High Courts10 Dec 1990
Annamma Vs Pattamma
Karnataka High Court · (1990) ILR (Kar) 1696
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Mysore Hindu Women Right to Property Act, 1933 — Section 3 (j), 4, 6 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,957 of 2,388
High Courts07 Dec 1990Dismissed
Gaffar Jahangir Beedi Works Vs Union of India (UOI)
Karnataka High Court · (1991) 62 FLR 611 : (1991) ILR (Kar) 876
Beedi and Cigar Workers (Condition of Employment) Act, 1966 — Section 37, 4Employees State Insurance Act, 1948 — Section 46, 49, 51
High Courts07 Dec 1990
Shankar Nayak Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 1468 : (1990) 3 KarLJ 410 : (1991) 3 RCR(Criminal) 98
Criminal Procedure Code, 1973 (CrPC) — Section 4 (2), 438Foreign Exchange Regulation Act, 1973 (FERA) — Section 35 (3)Penal Code, 1860 (IPC) — Section 379
High Courts07 Dec 1990
Lakshman Rao Sakharam Survase Vs Smt. Mangala
Karnataka High Court · (1991) CriLJ 1980 : (1991) ILR (Kar) 637 : (1990) 3 KarLJ 346
Criminal Procedure Code, 1973 (CrPC) — Section 125 (3), 128, 397, 482
High Courts06 Dec 1990Allowed
V. Maroli Vs Archbishop of Bangalore
Karnataka High Court · (1991) ILR (Kar) 53 : (1990) 3 KarLJ 379
Constitution of India, 1950 — Article 14Karnataka Rent Control Rules, 1961 — Rule 4 (1) (A) (10)
High Courts05 Dec 1990Allowed
Property and Finance Private Ltd. Vs Union of India (UOI)
Karnataka High Court · (1991) ILR (Kar) 315
High Courts05 Dec 1990
Shyam Sunder U. Nichani Vs Asstt. Collector of C. Ex. and Customs
Karnataka High Court · (1991) 33 ECC 246 : (1991) 56 ELT 5
Central Excise Act, 1944 — Section 11 ACentral Excise Rules, 1944 — Rule 10, 10A, 173B, 8
High Courts30 Nov 1990
Baburao Vs The Dist. Magistrate, Gulbarga and another
Karnataka High Court · (1992) CriLJ 184 : (1991) ILR (Kar) 627 : (1990) 3 KarLJ 413
Criminal Procedure Code, 1973 (CrPC) — Section 482, 54, 55, 56, 57
High Courts30 Nov 1990
Applied Industrial Products Private Ltd. Vs Collector of C. Ex.
Karnataka High Court · (1991) 32 ECC 104 : (1992) 61 ELT 364
Central Excise Act, 1944 — Section 11 A
High Courts29 Nov 1990
N. Nagaraja Rao Vs Additional District Judge, Chitradurga and Others
Karnataka High Court · (1990) 4 KarLJ 52
Constitution of India, 1950 — Article 226
High Courts29 Nov 1990
D. Munnalal Vs Collector of Central Excise, Belgaum
Karnataka High Court · (1999) 113 ELT 37
Gold (Control) Act, 1968 — Section 276 C, 277, 8 (i), 85
High Courts29 Nov 1990
Engineering Systems (P) Ltd. Vs Union of India
Karnataka High Court · (1991) 33 ECC 160 : (1992) 57 ELT 12
Central Excise Act, 1944 — Section 11 A, 33, 35 FCentral Excise Rules, 1944 — Rule 4, 5
High Courts29 Nov 1990Dismissed
Life Insurance Corporation of India Vs Bettegowda
Karnataka High Court · (1991) ILR (Kar) 3186
High Courts29 Nov 1990Dismissed
Karnataka Electricity Board Vs Topasa
Karnataka High Court · (1991) ILR (Kar) 909 : (1991) 1 KarLJ 313
Electricity Act, 1910 — Section 26 (6)
High Courts28 Nov 1990Dismissed
Syndicate Bank Vs Sudhir Surgicals and Allied Industries and Others
Karnataka High Court · (1991) 72 CompCas 555 : (1991) ILR (Kar) 3173
High Courts28 Nov 1990
P.M. Subbaiah Vs State of Karnataka
Karnataka High Court · (1991) 190 ITR 440
Income Tax Act, 1922 — Section 25 AMysore Agricultural Income Tax Act, 1957 — Section 3 (3), 30, 30 (3)
High Courts28 Nov 1990
Syndicate Bank, Ulsoor Branch, Bangalore Vs M/s. Sudhir Surgicals and Allied Industries, Bangalore and others
Karnataka High Court · AIR 1992 Kar 146
High Courts28 Nov 1990
Karnataka Food Packers Vs Regional Director, ESI
Karnataka High Court · (1990) ILR (Kar) 4364
Employees State Insurance Act, 1948 — Section 68, 75, 85 B
High Courts27 Nov 1990
A.V. Kowdi and Co. Vs R.V. Lakshmidevamma
Karnataka High Court · (1990) ILR (Kar) 4355
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20
High Courts27 Nov 1990
O.V. Shanthakumari Vs Kokila
Karnataka High Court · (1991) ACJ 656 : (1990) ILR (Kar) 4324
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 110 B