High Courts25 Sept 1991Dismissed
Shivananjappa Vs Marulasiddappa Sons
Karnataka High Court · (1992) ILR (Kar) 955
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,932 of 2,390
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)
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)
High Courts23 Sept 1991
Roshan and Others Vs State of Karnataka and Others
Karnataka High Court · (1991) 3 KarLJ 159
Karnataka Co-operative Societies Act, 1959 — Section 29(1), 53(E)
High Courts23 Sept 1991
M.B. Ramachandran Vs State of Karnataka and Others
Karnataka High Court · (1991) 3 KarLJ 48
Bangalore Development Authority Act, 1976 — Section 17(5)
High Courts23 Sept 1991
M. Krishnappa and others Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 2648
Criminal Procedure Code, 1973 (CrPC) — Section 107, 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts20 Sept 1991Dismissed
Bangalore Timber Corporation Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 4013
Constitution of India, 1950 — Article 14, 226Karnataka Rent Control Act, 1961 — Section 21 (1) (I), 21 (1) (j)
High Courts20 Sept 1991
Shaik Ahamed Vs The Deputy Commissioner, Chitradurga and Another
Karnataka High Court · (1992) 1 KarLJ 316
Karnataka Municipalities Act, 1964 — Section 42(6)
High Courts19 Sept 1991Dismissed
Dharmappa Sabanna Madar Vs Chief Secretary, Zilla Parishad
Karnataka High Court · (1991) ILR (Kar) 3723 : (1991) 3 KarLJ 163
Evidence Act, 1872 — Section 114Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4
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
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