High Courts20 Dec 1991
Asst. Commissioner-cum-Land Acquisition Officer Vs Mallaiah
Karnataka High Court · (1992) ILR (Kar) 704
Land Acquisition Act, 1894 — Section 11, 23 (1A), 4 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 1 of 34
High Courts20 Dec 1991Dismissed
Oriental Insurance Co. Ltd. Vs K.R. Shivaprakash and Others
Karnataka High Court · (1993) ACJ 247
Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Minority and Guardianship Act, 1956 — Section 8Motor Vehicles Act, 1988 — Section 173
High Courts19 Dec 1991
Hanumanumul Baid Vs Ananthapadmanabha
Karnataka High Court · (1992) ILR (Kar) 1133 : (1991) 3 KarLJ 255
Karnataka Stamp Act, 1957 — Section 34Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35
High Courts19 Dec 1991
Mirza Waliulla Baig Vs Jayarama Reddy
Karnataka High Court · (1992) ILR (Kar) 226 : (1991) 3 KarLJ 239
High Courts19 Dec 1991
Saroja Vs Krishnamurthy
Karnataka High Court · (1992) ILR (Kar) 1138 : (1991) 3 KarLJ 248
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p), 21 (4)
High Courts17 Dec 1991
Ismail Khan Vs The State
Karnataka High Court · (1992) CriLJ 3566 : (1991) 4 KarLJ 262 : (1993) 1 RCR(Criminal) 227
Criminal Procedure Code, 1973 (CrPC) — Section 248 (A), 322, 344, 482Karnataka Prevention of Incitement to Refuse or to Defer Payment of Tax Act, 1981 — Section 2Penal Code, 1860 (IPC) — Section 143, 193, 506
High Courts17 Dec 1991
Commissioner of Income Tax Vs Motor Industries Co. Ltd.
Karnataka High Court · (1992) 102 CTR 85 : (1992) ILR (Kar) 345 : (1993) 199 ITR 375
Companies (Profits) Surtax Act, 1964 — Section 1 (iv), 1 (v)
High Courts17 Dec 1991Dismissed
Umar Haji Vs Deputy Commissioner
Karnataka High Court · (1992) ILR (Kar) 2145
Coorg Land and Revenue Regualtions, 1899 — Regulation 10, 10 (4), 122 (2), 123, 123 (4)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts16 Dec 1991
Mohammed Haji Alavi Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 623 : (1991) 3 KarLJ 745
High Courts16 Dec 1991Allowed
K.E.B. Vs T.S. Venkatarangaiah
Karnataka High Court · (1992) ILR (Kar) 219 : (1991) 3 KarLJ 133
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 11 (4)
High Courts11 Dec 1991
Indo-American Hybrid Seeds and others Vs India Tourism Development Corpn. Ltd. and others
Karnataka High Court · AIR 1992 Kar 414 : (1992) ILR (Kar) 1103 : (1991) 4 KarLJ 237
Interest Act, 1978 — Section 2 (b), 3
High Courts11 Dec 1991
United Commercial Bank, Bangalore Vs B.M. Mahadeva Babu and another
Karnataka High Court · AIR 1992 Kar 294 : (1994) 80 CompCas 845 : (1991) 4 KarLJ 200
Contract Act, 1872 — Section 128, 133, 134, 139, 141Limitation Act, 1963 — Section 18, 20
High Courts11 Dec 1991Dismissed
Syed Kareem Vs Zarina Bi
Karnataka High Court · (1992) 1 DMC 536 : (1992) ILR (Kar) 822 : (1991) 4 KarLJ 217
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3 (1) (a), 5
High Courts10 Dec 1991
Bhaskar Hanamatse Meharwade Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 3985 : (1992) ILR (Kar) 2272
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 216, 468, 473, 482Penal Code, 1860 (IPC) — Section 201, 202, 279, 304 (a)
High Courts10 Dec 1991Dismissed
Chikka Kullegowda Vs State
Karnataka High Court · (1991) ILR (Kar) 4557 : (1991) 3 KarLJ 142
Karnataka Land Grant Rules, 1969 — Rule 29A, 43G, 43JKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (a) (b), 4, 5
High Courts09 Dec 1991Allowed
Parvathibai Vs Dattatreya Janardhan Dhopeshwarkar (delted)
Karnataka High Court · (1992) ILR (Kar) 929 : (1991) 3 KarLJ 708
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), Order 21 Rule 16, 151Registration Act, 1908 — Section 34
High Courts06 Dec 1991
Smt. Gouri Bi and Others Vs Khemraj and Others
Karnataka High Court · (1992) 1 ACC 583
Motor Vehicles Act, 1988 — Section 110 A, 92 (A), 95 (1) (b) (i), 96 (2) (b) (ii)
High Courts06 Dec 1991Dismissed
Parvathamma Vs Lokanath
Karnataka High Court · (1992) ILR (Kar) 644
Limitation Act, 1963 — Section 54
High Courts06 Dec 1991Allowed
Gouri Bi Vs Khemraj
Karnataka High Court · (1992) 1 ACC 583 : (1992) ACJ 623 : (1992) ILR (Kar) 597 : (1991) 3 KarLJ 703
Motor Vehicles Act, 1939 — Section 110 A, 92 A
High Courts06 Dec 1991
PSI Data Systems Ltd. Vs Presiding Officer
Karnataka High Court · (1992) ILR (Kar) 2163 : (1991) 3 KarLJ 243 : (1993) 1 LLJ 73
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Industrial Disputes Act, 1947 — Section 11, 11 (1), 11 (3), 18, 22