 (f), 4 (c)
High Courts28 Nov 1989
Commissioner of Income Tax Vs Mysore Sugar Co. Ltd.
Karnataka High Court · (1990) 82 CTR 255 : (1990) 183 ITR 113 : (1990) 51 TAXMAN 208
Income Tax Act, 1961 — Section 256 (1), 263
High Courts27 Nov 1989
M/s. Deepak Wines Vs State of Karnataka and Another
Karnataka High Court · (1990) 34 KarLJ 5
Criminal Procedure Code, 1973 (CrPC) — Section 165Karnataka Sales Tax Act, 1957 — Section 28(3)
High Courts27 Nov 1989
Indian Oxygen Ltd. Vs State of Karnataka
Karnataka High Court · (1990) 79 STC 351
Karnataka Sales Tax Act, 1957 — Section 21, 5 (1)
High Courts23 Nov 1989
High Court of Karnataka Vs Y.K. Subbanna and Others
Karnataka High Court · (1990) CriLJ 1159 : (1989) ILR (Kar) 3572 : (1990) 1 KarLJ 201
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts23 Nov 1989
M/s. Al-ameen Trading Company Vs Commercial Tax Officer, Mangalore
Karnataka High Court · (1990) 34 KarLJ 11
Karnataka Sales Tax Act, 1957 — Section 12a
High Courts23 Nov 1989Dismissed
Chandrappa Vs Zilla Parishad
Karnataka High Court · (1990) ILR (Kar) 1676 : (1990) 3 KarLJ 38
Constitution of India, 1950 — Article 226, 227Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 182 (1) (XV), 184
High Courts22 Nov 1989
Amaregowda Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1280
Karnataka Land Reforms Act, 1961 — Section 113 (2), 118 (1A), 67 (1)
High Courts22 Nov 1989
B.N. Chudamani Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 223 : (1990) 1 KarLJ 103
High Courts22 Nov 1989Dismissed
R.P. Shavi Vs State of Karnataka
Karnataka High Court · (1990) 60 FLR 413 : (1990) ILR (Kar) 255 : (1990) 1 KarLJ 70
Constitution of India, 1950 — Article 162, 226Water (Prevention and Control of Pollution) Act, 1974 — Section 5, 5 (3)
High Courts21 Nov 1989Dismissed
Channaveerappa Vs Channabasappa
Karnataka High Court · (1990) ILR (Kar) 1293
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts20 Nov 1989
K.A. Appanna (Lrs. of Late K.A. Kalappa) Vs Agricultural Income Tax Officer
Karnataka High Court · (1992) 106 CTR 341 : (1990) 182 ITR 196 : (1990) 51 TAXMAN 474
Income Tax Act, 1961 — Section 159Wealth Tax Act, 1957 — Section 18, 19, 36
High Courts20 Nov 1989
M/s. Canara Exports Vs Asst. Commissioner of Commercial Taxes, Mangalore and Another
Karnataka High Court · (1990) 34 KarLJ 12
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1979 — Section 16b
High Courts17 Nov 1989
B.M. Ranji Kariappa Vs State of Karnataka and Another
Karnataka High Court · (1990) 2 KarLJ 351
Constitution of India, 1950 — Article 14Karnataka Preservation of Trees Act, 1976 — Section 2(1)(E)
High Courts17 Nov 1989Dismissed
Anjuman-e-lslam Vs Karnataka Board of Wakfs
Karnataka High Court · (1990) ILR (Kar) 214 : (1990) 1 KarLJ 1
Waqf Act, 1954 — Section 42, 43, 43 (1), 43 A
High Courts17 Nov 1989
M.J. Torgal Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1672 : (1990) 1 KarLJ 77
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 401Karnataka Excise (Second Amendment) Act, 1987 — Section 43 A (2)
High Courts17 Nov 1989Dismissed
Sharanappa Basappa Dindawar Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 218 : (1990) 1 KarLJ 91
Karnataka Land Reforms Act, 1961 — Section 60 (10) (ii), 66
High Courts16 Nov 1989
Saraswathi Devi Prathap Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 289
Constitution of India, 1950 — Article 14Mysore Court-fees and Suits Valuation Act, 1958 — Section 52, 53
High Courts16 Nov 1989
Nanjundeswara Trading Company Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 101
Karnataka Rice Procurement (Levy) Order, 1984 — Clause 6(2)