High Courts09 Oct 1991
K. Krishnappa Vs Registrar Evaluation
Karnataka High Court · (1991) ILR (Kar) 4111 : (1992) 1 KarLJ 326
Karnataka State Universities Act, 1976 — Section 37 (f)
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 6 of 34
High Courts08 Oct 1991
Bharat Fritz Werner Ltd. Vs Commissioner of Commercial Taxes and another
Karnataka High Court · (1992) 1 KarLJ 576 : (1992) 86 STC 170
Karnataka Sales Tax Act, 1957 — Section 5 (1)Transfer of Property Act, 1882 — Section 3
High Courts08 Oct 1991
State of Karnataka Vs Firm ''Hotel Nagarjun'' and others
Karnataka High Court · (1992) CriLJ 1697
Criminal Procedure Code, 1973 (CrPC) — Section 239, 397, 401Essential Commodities Act, 1955 — Section 12 A, 6 A, 6 BPenal Code, 1860 (IPC) — Section 120 B, 6 C
High Courts08 Oct 1991Dismissed
Mukundaiah Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 812 : (1991) 3 KarLJ 117
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Oct 1991
Karnataka Co-operative Consumers Federation and Its Units'' Employees Welfare Union, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (1991) 3 KarLJ 12
Karnataka Co-operative Societies Act, 1959 — Section 29(1)
High Courts08 Oct 1991
C.R. Gowda Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 177
Motor Vehicles Act, 1939 — Section 58
High Courts04 Oct 1991Allowed
National Insurance Co. Ltd. Vs Indirabai
Karnataka High Court · (1992) ACJ 292 : (1991) ILR (Kar) 4229
Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1939 — Section 92 A
High Courts04 Oct 1991Dismissed
Tejmal Mehta Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3891 : (1992) 1 KarLJ 336
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)Constitution of India, 1950 — Article 22
High Courts03 Oct 1991
Rajendrababu and Another Vs State of Karnataka and Others
Karnataka High Court · (1992) 1 KarLJ 542
Land Acquisition Act, 1894 — Section 6(1)
High Courts03 Oct 1991
Director of Mines and Geology, Bangalore and Another Vs S.A. Rasheed
Karnataka High Court · (1992) 1 KarLJ 364
Karnataka Minor Mineral Concession Rules, 1969 — Rule 9(2)
High Courts03 Oct 1991
Smt. Ramamma Vs Deputy Commissioner, Hassan and Others
Karnataka High Court · (1991) 3 KarLJ 24
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts03 Oct 1991Allowed
C. Ramesh Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 276 : (1991) 3 KarLJ 388
Karnataka Rent Control Act, 1961 — Section 12
High Courts03 Oct 1991
S.R. Mallaiah Vs M/s. Kalyan Lodge and Others
Karnataka High Court · (1992) 1 KarLJ 573
Karnataka Rent Control Act, 1961 — Section 37(C)
High Courts03 Oct 1991Dismissed
P.M. Machaiah Vs Mysore Sugar Co. Ltd.
Karnataka High Court · (1991) ILR (Kar) 4208 : (1992) 1 KarLJ 510
Burma Shell (Acquisition of Undertakings in India) Act, 1976 — Section 10, 12, 7, 9Constitution of India, 1950 — Article 12, 311
High Courts03 Oct 1991Allowed
Modern Homeopaths Society Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3924 : (1992) 1 KarLJ 349
Karnataka State Universities Act, 1976 — Section 4, 4 (xix), 53, 56
High Courts01 Oct 1991Allowed
Revansiddappa Vs Susheelabai
Karnataka High Court · (1992) ILR (Kar) 318 : (1991) 4 KarLJ 685
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts30 Sept 1991
M.G. Shekarappa Vs Assistant Commissioner, Shimoga Sub-division, Shimoga and Others
Karnataka High Court · (1992) 4 KarLJ 36
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts27 Sept 1991
Chief Commissioner (Admn.) and others Vs Visveswarayya Iron and Steel Ltd.
Karnataka High Court · (1993) 199 ITR 98
Income Tax Act, 1961 — Section 32 A, 32 A (1), 32 A (b)
High Courts27 Sept 1991
Chief Commissioner of Income Tax Vs Senapathy Whitely Ltd.
Karnataka High Court · (1992) 198 ITR 753
Income Tax Act, 1961 — Section 256 (1)
High Courts27 Sept 1991
Commissioner of Income Tax Vs L.F. D''silva
Karnataka High Court · (1992) 101 CTR 152 : (1991) 192 ITR 547
Income Tax Act, 1961 — Section 2 (47), 253 (1), 256 (2), 263, 45