High Courts23 Nov 1989
M/s. Al-ameen Trading Company Vs Commercial Tax Officer, Mangalore
Karnataka High Court · (1990) 34 KarLJ 11
Karnataka Sales Tax Act, 1957 — Section 12a
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 1,991 of 2,387
High Courts23 Nov 1989Dismissed
Chandrappa Vs Zilla Parishad
Karnataka High Court · (1990) ILR (Kar) 1676 : (1990) 3 KarLJ 38
Constitution of India, 1950 — Article 226, 227Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 182 (1) (XV), 184
High Courts22 Nov 1989
Amaregowda Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1280
Karnataka Land Reforms Act, 1961 — Section 113 (2), 118 (1A), 67 (1)
High Courts22 Nov 1989
B.N. Chudamani Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 223 : (1990) 1 KarLJ 103
High Courts22 Nov 1989Dismissed
R.P. Shavi Vs State of Karnataka
Karnataka High Court · (1990) 60 FLR 413 : (1990) ILR (Kar) 255 : (1990) 1 KarLJ 70
Constitution of India, 1950 — Article 162, 226Water (Prevention and Control of Pollution) Act, 1974 — Section 5, 5 (3)
High Courts21 Nov 1989Dismissed
Channaveerappa Vs Channabasappa
Karnataka High Court · (1990) ILR (Kar) 1293
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts20 Nov 1989
K.A. Appanna (Lrs. of Late K.A. Kalappa) Vs Agricultural Income Tax Officer
Karnataka High Court · (1992) 106 CTR 341 : (1990) 182 ITR 196 : (1990) 51 TAXMAN 474
Income Tax Act, 1961 — Section 159Wealth Tax Act, 1957 — Section 18, 19, 36
High Courts20 Nov 1989
M/s. Canara Exports Vs Asst. Commissioner of Commercial Taxes, Mangalore and Another
Karnataka High Court · (1990) 34 KarLJ 12
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1979 — Section 16b
High Courts17 Nov 1989
B.M. Ranji Kariappa Vs State of Karnataka and Another
Karnataka High Court · (1990) 2 KarLJ 351
Constitution of India, 1950 — Article 14Karnataka Preservation of Trees Act, 1976 — Section 2(1)(E)
High Courts17 Nov 1989Dismissed
Anjuman-e-lslam Vs Karnataka Board of Wakfs
Karnataka High Court · (1990) ILR (Kar) 214 : (1990) 1 KarLJ 1
Waqf Act, 1954 — Section 42, 43, 43 (1), 43 A
High Courts17 Nov 1989
M.J. Torgal Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1672 : (1990) 1 KarLJ 77
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 401Karnataka Excise (Second Amendment) Act, 1987 — Section 43 A (2)
High Courts17 Nov 1989Dismissed
Sharanappa Basappa Dindawar Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 218 : (1990) 1 KarLJ 91
Karnataka Land Reforms Act, 1961 — Section 60 (10) (ii), 66
High Courts16 Nov 1989
Saraswathi Devi Prathap Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 289
Constitution of India, 1950 — Article 14Mysore Court-fees and Suits Valuation Act, 1958 — Section 52, 53
High Courts16 Nov 1989
Nanjundeswara Trading Company Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 101
Karnataka Rice Procurement (Levy) Order, 1984 — Clause 6(2)
High Courts16 Nov 1989Dismissed
Regional Controller Vs Assistant Commissioner
Karnataka High Court · (1990) ILR (Kar) 448
Civil Procedure Code, 1908 (CPC) — Section 115, 152Limitation Act, 1963 — Section 5
High Courts13 Nov 1989
M/s. Jagadale and Sons, Bangalore and Vs State of Karnataka and Others, etc.
Karnataka High Court · AIR 1990 Kar 251 : (1990) ILR (Kar) 101 : (1990) 1 KarLJ 18
Constitution of India, 1950 — Article 14, 141, 19 (1), 300AKarnataka Excise (Bottling of Liquor) (Amended) Rules, 1989 — Rule 15AKarnataka Excise Act, 1965 — Section 13, 14, 15 (2), 16, 17
High Courts10 Nov 1989
United India Insurance Co. Ltd. Vs Commissioner of Commercial Taxes, Bangalore and Another
Karnataka High Court · (1989) ILR (Kar) 3473
High Courts10 Nov 1989
Yarana Feeds and Farms Vs Assistant Commissioner of Commercial Taxes, (Assessments), Hubli and Another Haris Marine Products Vs Commercial Tax Officer, I Circle, Mangalore
Karnataka High Court · (1990) 77 STC 144
Karnataka Sales Tax Act, 1957 — Section 6, 8
High Courts10 Nov 1989
V.B. Kori Vs Assistant Professional Tax Officer
Karnataka High Court · (1990) 81 CTR 20 : (1991) 192 ITR 278 : (1990) 51 TAXMAN 331
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3
High Courts10 Nov 1989
Anjay Bansal Vs Bangalore University and another
Karnataka High Court · AIR 1990 Kar 225 : (1990) ILR (Kar) 239
Constitution of India, 1950 — Article 12, 14, 15, 16Karnataka State Universities Act, 1976 — Section 38