High Courts13 Sept 1990
Union Bank of India Vs Little Industries and others
Karnataka High Court · (1992) 75 CompCas 311
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,965 of 2,388
High Courts13 Sept 1990Allowed
Yasimsab Fakruddinsab Dori Vs Basappa
Karnataka High Court · (1991) ILR (Kar) 3954 : (1991) 2 KarLJ 219
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts13 Sept 1990Allowed
Automobile Products of India Limited Vs State of Karnataka
Karnataka High Court · (1991) 81 STC 414
Karnataka Sales Tax Act, 1957 — Section 20, 28 A, 28 A (2)
High Courts12 Sept 1990
Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Vs Union of India and others
Karnataka High Court · (1992) 75 CompCas 228 : (1990) ILR (Kar) 3405 : (1990) 3 KarLJ 84
Constitution of India, 1950 — Article 14, 226, 300A
High Courts12 Sept 1990
Khoday Distilleries (P.) Ltd. Vs Commissioner of Commercial Taxes, Karnataka and others
Karnataka High Court · (1991) 82 STC 251
Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (3-B), 5 A
High Courts12 Sept 1990
Dandeli Ferro Alloys Private Ltd. Vs Karnataka Electricity Board
Karnataka High Court · (1991) ILR (Kar) 1164 : (1991) 1 KarLJ 302
Electricity (Supply) Act, 1948 — Section 2 (1), 49, 78 A
High Courts11 Sept 1990Dismissed
State of Karnataka Vs Chikkarangaiah
Karnataka High Court · (1991) ILR (Kar) 213 : (1990) 3 KarLJ 454
Criminal Procedure Code, 1973 (CrPC) — Section 439 (1), 439 (2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts11 Sept 1990
T.N. Srinivasaiah and Sons Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1992) 84 STC 75
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts11 Sept 1990
Mohammed Ishaq and Sons Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1992) 87 STC 36
Karnataka Sales Tax Act, 1957 — Section 5 (3), 5 (4)
High Courts10 Sept 1990Dismissed
Thimmarayappa and Another Vs Smt. Tholasamma and Others
Karnataka High Court · (1991) 2 DMC 457
Hindu Succession Act, 1956 — Section 14, 14 (1)
High Courts10 Sept 1990
Lakkawwa Vs Gourawwa and Others
Karnataka High Court · (1991) 1 KarLJ 149
Hindu Succession Act, 1956 — Section 14(1)
High Courts10 Sept 1990
Raghunathji Saraf Vs Syed Shah Baqur Hussaini and Others
Karnataka High Court · (1991) 1 KarLJ 107
Transfer of Property Act, 1882 — Section 60
High Courts07 Sept 1990
Abdul Aziz Vs Kubrabee and Others
Karnataka High Court · (1990) 4 KarLJ 234
Karnataka Rent Control Act, 1961 — Section 21Transfer of Property Act, 1882 — Section 62
High Courts07 Sept 1990Allowed
S.R. Rangappa Vs Girijakumar
Karnataka High Court · (1990) ILR (Kar) 3256 : (1990) 3 KarLJ 234
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 94Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 11 (1) (j), 12 (2)
High Courts07 Sept 1990
Kishore Lal and others Vs State of Karnataka
Karnataka High Court · (1991) 72 CompCas 456 : (1990) ILR (Kar) 3876 : (1990) 3 KarLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10
High Courts07 Sept 1990Dismissed
Cicilia D''Souza Vs Rent Controller
Karnataka High Court · (1991) ILR (Kar) 2848
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 Sept 1990
Basappa Siddanahadli Vs Kotramma and Another
Karnataka High Court · (1990) 2 KarLJ 490
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Conduct of Election) Rules, 1985 — Rule 71(Ii)(B)
High Courts06 Sept 1990
M/s. Sri Krishnarajendra Mills Ltd., Mysore Vs The Chairman, Karnataka Electricity Board, Bangalore and another
Karnataka High Court · AIR 1991 Kar 345
Electricity Act, 1910 — Section 24, 26 (6), 449
High Courts06 Sept 1990Allowed
Tippanna Laxman Waghmode Vs Godavaribai
Karnataka High Court · (1990) ILR (Kar) 4054 : (1990) 2 KarLJ 326
Karnataka Rent Control Act, 1961 — Section 29 (1), 29 (4)
High Courts06 Sept 1990Allowed
Miss Gayathri Vs Bangalore University
Karnataka High Court · (1990) ILR (Kar) 3682
Constitution of India, 1950 — Article 14