COURT ARCHIVE

Karnataka High Court judgments

47,789 judgments · page 1,941 of 2,390

High Courts13 Jun 1991

Union of India Vs M/s. Sattur Nataraja Traders

Karnataka High Court · (1993) ACJ 877 : AIR 1992 Kar 301 : (1992) ILR (Kar) 392

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161, 162Partnership Act, 1932 — Section 69 (2)

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High Courts13 Jun 1991Allowed

Munivenkatappa Vs Venkateshappa

Karnataka High Court · (1991) ILR (Kar) 3255 : (1991) 3 KarLJ 407

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25

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High Courts11 Jun 1991

N.G.E.F. Ltd. Vs Assistant Collector of Central Excise

Karnataka High Court · (1991) 56 ELT 518

Central Excise Act, 1944 — Section 3, 37, 37 (1), 37 (2), 4Central Excise Rules, 1944 — Rule 173B (2A), 7, 8, 9, 9ACustoms Act, 1962 — Section 18

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High Courts11 Jun 1991Dismissed

Thimmarayaswamy Vs Gurumurthy

Karnataka High Court · (1991) ILR (Kar) 2373 : (1991) 2 KarLJ 300

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High Courts10 Jun 1991

Karnataka Power Corporation Employees'' Co-operative Housing Society Ltd., Bangalore Vs State of Karnataka and another

Karnataka High Court · AIR 1992 Kar 156 : (1991) 2 KarLJ 608

Land Acquisition Act, 1894 — Section 4 (1), 48, 5 A

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High Courts10 Jun 1991Dismissed

Karnataka Power Corporation Employees'' Co-operative Housing Society Ltd. Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 2341

Land Acquisition Act, 1894 — Section 16, 4 (1), 48, 5 A, 6 (1)

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High Courts06 Jun 1991

S. Gangadharappa Vs Kodihalli Vyavasaya Seva Sahakara Sangha Niyamita and Others

Karnataka High Court · (1991) 2 KarLJ 416

Karnataka Co-operative Societies Act, 1959 — Section 69

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High Courts06 Jun 1991

C.E. Krishnegowda and Others Vs State of Karnataka and Others

Karnataka High Court · (1991) 2 KarLJ 273

Karnataka Co-operative Societies Act, 1959 — Section 29(1)

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High Courts06 Jun 1991

National Insurance Company Ltd.

Karnataka High Court · AIR 1992 Kar 3

Motor Vehicles Act, 1939 — Section 110 D, 2 (7), 42, 95 (1) (b) (ii)

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High Courts06 Jun 1991

B.G. Gangadharappa Vs S. Chandrashekhar and others

Karnataka High Court · (1991) ILR (Kar) 3772 : (1992) 196 ITR 277 : (1992) 1 KarLJ 216 : (1993) 81 TAXMAN 81

Benami Transactions (Prohibition) Act, 1988 — Section 4Transfer of Property Act, 1882 — Section 41

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High Courts06 Jun 1991

Munivenkatappa Vs Chikkapapamma

Karnataka High Court · (1991) ILR (Kar) 3014 : (1991) 4 KarLJ 6

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 101, 103, 107

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High Courts04 Jun 1991Allowed

State of Karnataka Vs C.B. Sheelavanth

Karnataka High Court · (1991) ILR (Kar) 2368 : (1991) 2 KarLJ 268

Drugs and Cosmetics Act, 1940 — Section 21, 21 (2), 22, 51, 52

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High Courts03 Jun 1991

B.M. Ashraf and Co. Vs State of Karnataka

Karnataka High Court · (1992) 84 STC 394

Central Sales Tax Act, 1956 — Section 4, 4 (2), 5, 5 (1), 5 (3)Karnataka Sales Tax Act, 1957 — Section 6

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High Courts03 Jun 1991

M/s. Sapthagiri Silk Koti and Others Vs Silk Market Officer and Another

Karnataka High Court · (1991) 2 KarLJ 586

Karnataka Silkworm, Seed and Cocoon (Regulation of Production, Supply and Distribution) (Amendment) Rules, 1979 — Rule 17(1)

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High Courts03 Jun 1991

Mardansab Davalsab Hulgund Vs Smt. Khatunbi

Karnataka High Court · (1991) 2 KarLJ 411

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High Courts03 Jun 1991

A.C. Chandrakumar and Others Vs State of Karnataka and Others

Karnataka High Court · (1991) 2 KarLJ 365

Constitution of India, 1950 — Article 19(1)(G)

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High Courts03 Jun 1991

Central Board of Direct Taxes and others Vs Chowgule and Co. Ltd. and others

Karnataka High Court · (1991) 98 CTR 124 : (1991) 192 ITR 40

Income Tax Act, 1961 — Section 172, 172 (1), 172 (2), 28, 29

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High Courts03 Jun 1991

Commissioner of Income Tax Vs K.P. Sampath Reddy

Karnataka High Court · (1993) 109 CTR 244 : (1992) 197 ITR 232

Income Tax Act, 1961 — Section 148, 27 (1) (c), 271 (1) (c)

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High Courts03 Jun 1991

Chief Commissioner (Admn.) and another Vs Karnataka Electricity Board

Karnataka High Court · (1992) 197 ITR 48 : (1993) 69 TAXMAN 318

Income Tax Act, 1961 — Section 30, 36, 36 (1), 37, 37 (1)

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High Courts03 Jun 1991

Commissioner of Wealth Tax Vs S. Jindal

Karnataka High Court · (1991) 100 CTR 217 : (1992) 194 ITR 539 : (1992) 63 TAXMAN 371

Wealth Tax Act, 1957 — Section 2, 3, 7Wealth Tax Rules, 1957 — Rule 1D

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