High Courts07 Jan 1991
H.K. Thammaiah Vs Management of Bhel and Another
Karnataka High Court · (1991) 1 KarLJ 277
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 33 of 34
High Courts07 Jan 1991
Smt. Venkamma and Others Vs D. Shiva Rao and Others
Karnataka High Court · (1991) 1 KarLJ 385
Karnataka Land Reforms Act, 1961 — Section 121AKarnataka Land Reforms Appellate Authority Rules, 1986 — Rule 8(2)
High Courts07 Jan 1991
F.C. Mahesh and Others Vs State of Karnataka and Others
Karnataka High Court · (1991) 1 KarLJ 284
Constitution of India, 1950 — Article 226
High Courts04 Jan 1991
M.S.P Spices Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 15 : (1991) 188 ITR 491 : (1991) 1 KarLJ 331
Income Tax Act, 1961 — Section 263
High Courts04 Jan 1991
Commissioner of Wealth Tax Vs V.N. Shankar
Karnataka High Court · (1991) 95 CTR 113 : (1991) 189 ITR 731 : (1991) 59 TAXMAN 424
Income Tax Act, 1961 — Section 147, 269 CWealth Tax Act, 1957 — Section 16 A (1), 17, 17 (1) (b)
High Courts04 Jan 1991
Commissioner of Income Tax Vs R.G. Mundkur
Karnataka High Court · (1991) 188 ITR 597
High Courts04 Jan 1991
Hyderabad Industries Ltd. Vs Income Tax Officer and another
Karnataka High Court · (1991) 95 CTR 164 : (1991) 188 ITR 749
Income Tax Act, 1961 — Section 10 (6A), 195
High Courts04 Jan 1991
Bharat Vijay Mills Ltd. Vs Commissioner of Commercial Taxes
Karnataka High Court · (1992) 85 STC 23
High Courts04 Jan 1991
Akash Films Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 156 : (1991) 190 ITR 32 : (1991) 1 KarLJ 275
Income Tax Act, 1961 — Section 28, 30, 31, 35, 35 A
High Courts04 Jan 1991
S.M. Holding Finance Private Limited Vs Mysore Machinery Manufacturers Ltd. (In Liquidation)
Karnataka High Court · (1991) ILR (Kar) 2672 : (1991) 3 KarLJ 447
Companies Act, 1956 — Section 192, 235, 236, 251, 391
High Courts04 Jan 1991
Sri. H.N. Dharanendrappa Vs State of Karnataka
Karnataka High Court · (1991) 01 KAR CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 165Essential Commodities Act, 1955 — Section 10 A, 3, 7
High Courts04 Jan 1991
Om Trading Co. and others Vs Second Income Tax Officer Balaji and Co. Vs Sixth Income Tax Officer Mahendrakar and Company Vs Income Tax Officer
Karnataka High Court · (1991) 94 CTR 282 : (1991) 188 ITR 641 : (1991) 59 TAXMAN 101
Income Tax Act, 1961 — Section 11, 139, 143 (1), 143 (2) (b), 147
High Courts04 Jan 1991
N. Ratanchand Jain Vs Commercial Tax Officer, Circle IV
Karnataka High Court · (1992) 85 STC 470
Karnataka Sales Tax Act, 1957 — Section 5 (4), 8
High Courts04 Jan 1991
Shreepad Vallabha Industries Vs Deputy Commissioner of Commercial Taxe (Appeals), Hubli, District Dharwad and others
Karnataka High Court · (1992) 84 STC 351
Karnataka Sales Tax Act, 1957 — Section 5 (1)
High Courts04 Jan 1991
Commissioner of Commercial Taxes in Karnataka and Others Vs Dr. Mrs. Hennreta Decosta
Karnataka High Court · (1991) 35 KarLJ 99
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3
High Courts04 Jan 1991
Commissioner of Wealth Tax Vs N.A. Mayanna (by Legal Representatives)
Karnataka High Court · (1992) 101 CTR 229 : (1991) 191 ITR 535 : (1992) 62 TAXMAN 381
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1961 — Section 171Wealth Tax Act, 1957 — Section 20 (2), 25 (2)
High Courts04 Jan 1991Dismissed
Dharamendrappa Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 2262
Criminal Procedure Code, 1973 (CrPC) — Section 165Essential Commodities Act, 1955 — Section 10 A, 3, 7
High Courts03 Jan 1991
Rukmaniyamma Vs A.M. Venkata Swamy
Karnataka High Court · (1992) 2 ACC 309 : (1992) ACJ 173
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110 D, 92 AMotor Vehicles Act, 1988 — Section 140
High Courts03 Jan 1991Allowed
Corporation of the City of Belgaum Vs Srikanth Kashinath Jitari
Karnataka High Court · (1991) ILR (Kar) 645 : (1991) 1 KarLJ 285
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Karnataka Municipal Corporations Act, 1976 — Section 103, 104
High Courts03 Jan 1991
Trishala Shoes (P) Ltd. Vs Union of India
Karnataka High Court · (1991) 34 ECC 79 : (1992) 40 ECR 105 : (1992) 57 ELT 242 : (1991) 1 KarLJ 294
Constitution of India, 1950 — Article 226 (2)Customs Act, 1962 — Section 12, 15, 25