High Courts13 Aug 1990
Commissioner of Gift Tax Vs Mrs. C.D. Muthanna
Karnataka High Court · (1991) 187 ITR 461 : (1990) 3 KarLJ 487
Gift Tax Act, 1958 — Section 26 (2)Registration Act, 1908 — Section 47
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,969 of 2,388
High Courts13 Aug 1990
N.V. Bagi Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1991) 83 STC 449
Karnataka Sales Tax Act, 1957 — Section 12 (2), 22, 28 A (4)
High Courts13 Aug 1990
B.M. Hanumanthappa Vs Deputy Commissioner, Shimoga and Others
Karnataka High Court · (1990) 2 KarLJ 401
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(1)(E)
High Courts13 Aug 1990
Smt. Zubeda Khatoon, Bangalore City Vs The Assistant Collector of Customs, Legal, Bangalore
Karnataka High Court · (1991) CriLJ 1392 : (1991) 34 ECC 87 : (1991) ILR (Kar) 1820
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202 (2), 244, 245, 246Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20 (b) (i), 41 (i)
High Courts13 Aug 1990
Shanmuga Oil Mills Vs Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (1993) 91 STC 100
Karnataka Sales Tax Act, 1957 — Section 12 (4), 6 B
High Courts10 Aug 1990
H.P. Veeresh Vs Smt. Channabasamma
Karnataka High Court · AIR 1992 Kar 95 : (1990) ILR (Kar) 3891
Hindu Succession Act, 1956 — Section 12, 12 (c), 14
High Courts10 Aug 1990
Workmen of Karnataka Agro Proteins Ltd. Vs Karnataka Agro Proteins Ltd. and others
Karnataka High Court · (1991) 63 FLR 216 : (1991) ILR (Kar) 244
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25 FFSick Industrial Companies (Special Provisions) Act, 1985 — Section 16 (4)
High Courts09 Aug 1990Allowed
Channaveerappa Vs Assistant Commissioner and Rent Controller
Karnataka High Court · (1990) ILR (Kar) 4078 : (1990) 2 KarLJ 253
Karnataka Rent Control Act, 1961 — Section 21 B, 3 (d), 50
High Courts09 Aug 1990Dismissed
K.S. Subramani and Another Vs A. Thomas Ross and Another
Karnataka High Court · (1991) ACJ 97 : (1990) 2 KarLJ 319
Motor Vehicles Act, 1988 — Section 110 A
High Courts08 Aug 1990
P. Siddanna Vs Zilla Parishad, Bellary and Others
Karnataka High Court · (1991) 4 KarLJ 451
Constitution of India, 1950 — Article 226
High Courts08 Aug 1990Dismissed
Sharanamma Vs State
Karnataka High Court · (1990) ILR (Kar) 3629
Karnataka Improvement Boards Act, 1976 — Section 15 (1)Land Acquisition Act, 1894 — Section 15, 4 (1), 50 (2)
High Courts08 Aug 1990
Registrar and Asst. Labour Commissioner, Belgaum Division, Belgaum Vs Factory Workers Union, Ugar Khurd and Another
Karnataka High Court · (1990) 2 KarLJ 382
Trade Unions Act, 1926 — Section 11(4)
High Courts08 Aug 1990Dismissed
Bangalore University Vs B.V. Om Prakash
Karnataka High Court · (1990) ILR (Kar) 2820 : (1990) 2 KarLJ 365
Karnataka State Universities Act, 1976 — Section 15 (2)
High Courts08 Aug 1990
Shivappa Karbasappa Karadigudda and Others Vs Hanumanthappa Karibasappa Karadigudda
Karnataka High Court · (1991) 4 KarLJ 379
Specific Relief Act, 1963 — Section 34
High Courts08 Aug 1990Dismissed
Angels Travels Vs K. Chikkayya Naik and Others
Karnataka High Court · (1991) ACJ 129 : (1991) 1 KarLJ 37
High Courts08 Aug 1990
Somashekarappa Vs State of Karnataka and another
Karnataka High Court · AIR 1992 Kar 206 : (1992) CriLJ 1318 : (1991) 1 KarLJ 207
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity (Supply) Act, 1948 — Section 82Penal Code, 1860 (IPC) — Section 337
High Courts07 Aug 1990
Asst. Commissioner, Gadag and Another Vs Davalappa and Others
Karnataka High Court · (1991) 1 KarLJ 137
Land Acquisition Act, 1894 — Section 54(1)
High Courts07 Aug 1990
Iqbal Vs K.S. Sai Baba, I.F.S. Authorised Officer and Dy. Conservator of Forests
Karnataka High Court · (1991) CriLJ 798 : (1990) ILR (Kar) 3083 : (1990) 2 KarLJ 239
Constitution of India, 1950 — Article 19 (1) (g), 301
High Courts07 Aug 1990
Mohammad Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 89 : (1990) 2 KarLJ 278
Constitution of India, 1950 — Article 21, 22