High Courts05 Apr 1991
A. Sanaulla Khan Vs M/s. Hanaraj and Company
Karnataka High Court · (1991) 2 KarLJ 451
Karnataka Rent Control Act, 1961 — Section 21(1)(H)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,945 of 2,390
High Courts04 Apr 1991
Widia (India) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 98 CTR 114 : (1992) 194 ITR 77
Companies (Profits) Surtax Act, 1964 — Section 2 (5)Finance Act, 1976 — Section 2 (6), 2 (8)
High Courts04 Apr 1991
State of Karnataka Vs V. Subramanian
Karnataka High Court · (1992) 84 STC 230
Karnataka Sales Tax Act, 1957 — Section 18, 18 A
High Courts04 Apr 1991
S.R.S. Agencies Vs State of Karnataka
Karnataka High Court · (1991) 83 STC 472
Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 13, 14, 23 (1)
High Courts04 Apr 1991
M/s. Galaxy Theatre and others Vs The State of Karnataka
Karnataka High Court · AIR 1992 Kar 215
Constitution of India, 1950 — Article 14, 276, 301, 304 (b), 38Karnataka Entertainment Tax Act, 1958 — Section 4, 4 A
High Courts04 Apr 1991
Galaxy Theatre Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2468
Constitution of India, 1950 — Article 14, 304 (b)Karnataka Entertainment Tax Act, 1958 — Section 4, 4 A
High Courts02 Apr 1991Dismissed
State Vs Subash
Karnataka High Court · (1991) ILR (Kar) 1552 : (1991) 2 KarLJ 132
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 439 (2), 482General Clauses Act, 1897 — Section 6 APenal Code, 1860 (IPC) — Section 302, 34
High Courts02 Apr 1991
The State of Karnataka Vs Annappa and others
Karnataka High Court · (1992) CriLJ 158 : (1991) ILR (Kar) 3220 : (1991) 2 KarLJ 8
Protection of Civil Rights Act, 1955 — Section 4, 4 (1)
High Courts01 Apr 1991
Mysore Roadways Vs Assistant Commercial Tax Officer (Intelligence), IV South Zone, Bangalore
Karnataka High Court · (1991) 83 STC 152
Karnataka Sales Tax Act, 1957 — Section 28 (3), 28 A (3A)
High Courts01 Apr 1991
Sombappa Basappa Kerannavar (Since Deceased) by L.Rs. Vs State of Karnataka and Others
Karnataka High Court · (1992) 1 KarLJ 147
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226
High Courts01 Apr 1991
Umesh @ Umeshaiah and Another Vs Narasimhaiah and Others
Karnataka High Court · (1992) 1 KarLJ 79
High Courts27 Mar 1991
Nandi Housing Private Limited Vs Smt. Indrani Chandrasekhar
Karnataka High Court · AIR 1992 Kar 189 : (1991) 1 KarLJ 514
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Karnataka Town and Country Planning Act, 1961 — Section 18 (1)
High Courts27 Mar 1991
The State of Karnataka Vs S. Dhandapani Modaliar
Karnataka High Court · (1992) CriLJ 24 : (1991) ILR (Kar) 2040 : (1991) 2 KarLJ 486
Criminal Procedure Code, 1973 (CrPC) — Section 246, 313Drugs and Cosmetics Act, 1940 — Section 18 B, 27, 28
High Courts27 Mar 1991Dismissed
Basappa Vs Special Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 1321 : (1991) 2 KarLJ 480
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43 (8), 43-G (4)
High Courts26 Mar 1991
Kerala Small Industries Development Corporation Ltd. Vs Commercial Tax Officer, Second Circle, Mangalore
Karnataka High Court · (1991) 83 STC 356
Central Sales Tax Act, 1956 — Section 3 (a)Constitution of India, 1950 — Article 32
High Courts26 Mar 1991
Basappa Gurupadappa Mageri Vs Tippanna Satappa Mageri
Karnataka High Court · (1991) 2 KarLJ 488
Specific Relief Act, 1963 — Section 34
High Courts25 Mar 1991
Commissioner of Income Tax Vs International Instruments Ltd.
Karnataka High Court · (1993) 109 CTR 87 : (1992) 196 ITR 792
Income Tax Act, 1961 — Section 36 (1) (ii)Payment of Bonus Act, 1965 — Section 31 A
High Courts25 Mar 1991Dismissed
G.V. Rudrappa Vs Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 2497
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 177, 178Land Acquisition Act, 1894 — Section 16, 17, 3 (c), 4 (1), 48 (1)
High Courts25 Mar 1991
Canara Wire and Wire Products Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1993) 109 CTR 82 : (1992) 109 CTR 82 : (1992) 196 ITR 426
Income Tax Act, 1922 — Section 15 CIncome Tax Act, 1961 — Section 35 B, 35 B (1), 80 J
High Courts25 Mar 1991
Davanagere Cotton Mills Ltd. Vs Chairman C.B.E. and C.
Karnataka High Court · (1993) 49 ECR 80 : (1991) 55 ELT 295
Central Excise Act, 1944 — Section 11 A (1)Central Excise Rules, 1944 — Rule 173-I, 49, 9Finance Act, 1982 — Section 51