High Courts04 Jan 1991
Akash Films Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 156 : (1991) 190 ITR 32 : (1991) 1 KarLJ 275
Income Tax Act, 1961 — Section 28, 30, 31, 35, 35 A
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,955 of 2,388
High Courts04 Jan 1991
S.M. Holding Finance Private Limited Vs Mysore Machinery Manufacturers Ltd. (In Liquidation)
Karnataka High Court · (1991) ILR (Kar) 2672 : (1991) 3 KarLJ 447
Companies Act, 1956 — Section 192, 235, 236, 251, 391
High Courts04 Jan 1991
Sri. H.N. Dharanendrappa Vs State of Karnataka
Karnataka High Court · (1991) 01 KAR CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 165Essential Commodities Act, 1955 — Section 10 A, 3, 7
High Courts04 Jan 1991
Om Trading Co. and others Vs Second Income Tax Officer Balaji and Co. Vs Sixth Income Tax Officer Mahendrakar and Company Vs Income Tax Officer
Karnataka High Court · (1991) 94 CTR 282 : (1991) 188 ITR 641 : (1991) 59 TAXMAN 101
Income Tax Act, 1961 — Section 11, 139, 143 (1), 143 (2) (b), 147
High Courts04 Jan 1991
N. Ratanchand Jain Vs Commercial Tax Officer, Circle IV
Karnataka High Court · (1992) 85 STC 470
Karnataka Sales Tax Act, 1957 — Section 5 (4), 8
High Courts04 Jan 1991
Shreepad Vallabha Industries Vs Deputy Commissioner of Commercial Taxe (Appeals), Hubli, District Dharwad and others
Karnataka High Court · (1992) 84 STC 351
Karnataka Sales Tax Act, 1957 — Section 5 (1)
High Courts04 Jan 1991
Commissioner of Commercial Taxes in Karnataka and Others Vs Dr. Mrs. Hennreta Decosta
Karnataka High Court · (1991) 35 KarLJ 99
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3
High Courts04 Jan 1991
Commissioner of Wealth Tax Vs N.A. Mayanna (by Legal Representatives)
Karnataka High Court · (1992) 101 CTR 229 : (1991) 191 ITR 535 : (1992) 62 TAXMAN 381
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1961 — Section 171Wealth Tax Act, 1957 — Section 20 (2), 25 (2)
High Courts04 Jan 1991Dismissed
Dharamendrappa Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 2262
Criminal Procedure Code, 1973 (CrPC) — Section 165Essential Commodities Act, 1955 — Section 10 A, 3, 7
High Courts03 Jan 1991
Rukmaniyamma Vs A.M. Venkata Swamy
Karnataka High Court · (1992) 2 ACC 309 : (1992) ACJ 173
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110 D, 92 AMotor Vehicles Act, 1988 — Section 140
High Courts03 Jan 1991Allowed
Corporation of the City of Belgaum Vs Srikanth Kashinath Jitari
Karnataka High Court · (1991) ILR (Kar) 645 : (1991) 1 KarLJ 285
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Karnataka Municipal Corporations Act, 1976 — Section 103, 104
High Courts03 Jan 1991
Trishala Shoes (P) Ltd. Vs Union of India
Karnataka High Court · (1991) 34 ECC 79 : (1992) 40 ECR 105 : (1992) 57 ELT 242 : (1991) 1 KarLJ 294
Constitution of India, 1950 — Article 226 (2)Customs Act, 1962 — Section 12, 15, 25
High Courts03 Jan 1991
Hallur Halappa and Co. Vs Commercial Tax Officer, IV Circle, Davangere
Karnataka High Court · (1991) 35 KarLJ 117
Karnataka Sales Tax Act, 1957 — Section 8A
High Courts03 Jan 1991
Honey Comb Estate, Mrs. Dorothy D''souza and Co., Hardwoni Estate, L.M. Goveas, South India Tea and Coffee Estate Ltd., N.G.F. Graham, Mrs. Gladys D''souza and St. Paul''s Kalamane Estate Vs Agricultural Income Tax Officer
Karnataka High Court · (1992) 101 CTR 304 : (1991) 191 ITR 472
High Courts03 Jan 1991Dismissed
Rukmanlyamma Vs A.M. Venkata Swamy
Karnataka High Court · (1992) ACJ 173 : (1991) ILR (Kar) 778 : (1991) 2 KarLJ 53
Motor Vehicles Act, 1939 — Section 92 AMotor Vehicles Act, 1988 — Section 140, 217, 217 (a)
High Courts03 Jan 1991
Rukmaniyamma and Another Vs A.M. Venkata swamy and Another
Karnataka High Court · (1992) 1 ACC 636
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110 D, 140, 92 A, 95 (2)
High Courts03 Jan 1991
Mohini Bai M. Sarda Vs First Income Tax Officer
Karnataka High Court · (1991) 190 ITR 541
Income Tax Act, 1961 — Section 143 (3), 147, 148, 64, 64 (1) (vi)
High Courts03 Jan 1991Allowed
Honey Comb Estate Vs Agricultural Income Tax Officer
Karnataka High Court · (1992) 63 TAXMAN 299
High Courts02 Jan 1991
H. Shivappa Vs Sri Puttaswamy and others
Karnataka High Court · (1992) CriLJ 167 : (1991) ILR (Kar) 1146 : (1991) 1 KarLJ 266
Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 200, 202, 397Karnataka Co-operative Societies Act, 1959 — Section 30 APenal Code, 1860 (IPC) — Section 149, 302, 323, 34, 417
High Courts27 Dec 1990
Mohanlal T. Rathod Vs Collector of Customs
Karnataka High Court · (1997) 57 ECC 188 : (1994) 52 ECR 492 : (1992) 58 ELT 66
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)