High Courts11 Oct 1990
Shanthi Industries Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1993) 89 STC 190
Karnataka Sales Tax Act, 1957 — Section 12 B (2), 14, 23
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 8 of 35
High Courts11 Oct 1990Allowed
Venkataramanappa Vs Narayanachar
Karnataka High Court · (1990) ILR (Kar) 4069 : (1990) 3 KarLJ 145
Karnataka Rent Control Act, 1961 — Section 29 (2), 29 (4)
High Courts11 Oct 1990Dismissed
Basappa Sangappa Unki Vs Siddappa Bhimappa Hullyal
Karnataka High Court · (1990) 10 KAR CK 0011
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)
High Courts10 Oct 1990
Mysore Petrochemicals Ltd. Vs Union of India
Karnataka High Court · (1991) 32 ECC 99 : (1992) 61 ELT 252 : (1991) 1 KarLJ 132
Central Excise Rules, 1944 — Rule 8 (2)Customs Act, 1962 — Section 12Customs Tariff Act, 1975 — Section 3 (1)
High Courts10 Oct 1990Dismissed
Gopalappa Vs Secretary to Government of Karnataka
Karnataka High Court · (1991) ILR (Kar) 42 : (1990) 3 KarLJ 351
Karnataka Village Offices Abolition Act, 1961 — Section 4, 5Transfer of Property Act, 1882 — Section 53 A
High Courts10 Oct 1990Allowed
Bhagi Hengsu Vs Rocky Lasrado
Karnataka High Court · (1991) ILR (Kar) 2375 : (1990) 3 KarLJ 575
Karnataka Land Grant Rules, 1969 — Rule 29AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11
High Courts10 Oct 1990Allowed
Javare Gowda Vs Regional Transport Officer
Karnataka High Court · (1991) ILR (Kar) 36 : (1991) 1 KarLJ 126
Motor Vehicles Act, 1939 — Section 32 (1)
High Courts09 Oct 1990
Project Manager, Basel Mission Agriculture Trg. Centre Vs Regional Transport Officer, Dharwar and Others
Karnataka High Court · (1990) 4 KarLJ 510
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16(3)
High Courts09 Oct 1990
M/s. Eros Pharma Vs Assistant Collector of Central Excise, Bangalore and Another
Karnataka High Court · (1990) 4 KarLJ 341
Central Excises and Salt Act, 1944 — Section 11B
High Courts09 Oct 1990
M.M. Appaiya and M.A. Ganapathy Firm, Coffee Lands Limited, Veerarajendra Estates Ltd., Balanoor Tea and Rubber Co. Ltd. and others, Consolidated Coffee Ltd., Bombay Burmah Trading Corporation Ltd. and S. Baskar (HUF) and others Vs State of Karnataka and another
Karnataka High Court · (1991) 188 ITR 793 : (1990) 3 KarLJ 546
Income Tax Act, 1961 — Section 4Mysore Agricultural Income Tax Act, 1957 — Section 18, 18 (1), 3
High Courts09 Oct 1990Allowed
State of Karnataka Vs M.S.S. Narayan
Karnataka High Court · (1990) ILR (Kar) 4190 : (1990) 2 KarLJ 506
Criminal Procedure Code, 1973 (CrPC) — Section 309, 432, 482Prevention of Corruption Act, 1988 — Section 5 (1) (d), 5 (2)
High Courts08 Oct 1990Dismissed
Muniyamma and Others Vs Arathi Cine Enterprises P. Ltd. and Others
Karnataka High Court · (1992) 74 CompCas 256 : (1991) ILR (Kar) 527
Companies Act, 1956 — Section 108, 155
High Courts08 Oct 1990
Kela Brothers Vs State of Karnataka
Karnataka High Court · (1992) 86 STC 405
Karnataka Sales Tax Act, 1957 — Section 28 A (2)
High Courts08 Oct 1990Dismissed
Myageri Vs Srinivasa
Karnataka High Court · (1991) ILR (Kar) 1232
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 103, 50Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts08 Oct 1990
Shankarappa Vs K. Srinivasa Murthy
Karnataka High Court · (1990) 4 KarLJ 522
Transfer of Property Act, 1882 — Section 58(C)
High Courts08 Oct 1990Partly Allowed
Employees'' State Insurance Corporation Vs Krishna Dass
Karnataka High Court · (1990) 3 KarLJ 363 : (1999) 3 LLJ 246
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Employees State Insurance Act, 1948 — Section 44, 45 (2)
High Courts08 Oct 1990Allowed
State of Karnataka Vs Firm Hotel Nagarjun
Karnataka High Court · (1991) ILR (Kar) 298
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 12 A
High Courts08 Oct 1990Partly Allowed
P.K. Upadhyaya Vs A. Venkatesh
Karnataka High Court · (1990) ILR (Kar) 4060 : (1990) 3 KarLJ 134
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)
High Courts08 Oct 1990
Solidaire India Ltd. Vs State of Karnataka and another
Karnataka High Court · (1994) 92 STC 278
Karnataka Sales Tax Act, 1957 — Section 5, 8 A
High Courts05 Oct 1990Allowed
Mysore Paper Mills Ltd. Vs Union of India (UOI) and Another
Karnataka High Court · (1991) 32 ECC 129
Central Excise Act, 1944 — Section 11 B