High Courts01 Aug 1990
Mahant P. Krishnananda Giri Goswamy Vs State Bank of Mysore and Others
Karnataka High Court · (1990) 2 KarLJ 344
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 49
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 16 of 35
High Courts01 Aug 1990
M/s. Prathibha R.C.C. Spun, Pipe and Cement Products and others Vs State of Karnataka and another
Karnataka High Court · AIR 1991 Kar 205 : (1990) ILR (Kar) 2672
Constitution of India, 1950 — Article 13, 14, 154, 162, 226
High Courts01 Aug 1990
Prathibha R.C.C. Spun Pipe and Cement Products and others Vs State of Karnataka and another
Karnataka High Court · (1991) 80 STC 425
Constitution of India, 1950 — Article 14, 19 (1) (g), 226
High Courts01 Aug 1990Allowed
S. Sreenivasa Rao Vs Sub-Registrar (Headquarters)
Karnataka High Court · (1990) ILR (Kar) 3740 : (1990) 2 KarLJ 258
Karnataka Societies Registration Act, 1960 — Section 23
High Courts01 Aug 1990
Moca Vs Morzaria Products (P) Ltd.
Karnataka High Court · (1991) ILR (Kar) 1492
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 14Karnataka Rent Control Act, 1961 — Section 3 (4)
High Courts01 Aug 1990Dismissed
Town Municipal Council Vs Vijaya College
Karnataka High Court · (1990) ILR (Kar) 2952 : (1990) 2 KarLJ 339
Karnataka Municipalities Act, 1964 — Section 94 (1) (a) (iv)
High Courts01 Aug 1990
Ramaiah Setty Vs Prakash
Karnataka High Court · (1991) 2 ACC 728
Motor Vehicles Act, 1988 — Section 173 (3)
High Courts31 Jul 1990Dismissed
S.P. Gurjar Vs Muddanna Shetty
Karnataka High Court · (1990) ILR (Kar) 3099 : (1990) 2 KarLJ 213
Transfer of Property Act, 1882 — Section 106, 110, 116
High Courts31 Jul 1990
Abdul Khader Vs Smt. Razia Begum
Karnataka High Court · (1991) CriLJ 247 : (1990) ILR (Kar) 3109
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127 (3) (b), 397
High Courts31 Jul 1990
Regional Provident Fund Commissioner Vs B. Rukmini K. Shetty
Karnataka High Court · (1991) 62 FLR 99 : (1990) ILR (Kar) 2770 : (1990) 2 KarLJ 151
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 15, 16, 16 (1) (b), 7 A
High Courts30 Jul 1990
Gammon India Limited Vs Regional P.F. Commissioner
Karnataka High Court · (1991) 62 FLR 478 : (1990) ILR (Kar) 2804 : (1991) 1 LLJ 523
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16, 16 (1) (b), 7 A
High Courts30 Jul 1990
Majalise Muntasima Khudad Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 3505
Constitution of India, 1950 — Article 22, 226, 228
High Courts27 Jul 1990
The Chief Engineer Constructions, Southern Railway and Others Vs Hanumanthappa and Others
Karnataka High Court · (1991) 2 ACC 227
High Courts27 Jul 1990
A.S. Kupparaju Vs General Secretary, Raju Kshatriya Welfare Association
Karnataka High Court · (1990) ILR (Kar) 3721 : (1990) 2 KarLJ 403
Karnataka Societies Registration Act, 1960 — Section 25, 25 (1)Karnataka Societies Registration Rules, 1961 — Rule 8
High Courts27 Jul 1990
V.M. Salgaocar and Bros. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 56 TAXMAN 309
High Courts27 Jul 1990
Venkatasubbareddy Vs The Assistant Commissioner, Chickballapur Sub-division, Chickballapur and Others
Karnataka High Court · (1991) 4 KarLJ 447
Karnataka Land Revenue Act, 1964 — Section 39
High Courts27 Jul 1990
K. Lakshmi Reddy and others Vs The Bangalore University and others
Karnataka High Court · AIR 1991 Kar 182 : (1990) ILR (Kar) 2941
Karnataka High Court Act, 1961 — Section 9Revised Regulations for B.Ed. Degree Course of Bangalore University — Regulation 2
High Courts27 Jul 1990
M/s. Designs and Constructions Vs State of Karnataka
Karnataka High Court · (1990) 34 KarLJ 97
Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6, 6(4)
High Courts27 Jul 1990Allowed
M.G. Kadali Vs A. Krishna
Karnataka High Court · (1990) ILR (Kar) 3446 : (1982) 2 KarLJ 453
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 6
High Courts27 Jul 1990
Builders Association of India Vs State of Karnataka and others
Karnataka High Court · (1990) 79 STC 442
Central Sales Tax Act, 1956 — Section 4, 5Constitution of India, 1950 — Article 14, 19 (1) (g), 246, 254, 265Karnataka Sales Tax Act, 1957 — Section 5 B