High Courts11 Dec 1990
Brijmohan Pailya Soni Vs Collector of Central Excise
Karnataka High Court · (1997) 57 ECC 189 : (1994) 52 ECR 493 : (1992) 58 ELT 67
Customs Act, 1962 — Section 110, 110 (2)Gold (Control) Act, 1968 — Section 79
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 2 of 35
High Courts10 Dec 1990
Annamma Vs Pattamma
Karnataka High Court · (1990) ILR (Kar) 1696
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Mysore Hindu Women Right to Property Act, 1933 — Section 3 (j), 4, 6 (2)
High Courts07 Dec 1990Dismissed
Gaffar Jahangir Beedi Works Vs Union of India (UOI)
Karnataka High Court · (1991) 62 FLR 611 : (1991) ILR (Kar) 876
Beedi and Cigar Workers (Condition of Employment) Act, 1966 — Section 37, 4Employees State Insurance Act, 1948 — Section 46, 49, 51
High Courts07 Dec 1990
Shankar Nayak Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 1468 : (1990) 3 KarLJ 410 : (1991) 3 RCR(Criminal) 98
Criminal Procedure Code, 1973 (CrPC) — Section 4 (2), 438Foreign Exchange Regulation Act, 1973 (FERA) — Section 35 (3)Penal Code, 1860 (IPC) — Section 379
High Courts07 Dec 1990
Lakshman Rao Sakharam Survase Vs Smt. Mangala
Karnataka High Court · (1991) CriLJ 1980 : (1991) ILR (Kar) 637 : (1990) 3 KarLJ 346
Criminal Procedure Code, 1973 (CrPC) — Section 125 (3), 128, 397, 482
High Courts06 Dec 1990Allowed
V. Maroli Vs Archbishop of Bangalore
Karnataka High Court · (1991) ILR (Kar) 53 : (1990) 3 KarLJ 379
Constitution of India, 1950 — Article 14Karnataka Rent Control Rules, 1961 — Rule 4 (1) (A) (10)
High Courts05 Dec 1990Allowed
Property and Finance Private Ltd. Vs Union of India (UOI)
Karnataka High Court · (1991) ILR (Kar) 315
High Courts05 Dec 1990
Shyam Sunder U. Nichani Vs Asstt. Collector of C. Ex. and Customs
Karnataka High Court · (1991) 33 ECC 246 : (1991) 56 ELT 5
Central Excise Act, 1944 — Section 11 ACentral Excise Rules, 1944 — Rule 10, 10A, 173B, 8
High Courts30 Nov 1990
Baburao Vs The Dist. Magistrate, Gulbarga and another
Karnataka High Court · (1992) CriLJ 184 : (1991) ILR (Kar) 627 : (1990) 3 KarLJ 413
Criminal Procedure Code, 1973 (CrPC) — Section 482, 54, 55, 56, 57
High Courts30 Nov 1990
Applied Industrial Products Private Ltd. Vs Collector of C. Ex.
Karnataka High Court · (1991) 32 ECC 104 : (1992) 61 ELT 364
Central Excise Act, 1944 — Section 11 A
High Courts29 Nov 1990
N. Nagaraja Rao Vs Additional District Judge, Chitradurga and Others
Karnataka High Court · (1990) 4 KarLJ 52
Constitution of India, 1950 — Article 226
High Courts29 Nov 1990
D. Munnalal Vs Collector of Central Excise, Belgaum
Karnataka High Court · (1999) 113 ELT 37
Gold (Control) Act, 1968 — Section 276 C, 277, 8 (i), 85
High Courts29 Nov 1990
M/s. Southern Steelmet and Alloys Ltd., Bangalore Vs Karnataka Electricity Board, Bangalore and another
Karnataka High Court · AIR 1991 Kar 267 : (1990) 3 KarLJ 424
Constitution of India, 1950 — Article 226Electricity Supply Regulations — Regulation 41D, 41E (1)
High Courts29 Nov 1990
Engineering Systems (P) Ltd. Vs Union of India
Karnataka High Court · (1991) 33 ECC 160 : (1992) 57 ELT 12
Central Excise Act, 1944 — Section 11 A, 33, 35 FCentral Excise Rules, 1944 — Rule 4, 5
High Courts29 Nov 1990Dismissed
Life Insurance Corporation of India Vs Bettegowda
Karnataka High Court · (1991) ILR (Kar) 3186
High Courts29 Nov 1990Dismissed
Engineering Systems (P) Ltd. Vs Additional Collector of Central Excise and Another Pramod Amberkar Vs Additional Collector of Central Excise and Customs and Others
Karnataka High Court · (1991) 36 ECR 508
Central Excise Act, 1944 — Section 11 A, 33Central Excise Rules, 1944 — Rule 173Q (1)
High Courts29 Nov 1990Dismissed
Karnataka Electricity Board Vs Topasa
Karnataka High Court · (1991) ILR (Kar) 909 : (1991) 1 KarLJ 313
Electricity Act, 1910 — Section 26 (6)
High Courts28 Nov 1990Dismissed
Syndicate Bank Vs Sudhir Surgicals and Allied Industries and Others
Karnataka High Court · (1991) 72 CompCas 555 : (1991) ILR (Kar) 3173
High Courts28 Nov 1990
P.M. Subbaiah Vs State of Karnataka
Karnataka High Court · (1991) 190 ITR 440
Income Tax Act, 1922 — Section 25 AMysore Agricultural Income Tax Act, 1957 — Section 3 (3), 30, 30 (3)
High Courts28 Nov 1990
Syndicate Bank, Ulsoor Branch, Bangalore Vs M/s. Sudhir Surgicals and Allied Industries, Bangalore and others
Karnataka High Court · AIR 1992 Kar 146