High Courts19 Apr 1991
K. Subbegowda and Another Vs Karnataka Housing Board and Others
Karnataka High Court · (1992) 1 KarLJ 32
Karnataka Housing Board Act, 1962 — Section 32A(3)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,943 of 2,390
High Courts18 Apr 1991Allowed
Ramu Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 1861 : (1991) 1 KarLJ 494
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 439Penal Code, 1860 (IPC) — Section 302, 307, 309
High Courts18 Apr 1991
Kempsons Foundry Vs Industrial Tribunal, Bangalore and Another
Karnataka High Court · (1991) 2 KarLJ 239 : (1992) 2 LLJ 344
Bombay Industrial Relations Act, 1946 — Section 11Constitution of India, 1950 — Article 12, 14, 16, 226Industrial Disputes Act, 1947 — Section 25 E (iii), 25 F
High Courts18 Apr 1991
Miss. P. Malathi Vs Secretary, Health and Family Welfare Department and Others
Karnataka High Court · (1991) 2 KarLJ 571
High Courts18 Apr 1991
Javarasetty Vs Smt. Ningamma
Karnataka High Court · AIR 1992 Kar 160 : (1992) 1 KarLJ 160
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91
High Courts16 Apr 1991Dismissed
Jayanthi Vs Dayananda
Karnataka High Court · (1991) ILR (Kar) 3826 : (1991) 4 KarLJ 713
Civil Procedure Code, 1908 (CPC) — Section 115, 115 (2)
High Courts16 Apr 1991
Hulagaiah Vs State of Karnataka and Others
Karnataka High Court · (1991) 2 KarLJ 442
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts16 Apr 1991Dismissed
Sarala Shetty Vs Ramakrishnayya
Karnataka High Court · (1991) ILR (Kar) 3630 : (1992) 1 KarLJ 89
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts16 Apr 1991
D.V. Sathyanarayana and Others Vs Tax Recovery Officer and Others
Karnataka High Court · (1992) 103 CTR 261 : (1992) 194 ITR 409 : (1992) 64 TAXMAN 220
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Income Tax Rules, 1962 — Rule 60, 61Transfer of Property Act, 1882 — Section 54
High Courts15 Apr 1991Dismissed
Javare Gowda Vs Kempamma
Karnataka High Court · (1992) 1 DMC 300 : (1992) 1 KarLJ 28
Hindu Adoption and Maintenance Act, 1956 — Section 23
High Courts15 Apr 1991
Shivalingaiah Vs Marichannamma and Others
Karnataka High Court · (1991) 2 KarLJ 262
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Apr 1991
Baburao and Another Vs Assistant Registrar, Co-operative Societies
Karnataka High Court · (1992) 1 KarLJ 84
Karnataka Co-operative Societies Act, 1959 — Section 118(3)
High Courts12 Apr 1991
G.T. Venkataswamy Reddy Vs Commissioner, Corporation of the City of Bangalore and Another
Karnataka High Court · (1991) 2 KarLJ 110
Karnataka Municipal Corporation Act, 1976 — Section 302(2)
High Courts12 Apr 1991
Shivananjappa Vs Basavaraju and Others
Karnataka High Court · (1991) 2 KarLJ 256
High Courts12 Apr 1991Dismissed
Assistant Engineer (Elec) Vs Manoranjan Pvt. Ltd.
Karnataka High Court · (1991) ILR (Kar) 2698 : (1991) 2 KarLJ 258
Karnataka Electricity Regulations, 1948 — Regulation 28
High Courts11 Apr 1991
Deans Sales Depot Vs Entry Tax Officer-cum-commercial Tax Officer and another
Karnataka High Court · (1993) 88 STC 483
Karnataka Sales Tax Act, 1957 — Section 5 (1)
High Courts11 Apr 1991
V. Venkatamuniyappa Vs M/s. Sudarshan Trading Co. Ltd. and Others
Karnataka High Court · AIR 1992 Kar 52 : (1991) 2 KarLJ 591
Karnataka Debt Relief Act, 1980 — Section 2 (5), 4
High Courts11 Apr 1991
K.G. Vardhamanaiah (Dead) by L.Rs. Vs K.T. Nagakumariah and Another
Karnataka High Court · (1992) 1 KarLJ 80
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Apr 1991
V. Venkatamuniyappa Vs Sudarshan Trading Co. Ltd. and others
Karnataka High Court · (1992) 73 CompCas 407 : (1991) ILR (Kar) 2660
High Courts10 Apr 1991
Commissioner of Income Tax Vs General Research and Development Corporation
Karnataka High Court · (1991) 97 CTR 89 : (1992) 194 ITR 120 : (1992) 60 TAXMAN 78
Income Tax Act, 1961 — Section 32 A, 32 A (2) (b) (ii), 32 A (2) (b) (iii)