High Courts22 Nov 1990
Commissioner of Income Tax Vs Vysya Bank Ltd.
Karnataka High Court · (1991) 93 CTR 85 : (1991) 190 ITR 77 : (1991) 56 TAXMAN 155
Income Tax Act, 1961 — Section 172, 18, 19, 20, 256 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 4 of 35
High Courts21 Nov 1990
Srinivas Rampt Karwa and Another Vs M/s. R.V. Raibagi and Company and Others
Karnataka High Court · (1990) 4 KarLJ 35
Trade and Merchandise Marks Act, 1958 — Section 2(B)
High Courts21 Nov 1990Dismissed
Venkatapathy Vs B.K. Nagaraj
Karnataka High Court · (1991) ILR (Kar) 3150 : (1991) 2 KarLJ 196
Karnataka Rent Control Act, 1961 — Section 3 (r)Transfer of Property Act, 1882 — Section 111 (g)
High Courts20 Nov 1990Dismissed
Veerappa Gowda Vs Hukrappa Gowda
Karnataka High Court · (1991) ILR (Kar) 903 : (1990) 3 KarLJ 399
Karnataka Debt Relief Act, 1980 — Section 13, 13 (5) (iii)
High Courts20 Nov 1990
Nagaraju @ Raju @ Subbaiah Vs State of Karnataka
Karnataka High Court · (1991) 1 KarLJ 173
Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302
High Courts20 Nov 1990
Sharifunnisa Vs Karnataka State Transport Authority
Karnataka High Court · (1992) 1 ACC 194
Karnataka High Court Act, 1961 — Section 9
High Courts19 Nov 1990Dismissed
Corporation of the City of Bangalore Vs Yeshodamma
Karnataka High Court · (1991) ILR (Kar) 1887 : (1991) 4 KarLJ 647
Karnataka Municipal Corporations Act, 1976 — Section 444 (3), 482
High Courts19 Nov 1990
K. Gopal Vs State of Karnataka and Others
Karnataka High Court · (1991) 35 KarLJ 115
Karnataka Sales Tax Act, 1957 — Section 5(3)(A)
High Courts16 Nov 1990
District Judge Vs Ravindra Pai
Karnataka High Court · (1991) ILR (Kar) 124
Civil Procedure Code, 1908 (CPC) — Section 151, 24, 313
High Courts16 Nov 1990
Century Club Vs Commissioner, Corporation of City of Bangalore and Another
Karnataka High Court · (1990) 4 KarLJ 665
Karnataka Municipal Corporation Act, 1976 — Section 147
High Courts16 Nov 1990
Kaypee Industries Vs Commercial Tax Officer and another
Karnataka High Court · (1992) 84 STC 384
Karnataka Sales Tax Act, 1957 — Section 21 (2), 5 (1)
High Courts16 Nov 1990Allowed
Yellappa Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2726
Karnataka Land Revenue Rules, 1966 — Rule 102AUrban Land (Ceiling and Regulation) Act, 1976 — Section 2 (1), 6 (1)
High Courts16 Nov 1990
Union of India Vs Rollatainers Ltd.
Karnataka High Court · (1991) 32 ECC 321 : (1991) 35 ECR 36 : (1991) 55 ELT 317 : (1991) ILR (Kar) 555 : (1991) 1 KarLJ 224
Central Excise Act, 1944 — Section 36Central Excise Rules, 1944 — Rule 10, 173J, 8Constitution of India, 1950 — Article 226
High Courts15 Nov 1990
Vijaya Bank Employees Housing Co-operative Society Ltd. Vs Muneerappa
Karnataka High Court · (1990) ILR (Kar) 4179 : (1990) 2 KarLJ 513
Constitution of India, 1950 — Article 141Contempt of Courts Act, 1971 — Section 12, 15, 2 (c)
High Courts14 Nov 1990
G. Gopala Vs State of Karnataka and Another
Karnataka High Court · (1990) 4 KarLJ 1
Constitution of India, 1950 — Article 14
High Courts14 Nov 1990
1m. Shankaraiah, Advocate Vs State of Karnataka
Karnataka High Court · (1993) 2 KarLJ 307
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482
High Courts14 Nov 1990Allowed
M.N. Venkateshaiah Vs G.N. Krishnappa
Karnataka High Court · (1992) ILR (Kar) 313
Civil Procedure Code, 1908 (CPC) — Section 10Hindu Women Rights to Property Act, 1937 — Section 3 (3)Mysore Hindu Women Right to Property Act, 1933 — Section 8 (1) (b)
High Courts13 Nov 1990Dismissed
Seethalakshmi Hall Flour Mills Ltd. Vs Bangalore Development Authority
Karnataka High Court · (1990) ILR (Kar) 4163 : (1990) 3 KarLJ 255
Bangalore Development Authority Act, 1976 — Section 10
High Courts13 Nov 1990
Mohan Radio and Electric Works Vs Commissioner of Commercial Taxes, Karnataka
Karnataka High Court · (1991) 83 STC 177
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts13 Nov 1990
Mahaveer Drug House Vs Assistant Commissioner of Commercial Taxes, Assessments-II, Bangalore
Karnataka High Court · (1991) 82 STC 388
Karnataka Sales Tax Act, 1957 — Section 12 A, 14 (4)