High Courts31 Jan 1991Allowed
D.A. Mehta Vs Regional Director
Karnataka High Court · (1991) ILR (Kar) 1558
Criminal Procedure Code, 1973 (CrPC) — Section 204Employees State Insurance Act, 1948 — Section 85 (a), 85 (g)
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,951 of 2,388
High Courts31 Jan 1991
N.D. Hanumatharayappa Vs Commissioner of Wealth Tax
Karnataka High Court · (1991) 96 CTR 204 : (1991) 192 ITR 396 : (1991) 1 KarLJ 423 : (1992) 60 TAXMAN 174
High Courts31 Jan 1991
Commissioner of Wealth Tax Vs S.P.C. Murthy
Karnataka High Court · (1991) 96 CTR 194 : (1991) 191 ITR 189 : (1991) 2 KarLJ 106 : (1991) 59 TAXMAN 526
Wealth Tax Act, 1957 — Section 17, 17 (1) (b)
High Courts31 Jan 1991
The Sandur Manganese and Iron Ores Limited and Another Vs The Karnataka Electricity Board and Another
Karnataka High Court · (1991) 1 KarLJ 467
Karnataka Electricity (Taxation on Consumption) Act, 1959 — Section 8
High Courts31 Jan 1991
Siraj and others Vs The State of Karnataka
Karnataka High Court · (1992) CriLJ 86 : (1991) 1 KarLJ 387
Karnataka Forest Act, 1963 — Section 62 (3), 84, 86Penal Code, 1860 (IPC) — Section 379
High Courts31 Jan 1991
Associated Electronic and Electrical Industries (Bangalore) Pvt. Ltd. Vs M/s. Sharp Tools, Kalapatti
Karnataka High Court · AIR 1991 Kar 406 : (1991) ILR (Kar) 1916 : (1991) 1 KarLJ 482
Copyright Act, 1957 — Section 14, 17, 21, 50, 72 (2)
High Courts31 Jan 1991
A. Lakshmanan and Others; Premjit Singh and Another; M. Mruthyanjaya Vs State of Karnataka and Another; State of Karnataka and Another; Premjit Singh and Others
Karnataka High Court · (1991) 2 KarLJ 27
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts31 Jan 1991
Commissioner of Income Tax Vs Mangalore Chemicals and Fertilizers Ltd.
Karnataka High Court · (1991) 96 CTR 198 : (1991) 191 ITR 156 : (1991) 59 TAXMAN 508
Income Tax Act, 1961 — Section 256, 32, 32 A, 33 A, 37 (2A)
High Courts31 Jan 1991Dismissed
B. Srinivasa Acharya Vs District Judge
Karnataka High Court · (1991) ILR (Kar) 1365
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (g), 4 (1), 4 A, 5
High Courts31 Jan 1991Allowed
D.A. Mehta and Others Vs Employees'' State Insurance Corpn.
Karnataka High Court · (1995) 3 LLJ 857
Criminal Procedure Code, 1973 (CrPC) — Section 204Employees State Insurance Act, 1948 — Section 85 (a), 85 (e), 85 (g)
High Courts31 Jan 1991
S.S. Muddanna Vs State of Karnataka
Karnataka High Court · (1993) 89 STC 90
Karnataka Sales Tax Act, 1957 — Section 12 (4), 22 A
High Courts30 Jan 1991
Sailesh and Co. and others Vs State of Karnataka
Karnataka High Court · (1992) 84 STC 342
Karnataka Sales Tax Act, 1957 — Section 5, 8 A
High Courts30 Jan 1991
Commissioner of Income Tax Vs Karnataka Power Corporation Ltd.
Karnataka High Court · (1994) 205 ITR 511
Income Tax Act, 1961 — Section 80 J
High Courts29 Jan 1991
Sri R.P. Madyala Vs Sri S.H. Bheemakkanavar and Another
Karnataka High Court · (1991) 1 KarLJ 464
Contempt of Courts Act, 1971 — Section 20
High Courts29 Jan 1991
K.K. Vasant Vs State of Karnataka and another
Karnataka High Court · AIR 1992 Kar 256 : (1991) ILR (Kar) 1301 : (1991) 2 KarLJ 518
Constitution of India, 1950 — Article 133, 226, 32
High Courts29 Jan 1991Allowed
State of Karnataka Vs Vasant
Karnataka High Court · (1991) ILR (Kar) 1646
Criminal Procedure Code, 1973 (CrPC) — Section 173, 251, 252, 281, 313
High Courts28 Jan 1991Allowed
M.N. Chittiappa Vs Deputy Commissioner
Karnataka High Court · (1991) ILR (Kar) 794 : (1991) 1 KarLJ 435
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 230 AKarnataka Rent Control Act, 1961 — Section 4 (1), 4 (2)
High Courts28 Jan 1991
Commissioner of Income Tax Vs M.S.P. Exports Pvt. Ltd.
Karnataka High Court · (1992) 104 CTR 40 : (1992) 196 ITR 762 : (1993) 67 TAXMAN 120
Income Tax Act, 1961 — Section 144 A, 144 A (1), 144 B, 144 B (4)
High Courts28 Jan 1991
Sri Chandrasekhara Bharathi Vs State of Karnataka and Others
Karnataka High Court · (1991) 2 KarLJ 392
Karnataka Societies Registration Act, 1960 — Section 27A
High Courts28 Jan 1991
Klic and Co. Vs Commissioner of Commercial Taxes
Karnataka High Court · (1992) 86 STC 426
Karnataka Sales Tax Act, 1957 — Section 12 (2), 2 (1), 23 (1)