High Courts28 Nov 1990
Karnataka Food Packers Vs Regional Director, ESI
Karnataka High Court · (1990) ILR (Kar) 4364
Employees State Insurance Act, 1948 — Section 68, 75, 85 B
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 3 of 35
High Courts27 Nov 1990
A.V. Kowdi and Co. Vs R.V. Lakshmidevamma
Karnataka High Court · (1990) ILR (Kar) 4355
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20
High Courts27 Nov 1990
O.V. Shanthakumari Vs Kokila
Karnataka High Court · (1991) ACJ 656 : (1990) ILR (Kar) 4324
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 110 B
High Courts27 Nov 1990
Kannamma Vs Deputy General Manager
Karnataka High Court · (1991) 1 ACC 421 : (1991) ACJ 707 : (1990) ILR (Kar) 4300 : (1990) 3 KarLJ 605
Motor Vehicles Act, 1939 — Section 110 ASuccession Act, 1925 — Section 306
High Courts27 Nov 1990
D. Jayadevaraj Urs; K. Bommaiah Vs Karnataka Food and Civil Supplies Corporation Ltd., Bangalore; Karnataka Food and Civil Supplies Corporation Ltd., Bangalore
Karnataka High Court · (1991) 4 KarLJ 633
Constitution of India, 1950 — Article 14Karnataka Food and Civil Supplies Corporation Service Rules — Rule 15(A)
High Courts27 Nov 1990
Jayakumari and Dilharkumari Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 7 : (1991) 189 ITR 99
Income Tax Act, 1961 — Section 168, 168 (3), 256 (1), 43 A, 45Income Tax Rules, 1962 — Rule 115
High Courts27 Nov 1990
M/s. Gopal Industries Vs Commercial Tax Officer, V Circle, Hubli and Another
Karnataka High Court · (1991) 35 KarLJ 297
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12A
High Courts27 Nov 1990
A.R. Mahendra Vs State of Karnataka
Karnataka High Court · (1991) 192 ITR 351
Income Tax Act, 1961 — Section 147 (b)Mysore Agricultural Income Tax Act, 1957 — Section 18 (2), 36, 55
High Courts27 Nov 1990
Gopal Industries Vs Commercial Tax Officer, V Circle, Hubli and another
Karnataka High Court · (1991) 82 STC 97
Karnataka Sales Tax Act, 1957 — Section 12 A, 5, 8 A
High Courts27 Nov 1990
O.V. Shantha Kumari Vs Kokila
Karnataka High Court · (1991) 2 ACC 288
Constitution of India, 1950 — Article 141
High Courts27 Nov 1990Allowed
Smt. Jayakumari and Smt. Dilharkumari Vs Commissioner of Income Tax
Karnataka High Court · (1991) 59 TAXMAN 171
High Courts26 Nov 1990
Gaffarsab Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 2136
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 379
High Courts26 Nov 1990
K. Gangasetty Vs S. Muniswami
Karnataka High Court · (1991) ILR (Kar) 3164 : (1991) 2 KarLJ 230
Transfer of Property Act, 1882 — Section 106, 106, 111, 53 A
High Courts23 Nov 1990Allowed
Chonary Ahmed Kutty Vs Special Police Establishment
Karnataka High Court · (1991) ILR (Kar) 726 : (1990) 3 KarLJ 483
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Passports Act, 1967 — Section 12 (1) (a), 12 (1) (b), 12 (2)
High Courts23 Nov 1990
Mrs. Nina Nargis Devaud and another Vs Mrs Farida G. Devecha
Karnataka High Court · (1991) CriLJ 2694 : (1991) ILR (Kar) 712 : (1991) 1 KarLJ 139
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 482Penal Code, 1860 (IPC) — Section 34, 341, 380, 427, 448
High Courts23 Nov 1990
Ranesh Timmanna Sargankallawaddor Vs The State of Karnataka
Karnataka High Court · (1991) CriLJ 1793 : (1991) ILR (Kar) 615
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 46Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 307, 309
High Courts22 Nov 1990Dismissed
Keni Transports Vs State of Karnataka and Another
Karnataka High Court · (1991) 1 KarLJ 193 : (1994) 3 LLJ 632
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2 (c), 7
High Courts22 Nov 1990
Stumpp, Schuele and Somappa Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 97 CTR 248 : (1991) 190 CTR 152 : (1991) 190 ITR 152 : (1992) 61 TAXMAN 278
Income Tax Act, 1961 — Section 119, 256 (1), 37 (3), 48
High Courts22 Nov 1990
Manipal Industries Ltd. Vs Comissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 102 : (1991) 188 ITR 445 : (1991) 1 KarLJ 311
Income Tax Act, 1961 — Section 125, 125 A, 143 (3), 144 B, 256 (2)
High Courts22 Nov 1990
Sterling Foods Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 36 : (1991) 190 ITR 275 : (1991) 59 TAXMAN 89
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 143 (1), 28, 80 HH