High Courts09 Oct 1990
Project Manager, Basel Mission Agriculture Trg. Centre Vs Regional Transport Officer, Dharwar and Others
Karnataka High Court · (1990) 4 KarLJ 510
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16(3)
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,963 of 2,388
High Courts09 Oct 1990
M/s. Eros Pharma Vs Assistant Collector of Central Excise, Bangalore and Another
Karnataka High Court · (1990) 4 KarLJ 341
Central Excises and Salt Act, 1944 — Section 11B
High Courts09 Oct 1990
M.M. Appaiya and M.A. Ganapathy Firm, Coffee Lands Limited, Veerarajendra Estates Ltd., Balanoor Tea and Rubber Co. Ltd. and others, Consolidated Coffee Ltd., Bombay Burmah Trading Corporation Ltd. and S. Baskar (HUF) and others Vs State of Karnataka and another
Karnataka High Court · (1991) 188 ITR 793 : (1990) 3 KarLJ 546
Income Tax Act, 1961 — Section 4Mysore Agricultural Income Tax Act, 1957 — Section 18, 18 (1), 3
High Courts09 Oct 1990Allowed
State of Karnataka Vs M.S.S. Narayan
Karnataka High Court · (1990) ILR (Kar) 4190 : (1990) 2 KarLJ 506
Criminal Procedure Code, 1973 (CrPC) — Section 309, 432, 482Prevention of Corruption Act, 1988 — Section 5 (1) (d), 5 (2)
High Courts08 Oct 1990Dismissed
Muniyamma and Others Vs Arathi Cine Enterprises P. Ltd. and Others
Karnataka High Court · (1992) 74 CompCas 256 : (1991) ILR (Kar) 527
Companies Act, 1956 — Section 108, 155
High Courts08 Oct 1990
Kela Brothers Vs State of Karnataka
Karnataka High Court · (1992) 86 STC 405
Karnataka Sales Tax Act, 1957 — Section 28 A (2)
High Courts08 Oct 1990Dismissed
Myageri Vs Srinivasa
Karnataka High Court · (1991) ILR (Kar) 1232
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 103, 50Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts08 Oct 1990
Shankarappa Vs K. Srinivasa Murthy
Karnataka High Court · (1990) 4 KarLJ 522
Transfer of Property Act, 1882 — Section 58(C)
High Courts08 Oct 1990Partly Allowed
Employees'' State Insurance Corporation Vs Krishna Dass
Karnataka High Court · (1990) 3 KarLJ 363 : (1999) 3 LLJ 246
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Employees State Insurance Act, 1948 — Section 44, 45 (2)
High Courts08 Oct 1990Allowed
State of Karnataka Vs Firm Hotel Nagarjun
Karnataka High Court · (1991) ILR (Kar) 298
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 12 A
High Courts08 Oct 1990Partly Allowed
P.K. Upadhyaya Vs A. Venkatesh
Karnataka High Court · (1990) ILR (Kar) 4060 : (1990) 3 KarLJ 134
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)
High Courts08 Oct 1990
Solidaire India Ltd. Vs State of Karnataka and another
Karnataka High Court · (1994) 92 STC 278
Karnataka Sales Tax Act, 1957 — Section 5, 8 A
High Courts05 Oct 1990Allowed
Mysore Paper Mills Ltd. Vs Union of India (UOI) and Another
Karnataka High Court · (1991) 32 ECC 129
Central Excise Act, 1944 — Section 11 B
High Courts05 Oct 1990
Smt. Manjula Vijaya Shetty and Another Vs Smt. Sharada
Karnataka High Court · (1990) 4 KarLJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 499
High Courts05 Oct 1990
L.M. Rajappachetty and Bros. Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1991) 81 STC 109
Karnataka Sales Tax Act, 1957 — Section 21 (1), 23 (1)
High Courts05 Oct 1990Dismissed
Dr. S.C. Patil Vs Karnataka University
Karnataka High Court · (1990) ILR (Kar) 3638 : (1990) 3 KarLJ 108
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 20, 33
High Courts05 Oct 1990
Mrs. Jacqueline Chandani Vs Deputy Director, Enforcement Directorate, Madras and another
Karnataka High Court · AIR 1991 Kar 194 : (1991) CriLJ 1408 : (1991) 32 ECC 332
Citizenship Act, 1955 — Section 5Foreign Exchange Regulation Act, 1973 (FERA) — Section 14, 33 (2), 8 (1)
High Courts21 Sept 1990Allowed
University of Mysore Vs P. Maribasavaradya
Karnataka High Court · (1990) ILR (Kar) 3671 : (1990) 3 KarLJ 468
Karnataka State Universities Act, 1976 — Section 2 (7), 2 (8), 50
High Courts21 Sept 1990Dismissed
Government of Karnataka Vs Ramalingasetty
Karnataka High Court · (1991) ILR (Kar) 1715
Civil Procedure Code, 1908 (CPC) — Section 100, 80Mysore Land Revenue Rules, 1960 — Rule 41, 43K
High Courts21 Sept 1990Dismissed
Bharathi Family Trust Vs Dr. B. Doraiswamy Naidu
Karnataka High Court · (1991) ILR (Kar) 1608 : (1991) 1 KarLJ 86
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 47, 66