High Courts22 Oct 1990
Mak Wood Industries Vs State of Karnataka
Karnataka High Court · (1990) 3 KarLJ 551 : (1991) 83 STC 352
Karnataka Sales Tax Act, 1957 — Section 20 (2), 23
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 7 of 35
High Courts22 Oct 1990
M/s. Mak Wood Industries Vs State of Karnataka
Karnataka High Court · (1991) 35 KarLJ 94
Karnataka Sales Tax Act, 1957 — Section 20(2)
High Courts22 Oct 1990Allowed
H. Hirianna Shetty Vs Vijaya Bank Ltd.
Karnataka High Court · (1991) ILR (Kar) 2779 : (1991) 4 KarLJ 503
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts22 Oct 1990
S.G. Phadke and Sons Vs State of Karnataka
Karnataka High Court · (1991) 1 KarLJ 196 : (1991) 81 STC 443
Karnataka Sales Tax Act, 1957 — Section 12 (3), 2 (k), 23 (1), 5, 6
High Courts22 Oct 1990
Sri Krishnarajendra Mills Ltd. Vs Assistant Collector of C. Ex.
Karnataka High Court · (1991) 32 ECC 292 : (1991) 35 ECR 62 : (1991) 55 ELT 178 : (1990) 3 KarLJ 461
Central Excise Act, 1944 — Section 12 A, 33Central Excise Rules, 1944 — Rule 10, 173B, 56, 9B
High Courts21 Oct 1990
K.M. Ramakrishne Godwa Vs Senior Assistant Commissioner
Karnataka High Court · (1990) ILR (Kar) 3770
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47, 5, 5 (1), 5 (3), 61
High Courts18 Oct 1990
Polyflex (India) Pvt. Ltd. Vs Assistant Collr. of C. Ex., Bangalore
Karnataka High Court · (1991) 31 ECC 237 : (1996) 87 ELT 40
High Courts16 Oct 1990
Krishna Rao Venkata Rao Unamdar (Since Deceased) by Lrs. Vs State of Karnataka and Others
Karnataka High Court · (1990) 34 KarLJ 198
High Courts16 Oct 1990
Ranvir Singh Vs University of Bangalore and Others
Karnataka High Court · (1991) 1 KarLJ 23
High Courts15 Oct 1990
Heera D. Vatcha Vs Commissioner of Wealth Tax
Karnataka High Court · (1991) 188 ITR 156 : (1990) 3 KarLJ 478
Wealth Tax Act, 1957 — Section 27 (3), 46
High Courts15 Oct 1990
Commissioner of Income Tax Vs K. Shyamaraju (Trustees) Commissioner of Income Tax Vs Trustees of Vinayaka Enterprises Commissioner of Income Tax Vs Harmsagar Family Trust Commissioner of Income Tax Vs Jannagaddala Trust Commissioner of Income Tax Vs J.V. Venkatachalamaiah Setty (Trustee)
Karnataka High Court · (1991) 93 CTR 76 : (1991) 189 ITR 392 : (1991) 1 KarLJ 233 : (1991) 56 TAXMAN 175
Income Tax Act, 1961 — Section 160, 161 (1), 256 (2)Wealth Tax Act, 1957 — Section 21 (1)
High Courts15 Oct 1990Allowed
Seetha Bai Vs Rent and Accommodation Controller
Karnataka High Court · (1990) ILR (Kar) 4072 : (1990) 3 KarLJ 284
Karnataka Rent Control Act, 1961 — Section 10 A
High Courts12 Oct 1990
H.A.K. Rao Vs Union of India
Karnataka High Court · (1991) 98 CTR 30 : (1991) ILR (Kar) 943 : (1991) 189 ITR 322 : (1990) 3 KarLJ 378
Income Tax Act, 1961 — Section 44 AA, 44 AA (1)
High Courts12 Oct 1990
B.D. Basavaraj and another Vs Agricultural Income Tax Officer and another
Karnataka High Court · (1991) 188 ITR 113 : (1990) 3 KarLJ 403
Income Tax Act, 1961 — Section 32, 32 A, 35, 36Karnataka Agricultural Income Tax Rules, 1957 — Rule 9 (c)Mysore Agricultural Income Tax Act, 1957 — Section 18 (2)
High Courts12 Oct 1990
Kap Steel Ltd. and another Vs Karnataka Electricity Board and another
Karnataka High Court · AIR 1991 Kar 220 : (1990) ILR (Kar) 4205 : (1991) 1 KarLJ 50
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 74Electricity Act, 1910 — Section 24, 78 A
High Courts12 Oct 1990Allowed
Shri Dharmarayaswamy Temple Vs Chinnathayappa
Karnataka High Court · (1990) ILR (Kar) 4242
Karnataka Land Reforms Act, 1961 — Section 141, 48 A (1)Mysore Tenancy Act, 1952 — Section 4
High Courts12 Oct 1990Dismissed
G.F. Hunasikattimath Vs State of Karnataka and Others
Karnataka High Court · (1992) 75 CompCas 266b : (1990) ILR (Kar) 3881 : (1990) 2 KarLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Oct 1990
Prof. S. Dhawan Vs Sri Dattaguru Sadananda Spiritual and Meditation Centre
Karnataka High Court · (1990) ILR (Kar) 4126
Bangalore Development Authority Act, 1976 — Section 2 (bb) (iv)Constitution of India, 1950 — Article 136, 141, 226Contempt of Courts Act, 1971 — Section 12
High Courts11 Oct 1990
Smt. Gangamma and another Vs Agricultural Income Tax Officer
Karnataka High Court · (1991) 188 ITR 133 : (1990) 3 KarLJ 599
High Courts11 Oct 1990
Dattaram Advertising Private Ltd. and another Vs State of Karnataka
Karnataka High Court · (1991) 81 STC 394
Karnataka Sales Tax Act, 1957 — Section 12 A (1), 23 (3)