High Courts01 Aug 1991Dismissed
Khraitilal Rakhra Vs Rakhra Sports Pvt. Ltd.
Karnataka High Court · (1993) ILR (Kar) 880
Companies Act, 1956 — Section 283, 397, 397, 398, 398Partnership Act, 1932 — Section 44 (G)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,937 of 2,390
High Courts01 Aug 1991
Ashok and Co. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 100 CTR 174 : (1992) 195 ITR 786
Income Tax Act, 1961 — Section 147 A, 148, 23 (4), 256 (4)
High Courts01 Aug 1991
G.B. Belani Vs Commissioner of Income Tax
Karnataka High Court · (1992) 101 CTR 43 : (1992) 195 ITR 639
Income Tax Act, 1961 — Section 210, 210 (1), 212 (3A), 256 (2), 273 (c)
High Courts01 Aug 1991
Dr. Sattur''s Sushrushalaya Nursing Home and another Vs State of Karnataka and another
Karnataka High Court · (1991) ILR (Kar) 3072
Constitution of India, 1950 — Article 14, 276 (2)Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 20 C, 3 (1), 3 (2)
High Courts01 Aug 1991
Commissioner of Income Tax Vs Swamy and Pathy and another
Karnataka High Court · (1991) 99 CTR 317 : (1992) 195 ITR 707 : (1992) 60 TAXMAN 539
Income Tax Act, 1961 — Section 177, 256 (1), 3 (4)
High Courts01 Aug 1991Allowed
Land Acquisition Officer Vs Balappa
Karnataka High Court · (1991) ILR (Kar) 4277 : (1992) 1 KarLJ 471
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 28 A (3), 54
High Courts30 Jul 1991
Manohar Ramakrishna Shirodkar Vs Trimbak Rama Kelkar
Karnataka High Court · (1991) 4 KarLJ 267
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts30 Jul 1991
Regional P.F. Commissioner, Bangalore Vs Harihar Polyfibres
Karnataka High Court · (1991) ILR (Kar) 2895 : (1992) 1 KarLJ 85 : (1992) 2 LLJ 761
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 12, 14, 7 A
High Courts30 Jul 1991
Eliax Begam and Another Vs Abdul Haleem and Others
Karnataka High Court · (1992) 1 KarLJ 397
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts30 Jul 1991Dismissed
Shivakumaraswamy Vs Lingappa
Karnataka High Court · (1991) ILR (Kar) 3991
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 5
High Courts30 Jul 1991Allowed
Manche Gowda Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3830 : (1992) 1 KarLJ 323
Karnataka Land Grant Rules, 1969 — Rule 43G, 43J
High Courts29 Jul 1991Dismissed
K.S.R.T.C. Vs M.S. Adinarayana Reddy
Karnataka High Court · (1991) ILR (Kar) 2892 : (1991) 3 KarLJ 66
Industrial Disputes Act, 1947 — Section 10, 11 A
High Courts29 Jul 1991
Gurushiddappa Mallappa Khadabadi Vs Special Land Acquisition Officer, Hidkal Project, Hidkal
Karnataka High Court · (1991) 4 KarLJ 134
Land Acquisition Act, 1894 — Section 18(1)
High Courts25 Jul 1991Dismissed
Dr. H.M. Chinnaswamy Reddy Vs Director, Jayadeva Institute of Cardiology
Karnataka High Court · (1991) ILR (Kar) 2883 : (1991) 3 KarLJ 410
Bangalore University Regulations — Regulation 2Indian Medical Council Act, 1956 — Section 11, 11 (2)
High Courts25 Jul 1991Dismissed
Narayana Reddy Vs Kashinath Rao Patil
Karnataka High Court · (1991) ILR (Kar) 3901 : (1992) 1 KarLJ 392
Evidence Act, 1872 — Section 92Karnataka Rent Control Act, 1961 — Section 18 (2), 18 (2) (a), 18 (2) (b)
High Courts24 Jul 1991
Chikkegowda Vs Smt. Gopamma
Karnataka High Court · (1991) 3 KarLJ 188
Evidence Act, 1872 — Section 68
High Courts24 Jul 1991
1akbar Alias Egle Mestri and Others Vs State of Karnataka by Sankeshwar Police
Karnataka High Court · (1993) 4 KarLJ 184
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts24 Jul 1991
Syndicate Bank Vs K. Gangadhar and others
Karnataka High Court · AIR 1992 Kar 163 : (1992) 1 KarLJ 497
Civil Procedure Code, 1908 (CPC) — Section 11, 15, 24, 25, 37Suits Valuation Act, 1887 — Section 11
High Courts24 Jul 1991Allowed
Syndicate Bank Vs K. Gangadhar
Karnataka High Court · (1991) ILR (Kar) 4039
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 24, 24 (1) (b) (ii)
High Courts22 Jul 1991
Narayanappa Vs S.N.M. Avadhoot and Others
Karnataka High Court · (1991) 3 KarLJ 672
Karnataka Village Offices Abolition Act, 1961 — Section 7