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
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,931 of 2,390
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
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
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)
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)
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
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)
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
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)
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
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
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)