High Courts05 Oct 1990
B. Shivaji Mendon Vs Government of Karnataka and Others
Karnataka High Court · (1990) 4 KarLJ 314
Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 9 of 35
High Courts05 Oct 1990
Smt. Manjula Vijaya Shetty and Another Vs Smt. Sharada
Karnataka High Court · (1990) 4 KarLJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 499
High Courts05 Oct 1990
L.M. Rajappachetty and Bros. Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1991) 81 STC 109
Karnataka Sales Tax Act, 1957 — Section 21 (1), 23 (1)
High Courts05 Oct 1990Dismissed
Dr. S.C. Patil Vs Karnataka University
Karnataka High Court · (1990) ILR (Kar) 3638 : (1990) 3 KarLJ 108
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 20, 33
High Courts05 Oct 1990
Mrs. Jacqueline Chandani Vs Deputy Director, Enforcement Directorate, Madras and another
Karnataka High Court · AIR 1991 Kar 194 : (1991) CriLJ 1408 : (1991) 32 ECC 332
Citizenship Act, 1955 — Section 5Foreign Exchange Regulation Act, 1973 (FERA) — Section 14, 33 (2), 8 (1)
High Courts21 Sept 1990Allowed
University of Mysore Vs P. Maribasavaradya
Karnataka High Court · (1990) ILR (Kar) 3671 : (1990) 3 KarLJ 468
Karnataka State Universities Act, 1976 — Section 2 (7), 2 (8), 50
High Courts21 Sept 1990Dismissed
Government of Karnataka Vs Ramalingasetty
Karnataka High Court · (1991) ILR (Kar) 1715
Civil Procedure Code, 1908 (CPC) — Section 100, 80Mysore Land Revenue Rules, 1960 — Rule 41, 43K
High Courts21 Sept 1990Dismissed
Bharathi Family Trust Vs Dr. B. Doraiswamy Naidu
Karnataka High Court · (1991) ILR (Kar) 1608 : (1991) 1 KarLJ 86
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 47, 66
High Courts21 Sept 1990
Mysore Kirloskar Ltd., Hubli Vs Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1991) 4 KarLJ 415
High Courts21 Sept 1990
G.N. Education Society Vs State of Karnataka and Others
Karnataka High Court · (1990) 4 KarLJ 272
Constitution of India, 1950 — Article 29
High Courts21 Sept 1990Allowed
Mohammed Illyas Vs Union of India (UOI)
Karnataka High Court · (1991) ILR (Kar) 2804
Constitution of India, 1950 — Article 14, 19 (1) (a), 226, 227Karnataka Motor Vehicles Rules, 1989 — Rule 259 (2)Motor Vehicles Act, 1939 — Section 127 B
High Courts20 Sept 1990
Visvesvaraya Iron and Steel Ltd. Vs Deputy Commissioner of Commercial Taxes (Appeals), Mysore Division, Mysore
Karnataka High Court · (1991) 83 STC 305
Karnataka Sales Tax Act, 1957 — Section 25 ATamil Nadu General Sales Tax Act, 1959 — Section 6 (cc) (i)
High Courts20 Sept 1990Allowed
Kalaiah @ Kalegowda Vs Lingamma
Karnataka High Court · (1991) ILR (Kar) 1213 : (1990) 3 KarLJ 571
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 60
High Courts20 Sept 1990Allowed
K.S. Prakash Vs Bangalore Development Authority
Karnataka High Court · (1990) ILR (Kar) 3599 : (1990) 3 KarLJ 245
Bangalore Development Authority Act, 1976 — Section 10 (3), 10 (6)Transfer of Property Act, 1882 — Section 108, 55
High Courts20 Sept 1990
Geep Industrial Syndicate Ltd. Vs State of Karnataka
Karnataka High Court · (1992) 86 STC 64
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v)
High Courts20 Sept 1990
Mafatlal Plywood Industries Ltd. Vs Assistant Collector of Central Excise
Karnataka High Court · (1991) 32 ECC 113 : (1991) ILR (Kar) 90 : (1990) 3 KarLJ 332
Constitution of India, 1950 — Article 226, 228, 41Karnataka Sales Tax Act, 1957 — Section 5
High Courts20 Sept 1990Dismissed
Kamala Vs Vittamma
Karnataka High Court · (1991) ILR (Kar) 2869 : (1991) 1 KarLJ 102
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1
High Courts19 Sept 1990
Shikshan Prasarak Mandal Vs State of Karnataka and Others
Karnataka High Court · (1991) 1 KarLJ 75
High Courts19 Sept 1990
H.V. Subraya Setty and Sons Vs State of Karnataka
Karnataka High Court · (1991) 35 KarLJ 44
Karnataka Sales Tax Act, 1957 — Section 22a
High Courts19 Sept 1990
Karnataka Food and Civil Supplies Corporation Ltd. Vs State of Karnataka
Karnataka High Court · (1991) 83 STC 246
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1), 5 (4)