COURT ARCHIVE

Karnataka High Court judgments, 1991

667 judgments · page 5 of 34

High Courts25 Oct 1991

Dr. Sumyra Mekhri Vs State of Karnataka and another

Karnataka High Court · AIR 1992 Kar 315

Constitution of India, 1950 — Article 14, 15, 15 (1)Karnataka Conduct of Entrance Test for Admission to Post-graduate Degree and Diploma (Medical and Dental) Courses Rules, 1987 — Rule 4 (1) (b)

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High Courts25 Oct 1991Allowed

Dr. Sumyra Mekhri Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 4130 : (1992) 1 KarLJ 424

Karnataka Conduct of Entrance Test for Admission to Post-Graduate Degree and Diploma (Medical and Dental) Courses Rules, 1987 — Rule 4 (1) (b), 4 (5)

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High Courts24 Oct 1991

Sree Gajanana Motor Transport Co. Ltd. and another Vs Union of India

Karnataka High Court · (1992) 73 CompCas 348 : (1992) ILR (Kar) 2537 : (1991) 3 KarLJ 110

Companies Act, 1956 — Section 198, 309, 309 (1), 310

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High Courts23 Oct 1991

Sindhu Chits and Trading (P.) Ltd. Vs Khayirunnissa and another

Karnataka High Court · AIR 1992 Kar 281 : (1991) 70 CompCas 200 : (1992) ILR (Kar) 660 : (1991) 3 KarLJ 89

Civil Procedure Code, 1908 (CPC) — Section 38, 39Companies Act, 1956 — Section 446, 634, 635

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High Courts23 Oct 1991

R. Ganesha Vs H.R. Engineering Works and another

Karnataka High Court · (1995) 82 CompCas 250

Companies Act, 1956 — Section 433 (e), 434 (1) (a)

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High Courts21 Oct 1991

Chammana Basava Gowda Vs State of Karnataka and Others

Karnataka High Court · (1991) 4 KarLJ 234

Karnataka Debt Relief Act, 1976 — Section 6

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High Courts21 Oct 1991

Assistant Commercial Tax Officer (Intelligence) Vs N.N. Jariwala

Karnataka High Court · (1991) ILR (Kar) 4414

Karnataka Sales Tax Act, 1957 — Section 10, 10 A (4), 12 B (1), 29 (1) (a), 29 (2) (d)

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High Courts21 Oct 1991

Mary D''souza Vs The Land Acquisition Officer and Assistant Commissioner, Kundapur and another

Karnataka High Court · AIR 1992 Kar 331 : (1992) 1 KarLJ 464

Land Acquisition Act, 1894 — Section 12 (2), 18, 23 (2), 29 (2)Limitation Act, 1963 — Section 24, 4, 5Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 288

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High Courts21 Oct 1991Dismissed

Mary D''Souza Vs Land Acquisition Officer

Karnataka High Court · (1991) ILR (Kar) 4266

Civil Procedure Code, 1908 (CPC) — Section 3Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5

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High Courts11 Oct 1991Dismissed

Chamansab Madansab Kumbarwadi Vs Roshan

Karnataka High Court · (1991) ILR (Kar) 4303 : (1992) 1 KarLJ 462

Karnataka Co-operative Societies Act, 1959 — Section 29 (1), 41, 43, 44

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High Courts11 Oct 1991

United India Insurance Co. Ltd. and others Vs Smt. Kadarbi and others

Karnataka High Court · (1992) ACJ 472 : AIR 1992 Kar 342 : (1993) 76 CompCas 419(1)

Motor Vehicles Act, 1939 — Section 110 AWorkmens Compensation Act, 1923 — Section 3

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High Courts11 Oct 1991

A.A. Kilachand Vs State of Karnataka

Karnataka High Court · (1992) ILR (Kar) 2170 : (1991) 4 KarLJ 705

Criminal Procedure Code, 1973 (CrPC) — Section 2Evidence Act, 1872 — Section 74, 75, 76

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High Courts11 Oct 1991

United India Insurance Co. Ltd. and another Vs Kadarbi and others

Karnataka High Court · (1992) ACJ 472 : (1992) 75 CompCas 308 : (1991) ILR (Kar) 4511 : (1991) 4 KarLJ 275

Motor Vehicles Act, 1939 — Section 110 AA

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High Courts10 Oct 1991

Ramachandra Laxman Doddamani and others Vs Syndicate Bank

Karnataka High Court · (1993) 77 CompCas 244 : (1992) ILR (Kar) 294 : (1991) 3 KarLJ 91

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High Courts10 Oct 1991

Yeshvir Goyal and another Vs Union of India and others

Karnataka High Court · (1993) 199 ITR 119 : (1991) 3 KarLJ 18

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276 C, 277Penal Code, 1860 (IPC) — Section 120 B, 420

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High Courts10 Oct 1991Allowed

Deputy Commissioner Vs Emmanuel Ramapuram

Karnataka High Court · (1992) ILR (Kar) 910 : (1991) 3 KarLJ 297

Coorg Land and Revenue Regualtions, 1899 — Regulation 110, 29, 48Evidence Act, 1872 — Section 114

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High Courts10 Oct 1991Allowed

R. Veeranna Vs Special Deputy Commissioner

Karnataka High Court · (1991) ILR (Kar) 3995 : (1991) 3 KarLJ 534

Karnataka Land Revenue Act, 1964 — Section 202

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High Courts09 Oct 1991

B. Subbaiah Vs The State of Karnataka

Karnataka High Court · (1992) CriLJ 3740 : (1992) 1 KarLJ 419

Constitution of India, 1950 — Article 134ACriminal Procedure Code, 1973 (CrPC) — Section 392, 392, 482

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High Courts09 Oct 1991

B. Sanjeevaiah Vs State of Karnataka and Others

Karnataka High Court · (1991) 3 KarLJ 28

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4

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High Courts09 Oct 1991

Thammegowda Vs Siddegowda

Karnataka High Court · (1991) ILR (Kar) 4506 : (1992) 1 KarLJ 459

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18

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