High Courts06 Feb 1991
S. Abdul Rasheed and Another Vs The Chief Officer, Town Municipal Council and Another
Karnataka High Court · (1992) 1 KarLJ 226
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10(2)
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,950 of 2,388
High Courts06 Feb 1991
The State Vs Sheik Kadher Sheik Buden
Karnataka High Court · (1992) 1 ACC 127
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 304 A
High Courts05 Feb 1991
N. Giriyappa Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3484
Constitution of India, 1950 — Article 166
High Courts05 Feb 1991
Smt. Jayakumari Vs Assistant Controller of Estate Duty
Karnataka High Court · (1991) 94 CTR 274 : (1991) ILR (Kar) 856 : (1991) 191 ITR 273 : (1992) 61 TAXMAN 113
Estate Duty Act, 1953 — Section 57, 57 (2), 70, 70 (1)
High Courts05 Feb 1991Dismissed
M.S. Moses Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 770 : (1991) 1 KarLJ 299
Karnataka Industrial Area Development Act, 1966 — Section 14, 23, 25, 28 (2), 28 (4)Karnataka Town and Country Planning Act, 1961 — Section 22, 4 A (1)
High Courts05 Feb 1991
Gat Nagamma Vs Hardar Bahubali and others
Karnataka High Court · AIR 1992 Kar 208 : (1991) 1 KarLJ 421
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47
High Courts05 Feb 1991
M. Chandra Prabhu and Others Vs The Deputy Registrar of Co-operative Societies, Dakshina Kannada, Mangalore and Others
Karnataka High Court · (1991) 2 KarLJ 23
Karnataka Co-operative Societies Act, 1959 — Section 64(3)(B), 69
High Courts05 Feb 1991
T.K. Narayanaswamy Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 2115 : (1991) 2 DMC 271 : (1991) ILR (Kar) 1839 : (1991) 1 KarLJ 389
Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 167 (5), 4, 465 (3), 468 (3)Dowry Prohibition Act, 1961 — Section 4General Clauses Act, 1897 — Section 6, 6 A
High Courts05 Feb 1991Allowed
Mr. S. Bangarappa Vs Somappa
Karnataka High Court · (1991) ILR (Kar) 970
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44, 48 A (2), 77
High Courts05 Feb 1991Allowed
Gat Nagamma Vs Hardar Bahubali
Karnataka High Court · (1991) ILR (Kar) 1560
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47
High Courts04 Feb 1991Dismissed
Shri Ganesha Beshaja Ashram Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3332 : (1991) 3 KarLJ 435
Karnataka Improvement Boards Act, 1976 — Section 15, 15 (1), 18, 18 (1)Land Acquisition Act, 1894 — Section 4 (1), 6 (3)
High Courts04 Feb 1991
K.L. Poddar and Sons Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 97 CTR 232 : (1991) 191 ITR 365 : (1991) 59 TAXMAN 184
Income Tax Act, 1961 — Section 37, 80 VV
High Courts04 Feb 1991
State Vs Balawantrai Bhikabhai Parekh and others
Karnataka High Court · (1992) CriLJ 1222 : (1991) ILR (Kar) 1651
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395, 395 (2), 482
High Courts04 Feb 1991
The Assistant Commissioner, Belgaum Vs Chandasaheb Mohaddinsab and Others
Karnataka High Court · (1992) 1 KarLJ 234
Land Acquisition Act, 1894 — Section 18
High Courts04 Feb 1991Dismissed
Mohammed Sab Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2587 : (1991) 2 KarLJ 329
Constitution of India, 1950 — Article 14, 226, 227, 300AKarnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (2), 3 (3), 3 (4), 3 (5)
High Courts04 Feb 1991Dismissed
State Vs Balawantrai Bhikabhai Parekh and Others
Karnataka High Court · (1991) 33 ECC 285
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395, 395 (1), 395 (2), 482
High Courts03 Feb 1991
B. Boraiah and Others Vs Ningaiah Alias Gudigowda and Others
Karnataka High Court · (1991) 2 KarLJ 328
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Feb 1991
M/s. Sapthagiri Enterprises Vs The Commercial Tax Officer and Another
Karnataka High Court · (1991) 1 KarLJ 488
Criminal Procedure Code, 1973 (CrPC) — Section 165
High Courts01 Feb 1991
State of Karnataka Vs Narayanappa
Karnataka High Court · (1992) CriLJ 225 : (1991) 1 KarLJ 492
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 302, 401
High Courts01 Feb 1991
J. Seetha Rama Sastry Vs State of Karnataka and another
Karnataka High Court · (1991) ILR (Kar) 3053 : (1993) 199 ITR 588
Constitution of India, 1950 — Article 14, 276 (2), 304 (b)