High Courts03 Jun 1991
M.K. Thakker Vs Commissioner of Income Tax
Karnataka High Court · (1992) 197 ITR 110
Income Tax Act, 1961 — Section 147 (b), 34 (1) (b), 41, 41 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,942 of 2,390
High Courts03 Jun 1991
Commissioner of Income Tax Vs Dr. B. Venkata Rao
Karnataka High Court · (1996) 131 CTR 236 : (1993) 202 ITR 303
Income Tax Act, 1961 — Section 32
High Courts03 Jun 1991
C.N. Nagakumar Vs Commissioner of Wealth Tax
Karnataka High Court · (1992) 63 TAXMAN 99
High Courts31 May 1991
A.K. Subbaiah Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 386
Constitution of India, 1950 — Article 226, 227, 228Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka High Court Act, 1961 — Section 4
High Courts30 May 1991
Yashoda Bai Vs Krishnamoorthy Bhimappa Katavkar
Karnataka High Court · AIR 1992 Kar 368 : (1992) 1 DMC 442 : (1991) 2 KarLJ 265
Hindu Marriage Act, 1955 — Section 13 (1), 13 (l) (1-a), 13 (l) (1-b)
High Courts30 May 1991
Sri N.O. Shetty Vs Karnataka State Road Transport Corporation and others
Karnataka High Court · AIR 1992 Kar 94 : (1991) 2 KarLJ 588
High Courts30 May 1991
Anitha Cashew Industries Vs Commercial Tax Officer, II Circle, Udupi and another
Karnataka High Court · (1993) 43 ECC 156 : (1993) 90 STC 163
Karnataka Sales Tax Act, 1957 — Section 5, 6, 8 A
High Courts29 May 1991
Tumkur Town Veerashaiva Co-operative Bank Ltd. Vs H.C. Shyamala
Karnataka High Court · (1994) 81 CompCas 19b
Contract Act, 1872 — Section 176Karnataka Co-operative Societies Act, 1959 — Section 70 (2)
High Courts29 May 1991Dismissed
Regional Director, E.S.I. Corporation Vs Karnataka Asbestos Cement Products and Another
Karnataka High Court · (1991) 63 FLR 638 : (1991) 2 KarLJ 264 : (1999) 3 LLJ 235
Employees State Insurance Act, 1948 — Section 45 A
High Courts28 May 1991
Society of Sisters of Charity Vs Karnataka State Council for Child Welfare and Ashraya
Karnataka High Court · (1991) ILR (Kar) 3543
Guardian and Wards Act, 1890 — Section 11, 7
High Courts28 May 1991
The Karnataka State Road Transport Corporation Vs The State of Karnataka and others
Karnataka High Court · AIR 1992 Kar 385 : (1991) 2 KarLJ 580
Motor Vehicles Act, 1939 — Section 63 (1)Road Transport Corporations Act, 1950 — Section 20
High Courts28 May 1991
Society of Sisters of Charity St. Gerosa Convent and others, etc. Vs Karnataka State Council for Child Welfare and etc.
Karnataka High Court · AIR 1992 Kar 263
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 162Guardian and Wards Act, 1890 — Section 11, 7
High Courts27 May 1991Dismissed
Trustees for the Improvement of City of Bangalore (CITB) Vs I.B.M. World Trade Corporation
Karnataka High Court · (1991) ILR (Kar) 3867 : (1991) 2 KarLJ 320
City of Bangalore Improvement Act, 1945 — Section 25, 25 (5)
High Courts27 May 1991
Nalinikant Balakrishna Das Vs Karnataka Appellate Tribunal and Others
Karnataka High Court · (1991) 2 KarLJ 419
Mysore Land Revenue Rules, 1938 — Rule 60B
High Courts27 May 1991Dismissed
C.S. Veeranna Vs Managing Director, Davanagere Sugar Factory
Karnataka High Court · (1993) ACJ 71 : (1991) 2 KarLJ 263 : (1993) 3 LLJ 706
High Courts19 May 1991Allowed
Nyatha Reddy Vs Chengamma
Karnataka High Court · (1991) ILR (Kar) 3260
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts18 May 1991Dismissed
Dasappa and Brothers Vs Election Commission
Karnataka High Court · (1991) ILR (Kar) 3038
Constitution of India, 1950 — Article 226, 227, 324 (1)
High Courts18 May 1991
M/s. Dasappa and Brothers, Bangalore and Vs Election Commission, New Delhi and others
Karnataka High Court · AIR 1992 Kar 230 : (1992) 1 KarLJ 152
Constitution of India, 1950 — Article 14, 226, 227Karnataka Excise Act, 1965 — Section 21
High Courts30 Apr 1991
Venugopala Singh Vs B.M. Chikkaputtappa and Others
Karnataka High Court · (1991) 1 KarLJ 581
Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 1(4)Land Reforms Act, 1961 — Section 133
High Courts19 Apr 1991
Vikrant Tyres Ltd. Vs Union of India
Karnataka High Court · (1991) 33 ECC 147 : (1991) 37 ECR 25 : (1992) 61 ELT 381 : (1991) 2 KarLJ 346
Central Excise Act, 1944 — Section 37, 38, 38 (2)Central Excise Rules, 1944 — Rule 8, 8 (1)Customs Act, 1962 — Section 25, 25 (1)