High Courts08 Mar 1990
P. Seshagiriyappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1719
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,984 of 2,388
High Courts06 Mar 1990
Sirigeri Kanakappa Shetty and Sons Vs Deputy Commissioner of Income Tax
Karnataka High Court · (1990) 185 ITR 394
Income Tax Act, 1961 — Section 139 (3)
High Courts06 Mar 1990
Eyelite Optical Industries Pvt. Ltd. Vs Collector of C. Ex.
Karnataka High Court · (1991) 33 ECR 295 : (1990) 50 ELT 3
Central Excise Act, 1944 — Section 6Central Excise Rules, 1944 — Rule 173Q, 174
High Courts06 Mar 1990
Sankappa Bhandari Vs State of Karnataka and Others
Karnataka High Court · (1990) 34 KarLJ 63
Karnataka Land Revenue Act, 1964 — Section 69
High Courts06 Mar 1990
Bhakthavatsalam and others Vs The Assistant Regional Transport Officer, Bangalore
Karnataka High Court · AIR 1990 Kar 297 : (1990) 1 KarLJ 363
Motor Vehicles Act, 1988 — Section 2 (22)Motor Vehicles Rules, 1989 — Rule 151 (2)
High Courts06 Mar 1990
Sudharshan and another Vs Assistant Commissioner of Commercial Taxes (Dharwad) and others
Karnataka High Court · (1990) ILR (Kar) 924
Criminal Procedure Code, 1973 (CrPC) — Section 421 (1) (a)Karnataka Sales Tax Act, 1957 — Section 13 (2), 13 (4), 15 (2)
High Courts05 Mar 1990Dismissed
Narayana Rao Pawar Vs Arasoji Rao''s Charities
Karnataka High Court · (1990) ILR (Kar) 1490
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts05 Mar 1990
S. Venkatesh Murthy Vs Union of India (UOI) and Others
Karnataka High Court · (1991) 1 ACC 597
High Courts02 Mar 1990
B.I. Tarali Vs Kenya Ravindranathshetty and Others
Karnataka High Court · AIR 1991 Kar 19 : (1990) ILR (Kar) 1114 : (1990) 1 KarLJ 367
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 20, 21 A, 23, 26, 27
High Courts02 Mar 1990
Venkateshvarulu Vs Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 989
Karnataka Municipal Corporations Act, 1976 — Section 310Karnataka Rent Control Act, 1961 — Section 10 A, 2 (2)
High Courts02 Mar 1990
Noor Mohammed Vs Navarthanmal
Karnataka High Court · (1990) ILR (Kar) 1522 : (1991) 4 KarLJ 571
Civil Procedure Code, 1908 (CPC) — Section 151, 152Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (4)
High Courts01 Mar 1990
Ganapati Mankalu Gouda Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1248 : (1990) 1 KarLJ 342
Karnataka Preservation of Trees Act, 1976 — Section 8 (4) (ii)
High Courts28 Feb 1990Dismissed
K.N. Muni Rama Vs Jayalakshmi and Others
Karnataka High Court · (1991) 1 DMC 630
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Feb 1990
Sudhakar Vs Lakshamma
Karnataka High Court · (1990) ILR (Kar) 2269 : (1991) 1 KarLJ 90
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29
High Courts27 Feb 1990Dismissed
Chenna Reddy Vs Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 1757 : (1990) 2 KarLJ 16
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 11 (1) (j), 12 (2)
High Courts27 Feb 1990
Union of India Vs Binny Limited
Karnataka High Court · (1990) 31 ECR 341 : (1990) 50 ELT 23 : (1990) ILR (Kar) 1297
Central Excise Act, 1944 — Section 11 B, 11 B (4), 4Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts26 Feb 1990
Ramdas Puroshattam Vs Additional Commercial Tax Officer, Karwar and others
Karnataka High Court · (1991) 81 STC 280
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 21 (4), 5 (3), 6 B, 8 A
High Courts26 Feb 1990
Dr. C. Sharath Kumar Vs University of Mysore and Others
Karnataka High Court · (1993) 4 KarLJ 38
Karnataka State Universities Act, 1976 — Section 48
High Courts26 Feb 1990
H. Virupakshappa Vs Asst. Commercial Tax Officer and Entertainments Tax Officer, Bhadravathi and Another
Karnataka High Court · (1990) 34 KarLJ 86
Constitution of India, 1950 — Article 226Karnataka Entertainments Tax Act, 1958 — Section 9(3)(B)
High Courts26 Feb 1990
Manira A. Ramesh Vs Tahsildar, Virajpet Taluk, Kodagu District and Another
Karnataka High Court · (1993) 4 KarLJ 36
Coffee Act, 1942 — Section 14