High Courts31 Oct 1990
Shankaranarayana Hotels Pvt. Ltd. and another Vs Official Liquidator, Government of Karnataka
Karnataka High Court · (1992) 74 CompCas 290
Companies Act, 1956 — Section 393, 394, 394 A
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,961 of 2,388
High Courts30 Oct 1990
H.C. Rajalakshmi Vs Deputy Director of Public Instruction, Chickmagalur and Others
Karnataka High Court · (1991) 1 KarLJ 73
High Courts26 Oct 1990
Shantha Bai Prabhu Vs Shahul Hameed
Karnataka High Court · (1990) ILR (Kar) 4407
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 3Income Tax Act, 1961 — Section 230 ASpecific Relief Act, 1963 — Section 10
High Courts26 Oct 1990
The Modern Mills Ltd. Vs Union of India
Karnataka High Court · (1991) 32 ECC 250 : (1991) 36 ECR 458 : (1991) 55 ELT 148
Central Excise Rules, 1944 — Rule 57K, 57P
High Courts26 Oct 1990
Abdulrasoolsab Chamanasab Phaniband Vs Ruth
Karnataka High Court · (1990) 4 KarLJ 382
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 111(F), 63A
High Courts26 Oct 1990Allowed
Champion Industries Vs Pukhraj
Karnataka High Court · (1991) ILR (Kar) 1222
Karnataka Rent Control Act, 1961 — Section 21 (1) (a) (h)
High Courts25 Oct 1990
Y.R. Ghorpade Vs State of Karnataka and Others
Karnataka High Court · (1991) 1 KarLJ 41
High Courts24 Oct 1990Dismissed
Jagadish Vs Bangalore Development Authority
Karnataka High Court · (1990) ILR (Kar) 4110 : (1991) 1 KarLJ 26
Karnataka Town and Country Planning Act, 1961 — Section 13, 23, 24
High Courts24 Oct 1990
G.S. Sunagar and Brothers Vs Commissioner of Commercial Taxes
Karnataka High Court · (1991) 82 STC 288
Karnataka Sales Tax Act, 1957 — Section 22 A, 3 A, 5 (1)
High Courts24 Oct 1990Allowed
Venkataramana Subraya Hegde Vs Registrar, Karnataka University
Karnataka High Court · (1990) ILR (Kar) 4118 : (1991) 1 KarLJ 18
High Courts24 Oct 1990
Syndicate Bank Vs Printers all (P.) Ltd. and others
Karnataka High Court · (1991) 70 CompCas 748
Companies Act, 1956 — Section 433 (e), 439 (b)
High Courts23 Oct 1990
Shankar Vittal Motor Co. Ltd. Vs State of Karnataka
Karnataka High Court · (1992) 86 STC 83
Karnataka Sales Tax Act, 1957 — Section 5, 5 (3) (a)
High Courts23 Oct 1990
M/s. Agencia Real Trading and Marketing Pvt. Ltd. and Another Vs State of Karnataka and Another
Karnataka High Court · (1990) 4 KarLJ 667
Constitution of India, 1950 — Article 19(1)(G)
High Courts23 Oct 1990Allowed
Hanamappa Chetrappa Koppal Vs Nil
Karnataka High Court · (1991) ILR (Kar) 602 : (1991) 1 KarLJ 316
Hindu Marriage Act, 1955 — Section 13 B (2)
High Courts22 Oct 1990
Mak Wood Industries Vs State of Karnataka
Karnataka High Court · (1990) 3 KarLJ 551 : (1991) 83 STC 352
Karnataka Sales Tax Act, 1957 — Section 20 (2), 23
High Courts22 Oct 1990
M/s. Mak Wood Industries Vs State of Karnataka
Karnataka High Court · (1991) 35 KarLJ 94
Karnataka Sales Tax Act, 1957 — Section 20(2)
High Courts22 Oct 1990Allowed
H. Hirianna Shetty Vs Vijaya Bank Ltd.
Karnataka High Court · (1991) ILR (Kar) 2779 : (1991) 4 KarLJ 503
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts22 Oct 1990
S.G. Phadke and Sons Vs State of Karnataka
Karnataka High Court · (1991) 1 KarLJ 196 : (1991) 81 STC 443
Karnataka Sales Tax Act, 1957 — Section 12 (3), 2 (k), 23 (1), 5, 6
High Courts22 Oct 1990
Sri Krishnarajendra Mills Ltd. Vs Assistant Collector of C. Ex.
Karnataka High Court · (1991) 32 ECC 292 : (1991) 35 ECR 62 : (1991) 55 ELT 178 : (1990) 3 KarLJ 461
Central Excise Act, 1944 — Section 12 A, 33Central Excise Rules, 1944 — Rule 10, 173B, 56, 9B
High Courts21 Oct 1990
K.M. Ramakrishne Godwa Vs Senior Assistant Commissioner
Karnataka High Court · (1990) ILR (Kar) 3770
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47, 5, 5 (1), 5 (3), 61