COURT ARCHIVE

Karnataka High Court judgments

47,742 judgments · page 1,954 of 2,388

High Courts10 Jan 1991

M/s. Hindustan Zinc Ltd. Vs The Asst. Commissioner of Commercial Taxes and Another

Karnataka High Court · (1991) 35 KarLJ 332

Constitution of India, 1950 — Article 14Karnataka Tax on Entry of Goods Into Local Areas for Consumption, Use or Sale Therein Act, 1979 — Section 3(2)

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High Courts10 Jan 1991Allowed

Deputy Commissioner Vs Vali Ahmed Sheriff

Karnataka High Court · (1991) ILR (Kar) 2394 : (1991) 2 KarLJ 135

Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 6

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High Courts10 Jan 1991

Council of the Institute of Chartered Accountants of India, New Delhi Vs B.K. Nagaraj, Chartered Accountant

Karnataka High Court · AIR 1991 Kar 380 : (1991) 1 KarLJ 278

Chartered Accountants Act, 1949 — Section 21, 22

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High Courts09 Jan 1991

Ramesh Babu and another Vs State of Karnataka

Karnataka High Court · (1992) CriLJ 1963

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18 (A), 18 (c), 21, 22 (i) (cca), 27 (b) (ii)Essential Commodities Act, 1955 — Section 10

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High Courts09 Jan 1991Allowed

K.P. Puttaram Vs Vijaya Bank Ltd.

Karnataka High Court · (1991) ILR (Kar) 3614 : (1991) 2 KarLJ 280

Constitution of India, 1950 — Article 12, 311, 311 (2)Specific Relief Act, 1963 — Section 14, 41

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High Courts09 Jan 1991Allowed

L.M. Shenvy Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 1209 : (1991) 1 KarLJ 289

Karnataka Co-operative Societies Act, 1959 — Section 129, 129 (1)

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High Courts08 Jan 1991Dismissed

E.S. Venkatesha Guptha Vs Savithramma

Karnataka High Court · (1991) ILR (Kar) 2445 : (1991) 1 KarLJ 477

Transfer of Property Act, 1882 — Section 58 (c)

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High Courts08 Jan 1991Allowed

Tungabhadra Steel Products Ltd. Vs State of Gujarath

Karnataka High Court · (1991) ILR (Kar) 1137 : (1991) 1 KarLJ 286

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 113, 14, 15 (2)

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High Courts07 Jan 1991

Hubli Dharwad Municipal Corporation Vs Ravi P. Tiwari

Karnataka High Court · (1991) ILR (Kar) 883 : (1991) 1 KarLJ 282

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Karnataka Municipal Corporations Act, 1976 — Section 471

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High Courts07 Jan 1991

Commissioner of Income Tax Vs Electronics Research Industries Pvt. Ltd.

Karnataka High Court · (1991) 97 CTR 51 : (1991) 192 ITR 20 : (1991) 59 TAXMAN 46

Income Tax Act, 1961 — Section 32, 32 A, 32 A (1), 43 (3), 43 (4)

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High Courts07 Jan 1991

Karnataka Board of Wakfs, Bangalore Vs B.C. Nagaraja Rao and others

Karnataka High Court · AIR 1991 Kar 400 : (1991) ILR (Kar) 2456

Civil Procedure Code, 1908 (CPC) — Section 80Waqf Act, 1954 — Section 3 (1), 5 (2), 6

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High Courts07 Jan 1991

Dasarath Gangadhar Lalasangi Vs Shanthappa Adappahalli

Karnataka High Court · (1991) 1 KarLJ 400

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts07 Jan 1991

H.K. Thammaiah Vs Management of Bhel and Another

Karnataka High Court · (1991) 1 KarLJ 277

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts07 Jan 1991

Smt. Venkamma and Others Vs D. Shiva Rao and Others

Karnataka High Court · (1991) 1 KarLJ 385

Karnataka Land Reforms Act, 1961 — Section 121AKarnataka Land Reforms Appellate Authority Rules, 1986 — Rule 8(2)

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High Courts07 Jan 1991

F.C. Mahesh and Others Vs State of Karnataka and Others

Karnataka High Court · (1991) 1 KarLJ 284

Constitution of India, 1950 — Article 226

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High Courts04 Jan 1991

M.S.P Spices Pvt. Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1991) 95 CTR 15 : (1991) 188 ITR 491 : (1991) 1 KarLJ 331

Income Tax Act, 1961 — Section 263

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High Courts04 Jan 1991

Commissioner of Wealth Tax Vs V.N. Shankar

Karnataka High Court · (1991) 95 CTR 113 : (1991) 189 ITR 731 : (1991) 59 TAXMAN 424

Income Tax Act, 1961 — Section 147, 269 CWealth Tax Act, 1957 — Section 16 A (1), 17, 17 (1) (b)

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High Courts04 Jan 1991

Commissioner of Income Tax Vs R.G. Mundkur

Karnataka High Court · (1991) 188 ITR 597

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High Courts04 Jan 1991

Hyderabad Industries Ltd. Vs Income Tax Officer and another

Karnataka High Court · (1991) 95 CTR 164 : (1991) 188 ITR 749

Income Tax Act, 1961 — Section 10 (6A), 195

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High Courts04 Jan 1991

Bharat Vijay Mills Ltd. Vs Commissioner of Commercial Taxes

Karnataka High Court · (1992) 85 STC 23

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