COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,927 of 2,390

High Courts28 Nov 1991Allowed

P.V. Venkatarama Setty Vs G. Venkataramanaiah

Karnataka High Court · (1992) ILR (Kar) 1169 : (1991) 3 KarLJ 755

Civil Procedure Code, 1908 (CPC) — Section 96 (4)Karnataka Small Causes Courts Act, 1964 — Section 8, 8 (1), 8 (2)

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High Courts28 Nov 1991

Commissioner of Income Tax Vs H.M.T. Limited (No. 2)

Karnataka High Court · (1993) 203 ITR 818

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High Courts27 Nov 1991Dismissed

Bangalore Development Authority Vs Vishwa Bharathi House Building Co-operative Society Ltd.

Karnataka High Court · (1991) ILR (Kar) 4407 : (1992) 1 KarLJ 523

Bangalore Development Authority Act, 1976 — Section 32 (2)Karnataka Land Reforms Act, 1961 — Section 79 B, 95Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

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High Courts27 Nov 1991

Rajappa Vs Employees State Insurance Corporation

Karnataka High Court · (1992) ACJ 434 : (1992) ILR (Kar) 284 : (1991) 3 KarLJ 207 : (1992) 2 LLJ 714

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High Courts27 Nov 1991Dismissed

Venkatesh Virupax Deshpande Vs Central Bank of India

Karnataka High Court · (1992) ILR (Kar) 304 : (1991) 3 KarLJ 87

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Limitation Act, 1963 — Section 137

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High Courts27 Nov 1991Allowed

Dr. G.N. Shivashankar Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 4410 : (1991) 3 KarLJ 4

Land Acquisition Act, 1894 — Section 4 (1), 5 A

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High Courts27 Nov 1991Dismissed

K.P. Arvind Vs Government of Karnataka

Karnataka High Court · (1992) ILR (Kar) 307 : (1991) 3 KarLJ 213

Bangalore Development Authority Act, 1976 — Section 64Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 80

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High Courts27 Nov 1991

Manikchand Joshi Vs Special Deputy Commissioner

Karnataka High Court · (1992) ILR (Kar) 1946 : (1991) 3 KarLJ 661

Karnataka Rent Control Act, 1961 — Section 21 (1), 3 (1), 3 (a) (iii), 3 (g), 37

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High Courts26 Nov 1991Dismissed

B.H. Honnahalage Gowda Vs Karnataka Appellate Tribunal

Karnataka High Court · (1991) ILR (Kar) 4408 : (1992) 1 KarLJ 522

Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 5

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High Courts26 Nov 1991

Smt. Bablabai Vs Union of India

Karnataka High Court · (1992) CriLJ 2877 : (1993) 42 ECC 119 : (1991) ILR (Kar) 4474 : (1992) 1 KarLJ 342

Constitution of India, 1950 — Article 22 (5)Foreign Exchange Regulation Act, 1973 (FERA) — Section 3 (1), 40

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High Courts25 Nov 1991Allowed

Gururao Vs Subba Rao

Karnataka High Court · (1992) ILR (Kar) 429 : (1991) 3 KarLJ 223

Evidence Act, 1872 — Section 73Karnataka Housing Board Act, 1962 — Section 25Limitation Act, 1963 — Section 54

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High Courts23 Nov 1991Dismissed

Betty Suresh Mahindra Vs Marthanda Singh Mahindra

Karnataka High Court · (1991) ILR (Kar) 735

Civil Procedure Code, 1908 (CPC) — Section 10Succession Act, 1925 — Section 247

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High Courts21 Nov 1991

M.C. Marnake Gowda Vs Assistant Commissioner, Mysore and Others

Karnataka High Court · (1991) 3 KarLJ 762

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(3)

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High Courts20 Nov 1991

Venkatachalaiah and another Vs Nanjundaiah (deceased by L.Rs.) and others

Karnataka High Court · AIR 1992 Kar 270 : (1992) ILR (Kar) 984 : (1991) 3 KarLJ 258

Benami Transactions (Prohibition) Act, 1988 — Section 4Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 9

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High Courts20 Nov 1991Dismissed

Manjunatha House Building Co-operative Society Ltd. Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 4487 : (1991) 3 KarLJ 8

Bangalore Development Authority Act, 1976 — Section 17Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 42, 6

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High Courts19 Nov 1991

Syndicate Bank Vs Subhas Venkappa Savalker and others

Karnataka High Court · (1993) 77 CompCas 362 : (1992) ILR (Kar) 633 : (1991) 4 KarLJ 194

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11

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High Courts19 Nov 1991

Minerva Mills (N.T.C.) Labour Union, Bangalore Vs Management of Minerva Mills Limited, Bangalore and Others

Karnataka High Court · (1994) 4 KarLJ 429

Constitution of India, 1950 — Article 226

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High Courts19 Nov 1991

G. Gangappa (Dead) by L.R. Vs State of Karnataka and Others

Karnataka High Court · (1991) 4 KarLJ 246

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

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High Courts19 Nov 1991

Abdul Rahiman and others Vs Union of India and others

Karnataka High Court · (1992) CriLJ 3277 : (1991) ILR (Kar) 4457 : (1992) 1 KarLJ 533

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 8, 9Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108

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High Courts19 Nov 1991

Nenmal Shankarlal Parmer Vs Assistant Commissioner of Income Tax (Investigation)

Karnataka High Court · (1992) 102 CTR 64 : (1991) ILR (Kar) 4527 : (1992) 195 ITR 582 : (1992) 1 KarLJ 528 : (1992) 62 TAXMAN 529

Income Tax Act, 1961 — Section 132 (1) (a), 132 (1) (c), 132 (5)

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