High Courts11 Nov 1991
Shivalingaiah and Others Vs State of Karnataka and Another
Karnataka High Court · (1991) 3 KarLJ 123
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 4 of 34
High Courts11 Nov 1991
M/s. Vidyaranya Chitra Mandir Vs Union of India and Others
Karnataka High Court · (1991) 3 KarLJ 201
Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 — Section 24Constitution of India, 1950 — Article 14
High Courts11 Nov 1991Dismissed
Regional Transport Officer Vs A. Vinayagam
Karnataka High Court · (1991) ILR (Kar) 4381 : (1992) 1 KarLJ 447
Motor Vehicles Act, 1939 — Section 63 (6)
High Courts08 Nov 1991Allowed
Ashika Vishal Shah Vs Prataprai Manekchand Mehta
Karnataka High Court · (1991) ILR (Kar) 4533 : (1991) 3 KarLJ 371
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115, 42
High Courts08 Nov 1991
Srimathi Kalamma Vs Srimathi Veeramma and others
Karnataka High Court · AIR 1992 Kar 362 : (1992) 1 DMC 564 : (1992) ILR (Kar) 300 : (1991) 3 KarLJ 78
Hindu Succession Act, 1956 — Section 23
High Courts08 Nov 1991
Lingegowda (Dead) by L.Rs. and Others Vs Deputy Commissioner, Chickmagalur and Others
Karnataka High Court · (1991) 3 KarLJ 1
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts08 Nov 1991
M.G. Kalegowda Vs Assistant Commissioner, Chickmagalur and Others
Karnataka High Court · (1992) 2 KarLJ 346
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts08 Nov 1991
Rangaiah Vs State of Karnataka and Others
Karnataka High Court · (1992) 1 KarLJ 581
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts06 Nov 1991Dismissed
L. Ramakrishnappa Vs Presiding Officer
Karnataka High Court · (1991) ILR (Kar) 4421 : (1991) 4 KarLJ 654
Constitution of India, 1950 — Article 226, 227, 329Karnataka Co-operative Societies Act, 1959 — Section 29 C (5)
High Courts06 Nov 1991
Central Board of Direct Taxes and another Vs H.M.T. Limited
Karnataka High Court · (1991) ILR (Kar) 4185 : (1993) 199 ITR 144
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80
High Courts06 Nov 1991
Siddappa Vs Byate Thimmaiah and Others
Karnataka High Court · (1991) 4 KarLJ 240
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts06 Nov 1991Dismissed
Medar Nagamma Vs Medar Sanna Sivanna
Karnataka High Court · (1992) ILR (Kar) 650 : (1991) 3 KarLJ 217
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 21 Rule 54, Order 21 Rule 67, Order 21 Rule 96Transfer of Property Act, 1882 — Section 58 (a), 60
High Courts06 Nov 1991Dismissed
Ningegowda Vs State
Karnataka High Court · (1992) ILR (Kar) 2602 : (1991) 3 KarLJ 170
Karnataka Land Revenue Act, 1964 — Section 33, 35, 36Mysore Land Revenue (Amendment) Rules, 1960 — Rule 3 (3), 3 (4), 43-G (4)Penal Code, 1860 (IPC) — Section 193, 228, 919
High Courts04 Nov 1991
Smt. Asha Bhargav Vs Chief Secretary, Zilla Parishad, Shimoga and Another
Karnataka High Court · (1991) 3 KarLJ 125
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3(1)
High Courts04 Nov 1991
W. Basha and Others Vs Corporation of the City of Bangalore
Karnataka High Court · (1991) 3 KarLJ 130
Karnataka Municipal Corporation Act, 1976 — Section 72
High Courts30 Oct 1991Allowed
Land Acquisition Officer Vs Rajesab Hussainsab Kalburgi
Karnataka High Court · (1991) ILR (Kar) 4242 : (1991) 4 KarLJ 726
Land Acquisition Act, 1894 — Section 18, 25, 5 A
High Courts29 Oct 1991
B. Sakarama Somayaji Vs The Assistant Commissioner, Kundapura, D.K. and others
Karnataka High Court · AIR 1992 Kar 364 : (1992) ILR (Kar) 2042
Constitution of India, 1950 — Article 19 (1) (d), 21, 226, 38 (2)Karnataka Land Revenue Act, 1964 — Section 49Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 182 V
High Courts28 Oct 1991
T. Raghav Rao and another Vs Ramakrishna Hospital (P.) Ltd. and others
Karnataka High Court · (1993) 200 ITR 565
Income Tax Act, 1961 — Section 269 UD
High Courts25 Oct 1991Dismissed
J.P. Somasekhara Vs Tahsildar
Karnataka High Court · (1992) ILR (Kar) 2702 : (1991) 3 KarLJ 167
Karnataka Co-operative Societies Act, 1959 — Section 29 AKarnataka Cooperative Societies Rules, 1960 — Rule 13
High Courts25 Oct 1991Allowed
Bhoopalam R. Ramaswamy Vs Vysya Bank Ltd.
Karnataka High Court · (1992) ILR (Kar) 3574 : (1991) 4 KarLJ 678
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149, 151Mysore Court-fees and Suits Valuation Act, 1958 — Section 5