High Courts19 Sept 1991Allowed
Kanala Narasamma Vs Nanjappa
Karnataka High Court · (1992) ILR (Kar) 951 : (1991) 4 KarLJ 282
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Mysore Court-fees and Suits Valuation Act, 1958 — Section 11
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 8 of 34
High Courts18 Sept 1991
1H.S. Basavanna Vs Vimala Devi Chajjar and Others
Karnataka High Court · (1993) 4 KarLJ 763
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 53A
High Courts17 Sept 1991Dismissed
M.K. Chinthamani Vs M.K. Jayadeva
Karnataka High Court · (1991) 3 KarLJ 42
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151
High Courts17 Sept 1991Dismissed
Kashinath Vs Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 3817 : (1992) 1 KarLJ 22
Land Acquisition Act, 1894 — Section 17 (1), 4 (1), 5 A
High Courts17 Sept 1991
M/s. Sharja Nice Bakery Vs The Superintendent and Chairman, Tender Committee, Karnataka Medical College Hospital and others
Karnataka High Court · AIR 1992 Kar 391 : (1991) 3 KarLJ 45
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), 115Land Acquisition Act, 1894 — Section 18
High Courts17 Sept 1991
T. Munivenkatappa Vs Deputy Commissioner, Kolar and Others
Karnataka High Court · (1992) 4 KarLJ 30
Karnataka Land Grant Rules, 1969 — Rule 43GKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts16 Sept 1991Allowed
Krishnappa Vs State
Karnataka High Court · (1991) ILR (Kar) 3843 : (1992) 1 KarLJ 358
Karnataka Land Grant Rules, 1969 — Rule 43A, 43-J
High Courts16 Sept 1991Dismissed
Indian Aluminium Co. Ltd. Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3789 : (1991) 3 KarLJ 609
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Electricity (Taxation on Consumption) (Amendment) Act, 1990 — Section 8 A, 8 A (a)
High Courts16 Sept 1991Dismissed
K. Narayanaswamy Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 4192 : (1992) 1 KarLJ 582
Bangalore Development Authority Act, 1976 — Section 17, 19Constitution of India, 1950 — Article 226, 300A, 32
High Courts16 Sept 1991
Shankar Krishnasa Habib and another Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 205 : (1992) ILR (Kar) 1191 : (1991) 4 KarLJ 694
Criminal Procedure Code, 1973 (CrPC) — Section 433Karnataka Excise Act, 1965 — Section 34Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 2, 20, 21, 22
High Courts13 Sept 1991Allowed
Honagouda Thirtha Gouda Patil Vs Akkatai
Karnataka High Court · (1992) ILR (Kar) 1924
Karnataka Village Offices Abolition Act, 1961 — Section 4 (3), 5, 5 (3), 6
High Courts13 Sept 1991
Hameedsab Quaraishi Vs Deputy Commissioner, Bidar and Others
Karnataka High Court · (1991) 3 KarLJ 382
Karnataka Municipalities Act, 1964 — Section 42(9)
High Courts13 Sept 1991
Daiv James Wilson Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 2223 : (1991) ILR (Kar) 3863
Criminal Procedure Code, 1973 (CrPC) — Section 248 (2), 397, 428Foreigners Act, 1946 — Section 14, 3
High Courts13 Sept 1991
Dr. B.B. Patil Vs B. Eshwarappa and Another
Karnataka High Court · (1991) 3 KarLJ 177
Karnataka Rent Control Act, 1961 — Section 29(1)
High Courts11 Sept 1991
COMMISSIONER OF Income Tax Vs PANDAVAPURA SAHAKARA SAKKARE KHARKANE LTD.
Karnataka High Court · (1992) 198 ITR 690
Co-operative Societies Act, 1957 — Section 57
High Courts11 Sept 1991
Dundappa Vs Deputy Commissioner, Shimoga and Others
Karnataka High Court · (1991) 4 KarLJ 761
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts11 Sept 1991
Commissioner of Income Tax Vs A. Albuquerque and Sons
Karnataka High Court · (1992) 198 ITR 609 : (1993) 1 LLJ 571 : (1993) 67 TAXMAN 484
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 BIncome Tax Act, 1961 — Section 256 (2), 37
High Courts11 Sept 1991
Hutchegowda and Others Vs The Deputy Commissioner, Hassan and Others
Karnataka High Court · (1992) 1 KarLJ 289
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts11 Sept 1991Dismissed
Shivappa Vs Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 3839 : (1992) 1 KarLJ 287
Karnataka Land Grant Rules, 1969 — Rule 43 (6)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts11 Sept 1991
Commissioner of Income Tax Vs Pandavapura Sahakara Sakkare Kharkane Ltd.
Karnataka High Court · (1992) 198 ITR 690(1)
Co-operative Societies Act, 1957 — Section 57