High Courts23 Aug 1991Dismissed
K. Narayana Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3283 : (1991) 3 KarLJ 463
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 11 of 34
High Courts22 Aug 1991
Shivayya Mallikarjunaiah Mysore Vs Assistant Commissioner, Sirsi and Others
Karnataka High Court · (1991) 3 KarLJ 38
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Grant (Amendment) Rules, 1960 — Rule 43G
High Courts22 Aug 1991
State of Karnataka Vs B.S. Vijaya Murthy
Karnataka High Court · (1992) CriLJ 1670
Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 201, 408, 477 A
High Courts20 Aug 1991Allowed
Sakamma Vs T. Hanumathaiah
Karnataka High Court · (1991) ILR (Kar) 4524 : (1991) 4 KarLJ 280
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts20 Aug 1991Allowed
Chikkathimmegowda Vs Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 3238 : (1992) 1 KarLJ 229
Family Courts Act, 1984 — Section 7 (2) (a)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 A
High Courts19 Aug 1991Allowed
Medical Relief Society of South Canara Vs Mrs. Shivmala Prithviraj Urs
Karnataka High Court · (1991) ILR (Kar) 3910 : (1992) 1 KarLJ 411
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 19 (1) (g), 21Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts14 Aug 1991
Kareemsons (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 08 KAR CK 0063
High Courts14 Aug 1991
M. Mohan Shet and others Vs The State of Karnataka and others
Karnataka High Court · (1992) CriLJ 1403 : (1991) ILR (Kar) 4347
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 197, 309Penal Code, 1860 (IPC) — Section 302, 392, 500
High Courts14 Aug 1991
S. Ramegowda Vs State of Karnataka and Others
Karnataka High Court · (1991) 3 KarLJ 36
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 45
High Courts13 Aug 1991
Asstt. Collector of Central Excise, Mysore Vs Belur Enterprises
Karnataka High Court · (1995) 75 ELT 224 : (1991) ILR (Kar) 3215 : (1992) 1 KarLJ 292
Central Excise Act, 1944 — Section 11 A, 2 (d)Central Excise Rules, 1944 — Rule 9A
High Courts13 Aug 1991
Smt. Gowramma and Others Vs State of Karnataka and Others
Karnataka High Court · (1991) 3 KarLJ 499
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts13 Aug 1991
Union of India Vs Belur Enterprises
Karnataka High Court · (1994) 52 ECR 468 : (1992) 58 ELT 61
Central Excise Act, 1944 — Section 11 A, 2 (d)Central Excise Rules, 1944 — Rule 9A
High Courts12 Aug 1991
Pakirappa Vs Basavanagouda Bharamanagouda Goudara and others
Karnataka High Court · (1991) 08 KAR CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 2 (d), 397Penal Code, 1860 (IPC) — Section 166, 188
High Courts09 Aug 1991Dismissed
Kuttappa Vs Katrikolli Somaiah
Karnataka High Court · (1991) ILR (Kar) 3985 : (1991) 4 KarLJ 270
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 26 Rule 9
High Courts09 Aug 1991
Basavantappa Kotrappa Pyati Vs Mahantappa Basavanneppa Valad and Others
Karnataka High Court · (1991) 4 KarLJ 145
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Aug 1991Dismissed
M.V. Babu Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 1697 : (1991) 4 KarLJ 171
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 204, 482
High Courts09 Aug 1991Dismissed
K.N. Eshwarappa Vs Lachanaika
Karnataka High Court · (1992) ILR (Kar) 334 : (1991) 4 KarLJ 138
Karnataka Land Grant Rules, 1969 — Rule 43A (2), 43G, 43JKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 6
High Courts09 Aug 1991Dismissed
Seenappa Shetty Vs Bhujanga Shetty
Karnataka High Court · (1991) ILR (Kar) 3854 : (1991) 4 KarLJ 716
Criminal Procedure Code, 1973 (CrPC) — Section 362, 401, 403
High Courts08 Aug 1991
Dr. Hemachandra Sagar and Another Vs A. Lobo
Karnataka High Court · (1991) 2 KarLJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 145(1)
High Courts07 Aug 1991Allowed
J.R.R. Naidu Vs Registrar, City Civil Courts
Karnataka High Court · (1992) ILR (Kar) 2700
Karnataka Civil Practice Rules, 1967 — Rule 230