High Courts10 Apr 1991
Commissioner of Income Tax Vs Mysore Spun Concrete Pipe Pvt. Ltd.
Karnataka High Court · (1991) 97 CTR 117 : (1992) 194 ITR 159
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,944 of 2,390
High Courts10 Apr 1991
Allabax Hasansaheb Mulla Vs Narayanarao Alias Appasaheb Ramrao Bhave
Karnataka High Court · (1991) 2 KarLJ 420
High Courts10 Apr 1991
B.S. Lokesh Vs Chairman, Cauvery Grameena Bank and Others
Karnataka High Court · (1991) 2 KarLJ 215
Constitution of India, 1950 — Article 16(1)(2)
High Courts10 Apr 1991
Commissioner of Wealth Tax Vs Bowring Institute
Karnataka High Court · (1991) 100 CTR 83 : (1992) 194 ITR 287
Gift Tax Act, 1958 — Section 3Income Tax Act, 1961 — Section 2 (31), 4
High Courts10 Apr 1991Allowed
Karnataka State Co-operative Agricultural and Rural Development Bank Ltd. Vs Workmen of PLDB Common Cadre Authority
Karnataka High Court · (1991) ILR (Kar) 3003 : (1992) 1 KarLJ 29
Constitution of India, 1950 — Article 14Karnataka High Court Act, 1961 — Section 7
High Courts10 Apr 1991
Commissioner of Income Tax Vs Bangalore Animal Food Corporation Ltd.
Karnataka High Court · (1992) 194 ITR 242 : (1991) 2 KarLJ 574 : (1991) 59 TAXMAN 242
Income Tax Act, 1961 — Section 139 (8), 154, 209, 211, 215
High Courts09 Apr 1991
Bhoomireddy Vs State of Karnataka and Others
Karnataka High Court · (1991) 2 KarLJ 449
Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43(G)Mysore Land Revenue Code, 1888 — Section 233
High Courts09 Apr 1991
T.P. Lingaiah Vs Puttamadaiah
Karnataka High Court · (1991) 2 KarLJ 417
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Apr 1991
D. Suresh Kumar Sanghvi and Another Vs The House Rent and Accommodation Controller and Another
Karnataka High Court · (1991) 2 KarLJ 447
Karnataka Rent Control Act, 1961 — Section 10A
High Courts09 Apr 1991
Mohammed Laiquiddin Vs Amruthrao Chimkode and Others
Karnataka High Court · (1991) 2 KarLJ 555
Representation of The People Act, 1951 — Section 36
High Courts09 Apr 1991
Ramanna Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 1771 : (1991) 2 KarLJ 169
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 3 (1) (b), 4, 5, 6, 7
High Courts09 Apr 1991Allowed
V. Lakshmipathy Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 1334 : (1991) 2 KarLJ 453
Constitution of India, 1950 — Article 21, 226, 48A, 51A (g)Karnataka Town and Country Planning Act, 1961 — Section 10 (1), 13 (3), 14, 9 (3)
High Courts08 Apr 1991
Sesha Bhat Vs Smt. Indirabai and Others
Karnataka High Court · (1991) 2 KarLJ 479
Specific Relief Act, 1963 — Section 5
High Courts08 Apr 1991
T.S. Narasamma Vs The State of Karnataka and Others
Karnataka High Court · (1991) 2 KarLJ 124
Karnataka Municipal Corporation Act, 1976 — Section 302(2)
High Courts08 Apr 1991
Smt. Puttananjamma Vs Smt. H.N. Puttathayamma
Karnataka High Court · (1991) 2 KarLJ 412
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Apr 1991
Madaiah Vs State
Karnataka High Court · (1992) CriLJ 502 : (1991) 3 KarLJ 476
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts08 Apr 1991
M.S. Syed Anwar and etc. Vs Commissioner of Police, Bangalore City and another
Karnataka High Court · (1992) CriLJ 1606 : (1991) 2 KarLJ 375
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107Identification of Prisoners Act, 1920 — Section 2, 4, 5Karnataka Police Act, 1963 — Section 54, 55, 56, 80, 96
High Courts08 Apr 1991Dismissed
Sesha Bhat Vs Smt. lndirabai and Others
Karnataka High Court · (1991) 04 KAR CK 0004
High Courts05 Apr 1991Dismissed
Dr. Shankar Rao Vs Gulbarga University
Karnataka High Court · (1991) ILR (Kar) 3232 : (1991) 2 KarLJ 112
Karnataka State Universities Act, 1976 — Section 26 (1) (2) (d) (iii), 28
High Courts05 Apr 1991
V.S. Ayangar Vs The Karnataka Handloom Development Corporation Ltd., Bangalore
Karnataka High Court · (1991) 2 KarLJ 436
Karnataka Handloom Development Corporation Limited (Staff) Regulations, 1979 — Regulation 76(4)