High Courts16 Jan 1991
C.B. Ranganathan Vs State Bank of India and Others
Karnataka High Court · (1991) 1 KarLJ 291
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 32 of 34
High Courts14 Jan 1991
Mysore Rolling Mills Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 195 ITR 404
Income Tax Act, 1961 — Section 2 (13), 43 (5), 73, 73 (1)
High Courts14 Jan 1991
Commissioner of Wealth Tax Vs M. Ramachandran
Karnataka High Court · (1991) 99 CTR 244 : (1991) 191 ITR 186 : (1992) 62 TAXMAN 125
Wealth Tax Act, 1957 — Section 17 (1) (a), 17 (1) (b)
High Courts14 Jan 1991
Hind Nippon Rural Industries Pvt. Ltd. (No. 2) Vs Commissioner of Income Tax
Karnataka High Court · (1993) 43 ECC 132 : (1993) 201 ITR 588
Income Tax Act, 1961 — Section 32 A, 32 A (2) (b) (iii)
High Courts14 Jan 1991
Dr. Manickchand R. Tanga Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 218 : (1991) 190 ITR 336 : (1991) 59 TAXMAN 193
Income Tax Act, 1961 — Section 64, 64 (1), 64 (1) (iii)Partnership Act, 1932 — Section 30
High Courts14 Jan 1991
Mysore Rolling Mills (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 63 TAXMAN 416
High Courts14 Jan 1991
Commissioner of Income Tax Vs Kissan Products Ltd.
Karnataka High Court · (1991) 95 CTR 44 : (1991) 190 ITR 649 : (1991) 1 KarLJ 408
Income Tax Act, 1961 — Section 256 (2)
High Courts10 Jan 1991Allowed
B. Krishna Bhat Vs Bangalore Development Authority
Karnataka High Court · (1991) ILR (Kar) 352 : (1991) 1 KarLJ 240
Bangalore Development Authority Act, 1976 — Section 29, 29 (1), 30Karnataka Municipal Corporations Act, 1976 — Section 103, 106Karnataka Town and Country Planning Act, 1961 — Section 12 (2) (ii)
High Courts10 Jan 1991
M/s. Hindustan Zinc Ltd. Vs The Asst. Commissioner of Commercial Taxes and Another
Karnataka High Court · (1991) 35 KarLJ 332
Constitution of India, 1950 — Article 14Karnataka Tax on Entry of Goods Into Local Areas for Consumption, Use or Sale Therein Act, 1979 — Section 3(2)
High Courts10 Jan 1991Allowed
Deputy Commissioner Vs Vali Ahmed Sheriff
Karnataka High Court · (1991) ILR (Kar) 2394 : (1991) 2 KarLJ 135
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 6
High Courts10 Jan 1991
Council of the Institute of Chartered Accountants of India, New Delhi Vs B.K. Nagaraj, Chartered Accountant
Karnataka High Court · AIR 1991 Kar 380 : (1991) 1 KarLJ 278
Chartered Accountants Act, 1949 — Section 21, 22
High Courts09 Jan 1991
Ramesh Babu and another Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 1963
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18 (A), 18 (c), 21, 22 (i) (cca), 27 (b) (ii)Essential Commodities Act, 1955 — Section 10
High Courts09 Jan 1991Allowed
K.P. Puttaram Vs Vijaya Bank Ltd.
Karnataka High Court · (1991) ILR (Kar) 3614 : (1991) 2 KarLJ 280
Constitution of India, 1950 — Article 12, 311, 311 (2)Specific Relief Act, 1963 — Section 14, 41
High Courts09 Jan 1991Allowed
L.M. Shenvy Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 1209 : (1991) 1 KarLJ 289
Karnataka Co-operative Societies Act, 1959 — Section 129, 129 (1)
High Courts08 Jan 1991Dismissed
E.S. Venkatesha Guptha Vs Savithramma
Karnataka High Court · (1991) ILR (Kar) 2445 : (1991) 1 KarLJ 477
Transfer of Property Act, 1882 — Section 58 (c)
High Courts08 Jan 1991Allowed
Tungabhadra Steel Products Ltd. Vs State of Gujarath
Karnataka High Court · (1991) ILR (Kar) 1137 : (1991) 1 KarLJ 286
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 113, 14, 15 (2)
High Courts07 Jan 1991
Hubli Dharwad Municipal Corporation Vs Ravi P. Tiwari
Karnataka High Court · (1991) ILR (Kar) 883 : (1991) 1 KarLJ 282
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Karnataka Municipal Corporations Act, 1976 — Section 471
High Courts07 Jan 1991
Commissioner of Income Tax Vs Electronics Research Industries Pvt. Ltd.
Karnataka High Court · (1991) 97 CTR 51 : (1991) 192 ITR 20 : (1991) 59 TAXMAN 46
Income Tax Act, 1961 — Section 32, 32 A, 32 A (1), 43 (3), 43 (4)
High Courts07 Jan 1991
Karnataka Board of Wakfs, Bangalore Vs B.C. Nagaraja Rao and others
Karnataka High Court · AIR 1991 Kar 400 : (1991) ILR (Kar) 2456
Civil Procedure Code, 1908 (CPC) — Section 80Waqf Act, 1954 — Section 3 (1), 5 (2), 6
High Courts07 Jan 1991
Dasarath Gangadhar Lalasangi Vs Shanthappa Adappahalli
Karnataka High Court · (1991) 1 KarLJ 400
Civil Procedure Code, 1908 (CPC) — Section 115