High Courts20 Aug 1990Dismissed
Seshmull M. Shah Vs Sayed Abdul Rashid
Karnataka High Court · (1991) ILR (Kar) 2857
Transfer of Property Act, 1882 — Section 41
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 14 of 35
High Courts17 Aug 1990
Vishwabharathi House Building Co-operative Society Limited and Another Vs The Bangalore Development Authority, Bangalore and Another
Karnataka High Court · AIR 1991 Kar 133 : (1990) ILR (Kar) 2975
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 8, 9Bangalore Development Authority Act, 1976 — Section 69, 69 (1)Constitution of India, 1950 — Article 226, 227
High Courts17 Aug 1990
Azico Traders Vs Coffee Board and Another
Karnataka High Court · (1990) 2 KarLJ 334
Constitution of India, 1950 — Article 226
High Courts17 Aug 1990
Deputy Commissioner of Commercial Taxes, Bangalore Vs Mysore Breweries Ltd.
Karnataka High Court · (1990) ILR (Kar) 3089
Karnataka Sales Tax Act, 1957 — Section 21 (4)
High Courts16 Aug 1990
Shantivardhaka Education Society Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 250
Constitution of India, 1950 — Article 226
High Courts16 Aug 1990
Ramaiah Vs T. Gundappa and Others
Karnataka High Court · (1990) 2 KarLJ 450
Karnataka Land Reforms Act, 1961 — Section 133
High Courts14 Aug 1990
Mangalore Chemicals and Fertilizers Ltd. Vs Deputy Commissioner of Commercial Taxes, Mangalore Division, Mangalore and others
Karnataka High Court · (1991) 83 STC 228
Karnataka Sales Tax Act, 1957 — Section 13 (2), 13 (3), 8 A, 9
High Courts14 Aug 1990Partly Allowed
IIM Employees Association Vs Indian Institute of Management
Karnataka High Court · (1990) ILR (Kar) 3148 : (1990) 2 KarLJ 226
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1R, 151
High Courts14 Aug 1990
N. Rajasekhar Vs V.N. Roy
Karnataka High Court · (1990) ILR (Kar) 2826
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (4), 3
High Courts14 Aug 1990Allowed
Authorised Officer Vs Venkataraman Bommayya Naik
Karnataka High Court · (1990) ILR (Kar) 3936
Karnataka Forest Act, 1963 — Section 71 B (2)
High Courts13 Aug 1990
Commissioner of Gift Tax Vs Mrs. C.D. Muthanna
Karnataka High Court · (1991) 187 ITR 461 : (1990) 3 KarLJ 487
Gift Tax Act, 1958 — Section 26 (2)Registration Act, 1908 — Section 47
High Courts13 Aug 1990
N.V. Bagi Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1991) 83 STC 449
Karnataka Sales Tax Act, 1957 — Section 12 (2), 22, 28 A (4)
High Courts13 Aug 1990
B.M. Hanumanthappa Vs Deputy Commissioner, Shimoga and Others
Karnataka High Court · (1990) 2 KarLJ 401
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(1)(E)
High Courts13 Aug 1990
Smt. Zubeda Khatoon, Bangalore City Vs The Assistant Collector of Customs, Legal, Bangalore
Karnataka High Court · (1991) CriLJ 1392 : (1991) 34 ECC 87 : (1991) ILR (Kar) 1820
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202 (2), 244, 245, 246Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20 (b) (i), 41 (i)
High Courts13 Aug 1990
Shanmuga Oil Mills Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1993) 91 STC 100
Karnataka Sales Tax Act, 1957 — Section 12 (4), 6 B
High Courts10 Aug 1990
H.P. Veeresh Vs Smt. Channabasamma
Karnataka High Court · AIR 1992 Kar 95 : (1990) ILR (Kar) 3891
Hindu Succession Act, 1956 — Section 12, 12 (c), 14
High Courts10 Aug 1990
Workmen of Karnataka Agro Proteins Ltd. Vs Karnataka Agro Proteins Ltd. and others
Karnataka High Court · (1991) 63 FLR 216 : (1991) ILR (Kar) 244
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25 FFSick Industrial Companies (Special Provisions) Act, 1985 — Section 16 (4)
High Courts09 Aug 1990Allowed
Channaveerappa Vs Assistant Commissioner and Rent Controller
Karnataka High Court · (1990) ILR (Kar) 4078 : (1990) 2 KarLJ 253
Karnataka Rent Control Act, 1961 — Section 21 B, 3 (d), 50
High Courts09 Aug 1990Dismissed
K.S. Subramani and Another Vs A. Thomas Ross and Another
Karnataka High Court · (1991) ACJ 97 : (1990) 2 KarLJ 319
Motor Vehicles Act, 1988 — Section 110 A