COURT ARCHIVE

Karnataka High Court judgments, 1990

681 judgments · page 34 of 35

High Courts11 Jan 1990

Corporation of The City of Mangalore Vs N.S. Giri

Karnataka High Court · (1990) 60 FLR 590 : (1990) ILR (Kar) 654 : (1990) 1 KarLJ 236 : (1991) 1 LLJ 150

Industrial Disputes Act, 1947 — Section 10 A, 2Karnataka Municipal Corporations Act, 1976 — Section 3, 503, 503 (1)

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High Courts10 Jan 1990Dismissed

D. Venkatesha Gowda Vs State of Karnataka and Others

Karnataka High Court · (1990) 01 KAR CK 0063

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High Courts10 Jan 1990Allowed

C.L. Kalappa Vs Deputy Commissioner (Excise)

Karnataka High Court · (1990) 1 KarLJ 226

Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5, 6

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High Courts10 Jan 1990

Tajunnissa and Others Vs Bangalore University, Bangalore

Karnataka High Court · (1991) 4 KarLJ 443

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High Courts10 Jan 1990Dismissed

Jacob Vs Bangalore University

Karnataka High Court · (1990) ILR (Kar) 741

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High Courts09 Jan 1990

Smt. Parvathamma Vs K.R. Lokanath and others

Karnataka High Court · AIR 1991 Kar 283 : (1991) ILR (Kar) 695 : (1991) 3 KarLJ 367

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11C, Order 8 Rule 6A, Order 8 Rule 6GMysore Court-fees and Suits Valuation Act, 1958 — Section 8

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High Courts09 Jan 1990

H.N. Afroz Azzadi Vs Sriram

Karnataka High Court · (1991) CriLJ 2475 : (1990) ILR (Kar) 385 : (1990) 1 KarLJ 265

Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 401

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High Courts08 Jan 1990

Syed Ghouse Pasha Vs State of Karnataka and Others

Karnataka High Court · (1990) 1 KarLJ 268

Karnataka Certain Inams Abolition Act, 1977 — Section 11Karnataka Land Reforms Act, 1961 — Section 118(2)(B)

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High Courts08 Jan 1990

Fakirappa and Others Vs State of Karnataka and Others

Karnataka High Court · (1990) 4 KarLJ 604

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(3)

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High Courts05 Jan 1990

Illahi Baksh and Syed Siraj Ahmed Vs Commissioner of Wealth Tax

Karnataka High Court · (1990) 82 CTR 268 : (1990) 183 ITR 331 : (1990) 1 KarLJ 221 : (1990) 51 TAXMAN 171

Wealth Tax Act, 1957 — Section 7, 7 (1), 7 (2) (a)Wealth Tax Rules, 1957 — Rule 2

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High Courts05 Jan 1990

Smt. Fouzia Shahi Nazeer Vs B.K. Lingappa and others

Karnataka High Court · (1990) 84 CTR 238 : (1990) 182 ITR 342

Income Tax Act, 1961 — Section 230 A

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High Courts05 Jan 1990

State of Karnataka and Another Vs B. Ganesha Krishna Bhat and Others etc.

Karnataka High Court · AIR 1991 Kar 28 : (1990) ILR (Kar) 1045

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Entertainment Tax Act, 1958 — Section 4 B

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High Courts05 Jan 1990

A. Krishna Rao Vs Asst. Commissioner, D.K., Mangalore and Others

Karnataka High Court · (1990) 1 KarLJ 262

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High Courts05 Jan 1990

Commissioner of Income Tax Vs Mysore Cements Ltd.

Karnataka High Court · (1990) 83 CTR 71 : (1990) 183 ITR 367 : (1990) 51 TAXMAN 219

Income Tax Act, 1961 — Section 144 B, 256 (1)

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High Courts05 Jan 1990

Commissioner of Income Tax Vs Deepchand Kishanlal

Karnataka High Court · (1990) 82 CTR 322 : (1990) 183 ITR 299

Income Tax Act, 1961 — Section 143, 214, 256 (1)

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High Courts05 Jan 1990

Alpha Silicones Vs Assistant Commercial Tax Officer (Recovery), Gulbarga and another

Karnataka High Court · (1990) 77 STC 68

Karnataka Sales Tax Act, 1957 — Section 15, 15 (1)State Financial Corporations Act, 1951 — Section 29 (1)

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High Courts04 Jan 1990

Laxminarayana Tile Works Vs Karnataka State Financial Corporation and another

Karnataka High Court · (1990) 67 CompCas 559 : (1990) 2 KarLJ 1

State Financial Corporations Act, 1951 — Section 29

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High Courts03 Jan 1990Dismissed

Vyavasaya Seva Sahakara Sangha Niyamitha Vs State of Karnataka

Karnataka High Court · (1992) 1 DMC 258 : (1991) ILR (Kar) 2877

Banking (Regulation) Act, 1949 — Section 21, 56, 56 (1) (a)Constitution of India, 1950 — Article 14

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High Courts03 Jan 1990

P. Umesha Rao Vs Bangalore University, Bangalore and Others

Karnataka High Court · (1991) 4 KarLJ 338

Karnataka State Universities Act, 1976 — Section 62

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High Courts02 Jan 1990

M/s. Kwality Restaurant Vs S.K. Beeranna and others

Karnataka High Court · AIR 1990 Kar 284 : (1990) ILR (Kar) 508 : (1990) 1 KarLJ 277

Karnataka Rent Control Act, 1961 — Section 10 A, 21 A, 4, 50

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