High Courts23 Jan 1991
Dinkar Pandurang Gowda Vs Land Tribunal, Bailhongal and Others
Karnataka High Court · (1991) 2 KarLJ 583
Karnataka Land Reforms (Amendment) Act, 1990 — Section 17
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 31 of 34
High Courts23 Jan 1991
Kalawathi Bai Vs State of Karnataka
Karnataka High Court · (1991) 2 KarLJ 400
Land Acquisition Act, 1894 — Section 28
High Courts23 Jan 1991Dismissed
Bhawarlal Jain Vs Mahendra Prasad
Karnataka High Court · (1991) ILR (Kar) 454 : (1991) 2 KarLJ 77
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 3 (1)Customs Act, 1962 — Section 108
High Courts22 Jan 1991
G. Devaraja Vs The District Magistrate, Chitradurga and Another
Karnataka High Court · (1991) 1 KarLJ 420
Arms Act, 1959 — Section 17
High Courts21 Jan 1991
Oriental F. and G. Insu. Co. Ltd. Vs Union of India (UOI) and Others
Karnataka High Court · (1992) 1 ACC 58
Sale of Goods Act, 1930 — Section 20, 21, 23 (2)
High Courts21 Jan 1991
M/s. Oriental Fire and General Insurance Co. Ltd. Vs Union of India and others
Karnataka High Court · (1993) ACJ 1107 : AIR 1991 Kar 385 : (1991) ILR (Kar) 1614 : (1991) 1 KarLJ 401
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 Jan 1991
Commercial Tax Officer, XII Circle, Bangalore and others Vs Swathi Traders
Karnataka High Court · (1991) ILR (Kar) 582
Karnataka Sales Tax Act, 1957 — Section 20, 21, 22 (3A), 22 (5) (3A)
High Courts21 Jan 1991Dismissed
Karnataka Minerals and Manufacturing Company Ltd. and Another Vs Union of India (UOI) and Another
Karnataka High Court · (1991) 33 ECC 272 : (1992) 41 ECR 405
Imports and Exports (Control) Act, 1947 — Section 3
High Courts18 Jan 1991
Nanjundeshwara Mart Vs State of Karnataka
Karnataka High Court · (1991) 1 KarLJ 449 : (1992) 84 STC 534
Karnataka Sales Tax Act, 1957 — Section 12 A, 23, 5 (1)
High Courts18 Jan 1991
Mahaveer Fancy Stores Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1991) 1 KarLJ 441 : (1993) 89 STC 524
Karnataka Sales Tax Act, 1957 — Section 22 A, 28 A, 28 A (4)
High Courts18 Jan 1991
Commissioner of Income Tax Vs B.V. Ramachandrappa and Sons
Karnataka High Court · (1991) 97 CTR 180 : (1991) 191 ITR 34 : (1991) 1 KarLJ 413 : (1991) 59 TAXMAN 329
High Courts18 Jan 1991
Subjan Vs State of Karnataka
Karnataka High Court · (1993) 90 STC 218
Karnataka Sales Tax Act, 1957 — Section 22 A, 28 A (2), 28 A (4), 28 A (5)
High Courts18 Jan 1991
Prakash Roadlines (P) Ltd. Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1991) 1 KarLJ 444 : (1991) 83 STC 49
Karnataka Sales Tax Act, 1957 — Section 22 A, 28 A (2), 28 A (4), 28 A (5)
High Courts18 Jan 1991
Neeta S. Shah and others Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 139 : (1991) 191 ITR 77 : (1991) 1 KarLJ 412
Income Tax Act, 1961 — Section 254 (2), 86 (v)
High Courts18 Jan 1991
Commissioner of Gift Tax Vs K.N. Shantha Kumar
Karnataka High Court · (1991) 190 ITR 667 : (1991) 1 KarLJ 409
Gift Tax Act, 1958 — Section 16Income Tax Act, 1961 — Section 28, 36 (1), 37, 40 A (7), 52
High Courts17 Jan 1991
S. Mohammed Vs Commissioner of Commercial Taxes
Karnataka High Court · (1991) 35 KarLJ 260
Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts17 Jan 1991
H.M.T. (International) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 107 CTR 91 : (1992) 196 ITR 118
Income Tax Act, 1961 — Section 263, 35 B
High Courts17 Jan 1991
Mohammed Salim Husen Sab Savantanavar Vs Health Inspector, H.D.M.C., Hubli
Karnataka High Court · (1991) CriLJ 2641
Criminal Procedure Code, 1973 (CrPC) — Section 252, 397Prevention of Food Adulteration Act, 1954 — Section 16 (1) (a), 7 (1)
High Courts17 Jan 1991
Southern Veneers and Wood Works Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 196 ITR 718 : (1992) 64 TAXMAN 550
Income Tax Act, 1961 — Section 10, 10 (15) (iv) (c), 256 (1), 88 (2)
High Courts16 Jan 1991
Tejaswini Patil and etc. Vs Bangalore University and others
Karnataka High Court · AIR 1991 Kar 352 : (1991) ILR (Kar) 387 : (1991) 1 KarLJ 556
Constitution of India, 1950 — Article 12, 14, 19 (1) (g), 21, 226Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 3, 4 (1), 5, 7, 9Karnataka State Universities Act, 1976 — Section 37, 53