COURT ARCHIVE

Karnataka High Court judgments, 1991

667 judgments · page 7 of 34

High Courts27 Sept 1991

National Insurance Co. Ltd. and another Vs A.B.C. India Ltd. and another

Karnataka High Court · (1991) 70 CompCas 744 : (1991) ILR (Kar) 4100 : (1991) 4 KarLJ 707

Carriers Act, 1865 — Section 8, 8Civil Procedure Code, 1908 (CPC) — Section 19, 20

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High Courts27 Sept 1991

Parimala Bai Vs State of Karnataka and Others

Karnataka High Court · (1992) 1 KarLJ 439

Karnataka Municipalities (Conditions of Services) Rules, 1987 — Rule 4(1A)

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High Courts27 Sept 1991

Commissioner of Income Tax Vs Mangalore Ganesh Beedi Works

Karnataka High Court · (1992) 101 CTR 128 : (1992) 193 ITR 77 : (1992) 61 TAXMAN 209

Income Tax Act, 1961 — Section 2 (31), 256 (2), 37, 40 (b)

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High Courts27 Sept 1991

Mohammed Kunhi Vs State of Karnataka and others

Karnataka High Court · (1992) CriLJ 886 : (1991) ILR (Kar) 3875 : (1991) 3 KarLJ 101

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)Customs Act, 1962 — Section 108, 123

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High Courts27 Sept 1991Allowed

T.M. Chandrasekhar Vs L.R. Shivaramegowda

Karnataka High Court · (1992) ILR (Kar) 444 : (1991) 3 KarLJ 308

Conduct of Election Rules, 1961 — Rule 86, 90Representation of the Peoples Act, 1951 — Section 10 A, 100, 123, 123 (3), 123 (4)

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High Courts27 Sept 1991

Steel Authority of India Ltd. Vs Steel Authority of India Ltd. Contract Workers'' Union

Karnataka High Court · (1991) ILR (Kar) 3679 : (1992) 1 KarLJ 477

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 12, 9

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High Courts26 Sept 1991Allowed

Malinaika Vs Assistant Commissioner

Karnataka High Court · (1992) ILR (Kar) 1931 : (1992) 4 KarLJ 32

Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 (A)

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High Courts25 Sept 1991

Sannarangaiah Vs Assistant Commissioner, Madhugiri Sub-division, Madhugiri and Another

Karnataka High Court · (1991) 4 KarLJ 766

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

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High Courts25 Sept 1991

H.K. Shivananjappa Vs B.K.S. Marulasiddappa Sons

Karnataka High Court · (1991) 4 KarLJ 221

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1

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High Courts25 Sept 1991

Ramesh V. Kini Vs Deputy Commissioner, Karwar and Others

Karnataka High Court · (1991) 3 KarLJ 680

Karnataka Municipalities Act, 1964 — Section 16(2)(C)

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High Courts25 Sept 1991Dismissed

Shivananjappa Vs Marulasiddappa Sons

Karnataka High Court · (1992) ILR (Kar) 955

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1

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High Courts25 Sept 1991

Sirigeri Kanakappa Shetty and Sons Vs Deputy Commissioner of Income Tax

Karnataka High Court · (1991) ILR (Kar) 4202 : (1992) 198 ITR 711 : (1991) 3 KarLJ 173

Income Tax Act, 1961 — Section 139 (10), 139 (3), 72, 72 (1), 73 (2)

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High Courts24 Sept 1991

B.S. Vidyashankar Vs Returning Officer and Tahsildar, Sakleshpur and Another

Karnataka High Court · (1991) 3 KarLJ 191

Mysore Municipalities (President and Vice-President) Election Rules, 1965 — Rule 3(6)

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High Courts24 Sept 1991

Management of Guest Keen Williams Ltd. Vs Presiding Officer, II Addl. Labour Court, Bangalore and another

Karnataka High Court · (1991) ILR (Kar) 3731 : (1992) 1 KarLJ 255

Constitution of India, 1950 — Article 226, 311Employees State Insurance Act, 1948 — Section 73, 85Industrial Disputes Act, 1947 — Section 2 (oo), 25 B, 33, 33 A

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High Courts23 Sept 1991