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)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,933 of 2,390
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
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)
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