High Courts19 Jul 1991
Kempamma Vs Kalamma and others
Karnataka High Court · AIR 1992 Kar 282 : (1992) ILR (Kar) 3007 : (1991) 4 KarLJ 119
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 68, 90
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,938 of 2,390
High Courts19 Jul 1991
C.H. Nagaraja Rao Vs Institute of Chartered Accountants of India and Another
Karnataka High Court · (1991) 3 KarLJ 393
Chartered Accountants Regulations, 1988 — Regulation 39(7)
High Courts18 Jul 1991Dismissed
S. Billigowda Vs Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 4369
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Karnataka Scheduled Caste and Scheduled Tribes (Prohibition of Transfer of Certain Lands) (Amendment) Rules, 1985 — Rule 5, 5 (2)Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts18 Jul 1991
C.N. Byrappa (Since Deceased) by L.Rs. and Another Vs State of Karnataka and Others
Karnataka High Court · (1991) 3 KarLJ 472
Karnataka Land Grant Rules, 1969 — Rule 43(8)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11
High Courts18 Jul 1991
Commissioner of Wealth Tax Vs Dr. Advocate Ram A. Joshi
Karnataka High Court · (1992) 62 TAXMAN 370
High Courts17 Jul 1991
Commissioner of Income Tax Vs Shankaranarayan Construction Co.
Karnataka High Court · (1993) 68 TAXMAN 426
High Courts16 Jul 1991
Sree Venugopal Swamy and Co. Vs State of Karnataka
Karnataka High Court · (1991) 2 KarLJ 599 : (1993) 89 STC 547
Karnataka Sales Tax Act, 1957 — Section 5 (1), 5 (3-C)
High Courts16 Jul 1991
Commissioner of Income Tax Vs T.T. (P.) Ltd.
Karnataka High Court · (1992) 60 TAXMAN 383
High Courts16 Jul 1991Dismissed
Moulasaheb Lalesaheb Mulla Vs Aminsha
Karnataka High Court · (1992) ILR (Kar) 247 : (1991) 4 KarLJ 125
Civil Procedure Code, 1908 (CPC) — Section 133Karnataka Land Reforms Act, 1961 — Section 80, 82, 83
High Courts16 Jul 1991
Collector of Central Excise, Belgaum Vs Brij Mohan Pailya
Karnataka High Court · (1999) 113 ELT 35
Gold (Control) Act, 1968 — Section 79
High Courts16 Jul 1991
M. Nanjappa Vs Tahsildar, Arasikere Taluk and Others
Karnataka High Court · (1991) 3 KarLJ 676
Karnataka Village Offices Abolition Act, 1961 — Section 7
High Courts16 Jul 1991
Sathu D''souza Vs Commercial Tax Officer (Intelligence), Bellary and another
Karnataka High Court · (1991) ILR (Kar) 2637
Karnataka Sales Tax Act, 1957 — Section 28 A (3), 28 AA, 28 AA (4), 28 AA (5), 5 (5)
High Courts16 Jul 1991
K.G. Subramanyam Vs Commissioner of Income Tax
Karnataka High Court · (1992) 60 TAXMAN 358
High Courts15 Jul 1991Allowed
G.K. Thirunarayana Iyengar Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 4070 : (1991) 3 KarLJ 395
Constitution of India, 1950 — Article 12, 226, 227Karnataka Co-operative Societies Act, 1959 — Section 30 A
High Courts12 Jul 1991Dismissed
Sampathkumar Vs Tahsildar
Karnataka High Court · (1991) ILR (Kar) 4030 : (1991) 3 KarLJ 604
Karnataka Village Offices Abolition Act, 1961 — Section 3, 5, 6, 7, 7 (A)Transfer of Property Act, 1882 — Section 43
High Courts11 Jul 1991
H. Padmanabha Rao and Another Vs B.N. Sathish and Another
Karnataka High Court · (1992) 1 KarLJ 73
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts10 Jul 1991
Commissioner of Income Tax Vs Canara Bank
Karnataka High Court · (1991) 100 CTR 207 : (1992) 195 ITR 66
Income Tax Act, 1961 — Section 19, 20, 36 (1) (vii) (a), 37
High Courts09 Jul 1991
K.K. Sanjeeva Murthy Shetty and Others Vs T.S. Geetha Alias Geetha Ramakrishna
Karnataka High Court · (1991) 2 KarLJ 234
Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts09 Jul 1991
Madaiah Vs Assistant Commissioner, Ramanagaram and Others
Karnataka High Court · (1991) 3 KarLJ 377
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
High Courts09 Jul 1991
G.R. Basappa and Others Vs Tahsildar, Shimoga and Another
Karnataka High Court · (1991) 3 KarLJ 401
Karnataka Village Offices Abolition Act, 1961 — Section 5