High Courts03 Jan 1991
Hallur Halappa and Co. Vs Commercial Tax Officer, IV Circle, Davangere
Karnataka High Court · (1991) 35 KarLJ 117
Karnataka Sales Tax Act, 1957 — Section 8A
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 34 of 34
High Courts03 Jan 1991
Honey Comb Estate, Mrs. Dorothy D''souza and Co., Hardwoni Estate, L.M. Goveas, South India Tea and Coffee Estate Ltd., N.G.F. Graham, Mrs. Gladys D''souza and St. Paul''s Kalamane Estate Vs Agricultural Income Tax Officer
Karnataka High Court · (1992) 101 CTR 304 : (1991) 191 ITR 472
High Courts03 Jan 1991Dismissed
Rukmanlyamma Vs A.M. Venkata Swamy
Karnataka High Court · (1992) ACJ 173 : (1991) ILR (Kar) 778 : (1991) 2 KarLJ 53
Motor Vehicles Act, 1939 — Section 92 AMotor Vehicles Act, 1988 — Section 140, 217, 217 (a)
High Courts03 Jan 1991
Rukmaniyamma and Another Vs A.M. Venkata swamy and Another
Karnataka High Court · (1992) 1 ACC 636
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110 D, 140, 92 A, 95 (2)
High Courts03 Jan 1991
Mohini Bai M. Sarda Vs First Income Tax Officer
Karnataka High Court · (1991) 190 ITR 541
Income Tax Act, 1961 — Section 143 (3), 147, 148, 64, 64 (1) (vi)
High Courts03 Jan 1991Allowed
Honey Comb Estate Vs Agricultural Income Tax Officer
Karnataka High Court · (1992) 63 TAXMAN 299
High Courts02 Jan 1991
H. Shivappa Vs Sri Puttaswamy and others
Karnataka High Court · (1992) CriLJ 167 : (1991) ILR (Kar) 1146 : (1991) 1 KarLJ 266
Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 200, 202, 397Karnataka Co-operative Societies Act, 1959 — Section 30 APenal Code, 1860 (IPC) — Section 149, 302, 323, 34, 417