High Courts26 Feb 1991
Channappa Irappa Hunnur and Another Vs Gundappa Ramchandrappa Pattar
Karnataka High Court · (1991) 1 KarLJ 612
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,947 of 2,388
High Courts26 Feb 1991
Dr. Naba Kishore Pal Vs Dr. Salabanna and Others
Karnataka High Court · (1991) 2 KarLJ 404
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts26 Feb 1991
Narasamma Vs T. Narasimhappa
Karnataka High Court · (1991) 2 KarLJ 397
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Feb 1991
Cheluve Gowda Vs Made Gowda and Others
Karnataka High Court · (1991) 2 KarLJ 21
Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts26 Feb 1991
K.S. Chandrashekhar and others Vs The Special Land Acquisition Officer, Bangalore and others
Karnataka High Court · AIR 1992 Kar 90 : (1991) ILR (Kar) 1314 : (1991) 2 KarLJ 38
Constitution of India, 1950 — Article 226, 227Karnataka Industrial Area Development Act, 1966 — Section 28 (3)
High Courts25 Feb 1991Dismissed
Syed Abdul Jabbar Vs Board of Wakfs
Karnataka High Court · (1991) ILR (Kar) 1628
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 80Karnataka Co-operative Societies Act, 1959 — Section 125Waqf Act, 1954 — Section 56
High Courts25 Feb 1991
Karnataka Electricity Board and Another Vs M/s. Udyavara Ice Factory
Karnataka High Court · (1991) 2 KarLJ 589
Karnataka Electricity Recovery of Dues Act, 1976 — Section 26(6)
High Courts25 Feb 1991
Bhimagouda Vs Appasahib Paragouda Patil and Another
Karnataka High Court · (1991) 1 KarLJ 601
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2
High Courts25 Feb 1991
Syed Abdul Jabbar and Others Vs The Board of Wakfs in karnataka and Others
Karnataka High Court · AIR 1992 Kar 43 : (1991) 2 KarLJ 42
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 80Karnataka Co-operative Societies Act, 1959 — Section 125Waqf Act, 1954 — Section 15 (2), 56
High Courts22 Feb 1991
Chief Controlling Revenue Authority, Government of Karnataka Vs Dr. H. Narasimhaiah Sub-Registrar and Deputy Commissioner of Stamps and Others Vs Budharakkhita and Others
Karnataka High Court · (1991) 192 ITR 708
Karnataka Societies Registration Act, 1960 — Section 14Karnataka Stamp Act, 1957 — Section 2 (1) (q) (iii)
High Courts22 Feb 1991
Chief Controlling Revenue Authority and etc. Vs Dr. H. Narasimhaiah and etc.
Karnataka High Court · AIR 1991 Kar 392 : (1991) 2 KarLJ 1
Charitable Endowments Act, 1890 — Section 4, 5Karnataka Societies Registration Act, 1960 — Section 14, 21Karnataka Stamp Act, 1957 — Section 16, 2 (1) (q) (iii), 20, 31, 33
High Courts22 Feb 1991
Hanumaiah Vs Nanjundaiah
Karnataka High Court · (1991) 1 KarLJ 342
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6
High Courts22 Feb 1991Dismissed
Shankar and Co. Vs R. Viswanathan
Karnataka High Court · (1991) ILR (Kar) 2730
Criminal Procedure Code, 1973 (CrPC) — Section 305, 482Income Tax Act, 1961 — Section 131
High Courts22 Feb 1991
Rashtrothana Parishat Vs State of Karnataka and others
Karnataka High Court · AIR 1992 Kar 388 : (1992) ILR (Kar) 565 : (1991) 1 KarLJ 349
Karnataka Stamp Act, 1957 — Section 34, 46 A, 6
High Courts22 Feb 1991
Shankar and Company and others Vs Third Income Tax Officer
Karnataka High Court · (1991) 97 CTR 92 : (1992) 193 ITR 172 : (1991) 2 KarLJ 576 : (1991) 59 TAXMAN 354
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 131, 142 (1), 142 (2), 2 (31), 276
High Courts22 Feb 1991
Chief Controlling Revenue Authority, Government of Karnataka Vs Dr. H. Narasimhaiah Sub-registrar and Deputy Commissioner of Stamps and others Vs Budharakkhita and others
Karnataka High Court · (1991) ILR (Kar) 1041
Karnataka Stamp Act, 1957 — Section 2 (1) (q)1 (ii), 31, 33, 37, 53 (2)
High Courts21 Feb 1991
Hotel Broadway Complex, Bangalore Vs Commissioner of Income Tax
Karnataka High Court · (1992) 102 CTR 309 : (1992) 198 ITR 361
Income Tax Act, 1961 — Section 163, 37, 37 (1)
High Courts21 Feb 1991
Commissioner of Income Tax Vs Bharath Gold Mines Ltd.
Karnataka High Court · (1991) 96 CTR 188 : (1991) 192 ITR 639 : (1991) 59 TAXMAN 575
Income Tax Act, 1961 — Section 32Transfer of Property Act, 1882 — Section 53 A
High Courts21 Feb 1991
Commissioner of Income Tax Vs Airflo Transport (India) Pvt. Ltd.
Karnataka High Court · (1991) 97 CTR 234 : (1991) 192 ITR 572 : (1991) 1 KarLJ 352 : (1991) 59 TAXMAN 479
Income Tax Act, 1961 — Section 23 (1) (b), 24, 24 (1) (x)Income Tax Rules, 1962 — Rule 4
High Courts21 Feb 1991
Smt. Laxmavva Appaiah Jangali and Another Vs Ramachandra
Karnataka High Court · (1991) 1 KarLJ 586
Civil Procedure Code, 1908 (CPC) — Section 100