High Courts13 Nov 1990Dismissed
S. Narasimhaiah Vs Commissioner, Bangalore Development Authority
Karnataka High Court · (1991) ILR (Kar) 868 : (1990) 3 KarLJ 391
Bangalore Development Authority Act, 1976 — Section 16, 19, 32
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 5 of 35
High Courts13 Nov 1990
Syndicate Bank Vs Sunder K. Paniyadi
Karnataka High Court · (1991) 63 FLR 57 : (1990) ILR (Kar) 4149 : (1991) 1 KarLJ 30
Constitution of India, 1950 — Article 226
High Courts13 Nov 1990Allowed
Sayyed Murtujahaseni @ Murshad Peer Vs Karnataka State Board of Wakfs
Karnataka High Court · (1991) ILR (Kar) 1572 : (1990) 3 KarLJ 592
Waqf Act, 1954 — Section 56
High Courts12 Nov 1990
Visveswaraiah Lucky Centre Vs Commissioner of Income Tax
Karnataka High Court · (1991) 93 CTR 261 : (1991) 189 ITR 698 : (1990) 3 KarLJ 466 : (1991) 56 TAXMAN 80
Income Tax Act, 1961 — Section 10 (3), 2 (24), 256 (1), 80 TT
High Courts12 Nov 1990
M/s. S.D. Meharawade and Sons Vs Commissioner of Commercial Taxes
Karnataka High Court · (1991) 35 KarLJ 28
High Courts12 Nov 1990
Rajendrakumar R. Shah Vs Collector of Customs
Karnataka High Court · (1997) 57 ECC 143 : (1994) 52 ECR 514 : (1992) 58 ELT 64
Customs Act, 1962 — Section 129 EGold (Control) Act, 1968 — Section 82 A
High Courts12 Nov 1990
Movie Distributors Vs Commissioner of Income Tax
Karnataka High Court · (1991) 93 CTR 173 : (1991) 189 ITR 559 : (1991) 56 TAXMAN 131
High Courts09 Nov 1990
J.S. Auto Machine Shop Vs State of Karnataka and another
Karnataka High Court · (1991) 1 KarLJ 182 : (1993) 90 STC 121
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 3, 3 (1), 4
High Courts09 Nov 1990
J.S. Auto Machine Shop Vs State Or Karnataka and Another
Karnataka High Court · (1991) 35 KarLJ 77
Karnataka Tax on Entry of Goods Into Local Areas for Consumption, Use or Sale Therein Act, 1979 — Section 3(1)
High Courts08 Nov 1990
Smt. Siddammu Vs Chikkegowda and Others
Karnataka High Court · (1991) 1 KarLJ 210
Karnataka Land Grant (Amendment) Rules, 1960 — Rule 43(J)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
High Courts08 Nov 1990
Shankar Construction Co. Vs Commissioner of Income Tax Shankaranarayana Construction Co. Vs Naveen Mechanised Construction Co. Pvt. Ltd.
Karnataka High Court · (1991) 94 CTR 155 : (1991) 189 ITR 463 : (1991) 56 TAXMAN 98
Income Tax Act, 1961 — Section 32 A (2)
High Courts07 Nov 1990Allowed
Tungabhadra Steel Products Ltd. Vs Deputy Collector of Central Excise
Karnataka High Court · (2004) 163 ELT 298
High Courts07 Nov 1990
John Shalex Paints (P) Ltd. Vs Central Board of Direct Taxes and another
Karnataka High Court · (1993) 201 ITR 523
Income Tax Act, 1961 — Section 119, 119 (2) (b), 139 (4)
High Courts07 Nov 1990
Drive-in-enterprises Vs State of Karnataka and Others
Karnataka High Court · (1991) 35 KarLJ 104
Constitution of India, 1950 — Article 14Karnataka Entertainments Tax Act, 1958 — Section 2(I)(V)
High Courts07 Nov 1990
Narendra M. Mehta Vs Collector of Customs
Karnataka High Court · (1991) 32 ECC 254 : (1992) 61 ELT 33 : (1990) 3 KarLJ 405
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110 (2), 124
High Courts06 Nov 1990
M.L. Srinivasa Setty and Sons Vs State of Karnataka
Karnataka High Court · (1992) 193 ITR 548
Income Tax Act, 1961 — Section 64, 64 (1)Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4 (2)Mysore Agricultural Income Tax Act, 1957 — Section 11 (2), 35
High Courts06 Nov 1990
Dr. K.P. Raghunath and Another Vs The Tahsildar, Chickmagalur and Another
Karnataka High Court · (1991) 1 KarLJ 48
Karnataka Land Revenue Rules, 1966 — Rule 43h(4)
High Courts06 Nov 1990
Padmanjali Theatre Vs The City Municipality, Davanagore
Karnataka High Court · (1991) 1 KarLJ 164
Karnataka Municipalities Act, 1964 — Section 107
High Courts06 Nov 1990
H. Mohan and another Vs State of Karnataka
Karnataka High Court · (1991) CivCC 779 : (1991) ILR (Kar) 612 : (1990) 3 KarLJ 331 : (1991) 3 RCR(Criminal) 343
Criminal Procedure Code, 1973 (CrPC) — Section 200, 4, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts06 Nov 1990
R. Govindaraj Vs Government Tool Room Training Centre and another
Karnataka High Court · (1989) 59 FLR 234 : (1990) 3 KarLJ 394 : (1992) 1 LLJ 597
Constitution of India, 1950 — Article 226