High Courts10 Sept 1991
Divisional Commissioner Vs H. Hiriyannaiah
Karnataka High Court · (1992) ILR (Kar) 232 : (1991) 4 KarLJ 689
Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 56, 56 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1991
667 judgments · page 9 of 34
High Courts10 Sept 1991Allowed
Gundu Vs Assistant Commissioner
Karnataka High Court · (1992) ILR (Kar) 324 : (1991) 3 KarLJ 81
Karnataka Village Offices Abolition Act, 1961 — Section 4, 5, 6, 7, 8
High Courts10 Sept 1991
Assistant Commissioner of Entry Tax Vs Mysore Sales Corporation
Karnataka High Court · (1991) ILR (Kar) 3717
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 2 (7)
High Courts06 Sept 1991
Commissioner of Income Tax Vs Bharat Printers
Karnataka High Court · (1992) 102 CTR 233 : (1992) 198 ITR 601 : (1992) 61 TAXMAN 125
Central Sales Tax Act, 1956 — Section 10 A, 8 (3) (b)Income Tax Act, 1961 — Section 256 (2)
High Courts06 Sept 1991Dismissed
Eranna Vs Land Tribunal
Karnataka High Court · (1991) ILR (Kar) 3940 : (1991) 3 KarLJ 491
Karnataka Land Reforms Act, 1961 — Section 63, 64, 66, 74, 83
High Courts05 Sept 1991
C.R. Narasimha Murthy and Another Vs K. Saroja and Others
Karnataka High Court · (1992) ACJ 492 : (1991) 3 KarLJ 30
Motor Vehicles Act, 1988 — Section 110 A, 110 D
High Courts05 Sept 1991
Commissioner of Income Tax Vs D.V. Narasimhan
Karnataka High Court · (1992) 196 ITR 499 : (1993) 66 TAXMAN 455
Income Tax Act, 1961 — Section 263, 64 (1), 64 (1) (iii)
High Courts05 Sept 1991Dismissed
Parameshwarappa Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 1691 : (1991) 3 KarLJ 751
Constitution of India, 1950 — Article 341 (i)Karnataka Land Grant Rules, 1969 — Rule 43 (8)
High Courts05 Sept 1991
C.R. Narasimhamurthy and Another Vs K. Raro and Others
Karnataka High Court · (1992) 1 ACC 481
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 7Motor Vehicles Act, 1988 — Section 110 D
High Courts05 Sept 1991Dismissed
Kolla Bovi Vs Thimma Bovi
Karnataka High Court · (1991) ILR (Kar) 3834 : (1991) 3 KarLJ 502
Karnataka Land Grant Rules, 1969 — Rule 43G, 43JKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts04 Sept 1991Dismissed
Kengal Credit Co-operative Society Ltd. Vs Bangalore Development Authority
Karnataka High Court · (1991) ILR (Kar) 3593 : (1991) 4 KarLJ 35
Bangalore Development Authority Act, 1976 — Section 16, 16 (2), 17, 18, 18 (3)Karnataka Land Reforms Act, 1961 — Section 138, 77
High Courts04 Sept 1991
Venu Vs Krishnappa
Karnataka High Court · (1992) 74 CompCas 734 : (1991) 3 KarLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 397 (1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142 (b)
High Courts04 Sept 1991
Commissioner of Income Tax Vs Hotel Sriraj
Karnataka High Court · (1992) 198 ITR 570 : (1993) 71 TAXMAN 126
Income Tax Act, 1961 — Section 2 (23)Partnership Act, 1932 — Section 30, 4
High Courts04 Sept 1991Dismissed
T. Thimappa Vs Excise Commissioner
Karnataka High Court · (1991) ILR (Kar) 3710 : (1992) 1 KarLJ 360
Easements Act, 1882 — Section 60Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 17, 17A
High Courts03 Sept 1991
Vijaya Kumar Vs Land Tribunal, Afzalpur and Others
Karnataka High Court · (1991) 4 KarLJ 21
Karnataka Land Reforms Act, 1961 — Section 63(1)
High Courts02 Sept 1991
M/s Naga Theatre and another Vs The Provident Fund Inspector, Bangalore
Karnataka High Court · (1992) CriLJ 1727 : (1992) 65 FLR 391 : (1992) ILR (Kar) 1165 : (1991) 3 KarLJ 63
Criminal Procedure Code, 1973 (CrPC) — Section 256, 300 (5)Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 (A) and 14 (AA)/14 (1B)
High Courts02 Sept 1991Dismissed
Marula Siddanagouda Vs Special Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 3847 : (1991) 4 KarLJ 4
Constitution of India, 1950 — Article 226, 227, 31
High Courts30 Aug 1991Allowed
Lt. Cdr. M.C. Kendall Vs S. Chandrasekhar
Karnataka High Court · (1991) ILR (Kar) 4142 : (1992) 1 KarLJ 604
Specific Relief Act, 1963 — Section 12, 20
High Courts30 Aug 1991
Oriental Insurance Co. Ltd. and another Vs Vaishali Transport Forwarding Agency
Karnataka High Court · (1992) 75 CompCas 296 : (1991) 3 KarLJ 198
Carriers Act, 1865 — Section 10
High Courts30 Aug 1991
Kurkunta and Seram Stones (P) Ltd. Vs State of Karnataka
Karnataka High Court · (1992) 87 STC 105
Central Sales Tax Act, 1956 — Section 2 (h)