High Courts05 Dec 1991
Jayakunvar Manilal Shah Vs Syndicate Bank
Karnataka High Court · (1992) ILR (Kar) 1053 : (1992) 2 KarLJ 583
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 7 Rule 7Contract Act, 1872 — Section 127, 144
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 2 of 34
High Courts05 Dec 1991
Shri Anwar Abdulla etc. Vs The Union of India and others
Karnataka High Court · (1992) CriLJ 3616 : (1992) ILR (Kar) 353 : (1991) 3 KarLJ 262
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 9Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 104
High Courts05 Dec 1991
Bhuralal M. Jogani Vs Smt. K.G. Jayalakshmi
Karnataka High Court · (1991) 4 KarLJ 208
Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts04 Dec 1991Allowed
Lakshmi Devi Vs Satyanarayana Rao
Karnataka High Court · (1992) ILR (Kar) 2466 : (1991) 4 KarLJ 249
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Karnataka Rent Control Act, 1961 — Section 21 (1) (0), 21 (1) (d), 21 (1) (h)
High Courts02 Dec 1991
Venkataiah Vs Special Deputy Commissioner, Mysore and Others
Karnataka High Court · (1991) 3 KarLJ 138
High Courts02 Dec 1991
Muniyappa Vs Bangalore Development Authority
Karnataka High Court · (1991) 3 KarLJ 231
City of Bangalore Improvement (Allotment of Sites) Rules, 1964 — Rule 5
High Courts29 Nov 1991
Assistant Executive Engineer (Electrical), Karnataka Electricity Board Vs Reyhan Minerals and Chemicals (Pvt.) Ltd.
Karnataka High Court · (1993) 76 CompCas 426 : (1991) 3 KarLJ 6
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22 (1), 25
High Courts28 Nov 1991
N. Chikkanna and others Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 2254 : (1992) ILR (Kar) 572 : (1991) 3 KarLJ 113
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts28 Nov 1991Allowed
P.V. Venkatarama Setty Vs G. Venkataramanaiah
Karnataka High Court · (1992) ILR (Kar) 1169 : (1991) 3 KarLJ 755
Civil Procedure Code, 1908 (CPC) — Section 96 (4)Karnataka Small Causes Courts Act, 1964 — Section 8, 8 (1), 8 (2)
High Courts28 Nov 1991
Commissioner of Income Tax Vs H.M.T. Limited (No. 2)
Karnataka High Court · (1993) 203 ITR 818
High Courts27 Nov 1991Dismissed
Bangalore Development Authority Vs Vishwa Bharathi House Building Co-operative Society Ltd.
Karnataka High Court · (1991) ILR (Kar) 4407 : (1992) 1 KarLJ 523
Bangalore Development Authority Act, 1976 — Section 32 (2)Karnataka Land Reforms Act, 1961 — Section 79 B, 95Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts27 Nov 1991
T. Rajappa Vs Employees'' State Ins. Corpn. and Another
Karnataka High Court · (1993) 1 ACC 116 : (1992) ACJ 434
Employees State Insurance Act, 1948 — Section 2 (8), 82 (2)
High Courts27 Nov 1991
Rajappa Vs Employees State Insurance Corporation
Karnataka High Court · (1992) ACJ 434 : (1992) ILR (Kar) 284 : (1991) 3 KarLJ 207 : (1992) 2 LLJ 714
High Courts27 Nov 1991Dismissed
Venkatesh Virupax Deshpande Vs Central Bank of India
Karnataka High Court · (1992) ILR (Kar) 304 : (1991) 3 KarLJ 87
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Limitation Act, 1963 — Section 137
High Courts27 Nov 1991Allowed
Dr. G.N. Shivashankar Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 4410 : (1991) 3 KarLJ 4
Land Acquisition Act, 1894 — Section 4 (1), 5 A
High Courts27 Nov 1991Dismissed
K.P. Arvind Vs Government of Karnataka
Karnataka High Court · (1992) ILR (Kar) 307 : (1991) 3 KarLJ 213
Bangalore Development Authority Act, 1976 — Section 64Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 80
High Courts27 Nov 1991
Manikchand Joshi Vs Special Deputy Commissioner
Karnataka High Court · (1992) ILR (Kar) 1946 : (1991) 3 KarLJ 661
Karnataka Rent Control Act, 1961 — Section 21 (1), 3 (1), 3 (a) (iii), 3 (g), 37
High Courts26 Nov 1991Dismissed
B.H. Honnahalage Gowda Vs Karnataka Appellate Tribunal
Karnataka High Court · (1991) ILR (Kar) 4408 : (1992) 1 KarLJ 522
Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 5
High Courts26 Nov 1991
Smt. Bablabai Vs Union of India
Karnataka High Court · (1992) CriLJ 2877 : (1993) 42 ECC 119 : (1991) ILR (Kar) 4474 : (1992) 1 KarLJ 342
Constitution of India, 1950 — Article 22 (5)Foreign Exchange Regulation Act, 1973 (FERA) — Section 3 (1), 40
High Courts25 Nov 1991Allowed
Gururao Vs Subba Rao
Karnataka High Court · (1992) ILR (Kar) 429 : (1991) 3 KarLJ 223
Evidence Act, 1872 — Section 73Karnataka Housing Board Act, 1962 — Section 25Limitation Act, 1963 — Section 54