High Courts21 Feb 1990
Transco Industries Vs Income Tax Officer
Karnataka High Court · (1990) 84 CTR 1 : (1990) 184 ITR 531
Income Tax Act, 1961 — Section 143 (2), 143 (2) (a), 276 C (2)
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 31 of 35
High Courts13 Feb 1990
Malaharrao Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 284
Constitution of India, 1950 — Article 226
High Courts13 Feb 1990
M/s. Manipal Industries Ltd. Vs State of Karnataka and Others
Karnataka High Court · (1991) 1 KarLJ 14
Karnataka Industrial Areas Development Board Act, 1961 — Section 3(1)Karnataka Land Reforms Act, 1961 — Section 79B
High Courts13 Feb 1990Dismissed
Dharwar Co-operative Milk Producers Societies Union Ltd. Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1816
Constitution of India, 1950 — Article 19 (1) (g), 226, 32
High Courts09 Feb 1990
M/s. Ranganatha Associates, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1993) 2 KarLJ 336
Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 5(3D)
High Courts09 Feb 1990
Ranganatha Associates Vs State of Karnataka and others
Karnataka High Court · (1990) ILR (Kar) 820
Andhra Pradesh General Sales Tax Act, 1957 — Section 6 CConstitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 19, 2 (1) (v), 5 (3-D)
High Courts08 Feb 1990Dismissed
B. Sathyanarayana Vs Additional District Judge
Karnataka High Court · (1990) ILR (Kar) 1107 : (1990) 1 KarLJ 338
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10, 5 (1)
High Courts08 Feb 1990
B. Kalasetty Vs Commissioner for Religious and Charitable Endowments and Others
Karnataka High Court · (1990) 1 KarLJ 256
Karnataka Religious and Charitable Institutions Regulations — Rule 6(17)
High Courts08 Feb 1990
Dynamatic Hydraulics Ltd. Vs Assistant Collector of C. Ex.
Karnataka High Court · (1990) 50 ELT 21 : (1991) 4 KarLJ 295
Central Excise Act, 1944 — Section 11 BConstitution of India, 1950 — Article 226
High Courts07 Feb 1990
Industrial Credit and Development Syndicate Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 196 ITR 574
Income Tax Act, 1961 — Section 144 B, 256 (1)
High Courts07 Feb 1990
L.N. Govindaswamy Vs The City Improvement Trust Board, Mysore
Karnataka High Court · (1990) 2 KarLJ 14
Constitution of India, 1950 — Article 226
High Courts07 Feb 1990
Karnataka Restaurant and Others Vs Competent Authority (SAFEMFOPA) and Others
Karnataka High Court · (1991) 34 ECC 150
High Courts06 Feb 1990
B.M. Abdul Rahiman Vs State of Karnataka and another
Karnataka High Court · (1990) CriLJ 2406 : (1990) 27 ECC 89
Constitution of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators Forfeiture of Property) Act, 1976 — Section 6 (1)
High Courts06 Feb 1990
Smt. Vasumathi Vs Chandriyani Madhavi and others
Karnataka High Court · AIR 1991 Kar 201 : (1990) ILR (Kar) 3885 : (1990) 2 KarLJ 469
Family Courts Act, 1984 — Section 7Succession Act, 1925 — Section 372, 373
High Courts06 Feb 1990
Anjunian-e-islam, Hubli Vs Karnataka State Board of Wakfs, Bangalore and Others
Karnataka High Court · (1992) 4 KarLJ 81
Waqf Act, 1954 — Section 44
High Courts05 Feb 1990Allowed
Sri Tirupathi Plastics Vs Assistant Collector of Customs and Others
Karnataka High Court · (1990) 27 ECC 92
Customs Act, 1962 — Section 45
High Courts05 Feb 1990Dismissed
Sahebagowda Vs Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 884
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 12 (2), 47
High Courts02 Feb 1990Allowed
Adiveppa Shivappa Mattur Vs Tahsildar
Karnataka High Court · (1990) ILR (Kar) 879 : (1990) 1 KarLJ 399
Karnataka Village Offices Abolition Rules, 1962 — Rule 5A (iii)Karnataka Villages Offices Abolition Act, 1961 — Section 7 (3) (b)
High Courts01 Feb 1990
B. Sheshappa Shetty Vs Karnataka Appellate Tribunal (Revenue) and Others
Karnataka High Court · (1990) 34 KarLJ 52
Karnataka Land Revenue Act, 1964 — Section 103(2)
High Courts31 Jan 1990
Bheemappa and another Vs Primary Land Development Bank Ltd. and others
Karnataka High Court · (1992) 74 CompCas 172 : (1990) 3 KarLJ 152
Karnataka Co-operative Societies Act, 1959 — Section 70, 70 A