High Courts18 Feb 1991Dismissed
Sri Gangadhara Rice Mills Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 1285 : (1991) 1 KarLJ 431
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 27 of 34
High Courts15 Feb 1991Allowed
Rangappa Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3208
Land Acquisition Act, 1894 — Section 17, 17 (1), 4, 4 (1), 6 (1)
High Courts15 Feb 1991
Shivappa Laxman Savadi Vs The State
Karnataka High Court · (1992) CriLJ 2845 : (1991) 3 KarLJ 728
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 5Penal Code, 1860 (IPC) — Section 105, 106, 299, 300, 302
High Courts15 Feb 1991
Dr. H.S. Halaswamy Vs Kumari Asha Halaswamy
Karnataka High Court · (1992) 1 KarLJ 100
Registration Act, 1908 — Section 40(1)Succession Act, 1925 — Section 63
High Courts15 Feb 1991
The State of Karnataka Vs D.S. Krishnaiah Setty, Bangalore
Karnataka High Court · (1992) CriLJ 1641 : (1991) ILR (Kar) 1533 : (1991) 2 KarLJ 50
Essential Commodities Act, 1955 — Section 3, 7
High Courts15 Feb 1991Dismissed
State of Karnataka Vs Harischandra Reddy
Karnataka High Court · (1991) ILR (Kar) 3084
Arbitration Act, 1940 — Section 17, 29Civil Procedure Code, 1908 (CPC) — Section 34
High Courts15 Feb 1991Dismissed
Revajeethu Builders and Developers Vs S. Vasudeva
Karnataka High Court · (1991) ILR (Kar) 1417 : (1991) 1 KarLJ 522
Constitution of India, 1950 — Article 226, 227, 300ASpecific Relief Act, 1963 — Section 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 5
High Courts14 Feb 1991
T.R. Srihari Vs Director, Pre-university Education
Karnataka High Court · (1991) 2 KarLJ 414
High Courts14 Feb 1991
State of Karnataka Vs Channabasappa and others
Karnataka High Court · (1992) CriLJ 95 : (1991) ILR (Kar) 1687 : (1991) 1 KarLJ 376
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 9Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 324
High Courts14 Feb 1991Allowed
Malumbi Vs Albin Abdul
Karnataka High Court · (1992) ACJ 955 : (1991) ILR (Kar) 2716 : (1991) 1 KarLJ 592
Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1939 — Section 110 A, 110 B, 111, 111 A
High Courts13 Feb 1991
E.M. Abdul Khuddus Vs Deputy Commissioner, Chickmagalur and Others
Karnataka High Court · (1991) 1 KarLJ 378
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts11 Feb 1991
Suvasini Beedies Pvt. Ltd. Vs Additional Commercial Tax Officer, III Circle, Mangalore and another
Karnataka High Court · (1991) 83 STC 209
Sale of Goods Act, 1930 — Section 3
High Courts11 Feb 1991
Commissioner of Income Tax Vs Smith, Kline and French (India) Ltd.
Karnataka High Court · (1991) 97 CTR 67 : (1991) 191 ITR 308
Income Tax Act, 1961 — Section 36 (l) (v), 40 A (7) (b)Income Tax Rules, 1962 — Rule 103, 104
High Courts11 Feb 1991
Commissioner of Income Tax Vs Herekar''s Hospital and Maternity Home
Karnataka High Court · (1991) 96 CTR 182 : (1991) 192 ITR 525 : (1991) 59 TAXMAN 392
Income Tax Act, 1961 — Section 147 (b), 147 (b), 161 (1) (1), 2 (13), 2 (36)
High Courts11 Feb 1991
Premier Irrigation Equipments Pvt. Ltd. Vs Assistant Commissioner of Commercial Taxes (Assessment-II), Bangalore and another
Karnataka High Court · (1991) 1 KarLJ 433 : (1993) 88 STC 468
High Courts11 Feb 1991
Narayanaswamy L. Vs B. Bijaraj
Karnataka High Court · (1992) 1 KarLJ 173
Specific Relief Act, 1963 — Section 20
High Courts11 Feb 1991
Mohammed Hanif Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2646 : (1991) 2 KarLJ 335
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)Constitution of India, 1950 — Article 22 (5)
High Courts11 Feb 1991
Farida Prime Tannery and others Vs State of Karnataka and others
Karnataka High Court · (1992) 84 STC 133
Central Sales Tax Act, 1956 — Section 14, 14 (iii), 15, 3, 4
High Courts08 Feb 1991
Smt. Susheelamma Vs The State of Karnataka and another
Karnataka High Court · (1991) CriLJ 2436 : (1991) ILR (Kar) 762 : (1991) 2 KarLJ 129
Constitution of India, 1950 — Article 21
High Courts08 Feb 1991Dismissed
B. Umesh Vs Bangalore Development Authority
Karnataka High Court · (1991) ILR (Kar) 824
Bangalore Development Authority Act, 1976 — Section 21 (2), 65