High Courts23 Nov 1991Dismissed
Betty Suresh Mahindra Vs Marthanda Singh Mahindra
Karnataka High Court · (1991) ILR (Kar) 735
Civil Procedure Code, 1908 (CPC) — Section 10Succession Act, 1925 — Section 247
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 3 of 34
High Courts21 Nov 1991
M.C. Marnake Gowda Vs Assistant Commissioner, Mysore and Others
Karnataka High Court · (1991) 3 KarLJ 762
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(3)
High Courts20 Nov 1991
Venkatachalaiah and another Vs Nanjundaiah (deceased by L.Rs.) and others
Karnataka High Court · AIR 1992 Kar 270 : (1992) ILR (Kar) 984 : (1991) 3 KarLJ 258
Benami Transactions (Prohibition) Act, 1988 — Section 4Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 9
High Courts20 Nov 1991Dismissed
Manjunatha House Building Co-operative Society Ltd. Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 4487 : (1991) 3 KarLJ 8
Bangalore Development Authority Act, 1976 — Section 17Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 42, 6
High Courts19 Nov 1991
Syndicate Bank Vs Subhas Venkappa Savalker and others
Karnataka High Court · (1993) 77 CompCas 362 : (1992) ILR (Kar) 633 : (1991) 4 KarLJ 194
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts19 Nov 1991
Minerva Mills (N.T.C.) Labour Union, Bangalore Vs Management of Minerva Mills Limited, Bangalore and Others
Karnataka High Court · (1994) 4 KarLJ 429
Constitution of India, 1950 — Article 226
High Courts19 Nov 1991
G. Gangappa (Dead) by L.R. Vs State of Karnataka and Others
Karnataka High Court · (1991) 4 KarLJ 246
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts19 Nov 1991
Abdul Rahiman and others Vs Union of India and others
Karnataka High Court · (1992) CriLJ 3277 : (1991) ILR (Kar) 4457 : (1992) 1 KarLJ 533
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 8, 9Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108
High Courts19 Nov 1991
Nenmal Shankarlal Parmer Vs Assistant Commissioner of Income Tax (Investigation)
Karnataka High Court · (1992) 102 CTR 64 : (1991) ILR (Kar) 4527 : (1992) 195 ITR 582 : (1992) 1 KarLJ 528 : (1992) 62 TAXMAN 529
Income Tax Act, 1961 — Section 132 (1) (a), 132 (1) (c), 132 (5)
High Courts18 Nov 1991Allowed
N. Scmasekhar Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 754
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 201, 302, 506
High Courts15 Nov 1991
Gadi Narayanappa Vs Lakshmamma
Karnataka High Court · (1992) ILR (Kar) 962 : (1991) 4 KarLJ 187
Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts15 Nov 1991Allowed
K. Radhika Rao Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 1973 : (1991) 3 KarLJ 95
Karnataka Medical Colleges (Selection of Candidates for Admission to First MBBS) Rules, 1987 — Rule 4, 4 (1) (a) (c), 4 (1) (c), 9
High Courts15 Nov 1991
Madaiah Vs Deputy Commissioner, Mysore and Others
Karnataka High Court · (1992) 3 KarLJ 760
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(B)
High Courts14 Nov 1991Dismissed
C.K. Venkatasubba Rao Vs B.K. Ranganath and State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 4395 : (1992) 1 KarLJ 455
Karnataka Lokayukta Act, 1984 — Section 26Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 6
High Courts14 Nov 1991Dismissed
S.I. Vasudevan Vs Chief General Manager
Karnataka High Court · (1991) ILR (Kar) 4389 : (1992) 1 KarLJ 452
Constitution of India, 1950 — Article 226 (2)
High Courts14 Nov 1991Dismissed
Chamundi Roller Flour Mills Ltd. Vs Senior Regional Manager, FCI
Karnataka High Court · (1992) ILR (Kar) 2160 : (1992) 1 KarLJ 579
Constitution of India, 1950 — Article 14, 226
High Courts14 Nov 1991
Macchappa and Another Vs Hanumanna and Others
Karnataka High Court · (1991) 3 KarLJ 758
High Courts14 Nov 1991
B.L. Kalachar and Another Vs Vijaya Bank
Karnataka High Court · (1992) 1 KarLJ 532
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1(1)
High Courts13 Nov 1991
Vasantha Industries Vs Karnataka State Financial Corporation
Karnataka High Court · (1993) 76 CompCas 878b : (1991) ILR (Kar) 4386 : (1992) 1 KarLJ 450
High Courts12 Nov 1991Allowed
Assistant Commissioner and Land Acquisition Officer Vs Secretary, Govt. of India
Karnataka High Court · (1991) ILR (Kar) 4288 : (1992) 1 KarLJ 384
Land Acquisition Act, 1894 — Section 23, 24, 4 (1), 54