High Courts18 Jan 1991
Nanjundeshwara Mart Vs State of Karnataka
Karnataka High Court · (1991) 1 KarLJ 449 : (1992) 84 STC 534
Karnataka Sales Tax Act, 1957 — Section 12 A, 23, 5 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,953 of 2,388
High Courts18 Jan 1991
Mahaveer Fancy Stores Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1991) 1 KarLJ 441 : (1993) 89 STC 524
Karnataka Sales Tax Act, 1957 — Section 22 A, 28 A, 28 A (4)
High Courts18 Jan 1991
Commissioner of Income Tax Vs B.V. Ramachandrappa and Sons
Karnataka High Court · (1991) 97 CTR 180 : (1991) 191 ITR 34 : (1991) 1 KarLJ 413 : (1991) 59 TAXMAN 329
High Courts18 Jan 1991
Subjan Vs State of Karnataka
Karnataka High Court · (1993) 90 STC 218
Karnataka Sales Tax Act, 1957 — Section 22 A, 28 A (2), 28 A (4), 28 A (5)
High Courts18 Jan 1991
Prakash Roadlines (P) Ltd. Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1991) 1 KarLJ 444 : (1991) 83 STC 49
Karnataka Sales Tax Act, 1957 — Section 22 A, 28 A (2), 28 A (4), 28 A (5)
High Courts18 Jan 1991
Neeta S. Shah and others Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 139 : (1991) 191 ITR 77 : (1991) 1 KarLJ 412
Income Tax Act, 1961 — Section 254 (2), 86 (v)
High Courts18 Jan 1991
Commissioner of Gift Tax Vs K.N. Shantha Kumar
Karnataka High Court · (1991) 190 ITR 667 : (1991) 1 KarLJ 409
Gift Tax Act, 1958 — Section 16Income Tax Act, 1961 — Section 28, 36 (1), 37, 40 A (7), 52
High Courts17 Jan 1991
S. Mohammed Vs Commissioner of Commercial Taxes
Karnataka High Court · (1991) 35 KarLJ 260
Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts17 Jan 1991
H.M.T. (International) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 107 CTR 91 : (1992) 196 ITR 118
Income Tax Act, 1961 — Section 263, 35 B
High Courts17 Jan 1991
Mohammed Salim Husen Sab Savantanavar Vs Health Inspector, H.D.M.C., Hubli
Karnataka High Court · (1991) CriLJ 2641
Criminal Procedure Code, 1973 (CrPC) — Section 252, 397Prevention of Food Adulteration Act, 1954 — Section 16 (1) (a), 7 (1)
High Courts17 Jan 1991
Southern Veneers and Wood Works Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 196 ITR 718 : (1992) 64 TAXMAN 550
Income Tax Act, 1961 — Section 10, 10 (15) (iv) (c), 256 (1), 88 (2)
High Courts16 Jan 1991
Tejaswini Patil and etc. Vs Bangalore University and others
Karnataka High Court · AIR 1991 Kar 352 : (1991) ILR (Kar) 387 : (1991) 1 KarLJ 556
Constitution of India, 1950 — Article 12, 14, 19 (1) (g), 21, 226Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 3, 4 (1), 5, 7, 9Karnataka State Universities Act, 1976 — Section 37, 53
High Courts16 Jan 1991
C.B. Ranganathan Vs State Bank of India and Others
Karnataka High Court · (1991) 1 KarLJ 291
High Courts14 Jan 1991
Mysore Rolling Mills Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 195 ITR 404
Income Tax Act, 1961 — Section 2 (13), 43 (5), 73, 73 (1)
High Courts14 Jan 1991
Commissioner of Wealth Tax Vs M. Ramachandran
Karnataka High Court · (1991) 99 CTR 244 : (1991) 191 ITR 186 : (1992) 62 TAXMAN 125
Wealth Tax Act, 1957 — Section 17 (1) (a), 17 (1) (b)
High Courts14 Jan 1991
Hind Nippon Rural Industries Pvt. Ltd. (No. 2) Vs Commissioner of Income Tax
Karnataka High Court · (1993) 43 ECC 132 : (1993) 201 ITR 588
Income Tax Act, 1961 — Section 32 A, 32 A (2) (b) (iii)
High Courts14 Jan 1991
Dr. Manickchand R. Tanga Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 218 : (1991) 190 ITR 336 : (1991) 59 TAXMAN 193
Income Tax Act, 1961 — Section 64, 64 (1), 64 (1) (iii)Partnership Act, 1932 — Section 30
High Courts14 Jan 1991
Mysore Rolling Mills (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1992) 63 TAXMAN 416
High Courts14 Jan 1991
Commissioner of Income Tax Vs Kissan Products Ltd.
Karnataka High Court · (1991) 95 CTR 44 : (1991) 190 ITR 649 : (1991) 1 KarLJ 408
Income Tax Act, 1961 — Section 256 (2)
High Courts10 Jan 1991Allowed
B. Krishna Bhat Vs Bangalore Development Authority
Karnataka High Court · (1991) ILR (Kar) 352 : (1991) 1 KarLJ 240
Bangalore Development Authority Act, 1976 — Section 29, 29 (1), 30Karnataka Municipal Corporations Act, 1976 — Section 103, 106Karnataka Town and Country Planning Act, 1961 — Section 12 (2) (ii)