High Courts04 Feb 1991
State Vs Balawantrai Bhikabhai Parekh and others
Karnataka High Court · (1992) CriLJ 1222 : (1991) ILR (Kar) 1651
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395, 395 (2), 482
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 29 of 34
High Courts04 Feb 1991
The Assistant Commissioner, Belgaum Vs Chandasaheb Mohaddinsab and Others
Karnataka High Court · (1992) 1 KarLJ 234
Land Acquisition Act, 1894 — Section 18
High Courts04 Feb 1991Dismissed
Mohammed Sab Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2587 : (1991) 2 KarLJ 329
Constitution of India, 1950 — Article 14, 226, 227, 300AKarnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (2), 3 (3), 3 (4), 3 (5)
High Courts04 Feb 1991Dismissed
State Vs Balawantrai Bhikabhai Parekh and Others
Karnataka High Court · (1991) 33 ECC 285
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395, 395 (1), 395 (2), 482
High Courts03 Feb 1991
B. Boraiah and Others Vs Ningaiah Alias Gudigowda and Others
Karnataka High Court · (1991) 2 KarLJ 328
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Feb 1991
M/s. Sapthagiri Enterprises Vs The Commercial Tax Officer and Another
Karnataka High Court · (1991) 1 KarLJ 488
Criminal Procedure Code, 1973 (CrPC) — Section 165
High Courts01 Feb 1991
State of Karnataka Vs Narayanappa
Karnataka High Court · (1992) CriLJ 225 : (1991) 1 KarLJ 492
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 302, 401
High Courts01 Feb 1991
J. Seetha Rama Sastry Vs State of Karnataka and another
Karnataka High Court · (1991) ILR (Kar) 3053 : (1993) 199 ITR 588
Constitution of India, 1950 — Article 14, 276 (2), 304 (b)
High Courts31 Jan 1991Allowed
D.A. Mehta Vs Regional Director
Karnataka High Court · (1991) ILR (Kar) 1558
Criminal Procedure Code, 1973 (CrPC) — Section 204Employees State Insurance Act, 1948 — Section 85 (a), 85 (g)
High Courts31 Jan 1991
N.D. Hanumatharayappa Vs Commissioner of Wealth Tax
Karnataka High Court · (1991) 96 CTR 204 : (1991) 192 ITR 396 : (1991) 1 KarLJ 423 : (1992) 60 TAXMAN 174
High Courts31 Jan 1991
Commissioner of Wealth Tax Vs S.P.C. Murthy
Karnataka High Court · (1991) 96 CTR 194 : (1991) 191 ITR 189 : (1991) 2 KarLJ 106 : (1991) 59 TAXMAN 526
Wealth Tax Act, 1957 — Section 17, 17 (1) (b)
High Courts31 Jan 1991
The Sandur Manganese and Iron Ores Limited and Another Vs The Karnataka Electricity Board and Another
Karnataka High Court · (1991) 1 KarLJ 467
Karnataka Electricity (Taxation on Consumption) Act, 1959 — Section 8
High Courts31 Jan 1991
Siraj and others Vs The State of Karnataka
Karnataka High Court · (1992) CriLJ 86 : (1991) 1 KarLJ 387
Karnataka Forest Act, 1963 — Section 62 (3), 84, 86Penal Code, 1860 (IPC) — Section 379
High Courts31 Jan 1991
Associated Electronic and Electrical Industries (Bangalore) Pvt. Ltd. Vs M/s. Sharp Tools, Kalapatti
Karnataka High Court · AIR 1991 Kar 406 : (1991) ILR (Kar) 1916 : (1991) 1 KarLJ 482
Copyright Act, 1957 — Section 14, 17, 21, 50, 72 (2)
High Courts31 Jan 1991
A. Lakshmanan and Others; Premjit Singh and Another; M. Mruthyanjaya Vs State of Karnataka and Another; State of Karnataka and Another; Premjit Singh and Others
Karnataka High Court · (1991) 2 KarLJ 27
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts31 Jan 1991
Commissioner of Income Tax Vs Mangalore Chemicals and Fertilizers Ltd.
Karnataka High Court · (1991) 96 CTR 198 : (1991) 191 ITR 156 : (1991) 59 TAXMAN 508
Income Tax Act, 1961 — Section 256, 32, 32 A, 33 A, 37 (2A)
High Courts31 Jan 1991Dismissed
B. Srinivasa Acharya Vs District Judge
Karnataka High Court · (1991) ILR (Kar) 1365
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (g), 4 (1), 4 A, 5
High Courts31 Jan 1991Allowed
D.A. Mehta and Others Vs Employees'' State Insurance Corpn.
Karnataka High Court · (1995) 3 LLJ 857
Criminal Procedure Code, 1973 (CrPC) — Section 204Employees State Insurance Act, 1948 — Section 85 (a), 85 (e), 85 (g)
High Courts31 Jan 1991
S.S. Muddanna Vs State of Karnataka
Karnataka High Court · (1993) 89 STC 90
Karnataka Sales Tax Act, 1957 — Section 12 (4), 22 A
High Courts30 Jan 1991
Sailesh and Co. and others Vs State of Karnataka
Karnataka High Court · (1992) 84 STC 342
Karnataka Sales Tax Act, 1957 — Section 5, 8 A