High Courts26 Jun 1991
K.V. Thimmegowda Vs Smt. Kamalamma and another
Karnataka High Court · (1992) ACJ 306 : (1993) 76 CompCas 401 : (1991) ILR (Kar) 4127
Motor Vehicles Act, 1939 — Section 110 D, 96 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,940 of 2,390
High Courts26 Jun 1991
Commissioner of Income Tax Vs Manjunatha Motor Service and Canara Public Conveyances
Karnataka High Court · (1992) 197 ITR 321 : (1993) 70 TAXMAN 563
Income Tax Act, 1961 — Section 256 (1), 4
High Courts26 Jun 1991
Chief Commissioner (Adm.) and another Vs Mysore Minerals Ltd.
Karnataka High Court · (1993) 109 CTR 250 : (1992) 197 ITR 572 : (1993) 68 TAXMAN 308
Income Tax Act, 1961 — Section 209, 209 A, 212 (3A), 216, 256 (10)
High Courts26 Jun 1991
Late Smt. K. Bhoomiamma (by Legal Representative) and another Vs Commissioner of Income Tax
Karnataka High Court · (1991) 98 CTR 184 : (1992) 194 ITR 723
Income Tax Act, 1961 — Section 14 (2), 147, 155, 183, 2 (31)
High Courts26 Jun 1991
K.V. Thimmagowda Vs Kamalamma and Others
Karnataka High Court · (1992) 1 ACC 477 : (1992) ACJ 306
Motor Vehicles Act, 1988 — Section 110 D, 96 (2)
High Courts21 Jun 1991
Smt. Shivalingamma Vs Special Deputy Commissioner and Others
Karnataka High Court · (1991) 2 KarLJ 421
Karnataka Land Grant Rules, 1969 — Rule 43GKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts20 Jun 1991Dismissed
Regional Provident Fund Commissioner Vs Management of Hotel Highway Limited
Karnataka High Court · (1991) 2 KarLJ 296 : (1999) 3 LLJ 243
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2 (9), 2 (f)
High Courts20 Jun 1991
Chief Commissioner (Administration) Vs Sanjay Sales Syndicate
Karnataka High Court · (1992) 197 ITR 255 : (1993) 69 TAXMAN 15
Income Tax Act, 1961 — Section 139, 145, 43 B
High Courts20 Jun 1991
Rajata Trust Vs Chief Commissioner of Income Tax and others
Karnataka High Court · (1991) 97 CTR 97 : (1991) ILR (Kar) 2350 : (1992) 193 ITR 220 : (1991) 2 KarLJ 612
Income Tax Act, 1961 — Section 2 (14), 2 (47), 269 UD (1), 7 (1)
High Courts20 Jun 1991Dismissed
Regional Provident Fund Commissioner Vs Management of Hotel Highway Ltd.
Karnataka High Court · (1991) ILR (Kar) 2381
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2 (f)
High Courts19 Jun 1991Allowed
Tejavva Vs Veerabasappa Rudrappa Mareguddi
Karnataka High Court · (1991) ILR (Kar) 3257 : (1991) 2 KarLJ 624
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts19 Jun 1991
K. Chowdaiah Vs Deputy Commissioner, Mandya and Others
Karnataka High Court · (1991) 4 KarLJ 1
Karnataka Land Revenue Rules, 1966 — Rule 43GKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts19 Jun 1991
Nyathareddy (Dead) by His L.Rs. Vs Chennamma
Karnataka High Court · (1991) 2 KarLJ 261
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 28
High Courts18 Jun 1991
Sri Banashankari Leasing Co. Ltd. and another Vs State of Karnataka and another
Karnataka High Court · (1992) 194 ITR 650 : (1992) 65 TAXMAN 224
Constitution of India, 1950 — Article 14, 276 (2)Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3 (2)
High Courts17 Jun 1991Dismissed
I.K. Jagirdar Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2704
Constitution of India, 1950 — Article 162, 202, 203, 204, 73
High Courts17 Jun 1991
Oriental Insurance Co. Ltd. Vs Veeramma
Karnataka High Court · (1992) 1 ACC 12 : (1992) ACJ 239
Motor Vehicles Act, 1988 — Section 173, 173 (1), 173 (2)
High Courts17 Jun 1991
I.K. Jagirdar Vs State of Karnataka and others
Karnataka High Court · AIR 1992 Kar 175
Constitution of India, 1950 — Article 162, 202, 207, 212 (1), 73
High Courts17 Jun 1991
Oriental Insurance Co. Ltd. Vs Smt. Veeramma and others
Karnataka High Court · (1992) 73 CompCas 431(1)
Motor Vehicles Act, 1988 — Section 147, 173 (1)
High Courts17 Jun 1991
Oriental Insurance Co. Ltd Vs Smt. Veeramma and others
Karnataka High Court · (1992) ACJ 239 : (1993) 76 CompCas 358 : (1991) ILR (Kar) 2669 : (1991) 2 KarLJ 298
Motor Vehicles Act, 1988 — Section 173, 173 (1)
High Courts14 Jun 1991
S.N. Gurumurthy Vs Karnataka State Handicrafts Development Corporation Limited
Karnataka High Court · (1991) 2 KarLJ 423