High Courts30 Jan 1991
Commissioner of Income Tax Vs Karnataka Power Corporation Ltd.
Karnataka High Court · (1994) 205 ITR 511
Income Tax Act, 1961 — Section 80 J
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 30 of 34
High Courts29 Jan 1991
Sri R.P. Madyala Vs Sri S.H. Bheemakkanavar and Another
Karnataka High Court · (1991) 1 KarLJ 464
Contempt of Courts Act, 1971 — Section 20
High Courts29 Jan 1991
K.K. Vasant Vs State of Karnataka and another
Karnataka High Court · AIR 1992 Kar 256 : (1991) ILR (Kar) 1301 : (1991) 2 KarLJ 518
Constitution of India, 1950 — Article 133, 226, 32
High Courts29 Jan 1991Allowed
State of Karnataka Vs Vasant
Karnataka High Court · (1991) ILR (Kar) 1646
Criminal Procedure Code, 1973 (CrPC) — Section 173, 251, 252, 281, 313
High Courts28 Jan 1991Allowed
M.N. Chittiappa Vs Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 794 : (1991) 1 KarLJ 435
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 230 AKarnataka Rent Control Act, 1961 — Section 4 (1), 4 (2)
High Courts28 Jan 1991
Commissioner of Income Tax Vs M.S.P. Exports Pvt. Ltd.
Karnataka High Court · (1992) 104 CTR 40 : (1992) 196 ITR 762 : (1993) 67 TAXMAN 120
Income Tax Act, 1961 — Section 144 A, 144 A (1), 144 B, 144 B (4)
High Courts28 Jan 1991
Sri Chandrasekhara Bharathi Vs State of Karnataka and Others
Karnataka High Court · (1991) 2 KarLJ 392
Karnataka Societies Registration Act, 1960 — Section 27A
High Courts28 Jan 1991
Klic and Co. Vs Commissioner of Commercial Taxes
Karnataka High Court · (1992) 86 STC 426
Karnataka Sales Tax Act, 1957 — Section 12 (2), 2 (1), 23 (1)
High Courts28 Jan 1991
Commissioner of Income Tax Vs Sridev Enterprises
Karnataka High Court · (1991) 97 CTR 80 : (1991) 192 ITR 165 : (1991) 59 TAXMAN 439
Income Tax Act, 1961 — Section 256 (2)
High Courts28 Jan 1991Allowed
M. Shravana Kumar Vs Karnataka Regional Engineering College
Karnataka High Court · (1991) ILR (Kar) 594 : (1991) 2 KarLJ 148
Constitution of India, 1950 — Article 14, 15 (1), 15 (4), 16 (4)
High Courts25 Jan 1991Allowed
D. Krishnamurthy Vs The State of Karnataka and Others
Karnataka High Court · (1991) 01 KAR CK 0104
High Courts25 Jan 1991Allowed
Thungabhadra Steel Products Ltd. Vs Supdt. of Central Excise
Karnataka High Court · (1991) 33 ECC 140 : (1992) 40 ECR 87 : (1991) 56 ELT 340
Central Excise Act, 1944 — Section 11 A, 3Central Excise Rules, 1944 — Rule 56A, 57E, 57G
High Courts25 Jan 1991
Satyappa Lagama Parit Vs Land Tribunal, Hukkeri Taluk and Others
Karnataka High Court · (1991) 1 KarLJ 461
Karnataka Land Reforms Act, 1961 — Section 45
High Courts25 Jan 1991
D. Krishnamurthy Vs The State of Karnataka and Another
Karnataka High Court · (1991) 1 KarLJ 462
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 9
High Courts25 Jan 1991
State of Karnataka Vs Laxminarayana Bhat and another
Karnataka High Court · (1991) CriLJ 2126 : (1991) 1 KarLJ 257
Constitution of India, 1950 — Article 17Criminal Procedure Code, 1973 (CrPC) — Section 167 (5), 258, 397, 4, 401Protection of Civil Rights Act, 1955 — Section 15, 4 (1)
High Courts25 Jan 1991Dismissed
Erappa Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3102 : (1991) 2 KarLJ 432
Constitution of India, 1950 — Article 14Karnataka Stamp Act, 1957 — Section 19, 46 A, 9
High Courts25 Jan 1991Dismissed
Dhanamma Vs Kamalamma
Karnataka High Court · (1991) ILR (Kar) 1776 : (1991) 1 KarLJ 380
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 9, 115
High Courts24 Jan 1991
Bhima Rao Dattaka Vs Channappa Basavantappa Kalasur and Another
Karnataka High Court · (1992) 1 KarLJ 191
Karnataka Stamp Act, 1957 — Section 34
High Courts24 Jan 1991
President, Poura Karmika Sangha Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 918 : (1991) 1 KarLJ 424
High Courts23 Jan 1991
Swarna Mahal Vs Commissioner of Commercial Taxes In Karnataka
Karnataka High Court · (1991) 83 STC 92
Karnataka Sales Tax Act, 1957 — Section 22 A, 5, 6, 6 B, 6 B (1)