High Courts27 Nov 1990
Kannamma Vs Deputy General Manager
Karnataka High Court · (1991) 1 ACC 421 : (1991) ACJ 707 : (1990) ILR (Kar) 4300 : (1990) 3 KarLJ 605
Motor Vehicles Act, 1939 — Section 110 ASuccession Act, 1925 — Section 306
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,958 of 2,388
High Courts27 Nov 1990
D. Jayadevaraj Urs; K. Bommaiah Vs Karnataka Food and Civil Supplies Corporation Ltd., Bangalore; Karnataka Food and Civil Supplies Corporation Ltd., Bangalore
Karnataka High Court · (1991) 4 KarLJ 633
Constitution of India, 1950 — Article 14Karnataka Food and Civil Supplies Corporation Service Rules — Rule 15(A)
High Courts27 Nov 1990
M/s. Gopal Industries Vs Commercial Tax Officer, V Circle, Hubli and Another
Karnataka High Court · (1991) 35 KarLJ 297
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12A
High Courts27 Nov 1990
A.R. Mahendra Vs State of Karnataka
Karnataka High Court · (1991) 192 ITR 351
Income Tax Act, 1961 — Section 147 (b)Mysore Agricultural Income Tax Act, 1957 — Section 18 (2), 36, 55
High Courts27 Nov 1990
Gopal Industries Vs Commercial Tax Officer, V Circle, Hubli and another
Karnataka High Court · (1991) 82 STC 97
Karnataka Sales Tax Act, 1957 — Section 12 A, 5, 8 A
High Courts27 Nov 1990
O.V. Shantha Kumari Vs Kokila
Karnataka High Court · (1991) 2 ACC 288
Constitution of India, 1950 — Article 141
High Courts26 Nov 1990
Gaffarsab Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 2136
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 379
High Courts26 Nov 1990
K. Gangasetty Vs S. Muniswami
Karnataka High Court · (1991) ILR (Kar) 3164 : (1991) 2 KarLJ 230
Transfer of Property Act, 1882 — Section 106, 106, 111, 53 A
High Courts23 Nov 1990Allowed
Chonary Ahmed Kutty Vs Special Police Establishment
Karnataka High Court · (1991) ILR (Kar) 726 : (1990) 3 KarLJ 483
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Passports Act, 1967 — Section 12 (1) (a), 12 (1) (b), 12 (2)
High Courts23 Nov 1990
Mrs. Nina Nargis Devaud and another Vs Mrs Farida G. Devecha
Karnataka High Court · (1991) CriLJ 2694 : (1991) ILR (Kar) 712 : (1991) 1 KarLJ 139
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 482Penal Code, 1860 (IPC) — Section 34, 341, 380, 427, 448
High Courts23 Nov 1990
Ranesh Timmanna Sargankallawaddor Vs The State of Karnataka
Karnataka High Court · (1991) CriLJ 1793 : (1991) ILR (Kar) 615
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 46Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 307, 309
High Courts22 Nov 1990Dismissed
Keni Transports Vs State of Karnataka and Another
Karnataka High Court · (1991) 1 KarLJ 193 : (1994) 3 LLJ 632
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2 (c), 7
High Courts22 Nov 1990
Stumpp, Schuele and Somappa Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 97 CTR 248 : (1991) 190 CTR 152 : (1991) 190 ITR 152 : (1992) 61 TAXMAN 278
Income Tax Act, 1961 — Section 119, 256 (1), 37 (3), 48
High Courts22 Nov 1990
Manipal Industries Ltd. Vs Comissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 102 : (1991) 188 ITR 445 : (1991) 1 KarLJ 311
Income Tax Act, 1961 — Section 125, 125 A, 143 (3), 144 B, 256 (2)
High Courts22 Nov 1990
Sterling Foods Vs Commissioner of Income Tax
Karnataka High Court · (1991) 95 CTR 36 : (1991) 190 ITR 275 : (1991) 59 TAXMAN 89
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 143 (1), 28, 80 HH
High Courts22 Nov 1990
Commissioner of Income Tax Vs Vysya Bank Ltd.
Karnataka High Court · (1991) 93 CTR 85 : (1991) 190 ITR 77 : (1991) 56 TAXMAN 155
Income Tax Act, 1961 — Section 172, 18, 19, 20, 256 (1)
High Courts21 Nov 1990
Srinivas Rampt Karwa and Another Vs M/s. R.V. Raibagi and Company and Others
Karnataka High Court · (1990) 4 KarLJ 35
Trade and Merchandise Marks Act, 1958 — Section 2(B)
High Courts21 Nov 1990Dismissed
Venkatapathy Vs B.K. Nagaraj
Karnataka High Court · (1991) ILR (Kar) 3150 : (1991) 2 KarLJ 196
Karnataka Rent Control Act, 1961 — Section 3 (r)Transfer of Property Act, 1882 — Section 111 (g)
High Courts20 Nov 1990Dismissed
Veerappa Gowda Vs Hukrappa Gowda
Karnataka High Court · (1991) ILR (Kar) 903 : (1990) 3 KarLJ 399
Karnataka Debt Relief Act, 1980 — Section 13, 13 (5) (iii)
High Courts20 Nov 1990
Nagaraju @ Raju @ Subbaiah Vs State of Karnataka
Karnataka High Court · (1991) 1 KarLJ 173
Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302