High Courts30 Mar 1990
In the matter of Canara Bank Relief and Welfare Society, and others
Karnataka High Court · AIR 1991 Kar 6 : (1990) 2 DMC 496
Family Courts Act, 1984 — Section 7Hindu Adoption and Maintenance Act, 1956 — Section 9 (4)
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 27 of 35
High Courts30 Mar 1990
In the Matter of Ashraya and others etc. etc.
Karnataka High Court · AIR 1991 Kar 10
Family Courts Act, 1984 — Section 14, 16, 18, 19, 2 (e)Guardian and Wards Act, 1890 — Section 26, 7
High Courts30 Mar 1990
H. Umesh @ Umakantha Rao Vs State of Karnataka
Karnataka High Court · (1991) 4 KarLJ 398
Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts30 Mar 1990
Lingappa Vs Taluka Magistrate, Mysore Taluk and Another
Karnataka High Court · (1990) 2 KarLJ 60
Karnataka Debt Relief Act, 1980 — Section 2(7)
High Courts30 Mar 1990Dismissed
Ashraya Vs Nil
Karnataka High Court · (1990) ILR (Kar) 1349
Family Courts Act, 1984 — Section 7Guardian and Wards Act, 1890 — Section 26
High Courts30 Mar 1990Dismissed
Sri Kari Thimmarayaswamy Education Society Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1211
Constitution of India, 1950 — Article 14, 15 (1), 162, 19 (1) (g)
High Courts29 Mar 1990Dismissed
State Bank of India Vs K.B. Raju and Another
Karnataka High Court · (1991) 61 FLR 566 : (1990) 1 KarLJ 344 : (1994) 3 LLJ 490
Evidence Act, 1872 — Section 63, 65Industrial Disputes Rules, 1957 — Rule 24, 28
High Courts28 Mar 1990
K. Sathyashankara Shetty Vs Mangalore University, Mangalore and another
Karnataka High Court · AIR 1992 Kar 79 : (1990) ILR (Kar) 1064
Penal Code, 1860 (IPC) — Section 34, 448, 504
High Courts28 Mar 1990Dismissed
Rajanna Vs House Rent and Accommodation Controller
Karnataka High Court · (1990) ILR (Kar) 2035 : (1990) 2 KarLJ 100
Karnataka Rent Control Act, 1961 — Section 10 A, 21
High Courts27 Mar 1990
V.M. Salgaocar and Brother Ltd. Vs Deputy Controller and others Chowgule and Co. Ltd. Vs Deputy Controller and others Sociedade De Fomento Industrial Ltd. Vs Deputy Controller and others V.S. Dempo and Co. Ltd. Vs Deputy Controller and others
Karnataka High Court · (1991) 93 CTR 49 : (1991) 187 ITR 381
Income Tax Act, 1961 — Section 172, 172 (2), 195, 4, 44 B
High Courts27 Mar 1990
V. M. SALGAOCAR and BROTHERS LTD. Vs DEPUTY CONTROLLER, RESERVE BANK OF INDIA and Others (WP NO. 6979 OF 1989). CHOWGULE and CO. LTD. v. DY. CONTROLLER, RESERVE BANK OF INDIA and Others (WP NO. 7166 OF 1989). SOCIEDADE DE FOMENTO INDUSTRIAL LTD. v. DY. CONTROLLER, RESERVE BANK OF INDIA and Others (WP NO. 7273 OF 1989). V. S. DEMPO and CO. LTD. v. DY. CONTROLLER, RESERVE BANK OF INDIA and Others (WP NO. 10636 OF 1989).
Karnataka High Court · (1991) 93 CTR 49
Income Tax Act, 1961 — Section 172, 172 (1), 44 B (2)
High Courts27 Mar 1990
V. M. SALGAOCAR AND BROTHER LTD. Vs DEPUTY CONTROLLER AND OTHERS. CHOWGULE AND CO. LTD. v. DEPUTY CONTROLLER AND OTHERS. SOCIEDADE DE FOMENTO INDUSTRIAL LTD. v. DEPUTY CONTROLLER AND OTHERS. V.S. DEMPO AND CO. LTD. v. DEPUTY CONTROLLER AND OTHERS.
Karnataka High Court · (1991) 93 CTR 49 : (1991) 187 ITR 381
Income Tax Act, 1961 — Section 172, 172 (1), 44 B (2)
High Courts26 Mar 1990
Hmt Limited Vs Central Board of Direct Taxes and another
Karnataka High Court · (1991) 188 ITR 457 : (1990) 2 KarLJ 487
Income Tax Act, 1961 — Section 80 O
High Courts26 Mar 1990
C.B. Pardhanani and others Vs M.B. Pardhanani
Karnataka High Court · (1993) 78 CompCas 540 : (1990) ILR (Kar) 2604 : (1990) 2 KarLJ 298
Companies Act, 1956 — Section 397, 398, 400, 402, 406
High Courts26 Mar 1990Dismissed
P. Shanmugam Vs Karnataka Electricity Board
Karnataka High Court · (1990) ILR (Kar) 1631 : (1990) 2 KarLJ 192
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 27
High Courts23 Mar 1990Allowed
Scheduled Caste, Scheduled Tribe, Minority Communities and Backward Classes Improvement Centre Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1456
Bangalore Development Authority Act, 1976 — Section 14, 31, 32, 32 (2)
High Courts23 Mar 1990
Garment Creations Vs Sr. Assistant I, Karnataka Electricity Board and Others
Karnataka High Court · (1991) 1 KarLJ 69
Electricity Act, 1910 — Section 26Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 41(D)(Iv)
High Courts23 Mar 1990
Shankaragouda Vs State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 62
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts21 Mar 1990
K. Srinivas Vs The Additional Judge, Family Court, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 393
High Courts21 Mar 1990
Lawrence Brito Vs Union of India and others
Karnataka High Court · (1990) 67 CompCas 357
Foreign Exchange Regulation Act, 1973 (FERA) — Section 51, 52, 53, 9 (1) (b)