High Courts21 Sept 1990
Mysore Kirloskar Ltd., Hubli Vs Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · (1991) 4 KarLJ 415
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,964 of 2,388
High Courts21 Sept 1990
G.N. Education Society Vs State of Karnataka and Others
Karnataka High Court · (1990) 4 KarLJ 272
Constitution of India, 1950 — Article 29
High Courts20 Sept 1990
Visvesvaraya Iron and Steel Ltd. Vs Deputy Commissioner of Commercial Taxes (Appeals), Mysore Division, Mysore
Karnataka High Court · (1991) 83 STC 305
Karnataka Sales Tax Act, 1957 — Section 25 ATamil Nadu General Sales Tax Act, 1959 — Section 6 (cc) (i)
High Courts20 Sept 1990Allowed
Kalaiah @ Kalegowda Vs Lingamma
Karnataka High Court · (1991) ILR (Kar) 1213 : (1990) 3 KarLJ 571
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 60
High Courts20 Sept 1990Allowed
K.S. Prakash Vs Bangalore Development Authority
Karnataka High Court · (1990) ILR (Kar) 3599 : (1990) 3 KarLJ 245
Bangalore Development Authority Act, 1976 — Section 10 (3), 10 (6)Transfer of Property Act, 1882 — Section 108, 55
High Courts20 Sept 1990
Geep Industrial Syndicate Ltd. Vs State of Karnataka
Karnataka High Court · (1992) 86 STC 64
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v)
High Courts20 Sept 1990
Mafatlal Plywood Industries Ltd. Vs Assistant Collector of Central Excise
Karnataka High Court · (1991) 32 ECC 113 : (1991) ILR (Kar) 90 : (1990) 3 KarLJ 332
Constitution of India, 1950 — Article 226, 228, 41Karnataka Sales Tax Act, 1957 — Section 5
High Courts20 Sept 1990Dismissed
Kamala Vs Vittamma
Karnataka High Court · (1991) ILR (Kar) 2869 : (1991) 1 KarLJ 102
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1
High Courts19 Sept 1990
Shikshan Prasarak Mandal Vs State of Karnataka and Others
Karnataka High Court · (1991) 1 KarLJ 75
High Courts19 Sept 1990
H.V. Subraya Setty and Sons Vs State of Karnataka
Karnataka High Court · (1991) 35 KarLJ 44
Karnataka Sales Tax Act, 1957 — Section 22a
High Courts19 Sept 1990
Karnataka Food and Civil Supplies Corporation Ltd. Vs State of Karnataka
Karnataka High Court · (1991) 83 STC 246
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1), 5 (4)
High Courts19 Sept 1990
Hind Nippon Rural Industries Private Limited Vs State of Karnataka
Karnataka High Court · (1991) 81 STC 46
Central Sales Tax Act, 1956 — Section 10, 10 A, 10 A (1), 8, 8 (3) (b)
High Courts19 Sept 1990Allowed
P.J. Bagilthaya Vs General Manager, Telephones and Another
Karnataka High Court · (1990) 09 KAR CK 0004
High Courts14 Sept 1990
The Oriental Insurance Co. Ltd., Bangalore and another Vs S. Jagadish and another
Karnataka High Court · (1991) 1 ACC 566 : (1991) ACJ 1105 : AIR 1991 Kar 258 : (1990) ILR (Kar) 4384
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 110, 12, 4, 6
High Courts14 Sept 1990
M/s. Hinduja Casuals Vs A. Vittal Rao and Others
Karnataka High Court · (1990) 4 KarLJ 244
Industrial Disputes Act, 1947 — Section 10(1)(C)
High Courts14 Sept 1990
Basavarajappa Vs M.S. Channabasappa
Karnataka High Court · (1991) ILR (Kar) 1565 : (1991) 1 KarLJ 44
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12
High Courts14 Sept 1990
Jayajeevan and Co. Vs Additional Commercial Tax Officer, I Circle, Belgaum
Karnataka High Court · (1991) 81 STC 102
High Courts13 Sept 1990
Bharamappa Kalappa Ijari Vs Venkatesh Sesha Itagi
Karnataka High Court · (1991) ILR (Kar) 208 : (1990) 3 KarLJ 308
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts13 Sept 1990Dismissed
A.G. Shivalingappa Vs A.G. Shankarappa
Karnataka High Court · (1991) ILR (Kar) 1804 : (1990) 3 KarLJ 408
Registration Act, 1908 — Section 34, 72, 73, 77
High Courts13 Sept 1990
Karnataka Food and Civil Supplies Corporation Ltd. Vs State of Karnataka
Karnataka High Court · (1991) 81 STC 87