Karnataka High Court Judgments 1990

Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 70, 87Representation of the Peoples Act, 1951 — Section 100, 101

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High Courts20 Dec 1990

T. Raju Setty Vs Bank of Baroda

Karnataka High Court · (1991) 4 KarLJ 475

Contract Act, 1872 — Section 128, 133, 134, 135, 139

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High Courts19 Dec 1990

Gaonkar and Company Vs Commissioner of Commercial Taxes in Karnataka

Karnataka High Court · (1992) 87 STC 150

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High Courts19 Dec 1990

Vikrant Tyres Ltd. and Another Vs Union of India and Others

Karnataka High Court · (1991) 4 KarLJ 301

Central Excise Rules, 1944 — Rule 8(1)

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High Courts19 Dec 1990

Vishal Enterprises Vs Commissioner of Commercial Taxes

Karnataka High Court · (1992) 87 STC 312

Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (1), 5 (2), 5 (3), 5 (4)

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High Courts19 Dec 1990

C. Mahalingaiah and Sons Vs State of Karnataka and another

Karnataka High Court · (1991) 83 STC 296

Karnataka Sales Tax Act, 1957 — Section 18 (1), 22 A

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High Courts18 Dec 1990

Kultej Singh Vs Circle Inspector of Police and others

Karnataka High Court · (1991) ILR (Kar) 3198 : (1991) 4 KarLJ 358

Criminal Procedure Code, 1973 (CrPC) — Section 167, 46 (1), 57Penal Code, 1860 (IPC) — Section 279, 338, 379, 411, 86

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High Courts18 Dec 1990Dismissed

E.S.I. Corporation Vs Sujirkar''s Tile Works

Karnataka High Court · (1991) ILR (Kar) 1385

Employees State Insurance (General) Regulations, 1950 — Regulation 40Employees State Insurance Act, 1948 — Section 75, 82

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High Courts18 Dec 1990Allowed

Employees'' State Insurance Corporation Vs Sujirkar''s Tile Works

Karnataka High Court · (1991) 63 FLR 206 : (1999) 3 LLJ 231

Constitution of India, 1950 — Article 14, 19 (1) (g)Employees State Insurance Act, 1948 — Section 2 (22), 82

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High Courts14 Dec 1990

Shankarappa Vs Mallayya

Karnataka High Court · (1991) ILR (Kar) 1810

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High Courts14 Dec 1990

T. Dase Gowda Vs D. Srinivasaiah and Others

Karnataka High Court · (1993) 4 KarLJ 108

City of Bangalore Improvement (Allotment of Sites) Rules, 1972 — Rule 18(2)(Iii)

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High Courts14 Dec 1990

Karnataka State Road Transport Corpn. Vs N. Nagendrappa and another

Karnataka High Court · (1991) 63 FLR 426 : (1992) 2 LLJ 168

Industrial Disputes Act, 1947 — Section 11 A

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High Courts14 Dec 1990

Union of India Vs Alembic Glass Industries Ltd.

Karnataka High Court · (1991) 34 ECC 131 : (1992) 61 ELT 193 : (1991) ILR (Kar) 1749

Central Excise Act, 1944 — Section 11 B, 2, 3, 4, 4 (1)Central Excise Rules, 1944 — Rule 8 (1)

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High Courts12 Dec 1990Allowed

Special Deputy Commissioner Vs Mrs. Bhargavi Madhavan

Karnataka High Court · (1991) ILR (Kar) 479 : (1991) 4 KarLJ 740

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 95 (2), 95 (4)

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High Courts12 Dec 1990

Bharat Hansraj Gandhi Vs Additional Collector of C. Ex.

Karnataka High Court · (1991) 34 ECC 143 : (1991) 55 ELT 462 : (1991) 1 KarLJ 187

Central Excise Rules, 1944 — Rule 4, 5Gold (Control) Act, 1968 — Section 78 (b)

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High Courts12 Dec 1990

T. Siddaganga Shetty Vs Karnataka Electricity Board and Another

Karnataka High Court · (1990) 4 KarLJ 531

Constitution of India, 1950 — Article 226

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High Courts12 Dec 1990

The Co-operative Housing Society Limited (Lig), Gulbarga Vs Dattatre Rao and Others

Karnataka High Court · (1991) 1 KarLJ 204

Karnataka Co-operative Societies Act, 1959 — Section 70A

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Karnataka High Court judgments, 1990