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)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,934 of 2,390
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 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)
High Courts30 Aug 1991Allowed
Late D.K. Aswathanarayana Setty Vs M. Ramnathappa
Karnataka High Court · (1991) ILR (Kar) 4519 : (1991) 3 KarLJ 34
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Karnataka Rent Control Rules, 1961 — Rule 35
High Courts29 Aug 1991
Mahabaleshwar Subraya Hegde Vs Narayana Subraya Hegde
Karnataka High Court · (1992) ILR (Kar) 270 : (1991) 4 KarLJ 48
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 19, Order 42 Rule 2, 151
High Courts29 Aug 1991
Afsar Khan Vs State
Karnataka High Court · (1992) CriLJ 1676 : (1992) ILR (Kar) 2894
Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 439, 446, 446 (A)
High Courts28 Aug 1991Allowed
Mrs. Behroze Ramyar Batha Vs Special Land Acquisition Officer
Karnataka High Court · (1991) ILR (Kar) 3556 : (1992) 1 KarLJ 589
Land Acquisition Act, 1894 — Section 4, 4 (1), 5 A, 6
High Courts28 Aug 1991
Commissioner of Income Tax Vs Shankaranarayana Hotels Pvt. Ltd.
Karnataka High Court · (1992) 198 ITR 373
Income Tax Act, 1961 — Section 23 (1), 256 (2)
High Courts28 Aug 1991
Devaraj Dhanram Vs Firebricks and Potteries Pvt. Ltd. and others
Karnataka High Court · (1994) 79 CompCas 722 : (1991) 4 KarLJ 148
Companies Act, 1956 — Section 397, 398
High Courts28 Aug 1991
Kunha Naika Vs Laxmimathi Shedthi
Karnataka High Court · (1991) 3 KarLJ 73
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts27 Aug 1991
Dr. M. Rajeshwari Vs State of Karnataka and Another
Karnataka High Court · (1991) 3 KarLJ 193
Karnataka Medical Colleges and Dental Colleges (Selection for Admission to Post-Graduate Courses) Rules, 1987 — Rule 7(1a)
High Courts27 Aug 1991
V.T. Velu and Others Vs Special Land Acquisition Officer, Bangalore and Another
Karnataka High Court · (1991) 3 KarLJ 684
Land Acquisition Act, 1894 — Section 4
High Courts27 Aug 1991Dismissed
Virayya Vs Shiddayya Irayya Ghanthimath
Karnataka High Court · (1994) 1 DMC 404 : (1992) ILR (Kar) 2172
Hindu Adoption and Maintenance Act, 1956 — Section 12
High Courts27 Aug 1991
Earappa and others Vs Nanjappa and others
Karnataka High Court · AIR 1992 Kar 287 : (1992) ILR (Kar) 905 : (1991) 3 KarLJ 700
Defence of India Act, 1939 — Section 9Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 19, 8 (1), 8 (1) (f)
High Courts26 Aug 1991Dismissed
Muniyappa Vs State
Karnataka High Court · (1991) ILR (Kar) 3504 : (1991) 3 KarLJ 466
Karnataka Land Revenue Act, 1964 — Section 33Transfer of Property Act, 1882 — Section 43Village Offices Abolition Act, 1961 — Section 7 A