COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,935 of 2,390

High Courts26 Aug 1991

Jivaji @ Balasaheb Venkatesh Anikhindi Vs Sadashiva Rao Ramachandra Rao Pote

Karnataka High Court · (1991) ILR (Kar) 4307 : (1991) 4 KarLJ 51

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (f)Telegraph Act, 1885 — Section 16

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High Courts23 Aug 1991Allowed

Chandrasekharappa Vs Basavannappa

Karnataka High Court · (1991) ILR (Kar) 3515

Karnataka Civil Courts Act, 1964 — Section 28Karnataka Municipalities Act, 1964 — Section 2 (9), 21, 24, 27

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High Courts23 Aug 1991

Bahri Steel Wires Vs Additional Commercial Tax Officer and another

Karnataka High Court · (1992) 84 STC 418

Central Sales Tax Act, 1956 — Section 14, 15Karnataka Sales Tax Act, 1957 — Section 12 (3), 3 A, 5 (2) (a) (vi)

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High Courts23 Aug 1991

Chandrashekarappa Vs Basavannappa and others

Karnataka High Court · AIR 1992 Kar 247 : (1992) 1 KarLJ 120

Essential Commodities Act, 1955 — Section 6 CKarnataka Municipalities Act, 1964 — Section 2 (9), 21

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High Courts23 Aug 1991

Gurupriya Tele Auto (P) Ltd. Vs Supdt. of Central Excise

Karnataka High Court · (1992) 37 ECC 62 : (1993) 44 ECR 391 : (1992) 58 ELT 361 : (1992) ILR (Kar) 605

Central Excise Act, 1944 — Section 11 A, 35, 35 E, 35 E (2)Central Excise Rules, 1944 — Rule 10, 10A, 11, 173B, 173C

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High Courts23 Aug 1991

Vidyavathi Kapoor Trust Vs Chief Commissioner of Income Tax and others

Karnataka High Court · (1991) 99 CTR 269 : (1991) ILR (Kar) 3414 : (1992) 194 ITR 584 : (1992) 64 TAXMAN 16

Income Tax Act, 1961 — Section 269 UD (1), 269 UD (2), 269 UH, 282 (2), 34

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High Courts23 Aug 1991

Hindustan Aeronautics Ltd. Vs Shanmugam and another

Karnataka High Court · (1991) ILR (Kar) 3382 : (1991) 3 KarLJ 415 : (1992) 2 LLJ 265

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10 A, 33, 33 (2) (b), 33 APenal Code, 1860 (IPC) — Section 302

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High Courts23 Aug 1991

Bhiriya and Sons Vs State of Karnataka

Karnataka High Court · (1992) 85 STC 168

Karnataka Sales Tax Act, 1957 — Section 12 A, 5 (1), 8, 8 A

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High Courts23 Aug 1991Dismissed

K. Narayana Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 3283 : (1991) 3 KarLJ 463

Constitution of India, 1950 — Article 14, 16

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High Courts22 Aug 1991

Shivayya Mallikarjunaiah Mysore Vs Assistant Commissioner, Sirsi and Others

Karnataka High Court · (1991) 3 KarLJ 38

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Grant (Amendment) Rules, 1960 — Rule 43G

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High Courts22 Aug 1991

State of Karnataka Vs B.S. Vijaya Murthy

Karnataka High Court · (1992) CriLJ 1670

Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 201, 408, 477 A

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High Courts20 Aug 1991Allowed

Sakamma Vs T. Hanumathaiah

Karnataka High Court · (1991) ILR (Kar) 4524 : (1991) 4 KarLJ 280

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)

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High Courts20 Aug 1991Allowed

Chikkathimmegowda Vs Deputy Commissioner

Karnataka High Court · (1991) ILR (Kar) 3238 : (1992) 1 KarLJ 229

Family Courts Act, 1984 — Section 7 (2) (a)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 A

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High Courts19 Aug 1991Allowed

Medical Relief Society of South Canara Vs Mrs. Shivmala Prithviraj Urs

Karnataka High Court · (1991) ILR (Kar) 3910 : (1992) 1 KarLJ 411

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 19 (1) (g), 21Karnataka Rent Control Act, 1961 — Section 21 (1)

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High Courts14 Aug 1991

Kareemsons (P.) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1991) 08 KAR CK 0063

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High Courts14 Aug 1991

M. Mohan Shet and others Vs The State of Karnataka and others

Karnataka High Court · (1992) CriLJ 1403 : (1991) ILR (Kar) 4347

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 197, 309Penal Code, 1860 (IPC) — Section 302, 392, 500

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High Courts14 Aug 1991

S. Ramegowda Vs State of Karnataka and Others

Karnataka High Court · (1991) 3 KarLJ 36

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 45

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High Courts13 Aug 1991

Asstt. Collector of Central Excise, Mysore Vs Belur Enterprises

Karnataka High Court · (1995) 75 ELT 224 : (1991) ILR (Kar) 3215 : (1992) 1 KarLJ 292

Central Excise Act, 1944 — Section 11 A, 2 (d)Central Excise Rules, 1944 — Rule 9A

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High Courts13 Aug 1991

Smt. Gowramma and Others Vs State of Karnataka and Others

Karnataka High Court · (1991) 3 KarLJ 499

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

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High Courts13 Aug 1991

Union of India Vs Belur Enterprises

Karnataka High Court · (1994) 52 ECR 468 : (1992) 58 ELT 61

Central Excise Act, 1944 — Section 11 A, 2 (d)Central Excise Rules, 1944 — Rule 9A

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