High Courts19 Sept 1990
Hind Nippon Rural Industries Private Limited Vs State of Karnataka
Karnataka High Court · (1991) 81 STC 46
Central Sales Tax Act, 1956 — Section 10, 10 A, 10 A (1), 8, 8 (3) (b)
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 10 of 35
High Courts19 Sept 1990Allowed
P.J. Bagilthaya Vs General Manager, Telephones and Another
Karnataka High Court · (1990) 09 KAR CK 0004
High Courts14 Sept 1990
The Oriental Insurance Co. Ltd., Bangalore and another Vs S. Jagadish and another
Karnataka High Court · (1991) 1 ACC 566 : (1991) ACJ 1105 : AIR 1991 Kar 258 : (1990) ILR (Kar) 4384
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 110, 12, 4, 6
High Courts14 Sept 1990
M/s. Hinduja Casuals Vs A. Vittal Rao and Others
Karnataka High Court · (1990) 4 KarLJ 244
Industrial Disputes Act, 1947 — Section 10(1)(C)
High Courts14 Sept 1990
Basavarajappa Vs M.S. Channabasappa
Karnataka High Court · (1991) ILR (Kar) 1565 : (1991) 1 KarLJ 44
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12
High Courts14 Sept 1990
Jayajeevan and Co. Vs Additional Commercial Tax Officer, I Circle, Belgaum
Karnataka High Court · (1991) 81 STC 102
High Courts13 Sept 1990
Bharamappa Kalappa Ijari Vs Venkatesh Sesha Itagi
Karnataka High Court · (1991) ILR (Kar) 208 : (1990) 3 KarLJ 308
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts13 Sept 1990Dismissed
A.G. Shivalingappa Vs A.G. Shankarappa
Karnataka High Court · (1991) ILR (Kar) 1804 : (1990) 3 KarLJ 408
Registration Act, 1908 — Section 34, 72, 73, 77
High Courts13 Sept 1990
Karnataka Food and Civil Supplies Corporation Ltd. Vs State of Karnataka
Karnataka High Court · (1991) 81 STC 87
High Courts13 Sept 1990
Union Bank of India Vs Little Industries and others
Karnataka High Court · (1992) 75 CompCas 311
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Sept 1990Allowed
Yasimsab Fakruddinsab Dori Vs Basappa
Karnataka High Court · (1991) ILR (Kar) 3954 : (1991) 2 KarLJ 219
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts13 Sept 1990Allowed
Automobile Products of India Limited Vs State of Karnataka
Karnataka High Court · (1991) 81 STC 414
Karnataka Sales Tax Act, 1957 — Section 20, 28 A, 28 A (2)
High Courts12 Sept 1990
Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Vs Union of India and others
Karnataka High Court · (1992) 75 CompCas 228 : (1990) ILR (Kar) 3405 : (1990) 3 KarLJ 84
Constitution of India, 1950 — Article 14, 226, 300A
High Courts12 Sept 1990
Khoday Distilleries (P.) Ltd. Vs Commissioner of Commercial Taxes, Karnataka and others
Karnataka High Court · (1991) 82 STC 251
Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (3-B), 5 A
High Courts12 Sept 1990
Dandeli Ferro Alloys Private Ltd. Vs Karnataka Electricity Board
Karnataka High Court · (1991) ILR (Kar) 1164 : (1991) 1 KarLJ 302
Electricity (Supply) Act, 1948 — Section 2 (1), 49, 78 A
High Courts11 Sept 1990Dismissed
State of Karnataka Vs Chikkarangaiah
Karnataka High Court · (1991) ILR (Kar) 213 : (1990) 3 KarLJ 454
Criminal Procedure Code, 1973 (CrPC) — Section 439 (1), 439 (2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts11 Sept 1990
T.N. Srinivasaiah and Sons Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1992) 84 STC 75
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts11 Sept 1990
Mohammed Ishaq and Sons Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1992) 87 STC 36
Karnataka Sales Tax Act, 1957 — Section 5 (3), 5 (4)
High Courts10 Sept 1990Dismissed
Thimmarayappa and Another Vs Smt. Tholasamma and Others
Karnataka High Court · (1991) 2 DMC 457
Hindu Succession Act, 1956 — Section 14, 14 (1)
High Courts10 Sept 1990
Lakkawwa Vs Gourawwa and Others
Karnataka High Court · (1991) 1 KarLJ 149
Hindu Succession Act, 1956 — Section 14(1)