High Courts28 Jun 1990
C.D. Komkalimuth and Co. Vs Commissioner of Commercial Taxes in Karnataka, Bangalore-9
Karnataka High Court · (1990) 79 STC 305
Karnataka Sales Tax Act, 1957 — Section 22 A, 24, 8 A
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 22 of 35
High Courts27 Jun 1990
V. Pappanna and Bros. Vs Commissioner of Commercial Taxes in Karnataka, Bangalore-9
Karnataka High Court · (1990) 79 STC 177
Karnataka Sales Tax Act, 1957 — Section 12 (3), 23 (1)
High Courts27 Jun 1990
Sri Raghavendra Swamigalu, Kadalabal and Others Vs State of Karnataka and Others
Karnataka High Court · (1990) 4 KarLJ 204
Karnataka Certain Inams Abolition Act, 1977 — Section 5(1)
High Courts27 Jun 1990Dismissed
Rajasab Husseinsab Mulla Vs Inayuthullakhan
Karnataka High Court · (1992) ILR (Kar) 1649
Karnataka Land Revenue Act, 1964 — Section 2 (16), 61, 62
High Courts27 Jun 1990
1anna Transport Corporation Limited, Salem Vs Karnataka State Transport Authority, Bangalore and Another
Karnataka High Court · (1993) 2 KarLJ 310
Motor Vehicles Act, 1939 — Section 62
High Courts26 Jun 1990Allowed
S.R. Sanna Shetty Vs Shanthamma
Karnataka High Court · (1990) ILR (Kar) 2542 : (1990) 2 KarLJ 166
Guardianship Act, 1956 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts26 Jun 1990
Biliyaneppa Vs Danappa
Karnataka High Court · (1990) ILR (Kar) 3764 : (1990) 2 KarLJ 255
Karnataka Civil Courts Laws (Amendment) Act, 1989 — Section 4 (1) (c)Mysore Court-fees and Suits Valuation Act, 1958 — Section 16, 19, 50
High Courts26 Jun 1990
G. Sridharamurthi Vs Hindustan Petroleum Corporation Ltd. and another
Karnataka High Court · AIR 1991 Kar 249 : (1991) ILR (Kar) 65
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 23
High Courts26 Jun 1990
Regional Labour Commissioner, Bangalore and Others Vs T.K. Verkey and Company, Yelahanka and Another
Karnataka High Court · (1990) 4 KarLJ 193
Minimum Wages Act, 1948 — Section 2(B)
High Courts26 Jun 1990
Holeppa Krushnappa Chikkur and Others Vs Chief Secretary, Zilla Parishad, Belgaum and Others
Karnataka High Court · (1990) 4 KarLJ 186
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4(3)
High Courts26 Jun 1990
J.S. Basavaraj and another Vs State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 279 : (1990) ILR (Kar) 2595
Karnataka Municipalities Act, 1964 — Section 18, 20, 38
High Courts25 Jun 1990
Sherappa Vs The State
Karnataka High Court · (1991) CriLJ 2215 : (1991) ILR (Kar) 1129
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts25 Jun 1990
V.S. Alevoor and Vs State of Karnataka and another
Karnataka High Court · AIR 1991 Kar 111
Constitution of India, 1950 — Article 265Karnataka Municipal Corporations Act, 1977 — Section 103 (ix), 104, 105, 187, 542
High Courts25 Jun 1990Allowed
B. Rudraiah Vs S.N. Prahlada Rao
Karnataka High Court · (1991) ILR (Kar) 513
Constitution of India, 1950 — Article 226, 227Karnataka Village Offices Abolition Act, 1961 — Section 3 (2), 5, 6, 7
High Courts25 Jun 1990Dismissed
C. Yethrappa Vs D. Yusuf Khan
Karnataka High Court · (1990) ILR (Kar) 3981 : (1990) 2 KarLJ 437
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 26, 27, 28, 50
High Courts22 Jun 1990
C. Channaiah Vs The Presiding Officer, Labour Court, Mysore and Another
Karnataka High Court · (1990) 4 KarLJ 158
Industrial Disputes Act, 1947 — Section 2(S)
High Courts22 Jun 1990
Regional Labour Commissioner, Bangalore and others Vs T.K. Varkey and Co. and another
Karnataka High Court · (1991) 62 FLR 718 : (1991) ILR (Kar) 946
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2 (a)Industrial Disputes Act, 1947 — Section 2 (a)Minimum Wages Act, 1948 — Section 2 (b), 2 (g), 20 (3)
High Courts22 Jun 1990
Sree Gajanan Motor Transport Company Ltd. and Vs State of Karnataka, and Others
Karnataka High Court · AIR 1991 Kar 40 : (1990) ILR (Kar) 2718 : (1990) 3 KarLJ 63
Constitution of India, 1950 — Article 14, 246 (2)Karnataka Motor Vehicles Taxation (Amendment) Act, 1989 — Section 7Motor Vehicles Act, 1988 — Section 12, 2 (33)
High Courts22 Jun 1990Dismissed
Dr. V.S. Acharya Vs Returning Officer and Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 2546
Constitution of India, 1950 — Article 191 (1) (a)Representation of the Peoples Act, 1951 — Section 31
High Courts21 Jun 1990
Ramappa Puttappa Gourannawar Vs Deveerawwa
Karnataka High Court · (1992) 1 ACC 208