High Courts28 Jan 1991
Commissioner of Income Tax Vs Sridev Enterprises
Karnataka High Court · (1991) 97 CTR 80 : (1991) 192 ITR 165 : (1991) 59 TAXMAN 439
Income Tax Act, 1961 — Section 256 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,952 of 2,388
High Courts28 Jan 1991Allowed
M. Shravana Kumar Vs Karnataka Regional Engineering College
Karnataka High Court · (1991) ILR (Kar) 594 : (1991) 2 KarLJ 148
Constitution of India, 1950 — Article 14, 15 (1), 15 (4), 16 (4)
High Courts25 Jan 1991Allowed
D. Krishnamurthy Vs The State of Karnataka and Others
Karnataka High Court · (1991) 01 KAR CK 0104
High Courts25 Jan 1991Allowed
Thungabhadra Steel Products Ltd. Vs Supdt. of Central Excise
Karnataka High Court · (1991) 33 ECC 140 : (1992) 40 ECR 87 : (1991) 56 ELT 340
Central Excise Act, 1944 — Section 11 A, 3Central Excise Rules, 1944 — Rule 56A, 57E, 57G
High Courts25 Jan 1991
Satyappa Lagama Parit Vs Land Tribunal, Hukkeri Taluk and Others
Karnataka High Court · (1991) 1 KarLJ 461
Karnataka Land Reforms Act, 1961 — Section 45
High Courts25 Jan 1991
D. Krishnamurthy Vs The State of Karnataka and Another
Karnataka High Court · (1991) 1 KarLJ 462
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 9
High Courts25 Jan 1991
State of Karnataka Vs Laxminarayana Bhat and another
Karnataka High Court · (1991) CriLJ 2126 : (1991) 1 KarLJ 257
Constitution of India, 1950 — Article 17Criminal Procedure Code, 1973 (CrPC) — Section 167 (5), 258, 397, 4, 401Protection of Civil Rights Act, 1955 — Section 15, 4 (1)
High Courts25 Jan 1991Dismissed
Erappa Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3102 : (1991) 2 KarLJ 432
Constitution of India, 1950 — Article 14Karnataka Stamp Act, 1957 — Section 19, 46 A, 9
High Courts25 Jan 1991Dismissed
Dhanamma Vs Kamalamma
Karnataka High Court · (1991) ILR (Kar) 1776 : (1991) 1 KarLJ 380
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 9, 115
High Courts24 Jan 1991
Bhima Rao Dattaka Vs Channappa Basavantappa Kalasur and Another
Karnataka High Court · (1992) 1 KarLJ 191
Karnataka Stamp Act, 1957 — Section 34
High Courts24 Jan 1991
President, Poura Karmika Sangha Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 918 : (1991) 1 KarLJ 424
High Courts23 Jan 1991
Swarna Mahal Vs Commissioner of Commercial Taxes In Karnataka
Karnataka High Court · (1991) 83 STC 92
Karnataka Sales Tax Act, 1957 — Section 22 A, 5, 6, 6 B, 6 B (1)
High Courts23 Jan 1991
Dinkar Pandurang Gowda Vs Land Tribunal, Bailhongal and Others
Karnataka High Court · (1991) 2 KarLJ 583
Karnataka Land Reforms (Amendment) Act, 1990 — Section 17
High Courts23 Jan 1991
Kalawathi Bai Vs State of Karnataka
Karnataka High Court · (1991) 2 KarLJ 400
Land Acquisition Act, 1894 — Section 28
High Courts23 Jan 1991Dismissed
Bhawarlal Jain Vs Mahendra Prasad
Karnataka High Court · (1991) ILR (Kar) 454 : (1991) 2 KarLJ 77
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 3 (1)Customs Act, 1962 — Section 108
High Courts22 Jan 1991
G. Devaraja Vs The District Magistrate, Chitradurga and Another
Karnataka High Court · (1991) 1 KarLJ 420
Arms Act, 1959 — Section 17
High Courts21 Jan 1991
Oriental F. and G. Insu. Co. Ltd. Vs Union of India (UOI) and Others
Karnataka High Court · (1992) 1 ACC 58
Sale of Goods Act, 1930 — Section 20, 21, 23 (2)
High Courts21 Jan 1991
M/s. Oriental Fire and General Insurance Co. Ltd. Vs Union of India and others
Karnataka High Court · (1993) ACJ 1107 : AIR 1991 Kar 385 : (1991) ILR (Kar) 1614 : (1991) 1 KarLJ 401
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 Jan 1991
Commercial Tax Officer, XII Circle, Bangalore and others Vs Swathi Traders
Karnataka High Court · (1991) ILR (Kar) 582
Karnataka Sales Tax Act, 1957 — Section 20, 21, 22 (3A), 22 (5) (3A)
High Courts21 Jan 1991Dismissed
Karnataka Minerals and Manufacturing Company Ltd. and Another Vs Union of India (UOI) and Another
Karnataka High Court · (1991) 33 ECC 272 : (1992) 41 ECR 405
Imports and Exports (Control) Act, 1947 — Section 3