High Courts25 Mar 1991
N.C. Channabasappa Vs Assistant Education Officer
Karnataka High Court · (1991) 2 KarLJ 381
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,946 of 2,390
High Courts22 Mar 1991Dismissed
Vishnu Chintaman Shiralkar Vs Gurupad Shivaram Kelavekar
Karnataka High Court · (1991) ILR (Kar) 3851 : (1991) 2 KarLJ 408
Transfer of Property Act, 1882 — Section 106
High Courts22 Mar 1991
Anegere Mandal Panchayat Vs Sri Nanjundappa and Another
Karnataka High Court · (1991) 2 KarLJ 115
High Courts22 Mar 1991
Tuljaram Vs Chunnusing and Others
Karnataka High Court · (1991) 2 KarLJ 410
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Mar 1991
Poovanigowda Vs Vasantha alias Subba Rao and others
Karnataka High Court · AIR 1992 Kar 254 : (1991) 2 KarLJ 567
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Mar 1991
Smt. Narasamma and Others Vs M. Javarayee
Karnataka High Court · (1991) 2 KarLJ 584
High Courts21 Mar 1991
Oriental Insurance Co. Ltd. Vs East India Transport Agencies
Karnataka High Court · (1993) 76 CompCas 35 : (1991) 2 KarLJ 409
Carriers Act, 1865 — Section 10Small Causes Courts Act, 1882 — Section 18
High Courts20 Mar 1991
New India Assurance Co. Ltd. Vs Hanumakka and others
Karnataka High Court · (1992) 1 ACC 183 : (1992) ACJ 687 : (1992) 75 CompCas 764 : (1991) ILR (Kar) 2387 : (1991) 2 KarLJ 277
Motor Vehicles Act, 1988 — Section 140, 144, 147 (2)
High Courts20 Mar 1991
B.S. Puttanna Setty Vs The Commissioner, Bda
Karnataka High Court · (1991) 1 KarLJ 512
High Courts20 Mar 1991
Ningappa Karabasappa Shivanagutti Vs Amrappa Karabasappa Shivanagutti and Others
Karnataka High Court · (1991) 2 KarLJ 373
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Mar 1991
Karnataka State Scheduled Castes and Scheduled Tribes Educational Management Association Vs Bangalore Development Authority and Another
Karnataka High Court · (1991) 2 KarLJ 595
Constitution of India, 1950 — Article 14
High Courts20 Mar 1991
Commissioner of Income Tax Vs Mysore Electrical Industries Ltd.
Karnataka High Court · (1992) 196 ITR 884
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 QIncome Tax Act, 1961 — Section 37Karnataka Sales Tax Act, 1957 — Section 13 (2)
High Courts19 Mar 1991
M.S. Ranganayakamma Vs M.G. Bhashyam (Decd. by Lrs. Smt. Thangam Bhashyam)
Karnataka High Court · (1991) ILR (Kar) 3527 : (1992) 198 ITR 157 : (1992) 1 KarLJ 181
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4 (2)
High Courts19 Mar 1991
M/s. Damle Brothers Vs Union of India and others
Karnataka High Court · AIR 1992 Kar 140 : (1991) 2 KarLJ 86
Mineral Concession Rules, 1960 — Rule 27 (1) (o), 70Mines and Mineral (Development and Regulation) Act, 1957 — Section 18
High Courts19 Mar 1991
Secretary, Shri Shankarling Devasthan Pancha Committee and Others Vs Revanasiddayya Gurupadayya Gangadharmath
Karnataka High Court · (1991) 2 KarLJ 569
High Courts19 Mar 1991
Commissioner of Income Tax Vs Mahant Oil Industries Pvt. Ltd.
Karnataka High Court · (1991) 98 CTR 200 : (1992) 193 ITR 620 : (1991) 59 TAXMAN 189
Income Tax Act, 1961 — Section 10 (2), 10 (5), 32 A, 43 (3)
High Courts19 Mar 1991
Sri Shankar Khandasari Sugar Mills Vs Commissioner of Income Tax
Karnataka High Court · (1991) 97 CTR 16 : (1992) 193 ITR 669 : (1991) 59 TAXMAN 405
Income Tax Act, 1961 — Section 114, 146, 251
High Courts18 Mar 1991Allowed
Dalvoy Anglo-Sanskrit School Committee Vs K.S. Narasappaiah
Karnataka High Court · (1991) ILR (Kar) 1880 : (1991) 2 KarLJ 155
Constitution of India, 1950 — Article 16 (1), 16 (2), 16 (4)
High Courts18 Mar 1991
Commissioner of Wealth Tax Vs Dr. Advocate Ram A. Joshi
Karnataka High Court · (1992) 101 CTR 382 : (1992) 196 ITR 393
Finance Act, 1976 — Section 5Wealth Tax Act, 1957 — Section 25 (2), 27 (1), 5 (1) (xxxiii)
High Courts18 Mar 1991
Mahadevappa and Others Vs Mallappa and Others
Karnataka High Court · (1991) 2 KarLJ 468
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(3)