High Courts22 Feb 1991
Rashtrothana Parishat Vs State of Karnataka and others
Karnataka High Court · AIR 1992 Kar 388 : (1992) ILR (Kar) 565 : (1991) 1 KarLJ 349
Karnataka Stamp Act, 1957 — Section 34, 46 A, 6
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 26 of 34
High Courts22 Feb 1991
Shankar and Company and others Vs Third Income Tax Officer
Karnataka High Court · (1991) 97 CTR 92 : (1992) 193 ITR 172 : (1991) 2 KarLJ 576 : (1991) 59 TAXMAN 354
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 131, 142 (1), 142 (2), 2 (31), 276
High Courts22 Feb 1991
Chief Controlling Revenue Authority, Government of Karnataka Vs Dr. H. Narasimhaiah Sub-registrar and Deputy Commissioner of Stamps and others Vs Budharakkhita and others
Karnataka High Court · (1991) ILR (Kar) 1041
Karnataka Stamp Act, 1957 — Section 2 (1) (q)1 (ii), 31, 33, 37, 53 (2)
High Courts21 Feb 1991
Hotel Broadway Complex, Bangalore Vs Commissioner of Income Tax
Karnataka High Court · (1992) 102 CTR 309 : (1992) 198 ITR 361
Income Tax Act, 1961 — Section 163, 37, 37 (1)
High Courts21 Feb 1991
Commissioner of Income Tax Vs Bharath Gold Mines Ltd.
Karnataka High Court · (1991) 96 CTR 188 : (1991) 192 ITR 639 : (1991) 59 TAXMAN 575
Income Tax Act, 1961 — Section 32Transfer of Property Act, 1882 — Section 53 A
High Courts21 Feb 1991
Commissioner of Income Tax Vs Airflo Transport (India) Pvt. Ltd.
Karnataka High Court · (1991) 97 CTR 234 : (1991) 192 ITR 572 : (1991) 1 KarLJ 352 : (1991) 59 TAXMAN 479
Income Tax Act, 1961 — Section 23 (1) (b), 24, 24 (1) (x)Income Tax Rules, 1962 — Rule 4
High Courts21 Feb 1991
Smt. Laxmavva Appaiah Jangali and Another Vs Ramachandra
Karnataka High Court · (1991) 1 KarLJ 586
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Feb 1991
Venkataramanappa and others Vs The State of Karnataka
Karnataka High Court · (1992) CriLJ 2268 : (1991) 1 KarLJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts20 Feb 1991
P. Balasubba Setty and Sons Vs Union of India and Others
Karnataka High Court · (1991) 2 KarLJ 109
High Courts20 Feb 1991Dismissed
Shantappa Vs Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 3354 : (1991) 2 KarLJ 342
Constitution of India, 1950 — Article 19 (1) (g), 21, 226, 227, 39Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1)
High Courts19 Feb 1991Allowed
Vijayam Agencies Vs The General Manager, Bangalore Telephones
Karnataka High Court · (1991) 02 KAR CK 0090
High Courts19 Feb 1991Dismissed
National Insurance Co. Ltd. Vs Vishnu
Karnataka High Court · (1991) ILR (Kar) 2406
Workmens Compensation Act, 1923 — Section 10, 20, 21, 30
High Courts19 Feb 1991Dismissed
National Insurance Company Ltd. Vs R. Vishnu and Another
Karnataka High Court · (1992) 1 ACC 30 : (1992) ACJ 590 : (1991) 2 KarLJ 125 : (1994) 3 LLJ 635
Workmens Compensation Act, 1923 — Section 10, 20, 21, 30
High Courts19 Feb 1991Allowed
Balumal P. Seth Vs Giriyappa
Karnataka High Court · (1991) ILR (Kar) 1256
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (p), 21 (3), 22, 23
High Courts19 Feb 1991Allowed
Karnataka Commercial Corporation Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 850 : (1991) 1 KarLJ 363
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 2 (7), 3 (1)
High Courts18 Feb 1991
State of Karnataka and Others Vs Karim Sab
Karnataka High Court · (1991) 1 KarLJ 598
Specific Relief Act, 1963 — Section 35
High Courts18 Feb 1991
Special Land Acquisition Officer Vs Gurappa Channabasappa Paramaj
Karnataka High Court · AIR 1992 Kar 97 : (1991) ILR (Kar) 1109 : (1991) 1 KarLJ 613
Land Acquisition Act, 1894 — Section 12 (2), 18, 54 (1)Limitation Act, 1963 — Section 3 (1)
High Courts18 Feb 1991
Guddekoppud Guddanaik Vs Sogeda Thimma Naika and Others
Karnataka High Court · (1992) 1 KarLJ 177
Transfer of Property Act, 1882 — Section 60
High Courts18 Feb 1991
State of Karnataka and Another, etc. Vs N.A. Nagendrappa and Others
Karnataka High Court · AIR 1991 Kar 317 : (1991) ILR (Kar) 1057 : (1991) 2 KarLJ 172
Constitution of India, 1950 — Article 226, 227Karnataka General Clauses Act, 1899 — Section 21Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (5)