High Courts10 Jan 1990
Tajunnissa and Others Vs Bangalore University, Bangalore
Karnataka High Court · (1991) 4 KarLJ 443
COURT ARCHIVE
Karnataka High Court judgments
47,733 judgments · page 1,988 of 2,387
High Courts10 Jan 1990Dismissed
Jacob Vs Bangalore University
Karnataka High Court · (1990) ILR (Kar) 741
High Courts09 Jan 1990
Smt. Parvathamma Vs K.R. Lokanath and others
Karnataka High Court · AIR 1991 Kar 283 : (1991) ILR (Kar) 695 : (1991) 3 KarLJ 367
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11C, Order 8 Rule 6A, Order 8 Rule 6GMysore Court-fees and Suits Valuation Act, 1958 — Section 8
High Courts09 Jan 1990
H.N. Afroz Azzadi Vs Sriram
Karnataka High Court · (1991) CriLJ 2475 : (1990) ILR (Kar) 385 : (1990) 1 KarLJ 265
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 401
High Courts08 Jan 1990
Syed Ghouse Pasha Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 268
Karnataka Certain Inams Abolition Act, 1977 — Section 11Karnataka Land Reforms Act, 1961 — Section 118(2)(B)
High Courts08 Jan 1990
Fakirappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1990) 4 KarLJ 604
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(3)
High Courts05 Jan 1990
Illahi Baksh and Syed Siraj Ahmed Vs Commissioner of Wealth Tax
Karnataka High Court · (1990) 82 CTR 268 : (1990) 183 ITR 331 : (1990) 1 KarLJ 221 : (1990) 51 TAXMAN 171
Wealth Tax Act, 1957 — Section 7, 7 (1), 7 (2) (a)Wealth Tax Rules, 1957 — Rule 2
High Courts05 Jan 1990
Smt. Fouzia Shahi Nazeer Vs B.K. Lingappa and others
Karnataka High Court · (1990) 84 CTR 238 : (1990) 182 ITR 342
Income Tax Act, 1961 — Section 230 A
High Courts05 Jan 1990
State of Karnataka and Another Vs B. Ganesha Krishna Bhat and Others etc.
Karnataka High Court · AIR 1991 Kar 28 : (1990) ILR (Kar) 1045
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Entertainment Tax Act, 1958 — Section 4 B
High Courts05 Jan 1990
A. Krishna Rao Vs Asst. Commissioner, D.K., Mangalore and Others
Karnataka High Court · (1990) 1 KarLJ 262
High Courts05 Jan 1990
Commissioner of Income Tax Vs Mysore Cements Ltd.
Karnataka High Court · (1990) 83 CTR 71 : (1990) 183 ITR 367 : (1990) 51 TAXMAN 219
Income Tax Act, 1961 — Section 144 B, 256 (1)
High Courts05 Jan 1990
Commissioner of Income Tax Vs Deepchand Kishanlal
Karnataka High Court · (1990) 82 CTR 322 : (1990) 183 ITR 299
Income Tax Act, 1961 — Section 143, 214, 256 (1)
High Courts05 Jan 1990
Alpha Silicones Vs Assistant Commercial Tax Officer (Recovery), Gulbarga and another
Karnataka High Court · (1990) 77 STC 68
Karnataka Sales Tax Act, 1957 — Section 15, 15 (1)State Financial Corporations Act, 1951 — Section 29 (1)
High Courts04 Jan 1990
Laxminarayana Tile Works Vs Karnataka State Financial Corporation and another
Karnataka High Court · (1990) 67 CompCas 559 : (1990) 2 KarLJ 1
State Financial Corporations Act, 1951 — Section 29
High Courts03 Jan 1990Dismissed
Vyavasaya Seva Sahakara Sangha Niyamitha Vs State of Karnataka
Karnataka High Court · (1992) 1 DMC 258 : (1991) ILR (Kar) 2877
Banking (Regulation) Act, 1949 — Section 21, 56, 56 (1) (a)Constitution of India, 1950 — Article 14
High Courts03 Jan 1990
P. Umesha Rao Vs Bangalore University, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 338
Karnataka State Universities Act, 1976 — Section 62
High Courts02 Jan 1990
M/s. Kwality Restaurant Vs S.K. Beeranna and others
Karnataka High Court · AIR 1990 Kar 284 : (1990) ILR (Kar) 508 : (1990) 1 KarLJ 277
Karnataka Rent Control Act, 1961 — Section 10 A, 21 A, 4, 50
High Courts02 Jan 1990
Karnataka Board of Wakfs Vs Joharmal Jawanji
Karnataka High Court · (1990) ILR (Kar) 679 : (1990) 1 KarLJ 270
Mysore Court-fees and Suits Valuation Act, 1958 — Section 70Waqf Act, 1954 — Section 25, 28, 5 (2)
High Courts16 Dec 1989
Nagaraj C.V. Vs Tahsildar, Shimoga and Another
Karnataka High Court · (1989) 1 KarLJ 331
Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 4
High Courts15 Dec 1989Allowed
Pramod Isloor Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 278 : (1990) 1 KarLJ 176
Criminal Procedure Code, 1973 (CrPC) — Section 428, 433