High Courts12 Aug 1991
Pakirappa Vs Basavanagouda Bharamanagouda Goudara and others
Karnataka High Court · (1991) 08 KAR CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 2 (d), 397Penal Code, 1860 (IPC) — Section 166, 188
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,936 of 2,390
High Courts09 Aug 1991Dismissed
Kuttappa Vs Katrikolli Somaiah
Karnataka High Court · (1991) ILR (Kar) 3985 : (1991) 4 KarLJ 270
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 26 Rule 9
High Courts09 Aug 1991
Basavantappa Kotrappa Pyati Vs Mahantappa Basavanneppa Valad and Others
Karnataka High Court · (1991) 4 KarLJ 145
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Aug 1991Dismissed
M.V. Babu Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 1697 : (1991) 4 KarLJ 171
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 204, 482
High Courts09 Aug 1991Dismissed
K.N. Eshwarappa Vs Lachanaika
Karnataka High Court · (1992) ILR (Kar) 334 : (1991) 4 KarLJ 138
Karnataka Land Grant Rules, 1969 — Rule 43A (2), 43G, 43JKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 6
High Courts09 Aug 1991Dismissed
Seenappa Shetty Vs Bhujanga Shetty
Karnataka High Court · (1991) ILR (Kar) 3854 : (1991) 4 KarLJ 716
Criminal Procedure Code, 1973 (CrPC) — Section 362, 401, 403
High Courts08 Aug 1991
Dr. Hemachandra Sagar and Another Vs A. Lobo
Karnataka High Court · (1991) 2 KarLJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 145(1)
High Courts07 Aug 1991Allowed
J.R.R. Naidu Vs Registrar, City Civil Courts
Karnataka High Court · (1992) ILR (Kar) 2700
Karnataka Civil Practice Rules, 1967 — Rule 230
High Courts07 Aug 1991
B.V. Naik Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 3441 : (1992) 4 KarLJ 24
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Aug 1991
Abdul Rawoof and others Vs The Deputy Conservator of Forests
Karnataka High Court · (1992) CriLJ 1218 : (1991) ILR (Kar) 3226 : (1992) 1 KarLJ 213
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Forest Act, 1963 — Section 47 D
High Courts06 Aug 1991
Venkatesh Narayanappa and others Vs Sri Vittal
Karnataka High Court · (1992) CriLJ 586 : (1991) ILR (Kar) 4061 : (1991) 3 KarLJ 485
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 192, 200, 202, 204Penal Code, 1860 (IPC) — Section 34, 342, 498A
High Courts06 Aug 1991Dismissed
K.V. Ramachandra Rao Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2920 : (1991) 2 KarLJ 505
Land Acquisition Act, 1894 — Section 17, 17 (4), 4 (1), 5 A
High Courts06 Aug 1991Dismissed
M.V. Premkumar Vs C. Sreerama Setty
Karnataka High Court · (1992) ILR (Kar) 894 : (1991) 3 KarLJ 290
Transfer of Property Act, 1882 — Section 76 (c)Trusts Act, 1882 — Section 90
High Courts06 Aug 1991Dismissed
Sir M. Visveswaraya Education Trust Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2901 : (1992) 1 KarLJ 61
Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 19, 21, 27
High Courts05 Aug 1991
Gemini Distilleries Pvt. Ltd. Vs Commissioner of Income Tax and another
Karnataka High Court · (1992) 196 ITR 463
Income Tax Act, 1961 — Section 264, 271 (1) (c)
High Courts05 Aug 1991Allowed
Deepchand Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 1937 : (1991) 2 KarLJ 514
Karnataka Land Reforms Act, 1961 — Section 112, 66 A, 66 A (1), 66 A (2), 67
High Courts02 Aug 1991
Basavaraju and Others Vs Smt. Kamalabai and Others
Karnataka High Court · (1992) 1 KarLJ 249
Karnataka Rent Control Act, 1961 — Section 29(1)(4)
High Courts01 Aug 1991Dismissed
M.L. Vasudeva Murthy and Sons Vs Joint Commissioner of Agricultural Income Tax
Karnataka High Court · (1992) 60 TAXMAN 185
High Courts01 Aug 1991
Commissioner of Wealth Tax Vs G.E. Narayana and others
Karnataka High Court · (1992) 101 CTR 1 : (1992) 193 ITR 41
Income Tax Act, 1961 — Section 159, 171 (1)Wealth Tax Act, 1957 — Section 19
High Courts01 Aug 1991
M.L. Vasudeva Murthy and Sons and others Vs Joint Commissioner of Agricultural Income Tax
Karnataka High Court · (1992) 198 ITR 426 : (1991) 2 KarLJ 495
Karnataka Agricultural Income Tax Rules, 1957 — Rule 263 (1), 35